DELHI DEVELOPMENT AUTHORITY Vs. WEE AAR CONSTRUCTIVE BUILDERS

JUDGEMENT

(1.) This appeal has been filed by the Delhi Development Authority against the order of the learned Single Judge dismissing its objections.

(2.) The claims of the claimant and amounts awarded by the Arbitrator, broadly speaking, are as follows:-

(3.) It is pertinent to point out that the appellant appointed the arbitrator who was a former Addl. Director General of CPWD. Not being satisfied with the award the appellant filed the objections. Following issues were framed by the learned Single Judge:-