BEDI CONSTRUCTION CO Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioner M/s Bedi Construction Co. filed the above petition under sections 14 and 17 of the Arbitration Act, 1940 which was registered as CS(OS) 1010/1994. Petitioner sought a direction for filing of the award dated 19.4.1994, by the Arbitrator and for making the same rule of the court. Interest @ 18% p.a on the awarded amount till the date of decree is also sought. Objections to the award were filed vide I.A 10358/1994 under Section 30 of the Arbitration Act, 1940.

(2.) By this judgment objections and suit are being decided. Respondent by the objections filed under Section 30 and 33 of the Act assailed the award made in respect of claim nos. 1,2,3,6,7 and 16. Learned counsel for the respondent during the course of arguments laid emphasis on claim nos. 7 and 16, while for the rest of claims, it was requested that objections as filed, may be considered.

(3.) The impugned award dated 19.4.1994 was in respect of construction of 480 MIG, 480 LIG Houses at Trilok Puri, Pocket-4 SH: Construction of 96 MIG, 96 LIG Houses at Trilok Puri, Pocket-4 and Pocket-5. Award has been made by Shri R.J.Bakhru, Retd. Chief Engineer, CPWD who was appointed as the sole Arbitrator by the Engineer Member, DDA in terms of clause 25.