S K AGGARWAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) M/s S. K. Aggarwal entered into an agreement with the Delhi Development Authority (in short the DDA) for development of residential scheme. Zone E-6, Dilshad Garden,(SH: S.W.Drains and Culverts). The said agreement was entered on 17th Day of 0ctober,1984. The said agreement contained arbitration clause No. 25 which provided that all questions and disputes relating to the contract shall be referred to the arbitration of the person appointed by the Engineer Member, DDA. Disputes arose between the parties and as being requested the Engineer Member, DDA, appointed Sh. S.C. Gupta, Superintending Engineer, as the Sole Arbitrator. The Arbitrator entered upon the reference. Parties filed their statements and counter-statements of facts. After hearing, examining and considering statements of the parties as well as oral and documentary evidence, he made and published his award dated 26th December,1990.

(2.) THE Award was filed in the Court. Notice of the filing of the same was issued to both the parties. Objections have only been filed by the DDA. So far as claimant, M/s. S.K.Aggarwal is concerned it has not filed any objection.