ISHWAR SINGH AND SONS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) THIS is an application by which the respondents-DDA have filed the objections to the award dated 29.1.1991. In all, there are 12 claims referred by the claimants. The Arbitrator has awarded a sum of Rs. 2,83,604 by virtue of the impugned award. He has awarded claim No. 1 for refund of Rs. 10,000 on account of earnest money/security deposit in favour of the claimants.

(3.) MS. Salwan, learned, counsel for respondents-DDA, however, has vehemently objected the award in relation to claim No. 8 for a sum of Rs. 1,32,900 in favour of the claimants by the Arbitrator. A sum of Rs. 6 lakhs was claimed by the claimants on account of damages.