DELHI DEVELOPMENT AUTHORITY Vs. SUDHIR BROTHERS

JUDGEMENT

(1.) ADMITTED.

(2.) SO far as the claim relating to the levy of Rs. 5,69,473 towards compensation against the contractor is concerned, the contention of the appellant is that the Arbitrator could not have gone into the said question on merits as it was an excluded item on which the decision of the Engineer is final, and,therefore, that part of the award has to be set aside. The item relates to recovery of compensation from the contractor on account of delay.