VIKASH ENGG CO Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) JUDGMENT , J. (Oral)-

(2.) THIS is an application filed by the Delhi Development Authority (for short DDA) under Sections 30 and 33 of the Arbitration Act against the award published on 6th May, 1991 by Shri O.P. Goel Arbitrator. The main challenge to the award is to claims No. 1, 2, 3 and counter-claim preferred by the DDA before the Arbitrator. The learned counsel for the DDA has vehemently argued that in view of Clause 2 of the Agreement, it is the Superintending Engineer of the DDA whose decision in writing regarding compensation shall be final. Clause 2 of the said agreement is reproduced below :