SUKUMAR CHAND JAIN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) .This is a petition under Section 20 of the Arbitration Act, 1940, registered as a suit.

(2.) .Consequent to a tender of the petitioner for certain construction work having been accepted by the respondent contract No. 10/EE/RPD-6/DDA/DDA/85-86 was executed between the parties. Disputes have arisesn between the parties at the end of the contract. Disputes raised by the petitioner putting forth certain claims not accepted by the respondents have been set out in para 6 of the petition. The petitioner has sought for reference of disputes to adjudication by arbitrator in accordance with Clause 25 of the Contract between the parties. According to the arbitration clause disputes arising out of the contract between the parties are liable to be referred to the sole arbitration of a person appointed by the Engineer Member of DDA at the time of dispute. However, a sub para of the arbitration clause reads as under :