ANURODH CONSTRUCTIONS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) These objections are filed by DDA under Sections 30 and 33 of the Indian Arbitration Act, 1940 in respect to the Award made and published on 19.02.1995 by Shir S. Nagarajan, Sole Arbitrator. The disputes relate to the Agreement bearing No.37/EE/UVDI/85-86 in respect of the construction of EWS Housing of Category I at M.B.Road near Village Lado Sarai. In terms of the Agreement, the stipulated date for starting the work was 26.09.1985 and for completion of work was 25.03.1986. Thus, the period of six months was provided for the completion of work. The actual date of completion of work is 21.06.1987.

(2.) The disputes arose between the parties arising from the claims made by the petitioner / claimant and the Engineering Member of DDA appointed the Sole Arbitrator on 30.04.1991, who entered upon reference on 19.08.1991 and made the Award on 19.02.1995. The appointment was made in terms of the arbitration clause No. 25.

(3.) The claimant has been held entitled to various amounts under the different claims, but it is not necessary to deal with all the claimants since the respondent / objector has filed objections in respect of four claims ¢ ¢â ¬ ¢â ¬ claims No. 1, 4, 6 and 14.