G D TEWARI Vs. DDA

JUDGEMENT

(1.) DDA has filed objections to the award dated 19.5.1996 passed and published by Sh.K.D. Bali who was appointed as a sole arbitrator to decide the disputes raised for adjudication by the contractor. Dispute pertained to a contract under which contractor was to construct 590 SFS flats at Vasant Kunj including the work pertaining to scooter garages and internal development vide agreement number 14/HD-II/84-85.

(2.) Since all and sundry objections have been taken to the award pertaining to each and every claim awarded, it would be advisable to deal with the objections claim-wise.

(3.) But before that, a brief preamble of the facts. Work was awarded to the contractor on 17.12.1984 at a cost of Rs.1,77,18,245/- which was 50% above the estimated cost of the work, being Rs.1,17,53,397/-. Stipulated date of start of work was 27.12.1984. Completion date was 26.12.1985. Work was actually completed on 31.7.1989. Time was extended without levy of compensation.