ANANT RAJ AGENCIES Vs. D D A

JUDGEMENT

(1.) Vide IA No. 4518/1996 DDA has laid a challenge to the award dated 23.12.1995 published by Shri L.R.Pawa the sole arbitrator appointed vide reference dated 21.1.1993 to decide the disputes and differences between M/s.Anand Raj Agencies (hereinafter referred to as the claimant) and DDA (hereinafter referred to as the respondent).

(2.) Claimant was awarded the work of construction of flats and allied works in Trilok Puri, Pocket-F, vide agreement No.30/EE/DD-VIII/85-86. As is usual with DDA, full payment not being made, claimant raised certain claims and since the contract between the parties contained an arbitration clause, disputes were referred to arbitration. Claimant had 15 substantive claims, some of which had sub- heads. Claim no.16 and 17 pertained to interest demanded by the claimant.

(3.) Claimant submitted its statement of fact vide letter dated 22.2.1993. DDA submitted counter statement of fact on 28/31.7.1993. Additional counter statement of fact was filed on 1.10.1994. Claimant filed rejoined to the original counter statement of fact on 1.11.1994. 25 hearings were held. Evidence was led. Award was published on 23.12.1995.