PARMAR CONSTRUCTION CO Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) OBJECTIONS by Delhi Development Authority are against the award made and published on 13th November, 1992 by Shri Shyam Narayan, the Sole Arbitrator on the disputes pertaining to the execution of the work of redevelopment scheme of Kingsway Camp (SH;Construction of SW drains at Outran Lines) awarded vide agreement No.3/EE/CD.VLL/85-86.

(2.) THE objections are against the rejection of D.D.A's counter claim and against the award made in claimants' favour for claim Nos.1 to 4 and 6. Against its counter claim the objector laid a claim for Rs.79,408.00 towards compensation levied under clause 2 of the agreement on account of delay in the completion of the work.

(3.) AGAINST the fourth claim due to prolongation of contract period for Rs.26,17,000.00, the arbitrator allowed a sum of Rs.2,13,742.00 only, after recording findings of fact, which are based on material on record and are not challengeable. The reasons assigned are: