DELHI DEVELOPMENT AUTHORITY Vs. ANANT RAJ AGENCIES

JUDGEMENT

(1.) The present petition has been filed under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred as "the said Act") for setting aside the award dated 24.10.2003 given by Shri S.K.Sinha, sole arbitrator.

(2.) The dispute relates to the contract awarded to the respondent by the petitioner for construction of MIG houses in part-III, Rohini, Delhi. Since the dispute arose between the parties and there being an arbitration clause, the matter was referred to the sole arbitrator. It may be noticed that the respondent had filed an application under Section 20 of the Indian Arbitration Act, 1940 being CS(OS)No.3330/1992 which was allowed by the Order dated 30.1.2001. The dispute is governed by the new Act in view of the agreement between the parties.

(3.) A perusal of the Order of reference shows that only four claims were referred to arbitration being the claim for final bill, reimbursement for expenditure on account of delay, reimbursement of charges for handing over possession of flats and interest.