(1.) DDA has filed objections to the award dated 29.08.92 published by Sh. S.Nagrajan, sole arbitrator appointed to decide the claims of the petitioner arising out of and relating to agreement no. 556/8D XIX/82-83.
(2.) Work of constructing 304 MIG flats in pocket J and K, Dilshad Garden, Delhi was awarded by DDA to the petitioner. Date of start of work was 20.12.82. Date of completion was 19.12.83. Admittedly, there was delay. Works were completed on 29.10.86. I propose to deal with each objection as I deal with the same, I would be noting the relevant facts.
(3.) On account of delay in completion of the work, alleging delay attributable to DDA, petitioner raised claim no. 1 in sum of Rs.5.32 lacs stating that during contract prolonged period, labour tools and tackles as also equipment used for construction and stationed at site was lying idle. Noting on facts that after work commenced, it had to be suspended due to revision in foundation design and drawings, learned arbitrator has held that work was held up from 22.01.83 to end of May, 1983. Claim raised by the contractor was towards idle labour and idle tools, tackles, plant and machinery for 6 months.