K C SHARMA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The appellants in this appeal are aggrieved by an order of the learned Single Judge of this Court dated 9.3.2005 by which the objection of the respondent against the arbitral award in relation to claim on account of escalation have been accepted and the appellants claim for escalation awarded by the Arbitrator at 70% has been reduced to 11%.

(2.) We have gone through the impugned order of the learned Single Judge, award given by the Arbitrator and other related material placed before us.

(3.) In paragraph 46 of the arbitral award, the learned Arbitrator has observed as under:-