EM AND EM ASSOCIATES Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) -Award was filed in this case and notice was given to both the parties regarding the Award having been filed in Court and they were called upon to file objections, if any, against the same. Respondent, Delhi Development Authority (in short the DDA) filed objections against the Award which were resisted by the claimant M[s. EM & EM Associates. From the pleadings of the parties the following issues were framed :-

(2.) The controversy under this issue was ordered to be reaolved upon affidavits. One affidavit each was filed by way of evidence by both the parties.

(3.) Clause (25) is the arbitration clause in the agreement between the partics and this clause provides that in all cases where the amount of the claim in dispute is Rs. 50,0001- and above, the Arbitrator will give reasons for the Award.