J S CONSTRUCTION Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present suit has been registered after the Arbitrator filed his award in this Court alongwith the records of the arbitration proceedings. After registration of the suit notice was issued to the parties intimating them about the filing of the award and to file objections, if any, within the statutory time limit.

(2.) On service of notice on the parties the respondents filed their objections under Sections 30 & 33 of the Arbitration Act against the award passed by the Arbitrator on 20.10.1994. The petitioner however, did not file any objection againstthe award.

(3.) It is admitted position that the Arbitrator who dealt with the arbitration proceedings was the named Arbitrator and a technical person. Although the respondents have filed their objection as against almost all the claims decided by the Arbitrator yet during the course of hearing the main thrust of argument advanced by learned Counsel for the respondents was directed against the decision of the Arbitrator as against claims No. 2,3,5 & 6. However, sines the learned Counsel appearing for the respondents also made his submissions in respect of the other claims as decided by the Arbitrator as well, I propose to deal with the arguments advanced by the learned Counsel for the respondents as against all the objections raised in the objection petition filed by the respondents. None appeared on behalf of the petitioner at the time of arguments. However, since the objection is of the respondents, I proceed to decide the same.