ANANT RAJ AGENCIES Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The Claimant M/s Anant Raj Agencies was entrusted with the work by the Delhi Development Authority of providing additional facilities in resettlement colony, Mangolpuri Shahdara Internal water supply system for individual connection Group-IV. Disputes arose between the parties and Mr. K.D. Bali was appointed as Sole Arbitrator by the Engineer Member on 7.2.1994.

(2.) On 9.1.1995 the Arbitrator passed the award. There were in all seven claims. The Arbitrator decided in favour of the Claimant claim Nos 1,3,4,5,6 and 7 and claim No. 2 was rejected by the Arbitrator.

(3.) The DDA has filed its objection challenging the award. In claim No. 1 the Claimant made a claim of Rs. 5,72,300.00. The Arbitrator awarded a sum of Rs. 1,27,776.00.