RAM SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The Arbitrator published the Award on 01.05.1992. In all there were 10 claims.

(2.) The Claimant has claimed Rs. 39,000/- towards refund of 3% rebate for monthly regular payment, timely finalization of final bill and release of security deposit, as the Department did not fulfill the terms of the agreement. The Arbitrator has allowed the claim to the extent of Rs.35,637.87.

(3.) On Claim No. 2, the Claimant has claimed Rs. 2.000/- towards refund of penalty imposed by the Respondent even though the delay in execution of work is attributed to the Respondent. The Arbitrator has allowed Rs. 2,000/- towards refund of penalty.