SALWAN FURNISHING CO Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) THIS, judgment will dispose of Suit No. 829-A/85 filed under Sections 14 and 17 of the Arbitration Act and I.A. 5944/85 which are objections filed under Sections 30 and 33 of the Arbitration Act, by the respondent-Delhi Development Authority.

(3.) IT has also been contended on behalf of defendant No. 1 by its learned counsel relying upon para 4 (iv) and (v) of the objections that the arbitrator has given undue importance to the documents having been signed by two different representatives. This is a question whose effect was to be seen by the arbitrator and it cannot be said that conclusions of the arbitrator can be assailed on that ground before this Court. This Court does not sit as a Court of Appeal against the award of the arbitrator and consequently I find no force in this objection either.