TRANSPORT AND COMPANY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) JUDGMENT (ORAL) , J.

(2.) THE quantum of amount awarded by the arbitrator seems to have compelled D.D.A. to file objections to the well reasoned and detailed award of the arbitrator, appointed by the D.D.A. itself, in the present case.

(3.) CERTAIN dispute arose between the parties and in terms of the arbitration clause, the same were referred by the Engineer member of the Delhi Development Authority vide his letter dated 9th August, 1984 to the sole arbitration of Shri. C. Rama Rao.