SATISH KUMAR AGGARWAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) THE petitioner entered into a contract with Delhi Development Authority, respondent No. 1 for the execution of the work of 'GHS for 784 MIG, 784 LIG and 392 Janta with internal development of 25.66 Hec. of land in Dilshad Garden SH Constn. 108 MIG, 108 LIG and 54 Janta Houses including W/S and S.I. Group 'B', and a proper agreement bearing No. 3/HDXIX/76-77 was executed between the parties. THE agreement contained an arbitration clause No. 25 according to which all matters in dispute were required to be adjudicated upon by an Arbitrator to be appointed by the engineer Member, Delhi Development Authority, New Delhi.

(3.) I have perused the award and the objections raised on behalf of the Delhi Development Authority. The objections touch the award purely on merits on the ground that the Arbitrator has reached a wrong conclusion and he has failed to appreciate the facts and evidence proved on the record.