DELHI DEVELOPMENT AUTHORITY Vs. BRIJ LAL AND SONS

JUDGEMENT

(1.) The petitioner herein was awarded a Contract for development of land at Vasant Kunj, Sector A. The aforesaid Contract contained an Arbitration Clause, namely. Clause 25. In respect of the aforesaid Contract, disputes arose between the parties and accordingly in terms of the provisions of Clause 25 of the Contract, the Engineer Member D.D.A., appointed respondent No. 2 as the Sole Arbitrator to adjudicate the disputes between the parties.

(2.) The Arbitrator after receiving evidence produced by the parties and after hearing them made an award, which has been filed in this Court, in pursuance of a petition filed by the petitioner under Section 14 and 17 of the Arbitration Act, registered as Suit No. 391/1994. As against the aforesaid award made by the Arbitrator and filed in this Court, the respondent No. 1 filed an objection. The respondent No.l, the Contractor also filed a petition under Section 14 of the Arbitration Act, which was registered as Suit No. 292/1994.

(3.) I have heard the learned counsel appearing for the parties in respect of the aforesaid objection filed by the Contractor and by this order, I propose to dispose of the objection as well as the two suits filed in this Court.