ACRO ENGINEERING PRIVATE LIMITED Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) M/s. Acro Engineering Pvt. Ltd., filed petition under Section 14 of the Arbitration Act inter alia alleging that it had entered into a contract with DDA, respondent No.1 for execution of work of "Construction of Higher Secondary School for 960 students at Bodella, Vikaspuri" and an agreement bearing No-48/EE/DDIV/DDA/ 81-82 containing arbitration clause was executed between the parties. On disputes having arisen, arbitration clause was invoked. V.R.Vaish, respondent No.2 was appointed as arbitrator and he made the award on 7.1.90. It was prayed that the arbitrator be directed to file the original award and the arbitration proceedings in Court.

(2.) In response to the notice of filing of award in Court, respondent No.1 filed objections under Section 30 & 33 of the Act being IA No.8673/91 for setting aside the award in question with respect to claims No.1, 2 & 7 and counter claims No.2, 3 & 5. Petitioner has contested the objections by filing reply.

(3.) On 18.05.1993, following issues were framed:-