MOHAN CONSTRUCTION CO Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) . The parties entered into an agreement with regard to construction of 360 dwelling units in pocket C-IA, Pankha Road, New Delhi. The agreement contained arbitration clause. Disputes arose between the parties and the matter was referred to the arbitration of Mr. G.R. Hingorani. The Arbitrator made and published his award on 7th November, 1987. The respondent-DDA not being satisfied with the award has filed the instant application being I.A. 1575/88 under Sections 30 and 33 of the Indian Arbitration Act, 1940.

(2.) The main grievance of the respondent is with regard to the award pertaining to Claim No. 10. Under this claim the petitioner claimed a sum of Rs. 79,480.00 on account of providing brass stays and handles in steel windows. The Arbitrator after considering the submissions of the parties made the following award :-

(3.) Claim No. 10 for Rs. 79,480/0 on account of providing brass stays and handles in steel windows: