DELHI DEVELOPMENT AUTHORITY Vs. MADAN CONSTRUCTION CO

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) LEARNED counsel for the appellant has restricted challenge to the impugned award dated 7. 6. 1995 which has been upheld by the learned Trial judge vide impugned order dated 7. 7. 1997 in so far it relates to claim No. 1, 4, 12, 15, 23, 25.

(3.) AT the outset I may note that the learned Additional District judge who has dealt with the objections filed by the appellant under Sections 30/33 of the Arbitration Act, 1940 has noted that findings of fact recorded by the learned Arbitrator would be immune for challenge.