RAJESH KHANNA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) IN this execution petition, the short question requiring decision of this Court is the proper interpretation of an Award dated 15. 12. 2000 made in arbitration proceedings, which was made Rule of the Court pursuant to which a decree issued on 9. 10. 2006. The decree holder had preferred a claim in respect of a construction contract, with the judgment debtor. Disputes arose, which were referred to arbitration. After considering the rival pleadings and contentions, the Arbitrator partly allowed the claims of the decree holder, on 15. 12. 2000.

(3.) THE summary of his conclusions and of the Award were as follows: