ATREE ASSOCIATES Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) BY this order I propose to dispose of the above suit, filed under Section 14 of the Arbitration Act, 1940 seeking a direction to the Arbitrator to file the award dated 20. 10. 1995 made by the sole Arbitrator and IA No. 8784/1996 (objections to the Award filed by the petitioner) and IA No. 12075/1996 (objections to the Award filed by the respondent ).

(2.) THE Petitioner had entered into an agreement with the Respondent No. 1 for, inter alia, the balance work of construction of 288 LIG houses at Motia Khan including water supply, sanitary installations and internal development. Various disputes and differences arose between the parties and the same were referred to arbitration in terms of the arbitration agreement between the parties. The learned Arbitrator has rendered his award dealing with the 20 claims raised by the petitioner. The learned Arbitrator has awarded an amount of Rs. 6,90,680/-with simple interest @ 12% p. a. from the date of the award till the date of the decree or actual payment, whichever is earlier.

(3.) THIS application has been filed by the Petitioner challenging the award in so far as claim Nos. 4, 6, 7 and 12 (before the Arbitrator) are concerned. The material particulars of the project were as follows: estimated Cost Rs. 20,53,894 tender Cost Rs. 48,88,268 date of start 10. 01. 1987 stipulated date of completion 09. 07. 1987