DELHI DEVELOPMENT AUTHORITY Vs. SUKUMAR CHAND JAIN

JUDGEMENT

(1.) The present petition under Section 34 has been preferred challenging the award of the Ld. Sole Arbitrator dated 11th June, 2008. The Delhi Development Authority (hereinafter, "DDA") had awarded a contract for construction of 93 MIG houses in Pocket 11-B, Sector 23, Rohini to the contractor M/s Sukumar Chand Jain (hereinafter "contractor"). The date of agreement was 9th May, 2001. Construction commenced on 14th May, 2001 and was to be completed within 18 months i.e. on or before 13th November, 2002. The actual date of completion was 11th March, 2004 with defects. According to the DDA, the defects were never rectified.

(2.) Disputes arose between the parties and the matter was referred to arbitration. The following claims were raised by the contractor on the ground that there were several hindrances and delays caused by the DDA:

(3.) In order to decide the various claims, the Ld. Arbitrator split up the issues and gave the following findings.