K S CHAUHAN Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) Introduction

(2.) Briefly stated, the disputes between the parties arise in the following context:-

(3.) Before the Arbitral Tribunal, the petitioner filed his Statement of Claims, essentially making three claims in addition to interest and costs. The first claim was with respect to the reduction in the license fee on account of excluding the parking lots at Khan Market area. As stated above, the petitioner claimed that the monthly license fee quoted by him (that is, Rs. 26,53,582/-) ought to be reduced by Rs. 9,80,400/- instead of Rs. 5,34,207/- as calculated by NDMC.