DELHI JAL BOARD Vs. SATISH BUILDERS

JUDGEMENT

(1.) The present petition has been filed by the Delhi Jal Board challenging the award dated 9th September, 2011 passed by the learned sole Arbitrator.

(2.) The brief facts are that the Respondent contractor was awarded the work for construction of additional staff quarters at Varun Niketan by the Delhi Jal Board. The award to the Respondent was an award at risk and costs of M/s Wee Aar Constructive Builders. The tender was awarded on 5th April, 2000 and the date of completion was 14th February, 200 Finally, the work was completed on 31st March, 2003. The payment for the work was released to the Respondent; however, thereafter claims were raised by the Respondent on 27th March, 2007. A total of 35 claims were raised on various counts by the Respondent. Upon not receiving a response from the Petitioner, the Respondent invoked the arbitration clause.

(3.) On 21st January, 2008, this Court had appointed Hon'ble Ms. Justice Usha Mehra (Retd.) as the sole arbitrator to adjudicate upon the disputes between the parties. Pleadings were completed and evidence was adduced before the learned sole Arbitrator. Learned Arbitrator has, vide a detailed award, considered each of the claims and on the basis of pleadings and evidence on record, allowed some of the claims of the Respondent.