SAHDEV BROTHERS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present petition has been filed under Section 14 of the Arbitration Act, 1940 for filing of the Award dated 3rd May, 1991 in Court and for making the same rule of the Court.

(2.) The petitioner was awarded the contract under the name and style of "Construction of A.G.V.C. 1982. SH: construction of parking and widening of existing roads, Phase II." Disputes and differences arose between the parties and the matter was referred to the sole arbitration of Shri Banarsi Dass by the Engineer Member of the respondent Authority who had resigned and the matter was adjudicated by Shri R.C.Malhotra.

(3.) The claims and counter claims may be reproduced as below:-