R.K. ANEJA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) M /s. R.K. Aneja, petitioner was awarded contract for execution of the work in 480 L.I.G. houses at pocket P. Dakshini Pitampura, S.H.I.E.I. (New Pattern) by the Executive Engineer, Electrical Division No. VIII, D.D.A. and an agreement No. 23/EE/EDVIII/84-85 was executed between the parties. On disputes having arisen, G.K. Khemani was appointed as the sole arbitrator under Clause 25 of the said agreement. Arbitrator made and published the award on 10th July, 1995.

(2.) AGAINST the award the DDA-respondent filed objections being IA No. 11217/95 under Sections 15, 16, 30 and 33 of the Arbitration Act, 1940 (for short the 'Act'). These objections relate to the sums awarded to the petitioner under claims No. 1, 2, 4, 5, 8 and rejection of the counter-claims No. 1 and 2.

(3.) I propose to deal with the objections claimwise in their appropriate order.