SHORT PILE CONSTRUCTION COMPANY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner entered into a contractct with the respondent for execution of the work of construction of certain flats in Pocket 'C' at Kilokari village and a proper agreement was executed between the parties in respect of the aforesaid works. While executing the aforesaid work disputes arose between the parties and in terms of the arbitration agreement in the contract the aforesaid disputes were referred to the sole arbitration of Shri Trilok Singh, the Arbitrator.

(2.) The Arbitrator, after hearing the parties and receiving the documents placed on record made and published his award on 29.9.1993. Notice of filing of the award was served on the parties and .thereafter objections to the award have been filed by both the petitioner as also by the respondent which were registered as I.A. Nos.7570/1994 and 7571/1994. The petitioner has sought for setting aside and/or modification of the award passed by the Arbitrator in respect of Claims No. 3 & 7 relating to extra cost of cement and less measurement of areas respectively,where as the respondent has filed the objections in respect of the award passed by the Arbitrator against claims No. 1,2,3,6,7,16 and also as against the award passed by the Arbitrator awarding costs in favour of the petitioner.

(3.) When the matter was called out for arguments none appeared on behalf of the parties and accordingly. I myself considered the objections filed by the parties and also perused the award alongwith the records of the arbitration proceedings in order to arrive at a just decision.