M L MAHAJAN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS appeal by the petitioner in person challenges the judgment dated 23rd September, 1998 by which the objections of the respondent-Delhi Development Authority (for short DDA) in respect of claim no. 4 was allowed and the claim awarded by the arbitrator in the sum of Rs. 2,64,688/- was set aside. The dispute between the parties arose from the construction of 60 Janata houses at Dilshad Garden, Delhi. The disputes between the parties the same were referred to the Arbitrator by the Engineer member (respondent no. 1) of the respondent-DDA.

(2.) THE facts of the case are as follows: -

(3.) CLAUSE 10 of the Contract reads as under: -