SH. S. KUMAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) I.A. No. 5256/1999 in CS(OS) No. 1581A/1998.

(2.) THESE are objections filed under Sections 30 and 33 of the Arbitration Act, 1940 against the Award dated 13.7.1998 passed by the sole Arbitrator. Ms. Salwan, on behalf of the objector, has pressed her challenge only to claim Nos. 2, 3, 4, 5, 7, 13, 14 and 16 as awarded by the Arbitrator.

(3.) CLAIM No. 3 was on account of claim for escalation for higher payment for work done during the extended period of work. It is not disputed that the work period was in fact extended and the Arbitrator has relied upon the notifications showing the enhanced charges payable to the labour. Accordingly, the reasons of the Arbitrator are sound and this Court cannot go into the reasonableness of the reasons as given by the Arbitrator.