DDA Vs. JAGAN NATH ASHOK KUMAR

JUDGEMENT

(1.) THIS appeal challenges the judgment of the Learned Single Judge dated 21.05.1996, by which judgment the Learned Single Judge affirmed the arbitrator's award by directing the appellant herein DDA to pay the respondent a sum of Rs. 4,72,637/ - with interest @ 12% p.a. from 02.08.1984 till the date of payment.

(2.) LEARNED Counsel for the appellant has assailed the judgment of the Learned Single Judge in respect of Claim No. 4 and Counter Claim No. 2 on the basis of Delhi Development Authority v. Sudhir Brothers, 1995(2) ALR. 306.

(3.) THE relevant para 4 and 6 of the judgment reads as follows: