KIRPAL SINGH AHLUWALIA Vs. DDA

JUDGEMENT

(1.) WITH consent of counsel for the parties, the appeal is taken up for hearing.

(2.) THE learned counsel for the appellant has challenged the judgment of the learned Single Judge dated 25th January, 2005 whereby the objections preferred by the claimant/appellant to the award of the Arbitrator were dismissed and the claim preferred by the appellant was rejected.

(3.) THE learned Single Judge has held that the Arbitrator has correctly decided the principal dispute that the appellant had not taken possession of the site and had not carried out the works as per the defence of the DDA that the appellant never took possession of the site much less did he execute the work, and on the contrary the DDA was compelled to get the work from another agency/contractors.