DELHI DEVELOPMENT AUTHORITY Vs. VERMA CONSTRUCTION COMPANY

JUDGEMENT

(1.) In this appeal against the judgment of the learned Single Judge dated 18th September 2006 we are essentially concerned with the claim No. 2 amounting to Rs. 1,38,099.08 which was enhanced to that figure by the learned Single Judge from the sum awarded by the Arbitrator.

(2.) The facts of the case briefly stated are as follows:

(3.) The arbitrator, S.E. (Arbitration)-II on 17th April 1994 made the award. The objections were filed by the appellant and the respondent. The learned Single Judge delivered the judgment thereon on 18th September 2006.