V K MADAN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) These are objections under Sections 30 & 33 of the Arbitration Act, 1940 preferred by the respondent to the Award dated 28.12.1999 passed by the sole arbitrator.

(2.) The counsel for the parties at the outset have agreed that though there was initially a controversy as to whether the objections should be treated under the Arbitration Act, 1940 or the Arbitration and Conciliation Act, 1996; it is agreed that now these objections be treated as objections under the 1940 Act.

(3.) The counsel for the objector has very fairly not pressed any objections to the claim Nos. 1, 2, 3, 5 and 7 as per the Award. The only objections are with respect to Claim Nos. 6, 17 and 18 as awarded by the Arbitrator.