SUKUMAR CHAND JAIN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner/claimant entered into a contract with the respondent DDA for the construction of L.I.G. houses in Sector 15, Rohini, New Delhi. Certain differences and disputes arose between the parties which were referred to arbitration in pursuance of a clause thereof contained in the contract. The Arbitrator made an award on 28.2.1995. Feeling aggrieved by the award, the respondent-DDA filed objections under Sections 30 and 33 of the Arbitration Act for setting aside the award.

(2.) The question is : whether the award is liable to be set aside on the basis of the objections raised by the respondent DDA? The submissions of the learned Counsel for the respondent-DDA may be summarised in the following propositions:

(3.) The respondent is aggrieved by the Arbitrator's award on the following claims: <FRM>JUDGEMENT_117_DLT78_1999Html1.htm</FRM>