K.Ramamoorthy, J. - (1.)The arbitrator published the award on 30th of August 1994 awarding a sum of Rs. 10,78,859.95 with simple interest at 12% per annum from the date of the award till actual payment. The Delhi Development Authority had filed objections to the award. In all the arbitrator has considered 16 claims.
(2.)Delhi Development Authority has filed the objections I A.2355/95. On claim No. 1 a sum of Rs. 4 lakhs on account of final bill was claimed. The arbitrator having considered the matter in detail awarded the sum of Rs. l,14,177.00 In ths objection petition, it is stated that on this claim no reasons have been given by the arbitrator and, therefore, it is in violation of clause 25 of the contract and accordingly the award is liable to be set aside.
(3.)I do not find any substance at all in the contention. Therefore, the objection made by the Delhi Development Authority in regard to claim No. I is rejected and the award on this claim is confirmed.