SIDDHU CONSTRUCTION CO Vs. YOUNG WOMENS CHRISTION ASSOCIATION OF DELHI

JUDGEMENT

(1.) JUDGMENT J.-

(2.) THE plaintiff, M/s Siddhu Construction Company, has filed this suit No. 827A of 1985 under S. 20 of the Arbitration Act against Y.W.C A. of Delhi on the allegations that the plaintiff had been engaged by the defendant to make additions and alterations to the Y.W.C.A. Hostel and to construct General Secretary's flat at the Y.W.C.A. Ashoka Road, New Delhi and a contract was entered into in this behalf; that the plaintiff completed the work and handed over the same to the defendant; that defendant has failed to make payment of sum of Rs. 3,46,412 00 to the plaintiff in spite of demand in this behalf and in spite of a legal notice dated 4th August, 1984; that Cl. 12 of the contract between the parties provided as under :