RAVINDER NATH Vs. BEST ENTERTAINMENT P LTD

JUDGEMENT

(1.) BY this order I shall dispose of the present application filed by the defendant/applicant under section 8 of the Arbitration and Conciliation Act, 1996 praying that the parties be referred to arbitration, in terms of clause 16 of the lease deed dated 03.03.2003 executed between the parties.

(2.) THE brief facts of the case, as per the plaint, are that plaintiffs are the owners of the property bearing No.B-88, Niti Bagh, New Delhi, and vide registered lease deed dated 03.03.2003 they had created the tenancy in favour of the defendant in respect of the said property. THE said lease agreement was for the period of five years w.e.f. 01.07.2003 to 30.06.2008.

(3.) ACCORDING to the defendant, the relief sought by the defendant in its application under Section 8 of the Arbitration & Conciliation Act, 1996 is clearly covered in view of Clause 16 of the Lease deed which reads as under: