P.L. KALRA Vs. BRAHAM DUTT SAINI

JUDGEMENT

(1.) THE abovementioned petition has been filed by the petitioner under Section 11of the Arbitration & Conciliation Act, 1996 for appointment of Arbitrator (hereinafter referred to as ,,the Act).

(2.) BRIEF facts as mentioned in the petition are that the petitioner is the owner of the property bearing No.Z-45/2, Okhla Industrial Area, Phase-II, New Delhi. By agreement dated 1st July, 1999, the petitioner let out the covered space measuring 2330 Sq.ft. out of the total covered area of the said property to the respondent for the purposes of running his factory for dyeing and packaging. The respondent was to pay a sum of Rs.9,000/- per month along with the increase of 10% in the monthly rental after every two years for the said let out portion.

(3.) THE petitioner thereafter, terminated the tenancy vide notice dated 27th January, 2004 with effect from 28th February, 2004 and demanded the vacant possession of his property along with the entire rentals due up to date in respect of the portion let out also for the portion illegally encroached, occupied by the respondent.