REKHA GARG Vs. VIVEK BERIWAL

JUDGEMENT

(1.) The petitioner is seeking appointment of an arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996.

(2.) Vide rent agreement dated 14th March, 2013, the petitioner let out shop bearing No.G-21 measuring approx. 210 sq.ft. in property No.B-2,3,4, Netaji Subhash Place, Pitampura, New Delhi to the respondent for a period of eleven months at a monthly rent of Rs.15,000/- for the first six months and Rs.20,000/- for the next five months. The respondent defaulted in the payment of rent, electricity and maintenance charges whereupon the petitioner issued a legal notice dated 13th July, 2014.

(3.) The rent agreement contains an arbitration clause No.25 for reference of disputes to the arbitration. Vide 16th July, 2014, the petitioner invoked the arbitration clause for reference of the disputes to the arbitration. The respondent did not respond to the aforesaid notice.