PARASRAMIKA HOLDINGS PVT LTD Vs. AMBIENCE PRIVATE LTD

JUDGEMENT

(1.) Ia No.2933/2018 (Exemption) in Arb.P.163/2018

(2.) The disputes between the parties are in relation to the Allotment Letter/Apartment Buyer Agreement dated 27.10.2009 and the Conveyance Deed dated 26.09.2014. The petitioner(s) claims that they have been allotted lesser area than what was provided for in the said Agreement.

(3.) The Arbitration Agreement between the parties is in form of Clause 6.16 of the Apartment Buyer's Agreement executed between the parties and reproduced herein below: