PRADEEP KUMAR NAIR Vs. THOMAS ISSAC

JUDGEMENT

(1.) The petitioner seeks appointment of an arbitrator to adjudicate on the disputes between the petitioner and the respondents, in relation to a lease. The petitioner is a tenant and the respondents are the landlords. The terms of reference which calls for adjudication as claimed by the petitioner are :

(2.) Annexure A2 is the lease deed entered into between the parties and dated 6.10.2015. Clause 25 of the lease deed provides thus:

(3.) Claiming eviction on the ground of arrears of rent, the respondents have initiated proceedings before the Rent Control Court in a petition filed under Section 11(2) (b) of the Kerala Lease and Rent Control Act. The same is pending. The dispute between the parties, which the petitioner-tenant seeks for reference to the arbitrator, essentially flows out of second paragraph</i> of Clause 8 of the lease deed. The said paragraph</i> reads thus: