LAWS(MAD)-2021-7-328

3I INFOTECH LTD Vs. P. BALASUBRAMANIAN

Decided On July 26, 2021
3I Infotech Ltd Appellant
V/S
P. BALASUBRAMANIAN Respondents

JUDGEMENT

(1.) Sanjib Banerjee, C.J 1. The challenge here is under Sec. 37 of the Arbitration and Conciliation Act, 1996 to an order dated July 16, 2019 passed on a petition challenging an arbitral award rendered on June 10, 2015.

(2.) The disputes between the parties pertain to a lease deed in respect of an immovable property at Prince Techno Park on the Old Mahabalipuram Road admeasuring 29,500 square feet.

(3.) The short grievance of the appellant lessee is that the arbitral award acknowledged that there was failure on the part of the lessors to mitigate the loss consequent on the breach by the lessee. The appellant submits that once such a finding was rendered, no damages on account of the perceived loss suffered could have been awarded in favour of the lessors.