SUBWAY SYSTEM INDIA PVT. LTD Vs. S.SASIKALA

JUDGEMENT

(1.) This petition has been filed to enforce the foreign award dtd. 11/2/2016.

(2.) The brief facts leading to file this Application is as follows:

(3.) It is the contention of the Respondent in a counter, admitting the Franchisee Agreement between the parties and the Termination Notice issued by the Petitioner. It is the contention that the Respondent that she was regular in payment of royalty without any default and pleaded that though the restaurant opened by the Respondent running in atmost satisfaction of the Petitioner. During 2014, the landlord for Store No.39997 had extended the Ground Floor by 4 feet, therefore it affected the visibility of the restaurant and the sales was drastically reduced. Further, as per Franchise Agreement store No.39907 was due for remodeling and the remodeling cost would be Rs.12,00,000.00. As the lease was expiring in a year, the Respondent decided to relocate the restaurant. However, there was a delay on the part of the Petitioner.