NIDI HOLDING Vs. SIR JOHN DEMONTE TRUST

JUDGEMENT

(1.) The petitioner, through its partner has instituted this petition under Section 11 (5) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the said Act') as a consequence of the disputes arising from the lease deed dated 18.01.2012 with the respondent Trust, through its Trustee, Archbishop of Madras-Mylapore. The subject matter of the lease deed is a property situated at Door Nos.331 and 333, Demonte colony, TTK Road, Alwarpet, Chennai-600 018.

(2.) The disputes had given rise to filing of an application under Section 9 of the said Act bearing Application No.3775 of 2014 before this Court seeking interim direction, and when an endeavour was made to resolve the disputes through meeting between the parties, the application was withdrawn with liberty to approach this Court for interim relief with the hope that the disputes would be settled. Unfortunately, the hopes were belied.

(3.) The petitioner relies upon the dispute resolution clause, which is as under:-