RU-AH MINISTRIES Vs. B. ANAND RAJA DURAI

JUDGEMENT

(1.) These two appeals challenge order dtd. 25/10/2024 passed in Application Nos.4667 and 3114 of 2024, which have been filed at the instance of the Decree Holder/claimant in the arbitration proceedings.

(2.) The appellant was a tenant in the premises belonging to the respondent and proceedings for arbitration had been initiated by the respondent in respect of rental arrears as well as other arrears, such as maintenance dues etc. in respect of the property at Good Shepered Square, Door No.82, Kodambakkam High Road, Nungambakkam, Chennai 600 034 ('property'/'property in question').

(3.) We do not see the need to refer to the details of disputes inter se the parties, simply for the reason that award dtd. 23/10/2019 has, admittedly, been accepted by the appellant herein. We have specifically posed a question to Ms.S.P.Arthi, learned counsel for the appellant in this regard and she would, on instructions, confirm the position that award dtd. 23/10/2019 has not been challenged by the appellant and the appellant is thus bound to comply with the directions thereunder.