UNION OF INDIA Vs. V RAM MOHAN

JUDGEMENT

(1.) THIS O.P. has been filed under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act") to set aside the award passed by the 2nd respondent dated 31.10.1997 and 15.11.1999.

(2.) THE petitioners took the building of the 1st respondent on lease in the year 1970 and to this effect a lease agreement dated 29.4.1970 was entered into between the third petitioner representing the 1st petitioner Union of India and the 2nd petitioner. Initially the rent was fixed at Rs.3,200/- per month and the building was situated at Door No. 87,West Madha Church Road,Royapuram, Chennai- 13. THE first respondent demanded increase of rent and the dispute was deferred to arbitration. By award dated 24.12.1976, the rent was increased to Rs. 4,975/- per month with effect from 23.9.1971 to 22.9.1977.

(3.) THE 2nd respondent filed a counter affidavit stating that he followed the provisions of Rent Control Act, principles laid down by this Court in Kanniah Chetty v. Sha Magajee Asal Das (supra) and the directions of the Division Bench of this Court in O.S.A.No. 231/96.