3I INFOTECH LIMITED Vs. P BALASUBRAMANIAN

JUDGEMENT

(1.) This Original Petition has been filed by the Claimant to set aside the award dated 10.06.2015 passed by the Arbitral Tribunal insofar as it is against the petitioner, reject the claims of the Respondents and allow the counter claim of the petitioner and alternatively remit the matter to the Arbitral Tribunal to decide the issue in accordance with the findings of this Court. For the sake of convenience the parties are referred as per their own rankings before the Arbitral Proceedings.

(2.) The brief facts of the claimant's case is as follows:

(3.) It is the case of the Respondent that there was no formal handing over of the possession by the Claimants to the Respondent. It is his further case that the commencement of the lease was marked by the payment of rents and similarly the termination was by way of written communication followed by the stoppage of payment of rents. It is contended that by letter dated 5.8.2013 they intimated that they would not require to continue the lease agreement with effect from 30.09.2010 and sought for refund of security deposit, besides by letter dated 9.3.2011 they informed that they have already vacated. It is the case of the Respondent that vacant possession has already handed over, therefore, they are not liable to pay damages.