ASHISH KUMAR SADH Vs. PUTUL CHAUBEY AND ORS.

JUDGEMENT

(1.) The respondent-claimant filed a claim petition before the sole Arbitrator at Noida, Gautam Budh Nagar, inter alia, claiming (1) a direction to the applicant to vacate the licensed premises and to hand over the possession of the premises to the claimant,

(2.) The respondent claims to be the owner of the disputed premises being Unit No. 131-A situated at first floor of commercial Complex, Greater Indian complex Plot No. A-2 Sector 36-A, Noida, District Gautam Budh Nagar.

(3.) The applicant appeared and contested the claim petition by filing written statement, inter alia, alleging that there is no signature of the petitioner on the alleged deed, further, the respondent has not signed the said deed. The Arbitrator rendered an award on 9 January 2015 directing the applicant to pay a sum of Rs. 1,12,56,220/ to the respondent-claimant. Aggrieved, applicant preferred an appeal under Section 37 read with Section 34 of Arbitration and Conciliation Act 1996 before this court being F.A.F.O No. 315 of 2015, said appeal is pending and no injunction has been granted.