MOHAN GOVIND CHITALE Vs. NIRMALA ANAND DEODHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is an Appeal under Sec. 37 of the Arbitration and Conciliation Act, 1996, against the Order dated 6.12.2007 passed by the District Judge, Ratnagiri. The learned Judge has rejected the Appellant's application for setting aside the Arbitration Award dated 2.5.2003.

(3.) In Chiplun there is a Hotel by name Manisha Lunch Home. Under an Agreement dated 6.7.1992, the respondent Smt. Nirmala Anand Deodhar who owns it, granted a Licence to the appellant Mohan Govind Chitale to run the business of Manisha Lunch Home for a period of ten years from 1.8.1992 to 31.7.2002. After the expiry of this period, the appellant did not hand over possession. Hence a dispute arose between the parties. The respondent requested the Sole Arbitrator Mr. Shrikant Pandurang Vaidya, already appointed under the agreement to adjudicate this matter. The Arbitrator called upon both the parties to remain present for the first meeting of arbitration on 25.9.2002.