VIOM NETWORKS LTD. Vs. M. VEERAMANI

JUDGEMENT

(1.) THIS revision is filed under Article 227 of the Constitution of India challenging order dated 18.2.2014 in IA No. 850 of 2013 in OS No. 597 of 2012 on the file of III Senior Civil Judge, City Civil Court, Secunderabad refusing to stay the said suit. The petitioner herein is defendant in the above suit.

(2.) THE premises belonging to respondent was granted under a leave and licence to the petitioner under a deed dated 1.8.2003. The period of leave and licence was initially for five years, but was renewed later and ultimately expired on 31.8.2011.

(3.) THE petitioner herein filed IA No. 850 of 2013 invoking Section 8 of the Arbitration and Conciliation Act, 1996, (for short, 'the Act') and contending that the leave and licence agreement dated 1.8.2003 had contained in Clause 15 an arbitration clause, and because of that clause, the present suit is barred.