AMRITSAR HEALTH Vs. JATINDER SINGH

JUDGEMENT

(1.) The present revision petition is filed by the petitioner-company against the order dated 24.2.2015, vide which, application under Section 8 of the Arbitration and Conciliation Act, 1996 (for short, 'the Act'), filed by the petitioner-company was dismissed.

(2.) While praying for allowing the present petition and seeking setting aside of the order dated 24.2.2015, learned counsel for the petitioner contended that the Arbitrator had been appointed to adjudicate all the dispute arising out of the lease deed between the parties and that the Rent Controller had no jurisdiction to adjudicate the matter between them.

(3.) As per the relevant facts of the case, respondents No.1 to 4, who are the landlord of the property in question had entered into an agreement on 21.6.2013 with the petitioner-company for leasing out the property in question @ Rs.5,50,000/- per month. After working out the modality, the sale deeds dated 5.9.2013 and 3.2.2014 were executed. As per Clause 25 of the sale deed dated 5.9.2013, disputes arising out the said sale deed, would be referred to the Arbitrator. Clause 25 of the sale deed dated 1 of 5 5.9.2013 reads as under:-