DIVISATCHANDRA KIRAN Vs. WISDOM MINES EDUCATIONAL SOCIETY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the Order dtd. 1/7/2024 in Arb.O.P.No.34 of 2024, passed by the learned XXV-Additional Chief Judge, City Civil Court, at Hyderabad.

(2.) The Wisdom Mines Educational Society/respondent herein represented by its authorized signatory V.Kesavan, had filed an application against the appellants herein before the trial Court vide Arb.O.P.No.34 of 2024, under Sec. 9 of Arbitration and Conciliation Act, 1996. The trial Court after considering the arguments of both sides allowed the application with costs. Aggrieved by the said Order, respondents therein preferred the present Civil Miscellaneous Appeal.

(3.) The brief facts of the case are that the appellants herein are the joint owners of the subject property and they let out the same to respondent Society by way of unregistered and unstamped lease deed dtd. 14/11/2018. The respondent Society was running a school named "Mount Banyan School", in the said property, but it was not paying rents regularly, as such appellants issued legal notice to the respondent on 5/7/2021, terminating the lease deed. On that, respondent Society has issued reply notice on 14/7/2021. A copy of the legal notice and reply notice are filed before this Court. The respondent Society requested time till November, 2023, to find an alternate premise to relocate the school and also assured the appellants that they will pay the arrears of rent and also continue to pay the rentals to the concerned owner in time. Appellants have also categorically informed to the respondent Society that lease will not be renewed after November, 2023.