Arbitration and Conciliation Act, 1996: s.8 - Application under - Jn a pending suit for eviction of premises in question leased out to the defendant - Defendant's  application u/s. 8 rejected by courts below - On appeal, held: The issue i.e. eviction and tenancy since governed by special statute, is not arbitrable - Therefore, application u/s. 8 was rightly rejected and suit filed by the landlord was maintainable - Even to the premises. to which the Rent Act is not applicable, Arbitration Act is not .  applicable - Delhi Rent Act, I 955 - s.3.