Arbitration and Conciliation Act, 1996 – s.11(6) – Dispute between landlord and tenant regarding determination of lease –Arbitrator appointed on petition filed by respondent-landlord –Appellant-tenant objected on arbitrability of the dispute by relying on Himangni Enterprises case wherein it was held that where the Transfer of Property Act applied between the landlord and tenant,disputes between them would not be arbitrable – Held: None of the provisions of the Transfer of Property Act were noticed by Himangni Enterprises case – In Himangni Enterprises case, it was held that the question involved was answered by decision in Natraj Studios case and Booz Allen case – However, perusal of decision in Natraj Studiosand Booz Allen showed that no such question was answered by these two decisions – Therefore, Himangni Enterprises case requires are look – In view of this, matter is referred to larger bench –Transfer of Property Act, 1882 – ss.111, 114 and 114A –Reference to larger bench – Landlord-tenant dispute.Words and Phrases: Expression ‘arbitrability’ – Meaning of,Discussed.