M.M.Sundresh, J. - (1.) By consent, the main original petition itself is taken up for final disposal.
(2.) A lease deed was executed between the petitioner and the respondent on 18.01.2008, which was preceded by a Term Sheet dated 23.10.2007. The petitioner is the lessor and the respondent, lessee. The Lease Deed is with respect to the space to be used for the Food Court catering to the employees of the companies involved in the Information Technology Field in the park owned by the petitioner.
(3.) Clause 25 of the Terms Sheet dated 23.10.2007 is reproduced hereunder. "25.Entirety and Severability This Term Sheet including the attached Annexure, along with the Lease Deed, constitutes the entire agreement between the intending Lessor and the intending Lessee with respect to the Demised Premises and supersedes any other prior oral or written communications, representations or statements with respect to the transaction contemplated in this Term Sheet. This Term Sheet may not be modified, altered or amended in any manner except by an agreement in writing executed by both parties. If a court finds any provision of this Term Sheet to be invalid, the remainder of the Term Sheet will be valid, enforceable and effective.";