Bombay High Court
M/S. Thakker Warehousing Agency vs Maharashtra Small Scale Industries on 9 April, 2013
Author: Anoop V. Mohta
Bench: Anoop V. Mohta
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dgm
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO. 102 OF 2011
M/s. Thakker Warehousing Agency,
a partnership firm having its office
at MSSIDC Ltd. Ware House, TW-2,
I.A.F. Shed, Near Central Warehousing
Corporation, Opposite Indian Air Force,
Cotton Green (E), Mumbai 400 033 .... Petitioner
(Original Claimant)
vs
Maharashtra Small Scale Industries
Development Corporation Ltd.,
a company registered under the
provisional of Companies Act, 1956,
and having its registered office at
"Krupanidhi", 9, Walchand Hirachand
Marg, Ballard Estate,
Mumbai 400 001 .... Respondent
(Original Respondent)
Mr. Uday Bobade with Mr. Pankaj Kowli i/by U. M. Jhaveri for the
petitioners.
Mr. A.A. Kumbhakoni, Senior Advocate with Mr. Shardul Singh, with
Mr. Abhay Anturkar i/by Anjali Waghmare for the respondent.
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CORAM: ANOOP V. MOHTA, J.
RESERVED ON : February 11, 2013
PRONOUNCED ON: April 09, 2013.
JUDGMENT:
The Petitioner has challenged Award dated 8 October, 2010 passed by the sole Arbitrator, based upon the arbitration clause in the warehousing agreement dated 6 February 2001.
2 The basic case of the Petitioner as alleged and the relevant orders passed by the Court arising out of the disputes/litigation between the parties revolving around the agreement as relevant are required to be noted. The Respondent was a tenant of Mumbai Port Trust (MPT) in respect of a godown premises known as "TW-2, I.A.F. Shed" situated near Central Warehousing Corporation, Opp. Indian Air Force, Cotton Green (East), Mumbai 400 033 (the godown) which was lying vacant, unused since 1996.
3 On 6 February 2011, by the 1st Agreement, the Respondent allowed the Petitioner to utilize the godown for their warehousing business for 11 months, from 28 February, 2001 to 31 January, 2002. Since the Respondent was the tenant of MPT, the ::: Downloaded on - 09/06/2013 19:49:23 ::: 3 arbp-102-2011.sxw agreement was was termed as "Warehousing Agreement" and the Petitioner was termed as "Warehousing Agents". The Petitioner was put in exclusive physical possession of the godown. The arrangement was camouflaged as a agreement of "warehousing agency" under the "Commercial Warehousing Scheme.". The Petitioner carried on their own business of warehousing in their name and were paying the godown charges/license fees, at a rate of Rs.5.25/ per sq.ft per month, as provided in the agreement itself. The Petitioner was in fact a licensee of the Respondent in respect of godown.
4 On 1 February 2012, the IInd Agreement for warehousing for a further period of 11 months on the same terms was entered into.
However, Respondent unilaterally increased the monthly rental from Rs.5.25 per sq.ft to Rs.7.00/- per sq.ft per month. On 2 December 2002, the Petitioner received the letter of the Respondent inviting them to submit their offer. On 16 January 2003, the Petitioner submitted their offer which was highest at Rs.4.05 per sq.ft. Per month, which was thereafter negotiated. On 28 February 2003, the IIIrd Agreement, the Petitioner was again appointed as a licensee of the Respondent in respect of the godown for a period of 6 years i.e. initially for 3 years renewable for further 3 years. On 3 March 2002, ::: Downloaded on - 09/06/2013 19:49:23 ::: 4 arbp-102-2011.sxw the Respondent executed "No Objection Certificate" recording their no objection to the Petitioner to enter into warehousing agreements with their customers.
5 On 5 November 2004, the Respondent by their Notice demanded arrears of rent and alleged sub-letting by the Petitioner.
On 9 November 2004, the Respondent terminated the tri-party agreement entered into between the Petitioner and the Respondent with one of the Petitioner's custo0mer and called upon them to vacate the premises. On 30 November 2004, the Respondent purported to terminate the Agreement, unilaterally on false and frivolous grounds and threatened dispossession. The Petitioner filed Arbitration Petition No.540 of 2004 under Section of the Arbitration Act to prevent and/or restraint the Respondent from in any manner dispossessing the Petitioner from the godown and/or from in any manner disturbing, interfering with the possession and conduct of the business of warehousing by the Petitioner from the godown and other reliefs. On 14 December 2004, the Arbitration Petition was disposed off by recording a statement of the counsel of the Respondent that they would not dis-posses the Petitioner. The Petitioner was also directed to invoke the Arbitration Agreement within one week. Accordingly, ::: Downloaded on - 09/06/2013 19:49:23 ::: 5 arbp-102-2011.sxw the Petitioner invoked the Arbitration agreement. The M. D of the Respondent nominated, Mr. V. H. Mulwad, the then Company Secretary of the Respondents as the Arbitrator, as per the provisions of clause 17 of the Agreement.
6 On 3 January 2005, the Petitioner filed his written statement and challenged the appointment of the Arbitrator. The Arbitrator overruled the same on the same date without hearing. On 10 January 2005 the Petitioner filed the Claim Petition, without prejudice to their rights, since the Petitioner had objection to the appointment of the Arbitrator. On 12 July 2008, the Respondent filed reply/written statement to the Statement of Claim, without raising any counter claim.
7 On 23 February 2007, the proposal for overall settlement submitted by the Petitioner was under active consideration of the Respondent. An Interim Award was passed by consent of the parties by the learned Arbitrator by accepting the proposal for interim arrangement submitted by the Petitioner vide their letter Advocate's letter dated 22 February 2007.
::: Downloaded on - 09/06/2013 19:49:23 :::6 arbp-102-2011.sxw 8 On 22 February 2008, one Mr. S.L.Kulkarni, informed the Petitioner's Advocate that he is nominated as an Arbitrator as the earlier Arbitrator Mr. V.S. Mulwad resigned though no communication was received by the petitioner either from the learned Arbitrator or the Respondent. Correspondence followed whereby the Petitioner through their Advocate objected the appointment of Mr. Kulkarni as an Arbitrator. The Petitioner filed an Arbitration Appeal in this Court challenging the appointment of the new arbitrator. The Arbitration Appeal was withdrawn and the petitioner proceeded with the arbitration without prejudice to their case that the purported appointment of Mr. Kulkarni is illegal, bad in law.
9 On 20 March 2009, despite order of the High Court dated 14 December 2004 and interim award dated 23 February 2007 passed by consent, the Respondent was continuously attempting to and was interfering with the possession and conduct of business of the petitioner from the godown. Therefore, the Petitioner filed an application u/s 17 before the learned Arbitrator to restraint the Respondent from interfering with their possession and or business.
The Respondent also filed interim application under section 17 of the Arbitration Act for removal of petitioner and for the possession of the ::: Downloaded on - 09/06/2013 19:49:23 ::: 7 arbp-102-2011.sxw godown.
10 On 2 May 2009, the learned Arbitrator rejected the objections of the petitioner by keeping all points open.
11 On 3 July 2009, the petitioner received various bills (75 nos) dated 1 July 2009 from the Respondent towards license fees/godown charges and other charges/taxes from March 2003- June 2009. All the license fees/charges were paid by the petitioner. The petitioner proposed to withdraw the Arbitration reference in the arbitration meeting dated 3 July 2009, but the same was opposed by the Respondent.
12 On 16 September, 2009, the Petitioner decided to handover the possession of the godown and had withdrawn prayers
(a) to (c ) of the Statement of Claim, keeping other prayers for consideration. On 28 October 2009, the Petitioner filed written objection to the purported claims of the Respondent, raised vide all bills dated 1 July 2003.
13 The Respondent was granted time to file the counter ::: Downloaded on - 09/06/2013 19:49:23 ::: 8 arbp-102-2011.sxw claim. On 10 February 2010, the Respondent filed their counter claim. On 18 March, 2010, the Petitioner took out an application under Section 16 of the Arbitration Act, objecting the counter claim before the learned Arbitrator. On 6 April 2010, the learned Arbitrator kept the objections of the Petitioner along with the final hearing of arbitration reference. Between 10 April 2010 to 20 July 2010 Arbitration reference was finally heard. On 8 October 2010 arbitration award was passed.
14 The relevant arbitration clauses are as under:
"17 In case of any dispute or difference arising out of or in relation to this agreement, the same shall be referred to the Sole Arbitration of the Managing Director of the Corporation or any other person nominated by him and Arbitration shall be governed by the Arbitration and Conciliation Act of 1996.
18 Any dispute which arises between MSSIDC and the warehousing agent will have Mumbai Court jurisdiction only."
15 Admittedly, the Petitioner, as recorded above, in view of the termination of the agreement in the year 2004 and as there was threat to dispossess, filed Section 9 Petition on 3 December 2004 for protection of the possession of the godown. The possession was ::: Downloaded on - 09/06/2013 19:49:23 ::: 9 arbp-102-2011.sxw protected by order dated 14 December 2004. The Petitioner invoked the arbitration agreement.
16 The Petitioner filed Section 17 application before the learned Arbitrator, as inspite of Order dated 24 December, 2004, and interim award dated 23 February 2007, the Respondent was continuously threatening to dispossess the Petitioner from the godown. The Respondent resisted the same by its reply dated 20 March 2009. By an affidavit dated 28 April 2009 the Petitioner even objected to the jurisdiction of sole Arbitrator to decide the reference.
By order dated 2 May 2009, the learned Arbitrator rejected the objection on the ground of delay and further directed to proceed with the matter.
17 Admittedly, the Petitioner, pursuance to the various demands, raised towards the "rent", "licence fee", some time in July 2009. Ultimately, as on 16 September, 2009, the Petitioner handed over the possession of the godown and withdrew prayer clauses (a) to (c ) of the statement of claim and proceeded for remaining prayers.
Though objected, the counter claim was taken on record by the Arbitrator some time in the year 2010. The Petitioner again raised ::: Downloaded on - 09/06/2013 19:49:23 ::: 10 arbp-102-2011.sxw objection under Section 16 of the Arbitration Act on 18 March 2010.
The learned Arbitrator kept all these objections with the main matter for final disposal.
18 The issues of possession and the relationship of the premises were not decided when objection was raised. The learned Arbitrator even at that time proceeded further to deal with all the issues including the possession of the premises and the relationship in question. The learned Arbitrator, based upon the agreement between the parties, as the possession was handed over, the claims of "licence fee/rent" have been adjudicated and awarded. The reason so given by the learned Arbitrator has a foundation of the principle of mesne profit. The question of jurisdiction and that there was no intention at any point of time to create a licensor and/licensee relationship between the parties as contemplated under Section 41 of the Presidency Small Causes Court Act, 1882 (For short, "Act of 1882") need to be adjudicated first and accordingly, restricted submissions were made by the counsel appearing for the parties.
19 In view of Section 41(1) of the Act of 1882, it is clear that the Court of Small Causes shall have the jurisdiction to entertain ::: Downloaded on - 09/06/2013 19:49:23 ::: 11 arbp-102-2011.sxw and try all Suits and proceedings between a licensor and licensee or a landlord or tenant, relating to recovery of possession of immovable property situated in Greater Bombay, or relating to recovery of any licence fee or charges or rent therefor, irrespective of the value of the subject matter of such suits or proceedings.
20 This position is further endorsed by Award dated 22 May 2009 passed by the learned Arbitrator by holding that the Arbitrator has jurisdiction to try and entertain the arbitration reference, though subject matter for the same was agitated relating to the relationship of licensor and licensee. Admittedly, pursuance to the arbitration agreement, Section 9 Petition was filed and by noting the statement not to dispossess the Petitioner, the matter was disposed of. This undisputed position on record, in my view, goes to the root of the matter. The contention, that when the final award was passed, and as the petitioner had handed over the possession of the godown, and as there was no such specific declaration prayed, in no way sufficient to overlook the foundation of the decision given by the learned Arbitrator based upon the agreement and the law.
21 The Arbitrator decide its own jurisdiction and the direction ::: Downloaded on - 09/06/2013 19:49:23 ::: 12 arbp-102-2011.sxw to proceed, that itself is challengeable under Sections 16(6) and 34 of the Arbitration Act. The Petitioner has specifically raised the some objection in the present Petition with regard to the jurisdiction of the learned Arbitrator to adjudicate such disputes related to and between licensor and licensee and/or landlord or tenant relating to the recovery of the possession of the immovable property and of any licence fee or charges or rent thereof.
22 The learned counsel appearing for the Respondent pointed out that the specific clause of the agreement, whereby the relationship was recorded in writing was of "warehousing agent" (Petitioner) and"warehousing agency". It was further submitted that the warehousing activities were carried out in the name of the Respondent under their supervision; and the agent was not permitted anybody else, to occupy the premises. This nowhere intended to create licensor and/or licensee relationship at any point of time. The judgments were also cited apart from the provisions of Section 91 of the Evidence Act. It is settled that "The intention of the parties is to be gathered from the words used in the agreement. If the words are clear, there is very little that the Courts can do about it.".
::: Downloaded on - 09/06/2013 19:49:23 :::13 arbp-102-2011.sxw 23 The reference was also made to Section 3(a) of the Maharashtra Rent Control Act, 1999 which reads thus:
"3 Exemption.
(1) This Act shall not apply -
(a) to any premises belonging to the Government or a local authority or apply as againstny tenancy, licence or other like relationship created by a grant from or a licence given by the Government in respect of premises requisitioned or taken on lease or on licence by the Government, including any premises taken on behalf of the Government on the basis of tenancy or of licence or other like relationship by, or in the name of any officer subordinate to the government authorised in this behalf, but it shall apply in respect of premises let, or given on licence, to the Government or a local authority or taken on behalf of the Government on such basis by, or in the name of, such officer."
Section 19 of the Presidency Small Causes Court Act of 1882 reads thus:
"19 Suits in which Court has no jurisdiction.::: Downloaded on - 09/06/2013 19:49:23 :::
14 arbp-102-2011.sxw The Small Cause Court shall have no jurisdiction in -
(a) ..... to (g) ......
(h) Suits for the specific performance or rescission contracts ;
(i) .........
(j) ......
(k) ....
(l) Suits for a general average loss....
(m) .... to (v)....
(w) suits the cognizance whereof by the Small Cause Court is barred by any law for the time being in force."
24 It is relevant to note the judgments of Full Bench of this Court in Central Warehousing Corporation v. Fortpoint Automotive Pvt.Ltd.1 and in Prabhudas Damodar Kotecha and another vs. Smt. Manharbala Jeram Damodar and ors.2 These judgments clarify that, "Even if the licence agreement contains any arbitration agreement, the exclusive jurisdiction of the Court of Small Cause under Section 41 is not affected in any manner; the arbitration agreement in such cases 1 2010 (1) Bom. C.R. 560 2 2007 (4) All MR 651 ::: Downloaded on - 09/06/2013 19:49:23 ::: 15 arbp-102-2011.sxw would be invalid inoperative". It is also declared that "the term "licence" as used in Presidency Small Causes Court Act is of wider import as to mean and include a gratuitous licensor or licensee also.
It is thereby clarified that "the word "licensee" cannot be restricted to the meaning used and/or provided under the Rent Act and, therefore, any Suit or proceeding by licensor or against any licensee is tenable before the Court of Small Causes in Mumbai.".
25 In Motabhai Paras Private Limited v. Western Paper & Yarn Pvt.Ltd.3 (Arbitration Petition No.564/2009) decided on 20 October, 2012, I have observed, after taking note of various judgments of Supreme Court and of this Court, apart from the provisions of Transfer of Properties Act and Easement Act, revolving around the word "licence", in similarly situated objections, in the similar petition, in the following words:
"23 As recorded above, the learned Arbitrator has not only awarded and decided the use and occupation charges, as the nomenclature was the service charges, but also passed the order of eviction by treating the Petitioner as trespasser. Therefore, once considering the nature of contract between the parties and the provisions of law read with the Judgments, I am inclined to observe that the agreement in question falls at least within the ambit of licensor and licensee 3 2012 (12) LJSOFT 166 ::: Downloaded on - 09/06/2013 19:49:23 ::: 16 arbp-102-2011.sxw relationship. It is definitely not a lease agreement. Merely because fixed timing was mentioned in the agreement to facilitate the Petitioner to occupy the premises on hourly basis and/or temporary basis, itself is not sufficient to accept the case of the Respondent, specifically when the basic agreement was itself for 33 months and more than 11 months. The concept of "license" as provided under the Transfer of Properties Act and as explained by the Courts, in my view, covers the case in hand. Therefore, in view of specific provisions of rent and related statute as available for evicting such occupants/licensee and for the claim towards the occupation and/or service charges, as awarded, also falls within the prohibited provisions of law. It cannot be permitted to be within the power of the Arbitrator, as done in the present case. The Arbitrator has no power and authority to entertain such claim and pass such order of eviction. It is without jurisdiction and contrary to the provisions of Rent Control Legislation, as well as, the Small Causes Court Act.
24 Having once observed above, I am inclined to accept the contention led by the Petitioner's counsel that such dispute is not Arbitral, the remedy is elsewhere. Therefore, if the Arbitrator has no authority and/or power in view of the specific provisions available, any order so passed by the Arbitrator, in my view, goes to the root of the matter and it is without jurisdiction. The award so passed in all other connected and related aspects, is also bad in law and unsustainable. Therefore, once it is held that the Arbitrator has no jurisdiction, I am inclined to observe that all other related issues need no further discussion. It collapsed and get decided automatically, with the above findings and observations, against the Respondent."::: Downloaded on - 09/06/2013 19:49:23 :::
17 arbp-102-2011.sxw 26 In the present case,the Respondent is not the original owner of the property. The Petitioner was in exclusive possession of the property subject to "rent/licence fee" which was also enhanced from time to time. The learned Arbitrator, based upon the alleged occupation, even after termination of the agreement, passed the Award for recovery of arrears of occupation charges/rent. The relevant ingredients as required and necessary to hold that there exists relationship of a licensor and/or licensee also apply to the present case. The submission that it was warehousing agency agreement that itself, in my view, is not sufficient to overlook the case of the Petitioner. The learned Arbitrator, therefore, in view of above settled provisions of law as laid down by the Full Bench of this Court ought not to have proceeded with the matter merely because the possession was handed over during the pendency of the arbitration proceedings.
The orders passed by the Court protecting the possession based upon the Respondent's statement and the consent order so recorded, ought to have taken note of before proceeding with the matter in such fashion. I am inclined to observe here that the nomenclature of "warehousing agency and/or agent" itself is not sufficient to overlook the earlier orders passed by the Court and the exclusive possession of the premises and the regular claims of enhanced licence fee/rent. It is ::: Downloaded on - 09/06/2013 19:49:23 ::: 18 arbp-102-2011.sxw relevant to note that there is nothing pointed out to show that the Respondent was conducting business of warehousing or was in exclusive possession based upon the commercial warehousing scheme.
The admitted facts and the materials are in support of the petitioner.
27 I have also observed in Motabhai Paras Private Limited (supra) in paragraphs 12 and 21 as under :
"12 The Full Bench of this Court in Central Warehousing Corporation Vs. Fortpoint Automotive Pvt. Ltd. 4 has dealt with Section 41 of the Small Causes Court Act, and the provisions of the Arbitration Act, referring to the exclusive jurisdiction of the Small Causes Court to try and decide the disputes specified in the Section. That was a case of agreement between the licensor and the licensee, containing the clauses of Arbitration. The relevant conclusion is as under:-
"40. [........] The question whether the exclusive jurisdiction of the Small Causes Court vested in terms of section 41 of the Act of 1882 is ousted, if an agreement between the licensor and licensee contains a clause for arbitration, the same will have to be answered in the negative. For, section 5 of the Act of 1996 in that sense is not an 4 2010(1) Bom. C.R. 560 ::: Downloaded on - 09/06/2013 19:49:23 ::: 19 arbp-102-2011.sxw absolute non obstante clause. Section 5 of the Act of 1996 cannot affect the laws for the time being in force by virtue of which certain disputes may not be submitted to arbitration, as stipulated in section 2(3) of the Act of 1996. We hold that section 41 of the Act of 1882 falls within the ambit of section 2(3) of the Act of 1996. As a result of which, even if the Licence Agreement contains Arbitration Agreement, the exclusive jurisdiction of the courts of Small Causes under section 41 of the Act of 1882 is not affected in any manner. Whereas, Arbitration Agreement in such cases would be invalid and inoperative on the principle that it would be against public policy to allow the parties to contract out of the exclusive jurisdiction of the Small Causes Courts by virtue of section 41 of the Act of 1882."
"21 The submission revolving around the provisions of the Easements Act, that it was only facilities, which were provided by the Respondent to the Petitioner to use and utilize the premises, in view of the above judgments read with the provisions of the Transfer of Property Act and the Easements Act, is unacceptable."
28 The matter was closed for orders on 11 February 2013 for filing written submissions/arguments within two weeks. The Petitioner filed the written notes of arguments/submissions on 8 March 2013.
29 Therefore, taking overall view of the matter, including the admitted facts and the orders passed by the Court between the parties ::: Downloaded on - 09/06/2013 19:49:23 ::: 20 arbp-102-2011.sxw and the decisions given by the Supreme Court, as well as, this Court as noted above, I am inclined to hold that the Arbitrator has no jurisdiction to entertain and/or decide the dispute so raised/referred by the parties, based upon the alleged arbitration clause in the agreement between the parties. The dispute so referred itself was not arbitrable. The consent arbitration clause, in view of Full Bench judgments of this Court and other judgments cannot be the ground and/or take away or bring in the jurisdiction of any Court or authority.
Therefore, there is no question of invoking the principle of "estoppal"
and/or "waiver" by the parties. The Court, under Section 34 of the Arbitration Act, is therefore required to adjudicate and decide this issue as it goes to the root of the matter. The Petitioner has raised those grounds in the petition. Therefore, in view of the reasons so recorded above, I am inclined to observe that the sole Arbitrator has no jurisdiction to try and entertain the reference and as the same was beyond its competence and jurisdiction. Therefore, I am inclined to quash and set aside the award and also the consequential orders/reliefs so granted. This order, in no way, deny the rights of the Respondent to invoke the appropriate proceedings in accordance with law. The amount paid and/or received shall be subject to adjustment, if any. All points are kept open as there is no decision given on merits ::: Downloaded on - 09/06/2013 19:49:23 ::: 21 arbp-102-2011.sxw of the matters, including on limitation. The parties are at liberty to settle the matter.
30 Resultantly, the following order :
O R D E R
(i) The Petition is allowed.
(ii)
Award dated 8 October, 2010 is quashed and
set aside.
(iii) All points are kept open.
(iv) There shall be no order as to costs.
(ANOOP V. MOHTA, J.)
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