Bombay High Court
M/S. Gupta Coal India Private Limited vs M/S. Swiss Marine Services S.A on 9 May, 2014
Author: P. R. Bora
Bench: B.P. Dharmadhikari, P.R. Bora
1 F.A.No.48.14.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY :
NAGPUR BENCH : NAGPUR.
First Appeal No.48 of 2014
M/s. Gupta Coal India Private Limited,
(previously known as Gupta Coal
India Limited) a Company registered
under the Companies Act, 1956
th
having its registered office at 4 Floor,
Gupta Towers, Temple Road,
Civil lines, Nagpur 440 001
through its Authorised Signatory
Shri Shivam s/o Jainarayan Gupta. ...... Appellant.
..Versus..
M/s. Swiss Marine Services S.A.
A Company incorporated under the
Laws of Switzerland, having its office
at 13 Route De Florissant, 1206,
Geneva, Switzerland
through its Directors. ..... Respondent.
Shri Shashank Manohar, Advocate with Shri S.V. Bhutada,
Advocate Advocate for the appellant.
Shri Narichania Senior Advocate with Shri P.P. Kotwal,
Advocate for respondent.
Coram : B.P. Dharmadhikari &
P.R. Bora, JJ.
Date of reserving the Judgment : 06/03/2014.
Date of pronouncing the Judgment : 09 /05/2014.
JUDGMENT (Per : P. R. Bora, J.)
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2 F.A.No.48.14.odt
1. Admit. Heard finally by consent of the learned counsel appearing for the parties. Parties have placed on record all relevant documents which are not in dispute.
Hence it would not be necessary to call for record and proceedings. Hence record and proceedings dispensed with.
2.ig Being aggrieved by the order passed by 2 nd Joint Civil Judge, Senior Division, Nagpur on 07/01/2014 in Special Civil Suit No.694/2012 whereby he has dismissed the said civil suit for want of jurisdiction, the plaintiff therein has preferred the present appeal.
3. The appellant is a registered Company dealing in the business of coal. It also imports coal. During off shore acquisition of coal it requires to engage the services of the companies like the present respondent who make available the vessels for transportation of the coal.
Sometimes in the month of September, 2011 the appellant and the respondent started negotiations through a broker by name M/s Saigal Sea Trade. Considerable correspondence took place between them through the broker for negotiating the terms of the fixture. The entire said ::: Downloaded on - 12/05/2014 23:52:36 ::: 3 F.A.No.48.14.odt correspondence is by way of E-mails through the broker.
The suit plaint discloses that the appellant and the respondent had been initially negotiating the terms for total 6 shipments of coal. It further reveals that since the appellant was in urgent need of coal, 2 out of 6 shipments were effected on the basis of oral agreement between the appellant and the respondent, however, as they could not arrive at any agreement on many issues the terms were not finalized for the remaining 4 shipments. It is also averred that the respondent was insisting the appellant to perform further 4 shipments or else to pay damages. It is the case of the appellant company that in spite of all bona fide efforts by it to amicably settle the matter so as to maintain the business relations the respondent filed a suit in the High Court of UK and dragged the appellant in litigation. The respondent filed a suit in the High Court of UK on the basis of the agreement dated 3/10/2011 and claimed heavy damages from the appellant. It is the contention of the appellant that the terms of the Contract of Affreightment ["CoA" for short] dated 3/10/2011 were never concluded and hence no action could have been initiated by the respondent on such agreement. It is the further case of the appellant that the respondent not only filed the suit against the appellant in the High Court of UK but also started ::: Downloaded on - 12/05/2014 23:52:36 ::: 4 F.A.No.48.14.odt maligning the image of the appellant in the business world.
In the above circumstances, according to the appellant it was constrained to file a suit at the Civil Court at Nagpur seeking declaration that the agreement dated 3/10/2011 is null and void and not binding on the appellant. The appellant also sought permanent injunction against the respondent restraining it from enforcing the said contract.
The appellant also claimed the decree of damages to the tune of Rs.50 Crores against the respondent. Along with the suit the appellant also filed an application under Order XXXIX Rule 1-A of the Code of Civil Procedure seeking ad interim injunction to thereby restrain the respondent from prosecuting its claim in the High Court of UK. The then learned Civil Judge was pleased to allow the said application rd vide order passed on 23 October, 2012 and thereby temporarily restrained the respondent from prosecuting its claim bearing No. 2012/Folio No.833 before the High Court of UK till appearance of the respondent before it.
4. After being served with the suit summons and rd the order passed on 23 October 2012 by the Civil Court, the respondent appeared before the Civil Court at Nagpur and submitted its say to the application for interim relief.
The record shows that the respondent appeared before the ::: Downloaded on - 12/05/2014 23:52:36 ::: 5 F.A.No.48.14.odt Civil Court at Nagpur under protest and without submitting to the jurisdiction of the said Court. The respondent raised preliminary objection regarding the jurisdiction of the Civil Court at Nagpur to entertain and try the suit so filed by the appellant. It also filed the elaborate say as regards to the other contentions raised in the application by the appellant.
Since the issue of jurisdiction was raised, the trial Court framed the preliminary issue vide order passed on 28/3/2013. The appellant and the respondent both adduced the oral evidence on the point of jurisdiction. The appellant examined Shri Abhimanyu Kashiwar Gupta its Vice President (Business Development). The respondent adduced the evidence of Deepak Kumar Saigal of M/s.
Saigal Sea Trade. The appellant and the respondent both filed on record several documents in support of their respective contentions. The learned trial Court after assessing the oral as well as the documentary evidence placed on record by the parties and after hearing the submissions advanced by the parties passed an order on 07/1/2014 recording the conclusion that the suit was not maintainable in the said Court for want of jurisdiction. The learned trial Court dismissed the suit for said reason with costs. The said order is impugned in the present appeal.
5. Shri Shashank Manohar, the learned counsel ::: Downloaded on - 12/05/2014 23:52:36 ::: 6 F.A.No.48.14.odt for the appellant, assailed the impugned order on several grounds. However, his thrust was on the point that the trial Court erroneously held the CoA dated 3/10/2011 to be a concluded contract. The learned counsel submitted that the trial Court did not properly appreciate the oral and documentary evidence placed on record by the appellant and thus reached to an erroneous conclusion thereby causing grave injustice to the appellant. The learned counsel placed his reliance on the following judgments.
(1) Life Insurance Corporation of India v Raja Vasireddy Komalavalli Kamba and others (AIR 1984 SC 1014), (2) Badri Prasad v the State of Madhya Pradesh and another (AIR 1970 SC 706), (3) Hardar Singh v Bagun Sumbrui and others (AIR 1972 SC 1242) and (4) Kaliburn Engineering Ltd v Oil and Natural Gas Corporation Ltd and another (AIR 2000 Bombay 405)
6. Shri Narichenia, the learned Senior counsel appearing for the respondent, strongly opposed the submissions made on behalf of the appellant. The learned Senior counsel submitted that the evidence on record is sufficient to reach to a conclusion that CoA dated 3/10/2011 is a concluded contract and was also acted upon by the appellant. The learned Senior counsel submitted that in view of Clause 45 of the CoA dated 3/10/20111 High Court of UK is only having jurisdiction to entertain any dispute arising out of the CoA dated 3/10/2011 The learned Senior ::: Downloaded on - 12/05/2014 23:52:36 ::: 7 F.A.No.48.14.odt counsel relied upon the following judgments in support of his contentions.
"(1) Trimex International FZE Limited, Dubai v Vedanta Aluminum Limited, India, reported in (2010) 2 SCC 1, (2) World Tanker Carrier Corporation v SNP Services Pvt.
Ltd and others, reported in (1998) 5 SCC 310, (3) Smita Conductors Ltd v Euro Alloys Ltd, reported in (2001) 7 SCC 728, (4) Modi Entertainment Network and another v W.S.,G. Cricket Pte. Ltd reported in AIR 2003 SC 1177, (5) Shakti Bhog Foods Limited v Kola Shipping Limited, reported in (2209) 2 SCC 134, (6) Kohinoor Carpet Manufacturers v Forbes Gokak Ltd & another , reported in 2002(4) Bom.C.R. 295."
7. Whether the Civil Court at Nagpur has jurisdiction to try and entertain the suit in question is the only point to be decided in the present appeal.
8. The controversy in the present matter revolves around a document dated 3/10/2011. According to the respondent it is a concluded Contract of Affreightment (CoA) between the appellant and the respondent whereas it is the contention of the appellant that it is still a draft of an agreement to be entered into between the appellant and the ::: Downloaded on - 12/05/2014 23:52:36 ::: 8 F.A.No.48.14.odt respondent. The appellant has filed on record the copy of the said agreement dated 3/10/2011. It contains about 89 Clauses and it runs into around 20 pages. Insofar as the dispute in the present matter is concerned Clause 45 is only relevant. The said clause reads thus :-
"Clause 45- Dispute Resolution This contract is governed by English law and any dispute arising out of or in connection with this contract shall be submitted to the exclusive ig jurisdiction of the High Court of Justice of England and Wales. The parties shall appoint London solicitors to accept service in respect of any/all High Court proceedings. Notwithstanding the above and anything to the contrary in this contract the parties agree that where the amount in dispute is less than USD 100,000, the dispute shall be referred to arbitration in London in accordance with the Small Claims Procedure (SCP) of the London Maritime Arbitrators Associations (as mentioned from time to time)".
9. Shri Shashank Manohar, the learned counsel appearing for the appellant submitted that though ample correspondence might have occurred between the appellant and the respondent the terms of the Contract of Affreightment were not finalized. The learned counsel assertively submitted that the appellant has opposed for inclusion of Clause 45 in the CoA and has accordingly in express words communicated to the respondent. To ::: Downloaded on - 12/05/2014 23:52:36 ::: 9 F.A.No.48.14.odt buttress his contention that Clause 45 was not accepted by the appellant, the learned counsel brought to our notice the E-mails exchanged between the appellant and the respondent through the intervention of the broker. The learned counsel invited our attention to the E-mails dated 28/9/2011, 3/10/2011, 13/10/2011 and 6/1/2012. Pointing out to the E-mail dated 28/9/2011, the learned counsel submitted that contents of it clearly show that the appellant has not accepted Clause 45. The learned counsel invited our attention to the remarks against Clause 45 "awaiting charter" and the subsequent remarks against the same clause "checking and reverting". The learned counsel submitted that thus appellant was disputing Clause 45 and its consent to that was awaited. The learned counsel then brought to our notice E-mail communications which occurred on 3/10/2011 to urge that even on that day the agreement has not attained finality and the Clause was still under consideration of the appellant. The learned counsel then th took us through the E-mail dated 13 October, 2011 which discloses that some changes were suggested and therefore request was made to send the draft C/P with the said changes for the confirmation of the appellant. The learned counsel then brought to our notice the E-mail dated 5/11/2011 the contents of which show that working C/P was ::: Downloaded on - 12/05/2014 23:52:36 ::: 10 F.A.No.48.14.odt sent to the appellant for perusal. Stressing on the aforesaid E-mail correspondence and more particularly E-mails dated 3/10/2011, 5/11/2011 and 13/10/2011 the learned counsel submitted that after noticing the contents of the said E-mail the only conclusion which emerges suggest that the agreement dated 3/10/2011 was merely a draft and had not taken the shape of a concluded contract. The learned counsel submitted that had it been the fact that CoA dated 3/10/2011 was finally accepted by the appellant on that day itself, in the correspondences occurred on 5/11/2011 and 13/10/2011 the same would not have been referred to as the draft agreement. The learned counsel further submitted that in every correspondence which had taken place subsequent to 3/10/2011 the words used in relation to said agreement are draft C/P. The learned counsel submitted that the words used as working C/P in the E-mails dated 5/11/2011 and 6/1/2012 clearly suggests that the contract was not concluded on 3/10/2011. The learned counsel argued that had the contract been concluded on 3/10/2011 itself there was no reason for sending working C/P to the appellant on 6/1/2012 or to refer the same as draft C/P in the subsequent correspondence. The learned counsel submitted that since the agreement dated 3/10/2011 did not attain the finality and did not get the shape of concluded CoA, no ::: Downloaded on - 12/05/2014 23:52:36 ::: 11 F.A.No.48.14.odt action based on the such contract can be maintained.
10. The learned counsel bringing to our notice the provisions of the Indian Contract Act, 1872 and more particularly Sections 2 to 7 of the said Act, submitted that the agreement dated 3/10/2011 tested on the anvil of said provisions of the Indian Contract Act, cannot be accepted as a concluded contract and the terms incorporated therein cannot bind the appellant. The learned counsel relied upon the judgment of the Hon'ble Apex Court in the case of Life Insurance Corporation of India v Raja Vasireddy Komalavalli Kamba and others (AIR 1984 SC 1014) wherein the Hon'ble Apex Court has held that "contract will be concluded only when the party to whom an offer has been made accepts it unconditionally and communicates his acceptance to the person making the offer." The learned counsel cited another judgment of the Hon'ble Apex Court in the case of Badri Prasad v the State of Madhya Pradesh and another (AIR 1970 SC 706) wherein also it is held that "when an offer is not accepted unconditionally no contract can be said to have entered into between the parties." He also relied upon the judgment in the matter of Hardar Singh v Bagun Sumbrui and others (AIR 1972 SC 1242) wherein the Hon'ble Apex Court has held that "where there is a conditional acceptance ::: Downloaded on - 12/05/2014 23:52:36 ::: 12 F.A.No.48.14.odt of bid it cannot be said to be a concluded contract. The learned counsel then referred to the judgment of this Court in the case of Kaliburn Engineering Ltd v Oil and Natural Gas Corporation Ltd and another (AIR 2000 Bombay 405) which lays down that "as per Section 7 of the Contract Act, 1882, acceptance of the offer must be absolute offer and acceptance must be founded on (i) certainty, (ii) commitment and (iii) communication. If any one of the components is lacking in offer or acceptance, there cannot be a valid contract". The learned counsel pointed out that in the said case before the High Court the component lacking was certainty and as such the contract was not held valid. The learned counsel submitted that in the instant case neither there is certainty in the terms of the so-called agreement dated 3/10/2011 nor there is any commitment or communication from the side of the appellant accepting the said contract. In the circumstances, according to the learned counsel the agreement dated 3/10/2011 has all the while remained a draft and did never attain the status of a concluded contract.
11. For the above reasons according to the learned counsel the suit so field by the respondent in the High Court of UK on the basis of Clause 45 in the CoA dated 3/10/2011 ::: Downloaded on - 12/05/2014 23:52:36 ::: 13 F.A.No.48.14.odt is not maintainable. The learned counsel submitted that in the instant matter the parties to the lis are Indian and Swiss.
The cause of action may therefore accrue in either of the two countries and in natural course the applicable law would be either of the said two nations. He further submitted that the exclusion in favour of two laws/ jurisdiction can be understood however, it will be absurd to say that none of the two laws will apply and the parties can disown said laws and opt for neutral law. The learned counsel submitted that the trial Court failed in appreciating the provisions of the Contract Act in proper spirit and perspective and also could not appreciate the correspondence which had taken place between the appellant and the respondent. The learned counsel submitted that the trial Court also failed in appreciating that the so-called agreement dated 3/10/2011 has not been signed by either of the parties and as such also it is not executable. The learned counsel submitted that since the entire correspondence with the respondent has taken place from Nagpur, the terms of the contract were communicated to the appellant at Nagpur and lastly damage to the reputation of the appellant since was felt at Nagpur is Civil Court at Nagpur was competent to entertain and try the suit filed by the appellant.
12. Shri Naricheni, the learned Senior counsel ::: Downloaded on - 12/05/2014 23:52:36 ::: 14 F.A.No.48.14.odt appearing for the respondent refuted the submissions made on behalf of the appellant. At the first instance the learned Senior counsel strongly contended that the defendant being a foreign Company registered in the foreign country and having its business in the foreign country and having no business in India or no office in India could not have been subjected for any action in the Indian Courts. The learned Senior counsel placed his reliance on the Judgment of Hon'ble apex Court in the case of World Tanker Carrier Corporation v SNP Shipping Services Pvt. Ltd and others, reported in (1998) 5 SCC 310, and more particularly to the observations made in paras 20 and 43 of the said judgments, which are reproduced hereinbelow:
"20. Under principles of Private International Law, a court cannot entertain an action against a foreigner resident outside the country or a foreigner not carrying on business within the country, unless he submits to the jurisdiction of the court here. This principle applies to actions in personam.
43. The presence of a foreign defendant who appears under protest to contest jurisdiction, cannot be considered as conferring jurisdiction on the court to take action. Unless a foreign defendant either resides within jurisdiction of the court, it is not possible to hold that the court will have jurisdiction against a foreign defendant."
13. The learned Senior counsel brought to our ::: Downloaded on - 12/05/2014 23:52:36 ::: 15 F.A.No.48.14.odt notice that the Judgment of the Hon'ble apex Court in the aforementioned case has been followed by the Bombay High Court, in the case of Kohinoor Carpet Manufacturers v Forbes Gokak Ltd. & another, reported in 2002(4) Bom.C.R.
295. His emphasis was on the observations made and the conclusion recorded by this Court in para 7 of the said judgment, which are thus :-
"7. We then come to the second issue ig whether this Court has jurisdiction to entertain the suit. This issue is based on the plea that the whole of case of action of the suit has not arisen within the jurisdiction of this Court as the second defendant does not carry on business within the jurisdiction of this Court nor has any office here and further leave has not been taken under Clause 12 of the Letters Patent before filing the suit. Plaintiffs have filed present suit based on section 6 of the Admiralty Courts Act,1861 or account of loss suffered by them for failure of the vessel to deliver the goods in terms of the bill of lading at the port of discharge. To my mind considering the language of Clause 12 of Letters Patent of this Court, that would not apply when the plaintiffs invokes the admiralty jurisdiction. In other words, even if the party on a cause of action arising within the jurisdiction of this Court and part of cause of action arises outside the jurisdiction, permission under Clause 12 would not be request as long as action can be sustained under the admiralty jurisdiction. Therefore, contention that suit is not ::: Downloaded on - 12/05/2014 23:52:36 ::: 16 F.A.No.48.14.odt maintainable on the ground that the permission under Clause 12 of the amended Letters Patent of this Court was not applied for has to be rejected.
We then come to the other part of the argument namely whether the suit against defendant No.2 was does not carry on business and or have the office within the jurisdiction of this Court would be maintained. From the pleadings, though it ig was contended that the suit is also filed as an action in rem against the vessel, there is nothing on record to show that when the us it was filed that the vessel was within the admiralty jurisdiction of this Court. In other words, there would be no action in rem in so far as facts of the present case are concerned. At the highest it would be action in personam. Therefore, would an action in personam be maintained against defendant No.2 in this Court. Defendant No.2 has not submitted themselves to the jurisdiction of this Court. On the contrary they have raised a plea contesting the jurisdiction of this Court. In the light of that, the issue needs to be answered. Gainful assistance may be made from the judgment in the case of (World Tanker Carrier Corporation V S.N.P. Shipping Services Pvt. Ltd and others), 1999(1) Bom.C.R. (S.C.) 196: 1998(5) Supreme Court Cases 310. The Apex Court dealing with this aspect of the matter held as under:"
"the presence of a foreign defendant who appears under protest to contest jurisdiction, cannot be considered as conferring jurisdiction on the court to take ::: Downloaded on - 12/05/2014 23:52:36 ::: 17 F.A.No.48.14.odt action. Unless a foreign defendant either resides within jurisdiction of the court, it is not possible to hold that the court will have jurisdiction against a foreign defendant." See in this connection (R. Vishwanathan v. Rukh-
ul-Mulk Sayed Abdul Wajid), 1963(3) S.C.R. 22: A.I.R. 1963 S.C. 1 (Rajendra Sardar Molojt Nar Singh Rao Shitole v Shankar Saran) 1963(2) S.C.R. 577 : A.I.R. 1962 S.C. 1737."
This statement of law, therefore, is ig against plaintiff in the present suit. That was action in what is known as limitation action. Needless to say that to sue a foreign defendant in this country, the foreigner either must be resident and or carry on business. These are the principles applicable in Private International Law. The only exception is if such party submits to the jurisdiction. In the instant case, defendant has not . In view of that, to my mind, suit against defendant No.2 before this Court as filed was not maintainable. Issue No.2 therefore, has to be partly answered in the affirmative in as much as the suit against defendant No.2 will have to be dismissed on the ground of want of jurisdiction."
14. The learned Senior counsel submitted that in view of the law laid down in the aforesaid cases, the Nagpur Court cannot be held to be possessing jurisdiction to entertain, try and dispose of the suit so filed by the appellant and the trial Court has rightly answered the said issue. The learned Senior counsel further submitted that even ::: Downloaded on - 12/05/2014 23:52:36 ::: 18 F.A.No.48.14.odt otherwise the Nagpur Court was not having jurisdiction to try and entertain the suit in view of the CoA dated 03-10-2011.
The learned Senior counsel invited our attention to Clause 45 of the CoA, to which we have already referred to and submitted that in view of the said clause all disputes and differences arising out of the contract in question ought to be referred to the Court in England and not in any other Court. The learned Senior counsel contradicted the submissions made on behalf of the appellant that the CoA dated 03-10-2011 did never attain finality and was still a draft of an agreement. The learned Senior counsel took us through the E-mail correspondence filed on record. He referred to the E-mails dated 22-09-2011, 27-09-2011, 28-09-2011, 03-10-2011, 28-02-2012, 06-03-2012 and 17-04-2012. He also invited our attention to the E-mails dated 29-09-2012 and 04-10-2012.
15. It is not in dispute that whatever correspondence has taken place between the appellant and the respondent, is through electronic mode i.e. by way of exchanges of E-mails. It is also not in dispute that the entire said correspondence has been made through broker M/s.
Saigal Sea Trade. Since the E-mail correspondence has been referred to and heavily relied upon by both the parties ::: Downloaded on - 12/05/2014 23:52:36 ::: 19 F.A.No.48.14.odt we find it appropriate to adverbatim reproduce the relevant correspondence hereinbelow :-
"A"
FM: SAIGAL SEATRADE MUMBAI - Ref :
121116-ton5881.
<----------- Original Message ----------------> From: Saigal Seatrade (P) Ltd.
To : RAMAN TEKRIWAL <[email protected]>;NITES H WORAH <[email protected]>; Sent: 9/28/2011 3:35:29 PM Subject:[SANJAY]SWISS MARINE / GUPTA -
CAPE COA - Owners comments on C/P. FM: SAIGAL SEATRADE MUMBAI - Ref. 110928 - SANJAY6458.
TO: GUPTA COAL INDIA LTD., NAGPUR.
K/A: MR. RAMAN TEKRIWAL - MR. NITESH WORHA.
RE: SWISSMARINE / GUPTA - CAPE COA - C/P COMMENTS WE HAVE RECEIVED FLWG COUNTER COMMENTS FROM OWNERS WHICH KINDLY ADVISE.
//QTE// cl. 45 - awaiting chrts cl. 46 - retain as per base c/p (Comments: Cargo is sold on delivered basis to end receivers, so unable to get receivers / consignee's signature as cargo is under Gupta's own control till delivered to inland parts of ::: Downloaded on - 12/05/2014 23:52:36 ::: 20 F.A.No.48.14.odt receivers) - Can accept as per cp if chrts provide us with their latest audited financial report.
cl. 76 - del 'or error' cl. 87 - "damages for detention" - would constitute that owners can include in the lien any losses that have been caused by vsl being detained due to cargo related issues or other cause due to chrts +End+ //UNQTE// ************ WE HAD SENT FLWG AS CHARTS COUNTER COMMENTS TO OWNERS TO WHICH WE HAVE RECEIVED ABOVE COMMENTS:
Thanks Owners comments which charts A/E as follows:
Cl. 45 - checking & reverting Cl. 46 - retain as per base c/p (Comments; Cargo is sold on delivered basis to end receivers, so unable to get receivers/consignee's signature as cargo is under Gupta's own control till delivered to inland parts of receivers) Cl. 76 - retain as per basis c/p (Comments: As covered by P&I club from both sides) Cl. 87 - Owners are requested to kindly clarify what they mean by "damages for detention".
+End+ BRGDS/DEEPAK - SANJAY " B"
FM: SAIGAL SEATRADE MUMBAI - Ref : 121128- TON6641.::: Downloaded on - 12/05/2014 23:52:36 ::: 21 F.A.No.48.14.odt
<----------- Original Message ----------------> From: Saigal Seatrade (P) Ltd.
To: NITESH WORAH <[email protected]>;NITESH WORAH <[email protected]>;
CC: RAMAN TEKRIWAL <[email protected]> Sent: 10/3/2011 4:30:08 PM Subject:[SANJAY] FW:SWISS MARINE / GUPTA -
CAPE COA - C/P comments.
FM: SAIGAL SEATRADE MUMBAI - Ref. 111003 -
SANJAY6522.
TO: GUPTA COAL INDIA LTD., NAGPUR. K/A: MR. NITESH WORHA.
Re: SWISSMARINE / GUPTA - CAPE COA - C/P COMMENTS As per your telephonic authority confirm have sent flwg to Owners:
//qte// Further to Charts last counter comment, charts also accept cl. 45 of Owners last. +End+ //unqte// Brgds / Sanjay "C"
FM: SAIGAL SEATRADE MUMBAI - Ref : 121116- TON5892.
<----------- Original Message ----------------> From: Saigal Seatrade (P) Ltd.
To: NITESH WORAH <[email protected]>;NITESH WORAH <[email protected]>; RAMAN TEKRIWAL <[email protected]>;
Sent: 10/3/2011 7:14:57 PM Subject:[SANJAY] Fw:Fw:SWISS MARINE / GUPTA-
::: Downloaded on - 12/05/2014 23:52:36 ::: 22 F.A.No.48.14.odtCAPE COA - C/P comments.
FM: SAIGAL SEATRADE MUMBAI - Ref. 111003 -
SANJAY6526.
TO: GUPTA COAL INDIA LTD., NAGPUR.
K/A: MR. NITESH WORHA.
Re: SWISSMARINE / GUPTA - CAPE COA - C/P COMMENTS Confirm Owners have accepted charts last on c/p comments so we are now clean fixed with c/p dated today 3rd Oct. 2011.
Sending you shortly clean fixture recap.
Thanks very much.
Brgds / Sanjay "D"
FM: SAIGAL SEATRADE MUMBAI - Ref : 121116- TON5893.
<----------- Original Message ----------------> From: Saigal Seatrade (P) Ltd.
To: Ganesh Gupta <[email protected]> Sent: 10/10/2011 5:40:02 PM Subject:[SANJAY] SWISS MARINE / GUPTA COAL COA - CLEAN FIXTURE RECAP FM: SAIGAL SEATRADE MUMBAI - Ref. 111003 - SANJAY6528.
TO: GUPTA COAL INDIA LTD., NAGPUR.
K/A: MR. PADMESH GUPTA / MR. RAMAN TEKRIWAL / MR. NITESH WORHA RE: SWISS MARINE / GUPTA COAL COA - C/P DATED 3RD OCTOBER 2011 PLEASED TO GIVE BELOW THE CLEAN FIXTURE RECAP AS AGREED BETWEEN OWNERS AND CHARTS:
::: Downloaded on - 12/05/2014 23:52:36 ::: 23 F.A.No.48.14.odt"E"
Anurag Shah _______________________________________ From: Ganesh Gupta [[email protected]] Sent: Thursday, October 13, 2011 1:18 PM To : 'Saigal SeaTrade'; Saigal SeaTrade' Cc: 'INDIA GUPTA COAL Raman tekriwal Director'; [email protected];
ig [email protected] SWISS MARINE / GUPTA COAL Follow Up Flag: Follow up Flag Status: Flagged -- DATE: 13TH OCT, 11 DEAR SANJAY JI YOU ARE KINDLY RQSTD TO INSERT FLWG IN CHAPTER PARTY: CHARTS STYLE: "GUPTA COAL INDIA LTD. OR THEIR GUARANTEE NOMINEE." PLS SEND THE DRAFT C/P WITH ABOVE CHANGE FOR OUR CONFIRMATION / COMMENTS. Regards, GANESH GUPTA MOBILE +91 93722 70872 YAHOO: [email protected] MSN: [email protected] SKYPE: guptacoal ::: Downloaded on - 12/05/2014 23:52:36 ::: 24 F.A.No.48.14.odt "F"
__________________________________________ From: Saigal SeaTrade [mailto:[email protected]] Sent: Saturday, November 05 2011 1:30 PM To: [email protected] Subject: SWISS MARINE/GUPTA COAL-COA-
WORKING C/P. Tel: +91 22 2421 0505 / Fax: +91 22 2423 1712 ([email protected]) Fm: Saigal SeaTrade Mumbai - Ref: 111105- RYAN9683.
TO : GUPTA COAL INDIA LTD., NAGPUR K/A: MR. PADMESH GUPTA/MR. RAMAN TEKRIWAL/MR. NITESH WORAH RE: SWISS MARINE / GUPTA COAL - COA C/P DATED 3RD OCTOBER 2011 WE ARE GLAD TO ENCLOSE THE WORKING C/P FOR YOUR KIND PERUSAL.
THANKS & BEST REGARDS / RYAN + MEGHA"
"G"
Anurag Shah __________________________________________ From: Ganesh Gupta [[email protected]] Sent: Friday, January 06, 2012 5:56 PM To : 'ANURAG SHAH' Subject: FW: SWISS MARINE/GUPTA COAL-
::: Downloaded on - 12/05/2014 23:52:36 ::: 25 F.A.No.48.14.odtCOA-WORKING C/P. Attachments: Preamble.pdf; Rider Clauses.pdf Follow Up Flag: Follow up Flag Status: Flagged "H"
<----------- Original Message -----------> From: [email protected] <[email protected]> To: Saigal id <[email protected]>; Nitesh sir id<[email protected]>; <[email protected]>; <[email protected]>;
Received: 2/28/2012 8:46:38 PM Subject: [SANJAY] Swiss marine laycan Dear sanjay ji With ref to owners mail dtd 27th feb, 12 pls note we will give one laycan for april shipment as per agreed charter party and another laycan will be given in june/july.
As owners are aware with the fact that the chrts are not able to despatch the Cargo from Krishnapatnam port due to non availability of rail wagon inspite of huge surplus of stock. In view of the same we would request owners to agree to waive off 2 laycan out of 4 pending laycan wth no claim from either party.
Reg Ganesh gupta
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Sent from my BlackBerry on Reliance Mobile, India's No. 1 Network. Go for it! ::: Downloaded on - 12/05/2014 23:52:36 ::: 26 F.A.No.48.14.odt "I" "PAGE-52 Anurag Shah _____________________________________________ From: Anurag Shah [[email protected]] Sent: Friday, March 16, 2012 6:18 PM To : 'Saigal SeaTrade' Cc: 'RAMAN TEKRIWAL'; 'NITESH WORAH';
SHATRUGHAN SINGH' Subject:
ig RE: RE: 16-30th Apr laycan nomination for cape vsl Dear Sanjay, Please be advised we have a parcel size of 150000mt +/-10% and hence we can only perform basis same.
Appreciate your understanding and cooperation on this.
Brgds Anurag.
"J"
From: Saigal SeaTrade [[email protected]] Sent: Wednesday, March 21, 2012 3:35 PM To : capechartering; Deyan Mihov Cc: Peter Weernink Subject: Re: Swissmarine/Gupta-Coa 3rd October 2011 Importance: High ::: Downloaded on - 12/05/2014 23:52:36 ::: 27 F.A.No.48.14.odt Tel: +91 22 2421 0505 / Fax: +91 22 2423 1712 ([email protected]) FM: SAIGAL SEATRADE MUMBAI - Ref : 120321- SANJAY8889.
Deyan / Deepak - Sanjay Re: Swissmarine / Gupta - Coa 3rd October 2011 As Charts have now given their 3rd cape laycan nomication in 1-14 May 2012 and would like to move on their proposal sent to you earlier. As they have already mentioned in their proposal due to major constraints on the end logistic side in India both on the West Coast and East Coast of India they are not in a position do any more cape vessel. Therefore, have requested Owners for their cooperation for considering supramax cargoes from Indonesia in order to find solutions to which charts are awaiting Owners favourable response.
Pleased to hear.
Thanks & Brgds "K"
Nitesh Worah
From Saigal SeaTrade
[[email protected]]
Sent Thursday, April 17, 2012 7.31 PM
To capechartering; peter Weernink;
Deyan Mihov
Subject Swissmarine / Gupta
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28 F.A.No.48.14.odt
Importance High
Tel. +91 22 2421 0505 / Fax : +91 22 2423 1712 ([email protected]) PM : SAIGAL SEATRADE MUMBAI Ref 120417- SANJAY9228 TO : SwissMarine Peter + Deyan / Deepak - Sanjay Charts advise asf :
Ote Swissmarine / Gupta - 3rd lift Chrtrs deeply apologise for the delay to replying. However full day chrtrs management were reviewing how best and if at all possible to lift the 3rd shipment view the Rail Logistic problems at Krishnapatnam port which has only got worse instead of improving which the railways had assured us it would improve by end april.
In order not to prolong the agony for all parties - chrtrs would like to inform that it is not possible to lift the cape cargo in 1/14th may and also future shipments in cape is very very highly unlikely Chrtrs in order to show their commitment to Swissmarine and keep the relationship going suggest a limpsum compensation for the 3rd lift at Usd 155,000 (i.e. Usd 1 pmt) to be paid to Swissmarine.
Further also request a meeting in May in Spore or Geneva as suitable to Owners to sit n work out how to resolve the balance 3 shipments as Chrtrs can only ::: Downloaded on - 12/05/2014 23:52:36 ::: 29 F.A.No.48.14.odt offer Supramax lifts from Indonesia and occasional Glass Pmax lift from Rbct. The valuation would have to be such that even Owners feel comfortable to perform lifting in Supramax bottom and earn some additional money to off set the compensation for the balance 3 liftings left.
Chrtrs once again apologise for all this confusion n would like to assure Owners they had full intentions to try n perform the lifting but the end logistic have hampered n disrupted all the planning they had done in Oct last when they won the Tender n locked in the Coa.
Warmest Regards Unqte Brgds The information contained in this electronic message and any attachments to this message are intended for the exclusive use of the addressee(s) "L"
Nitesh Worah
From Nitesh Worah
[[email protected]]
Sent Saturday, September 29, 2012
11.09 AM
To [email protected]
Cc [email protected];
[email protected]
Subject Swiss Marine / Gupta Coal India
COA
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30 F.A.No.48.14.odt
Dear Sir,
WITHOUT PREJUDICE
We take this opportunity to correspond with you in the matter of our pending 4 Cape shipments from RBCT under Cc dated 3rd October, 2011. As communicated to you earlier, we have not been able to perform these due to constraint already highlighted before.
As a matter of fact, we now request your goodselves to give us an opportunity to come down to your office in Switzerland for a meeting AS EARLY AS POSSIBLE to arrive at an amicable settlement. If acceptable, you may kindly convey us the dates of your availability so that we can plan our travel.
Best Regards Nitesh Worah Sr. Vice President (Shipping & Operations) GUPTA COAL INDIA PVT LTD> NAGPUR INDIA"
"M"
Nitesh Worah From Nitesh Worah [[email protected]] Sent Thursday, October 04, 2012 05.17 PM To [email protected] Cc [email protected];
::: Downloaded on - 12/05/2014 23:52:36 ::: 31 F.A.No.48.14.odt [email protected] Subject Swiss Marine / Gupta Coal COA Dear Mr.Peter, Greetings
Thank you for sending the invitation letter. While we are trying to amicably settle our disputes under the Coa during our forthcoming meeting at your office is Geneva, we would suggest that you permit us time until 15.11.2012 to defend any egal proceedings that you may have initiated against us.
Based on the invitation letter sent by you, we are planning to arrive at Geneva on 16th October 2012 late pm hours subject to issuance of visas. We shall keep you updated on the same.
Best Regards Nitesh Worah Sr. Vice president Gupta Coal India Pvt. Ltd.
NAGPUR-INDIA Cell +919372636889
16. After having carefully gone through the entire aforesaid correspondence we find it difficult to agree with the submission made by the learned counsel for the appellant that the agreement dated 3/10/2011 was never concluded but was still a draft agreement not fully ::: Downloaded on - 12/05/2014 23:52:36 ::: 32 F.A.No.48.14.odt accepted by the appellant. Our attention was invited by the learned counsel for the respondent to the E-mail dated 3/10/2011 which we have reproduced hereinabove in box "B" and "C". It demonstrates that the broker on telephonic authority from the appellant had informed the respondent that the charters i.e. appellants have accepted the Clause 45 "owners last". The subsequent E-mail of the same date 3/10/2011 is also equally material which demonstrates that the broker has communicated to the appellant that owners have accepted charters last on C/P comments.
17. The aforesaid two E-mails are sufficient to show that the Clause 45 was accepted by the appellant and its acceptance was communicated to the respondent. The broker has thereafter again communicated to the appellant that the agreement has now attained finality. As already noted, most of the correspondence between the appellant and the respondent had taken place with the intervention or through the broker Saigal Sea Trade. In this context evidence of Deepak Kumar Saigal assumes vital importance. He was examined ::: Downloaded on - 12/05/2014 23:52:36 ::: 33 F.A.No.48.14.odt as a witness by the respondent. In his evidence before the trial Court he has expressly stated that the Contract of Affreightment was concluded between the parties. He has specifically denied the suggestion that it was a draft agreement. During the course of his evidence before the Court said witness referred to E-mail correspondence which is filed on record. The said witness has further stated that his firm has sent the Contract of Affreightment to both the parties after its terms were finalized between them and neither party raised any issue thereafter. He further stated that in fact the parties proceeded to perform/act upon the said CoA. Lastly he has made a categorical statement that the Contract of Affrightment was a concluded contract between the parties. In view of the facts deposed by the said witness in his examination in chief, if his cross examination by the appellant is seen, nothing has come on record so as to doubt his testimony. We, therefore, do not find any reason to disbelieve the facts stated by the said witness in his testimony before the Court.
18. As against it, if the oral evidence of the witness who ::: Downloaded on - 12/05/2014 23:52:36 ::: 34 F.A.No.48.14.odt deposed for the appellant is seen and more particularly if his cross examination is perused it appears that the said witness was having a very little information and knowledge about the contract in question and the correspondence which had taken place in between the appellant and the respondent. In his cross examination he has clearly admitted that he was not involved in any way in communications between the appellant and the respondent whether took place directly or through the broker. However, the said witness admitted the E-mail correspondence placed on record by the respondent. His testimony further reveals that persons involved in having transaction with the respondent were Nitesh Vohra and Raman Tekriwal. Nitesh Vohra is holding a post of Senior Vice President in the appellant company and he is still working on the same post. In the circumstances, it is not understood as to why the appellant chose said Abhimanyu Kashiwar Gupta to depose on its behalf in stead of calling either Nitesh Vohra or Raman Tekriwal to depose who were actively involved in negotiating C/P with the respondent. Thus, though it was the main contention of the appellant that the document dated 3/10/2011 is not a concluded ::: Downloaded on - 12/05/2014 23:52:36 ::: 35 F.A.No.48.14.odt contract but was merely a draft, it failed in bringing on record any convincing evidence in support thereof. On the contrary, respondent has brought on record sufficient and plausible evidence through the testimony of Dipak Kumar Saigal to substantiate its contention that CoA dated 3/10/2011 was a concluded contract and was acted upon by the parties. The correspondence which is placed on record by the respondent and also by the appellant sufficiently demonstrate that the contract dated 3/10/2011 was concluded between the parties. It further distinctly show that Clause 45 of the said agreement which relates to resolution of dispute was ultimately accepted by the appellant.
19. We have carefully perused the correspondence between the appellant and the respondent occurred through E-mails, copies of which are placed on record. Barring a few in remaining all E-mails there is a clear reference to CoA dated 3/10/2011. All the said correspondence need not be again reproduced since we have already reproduced the relevant E-mail messages hereinabefore. It has to be ::: Downloaded on - 12/05/2014 23:52:37 ::: 36 F.A.No.48.14.odt specifically stated that the reference to the CoA dated 3/10/2011 is not only in the E-mails sent by the respondent to the appellant but also in the E-mails sent by the appellant to the respondent. Moreover if the tenor of the correspondence is seen it is difficult to accept the contention of the appellant that the CoA dated 3/10/2011 was not a concluded contract or there was no contract at all between the parties.
20. It was also sought to be argued by the learned counsel for the appellant that the officers of the appellant company have made some correspondence with respondent and broker presuming that the CoA dated 3/10/2011 was binding, however, it was on a wrong impression and because of the lack of legal knowledge on the part of the said officers. The witness examined by the appellant namely Abhimanyu Kashivar Gupta also deposed the said fact in his evidence before the Court. However, no prudent person will accept the aforesaid version more particularly when it relates to the transaction between the companies having business at international level involving stakes of crores of rupees. Secondly, the correspondence is not only ::: Downloaded on - 12/05/2014 23:52:37 ::: 37 F.A.No.48.14.odt made by the officers of the company but also by Mr. Nitesh Vohra and Shir Raman Tekriwal who are holding responsible posts in the appellant company. It cannot be accepted that these persons would have made the correspondence with the respondent under a wrong presumption that the CoA dated 3/10/2011 was binding. The contention so raised by the appellant is liable to be rejected.
21. We find force in the arguments advanced by the learned counsel for the respondent that the appellant having performed two shipments under the same contract of Affreightment dated 3/10/2011 when find it difficult to perform or complete the remaining for shipments have attempted to disown the said contract by putting certain lame excuses.
22. Nextly, the evidence on record clearly demonstrates that the appellant acted upon the CoA dated 3/10/2011. The appellant might have taken a plea that two shipments effected were on the basis of oral agreement, the documents on record speak otherwise. Even ::: Downloaded on - 12/05/2014 23:52:37 ::: 38 F.A.No.48.14.odt the correspondence in that regard everywhere refers to CoA dted 3/10/2011. It has also come on record that because of some default on the part of the appellant it was required to pay some compensation to the respondent company. We have reproduced the E-mail dated 29th September, 2012 in box "L" above sent by Nitesh Vohra to the respondent. The very opening line of the said E-mail is "we take this opportunity to correspond with you in the matter of our pending four cape shipments RBCT under CoA dated 3rd October, 2011." The evidence on record further reveals that even after being aware that the respondent has initiated some legal action against it in the High Court at UK the appellant was quite defensive and attempted for amicable settlement. If the E-mail dated 4th October, 2012 sent by Nitesh Vohra, the Senior Vice-President of the appellant, to one Mr. Peter of the appellant company, which we have reproduced hereinabove in the box "M", is perused it contains a request for grant of time till 15/11/2012 to defend any legal proceeding that might have been initiated by the respondent. As pleaded by the appellant had it been the fact that the CoA dated 3/10/2011 was not a concluded contract and/or was not ::: Downloaded on - 12/05/2014 23:52:37 ::: 39 F.A.No.48.14.odt accepted by the appellant or there was no contract at all between the appellant and the respondent, after receiving communication from the respondent that it has initiated some legal action in the High Court of UK, the very first reaction of the appellant, as was submitted by the learned Senior Counsel for the respondent, would have been to instantaneously lodge its protest against such action and in such a case the appellant would not have taken any stand to amicably settle the dispute. Would there be no CoA dated 3/10/2011 in existence and would it not be binding on the appellant it would not have became so defensive and would not have expressed its apology as is revealed from the E-mail correspondence on record. Now the appellant might have taken a pela that it was bona fide effort on its part to amicably settle the dispute so as to maintain the business relations, it all appears after thought. The conduct of the appellant revealed through the correspondence on record only leads to an inference that CoA dated 3/10/2011 was in existence and was acted upon by the parties.
23. It was also sought to be argued by the learned counsel for ::: Downloaded on - 12/05/2014 23:52:37 ::: 40 F.A.No.48.14.odt the appellant that the CoA dated 3/10/2011 has not been signed by either of the parties and hence it cannot be accepted as a concluded contract and cannot bind the appellant. The point so raised by the appellant was strongly opposed by the learned Senior Counsel for the respondent by placing reliance on the judgment of the Hon'ble Supreme Court n the case of Trimex International FZE Limited, Dubai v Vedanta Aluminum Limited, India (cited supra). The learned counsel brought to our notice that in the above case the Hon'ble Supreme Court has referred to and relied upon its two earlier judgments, first in the case of Smita Conductors Ltd v Euro Alloys Ltd (cited supra) and the other in the case of Shakti Bhog Foods Limited v Kola Shipping Limited (cited supra). In these cases the Hon'ble Apex Court has held that exchange of letters, telegrams and fax messages also can form a valid agreement. As such the arguments made on behalf of the appellant will have to be rejected.
24. After having carefully considered the entire material on record in light of the pleadings of the parties and the submissions ::: Downloaded on - 12/05/2014 23:52:37 ::: 41 F.A.No.48.14.odt made on behalf of the learned counsel for the parties we have reached to the conclusion that the agreement dated 3/10/2011 does constitute a concluded and binding contract between the appellant and the respondent. It satisfies the requirements of Section 2 to 7 of the Indian Contract Act. The correspondence through E-mail exchange between the parties contains offer and final acceptance by the parties of the terms and conditions containing in the said agreement dated 3/10/2011. Though there was some dispute in respect of Clause 45 therein, we have elaborately discussed referring to the E-mail correspondence that finally the said clause was also accepted by the appellant. We have also noted earlier that after having acted upon the said contract and having performed two shipments under the same CoA dated 3/10/2011 the appellant had lost the right to say that it was not a concluded contract and was not binding on it.
25. Though further attempt was made to submit that the provisions of Civil Procedure Code do not permit conferment of jurisdiction on a Court which has no jurisdiction would also not lend any ::: Downloaded on - 12/05/2014 23:52:37 ::: 42 F.A.No.48.14.odt assistance to the appellant in view of the facts recorded by us hereinabove and in view of the observations made by the Hon'ble Apex Court in the case of Modi Entertainment Network and another v W.S.,G. Cricket Pte. Ltd (cited supra). In the said case the Hon'ble Supreme Court has held thus :
"It is a well settled principle that by agreement the parties cannot confer jurisdiction, where none exists, on a Court to which C.P.C. applies, but this principle does not apply when the parties agree to submit to the exclusive or non-exclusive jurisdiction of a foreign Court; indeed in such case the English Courts do permit invoking their jurisdiction. Thus, it is clear that the parties to a contract may agree to have their disputes resoled by a Foreign court termed as a 'neutral Court' or 'Court of choice' creating exclusive or on-exclusive jurisdiction in it."
26. In the instant case in view of Clause 45 in CoA dated 3/10/2011 the exclusive jurisdiction vests in the High Court of UK in case of any dispute arising out of the said CoA. It is, thus, evident tht the Civil Court at Nagpur does not have any jurisdiction to try and entertain the suit so filed by the appellant. We, therefore, do not find any infirmity in the conclusion recorded by the trial Court on the point of jurisdiction. However, the trial Court has erred in dismissing hte suit on ::: Downloaded on - 12/05/2014 23:52:37 ::: 43 F.A.No.48.14.odt the point of jurisdiction. After having held that it was not having jurisdiction the proper course for the said Court was to return the plaint to the appellant/plaintiff for its due presentation in the proper Court i.e. High Court at UK having jurisdiction. To that extent the order passed by the trial Court needs to be modified. In the result we pass the following order.
26. The judgment delivered by trial Court is maintained subject to modification that plaint as presented is returned back to the appellant/plaintiff for its due presentation to the Court having jurisdiction i.e. High Court at UK. Accordingly the suit plaint be returned to the appellant/plaintiff. Thus, appeal is dismissed with costs.
JUDGE JUDGE At this stage learned Advocate Shri Bhutada requests for continuation of interim order for a further period of six weeks to approach the Hon'ble Apex Court. The request is being strongly opposed by learned Advocate Shri Kotwal. However, in the interest of ::: Downloaded on - 12/05/2014 23:52:37 ::: 44 F.A.No.48.14.odt justice, we continue the interim order for a further period of six weeks.
It shall cease automatically thereafter.
Certified copy expedited.
JUDGE JUDGE
Deshmukh
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