Bombay High Court
Zee Entertainment Enterprises Limited vs Klassic Studios & Films Pvt. Ltd on 8 January, 2013
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
kvm
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ARBP556.12
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO. 556 OF 2012
Zee Entertainment Enterprises Limited, )
having its office at 135, Continental )
Building, Dr. Annie Besant Road, Worli, )
Mumbai - 400 018 ) ..... Petitioner
Versus
Klassic Studios & Films Pvt. Ltd.
having its Office at 109, 3rd Floor, Link
)
)
Plaza, Next to Oshiwara Police Station, )
Link Road Extension, Andheri (West), )
Mumbai - 400 102 ) ..... Respondent
Mr.Jitendra Jain, a/w. Mr.Sumit Ragani, i/b. PDS & Associates for the
Petitioner.
Mr.Mayur Khandeparkar, a/w. Ms.Nidhi Shetye, i/b. M/s.Kanga & Co. for the
Respondent.
CORAM : R.D. DHANUKA, J.
RESERVED ON :20th DECEMBER, 2012
PRONOUNCED ON : 8th JANUARY, 2013
ORAL JUDGMENT :
By this petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 (for short `Arbitration Act, 1996'), the petitioner seeks to challenge the award dated 21st October, 2011 allowing part of the claims made by the respondent.
2. Some of the relevant facts for the purpose of deciding this petition are as ::: Downloaded on - 09/06/2013 19:32:58 ::: kvm 2/21 ARBP556.12 under :-
3. On 15th November, 2006, the petitioner and the respondent entered into an agreement for the production of a television serial "Ghar .... Saath Zindagi Bhar Ka" subsequently title changed to "Maayka .... Sath Zindagi Bhar Ka" on the terms and conditions setout therein. The consideration agreed in the said agreement for production of the said serial was Rs.4,70,000/- per episode.
Based on the said agreement, the respondent commissioned the production of the said serial and the said serial was telecast by the petitioner thereafter.
4. Sometimes in the month of April 2007, dispute arose between Mr.Ashwin Varma of the respondent and Ms.Anjana Sood, writer of the serial.
By June 2007, 93 episodes were produced by the respondent.
5. It is the case of the petitioner that on 13th June, 2007, the respondent requested the petitioner to increase the consideration to Rs.5,70,000/- per episode from episode no. 51. The said request was turned down by the petitioner. On 19th June, 2007, the petitioner terminated the agreement dated 15th November, 2006.
6. On 22nd June, 2007, the respondent accepted the termination with liberty to adopt appropriate legal proceedings for claim of losses and damages on account of termination by the petitioner as the dispute could not be resolved ::: Downloaded on - 09/06/2013 19:32:58 ::: kvm 3/21 ARBP556.12 between the parties inspite of intervention of Association of Motion Pictures and TV Programme Producers (for short 'AMPTPP'), the respondent called upon the petitioner to pay various amounts.
7. The petitioner by their advocate's letter dated 21st August, 2007 denied the allegations and demand made in the letter dated 30th July, 2007.
8. Both parties filed their pleadings before the learned arbitrator.
Respondent raised a claim of Rs.4,62,45,364/- with interest. On 3rd December, 2010 affidavit of evidence of witness of the respondent was filed who was cross examined by the petitioner's counsel. On 4th May, 2011, the affidavit of evidence of Secretary of AMPTPP was filed on behalf of the petitioner who was cross examined by the respondent's counsel. Both the parties filed their written submissions before the learned arbitrator.
9. On 29th February, 2012, the learned arbitrator made an award directing the petitioner to pay to the respondent Rs.1,34,57,574/- with interest at the rate of 18% per annum from the date of termination of the agreement till payment or realisation and rejected the rest of the claims made by the respondent.
10. Mr.Jitendra Jain, the learned counsel appearing for the petitioner made following submissions :-
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(a) The learned arbitrator placed reliance on the judgment of the Supreme Court which were not circulated by any of the parties at any stage of the arbitration proceedings and same was also not brought to the notice of the parties by the learned arbitrator before referring the same in the impugned award. The award is, thus, vitiated being in violation of principles of natural justice.
(b) The learned arbitrator has not considered the cross examination of the witness of the respondent by the petitioner's counsel and the evidence laid by the petitioner through its witness in the impugned award. The award is thus vitiated under Section 19 of the Act. The witness examined by the respondent in cross examination had admitted the existence of the debit notes and did not deny the contents of the same which were issued in terms of the agreement for amount paid by the petitioner.
The petitioner was, thus, not required to lead any evidence to prove the existence and contents of the debit notes. The finding of the learned arbitrator ::: Downloaded on - 09/06/2013 19:32:58 ::: kvm 5/21 ARBP556.12 that debit notes were not proved by the petitioner by leading oral evidence is thus contrary to law and shows an error apparent on the face of the award. The award is also contrary to and in violation of Sections 19 and 28 of the Act.
(c) The credit/set off of Rs.64,36,138/- being the payments made by the petitioner on behalf of the respondent to artist etc. is not given by the learned arbitrator on the ground that the petitioner had not obtained NOC from the respondent before making the payment which is contrary to the evidence of the witness examined by the respondent who in cross examination admitted that the petitioner had paid Rs. 62 lacs which the respondent was liable to pay to artists, director, technicians for the work done by them before termination of the agreement who continued to work with the petitioner after termination of the agreement. The petitioner had though proved the payments made to the artists, director, technicians etc. through the representative of AMPTPP examined by the petitioner with all the ::: Downloaded on - 09/06/2013 19:32:58 ::: kvm 6/21 ARBP556.12 evidence, the learned arbitrator did not consider such evidence and also the written submissions filed by the petitioner.
(d) The learned arbitrator awarded interest at the rate of 18% per annum without giving any reasons and though the respondent had not laid any evidence regarding rate of interest.
(e) The learned counsel placed reliance particularly on answers given by the witness of the respondent in the cross examination in reply to question nos. 74, 75, 90, 95, 113 to 118, 135 to 140 to demonstrate what would be the balance amount after making payment of Rs.3,14,93,948/- from the amount payable for 93 episodes, witness having admitted the contents of the documents shown at page 273 to 303, the witness having admitted 50% payment only made to various artists and balance payment having been made by the petitioner. In reply to question no. 140, the witness admitted that out of Rs.1,37,00,000/-, an amount of Rs.62 lacs ::: Downloaded on - 09/06/2013 19:32:58 ::: kvm 7/21 ARBP556.12 was paid by the petitioner herein and balance amount was paid by the respondent. The witness also admitted the signature of Ms.Nisha Sareen on one of the document shown to the witness.
11. The learned counsel invited my attention to the written submissions filed by the petitioner co-relating the oral evidence with documentary evidence but the learned arbitrator has not considered any of those crucial and material evidence and submissions in the impugned award.
12. Mr.Khandeparkar, the learned counsel appearing for the respondent on the other hand made following submissions :-
(a) None of the grounds raised in the petition fall under Section 34 of the Arbitration Act, 1996.
The learned arbitrator has rendered finding of fact which cannot be interfered with by this court under Section 34. The learned arbitrator has considered all the material on record, pleadings, documentary evidence and the oral evidence as well as oral submissions made on behalf of the parties and award does not warrant any interferences by this court.
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(b) It is submitted that petitioner not having examined any witness and had abstained from the witness box to prove the existence and the contents of the debit notes and other disputed claims/adjustments sought by the petitioner, the learned arbitrator was justifying in rejecting the claims/set off prayed for by the petitioner for want of evidence.
In support of this plea, the learned counsel placed reliance upon the judgment of the Supreme Court in case of Iswar Bhai C. Patel alias Bachu Bhai Patel vs. Harihar Behara and another1 and more particularly para (29) which reads thus :-
29. Applying the principles stated above to the instant case, it would be found that in the instant case also the appellant had abstained from the witness box and had not made any statement on oath in support of his pleading set out in the written statement. An adverse inference has, therefore, to be drawn against him. Since it was specifically stated by respondent No. 2 in his statement on oath that it was at the instance of the appellant that he had issued the cheque on the account of respondent No. 1 in the Central Bank of India Ltd., Sambalpur Branch, and the appellant, admittedly, had encashed that cheque, an inference has to be drawn against 1 AIR 1999 Supreme Court 1341 ::: Downloaded on - 09/06/2013 19:32:58 ::: kvm 9/21 ARBP556.12 the appellant that what he stated in the written statement was not correct. In these circumstances, the High Court was fully justified in decreeing the suit of respondent No. 1 in its entirety and passing a decree against the appellant also.
(c) The learned counsel also placed reliance upon the judgment of the Supreme Court in case of Vidhyadhar vs. Manikrao and another2 and more particularly paragraphs (15) and (16) which read thus :-
15. It was defendant No. 1 who contended that the sale deed, executed by defendant No. 2 in favour of the plaintiff, was fictitious and the whole transaction was a bogus transaction as only Rs. 500 were paid as sale consideration to defendant No. 2. He further claimed that payment of Rs. 4,500 to defendant No. 2 at his home before the registration of the deed was wholly incorrect.
This plea was not supported by defendant No. 1 as he did not enter into the witness box. He did not state the facts pleaded in the written statement on oath in the Trial Court and avoided the witness box so that he may not be cross examined. This, by itself, is enough to reject the claim that the transaction of sale between defendant No. 2 and the plaintiff was a bogus transaction.
16. Where a party to the suit does not appear into the witness box and states his own case on oath and does not offer himself to be cross examined by the other side, a 2 AIR 1999 Supreme Court 1441 ::: Downloaded on - 09/06/2013 19:32:58 ::: kvm 10/21 ARBP556.12 presumption would arise that the case set up by him is not correct as has been held in a series of decisions passed by various High Courts and the Privy Council beginning from the decision in Sardar Gurbaksha Singh v.
Gurdial Singh, AIR 1927 PC 230. This was followed by the Lahore High Court in Kirpa Singh v. Ajaipal Singh, AIR 1930 Lahore 1 and the Bombay High Court in Martand Pandharinath Chaudhari v. Radhabai Krishnarao Deshmukh, AIR 1931 Bombay
97. The Madhya Pradesh High Court in Gulla Kharagjit Carpenter v. Narsingh Nandkishore Rawat, AIR 1970 Madh Pra 225, also followed the Privy Council decision in Sardar Gurbakhsh Singh's case (AIR 1927 PC 230) (supra). The Allahabad High Court in Arjun Singh v. Virendra Nath, AIR 1971 Allahabad 29 held that if a party abstains from entering the witness box, it would give rise to an inference adverse against him. Similarly, a Division Bench of the Punjab & Haryana High Court in Bhagwan Dass v. Bhishan Chand, AIR 1974 Punj and Har 7, drew a presumption under Section 114 of the Evidence Act against a party who did not enter into the witness box.
(d) The learned counsel placed reliance upon the judgment of this court in case of Union of India vs. M/s.India Proofing and General Industries3, and more particularly para (7) in support of the plea that it is not permitted to reappraise evidence by the Court under section 34 of the Act. It is not open to the Court to deduce 3 AIR 2000 BOMBAY 292 ::: Downloaded on - 09/06/2013 19:32:58 ::: kvm 11/21 ARBP556.12 reasons in the award and proceed to examine whether those reasons are right or erroneous. Para 7 of the said judgment reads thus :-
7. The aforesaid award is a subject matter of challenge in the present petition. It is urged by the learned Counsel appearing for the petitioner that the aforesaid award is liable to be quashed and set aside in exercise of power under section 34 of the Arbitration and Conciliation Act, 1996 (for short "Act") being in conflict with the public policy in India.
The learned Counsel submitted that rejection of the claim set up by the petitioner has resulted in loss to the public exchequer and therefore, it would be in public interest to set aside the said award. I am afraid, this line of argument is not open on the face of provisions of section 34 of the Act. The learned Counsel for the petitioner also wanted to canvass a contention that the approach adopted by the arbitrator while appreciating the evidence was not proper. It is now well settled that reappraisal of evidence by the Court under section 34 of the Act is not permissible. It is not open to the Court to deduce reasons in the award and proceed to examine whether those reasons are right or erroneous. The arbitrator is the sole Judge of the quality as well as quantity of the evidence and it is not for the Court to take upon itself the task of being a Judge of the evidence before the arbitrator. The petitioner also contended that under section 73 of the Contract Act actual purchase of goods is not at alt necessary. The petitioner sought to place reliance on the decision of the Supreme Court in M/s. Murlidhar Chiranjilal v.Harishchandra Dwarkadas, AIR 1962 SC
366. However in the instant case, a categorical finding has been recorded by the ::: Downloaded on - 09/06/2013 19:32:58 ::: kvm 12/21 ARBP556.12 arbitrator that even applying the ratio of decision of the Supreme Court in M/s.
Murlidhar Chiranjilal v. Harishchandra Dwarkadas (AIR 1962 SC 366) (supra) the claim has not been proved by the petitioner.
No cogent evidence has been produced by the petitioner to prove the rate prevailing at Kanpur at the time of the breach committed by the respondent. It is thus not open to this Court to reassess the evidence or to decide the question of adequacy of evidence. The courts while exercising powers under section 34 of the Act are expected to be very circumspect in respect of the award delivered by the arbitrator. The award of the arbitrator is binding between the parties since he is the tribunal selected by the parties. The power of the Court to set aside an award is restricted to the grounds set out in section 34 of the Act.
13. Mr.Khandeparkar, the learned counsel submits that the petitioner did not make any submission before the learned arbitrator about the evidentiary value and relevance of the oral evidence led and more particularly about the cross examination of the witness examined by the respondent and the evidence of witness examined by the petitioner. It is submitted that thus petitioner cannot be allowed to agitate this issue for the first time in this proceedings. It is submitted that the witness examined by the respondent had disputed the contents of the debit notes. The petitioner, therefore, ought to have examine the independent witness to prove the contents of the debit notes as well as other amount claimed by way of set off from the admitted amount due and payable by the petitioner to the respondent. It is submitted that the award does ::: Downloaded on - 09/06/2013 19:32:58 ::: kvm 13/21 ARBP556.12 not show any error which warrants any interference by this court under Section 34 of the Act.
14. Mr.Jain, the learned counsel appearing for the petitioner in rejoinder invited my attention to the detail written submissions filed by the petitioner before the learned arbitrator pointing out the relevance and evidentiary value of various admissions made by the witness examined by the respondent in cross examination, admitting the contents and existence of various debit notes and the payment made by the petitioner on behalf of the respondent. The learned counsel also invited my attention to the ground raised in the petition in this regard. The learned counsel submitted that the debit notes were issued for upliftment and for technical default on the part of the respondent. The learned counsel distinguished the judgment relied upon by the respondent and submits that since witness examined by the respondent had admitted the payments made by the petitioner on behalf of the respondent and had also admitted the existence and contents of the debit notes in cross examination, the petitioner was not required to examine any other witness to prove the existence and the contents of such documents in support of their claims for adjustment/set off of the amount claimed in debit notes and various amounts paid to the director, artists, etc. on behalf of the respondent through the AMPTPP.
15. I have heard the learned counsel for the parties and have given my ::: Downloaded on - 09/06/2013 19:32:58 ::: kvm 14/21 ARBP556.12 anxious consideration to the rival submissions made by the learned counsel.
16. On perusal of the award, it is clear that the learned arbitrator has allowed the claim of Rs.1,34,57,574/- which includes admitted amount of Rs.
46,86,436/-. The learned arbitrator has considered the admitted amount of Rs.
46,86,436/- on the basis of the admission in respect thereof in the written statement filed by the petitioner. The petitioner does not challenge the said claim of Rs..46,86,436/- having allowed by the learned arbitrator in the impugned award.
17. From the perusal of the award, it is clear that the learned arbitrator has disallowed the payment/set off sought by the petitioner in the sum of Rs.
25,35,000/- towards various debit notes issued by the petitioner and claim of Rs.64,36,138/- sought to be adjusted by the petitioner towards payment made to various artists etc. through AMPTPP. The learned counsel for the petitioner seriously challenged these payments of Rs.87,71,138/- which are disallowed by the learned arbitrator in the impugned award.
18. As far as debit notes to the tune of Rs.23,35,000/- is concerned, it is the case of the petitioner that the debit notes raised by the petitioner were accepted by the respondent over a period of time during the subsistence of the agreement dated 15th November, 2006. The respondent had disputed to these ::: Downloaded on - 09/06/2013 19:32:58 ::: kvm 15/21 ARBP556.12 debit notes for the first time in rejoinder and did not raise any objection any time during the subsistence of the agreement. It is the case of the petitioner that the respondent themselves by letter dated 27th June, 2007 addressed to the AMPTPP requested for resolving the dispute between the parties, however, did not mention anything about the alleged wrong debit notes issued by the petitioner. The petitioner placed reliance upon the letter dated 30th July, 2007 addressed by the respondent's advocate which also did not raise any grievance in respect of the debit notes issued by the petitioner. The respondent during the course of the argument before the learned arbitrator agreed that though they referred to the letter dated 6th June, 2007 and alleged to have raised objection to these debit notes, the said letter did not bear any such objection. In cross examination, the witness of the respondent had admitted the contents of pages 273 to 303 of the petitioner's compilation of documents which were payment vouchers giving details of the bills raised by the respondent on the petitioner and all the debit notes amounting to Rs.23,35,000/- raised by the petitioner on the respondent. The witness of the respondent admitted that the respondent had received the payment stated in the said documents and also accepted the contents of the said documents.
19. The perusal of the award indicates that though these arguments were summarised in the written submissions filed by the petitioner in detail, the learned arbitrator did not consider any of these relevant and crucial part of the ::: Downloaded on - 09/06/2013 19:32:58 ::: kvm 16/21 ARBP556.12 evidence showing admissions on the part of the respondent on this part of the claim made by the petitioner by way of debit notes. The learned arbitrator in para (33) of the impugned award has erroneously proceeded on the basis that the petitioner could not withhold the said amount of Rs.23,35,000/- under the guise of debit notes without examining the author of the debit notes and without examining Mr.Hegde or any other proper witness to justify the said claim though petitioner has in my view proved these claim by cross examining the witness of the respondent.
20. In my view, the award does not deal with the material and crucial evidence forming part of the cross examination of the witness of the respondent which records the admission on the part of the respondent having received debit notes and contents thereof and also having admitted the receipt of the payment stated in the said documents. In view of the fact that the learned arbitrator was considering the debits and credits claimed by both parties, the petitioner who was claiming adjustment/set off by way of debit notes from the amount payable to the respondent was entitled to prove its claim for adjustment/set off even by cross examination of the witness examined by the respondent. Once, the respondent witness has admitted the correctness of the claims made by the petitioner, it was in my view not necessary for the petitioner to examine any other witness to prove its claim once again. In my view, the learned arbitrator has thus proceeded on erroneous basis and has not ::: Downloaded on - 09/06/2013 19:32:58 ::: kvm 17/21 ARBP556.12 considered the material and crucial evidence in the impugned award and has not dealt with the written submissions at all. The learned arbitrator has not proceeded with the matter in the correct direction in the impugned award on this issue. In my view the reliance thus placed by the respondent on the judgment of Supreme Court in case of Iswar Bhai C. Patel (supra), Vidhyadhar (supra) is misplaced. In my view facts of the said case before the Supreme Court are clearly distinguishable in the facts of this case. This court thus in such circumstances can interfere with award under Section 34 of the Act.
21. As far as payment of Rs.64,36,138/- made by the petitioner and claimed by way of set off is concerned, it is petitioner's case that since certain payment of artists, director and technicians was due and payable by the respondent in or around August 2007 and was not paid by the respondent, the petitioner through the AMPTPP made payment of Rs.64,36,138/- to various such artists, technicians, director etc. otherwise the future telecast of the serial would have been delayed if such payment was not made by the petitioner and the respondent not having issued NOC for release of payment inspite of several requests made by the petitioner. The petitioner had examined the secretary of the AMPTPP to produce relevant documents in support of the proof of payment made by the petitioner to the various parties on behalf of the respondent. The petitioner had also cross examined the witness examined by ::: Downloaded on - 09/06/2013 19:32:58 ::: kvm 18/21 ARBP556.12 the respondent on this issue at length. In cross examination, the witness of the respondent admitted that the respondent was liable for making payment of those artists and technicians etc. but it would have paid the dues only after receipt of the money from the petitioner and on verification. On perusal of the cross examination of the witness of the respondent, it is clear that the witness had admitted that it had paid only half of the amount to the persons who worked in the serial upto 93 episodes and the balance amount was paid by the petitioner. In reply to question 140, the witness admitted that a sum of Rs.62 lacs was paid by the petitioner herein. The record also indicates that the witness examined by the petitioner who was secretary of AMPTPP had produced various documents including the undertaking given by the artists for the amount due and indemnity if the same was found to be in excess. The undertaking and invoice raised by the artists, technicians was on the record before the learned arbitrator. Though the petitioner raised this issue in detail and co-related oral evidence by the filing detail written submission, the learned arbitrator in my view had proceeded on erroneous premise in para 34 of the award that as the petitioner has not examined any witness to prove the entitlement of the artists, directors and technicians to whom they have made payment purportedly on behalf of the respondent herein, such claim would not be allowed to be adjusted.
22. In my view, since the witness examined by the respondent had admitted ::: Downloaded on - 09/06/2013 19:32:58 ::: kvm 19/21 ARBP556.12 the liability of the respondent and also having admitted the receipt of payment from the petitioner through the Association to directors, artists and technicals, the petitioner was not bound to examine any other witness independently to prove such claims/adjustments once again, once having it proved by cross examination of the witness of the respondent. In my view, the learned arbitrator has disallowed this claim contrary to law and the award thus shows a manifest error of law. The learned arbitrator has not considered any part of the oral evidence led by the petitioner or cross examination of the witness examined by the respondent as well as detailed written submissions filed by the petitioner in the impugned award at all. The impugned award is in violation of principles of natural justice and this part of the award is thus deserves to be set aside.
23. In my view, there is no merit in the submission of the learned counsel appearing for the respondent that the finding is based on the evidence and the material produced by parties on record and does not warrant any interference under section 34 of the Arbitration Act. In my view, this is not a case of reappraisal of evidence but it is the case of non consideration of the material and crucial evidence and the submissions made by the parties in the impugned award. In this situation interference of this court is warranted and is necessiciated under Section 34 of the Arbitration and Conciliation Act, 1996.
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24. I am not inclined to accept the submission made on behalf of the respondent that the relevance of the oral evidence was not argued by the petitioner before the learned arbitrator and thus cannot be allowed to be argued for the first time in the present proceedings. The record submitted by both parties indicates that detailed written submission co-relating the oral evidence with documentary evidence was filed before the learned arbitrator and more particularly in respect of debit notes and also payment made by the petitioner on behalf of the respondent which are claimed by way of set off, the learned arbitrator however has not dealt with any of such submissions, the petitioner has thus rightly raised this ground in the petition.
25. As far as the interest at the rate of 18% per annum by the learned arbitrator is concerned, I am not inclined to accept the submissions made by the learned counsel for the petitioner that the same could not be awarded since the respondent had not led any evidence to prove the rate of interest. Under Section 31(7) (a) of the Arbitration and Conciliation Act, 1996 it is at the discretion of the arbitrator to include in the sum for which the award is made interest, at such rate as it deems reasonable, on the whole or any part of the money, for the whole or any part of the period between the date on which the cause of action arose and the date on which the award is made. The learned arbitrator is also empowered to grant future interest. The learned arbitrator in the impugned award has allowed interest at the rate of 18% per annum from ::: Downloaded on - 09/06/2013 19:32:58 ::: kvm 21/21 ARBP556.12 the date of termination of the agreement till the payment. It is not the case of the petitioner that interest at any other rate was provided in the agreement or that payment of interest was prohibited under the provisions of the agreement.
In my view, no interference is warranted in so far as rate and period of interest awarded by the learned arbitrator is concerned. I, therefore, reject this submission made on behalf of the petitioner.
26. Resultantly, the award rejecting the set off of Rs.25,35,000/- towards debit notes and a sum of Rs.64,36,138/- towards payment made by the petitioner through AMPTPP is set aside. Rest of the award is upheld.
27. The petition succeeds partly and is disposed off in the aforesaid terms.
28. There shall be no order as to costs.
(R.D. DHANUKA, J.) ::: Downloaded on - 09/06/2013 19:32:58 :::