Supreme Court of India
Indian Oil Corporation Ltd vs Amritsar Gas Service And Ors on 19 November, 1990
Equivalent citations: 1990 SCR, SUPL. (3) 196 1991 SCC (1) 533, AIRONLINE 1990 SC 139, 1991 (1) SCC 533, (1991) 1 LJR 196, (1991) 1 CURCC 6, 1991 UJ(SC) 1 96, (1991) 1 ARBILR 97, (1990) 4 JT 601 (SC)
PETITIONER:
INDIAN OIL CORPORATION LTD.
Vs.
RESPONDENT:
AMRITSAR GAS SERVICE AND ORS.
DATE OF JUDGMENT19/11/1990
BENCH:
VERMA, JAGDISH SARAN (J)
BENCH:
VERMA, JAGDISH SARAN (J)
RANGNATHAN, S.
FATHIMA BEEVI, M. (J)
CITATION:
1990 SCR Supl. (3) 196 1991 SCC (1) 533
JT 1990 (4) 601 1990 SCALE (2)1056
ACT:
Arbitration Act, 1940--Section 34--Termination of dis-
tributorship agreement--Granting of relief--Award of compen-
sation for notice period.
Arbitration Act, 1940--Section 30--Objection to
award--Granting of relief on the finding Of breach of con-
tract contrary to Section 14(1) of the Specific Relief
Act--An error of law apparent on the face of award.
Arbitration Act, 1940--Section 30--Objection to
award--Direction based on finding of fact--Not to be inter-
fered with.
Arbitration Act, 1940--Section 30--Objection to
award--Reference to arbitrator by Supreme Court--Refusal to
consider counter-Claim by arbitrator--An error of law appar-
ent on the face of the award.
HEADNOTE:
A Distributorship Agreement was made between the appel-
lantCorporation and the respondent No. 1, for sale of the
Liquefied Petroleum Gas (LPG) Cylinders for the consumers as
per the terms and conditions specified therein some of.
The appellant-Corporation received certain complaints
about the working of respondent No. 1 which were acts preju-
dicial to the interest, reputation and products of the
appellant-Corporation.
Invoking clause 27 of the Agreement the appellant-Corpo-
ration terminated the distributorship.
Aggrieved by the termination of the distributorship,
respondent No. 1 flied a suit in the Court of Sub-Judge 1st
Class, for a declaration that termination of the distribu-
torship was illegal and void; and that the distributorship
continued notwithstanding the said termination.
The appellant-Corporation flied an application under Section
3A
197
of the Arbitration Act for staying the suit, which was
rejected by the trial Court.
The appeal against that order and thereafter a revision
to the High Court were also dismissed giving rise to the
present appeal by special leave.
This Court referred the disputes to an arbitrator and
appointed a retired Judge of the Court as arbitrator. Later
this Court appointed a retired Judge of the High Court of
Punjab & Haryana in the place of the earlier arbitrator.
The arbitrator, while making the award held that the
appellantCorporation committed breach of contract and was
liable to remedy the breach by restoration of the distribu-
torship and also liable to pay compensation. The counter-
claim made by the appellant-Corporation in the written
statement was not decided by the arbitrator on the ground
that it did not come within the scope of the reference.
Respondent No. 1 filed an application to direct the
arbitrator to file the award and to make the award a rule of
the Court and to pass a decree in terms thereof.
The appellant-Corporation filed objections under Section
30 of the Arbitration Act, contending that the validity of
the award has to be tested on the principles of private law
and the law of contracts, and not on the touchstone of
constitutional limitations; that the relief of restoration
of the contract granted by the arbitrator was contrary to
the prohibition contained in Sections 14 and 16 of the
Specific Relief Act.
Respondent No. 1 contended that there was a presumption
of validity of award and the objections taken must be
ignored; and that the termination of distributorship cast
stigma on the partners of the firm; that counter-claim of
the appellant-Corporation was rightly not considered since
it was not made before the order of reference; that the
reference made being of all disputes in the suit, the nature
of relief to be granted was also within the arbitrator's
jurisdiction; and interest also must be awarded to the
respondent.
This Court disposing of the application of the respond-
ent No. 1 and the objections of the appellant,
HELD: 1. The finding in the award being that the Distribu-
torship
198
Agreement was revokable and the same being admittedly one
for rendering personal service, the relevant provisions of
the Specific Relief Act were automatically attracted. Sub-
section (1) of Section 14 of the Specific Relief Act speci-
fies the contracts which cannot be specifically enforced,
one of which is 'a contract which is in its nature 'deter-
minable'. [209C-E]
2. Agreement being revokable by either party in accord-
ance with clause 28 by giving thirty days' notice, the only
relief which could be granted was the award of compensation
for the period of notice, that is 30 days. [210B-D]
3. Granting the relief of restoration of the distribu-
torship even on the finding that the breach was committed by
the appellant-Corporation is contrary to the mandate is
Section 14(1) of the Specific Relief Act and there is an
error of law apparent on the face of the award which is
stated to be made according to 'the law governing such
cases'. The grant of this relief in the award cannot be
sustained. [209D-F]
4. The appellant-Corporation has also been directed in
the award to return the amounts of two hank drafts on the
ground that no supplies were made to the plaintiff-respond-
ent No. 1 against the amounts. This direction was based on a
finding of fact which cannot be gone into and the same
cannot be interfered with. [209G-H]
Since the reference to the arbitrator was made by this
Court in an appeal arising out of refusal to stay the suit
under Section 34 of the Arbitration Act, and the reference
was made of all disputes between the parties in the suit,
the occasion to make a counter-claim in the written state-
ment could arise only after the order of reference. The
pleadings of the parties were filed before the arbitrator,
and the reference covered all disputes between the parties
in the suit. Accordingly, the counterclaim could not be made
at any earlier stage. Refusal to consider the counter-claim
disclosed an error of law apparent on the face of the award.
[210E--G]
M/s. Dwarkadas Marfatia and Sons v. Board of Trustees of
the Port of Bombay, [1989] 3 SCC 293; Mahabir Auto Stores &
Ors. v. Indian Oil Corporation & Ors., JT (1990) 1 SC 363;
Km. Shrilekha Vidyarthi etc. etc. v. State of U. P. & Ors.,
JT (1990) 4 SC 211, referred.
[Decision based an private law rights alone referred since
the plaintiffs'
199
claim was confined duly to private law rights and not based
on public law rights.]
JUDGMENT:
