Bombay High Court
P.N. Writer And Co Pvt.Ltd vs Mesuka Engineering Co.Pvt. Ltd on 13 August, 2015
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
arbp724-12
vai
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO.724 OF 2012
M/s.P.N. Writer & Co. Pvt. Ltd.
a Company incorporated under the
Companies Act, 1956 and having
their Registered Office at
105, Dr.B. Ambedkar Road,
Lalbaug, Mumbai - 400 023. ...Petitioner
...Versus...
M/s.Mesuka Engineering Co. Pvt. Ltd.
a Company incorporated under the
Companies Act, 1956 and having
their office at 406, Vardhaman Market,
Sector 17, Vashi, Navi Mumbai - 400 705. ...Respondent
Mr.Gautam Ankhad with Ms.Nishitha Mohanty i/b Ms.Uma Wagle for
the Petitioner.
Mr.Ashish Kamat with Ms.Manorama Mohanty with Mr.A.P. Singh i/b
S.K. Srivastav & Co. for the Respondent.
CORAM : R.D. DHANUKA, J.
RESERVED ON : 4TH AUGUST, 2015
PRONOUNCED ON : 13TH AUGUST, 2015.
JUDGMENT :-
1. By this petition filed under section 34 of the Arbitration & Conciliation Act, 1996 (for short "Arbitration Act"), the petitioner has impugned part of the arbitral award dated 13th February, 2012 read with corrigendum dated 3rd March, 2012, allowing some of the claims made by the respondent and rejecting the counter claims made by the 1 ::: Downloaded on - 14/08/2015 00:56:12 ::: arbp724-12 petitioner. Some of the relevant facts for the purpose of deciding this petition are as under :
2. The petitioner was the original respondent and the respondent herein was the original claimant in the arbitral proceedings.
3. The petitioner through its architect M/s.Belliappa & Associates invited tenders for the work of extension of the warehouse of the petitioner at Vandalur, Tamil Nadu. The respondent submitted its tender for the said work and subsequently revised its offer for the value of Rs.2,12,45,500/-. The petitioner by its letter dated 3rd July, 2006 accepted the said offer of the respondent for Rs.2,12,45,500/-.
The stipulated date of commencement of the work was 3rd July, 2006 and the stipulated date of completion was 31st December, 2006.
4. It was the case of the petitioner that in the month of August / September, 2007, the respondent had abandoned the work. Dispute arose between the parties. Some time in the month of January / February, 2009, the respondent herein filed a winding up petition against the petitioner under the provisions of the Companies Act, 1956. On 23rd September, 2009, this Court referred all disputes between the parties to arbitration of Mr.P.S. Ambike. By the said order, this Court directed the petitioner to deposit a sum of Rs.50.00 lacs in this Court.
5. Pursuant to the directions issued by the learned arbitrator, the respondent filed statement of claim and supporting documents. The petitioner filed its claim of defence, including the counter claims along with supporting documents. The parties also filed their re-
2 ::: Downloaded on - 14/08/2015 00:56:12 :::arbp724-12 joinder before the learned arbitrator.
6. The respondent examined two witnesses, who were cross-
examined by the learned counsel for the petitioner. The petitioner also examined two witnesses, who were cross-examined by the learned counsel for the respondent.
7. On 13th February, 2012, the learned arbitrator made an arbitral award and allowed some of the claims made by the respondent and rejected the counter claim made by the petitioner. On 24th February, 2012, the respondent made an application under section 33 of the Arbitration Act pointing out certain clerical / typographical errors and requested for correction of those errors. On 3rd March, 2012, the learned arbitrator issued a corrigendum correcting the clerical / typographical errors. The petitioner has impugned the award dated 13th February, 2012 and also the corrigendum dated 3rd March, 2012 in this petition filed under section 34 of the Arbitration Act on various grounds.
8. Mr.Ankhad, learned counsel appearing for the petitioner invited my attention to the impugned award and also some portion of the pleadings, oral evidence, some of the provisions of the contract and also the documents executed into between the petitioner and the respondent. It is submitted by learned counsel for the petitioner that under the provisions of the contract, the respondent used to submit Running Account Bills (RA Bills) from time to time which bills used to be certified by the consultants appointed by the petitioner.
9. It is submitted that after such certification of RA bills by the consultants, the petitioner used to re-check those certified bills and 3 ::: Downloaded on - 14/08/2015 00:56:12 ::: arbp724-12 were making certain deductions from those certified bills which according to the petitioner were in accordance with the provisions of the contract and used to pay the balance amount to the respondent from time to time. It is submitted that the respondent did not raise any dispute about the deductions made by the petitioner from RA bill nos.1 to 12 and accepted the payment unconditionally. He submits that only in respect of RA bill no.13, the respondent disputed the deductions made by the petitioner made after certification of that bill by the consultants. He submits that insofar as the remaining two bills i.e. RA bill nos.14 and 15 are concerned, those bills were not certified by the consultants. The final bill was prepared by the petitioner itself and whatever was payable according to the petitioner was offered to the respondent according to such bills.
10. Learned counsel for the petitioner invited my attention to paragraph 6 (Ground "B") [ 5.1.2, 5.1.8, 5.1.9, 5.3.4, 6.2.1.12, 6.2.2.7, 6.2.3.6, 6.2.4.5, 6.2.5.6.3, 6.2.5.8, 6.2.6.5, 6.2.7.5, 6.2.8.5, 6.2.9.4 and 6.2.10.5 ] and submits that several claims referred in paragraphs (Bracketed portion) have been allowed by the learned arbitrator based on the alleged "sound practice followed in trade" referred in those paragraphs by the learned arbitrator. It is submitted that the respondent had never pleaded any such trade practices either in its pleadings or had advanced any such arguments during the course of the arbitral proceedings. The learned arbitrator never disclosed as to which was that alleged trade practices followed by the learned arbitrator while giving his findings in the matters. The learned arbitrator also never disclosed about such alleged trade practices which he wanted to refer to and rely upon in the arbitral award to any of the parties during the course of arguments or at the stage of recording evidence.
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11. It is submitted that the learned arbitrator could not have used his alleged personal knowledge about sound practice alleged to have been followed in the trade and the impugned award based on any such alleged sound practice followed in trade or trade practices is in gross violation of the principles of natural justice and the award deserves to be set aside on this ground. Learned counsel invited my attention to ground "B" raised in this petition in this regard.
12. It is submitted by learned counsel that insofar as RA bill nos.1 to 12 are concerned, the respondent had unconditionally accepted the deductions made by the petitioner after such certification of those bills by the consultants. He submits that in all RA bills, the quantity of the entire work done upto the date of preparation of such RA bills since inception was recorded. He submitted that since the learned arbitrator accepted the fact that there was no dispute between the parties in respect of RA bill nos.1 to 12, the learned arbitrator could not have considered the quantity certified by the consultants in respect of RA bill no.13 and could not have rejected the deductions made by the petitioner after such certification of the said bill by the consultants. He submits that the award shows patent illegality.
13. Learned counsel for the petitioner invited my attention to clause 50(5) and also 50.1 and 50.2 of the Contract and submits that the certificate for interim payment or of final bill by the consultants were binding only on the contractor and not on the petitioner. He submits that the petitioner was thus right in making such deductions even after such bills were certified by the consultants. He submits that the learned arbitrator thus could not have derived the quantity himself 5 ::: Downloaded on - 14/08/2015 00:56:12 ::: arbp724-12 in respect of RA bill no.13 and that part of the award was thus contrary to clause 50.1 and 50.2 of the contract. He submits that the learned arbitrator ought to have accepted the deducted amount in RA bill no.13 while computing claim no.1 as claimed by the respondent.
14. Insofar as RA bill nos.14 and 15 are concerned, it is submitted by learned counsel for the petitioner that the quantity of the work mentioned in those two bills were brought forward quantity and was inclusive of all the quantities certified prior thereto by the consultants and thereafter scrutinized and the deductions made by the petitioner in RA bill nos.1 to 13. He submits that the learned arbitrator thus could not have accepted RA bill no.13 only as certified by the consultants and could not have ignored RA bill nos.1 to 12 duly certified by the consultants and thereafter deductions made by the petitioner which were accepted by the respondent.
15. Learned counsel for the petitioner submits that the learned arbitrator though accepted the quantifies as certified by the petitioner in respect of RA bill nos.14 and 15, he however, did not accept the deductions made by the respondent in RA bill no.13 and the award thus shows inconsistency.
16. Insofar as item no.11 claimed by the respondent in respect of ' white wash for the roof ' is concerned, it is submitted by learned counsel for the petitioner that the learned arbitrator had erroneously allowed the said claim on the presumption that the petitioner had inadvertently not included the amount related to the quantity involved. It is submitted that the respondent itself had not claimed the said item no.11 in the final bill as the agreement item but had claimed the same as an extra item. He submits that the learned arbitrator however, in 6 ::: Downloaded on - 14/08/2015 00:56:12 ::: arbp724-12 paragraph 5.1.10.29 has assumed the rate of Rs.26/- per sq. mtr. for the said item as provided under the agreement though no such rate had been provided in the agreement between the parties for the said item. He submits that the learned arbitrator has thus allowed the said claim as an extra item which amounted to duplicate payment of the said item to the respondent.
17. It is submitted by learned counsel for the petitioner that some of the counter claims made by the respondent have been erroneously rejected by the learned arbitrator and various findings rendered by the learned arbitrator are perverse. Insofar as counter claim no.5 i.e. the recovery of the amount payable as per the correct measurement is concerned, it is submitted by leaned counsel for the petitioner that the learned arbitrator while rejecting the said claim has accepted the quantity certified by the consultants in RA bill no.13 and overlooked the admitted fact that in respect of RA bill nos.1 to 12, the respondent had accepted not only the certified bills by the consultants but also the deductions made by the petitioner from those bills after such certification by the consultants. He submits that since the learned arbitrator has disallowed the deductions made by the petitioner in respect of RA bill no.13 illegally, the learned arbitrator ought to have allowed the said counter claim no.5. He submits that there was no cross-examination of the petitioner's witness on this issue and thus the said counter claim was proved by the petitioner and ought to have been allowed by the learned arbitrator.
18. Insofar as counter claim no.5(b) is concerned, the petitioner had claimed the said amount in respect of the alleged inferior work carried out by the respondent. It is submitted by learned counsel that though various letters were sent by the petitioner and/or 7 ::: Downloaded on - 14/08/2015 00:56:12 ::: arbp724-12 to the consultants and to the respondent for rectifying the defective work which e-mails were marked as Exhibits R-3 to R-9 by the learned arbitrator, in the impugned award the learned arbitrator has totally overlooked those documents and has rejected the said counter claim. He submits that the oral evidence led by the petitioner also has not been considered by the learned arbitrator in respect of this counter claim.
19. Learned counsel for the petitioner did not press the challenge in respect of other counter claims which have been rejected by the learned arbitrator.ig
20. Learned counsel for the petitioner placed reliance on the judgment of the Supreme Court in case of P. Radhakrishna Murthy vs. National Buildings Construction Corporation Limited, (2013) 3 SCC 747 and in particular paragraph 15 and it is submitted that the learned arbitrator could not have decided the claim based on the quantity derived by him and ought to have decided in accordance with the provisions of the contract.
21. Learned counsel for the petitioner placed reliance on the judgment of the Supreme Court in case of Oil & Natural Gas Corporation Limited vs. Western Geco International Limited, (2014) 9 SCC 263 and in particular paragraphs 35 to 40 and submits that the findings of the learned arbitrator being perverse and based on no reasons, this Court has ample power to interfere with such perverse findings and unreasoned award.
22. Learned counsel for the petitioner placed reliance on the judgment of the Supreme Court in case of Associate Builders vs. 8 ::: Downloaded on - 14/08/2015 00:56:12 ::: arbp724-12 Delhi Development Authority, (2015) 3 SCC 49 and in particular paragraph 12 and submits that the findings being perverse and patently illegal, interference of this Court under section 34 of the Arbitration Act is permissible and is warranted in the facts of this case.
23. Mr.Kamat, learned counsel appearing for the respondent on the contrary submits that the learned arbitrator has rendered the findings of fact after considering the pleadings, documents and oral evidence led by both the parties and since such findings are not perverse, this Court cannot interfere with such findings of fact under section 34 of the Arbitration Act.
24. Insofar as claim no.1 which was made by the respondent and allowed by the learned arbitrator is concerned, leaned counsel for the respondent invited my attention to clause 5 of the Instructions to Tenderers and submits that under the said clause the consultants were authorized to decrease and/or increase the scope of work.
Reliance is placed on clauses 19 and 20 of the Instructions to Tenderers and it is submitted that the decision of the consultants as regards specifications, quality and workmanship, interpretation of various items and specifications of work in general would be final and binding on the contractor.
25. Reliance is also placed on clauses 50.1 and 50.2 of the Conditions of Contract and it is submitted that the consultants were authorized from time to time to certify the amount to which the contractor was entitled to the payments "on account". He submits that the consultant was also authorized to modify or correct any certificate for interim payment by any subsequent interim certificate or by final 9 ::: Downloaded on - 14/08/2015 00:56:12 ::: arbp724-12 certificate and no certificate of the consultant in respect of and advance payment was itself conclusive evidence that the work to which it relates was in accordance with the contract. He submits that even under clause 50.2, the consultant was authorized to check and certify the final amount admissible on the final bill. The respondent was under an obligation to furnish certified final account to the consultants. From such final bill, the payments already made to the contractor less the percentage indicated in the tender as security for performance during the guarantee period and in all amounts payable to the employer and any other deductions required by law only could have been adjusted and the balance amount was liable to be paid to the contractor. He submits that all the provisions of the contract have to be read together and thus the submission of learned counsel for the petitioner that such interim payment certificate issued by the consultants would be binding only on the contractor and not on the petitioner, has no merits.
26. Insofar as the submission of learned counsel for the petitioner that the learned arbitrator could not have derived any quantity under claim no.1 by ignoring the deductions made by the petitioner in RA bill no.13 after certification of the same by the consultants on the ground that the respondent had never disputed the deductions made by the petitioner from the certified bills in RA bill nos.1 to 12 are concerned, it is submitted by learned counsel for the respondent that the learned arbitrator has interpreted the terms of the contract and has rightly rendered a finding that the petitioner could not have made any such deductions from the RA bill nos.1 to 12 submitted by the respondent after the same were certified by the consultants. He submits that this interpretation of the learned arbitrator is not only a possible interpretation but is correct 10 ::: Downloaded on - 14/08/2015 00:56:12 ::: arbp724-12 interpretation and the same cannot be substituted by this Court by another interpretation.
27. In his alternate submission, it is submitted that though the learned arbitrator could have taken the amounts as certified by the consultants in RA bill nos.1 to 12, he has considered the deducted amounts for RA bill nos.1 to 12 and did not disallow such deductions though the same were found illegal and only considered the certified quantity of RA bill no.13. He submits that insofar as RA bill nos.14 and 15 are concerned, those two bills were submitted by the respondent herein to the petitioner. It is submitted ig that even in respect of those two bills, the learned arbitrator has accepted the quantity of the work done as shown by the petitioner. The petitioner was in fact benefited by the liberal view taken by the learned arbitrator and thus no part of the award can be challenged on the ground of perversity or on the ground that the same was contrary of the terms of the contract.
28. Insofar as the submission of learned counsel for the petitioner that the learned arbitrator has awarded the said claim no.1 on the basis of the alleged trade practice is concerned, it is submitted that the learned arbitrator was an Engineer by profession and had vast knowledge of the construction contract. It is submitted that the learned arbitrator was entitled to use his experience, knowledge or general knowledge about the particular trade in deciding the matter. He submits that the learned arbitrator has not used his personal knowledge of the facts as he did not have any such personal knowledge not being associated with the work.
29. Learned counsel for the respondent distinguished the 11 ::: Downloaded on - 14/08/2015 00:56:12 ::: arbp724-12 judgments relied upon by learned counsel for the petitioner on the ground that since neither any of the findings rendered by the learned arbitrator are perverse nor the learned arbitrator has decided the matter contrary to the contract entered into between the parties, as canvassed by learned counsel for the petitioner those judgments would not assist the petitioner.
30. Insofar as the counter claim towards liquidated damages is concerned, it is submitted by learned counsel that reliance placed by learned counsel for the petitioner on certain e-mails exchanged between the period 20th July, 2006 and 7th September, 2006 is concerned, the said correspondence was totally irrelevant to the issue. The petitioner had as a matter of record paid four bills to the tune of Rs.40.00 lacs after 31st December, 2006 after submission of RA bill nos.14 by the respondent to the petitioner. He submits that in the meeting held on 18th August, 2007, the petitioner had extended the date of completion till 26th August, 2008. He submits that it is not in dispute that much prior to the extended date of completion, the respondent had already completed the work. On 7th August, 2008, the respondent had already submitted its final bill to the petitioner. Learned counsel submits that the said consultants had certified the final bill and had directed that the payment of Rs.52,24,471/- to be made to the respondent. It is submitted that in any event the petitioner had failed to prove that it had carried out any rectification of the work or had suffered any losses. The learned arbitrator has thus rightly rejected the counter claim for liquidated damages. He submits that the learned arbitrator had also visited the site and had found that the respondent was not responsible for any alleged defective work. It is submitted that the petitioner had not made any complaint about the alleged delay on the part of the respondent in completing the work.
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31. Learned counsel for the respondent submits that the respondent had examined two witnesses to prove that various changes were made by the petitioner in the scope of work and the said fact was proved by the witnesses before the learned arbitrator. The evidence appreciated by the learned arbitrator in the impugned award cannot be re-appreciated by this Court under section 34 of the Arbitration Act.
32. Learned counsel for the respondent also invited my attention to some part of the oral evidence led by both the parties. He submits that the witnesses examined by the petitioner had no personal knowledge of the facts concerning the subject matter of the dispute. He submits that one Mr.Sharad Kothari, who was alleged to be familiar with the facts was not examined by the petitioner.
33. Insofar as the claim awarded by the learned arbitrator in respect of white wash is concerned, learned counsel for the respondent did not make any submissions.
34. In re-joinder, learned counsel for the petitioner submits that the payment of Rs.40.00 lacs made by the petitioner between the period of submission of RA bill nos.14 and 15 was based on the calculation of the petitioner since the petitioner did not have the said two RA bills with the petitioner. He submits that the learned arbitrator having accepted the calculation of the petitioner, including the calculation made in RA bill no.14, the learned arbitrator could not have allowed claim no.1.
REASONS AND CONCLUSIONS :
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35. Insofar as claim no.1 is concerned, it is not in dispute that the respondent had submitted 15 RA bills to the petitioner. RA bill nos.1 to 13 were certified by the consultants appointed by the petitioner. Even the final bill submitted by the respondent was certified by the consultants. Insofar as RA bill nos.1 to 12 are concerned, the petitioner however had deducted certain amounts even after such certification made by the consultants. Leaned counsel for the petitioner could not point out any correspondence on record by which the petitioner had disclosed such deductions made by the petitioner from the certified bill nos.1 to 12 to the respondent and also the right of the petitioner to make deductions after certification of bills by the consultants. The learned arbitrator has rendered a finding of fact that the petitioner had not disclosed any such deductions to the respondent.
36. The learned arbitrator has held that the quantities and the amounts certified by the consultants in respect of RA bills nos.1 to 13, were required to be accepted by both the parties to the contract. It is held that if for any reason the petitioner had modified the quantities, rate and therefore the amounts, the petitioner should have brought the same to the notice of the respondent and the consultants at the relevant time, which was not done by the petitioner. It is held that the petitioner could have given the notice to the consultants and could have asked for his comments or explanation / clarification on the issue.
37. A perusal of the award indicates that the learned arbitrator considered that the quantifies as certified by the consultants while certifying 13 RA bills and accepted the same for payment. He also 14 ::: Downloaded on - 14/08/2015 00:56:12 ::: arbp724-12 considered the quantities as quantified by the petitioner executed under Phase - III i.e. for the work done after certification of 13 RA bill under Phase - I and II and accepted for payment. In my view, after rendering a finding that the petitioner could not have made deductions unilaterally and that also without informing the same to the respondent and also to the consultants, the learned arbitrator could have taken the quantity certified by the consultants in RA bill nos.1 to 12 into consideration, however the learned arbitrator has taken a reasonable view by accepting the deductions made by the petitioner after certification of RA bill nos.1 to 12 and only considered the certified quantity of the consultants in RA bill no.13. Insofar as RA bill nos.14 and 15 are concerned, the learned arbitrator has accepted the quantifies as shown by the petitioner. In my view, the learned arbitrator has thus taken a reasonable and liberal view in favour of the petitioner and against the respondent. The respondent however, has not challenged the said part of the award.
38. The learned arbitrator had taken such view in the matter after considering the evidence produced by both the parties and thus no interference with the impugned award is warranted under section 34 of the Arbitration Act. This Court cannot re-appreciate the evidence appreciated by learned arbitrator in the impugned award. In my view none of the judgments relied upon by learned counsel for the petitioner thus assist the case of the petitioner.
39. Insofar as the submission of learned counsel for the petitioner that the learned arbitrator has relied upon the alleged trade practice without informing the petitioner is concerned, it is not in dispute that the learned arbitrator is an Engineer and has vast experience in the construction contracts. It is not the case of the 15 ::: Downloaded on - 14/08/2015 00:56:12 ::: arbp724-12 petitioner that the learned arbitrator has used his personal knowledge in the impugned award. The learned arbitrator was not connected with the work awarded to the respondent by the petitioner in any manner whatsoever. The Supreme Court in case of P.R. Shah, Shares and Stock Brokers Pvt. Ltd. vs. B.H.H. Securities Pvt. Ltd. & Ors. 2012 (3) Mh.L.J. 737, has held that the arbitral tribunal cannot make use of their personal knowledge of the facts of the dispute which is not part of the record, to decide the issue but can use their expert or technical knowledge or general knowledge about the particular trade in deciding the matter. In my view, the learned arbitrator being an Engineer and was having technical knowledge or general knowledge about the trade has even if used his such technical knowledge or about the preparation of the running account bill and certification thereof, in my view he has not acted contrary to the terms of the agreement and has rightly rendered a finding of fact in favour of the respondent and against the petitioner.
40. Insofar as the counter claim in respect of the liquidated damages is concerned, a perusal of the record indicates that the petitioner had granted extension of time to the petitioner without reserving any time to claim liquidated damages. The respondent had carried out the work within the extended period. No demand for liquidated damages was made by the petitioner during the execution of the work by the respondent. Even on this ground, the claim of the petitioner for liquidated damages was not tenable. Be that as it may, both the witnesses examined by the petitioner were having no personal knowledge about the facts of the matter.
41. The petitioner could not prove that the work carried out by the respondent was defective or there was delay on the part of the 16 ::: Downloaded on - 14/08/2015 00:56:12 ::: arbp724-12 respondent to carry out the work. Be that as it may, the petitioner did not prove before the learned arbitrator that any loss or damage was suffered by the petitioner because of the alleged delay on the part of the respondent or in view of the alleged defective work carried out by the respondent. It was also not pleaded by the petitioner that any such loss or damage was actually suffered by the petitioner or the amount mentioned in the clause being liquidated damages was a reasonable pre-estimated compensation agreed upon by the parties. In my view, there is thus no substance in the submission of learned counsel for the petitioner that the counter claim for the liquidated damages was wrongly rejected by the learned arbitrator.
42. Insofar as counter claim no.5 is concerned, since the learned arbitrator rejected the deductions made by the petitioner for RA bill no.13 and allowed claim no.1 made by the respondent by taking a reasonable view, the learned arbitrator, in my view, has rightly rejected counter claim no.5 made by the petitioner. The finding of fact rendered by learned arbitrator which are not perverse cannot be impugned in the present proceedings filed under section 34 of the Arbitration Act.
43. Insofar as counter claim nos.5(a) and 5(b) are concerned, the learned arbitrator has rendered a finding of fact that no such deductions for the alleged defective work could be effected by the petitioner. The petitioner had never issued any notice to rectify the alleged defects. No interference with such finding of facts is thus permissible under section 34 of the Arbitration Act.
44. The petitioner has not pressed rejection of other counter claims made by the petitioner and thus this Court need not go into 17 ::: Downloaded on - 14/08/2015 00:56:12 ::: arbp724-12 that part of the award.
45. Insofar as the claims in respect of the white wash raised in Ground "E" of the petition is concerned, since learned counsel for the respondent did not advance any submission and did not defend the said part of the award, I am inclined to accept the submissions made by learned counsel for the petitioner that the learned arbitrator had awarded duplicate payments in favour of the respondent insofar as that claim is concerned, and thus that part of the award is accordingly set-aside.
46. I therefore pass the following order :-
a). The award in respect of item no.11 awarded by the learned arbitrator is set aside. Rest of the award is upheld. The arbitration petition is disposed of in the aforesaid terms. No order as to costs.
(R.D. DHANUKA, J.) 18 ::: Downloaded on - 14/08/2015 00:56:12 :::