Supreme Court of India
Goa, Daman And Diu Housing Board vs Ramakant V.P. Darvotkar on 6 September, 1991
Equivalent citations: 1991 AIR 2089, 1991 SCR (3) 904, AIR 1991 SUPREME COURT 2089, 1991 (4) SCC 293, 1991 AIR SCW 2365, (1991) 3 SCR 904 (SC), 1991 (2) ARBI LR 392, 1991 (2) ALL CJ 1342, (1991) 2 LS 19, 1991 (3) SCR 904, 1991 (2) UJ (SC) 664, (1991) 2 ANDHWR 101, 1991 UJ(SC) 2 664, (1991) 3 JT 604 (SC), 1992 CHANDLR(CIV&CRI) 271, (1992) 1 APLJ 1, (1992) 1 MAHLR 116, (1991) 2 LJR 808, (1991) 2 ARBILR 392, (1992) 1 CIVLJ 29, (1991) 3 CURCC 153, (1991) 4 BOM CR 614, 1992 BOM LR 94 12, (1991) 2 BLJ 628, (1991) 2 HINDULR 256, (1991) 2 LJR 826, (1991) 3 CURCC 157, (1991) 3 JT 506 (SC), (1991) 3 SCR 717 (SC), (1991) 45 DLT 297, 1991 (4) SCC 312, 1991 UJ(SC) 2 685, (1992) 103 CURTAXREP 308, (1992) 1 CIVLJ 76, (1992) 1 MAD LW 601, (1992) 2 DMC 467, 1992 CHANDLR(CIV&CRI) 153, (1992) MARRILJ 128
Author: B.C. Ray
Bench: B.C. Ray, M.H. Kania, K.J. Shetty, L.M. Sharma, Jagdish Saran Verma
PETITIONER:
GOA, DAMAN AND DIU HOUSING BOARD
Vs.
RESPONDENT:
RAMAKANT V.P. DARVOTKAR
DATE OF JUDGMENT06/09/1991
BENCH:
RAY, B.C. (J)
BENCH:
RAY, B.C. (J)
KANIA, M.H.
SHETTY, K.J. (J)
SHARMA, L.M. (J)
VERMA, JAGDISH SARAN (J)
CITATION:
1991 AIR 2089 1991 SCR (3) 904
1991 SCC (4) 293 JT 1991 (3) 604
1991 SCALE (2)488
ACT:
Arbitration Act, 1940: Section 16--Award--When to be
remitted to Arbitrator--No allegation of bias or
illegality--High Court remanding awards for giving
reasons--Whether justified.
HEADNOTE:
The appellant-Housing Board, which had entered into four
contracts with the respondent for construction of tenements
within a certain time limit, terminated them after giving
notice on the ground that the respondent had failed to
complete the construction work despite several extensions
granted to him, and filed a suit in the Court of Civil Judge
claiming damages of over Rs.4 lakhs. The respondent filed
appllcations under Sections 34 and 20 of the Arbitration
ACt, 1940, for stay of the suit and for directions to the
appellant-Board for filing the arbitration agreement in the
Court and also for appointing arbitrator in terms of clause
25 of the agreement. As per Court's order, the appellant
filed the agreement in the Court and appointed the Arbitra-
tor.
The Arbitrator made four awards granting the claims of
the respondent to the extent of over Rs.8 lakhs and filed
them in the Court for making them Rule of the Court. The
appellant's objections for setting aside the awards on the
ground that the Arbitrator had misconducted himself by not
framing the main issue, viz., whether or not the claimant
abandoned the work and thereby committed the breach of the
agreement, by ignoring the letter of termination where in it
was clearly stated that the termination had been done on
account of the abandonment of the work by the claimant, and
failed to decide upon the question of the abandonment of
work and wholly side-tracked the issue and also by not
giving reasons for the award as required under the agree-
ment, under which he was appointed, were rejected by the
Civil Court, which confirmed the awards and made them the
Rule of the Court. The appellant's appeals against this
decision was allowed by the High Court, which set aside the
Civil Court's order and sent back the awards to the arbitra-
tor for giving reasons, as required under clause 25 of the
agreement which specifically provided that in all cases
where amount of
905
claim was Rs.50,000 and above, the Arbitrator was bound to
give
reasons.
In the appeal before this Court, on behalf of the
appellant Housing Board it was contended that having held
that the arbitrator was guilty of misconduct and the awards
were liable to be vitiated on that ground, the High Court
ought to have set aside the awards instead of sending them
back for recording reasons, which was totally unwarranted by
law.
On behalf of the respondent, it was contended that the
High Court's order remanding the awards for recording rea-
sons clearly fell within the purview of Sec. 16(1)(c) of the
Arbitration Act, as the objection to the legality of the
award was apparent on the face of it, and not within the
provisions of Sec. 30 of the Act, inasmuch as the arbitrator
had not misconducted himself or the proceedings and the
awards in question had not been improperly procured.
Dismissing the appeals and confirming the awards, this
Court,
HELD: 1.1 Section 16 empowers the Court to remit the
award to the Arbitrator for reconsideration only in three
cases specified therein. Clause (c) of Sub-Section (1)
provides that the award shall be remitted to the Arbitrator
by the Court where an objection to the legality of the award
is apparent on the face of it. [710D]
1.2 No doubt, in the instant case, the High Court has
come to a finding that the Arbitrator was guilty of miscon-
duct for his failure to give reasons as required but there
is nothing to show that the Arbitrator misconducted himself
or the proceeding in any other manner, nor is there anything
to show that the awards have been improperly procured nor
any allegation, far less, any finding, that the Arbitrator
was biased or unfair or he had not heard both the parties or
he had not fairly considered the submissions of the parties
in making the awards in question. [710E]
1.3 It is evident from the four awards made by the
Arbitrator that the Arbitrator has considered all the spe-
cific issues raised by the parties in the arbitration pro-
ceedings and came to his finding after giving cogent rea-
sons. The awards cannot under any circumstances be consid-
ered to be made by the Arbitrator without recording any
reasons for the same. In such circumstances, it cannot be
held that the Arbitrator has misconducted himself or in the
proceedings in the matter
906
of giving the awards. The decision of the High Court remit-
ting the awards back to the Arbitrator for giving reasons is
set aside and the awards made by the Arbitrator are upheld
and made Rule of the Court. [710F-G, 711A]
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 3236-39 of 1984.
From the Judgment and Order dated 7.2. 1983 of the Bombay High Court in F.C.A. Nos. 35/B, 36/B, 37/B & 38/B of 1981.
Ashok H. Desai, Solicitor General, Ravinder Narain, Aditya Narain, Rajan Narain, S. Sukumaran, D.N. Mishra and Pallav Sishodia for the Appellant.
G.L. Sanghi, S.K. Mehta, Dhruv Mehta and Aman Vachher for the Respondent.
The Judgment of the Court was delivered by RAY, J. The above four appeals on special leave by the appellant were filed against the judgment and order dated February 7, 1983 made by the Panaji Bench of the Bombay High Court in First Civil Appeal Nos. 35/B to 38/B of 1981 dis- posing of all the four appeals field by the appellant against the judgment and order of the learned Civil Judge, Senior Division, Panaji, Goa dated 26.8.1981 confirming four different awards by an arbitrator appointed in pursuance to the agreement between the parties. Appeal No. 35 of 1981 relates to the award, awarding to the respondent against the appellant Rs.2,75,091.13. Appeal No. 36 of 1981 relates to an award, awarding to the respondent a sum of Rs.1,88,968.36. Appeal No. 37 of 1981 relates to an award, awarding to the respondent Rs.3,36,230.36 and Appeal No. 38 of 1981 relates to an award, awarding to the respondent Rs.46,321.32.
The facts leading to these appeals are as follows:
The appellant Goa, Daman & Diu Housing Board entered into two contracts on 15.3.72, and one contract each on 11.7.73 and on 4.7.73 with the respondent for the construc-
tion of tenements at Vasgoda-Gama, Goa. The appellant ac- cepted two tenders of the respondent on 9.3.72 and remaining two on 24.2.73. There was a time limit in all the aforesaid four contracts for the completion of the work referred to therein. Several extensions were granted to the respondent for completing the work out the respondent failed to com- plete the construction 907 work undertaken by him under the said four contracts. On July 1, 1975 the appellant issued a notice to the respondent under clause 3 of the said contract for exercising the right of termination in view of the fact that the respondent was unable to fulfil the contractual obligation of completing the construction work in spite of the various extensions granted to the respondent. On July 14, 1975, the Engineer-in-Charge of the appellant Board exercised its unilateral right of terminating the contract under clause 3 of the agreement in view of the fact that the respondent did not complete the work of construction undertaken by him in spite of various extentions granted to him. On July 31, 1975, the Chairman of the appellant board confirmed that all the four contracts stood rescinded. On May 17, 1976, the respondent served a notice to the appellant on the ground that the appellant had rescinded the work contracts. The respondent stated therein various reasons why the work could not be completed. Thereafter in April, 1978, the appellant filed a suit claiming damages for a sum of Rs.4,38,786.96 with interest against the respondent in the Court of the Civil Judge, Senior Division, Panaji, Goa. Subsequently, an application was filed by the respondent under section 34 of the Arbitration Act for stay of the suit. Respondent also made another application to the Court under section 20 of the Arbitration Act for directing the Housing Board to file the arbitration agreement in Court and in pursuance of clause 25 of the agreement to appoint an arbitrator. Accord- ingly, the Court by its order dated 28.2.1979 had the agree- ment between the parties filed in court and directed the Housing Board to appoint an arbitrator. On March 29, 1979 Shri J.S. Pinto, retired Superintending Engineer w.as ap- pointed as Arbitrator.
The Arbitrator on March 23, 1981 submitted four awards granting the claims of the respondent as stated hereinbefore on the basis that the appellant was responsible for the slow progress and non completion of work and the work could not be completed as the contract was terminated by the appel- lant, the Housing Board. The said award was filed in the Court of Civil Judge, Senior Division, Panaji, by the Arbi- trator on 31st March, 1981 for making the award Rule of the Court. The appellant submitted his objections for setting aside the awards on April 27, 1981 on the grounds inter alia that the Arbitrator had misconducted himself by not framing the main issue i.e. whether or not the claimant abandoned the work and thereby committed breach of the agreement. The Arbitrator misconducted himself by ignoring the letter of termination wherein it Was clearly stated that the termina- tion has been done on account of the abandonment of the work by the claimants; the learned Arbitrator failed to decide upon the 908 question of the abandonment of work and has wholly side tracked the issue; the learned Arbitrator misconducted himself by not giving reasons for the award as required under the agreement under which he was appointed. The learned Civil Judge, Senior Division, Panaji by his Order dated 26th August, 1981 rejected all the objections raised on behalf of the appellant against the said awards and confirmed the same. All the four impugned awards have been made Rule of the Court.
The appellant thereafter filed the aforesaid First Civil Appeal Nos. 35/B, 36/B, 37/B and 38/B of 1981 against the said Order of the learned Civil Judge, Senior Division, Panaji, Goa on the ground that the Civil Judge did not consider that the Arbitrator misconducted himself in making the awards without recording any reasons for the same, even though the claim was Rs.50,000 and above as provided in clause 25 of the agreement between the parties and as such the awards should have been set-aside by the Court. The High Court held that having regard to the clause 25 of the terms of the agreement specifically providing that in all cases where amount of claim in dispute is Rs.50,000 and above the arbitrator was bound to give reasons for his award. The statements that has been made by the Arbitrator while giving his findings could not be considered to be the reasoning for his finding of the award. The Court also held that:
"The award no where contains any reasoning for the same nor does it even obliquely mentions that in giving his findings the Arbitrator has even sought to adopt the reasoning of either of the parties. In our view as the obligation of the Arbitrator under Clause 25 of the agreement stands, the reasons should appear to be so in this case."
It was further held that as the arbitrator failed to give reasons for the award it would be a misconduct on his part and the award was liable to be vitiated on that ground. The Court allowed all the appeals. The order of the lower court was set-aside and the awards were remanded back to the arbitrator for giving reasons for the same as required under clause 25 of the arbitration agreement and thereafter to file the same in the court of Civil Judge, Panaji, within eight weeks after the order is served on him.
909Against this judgment and order the impugned appeals by special leave were filed.
The learned counsel on behalf of the appellants has contended that the High Court acted illegally in not consid- ering at all that the arbitrator did not record any reasons for making awards allowing the claims each of which exceeds Rs.50,000 as provided under clause 25 of the arbitration agreement and as such the arbitrator has misconducted him- self in the proceedings and instead of sending the awards made by the arbitrator to him for recording his reasons ought to have set-aside the awards under section 30 of the Arbitration Act. It has also been contended that the High Court though it held that the arbitrator was guilty of misconduct and the awards made by him were liable to be vitiated on that ground yet inspite of setting aside the awards they were sent to the arbitrator for recording rea- sons which is totally unwarranted by law.
The learned counsel appearing on behalf of the respond- ent, on the other hand, submitted that the awards made by the arbitrator after hearing the parties cannot be said to be illegal or unwarranted as the same were made after con- sidering all papers and documents filed by the parties and after duly hearing the parties. As such there was no ille- gality nor any misconduct committed in making the awards. The arbitrator has fairly considered the issues and made the awards in question. The misconduct, if any, on the part of the arbitrator does not concern with the probity and impar- tiality of the arbitrator. The only allegation against the arbitrator is that he has not recorded the reasons for the awards made by him as per term of clause 25 of the arbitra- tion agreement. It has, therefore, been contended by the learned counsel on behalf of the respondent that the order of the High Court in remanding the awards to the arbitrator for recording reasons clearly fails within the purview of section 16(1)(c) of the Arbitration Act, 1940 as the objec- tion to the legality of the award is apparent on the face of it. It does not fail within the provision of section 30 of the said act in as much as the arbitrator has not miscon- ducted himself or the proceedings and the awards in question have not been improperly procured. Several decisions have been cited at the bar in support of the respective conten- tions advanced by the counsel for the parties. Before considering the question whether the directions made by the High Court in remitting the award to the Arbi- trator for giving reasons do fall within the purview of Section 16 of the Arbitration Act, 1940, it is appropriate to set out the relevant provisions of section 16(1):-
910"Sec. 16(1): The Court may from time to time remit the award or any matter referred to arbitration to the arbitrators or umpire for reconsideration upon such terms as it thinks fit--
(a) where the award has left undetermined any of the matters referred to arbitration, or where it determines any matter not referred to arbitration and such matter cannot be separat-
ed without affecting the determination of matters referred; or
(b) where the award is so indefinite as to be incapable of execution; or
(c) where an objection to the legality of the award is apparent upon the face of it."
Section 16 empowers the Court to remit the award to the Arbitrator for reconsideration only in three cases specified therein. Clause (c) of Section 16(1) provides that the award shall be remitted to the Arbitrator by the Court where an objection to the legality of the award is apparent on the face of it. Of course, the High Court has come to a finding that the Arbitrator was guilty of misconduct for his failure to give reasons as required. There is, however, nothing to show that the Arbitrator misconducted himself or the pro- ceedings in any other manner nor there is anything to show that the awards have been improperly procured. There is no allegation, far less, any finding, that the Arbitrator was biased or unfair or he has not heard both the parties or he has not fairly considered the submissions of the parties in making the awards in question. In our opinion, it is evident from the four awards made by the Arbitrator that the Arbi- trator has considered all the specific issues raised by the parties in the arbitration proceedings and came to his finding after giving cogent reasons. The above awards cannot under any circumstances be considered to be made by the Arbitrator without recording any reasons for the same. Therefore, in such circumstances, it is not proper to hold that the Arbitrator has misconducted himself or in the proceedings in the matter of giving the awards. In these circumstances, we are unable to hold that the four awards made by the Arbitrator are bad for not recording reasons. We, therefore, uphold the said awards and we do not think it necessary to decide the question as regards the scope of Section 30 or Section 16of 911 the Arbitration Act. The decision of the High Court remit- ting the awards back to the Arbitrator for giving reasons is set aside and the awards made by the Arbitrator are upheld. Let these awards be made rule of the Court. The appeals are, therefore, dismissed. There will be no order as to costs.
N.P.V. Appeals dis-
missed.
912