Bombay High Court
Container Corp. Of India Ltd., Nagpur ... vs M/S Kandla Cargo Handlers, Mumbai ... on 12 July, 2019
Equivalent citations: AIRONLINE 2019 BOM 659, 2019 (5) ABR 241
Author: Z.A.Haq
Bench: Z.A.Haq, Vinay Joshi
Judgment 1 Arb-Appeal22.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
ARBITRATION APPEAL NO. 22 OF 2018
1. Container Corporation of India Ltd.,
having its Central Regional Office
at First Floor, BPCL Building 7,
Chitnavis Marg, Civil Lines,
Nagpur-440 001, through its
Regional General Manager,
Nagpur.
2. Container Corporation of India Ltd.,
having its Head Office at
CONCOR Bhawan, C-3, Mathura Road,
Opposite Apollo Hospital, New Delhi-
110 076, through its Regional General
Manager, Nagpur.
.... APPELLANTS.
// VERSUS //
M/s. Kandla Cargo Handlers,
A Partnership Firm, having its
office at 309, Shrikant Chambers,
Near R.K. Studio, S.T. Road,
Chembur, Mumbai - 400 071,
through its Partner Shri B.L.
Agrawal.
.... RESPONDENT.
___________________________________________________________________
Shri Anil Mardikar, Senior Advocate a/b. Shri R.M.Mardikar, Advocate and
Shri Rishabh Khemuka, Advocate for Appellants.
Shri M.G. Bhangde, Sr. Advocate a/b. Shri Shyam Dewani and Shri Sahil
Dewani, Advocates for Respondent.
___________________________________________________________________
CORAM : Z.A.HAQ AND VINAY JOSHI, JJ.
DATE OF RESERVING THE JUDMGENT : 02.05.2019.
DATE OF PRONOUNCING THE JUDGMENT:12.07.2019.
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Judgment 2 Arb-Appeal22.18.odt
JUDGMENT (Per : Z.A.Haq, J):
1. Heard.
2. By this appeal under Section 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act of 1996"), the award passed by the Sole Arbitrator and maintained by the Principal District Judge with slight modification, is challenged by the Container Corporation of India.
In this appeal, the appellants-Container Corporation of India is referred as "CONCOR" and the respondent-M/s. Kandla Cargo Handlers is referred as "claimant".
3. The learned Arbitrator upheld the claim of the claimant and granted Rs.9,73,91,115.46ps. with interest pendente lite i.e. for the period from 28th January 2007 (date of filing of Statement of Claim by the claimant) till 19th April 2015 (date of award), at the rate of 18% per annum. The learned Arbitrator held that, including interest pendente lite as awarded, the claimant was entitled for Rs.24,20,16,921.91ps. As per the award, the CONCOR was directed to pay the amount of Rs.24,20,16,921.91ps. within 90 days from the date of award, i.e till 18 th July 2015. The learned Arbitrator directed that on failure to pay the amount till 18 th July 2015, the CONCOR will be liable to pay interest @ 15% per annum from 20 th April 2015 till realization of the amount from the CONCOR.
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Judgment 3 Arb-Appeal22.18.odt
4. The facts of the case are as under:
The CONCOR and the claimant entered into an agreement on 1st April 2002 for Handling & Transportation of Containers & Cargo at Nagpur Container Terminal (NCT). This agreement was for the period of three yeas, from 1st April 2002 till 31 st July 2005. After completion of the period, the agreement was extended till 31 st January 2006 and then again it was extended till 15th March 2006. Chapter II Clause (2) of the Tender (Bid) Document provided for the Scope of Work. The Scope of Work included:
(A) Handling of Containers within NCT premises. (B) Handling of cargo including stuffing/de-stuffing the same into/from containers/trucks.
(C) Short-lead transportation of Containers by road NCT.
(D) .....
(E) .....
The facts on record show that during the period the agreement subsisted, the claimant had submitted bills for the work done by it and CONCOR had made payments for most of the bills. In March 2006, CONCOR imposed certain penalties amounting to about Rs.78,00,000/- and sought to deduct this amount from the bills payable to Cargo (Claimant). This gave rise to the disputes between the parties. The claimant also submitted certain bills for its claim under various heads which were not acceptable to CONCOR. The claimant had approached this Court under Section 11 of the Act of 1996 and Shri Justice R.G. Deshpande, Retired Judge of this Court was appointed as Sole Arbitrator. The arbitration proceedings commenced, the ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 ::: Judgment 4 Arb-Appeal22.18.odt claimant submitted Statement of Claim, CONCOR opposed the claim by filing its Written Statement/ Reply, CONCOR also raised counter claim for Rs.24,20,16,921/-. The parties completed their pleadings, filed documents and led evidence.
The claim of the claimant was in respect of the claims under different heads as follows:
Sr.No. Particulars of Claim Amount (Rs.) Remarks Claim Regarding Outstanding Bills which 54,16,976.00 Allowed No.1 have not been paid by Corporation to Cargo Claim Regarding Non-refund of amount of 5,00,000.00 Allowed No.2 Security Deposit which according to Cargo, it was entitled to immediately on expiry of the contract period.
Claim Regarding Bank Guarantee which 15,00,000.00 Allowed
No.3 according to Cargo has been illegally
encashed by Corporation before
expiry of contract period without
giving any notice.
Claim Regarding Amount of Penalties 78,05,450.00 Allowed
No.4 which the Corporation has recovered
from Cargo from the amount of bills
to be paid by the Corporation to
Cargo on account of the alleged
delay committed by the Cargo in
transportation though this delay is
because of the situations beyond the
control of the Cargo such as
restrictions imposed by the RTO on
the delay committed by the Excise
Department.
Claim Regarding amount of penalty 7,25,350.00 Allowed
No.5 deducted from the bills by the
Corporation without any initiation to
Cargo during the extended period of
agreement.
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Judgment 5 Arb-Appeal22.18.odt
Claim Regarding carrying empty container 10,00,249.26 Allowed
No.6 to empty stacking park (steel yard).
According to Cargo, such carrying of
empty containers to another spot was
not contemplated by the agreement
and for this double handling it
required additional expenditure
which Cargo as compelled to make
by the officers of the Corporation.
Claim Regarding Cargo of empty containers 10,87,600.00 Rejected
No.7 from empty part (steel Yard) to the
places of their destination.
According to Cargo such carriage was
not contemplated in the agreement.
Claim Regarding Delivery of Containers at 23,36,640.00 Allowed
No.8 party's premises via more than one
locations, which according to Cargo
is not contemplated in the
agreement.
Claim Regarding carrying of containers at 9,29,204.00 Rejected
No.9 Party's premises from the empty
park.
Claim Regarding Loss of Profit alleged to 27,02,00,846.00 Partly
No.10 have been suffered by Cargo during allowed
the time limit of contract on account to Rs.8
of providing short business by the Crore
Corporation agreed in the
Agreement. This claim has been
particularly allowed by the Arbitrator
to the extent of Rs.8,00,000/-
Claim Regarding loss arising out of return 19,20,000.00 Rejected
No.11 of containers from ICD Gate by the
Surveyors. According to Cargo on
many occasions the surveyors of the
respondent used to return the
vehicles with containers from the
gate of ICD on the frivolous reasons
that the containers required cleaning,
washing or repairing or even on the
ground that the containers were not
worthwhile to accommodate the
required Cargo etc.
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Judgment 6 Arb-Appeal22.18.odt
Claim Regarding Extra Handling/ shifting 2,77,46,755.00 Rejected
No.12 of containers due to the congestion
of vehicles of the ICD Gate and
compelling removal of containers
from one place to another many
times which were extra handling not
contemplated in the agreement
throwing the Cargo into additional
expenditure.
Claim Regarding Transportation of 2,67,06,528.05 Rejected
No.13 Overloaded Containers. According to
Cargo the officers of the Corporation
were putting much more load in the
containers than prescribed in spite of
capacities of the containers and
permissions of the RTO, which was
throwing the Cargo into the
additional expenditure of
consumption of diesel and fines
imposed by the RTO authorities.
Claim Regarding Interest @ 21% per Allowed
No.14 annum on the amount of various @ 18%
claims.
Claim Regarding Costs of proceedings. 2,50,000.00 Allowed.
No.15
Total claim allowed in terms of 24,20,16,806.45
Award
At the conclusion of the proceedings, the learned Arbitrator upheld the claim Nos. 1, 2, 3, 4, 5, 6, 8, 10, 14 and 15 for the amounts as shown above. The learned Arbitrator rejected the Claim Nos. 7, 9, 11, 12 and 13.
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Judgment 7 Arb-Appeal22.18.odt
Sr.No. Particulars of Claim Amount (Rs.) Remarks
Claim Regarding use of Shiper Trailers by 78,42,000.00 Rejected
No.1 Cargo in violation of Clause 17.4 of
the contract.
Claim Regarding payment for weighment of 17,90,100.00 Rejected
No.2 containers included by the Cargo in
the bills, claim and payment
received.
Claim Regarding Payment made by Cargo 1,43,450.00 Granted
No.3 for repairs/ washing of containers.
Claim Regarding recovery of payment made 2,10,000.00 Granted
No.4 by the Corporation to Cargo for
shifting of loaded containers
Claim Regarding recovery of payment made 4,84,840.00 Rejected
No.5 by Corporation to cargo for cleaning,
stacking and/ or disposing export/
import Cargo.
Claim Regarding excess payment of 3,43,806.00 Rejected
No.6 additional extra slab for empty work
made to Cargo by the Corporation.
Claim Regarding excess payment of 45,56,116.00 Rejected
No.7 transportation of empty containers of
empty part of ICD Nagpur.
Claim Regarding Loss of Revenue due to 06,07,36,000.00 Rejected
No.8 less deployment of approximate 13
vehicles per day for entire
contractual period.
Claim Regarding Loss of Revenue of 17,04,26,200.00 Rejected
No.9 Business and Loss of Credibility of
Corporation due to entry of private
vehicles for factory stuffing/de-
stuffing in the event of Cargo not
providing adequate vehicles to
Corporation.
Total claim allowed in terms of 24,20,16,921.00
Award
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Judgment 8 Arb-Appeal22.18.odt
The learned Arbitrator upheld the counter claim Nos. 3 and 4 for the amounts mentioned above and rejected the counter claim Nos. 1, 2, 5, 6, 7, 8 and 9.
Being aggrieved by the award passed by the learned Arbitrator upholding the claim of the claimant for Claim No.1, 2, 3, 4, 5, 6, 8, 10, 14 and 15, CONCOR had filed an application under Section 34 of the Act of 1996 before District Court. CONCOR accepted the rejection of the counter claim Nos. 1, 2, 5, 6, 7, 8 and 9 by the learned Arbitrator.
The claimant accepted the rejection of his claim Nos. 7, 9, 11, 12 and 13 and had not filed any application under Section 34 of the Act of 1996 before the District Court. The claimant also accepted the rejection of part of his claim No.10 and made no grievance that out of his claim of Rs.27,02,00,846/-, the learned Arbitrator had granted only Rs.8,00,00,000/-.
The claimant accepted grant of counter claim No.3 and counter claim No.4 by the learned Arbitrator and made no further grievance in the matter.
5. By the judgment dated 30th November 2018, the learned Principal District Judge decided the application filed by the CONCOR under Section 34 of the Act of 1996. The learned Principal District Judge has held that grant of claim of Rs.4,47,551/- towards charges for carrying the containers for repairs is unjustified. The learned Principal District Judge has ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 ::: Judgment 9 Arb-Appeal22.18.odt held that the amount of Rs.4,47,551/- along with proportionate interest on it is required to be deducted from the amount granted by the learned Arbitrator. The learned Principal District Judge has held that the claimant is entitled for an amount of Rs.9,69,43,564/- along with pendente lite interest @ 18% per annum, and interest on the awarded amount from the date of award till realization of the amount from CONCOR, at 15% per annum.
Being aggrieved in the matter, CONCOR has filed this appeal. The claimant has accepted the rejection of its claim of Rs.4,47,551/- along with proportionate interest on it by the learned Principal District Judge.
6. At the threshold, we are required to deal with the submission made on behalf of the claimant regarding scope of Section 34 and Section 37 of the Act of 1996. The learned Senior Advocate appearing for the claimant has emphasized on the provisions of sub-section (2) and Section 2-A of Section 34 of the Act of 1996 and has submitted that the arbitral award can be set aside only if the grounds / circumstances referred in sub-clauses (i) to
(v) of clause (a) of Section 2, in sub-clause (1) and (2) and explanation below clause (b) of sub-section (2) and sub-section 2-A of Section 34 of the Act of 1996 are found to be existing. It is argued that the scope of interference by this Court with the Arbitral award is very limited. To support the submission, reliance is placed on the following judgments: ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 :::
Judgment 10 Arb-Appeal22.18.odt
i) Judgment given by the Hon'ble Supreme Court in the case of HRD
Corpn. vs. Gail (India) Ltd., reported in (2018) 12 SCC 471 (Paragraph No.18),
ii) Judgment given by the Hon'ble Supreme Court in the case of Associate Builders vs. Delhi Development Authority, reported in (2015) 3 SCC 49, (Paragraph No. 33)
iii) Judgment given by the Hon'ble Supreme Court in the case of Sutlej Construction Ltd. vs. State (UT of Chandigarh), reported in (2018) 1 SCC 718 (Paras 11, 12 & 13),
iv) Judgment given by the Hon'ble Supreme Court in the case of MMTC Ltd. ..vs.. Vedanta Ltd., reported in 2019 SCC OnLine SC 220 (Para 14)
v) Judgment given by the Hon'ble Supreme Court in the case of Oil and Natural Gas Corporation Ltd. vs. Comex Services SA, reported in 2003 SCC OnLine 287 (Para Nos. 13 & 15) = (2003) 5 Bom CR 146.
7. Per contra, the learned Senior Advocate appearing for CONCOR has argued that undisputedly the scope for interference with the Arbitral Award while exercising the jurisdiction under Section 34 and under Section 37 of the Act of 1996 is limited. It is submitted that, however in the facts of the present case, interference by this Court while considering the appeal under Section 37 of the Act of 1996 is necessary as the impugned arbitral award suffers from vices which are amenable for judicial review under Section 37 of the Act of 1996.
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Judgment 11 Arb-Appeal22.18.odt To support the submission, reliance is placed on the following judgments:
i) Judgment given by the Hon'ble Supreme Court in the case of HRD Corpn. vs. Gail (India) Ltd., reported in (2018) 12 SCC 471 (Paragraph No.19),
ii) Judgment given by the Hon'ble Supreme Court in the case of McDermott International Inc. Vs. Burn Standard Co.Ltd., reported in (2006)11 SCC 181, (Paragraph Nos. 55 & 56)
8. In the judgment given in the case of HRD Corporation [(2018)12 SCC 471], the effect of amendment of Sections 28 and 34 of the Act of 1996 is considered. Referring to 246 th Law Commission Report pursuant to which Sections 28 and 34 of the Act of 1996 have been amended, the Hon'ble Supreme Court has observed that the amendments are effected to narrow the grounds of challenge available under the Act of 1996.
It is held that after the amendment of Section 34 of the Act of 1996 by Act No.III of 2016, the judgment given in the case of O.N.G.C. Vs. Saw Pipes [2003(5) SCC 705] has been expressly done away with and the position of law contained in the judgment given in the case of Renu Sagar Power Co. Ltd. (1994 Supp.1 SCC 644) is brought back. It is held that "public policy" as contemplated by sub-clause (ii) of clause (b) of sub-section (2) of Section 34 of the Act of 1996 now includes only two considerations i.e. "fundamental policy of Indian Law" and "justice or morality". It is laid down that the third ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 ::: Judgment 12 Arb-Appeal22.18.odt criteria/ consideration i.e. "the interest of India" is not available as a ground while exercising jurisdiction under Section 34 or Section 37 of the Act of 1996. It is laid down that the term "fundamental policy of Indian Law" as contemplated in clause (ii) of explanation (1) to sub-section(2) of Section 34 of the Act of 1996, should be understood as laid down in the judgment given in the case of Renu Sagar Power Co. Ltd. It is laid down that the term "justice or morality" used in Clause (iii) of explanation (1) of sub-section (2) of Section 34 of the Act of 1996 should be understood to mean only basic notions of justice and morality i.e. such notions as would shock the conscience of the Court.
In the judgment given in the case of Associate Builders vs. DDA, reported in 2015(3) SCC 49, it is laid down that Section 28(3) of the Act of 1996 has also been amended to bring it in line with the judgment given in the case of Associate Builders (supra). It is made clear that primarily it is for the Arbitrator to decide on the construction of the terms of the contract, and the decision of the Arbitrator should not interfered with, exercising jurisdiction under Section 34 or Section 37 of the Act of 1996, unless it is found that such a construction is not possible. It is laid down that while examining the legality of the arbitral award governed by Part-I, arising out of the arbitration other than the international commercial arbitration, additional ground of challenge is available i.e. patent illegality appearing on the face of the award. It is clarified that the ground of patent illegality would ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 ::: Judgment 13 Arb-Appeal22.18.odt not be established, if there is merely an erroneous application of law or reappreciation of evidence.
In the judgment given in the case of Associate Builders, reported in 2015(3) SCC 49, it is laid down that while applying the "public policy test" to examine the legality of arbitral award, the Court does not act as the Court of appeal and therefore, errors of fact cannot be corrected. It is laid down that a possible view by the Arbitrator on facts cannot be faulted with as the Arbitrator is the ultimate master of appreciating the quantity and quality of evidence to be relied upon when it delivers the arbitration award. It is laid down that an award based on little evidence or on the evidence which does not measure up in quality to trained legal mind, should not be held to be invalid on the ground that the quantity or quality of the evidence is not up to the mark. It is laid down that if the approach of the Arbitrator is not found to be arbitrary or capricious, then the conclusions of the Arbitrator on factual aspects is the last word.
In the judgment given in the case of Sattlite Construction Ltd., reported in (2018)1 SCC 718, referring to the judgment given in the case of Associate Builders (supra), it is reiterated that the arbitral award can be set aside if it is in conflict with the public policy of India, if the arbitral award shocks the conscience of the Court, but it is cautioned that this would not enable the Court to interfere with the arbitral award only because the Court ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 ::: Judgment 14 Arb-Appeal22.18.odt thinks it to be unjust in the facts of the case. It is laid down that the Court while exercising jurisdiction under Section 34 or Section 37 of the Act of 1996 cannot substitute its view for that of the Arbitrator only on the ground that in its view it would amount to rendering "justice".
In the judgment given in the case of MMTC Ltd. vs. Vedanta Ltd., reported in 2019 SCC OnLine 220, it is reiterated that while exercising jurisdiction under Section 37 of the Act of 1996, the Court cannot travel beyond the restrictions laid down under Section 34 of the Act of 1996. It is laid down that the Court cannot independently assess the merits of the award and the Court will have to only ascertain whether the exercise of power by the Court under Section 34 of the Act of 1996 is within the limits and the jurisdiction conferred by Section 34 of the Act of 1996. A note of caution is sounded that if the arbitral award is confirmed by the Court under Section 34 of the Act of 1996, the Court while considering appeal under Section 37 of the Act of 1996 must be extremely cautious and slow to disturb the concurrent findings.
In the judgment given by the Division Bench of this Court in the case of Oil and Natural Gas Corporation Ltd. vs. Comex Services SA, reported in 2003 SCC OnLine 287=(2003) 5 Bom.CR 146, it is held that the Arbitrator has power to grant lump sum damages. The Division Bench of this Court has relied on the judgment given in the case of State of Rajasthan Vs. Puri Construction Co. Ltd., reported in 1994(6) SCC 485. ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 :::
Judgment 15 Arb-Appeal22.18.odt In the judgment given in the case of McDermott International Inc. Vs. Burn Standard Co.Ltd., reported in (2006)11 SCC 181, it is laid down that unlike the Arbitration Act 1940, under the Act of 1996, the Arbitrator is required to assign reasons in support of the award. The question as to what is meant by "reasoned award" is considered and it is laid down that mere statement of reasons does not satisfy the requirements of Section 31(3) of the Act of 1996. It is laid down that the reasons must be based upon the material submitted before the Arbitrator/ Arbitral Tribunal and the Arbitrator/ Arbitral Tribunal has to give its reasons on consideration of the relevant material, including irrelevant material. It is laid down that the statement of reasons is a mandatory requirement, unless dispensed with by the parties or by the statutory provisions as laid down in Section 31(3) of the Act of 1996.
9. We have to examine the legality or otherwise of the impugned arbitral award keeping in view the parameters of jurisdiction under Section 37 of the Act of 1996.
10. The learned Senior Advocate appearing for the claimant has submitted that various clauses of the Tender(Bid) Document are required to be read harmoniously to give effect to the intention of the parties and any particular/specific clause cannot be plucked out by the CONCOR to frustrate the claim of the claimant.
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Judgment 16 Arb-Appeal22.18.odt
11. One more aspect which is required to be kept in mind while dealing with the controversy is applicability of Section 28 of the Contract Act, 1872, as amended by Act No.I of 1997 w.e.f. 8 th January 1997. Section 28(as amended) reads as follows:
"28. Agreements in restraint of legal proceedings, void- Every Agreement -
(a) by which any party thereto is restricted absolutely from enforcing his rights under or in respect of any contract, by the usual legal proceedings in the ordinary tribunals, or which limits the time within which he may thus enforce his rights; or
(b) which extinguishes the rights of any party thereto, or discharges any party thereto from any liability, under or in respect of any contract on the expiry of a specified period so as to restrict any party from enforcing this rights, is void to that extent.
Exception 1 - Saving of contract to refer to arbitration dispute that may arise-- This section shall not render illegal a contract, by which two or more persons agree that any dispute which may arise between them in respect of any subject or class of subjects shall be referred to arbitration, and that only the amount awarded in such arbitration shall be recoverable in respect of the dispute so referred. Exception 2 - Saving of contract to refer questions that have already arisen - Nor shall this section render illegal any contract in writing, by which two or more persons agree to refer to arbitration any question between them which has already arisen or affect any provision of any law in force for the time being as to references to arbitration."
Senior Advocate appearing for the claimant, relying on Section 28(b) has submitted that reliance on Clause 23 of the Tender (Bid) Document to contend that the claim for the services rendered to CONCOR under the agreement should have been made within three months of such service, is misdirected. Referring to the judgment given in the case of Union ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 ::: Judgment 17 Arb-Appeal22.18.odt of India vs. Indusind Bank Ltd., reported in [(2016)9 SCC 720], it is argued that such clause is required to be interpreted to mean that it reflects the period within which assertion of right/claim or demand is required to be made and such clause in the agreement cannot create any bar for making claim and/ or enforcing right in the Court of law. It is submitted that if Clause 23 is not interpreted in such manner then it will be hit by Section 28(b) of the Contract Act and the clause will have to be declared as void.
12. After hearing the learned Senior Advocates for CONCOR and claimant and considering the nature of controversy we are of the view that reproduction of the clauses of the agreement, referred by them, will be helpful to examine the controversy. The relevant clauses referred by the respective parties are as follows:
2.2 The tenderer should note that the scope and the quantum of work indicated in the chapter on Scope of Work are given only as a guide and the quantum of work is subject to variation or adjustment depending upon the actual requirements at NCT. Any variations, additions and/or deletions in the items of work actually to be carried out, shall not form the basis of any claim against CONCOR or of any claim for compensation on this account. CONCOR also reserves the right to get fresh quotations for any additional category of work.
2.3 Tenderers should also note that CONCOR offers optional services for road transportation of containers. Any customer of CONCOR has the option of transporting his own containers under his own arrangements, subject to conditions laid down by CONCOR. Award of the Handling and Transportation contract envisaged by this tender document shall not give the contractor exclusive rights to all the transportation work at NCT.::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 :::
Judgment 18 Arb-Appeal22.18.odt
CHAPTER-II
6.1 All rates shall be quoted only on the proper form (Annexure-V) of the Schedule of Rates and each page of this schedule shall be signed in full by the tenderer or his authorized signatory as described in paragraphs 5.7 to 5.10 above.
6.2 The rates in the Schedule of Rates should be filled in carefully after considering all the aspects of work as described in the chapter on Scope of Work. No request for change or variation in rates or terms and conditions of the contract shall be entertained on the grounds that the tenderer had not understood the work envisaged by this Handling and Transportation Contract, or did not understand or did not have full knowledge of site conditions, method of working at Nagpur Container Terminal, method of working at other ICDs/CFSs/DCTs of CONCOR, various laws applicable to the work relating to Container Terminals, various distances involved in the transportation work, etc. 6.3 ...
6.4 ...
6.5 ...
6.6 ...
6.7 Any variation, including addition and/or omissions, in the items of work to be actually carried out shall not form a basis of any dispute regarding the rates quoted by the tenderer in the tender. The rates quoted by the tenderer shall be applicable irrespective of the volume of work.
....
7.2 The tenders duly completed as described in paragraph 5 above must reach the designated office of Chief General Manager, Container Corporation of India Ltd., Inland Container Depot, Behind Narendra Nagar, PO Parvati Nagar, Ajni, Nagpur - 440027, before 1500 hours on 04.12.2001.
CHAPTER-IV. (SCOPE OF WORK) 1.3 The scope of work indicated in the paragraphs below is only a guide. The actual requirements are subject to variations/adjustments depending on the pattern and volume of traffic.
1.4 ......
1.5 The scope of work described in this chapter shall not be a basis for any dispute with regard to rates or for alteration of terms and conditions. Doubts, if any, about the interpretation of any of the clauses in this ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 ::: Judgment 19 Arb-Appeal22.18.odt chapter shall be referred to Director, Container Corporation of India Ltd., whose decision in the matter shall be final and acceptable to the tenderer/contractor.
3. SCHEDULE OF QUANTITIES 3.1 The quantities indicated in the schedule below are only an approximate estimate of the volumes expected under various heads of activities described briefly in paragraph 02 above. It may be noted that evaluation of the Financial Bid shall be made on the basis of these quantities. The quantities below are only an approximate estimate and shall not be a basis for any dispute with regard to the rates quoted by the tenderer/contractor or for the alteration of Terms and Conditions Governing the Contract.
....
4.2 The contractor shall be permitted to raise charges for detention to trailers beyond the free time prescribed above, provided he produces written acknowledgement from the user of NCT regarding arrival and departure time of trailer at user's premises.
CHAPTER V
10. VOLUME OF WORK 10.1 No definite quantum of work can be guaranteed. However, CONCOR expects to handle approximately the following volumes at NCT:
A. 700 loaded export containers per month.
B. 700 loaded import containers per month.
C. 400 empty containers per month.
D. 1100 loaded domestic containers per month.
10.3 The description of work given in the chapter on Scope of Work or the volume of work given above in this chapter shall not be a cause of any dispute about the rates of contracts or nature and extent of operations.
The nature and the extent of the work is and shall remain subject to variation and adjustments depending upon the actual operational and commercial requirements at the NCT. The description and volume of work as given in Scope of Work should be treated as guidelines and not as an exhaustive list of duties.
10.4 CONCOR reserves the right to negotiate fresh rates for any additional category of work arising during the currency of this contract for which the first preference will be given to the contractor. However, if the ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 ::: Judgment 20 Arb-Appeal22.18.odt contractor fails to give reasonable rates, then CONCOR shall be free to make alternative arrangements.
11.4 Wherever any Licence/Permission from or Registration with Local or State or Central Authorities is required under the above acts/law or any other laws governing the work contracted for, including those for handling equipment and vehicles, the contractor shall at his own cost arrange for such Licence/Permission/ Registration. He shall also be liable for producing for inspection such certificates and licences as and when required by the respective authorities or CONCOR.
12. SCHEDULE FOR COMPLETING ASSIGNED WORK 12.1 The contractor shall carryout the various activities assigned to him under this contract with expedition within the time prescribed by CONCOR. Failure to comply with the time schedules for various activities shall be deemed as unsatisfactory performance and CONCOR shall be free to take necessary action under paragraph 21 in addition to specific measures mentioned below.
12.2 It should be noted that the work of handling and transporting containers in the Container Yards and at the Rail Siding of NCT shall be done round the clock, seven days a week. The work of handling cargo at the CFS and at the DCT shall be done as per timings decided by CONCOR from time to time.
12.3 The single operation of unloading or loading of containers from or to wagons of a rake of up to 90 containers shall be completed within five hours. Failure to complete loading/ unloading in prescribed time will result in imposition of penalty for late handling @ Rupees one hundred per TEU per hour for the period exceeding five hours for the entire rake. CONCOR shall not be liable to give prior notice to T.O. in respect of placements. CONCOR reserves the right to revise the free time and the penal charges from time to time.
12.4 Subject to time limits specified by CONCOR for arrival of trucks at the gate, the cargo received during the business hours of the Nagpur Container Terminal will have to be unloaded within five hours of issuing the Job Order to the contractor on the same day. Similarly loading of import cargo will be completed by the contractor within five hours of issue of Job Orders on the same day, subject to time limits specified by CONCOR for removal of cargo. Detention charges for the trucks detained due to delay on part of the contractor to comply with the Job Orders specified in ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 ::: Judgment 21 Arb-Appeal22.18.odt this paragraph will be debited to the contractor's account subject to a maximum of Rupees five hundred per TEU. Repeated failures on this account will be treated as instances of unsatisfactory performance. 12.5 Placement of empty containers for stuffing at the CFS and removal of stuffed containers from CFS should be done at the time specified by CONCOR. The stuffing/destuffing of container at the CFS or DCT should be completed within five working hours of issue of Job Order. In case of failures, the due ground rent charges for containers will be recovered from T.O. Repeated failures on this account will be treated as instances of unsatisfactory performance.
12.6 ....
12.7 Containers for factory stuffing/destuffing shall be dispatched immediately and not later than twelve hours from issue of Job Order and other documents required for transit. Delay in dispatch of these containers shall attract recovery of Terminal Service Charges at the maximum slab rate applicable, in addition to any other action deemed fit by CONCOR. The transit time for trailers carrying containers from NCT to the factory for stuffing/destuffing and in the return direction to the NCT shall be prescribed by CONCOR from time to time.
13. EQUIPMENT TO BE PROVIDED FOR HANDLING :
13.6 To start with, the following equipment will be required for handling of containers and cargo at the NCT:
S. EQUIPME NUMB DESCRIPTION REMARKS
N. NT ER
01. Reach 02 A. With capacity of Must be
stacker handling upto 50 MT 1997 or
and Lift-on/Lift-off from beyond
second row - two deep. model &
B. Capable of owned by
handling and stacking contractor.
both 20' and 40' loaded
containers upto ground
+ three high.
02. Sling 01 A. With rubber tyres with Must be
Crane capacity of handling owned by
upto 50 MT. contractor.
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B. Capable of handling and
stacking both 20'and 40'
loaded containers upto
three high.
C. Equipped with 40'
spreader.
D. Equipped with standard
outriggers and wooden
blocks.
03. Forklift- 01 A. Rubber tyre with Must be
Truck capacity of handling owned by
upto 10 MT. the
B. Capable of handling contractor.
and stacking empty
containers upto three
high.
04. Forklift 01 A. With two rubber tyres Must be
on front axle. owned by
B. Capable of handling the
cargo upto five MT for contractor.
stuffing/destuffing in
containers.
05. Forklift 02 A. With four rubber tyres Must be
on front axle. owned by
B. Capable of handling the
cargo upto three MT for contractor.
stuffing/destuffing in
containers.
C. Should have optional
Parrot Beak
attachments; and lateral
clamp with fork arms
and side shifters.
06. Forklift 01 A. With four rubber tyres Must be
on front axle. owned by
B. Capable of handling the
cargo upto five MT for contractor.
stuffing/destuffing in
containers.
07. Hand 25 Capable of carrying 1000 Must be
Barrows kg of non-palletized cargo owned by
the
contractor.
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08. Trailers 07 Capable of carrying 20'/40' Must be
containers within the NCT. owned by
the
contractor.
09. Weighing 01 Digital platform type of 05 Must be
Scale MT capacity owned by
the
contractor.
10. Mobile 01 For direct Must be
Ramp stuffing/destuffing of owned by
container on trailer. the
contractor.
13.8 The traffic at Nagpur Container Terminal is likely to grow.
Changes are also taking place in the type and size of containers used in international trade. The contractor may be required to increase and/or upgrade/change the handling equipment/vehicles and handling technology during the period of contract, for which adequate notice will be given. The decision of the Managing Director, CONCOR, will be final and binding in the matter of deciding the type and capacity of equipment/vehicles required and the period of notice for changing vehicles/equipment. 13.9. The contractor shall make his own arrangements for repair/maintenance of all equipment/ vehicles deployed by him. A limited specified area within or near the NCT premises may be provided by CONCOR upon specific request by the contractor for such specified repairs/maintenance. No other area in the NCT premises shall be used for repair/ maintenance of equipment/vehicles.
13.10 No compensation shall be admissible to the contractor in respect of the non-use or detention of any equipment or vehicles at any point of time during the period of the contract.
17.4 The vehicles used by the contractor for carrying containers shall not be used for any other purpose or for carrying any other materials except with the prior written permission of CONCOR. In case of violation of this clause the transport contractor shall be liable to pay a penalty of Rs.2000/- (Two thousand only) in each case.
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19. REPLACEMENT OF VEHICLES AND EQUIPMENT 19.1 The contractor shall ensure immediate replacement of a vehicle, crane or any other handling equipment due to its being involved in accidents, mishaps, detention and/or impounding by concerned authorities, becoming out of order or road unworthy, etc., for transportation of containers. In such eventualities, the contractor shall inform CONCOR in writing without any loss of time.
19.2 ...
19.3 ...
19.4 In case of contractor's vehicle or handling equipments, ......" 19.5 Before commencement of work on any working day the contractor shall notify CONCOR about the condition of handling equipment(s) and vehicles in the format required by CONCOR.
21.6 In the event of repeated instances of unsatisfactory service or any failure on the part of the contractor to comply with the terms and provisions of this contract to the satisfaction of CONCOR, it shall be open to CONCOR to terminate this contract by giving sixty days notice. In the event of such termination of the contract CONCOR shall be entitled (i) To forfeit the security deposit of the contractor as it may consider fit, (ii) To get the balance of work done by making an alternative arrangement as deemed necessary and (iii) To recover from the contractor any extra expenditure incurred by CONCOR in getting the work done and the damages which CONCOR may sustain as a consequence of such action.
22. PAYMENT 22.3. CONCOR will issue Job Orders for carrying out the various activities under this contract at the Nagpur Container Terminal. The contractor, immediately after completion of the work, shall report the compliance of the Job Order given in writing to CONCOR to enable it to issue the Work Done Statement, which shall be enclosed along with the fortnightly handling and/or transportation Bills for the work done in the previous fortnight. The Bills will not be entertained without the Work Done Statement.
22.4 The contractor shall prepare and submit fortnightly Bills in prescribed forms based on the quantum of work handled during the previous fortnight to the Terminal Manager, NCT, described above. Payment of ninety percent of the amount claimed will be arranged after necessary checks of the correctness of the claim, deducting all charges due, ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 ::: Judgment 25 Arb-Appeal22.18.odt including income tax at the prescribed rates. The aforesaid payment of the Bill will ordinarily be made within ten days of submission. Delay in payment, however, shall neither entitle the contractor to claim any interest nor provide a basis for termination of contract.
22.7 CONCOR will have the right to recover any over payment which might have been made to the contractor by CONCOR through inadvertence, error, etc., or any cause whatsoever from handling bills and from the security deposit or any other amounts due to him. In the event of any such recoveries or adjustments being made from the security deposit, the contractor shall at once make good deficiency in the amount of the security deposit within fifteen days of payment to this effect, failing which CONCOR will be at liberty to deduct the said amount from the future bills.
23. TIME LIMIT FOR SUBMISSION OF BILLS 23.1 The contractor shall make a claim for the services rendered under this contract to CONCOR within three months of such service. If he does not prefer claim within the said period he shall be deemed to have waived his right in the respect thereof and shall not be entitled to any payment on account thereof.
23.2 No claim in respect of under payment to the contractor shall be considered valid or entertained unless a claim in writing is made thereof within three months from the date on which payment of the original claim thereto was made. Any claim for such under payment not received within the stipulated three-month period shall be liable to be summarily rejected by CONCOR.
26.1 The rates for any new items of work or substitution of existing items by a modified item would be derived in the manner given below.
29. ARBITRATION 29.10 The award of the Arbitrator shall be final, conclusive and binding on all parties to the contract."
13. The submissions made on behalf of the respective parties are examined, keeping in mind the law laid down in the judgments referred earlier.
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14. The appellant/ CONCOR has challenged the award passed by the learned Arbitrator, and the judgment passed by the learned Principal District Judge substantially maintaining the award passed by the learned Arbitrator on various grounds and substantial attack is to the award of Rs.8,00,00,000/- for claim No.10 under the head "Loss of Profit", alleged to have been suffered by the claimant on account of not providing sufficient business by the Corporation as per the Agreement/Tender(Bid) Document. For Claim No.10, Rs.8,00,00,000/- have been awarded to the claimant out of the total award of Rs.9,73,91,115.46ps. As more than 80% of the amount of award is under Claim No.10 and the learned Senior Advocate for CONCOR and claimant have made substantial arguments on claim No.10, we feel it appropriate to consider the legality or otherwise of the impugned award regarding claim No.10.
15. The pleadings of the claimant are to the effect that the claimant suffered loss of business as CONCOR failed to provide the expected quantity of work though sufficient work was available. According to the claimant, CONCOR provided work of transportation to Shippers and other contractors, without any justification. CONCOR relied on Clause 2.3 of Chapter II of the Tender(Bid) Document to urge that the provision for transportation of containers by road was optional and the customer had option of transporting his own containers under his own arrangement and the contractor i.e. the claimant did not have exclusive right for all the transportation work at NCT. ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 :::
Judgment 27 Arb-Appeal22.18.odt Senior Advocate appearing for the claimant argued that reliance placed on Clause 2.3 of Chapter II of the Tender (Bid) Document is misplaced. It is argued that though CONCOR claimed that the customer had option of transporting his own containers under his own arrangement, CONCOR has not brought any material/ evidence on record to show that whatever transportation work at NCT was allotted to Shippers and other contractors, it was as per the demand of the customers.
16. The Senior Advocate appearing for the CONCOR relied on Clause 3.1, Clause 10.1 and Clause 10.3 of Chapter IV of the Agreement / Bid Document and argued that the quantities indicated in the schedule shown in the Agreement/ Bid Document reflected approximate estimate of the volume of work expected under various heads and definite quantum of work was guaranteed, and therefore the claim No.10 made on behalf of the claimant which is completely based on the quantity of work shown in the schedule is misconceived. Senior Advocate appearing for the claimant read Clause 3.1 in a different manner and argued that the work was available with CONCOR as shown in the schedule and CONCOR was under obligation to provide the entire work to the claimant. Referring to Clause 3.1 it is argued that the tenderers were put to notice that the quantity of work shown in the schedule can be taken as basis for evaluation of the financial bid, however, it was provided that the quantity shown in the schedule shall not be basis for any dispute with regard to the rates quoted by the tenderer / contractor or for the alteration of the terms and conditions governing the contract. ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 :::
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17. The Senior Advocate appearing for CONCOR relied on Clause 23.1 and 23.2 of Chapter IV of the Agreement/Tender (Bid)Document and argued that the claimant was required to make the claim within three months from the date when the claim/ payment became due, but the claimant failed to raise claim within the prescribed time and therefore, the claim cannot be examined and granted. The Senior Advocate appearing for the claimant relied on Section 28(b) of the Contract Act (as amended w.e.f. 8th January 1997) and argued that Clauses 23.1 and 23.2 referred above are void and claim No.10 of the claimant cannot be rejected relying on Clause 23.1 and Clause 23.2 of the Tender (Bid) Document. The judgment given by the Hon'ble Supreme Court in the case of Union of India Vs. Indusind Bank Ltd., reported in (2016)9 SCC 720 (paragraph Nos. 26, 27 and 28) is relied to support the above argument. It is alternatively argued on behalf of the claimant that CONCOR has not been able to show that Claim No.10 is made by the claimant after three months of rendering of services and as the CONCOR has failed to discharge this burden, it cannot rely on Clause 23.1 and 23.2 to oppose the claim No.10 of the claimant.
The findings / clauses of the learned Arbitrator on Claim No.10 are recorded in paragraph No.294 of the award, which is as follows :
"294) Claim No.10 is in relation to loss of profit and loss suffered during the time limit of the contract on account of providing of short business to the Claimant. Everybody is aware in the cases of contracts like the one present in hand that while floating the tenders itself, invariably the ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 ::: Judgment 29 Arb-Appeal22.18.odt approximate quantity of the work is given in the contract itself with some margin plus or minus. On the basis of such quantity provided, the tenderers make calculations and thereafter submit the tenders. In the present case also, Clause 3 of the Contract provides for schedule of quantity under Chapter-V (Scope of Work) and Clause 10 gives volume of work under Chapter-V. The documents in relation to these are on the record filed along with the Statement of Claim, which are not denied. However, the evidence on the record has amply cleared that the Claimant was not provided with the expected quantity of work reasons apart. The Claimant has demonstrated in the instant matter that there was a considerable reduction in the work provided to the Claimant than was either expected or was provided for in the tender. The Claimant further demonstrated that during 2002 to 2003 there was a short-fall of business approximately 50.77%. During the year 2003-2004, there was short-fall of 41.46%. In the subsequent year i.e. 2004-
2005, it was 37.46% whereas, in 2005-2006 it was 49.87%. This shortage of percentages could not be said to be negligible on the other hand, this percentage shows huge short-fall in the work provided to the Claimant. This naturally resulted in substantial monetary loss to the Claimant adversely affecting his profit. In fact, as could be gathered from the record and evidence, this could have hardly enabled the Claimant to meet even the expenses required to be done by him for rest of the work. It has come on record that providing the work of transportation to the Shippers as also to other Contractors, has definitely added to such short-fall. In addition to this, unnecessary levying penalties and reduction in rates also were the causes for short-fall for causing the financial loss to the Claimant. This fact is also admitted by the Respondents' witness DW-1 at many places in his deposition which I need not repeat. In the circumstances, definitely financial loss is caused to the Claimant and there can be no doubt about the same.
However, though the calculations in this respect are not given by either of the parties item-wise, that by itself would not disentitle the Claimant for getting compensated for such loss. I have, therefore, no hesitation in granting some claim of the Claimant in this respect though not granting the complete claim made in this respect. I feel that it would be appropriate in the present case, taking into consideration the shortage in work provided to the Claimant, this loss ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 ::: Judgment 30 Arb-Appeal22.18.odt reasonably could be taken to be Rs.8,00,00,000/- (Rupees Eight Crore) which the Respondents are liable to pay to the Claimant."
We find that the learned Arbitrator has completely failed to assign reasons in support of the award of Claim No.10 in favour of the claimant. The requirements of Section 31(3) of the Act of 1996 are not satisfied at all. The learned Senior Advocate appearing for CONCOR has rightly argued that the violation on the part of the learned Arbitrator, to discharge the statutory obligations and record reasons in consonance with the requirement of Section 31(3) of the Act of 1996, vitiates the impugned award on Claim No.10.
18. Apart from this, we are of the view that the learned arbitrator has not given due weightage to Clause 23.1 and Clause 23.2 of Chapter IV of the Agreement/Tender (Bid) Document. It is up to the arbitrator to interpret the various clauses of the agreement, but it does not mean that interpretation can be of such nature that it will render the clause itself otiose. Every clause of the agreement between the parties should be given due weightage. The claimant has badly failed to explain why the claim for loss of business was not made at any point of time till March 2006 i.e. till CONCOR imposed penalties amounting to about Rs.78,00,000/- and sought to deduct this amount from the bills payable to the claimant. The initial agreement was from 1st April 2002 to 31 st July 2005, then it was extended till 31 st January ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 ::: Judgment 31 Arb-Appeal22.18.odt 2006 and again it was extended till 15 th March 2006 and the claimant sought to make claim No.10 in March 2006. The evidence brought on record by the claimant is on the point, that CONCOR was illegally providing work to Shipper and other contractors during the period from 1 st April 2002 till 15 th March 2006. The claimant has not been able to show that it objected to award of work to Shippers and other contractors and had made a grievance about loss of business during that period and had given notice for recovery of alleged loss of claim. In these facts, clause 23.1 and clause 23.2 cannot be overlooked.
19. Section 28(b) of the Contract Act will not be relevant in the facts of the case as the point is not as to whether claim No.10 as made by the claimant before the Arbitrator is within limitation or not. The point is whether raising of claim No.10 directly before the Arbitrator without raising it before CONCOR within time as contemplated by Clause 23.1 and Clause 23.2 and without there being any explanation for such lapse, should be considered. We find that the learned Arbitrator has given a go-bye to Clause 23.1 and clause 23.2 and has awarded Rs.8 Crores for claim No.10 arbitrarily. Hence, we are of the view that the award of Rs.8 Crores for claim No.10 under the head "Loss of Business" is unjustified.
20. Though various submissions are made on behalf of CONCOR to point out the illegalities in the conclusions of the learned Arbitrator and the ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 ::: Judgment 32 Arb-Appeal22.18.odt findings of the learned Principal District Judge while awarding the claim of the claimant under the other heads, and various submissions are made on behalf of the claimant to support the conclusions of the learned Arbitrator and the findings recorded by the learned Principal District Judge for granting the claim under other heads, in our view, our findings recorded above relying on Clause 23.1 and Clause 23.2 of the agreement, will govern the adjudication on the other points also. We hold that the award of claim of the claimant under the other heads is also not sustainable as the claimant failed to raise the bills within three months of providing the service, as laid down in Clause 23.1 and Clause 23.2 of the agreement. At this stage, it is relevant to take note of the submission made on behalf of CONCOR that as per the mechanism which was followed by CONCOR, the amount of the bills raised by the claimant for the services provided by the claimant to the customer was recovered from the customers on receipt of the bills from the claimant and as per this mechanism followed by CONCOR regarding recovery of the charges from the customers, as the claimant failed to raise the bills within three months and the bills are submitted at the expiry of the contract, the recovery of the amount of those bills from the customers is impossible. The claimant has not been able to counter the submission made on behalf of CONCOR.
The submission made on behalf of the claimant that the CONCOR failed to discharge the burden of showing that the claims were not ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 ::: Judgment 33 Arb-Appeal22.18.odt raised within three months of providing service, also is misdirected. The burden to prove that the claims were raised within three months of providing service was on the claimant.
21. Keeping in mind the principles laid down in the judgments referred earlier on the point of limited scope of interference while exercising jurisdiction under Section 37 of the Act of 1996, and after examining the material on record and going through the impugned award and the judgment passed by the Principal District Judge, we are of the view that the impugned award is unsustainable and has to be set aside. We find that the impugned award suffers from patent illegality as the conclusions for granting the claim as made by the claimant are without any basis. The learned Senior Advocate appearing for CONCOR has rightly relied on the judgment given in the case of HRD Corporation Vs. GALE India Ltd., reported in 2018(12) SCC 471 (paragraph 19). We further find that the learned Arbitrator has failed to record reasons satisfying the requirements of Section 31(3) of the Act of 1996 as laid down in the judgment given in the case of McDermott International Inc. Vs. Burn Standard Co. Ltd., reported in (2006) 11 SCC 181 (Paragraph Nos. 51 to 56). Though the award declared by the learned Arbitrator is voluminous and runs into about 336 pages, the conclusions recorded by the learned Arbitrator while granting claims under the different heads, according to us, are not supported by the evidence and reasons. ::: Uploaded on - 12/07/2019 ::: Downloaded on - 13/07/2019 07:37:16 :::
Judgment 34 Arb-Appeal22.18.odt
22. Hence, the following order:
i) The award made by the learned Arbitrator in Arbitration Case
No. ARB/RGD/7/2006 on 19th April 2015 and the judgment passed by the learned Principal District Judge in Civil M.A. No. 593 of 2015 on 30th November, 2018 are set aside and the Statement of Claim submitted by the respondent-M/s. Kandla Cargo Handlers is dismissed with costs, throughout.
ii) The appeal is allowed accordingly.
(VINAY JOSHI, J) (Z.A.HAQ, J.)
L.O. :
At this stage, Advocate for the respondent-M/s. Kandla Cargo Handlers requested that the amount which is lying in deposit before the District Court may not be permitted to be withdrawn by the appelalnt- CONCOR.
In view of the findings recorded by us in the judgment and as the appellant-CONCOR is Government Undertaking, we pass the following order:
On furnishing undertaking on affidavit by Chief General Manager of appellant-CONCOR that in case the appellant is required to pay/ deposit the amount it will be paid/deposited within one month from such order, the amount deposited by the appellant-CONCOR before District Court, along with interest if any, be given back to the appellant-CONCOR.
(VINAY JOSHI, J) (Z.A.HAQ, J.)
RRaut..
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