Gauhati High Court
Petitioner vs The Union Of India on 18 November, 2022
Author: N. Kotiswar Singh
Bench: N. Kotiswar Singh
Page No.# 1/30
GAHC010127702021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Arb.P./20/2021
M/S GSR VENTURES PRIVATE LIMITED,
A COMPANY HAVING ITS REGISTERD OFFICE AT 103 SRINIVASA 6-3-1187,
BEGUMPET, HYDERABAD-500016, ANDHRA PRADESH INDIA,
REPRESENTED BY ITS AUTHORIZED SIGNATORY K. MOHAMMED RAFI,
S/O K.C. IMAM SAHEB, F NO. 519 BLOCK A MAY FLYOVER HEIGHTS,
MALLAPUR, MALLAPUR UPPAL, K.V. REDDY, RANGAREDDY,
TELENGANA-560076.
......Petitioner.
VERSUS
1. THE UNION OF INDIA ,
REPRESENTED BY THE GENERAL MANAGER,
N.F. RAILWAY, MALIGAON,
GUWAHATI-781011, DIST-KAMRUP(M), ASSAM.
2:THE CHIEF ENGINEER, CONST-2,
NF RAILWAY, MALIGAON,
GUWAHATI-781011, DIST-KAMRUP(M), ASSAM.
3:THE DEPUTY CHIEF ENGINEER, C-1, BHRB,
NF RAILWAY BAIRABI SAIRANG CONSTRUCTION OFFICE,
TARAPUR, SILCHAR, PIN-788003
DIST-CACHAR.
......Respondents.
Advocate for the Petitioner : Ms. S. Bhattacharjee, Advocate.
Advocate for the Respondent : Mr. S. Chakraborty,
Standing Counsel, N.F. Railway.
Page No.# 2/30
Linked Case : Arb.P./22/2021
M/S GSR VENTURES PRIVATE LIMITED,
A COMPANY HAVING ITS REGD. OFFICE AT 103 SRINIVASA 6-3- 1187,
BEGUMPET, HYDERABAD- 500016,
ANDHRA PRADESH, INDIA , REP. BY ITS AUTHORIZED SIGNATORY K.
MOHAMMED RAFI
S/O- K.C.IMAM SAHEB,
F NO. 519 BLOCK A MAY FLYOVER HEIGHTS,
MALLAPUR, MALLAPUR UPPAL
K.V. REDDY, RANGAREDDY TELENGANA- 560076.
......Petitioner.
VERSUS
1. THE UNION OF INDIA,
REP. BY THE GENERAL MANAGER (CONSTRUCTION),
N.F.RAILWAY, MALIGAON,
GHY-11, DIST.- KAMRUP (M), ASSAM.
2:THE CHIEF ENGINEER, CONST-2,
N.F.RAILWAY, MALIGAON,
GHY-11, DIST.- KAMRUP (M), ASSAM.
3:THE DY. CHIEF ENGINEER, C-1, BHRB,
NF RAILWAY BAIRABI SAIRANG CONSTRUCTION OFFICE,
TARAPUR, SILCHAR
PIN- 788003, DIST.- CACHAR.
......Respondents.
Advocate for the Petitioner : Ms. S. Bhattacharjee, Advocate.
Advocate for :the Respondents : Mr. S. Chakraborty,
Standing Counsel, N.F. Railway.
Page No.# 3/30
Linked Case : Arb.P./28/2021
GAMMON ENGINEERS AND CONTRACTORS PVT LTD,
GAMMON HOUSE, VEER SAVARKAR MARG,
P.O. BOX N. 9129,
PRABHADEVI, MUMBAI 400025
REPRESENTED BY SRI SHAM SUNDER SHARMA, AGED ABOUT 55 YEARS,
(ERSTWHILE KNOWN AS GAMMON INDIA LTD.)
......Petitioner.
VERSUS
1. THE NORTH EAST FRONTIER RAILWAYS,
REPRESENTED BY THE CHIEF ENGINEER/CONSTRUCTION,
N.F. RAILWAY, MALIGAON,
GUWAHATI 781011.
2:THE DEPUTY CHIEF ENGINEER (CON),
N.F. RAILWAY, MALIGAON,
GUWAHATI 781011.
3:THE CHIEF ENGINEER(CON I),
N.F. RAILWAY, DIBRUGARH,
BOGIBEEL BRIDGE PROJECT,
N.F. RAILWAYS,
DIBRUGARH 786001
......Respondents.
Advocate for the Petitioner : Mr. U.K. Nair, Senior Advocate.
Mr. D. Deka, Advocate.
Mr. N.J. Kumar, Advocate.
Mr. R. Kaman, Advocate.
Advocate for :the Respondents : Mr. G. Goswami,
Standing Counsel, N.F. Railway.
Page No.# 4/30
BEFORE
HON'BLE MR. JUSTICE N. KOTISWAR SINGH
Date of Hearing : 17.08.2022 and 24.08.2022
Date of Judgment : 18.11.2022
JUDGMENT AND ORDER (CAV)
Heard Ms. S. Bhattacharjee, learned counsel appearing for the petitioner in Arb.P. Nos.
20/2021 & 22/2021 as well as Mr. U.K. Nair, learned Senior Counsel assisted by Mr. D. Deka,
learned counsel for the petitioner in Arb.P. No. 28/2021. Also heard Mr. S. Chakraborty,
learned Standing Counsel, N.F. Railway appearing for the respondents in Arb.P. Nos. 20/2021
& 22/2021 and Mr. G. Goswami, learned Standing Counsel, N.F. Railway appearing for the
respondents in Arb.P. No.28/2021.
2. These three Arbitration Petitions, namely, Arb.P.Nos.20/2021, 22/2021 & 28/2021 are
taken up together since similar legal issues have been raised in these petitions. Accordingly,
these three petitions are heard together and disposed of by this common judgment and
order. The petitioners in Arb.P. Nos.20/2021 and 22/2021 are same i.e. M/S GSR Ventures
Private Limited though in Arb.P.28/2021 the petitioner is different i.e. Gammon Engineers and
Contractors Pvt. Ltd.
3. Arb.P.Nos.20/2021 and 22/2021 have been filed under Section 11 of the Arbitration and
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Conciliation Act, 1996 for appointment of a Sole Arbitrator to adjudicate the disputes between
the parties arising out of two sets of Agreements involving the N.F. Railways primarily relating
to earthwork filling to form embankment/sub-bank and construction of minor bridges,
retaining wall, pucca approach road, alignment and other ancillary works in connection with
construction of new BG Railway line from Bairabi to Sairang (Mizoram) under Contract
Agreement bearing No. CON/B-S/1917 dated 02.03.2015 and Contract Agreement No.
CON/B-S/2079 dated 24.11.2015.
Arb.P.28/2021 has been also filed under Section 11 of the Arbitration and Conciliation
Act, 1996 for appointment of an Arbitrator to adjudicate upon the dispute arising out of
alleged non-payment of final bill dated 21.06.2017 as per Contract Agreement dated
30.05.2008 for construction of Well-Foundation and Sub-structure of Bogibeel Rail-cum-Road
Bridge across Brahmaputra River near Dibrugarh.
Arb.P.20/2021 and Arb.P.22/2021
4. The case of the petitioner in both the petitions, Arb.P.Nos.20/2021 and 22/2021 in brief
is that though the petitioner had started executing the work, because of various reasons and
also due to non-cooperation from the Railway authorities specially during the Covid-19
pandemic, delay had occurred and accordingly, the petitioner was compelled to terminate the
contract by issuing the letter dated 14.07.2020 by invoking force majeure clause in respect of
both the contracts.
5. The decision of the petitioner to terminate the contract by issuing the letter dated
14.07.2020 was disputed by the respondents vide letter dated 23.07.2020 and 15.09.2020
and accordingly, the petitioner vide letter dated 19.08.2020 raised the demand for arbitration
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by invoking Clause 64(1)(i) of the General Conditions of the Contract. However, the said act
of the petitioner in invoking the Arbitration Clause was resisted by the Railway authorities
contending, inter alia, that the claims of the petitioner exceed 20% of the value of the
contract by referring to Clause 47 of the Contract Agreement which reads as follows,
"47. The provisions of Clauses 63 and 64 to the General Conditions of Contract will be
applicable only for settlement of claims or disputes between the parties for values less
than or equal to 20% of the value of the contract and when claims of disputes are of
value more than 20% of the value of the contract, provisions of Clauses 63 & 64 and
other relevant clauses of the General Conditions of Contract will not be applicable and
arbitration will not be a remedy for settlement of such disputes."
As such, it was the stand of the Railway authorities that the claim of the petitioner
cannot be resolved by arbitration.
6. In view of the above stand taken by the Railway authorities that the dispute is non-
arbitrable based on Clause 47 of the Contract Agreement, the Railway authorities did not take
any step for appointment of an Arbitrator to settle the disputes which led to filing of these
two Arbitration Petitions.
7. Since the Railway authorities refuted the invocation of Clause 64(1)(i) of the agreement
by the petitioner, the petitioner alternatively invoked Clauses 48 and 49 of the Additional
Special Conditions of the Contract for resolution of the disputes by arbitration.
Clause 48 of the Additional Special Conditions reads as follows,
"48. The contractor shall not be entitled to ask for reference to arbitration before completion
of the work assigned to him under this contract. Thecontractor shall seek reference to
arbitration to settle the dispute only once within the ambit of condition 16.2 above."
Clause 16.2 referred to in Clause 48 reads as follows,
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"16.2. It shall be obligatory for the tenderer to submit his programme of work and time
schedule, in such a form as to facilitate monitoring of the work using the modern
networking techniques, as to how he proposes to complete the work within the stipulated
date."
Clause 16.3 reads as follows,
"16.3 Within 20 days of the acceptance of the tender and before the work is commenced; the
contract shall have to submit a detailed programme for each major element of the work,
using the modern networking techniques for Project monitoring, for approval of the
Engineer. The construction programme will show the general methods, arrangements,
order and timing for all the significant activities in the works identifying the critical path
for the work clearly, along with monthly cash flow. The programme shall clearly provide
for and indicate the time required for the preliminaries before starting the work and shall
indicate the dates of commencement and completion of the various sections of the wok."
As per Clause 49 of the Additional Special Conditions of the Contract, " these special
conditions 16.2 & 16.3 shall prevail over existing Clauses 63 & 64 of the General Conditions
of Contract."
Thus, according to the petitioner, Clause 49 has rendered Clauses 63 and 64 of the
General Conditions of the Contract infructuous and it will be the Special Conditions under
Clauses 16.2 and 16.3 which will prevail.
Further, according to the petitioner, since the Clauses 63 and 64 of the General
Conditions of Contract had been rendered redundant by virtue of Clause 49, Clause 47 which
referred Clauses 63 and 64 of the General Conditions of Contract relating to arbitration has
been also rendered redundant.
Accordingly, the petitioner relied on Clause 48 of the Contract Agreement for
invocation of arbitration clause which does not mention any such limitation on the amount of
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dispute which is arbitrable.
8. The aforesaid position adopted by the petitioner in invoking Clause 48 in the
alternative for arbitration has been seriously resisted by the learned counsel for the Railway
authorities by contending that the petitioner is merely seeking to take advantage of wrong
quotation of Clause 49 with reference to Clauses 16.2 and 16.3.
It has been submitted that in the present contract agreement, the aforesaid Clauses
have been mistakenly quoted due to oversight and accordingly, explained the position in para
12 of the affidavit-in-opposition filed by the Railway authorities which reads as follows,
"12. That it is relevant to state and point out with respect to the contention raised in
paragraph 7 at page 8 of the petition, that earlier in all Railway Contracts Clause 16.2, 16.3 &
16.4 were inserted as Special Conditions of Contract providing restriction on the applicability of
the arbitration Clause 63 & 64 in respect of claims to be referred for determination by Arbitral
Tribunal. Clause 16.4 specifically provided that Clause 16.2 & 16.3 shall prevail over Clause 63
& 64 of GCC. The same Clause 16.2, 16.3 & 16.4 are inserted and numbered as 47, 48 &
respectively in the present Contract Agreement as Special Conditions of Contract imposing
restriction on the applicability of the arbitration clause. However due to oversight in the
contents of Clause 48 & 49 of the present contract reference of Clause 16.2 & 16.3 is made
instead of referring as Clause 47, 48 & 49 of the present contract would go to show that the
language and intention of the department is the same. Thus, the petitioner's contention is devoid
of any substance and deservers outright rejection. For ready reference Clause 16.2, 16.3 & 16.4
of the earlier contracts are quoted as under-
16.2 The provision of Clause 63 and 64 to the General Conditions of Contract will be
applicable only for settlement of claims or disputes between the parties for value less than or
equal to 20% of the value of the contract and when claims of disputes are of value more than
20% of the value of the contract, provisions of Clauses-63 & 64 and other relevant clauses of
the General Conditions of Contract will not be applicable and arbitration will not be a
remedy for settlement of such disputes.
Page No.# 9/30
16.3 The contractor shall not be entitled to seek for reference to arbitration before
completion of the work assigned to him under this contract. The contractor shall seek
reference to arbitration to settle the dispute only when the ambit of condition 16.2 above.
16.4 These special conditions 16.2 & 16.3 shall prevail over existing Clauses 63 & 64 of the
General Conditions of Contract."
9. As regards the bar placed on claims exceeding 20% of the value of the contract, the
learned counsel for the petitioner has made an alternative submission.
She submits with reference to Arb. P. No.22 of 2021 that perusal of the claims made by
the petitioner as indicated to the Railway authorities vide letter dated 19.08.2020 would show
that in respect of as many as 7 separate claims, each of these claims are below 20% of the
value of the contract which is about Rs.61 Crores and as such, since these claims taken
separately are less than 20% of the value of the contract, there will be no bar for
appointment of an Arbitrator to settle the claims by arbitration.
With regard to Arb. Petition No.20/2021, learned counsel for the petitioner submits that,
the details of the claims made by the petitioner have been indicated to the respondent
authorities on 19.08.2020 in which as many as 4 claims are admittedly below 20% of the
value of the contract. As regards some other claims which were yet to be worked out on the
relevant time, the learned counsel for the petitioner submits that these will also be definitely
below 20%.
It has been submitted by the learned counsel for the petitioner that under the
circumstances, the plea of the Railway authorities cannot be sustained in law.
10. On the other hand, Mr. S. Chakraborty, learned Standing Counsel, N.F. Railway submits
that there is no provision for making separate claims in respect of different works and all
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these claims have to be clubbed together, in which event, these will cross 20% of the value of
the contract and the bar on arbitration comes into operation.
11. Referring to Clause 47 of the GCC, Mr. Chakraborty, learned Standing Counsel, N.F.
Railway submits that the claims have to be taken together and it will not be permissible to
split the claims. He submits that unless the said approach is accepted, it will be quite evident
that none of the separate claims will be above 20% of the value of the contract, in which
event, the purpose of putting the embargo by stating that when claims or disputes are more
than 20% of the value of the contract, these will not be arbitrable, will be rendered
infructuous. Thus, if the contention of the petitioner is accepted, the provisions of Clauses 63
and 64 and other clauses of the GCC will then be rendered redundant, which is to be avoided.
12. Mr. Chakraborty, learned Standing Counsel, N.F. Railway further submits that otherwise
also the petitioner has not fulfilled the conditions for invoking the Arbitration Clause as
provided under Clause 64 (1)(i) of the Additional Special Conditions of Contract as the
demand for Arbitration can be made only when the final claim is made to which the Railway
does not respond within 120 days and thereafter the contractor has to make a request for
referring to Arbitration after 120 days but before 180 days of submission of the final claim on
the disputed matters, which has not been done.
13. Mr. Chakraborty submits that in the present case, the petitioner has not made any final
claim to which the Railway authorities were under obligation to respond within 120 days but
instead of doing so, the petitioner has directly sought for appointment of an Arbitrator
without making the final claim first and as such, the said condition precedent not being
fulfilled, the petitioner could not have straightway sought for appointment of the Arbitrator as
has been done in the present case by writing the letter on 19.08.2020.
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14. In response, Ms. Bhattacharjee, learned counsel for the petitioner submits that the
aforesaid requirement of sending a notice by making the final claim and waiting for response
from the Railways for 120 days will not be applicable in the present case for the reason that
the petitioner had already terminated the contract earlier on 14.07.2020 by invoking force
majeure clause in terms of Clause 17 of the GCC.
15. Ms. Bhattacharjee, learned counsel submits that as the contract had been already
terminated, which is also disputed, this issue will also be required to be examined by the
Arbitrator.
Further, it has been submitted by the learned counsel for the petitioner that Clause 48 of
the GCC under the present agreement provides that the contractor shall not be entitled to ask
for reference to arbitration before completion of the work assigned to him under this contract
and the contractor shall seek reference to arbitration to certain dispute only once within the
ambit of Clause 16.2.
16. It has been submitted that Clause 16.2 of the present agreement provides that it shall
be obligatory for the tenderer to submit his programme of work and time schedule, in such a
form as to facilitate monitoring of the work using the modern networking techniques, as to
how he proposes to complete the work within the stipulated time. It has been submitted that
the petitioner had complied with the said provision of Clause 16.2 and as such, since there
was no default on the part of the contractor to comply with the provision of Clause 16.2, the
bar which is placed under Clause 47 will not come into operation.
17. In support of her contention that Clause 47 has to be interpreted literally and there is
no such provision that the "total claim" should be less than 20% of the value of contract as
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submitted by Mr. Chakraborty, learned Standing Counsel, N.F. Railway. Ms. Bhattacharjee,
learned counsel for the petitioner has relied on the decision of the Hon'ble Supreme Court in
Delhi Development Authority vs. Durga Chand Kaushish, 1973 (2) SCC 825 in which
it was held that if two interpretations are reasonably possible, one in favour of the grantee
should be adopted as against the one in favour of the grantor and in the present case, the
one which is favourable is the contractor should be adopted.
18. Ms. Bhattacharjee, learned counsel for the petitioner submits that the interpretation is
to be preferred against the party which drafted the agreement. As such, the 20% bar is to be
based on individual claim from the perspective of the contractor and not the employer which
drafted the contract agreement.
19. Ms. Bhattacharjee also submits that the Railway authorities in their affidavit filed on
08.12.2021 in Arbitration Petition No.22/2021 stated that due to oversight in the contents of
Clauses 48 and 49 of the present contract, reference to Clause 16.2 and 16.3 has been made
instead of referring to Clause 47 and 48, as referred to above.
According to Ms. Bhattacharjee, the learned counsel for the petitioner, the said mistakes
however cannot be said to be inadvertent inasmuch as such mistakes continued to occur till
2022 and as such, the Railway authorities cannot take advantage of their own mistakes.
In this regard, Ms. Bhattacharjee has relied on the decision of Hon'ble Supreme Court in
M.K. Shah Engineers and Contractors Vs. State of Madhya Pradesh, (1999) 2 SCC
594 in submitting that no one can be permitted to take advantage of one's own wrong.
20. Ms. Bhattacharjee further contends that the submissions advanced before this Court
would certainly indicate that there are certain contentious issues to be resolved. She submits
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that under the circumstances, instead of the referral court resolving all these issues, it ought
to be left to be resolved by the Arbitrator as held by the Hon'ble Supreme Court in Food
Corporation of India Vs. Indian Council of Arbitration , AIR 2003 SC 3011 and in
Konkan Railway Corporation Ltd. and Anr. Vs. Rani Construction Pvt. Ltd. , AIR
2002 (2) SCC 388.
21. Ms. Bhattacharjee, learned counsel for the petitioner, further relying on the decision of
Hon'ble Supreme Court in Vidya Drolia and Ors. Vs. Durga Trading Corporation,
(2021) 2 SCC 1 submits that whether the claim made by the petitioner is arbitrable or not,
can be examined by the Arbitrator. It is certainly within the competence of the Arbitrator to
decide such issues.
22. On the other hand, it has been submitted by Mr. Chakraborty that the issue of
arbitrability can be looked into by this Court also before passing any order for appointment of
an Arbitrator by referring to the decision of Hon'ble Supreme Court in Indian Oil
Corporation Limited Vs. NCC Limited, decided on 20.07.2022,
[MANU/SC/0901/2022], wherein, it was held that though Arbitral Tribunal may have
jurisdiction and authority to decide the disputes including the question of jurisdiction and
non-arbitrability, the same can be also considered by the Court at the stage of deciding
Section 11 application if the facts are very clear and glaring and in view of specific clauses in
the agreement binding between the parties.
23. Mr. Chakraborty, learned Standing Counsel, N.F. Railway, on the other hand, relying on
the decision of this Court in Globe India Enterprise Vs. Union of India and Ors.,
[Arb.Pet. 28/2020, disposed of on 26.10.2021] submits that this issue relating to limit of
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20% of the value of contract has been dealt by this Court in the said case. Thus, if any claim
is beyond 20%, the bar will come into operation for appointment of an Arbitrator.
24. As regards, the aforesaid decision by this Court in Globe India Enterprise (supra),
Ms. Bhattacharjee, learned counsel for the petitioner submits that the issue relating to
whether the total claim or separate claim is less than or more than 20% was not examined in
that judgment and it was based on consent of the parties.
Arb.P.28/2021
25. Mr. Nair, learned Senior counsel for the petitioner in Arb.P.28/2021 submits that it is
important to understand the scope of Clause 30.0 of Special Conditions of Contract dealing
with settlement of disputes and arbitration, by referring to other related Clauses. Clause 30.0
states that Arbitration and Settlement of disputes shall be governed by Clauses 63 and 64 of
the General Conditions of Contract, N.F. Railway, 1998 Edition. Further Clause 30.1 states that
the provisions of Clauses 63 and 64 to the General Conditions of Contract will be applicable
only for settlement of claims or disputes between the parties for values less than or equal to
20% value of the contract, but it does not envisage that the claims should be clubbed
together for the purpose of ascertaining whether these are above or less than 20% of the
value of the contract.
26. In this regard, Mr. Nair, learned Senior counsel has drawn attention of this Court to
other Clause 64(1)(ii) of the agreement. The said Clause 64(1)(ii)mentions that the demand
for arbitration shall specify the matters which are in question or subject of dispute or
difference as also the amount of claim, item-wise. That, Clause 64(1)(ii) envisages raising of
claim item-wise and dispute has to be with reference to item-wise for which the claim has to
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be made separately, is also underscored by the subsequent provision of Clauses 64(1)(ii)(b)
which provides that the claimant shall submit his claim stating the facts supporting the claims
along with all relevant documents and the relief or remedy sought for against each claim. The
said Clause further provides that the Railway shall submit its defence statement and counter-
claim(s), if any, within a period of 60 (sixty) days on receipt of copy of the claims from the
Tribunal.
27. It has been further submitted by learned Senior counsel for the petitioner that Clause
64(1)(iii) provides that no new claim shall be added during the proceedings by either of the
party. It thereafter, contemplates that there can be different and separate claims but once the
proceeding is commenced, no new claim can be made.
28. Mr. Nair has also submitted that, the fact that the claims can be made separately can
also be seen from Clause 64(3)(a)(i) wherein it has been mentioned that in cases where the
total value of all claims in question added together does not exceed 10,00,000/- (Rupees ten
lakh) only, the Arbitral Tribunal shall consist of a sole Arbitrator. The expression used is " the
total value of all claims".
It has been submitted that the total claim and total value of claims are of two different
concepts which are used in this Clause 64(3)(a)(i).
29. It has been submitted that the aforesaid Clauses would therefore indicate that the
separate claims have to be dealt separately. It has been submitted that while there can be
only one Arbitration Proceeding, nevertheless, it will deal with separate and different claims
made. Thus, the Arbitrator has to make a decision item-wise and dispute-wise as per the
separate claims made and disputes raised.
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30. It has been submitted that provisions of Clause 30.1 has to be understood in the
context of the previous provisions. The previous provisions of the contract as contained in
Clause 64(1) and 64(iii) referred to above, would indicate that claims can be made separately.
Further, as far as the value of the work is concerned, it is only one. In the present case, it is
Rs.343,90,13,000/- where work has been split into various items. In Clause 30.1, the
expression used is "20% of the value of the contract". That means 20% of the value of the
contract i.e. 20% of Rs.343,90,13,000/-.
31. In the present case, the claim made by the petitioner has been made item-wise which
is provided under LOT-I in which as many as 14 claims have been made. Out of the aforesaid
14 claims, it has been submitted that Claim No.12 which is the claim for payment of
additional costs/losses incurred on site for execution of the entire works due to prolongation
of works and additional costs towards uncovered compensation in steel, cement, other
materials and labour in the extended stay period runs to Rs.126.72 crores which admittedly
can be said to be beyond 20% of the contract value of Rs.343,90,13,000/- and as such, this
particular claim, Claim No.12 can be said to be beyond the scope of arbitration as contended
by the learned Standing Counsel, N.F. Railway. However, in respect of other claims, these are
within the 20% of the value of the contract.
32. It has been submitted that under the circumstances, it cannot be said that the
application filed by the petitioner is not maintainable.
33. On the other hand, Mr. G. Goswami, learned Standing Counsel, N.F. Railway submits
that the language of Clause 30.1 is very clear. It specifically mentions that the claims or
disputes between the parties should be less than or equal to 20% of the value of the contract
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only when it becomes arbitrable and in the present case, the contract value is Rs.343,90,
13,000/- and the settlement of claims/disputes which have been put by the petitioner comes
to Rs.272.89 crores which is more than 20% of the total value.
34. It has been submitted by Mr. Goswami, learned Standing Counsel, N.F. Railway that if
the proposition of the learned counsel for the petitioner is to be accepted that the claims
have to be considered item-wise, separate claims and for the purpose of examining whether
it is beyond or less than 20%, if the claims are treated separately, there would be hardly any
case in which the claim would be beyond 20%, in which event, this specific provision under
Clause 30.1 will become virtually redundant and any such interpretation which will render a
clause of a contract redundant is to be eschewed.
35. It has been submitted that the claims have to be clubbed together and not separately
dealt with for the purpose of ascertaining whether the claim is more or less than 20% of the
value of the work, has been also dealt with by the Hon'ble Supreme Court in Deepak
Kumar Bansal Vs. Union of India, (2009)3 SCC 223 wherein the Hon'ble Supreme Court
held that while considering the total value of the work, not only the original work but also the
supplementary works have to be taken into account and thereafter, it has to be examined
whether the claim is in excess of 20% of the value of the work or not.
36. It has been submitted by the learned Standing Counsel, N.F. Railway that the aforesaid
decision would, therefore, clearly indicate that the calculation as to whether the claims
exceeds 20% or not has to be done by taking into consideration the entire total claim value
and not item wise.
37. Though it has been contended on the part of the petitioner that if an issue relating to
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the jurisdiction or competency of a Tribunal is to be decided on the basis of exhaustive and
detail argument, it should at best be left to the discretion of the Arbitrator on the basis of
competence-competence principle and as such, the Court should relegate to the jurisdiction
of the Arbitrator, it has been submitted that even though Arbitratral Tribunal may have
jurisdiction and authority to decide on the issue of jurisdiction, it does not debar the Court
from examining this aspect as to the jurisdiction of the Tribunal as held by the Hon'ble
Supreme Court in Indian Oil Corporation Limited Vs. NCC Limited (supra).
It has been held by the Hon'ble Supreme Court in para No.13 of the aforesaid decision
as follows,
"13.........................................we are of the opinion that though the Arbitral Tribunal may have
jurisdiction and authority to decide the disputes including the question of jurisdiction and non-
arbitrability, the same can also be considered by the Court as the stage of deciding Section 11
application if the facts are very clear and glaring and in view of the specific clauses in the
agreement binding between the parties, whether the dispute is non-arbitrable and/or it falls
within the excepted clause. Even at the state of deciding Section 11 application, the Court may
prima facie consider event the aspect with regard to 'accord and satisfaction' of the claims".
38. It has been accordingly submitted that a plain reading of Clause 30.1 would clearly
indicate that while deciding as to whether the claims is beyond or within 20% of the value of
the work, the entire claim amount has to be taken into consideration even otherwise also,
even if there is a dispute regarding the jurisdiction of the Arbitral Tribunal, this Court certainly
can decide on this issue as well, rather than leaving it to the Arbitral Tribunal to decide this
issue.
39. While referring to the decision rendered by the Hon'ble Supreme Court in Deepak
Kumar Bansal (supra), Mr. Nair, learned Senior counsel for the petitioner submits that in the
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said case the issue relating to 20% benchmark was on the basis of certain Circular and it is
not clear from the judgment as to whether the Clauses 64(1) and 64(3) as mentioned in the
present case were also involved in said case and as such, that case may not be applicable in
the present case unless it can be shown by the other side that similar provisions of Clause
64(1) and 64(3) as referred to above were also existent in the said case.
OBSERVATIONS AND CONCLUSION
40. On consideration of the rival contentions advanced before this Court as far as Arb. Pet.
Nos.20/2021 and 22/2021 are concerned, it clearly appears that the petitioner in both these
arbitration petitions had terminated the contract and thereafter sought to resolve the disputes
with the respondent Railway authorities by way of arbitration, for which the petitioner has
approached this Court for appointment of an Arbitrator.
41. The said claim of the petitioner contractor had been resisted by the Railway authorities
primarily on following two grounds,
Firstly, that the condition precedent for invoking arbitration clause has not been fulfilled.
Secondly, the dispute arose is not arbitrable in view of the fact that the claim amount is
more than 20% of the value of the contract.
42. The petitioner has sought to overcome both these hurdles in the following manner.
It has been submitted that after the contract was terminated by the contractor himself
by involving force majeure clause and had raised demands for settlement of dues by way of
arbitration, the Railway authorities did not agree on the ground that the claim is above 20%
and the condition for appointment of Arbitrator has not been fulfilled in terms of the
contract.
Page No.# 20/30
In this regard, the learned counsel for the petitioner has referred to certain terms of the
contract, viz., Railway Contract Clauses 16.2, 16.3 and 16.4 which were inserted as Special
Conditions of Contract as well as Clauses 47, 48 and 49 of the Contract. Clauses 63 and 64 of
the General Conditions of Contract may also be referred to. These are two clauses as
contained in the agreement between the parties in this case which the Railway authorities
sought to clarify in para 12 of their affidavit-in-opposition as referred to above. We are to go
by the contents of the contract as executed between the parties and not beyond that:
Clauses 16.2, 16.3 and 16.4 of the contract-in-issue read as follows,
"16.2. It shall be obligatory for the tenderer to submit his programme of work and time schedule,
in such a form as to facilitate monitoring of the work using the modern networking techniques,
as to how he proposes to complete the work within the stipulated date.
16.3 Within 20 days of the acceptance of the tender and before the work is commenced; the
contract shall have to submit a detailed programme for each major element of the work, using
the modern networking techniques for Project monitoring, for approval of the Engineer. The
construction programme will show the general methods, arrangements, order and timing for all
the significant activities in the works identifying the critical path for the work clearly, along
with monthly cash flow. The programme shall clearly provide for and indicate the time required
for the preliminaries before starting the work and shall indicate the dates of commencement and
completion of the various sections of the wok.
16.4 The agreement or the approval of the programme by the Engineer shall not relieve the
contractor of any of his responsibilities to complete the whole works by the prescribed time."
Similarly, Clauses 47, 48 and 49 read as follows,
"47. The provisions of Clauses 63 and 64 to the General Conditions of Contract will be
applicable only for settlement of claims or disputes between the parties for values less than or
equal to 20% of the value of the contract and when claims of disputes are of value more than
20% of the value of the contract, provisions of Clauses 63 & 64 and other relevant clauses of
the General Conditions of Contract will not be applicable and arbitration will not be a remedy
Page No.# 21/30
for settlement of such disputes.
48. The contractor shall not be entitled to ask for reference to arbitration before completion
of the work assigned to him under this contract. The contractor shall seek reference to
arbitration to settle the dispute only once within the ambit of condition 16.2 above.
49. These special conditions 16.2 & 16.3 shall prevail over existing Clauses 63 & 64 of the
General Conditions of Contract."
Relevant portions of Clauses 63 and 64 of the General Conditions of the Contract read
as follows,
"Clause 63. Matters finally determined by the Railway- All disputes and differences of any
kind whatsoever arising out of or in connection with the contract, whether
during the progress of the work or after its completion and whether before or
after the determination of the contract, shall be referred by the contractor to the
GM and the GM shall within 120 days after receipt of the contractor's
representation make and notify decisions on all matters referred to by the
contractor in writing provided that matters for which provision has been made in
clauses 8, 18, 22(5), 39, 43(2), 45(a), 55, 55-A(5), 57, 57A, 61(1) and 62(1)(i) to
(xii) (B) of General conditions of contract or to any clause of the special
conditions of the contract shall be deemed as 'excepted matters' (matters not
arbitrable) and decisions of the Railway authority, thereon shall be final and
binding on the contractor; provided further that 'excepted matters' shall stand
specifically excluded from the purview of the arbitration clause.
Clause 64(1)(i) Demand for Arbitration
In the event of any dispute or difference between the parties hereto as to the or
operation of this contract, or the respective rights and liabilities of the parties on
any matter in question, dispute or differences on any account or as to the
withholding by the Railway of any certificate to which the contractor may claim
to be entitled to, or if the Railway fails to make a decision within 120 days then
and in any such case, but except in any of the 'excepted matters' referred to in
clause 63 of these conditions, the contractor, after 120 days but within 180 days
of his presenting his final claim on disputed matters, shall demand in writing that
Page No.# 22/30
the dispute or difference be referred to arbitration.
Clause 64(1)(ii) The demand for arbitration shall specify the matters which are in
question or subject of the dispute or difference as also the amount of claim item
wise. Only such dispute(s) or difference(s) in respect of which the demand has
been made, together with counter claims or set off, given by the Railways, shall
be referred to arbitration and other matters shall not be included in the reference.
Clause 64(1)(ii)(a) The arbitration proceedings shall be assured to have commenced from
the day, a written and valid demand for arbitration is received by the Railway.
b. The claimant shall submit his claim stating the facts supporting the claims along
with all relevant documents and the relief or remedy sought against each claim
within a period of 30 days from the date of appointment of Arbitral Tribunal.
c. The railway shall submit its defence statement and counter claim(s), if any,
within a period of 60 days of receipt of copy of claims from Tribunal thereafter,
unless otherwise extension has been granted by the Tribunal.
d. Place of arbitration- The place of arbitration would be within the geographical
limits of the Division of the Railway where the cause of action arose or the
Headquarters of the concerned Railway or any other place with the written
consent of both the parties.
Clause 64(1)(iii) No new claim shall be added during proceedings by either party.
However, a party may amend or supplement the original claim or defense thereof
during the course of arbitration proceedings subject to acceptance by Tribunal
having due regard to the delay in making it.
Clause 64(1)(iv) If the contractor(s) does/do not prefer his/their specific, and final claims
in writing within a period of 90 days of receiving the intimation from the
Railways that the final bill is ready for payment, he/they will be deemed to have
waived his/their claim(s) and the Railway shall be discharged and released of all
liabilities under the contract in respect of these claims.
Clause 64(2) Obligation during Pendency of Arbitration:-
Work under the contract shall, .................
Page No.# 23/30
Clause 64(3)(a)(i) In cases where the total value of all claims in question added together
does not exceed Rs.10,00,000/- (Rupees ten lakhs) only, the Arbitral Tribunal
shall consist of a sole arbitrator who shall be a gazetted officer or Railway not
below JA grade, nominated by the General Manager. The sole arbitrator shall be
appointed within 60 days from the day when a written and valid demand for
arbitration is received by GM.
Clause 64(3)(a)(ii)
In cases not covered by clause 64(3)(a)(i), the Arbitral Tribunal shall consist of a
panel of three Gazetted Railway Officers ................................................
Clause 64(3)(iii) If one or more of the arbitrators appointed is above refuses to act
as arbitrator, withdraws from his office as arbitrator,
.............................................
Clause 64(3)(a)(v) While appointing arbitrator(s) under sub-clause (i), (ii) and (iii) above, due care shall be taken that he/they is/are not the one/those who had an opportunity to deal with the ....................................................... Clause 64(3)(b)(i) The aforesaid award shall state item wise, the sum and reasons upon which it is based. The analysis and reasons shall be detailed enough so that the award could be inferred there from.
Clause 64(3)(b)(ii) A party may apply for corrections of any computational errors, .....................................
Clause 64(3)(b)(iii) A party may apply to tribunal within 60 days of the receipt of award to make an additional award ..................................... Clause 64.4 In case of the Tribunal, comprising of three Members, any ruling or award shall be made by a majority of Members of Tribunal. ........................................ Clause 64.5 Where the arbitral award is for the payment of money, no interest shall be payable ..................................
Clause 64.6 The cost of arbitration shall be borne by the respective parties.
................................................................................................ ............... be governed by the instructions issued on the subject by the Page No.# 24/30 Railway Board from time to time irrespective of the fact whether the arbitrator(s) is/are appointed by the Railway Administration or by the court of law unless specifically directed by the Hon'ble court otherwise on the matter. Clause 64.7 Subjects to the provisions of the aforesaid Arbitration and Conciliation Act-1996 and the rules there under and any modification thereof shall apply to the arbitration proceedings under this clause."
43. Thus, what Clause 47 provides is that the provisions of Clauses 63 and 64 of the General Conditions of Contract will be applicable only for settlement of claims or disputes between the parties by way of arbitration if the claims or disputes between the parties are of value less than or equal to 20% of the value of the contract and if the said claims or disputes are of value more than 20% of the value of contract, the provisions of Clauses 63 and 64 will not be applicable.
Clauses 63 and 64, as mentioned above, provide for resolution of disputes by way of arbitration.
44. However, it appears as also admitted by the respondent Railway authorities that due to over-sight the contents of Clauses 48 and 49 of the present contract, reference has been made to Clauses 16.2 and 16.3 instead of referring to Clauses 47 and 48 as mentioned in para No.12 of the affidavit-in-opposition filed which has been quoted above.
45. Though the Railway authorities have sought to clarify the matter by stating that the contents of Clauses 48 and 49 in the present contract with reference Clauses 16.2 and 16.3 have been made wrongly due to oversight instead of referring Clauses 47 and 48, yet, this Court is of the view that such an explanation does not appear to be not permissible inasmuch as it is now well settled that the terms of the contract have to be given their literal meaning even if they are wrongly inserted. If the Railway authorities seek to give a different meaning Page No.# 25/30 by resorting to other instruments/ terms of contracts, the permissibility of such an approach would be required to be examined. Further, if two interpretations are possible, one favourable to the party which drafted the contract agreement and another to the tenderer, the interpretation which is favourable to the tenderer would be preferred by applying the rule of contra proferentem.
46. On plain reading of the terms of the present contract, what comes out is that Clauses 16.2 and 16.3 as reproduced above, does not refer to Clauses 63 and 64 which deal with limitation placed on the value of the arbitral amount and also about the period of notice required to be given by the claimant.
47. Clause 49 of the present contract mentions that the special conditions 16.2 and 16.23 shall prevail over the existing Clauses 63 and 64 of the General Conditions of the Contract. However, when we refer to the Special Conditions of Clauses 16.2 and 16.3 as quoted above, it does not refer to Clauses 63 and 64.
Thus, there is certain ambiguity about the terms of the contract which goes to the root of the matter as to whether the dispute raised by the petitioner contractor is arbitrable or not and whether the petitioner had fulfilled the condition precedent for involving arbitration clause or not.
48. In the opinion of this Court, when such contentious issues have arisen, more particularly, because of the incorrect use of the Clauses as also admitted by the respondent Railway authorities themselves, this Court is of the view that it would be best left to be decided by the Arbitral Tribunal and also as to whether the claim raised is arbitrable or not, and not by this Court at this referral stage.
Page No.# 26/30
49. This Court would also like to observe that this Court has extensively noted the rival contentions raised by the petitioner contractor and the Railway authorities to highlight that there are serious issues to be decided as regards the applicability of the relevant terms and conditions dealing with arbitration and as to whether the claims are arbitrable or not.
50. This Court has also noted the submission advanced before this Court by the learned counsel for the petitioner that in some of the claims the total value of the claims may be more than 20% of the value of the contract but many of the claims individually are less than 20% of the contract value and as such, as far as these individual claims are concerned, which are less than 20% of the value of the contract, these are certainly arbitrable.
51. Coming to the third arbitration petition, Arb.P.28/2021 as evident from above, the main thrust of the argument of the learned Senior counsel for the petitioner is that while Clauses 63 and 64 postulate that only such claims whose value is less than or equal to 20% of the value of the contract will be arbitrable, the said Clauses do not contemplate that the claims are to be clubbed together. In fact, the claims are to be individually and separately considered as to whether it is less than or equal to 20% of the contract value.
52. It has been submitted that the terms of the contract do not specifically mention that while dealing with the claims, the total value of the claims are to be considered and not separately.
53. In this regard, as discussed above, the learned Senior counsel for the petitioner in Arb.P.28/2021 has referred to Clause 64(1)(ii) which envisages raising of item-wise claim.
Further, Clause 64(1)(iii) also provides that no claim shall be added during the proceeding by either of the parties.
Page No.# 27/30 It has been accordingly submitted that it cannot be stated that while seeking reference for arbitration, only the total value of the claims have to be considered. In fact, the separate claims have to be individually considered.
This interpretation of the terms of contract, however, has been vehemently disputed by the Railway authorities.
54. What this Court would like to emphaise is that as per the terms of the contract between the parties, either of these two views is possible.
If that is so, this Court is of the opinion that it would be more appropriate for the Arbitral Tribunal, not this Court, to decide as to whether the claims made by the contractor can be considered item-wise or by taking into account the total value of the claim, for the purpose of ascertaining whether it is equal to or more than 20% which will determine the arbitrability of the claim.
55. The present trend in the arbitration law is that the involvement of Court has to be minimal at the referral stage under Section 11 of the Arbitration and Conciliation Act, 1996, and where there is any doubt or contentious issues, normally it ought to be referred to the Arbitral Tribunal to decide, unless arbitration is plainly and indisputably barred by law or found not maintainable, or ex-facie time barred in which case law does not contemplate referring to arbitration which are not arbitrable.
56. As to the scope of the role of the Court specially at the stage of consideration of application under Section 11 of the Arbitration and Conciliation Act, 1996 and about arbitrability, it has been succinctly put in Vidya Drolia (supra) in the following words.
"96. Discussion under the heading 'Who decides Arbitrability?' can be crystallized as under:
Page No.# 28/30
(a) Ratio of the decision in Patel Engineering Ltd. on the scope of judicial review by the court while deciding an application under Sections 8 or 11 of the Arbitration Act, post the amendments by Act 3 of 2016 (with retrospective effect from 23.10.2015) and even post the amendments vide Act 33 of 2019 (with effect from 09.08.2019), is no longer applicable.
(b) Scope of judicial review and jurisdiction of the court under Section 8 and 11 of the Arbitration Act is identical but extremely limited and restricted.
(c) The general rule and principle, in view of the legislative mandate clear from Act 3 of 2016 and Act 33 of 2019, and the principle of severability and competence-
competence, is that the arbitral tribunal is the preferred first authority to determine and decide all questions of non-arbitrability. The court has been conferred power of "second look" on aspects of non-arbitrability post the award in terms of sub-clauses (i), (ii) or
(iv) of Section 34(2)(a) or sub clause (i) of Section 34(2)(b) of the Arbitration Act.
(d) Rarely as a demurrer the court may interfere at the Section 8 or 11 stage when it is manifestly and ex facie certain that the arbitration agreement is nonexistent, invalid or the disputes are non-arbitrable, though the nature and facet of non-arbitrability would, to some extent, determine the level and nature of judicial scrutiny. The restricted and limited review is to check and protect parties from being forced to arbitrate when the matter is demonstrably 'non-arbitrable' and to cut off the deadwood. The court by default would refer the matter when contentions relating to non-arbitrability are plainly arguable; when consideration in summary proceedings would be insufficient and inconclusive; when facts are contested; when the party opposing arbitration adopts delaying tactics or impairs conduct of arbitration proceedings. This is not the stage for the court to enter into a mini trial or elaborate review so as to usurp the jurisdiction of the arbitral tribunal but to affirm and uphold integrity and efficacy of arbitration as an alternative dispute resolution mechanism."
Thus, minimal intervention by the Court at the referral stage is the norm, in spite of the power of the Court to decide on arbitrability. In the case of Indian Oil Corporation Ltd. (supra) which the respondent authorities relied on, the Hon'ble Supreme Court emphasized that Court can decide on arbitrability only if the facts are very clear and glaring. In the Page No.# 29/30 present case, as discussed above, the facts are not clear and glaring as to warrant intervention by this Court at this referral stage.
57. In the present case, in view of wrong mentioning of arbitration clauses as also admitted by the Railway authorities in their para 12 of the affidavit-in-opposition as quoted above, certainly a contentious issue has arisen about the arbitrability of the disputes, apart from the plausible view that claims can be raised item-wise, and the claims need not be clubbed together for the purpose of deciding whether the claim is less or more than 20% of the value of the work.
Thus, as to whether the claims can be split to decide arbitrability as contended by the petitioners in all these petitions is a contentious issue which, in the opinion of this Court, should be left to be decided by the Arbitrator. The plea taken by the contractor petitioner that the claims can be individually considered and split and not necessarily clubbed together, is also a very plausible interpretation of the contract, which can be best considered by the Arbitral Tribunal.
58. Accordingly, for the reasons discussed above, this Court is of the view that the present petitions filed under Section 11 of the Arbitration and Conciliation Act, 1996 are maintainable.
Accordingly, this Court proceeds to appoint Hon'ble Mrs. Justice Anima Hazarika, a retired Judge of this High Court, to act as the sole Arbitrator to decide the disputes including the issue of arbitrability in respect of Arb. P. No.20 of 2021 subject to her willingness and disclosure and/or absence of any impediment as contemplated under Section 12 of the Arbitration and Conciliation Act, 1996.
Page No.# 30/30 Hon'ble Mrs. Justice Anima Hazarika, (Retired) is also appointed as the Arbitrator in respect of Arb.P. No.22 of 2021.
As regards Arb.P.No.28 of 2021, this Court also appoints Hon'ble Mrs. Justice Anima Hazarika, (Retired) to act as the Arbitrator, subject to her willingness and disclosure and/or absence of any impediment as contemplated under Section 12 of the Arbitration and Conciliation Act, 1996.
59. The Registry of this Court will furnish a copy of this order Hon'ble Mrs. Justice Anima Hazarika, (Retired) for doing the needful.
60. Parties will appear before the learned Arbitrator within a period of one month from today and the learned Arbitrator will proceed with the arbitration in accordance with law.
61. With the above observations and directions, the present petitions stand disposed of.
JUDGE Comparing Assistant