Chattisgarh High Court
South Eastern Coal Fields Ltd. & Ors vs Murari Lal Agrawal on 10 August, 2015
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Misc. Appeal No.1096 of 1996
1. South Eastern Coalfields Ltd., through Central Manager, SECL,
Baikunthpur Area Distt. Sarguja (M.P., now Chhattisgarh).
2. Staff Officer (Civil), South Eastern Coal Fields Ltd., Baikunthpur
Area, District Sarguja (M.P., now Chhattisgarh)
3. Sub-Area Manager, South Eastern Coalfields Ltd., Katkona Colliery,
Katkona, Distt. Sarguja (M.P).
---- Appellants/Defendants
Versus
Sri Murarilal Agrawal, son of Vishwamberdayal Agrawal, aged about 54
years, Resident of Main Road, Surajpur, Tahsil Surajpur, Distt. Surguja,
M.P., now Chhattisgarh.
---- Respondent /Plaintiff
For Appellants : Mr. Vivek Verma, Advocate.
For Respondent. : Mr. Rahul Jha, Advocate.
HON'BLE SHRI JUSTICE GOUTAM BHADURI
JUDGMENT/ORDER ON BOARD
10/08/2015
1. This is an instant appeal under Section 39 of the Arbitration Act, 1940
whereby the appellants have challenged the judgment and decree
passed by the Court of Additional District Judge, Surajpur, on
19.08.1996 in Civil Suit No.22/ 1992. By such judgment and decree
passed by the Addl. District Judge, the award of Rs.8 lakhs with
interest @ 15% per annum from 23.3.1995 passed by the sole
arbitrator on 02.02.1996 was affirmed.
2. The facts which are involved in this case are that the respondent
plaintiff Murarilal Agrawal in response to the notice inviting tenders for
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work of roof and wall in a mine 1 & 2 of SECL, Katkona, Colliery
submitted his offer. The plaintiff being the lowest bidder, his tender
was accepted and the work cost was arrived at Rs.16,20,678.47.
However, the said limit was extended in between the intervening
period. After acceptance of the tender, an agreement was entered into
between the parties. According to the agreement, the steel and cement
was to be supplied by the SECL at the prevailing rates but on
25.01.1992 when the work started, at that time, instead of supplying the
material at prevailing rate, the materials were supplied at the rate
existing on the date (Nirgam Tithi) when he received the material. It
was subject of dispute between the parties. On 21.3.1991, the work
order was amended. It was case of the plaintiff that according to the
work order, he wanted to start the job but since the excavation of soil
was not complete as such he could not receive the lay out and
consequently the work could not be started. Subsequently when the
work was started, the steel and cement was not provided to the plaintiff
on the rate agreed and further the bills which were submitted by him
were not paid. It was alleged by the plaintiff that the same was made
with an ulterior motive by the officers of SECL. It was further case of
the plaintiff-respondent that the measurement was not taken
deliberately by the officers of the SECL and ultimately the work contract
was cancelled with an oblique motive whereby he sustained loss of
Rs.6,27,211.27. Since the agreement contained an arbitration clause,
the petition was filed and prayer was made to make reference of the
dispute to the arbitrator. Further prayer was also made that after
passing of the award, the decree be drawn in terms of the award.
3. The appellant/defendant contended that the work was to be completed
within the stipulated period. It was further contended that the plaintiff
did not appoint any technical expert and the respondent/plaintiff was
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busy in attending the medical emergency of his son and after
bereavement in the family, the plaintiff was not interested to perform
the job. It was further contended that when he started the work, he was
lack of financial and other resources which in turn would have resulted
into the danger of workers in the mines. Consequently under those
circumstances, when the work was not completed within the stipulated
period and though the time was extended but no progress was made,
therefore, in order to complete the job, new contractor was appointed
whereby the SECL sustained a loss of Rs.78 lakhs which the plaintiff
has to make good. Therefore, the prayer was made to dismiss the suit.
4. The Court subsequently in terms of the agreement dated 10.01.1992 as
per the arbitration clause called upon the respondent appellant to
appoint arbitrator and consequently one arbitrator namely S.
Kareemullah, who was a retired General Manager of SECL, Bilapsur
was appointed by the Court. Therefore, the arbitration Tribunal of a sole
arbitrator was constituted. The documents were also transferred to the
Tribunal and in presence of both the parties, 12 hearings were
conducted and subsequently the award dated 02.02.1996 was passed
which was placed to the Court to pass a decree on it. Admittedly, by
such award, an amount of Rs.8 lakhs was passed in favour of the
plaintiff whereas the counter claim of the appellant defendant was
dismissed.
5. After filing the award, objections were invited from both the parties.
The defendant SECL filed its objection on 01.03.1996. It was
contended that no reasons have been assigned to pass such award
and the award was passed without any evidence. It was further
contended that the arbitrator has failed to appreciate the evidence as
no oral evidence was adduced. Apart from that the other grounds were
also raised that the contractor was lack of resources and could not
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complete the work within stipulated time. The objection was also raised
to the effect that interest pendentalite has been awarded for which the
arbitrator was not authorized and therefore, on various grounds, prayer
was made to set aside the same.
6. Per contra, the plaintiff respondent has opposed the submission and
stated that the award was passed on the basis of documents which
were placed on behalf of both the parties, therefore, the same is well
merited. On the basis of said objection and reply, the judgment and
decree dated 19.8.1996 was passed which is a subject of appeal
before this Court. The learned counsel for the appellant would submit
that the award dated 2nd Feb. 1996 is apparently bad since the
claimant Shri Murarilal Agrawal has raised the claim of Rs.6,27,221/-
but the excess award to the extent of Rs.8 lakhs has been passed.
Therefore, the amount of award is in excess of claim made. He further
submits that the counter claim of SECL was rejected without assigning
any reason thereof which too leads to setting aside the decree. He
further submits that the counter claim includes all the disputed
differences, therefore, the arbitrator was under statutory obligation to
set aside the counter claim and passed the award accordingly. It is
further contended that the award of interest @ 15% per annum in such
award is pendente lite whereby the arbitrator had exceeded its
jurisdiction to pass the award against of the provisions of Section 29 of
the Act 1940. He placed reliance on (2007) 2 SCC Pg. 720 - Krishna
Bhagya Jala Nigam Ltd. Vs. G. Harischandra Reddy and another
and 2008 (2) SCC 444 - J.C. Budhraja Vs. Chairman, Orissa Mining
Corporation Ltd. and would submit that the grant of interest and
amount of award in excess of the claim made will lead to exceeding the
jurisdiction.
7. Per contra, Shri Rahul Jha, learned counsel appearing on behalf of the
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respondent would submit that the judgment and decree under
challenge is in conformity with the award dated 02nd February, 1996.
He referred to Section 17 of the Act, 1940 and would submit that
reading of Section 17 would substantiate that when the decree is
passed not in excess of or otherwise in accordance with the award, no
appeal lies and therefore, the appeal in the instant case would not lie
as the decree in conformity with the award passed by the Tribunal
passed is neither in excess nor otherwise in accordance with the
award. He further submits that according to the Act of 1940, in passing
the award, the arbitrator was not under statutory obligation to record his
reasons. He submits that the same issue has been decided by the
Hon'ble Supreme Court in case of Raipur Development Authority
etc., etc., Vs. M/s Chokkhamal Contractors etc., etc., AIR 1990 SC
1426 and would contend that simply because the reasons have not
been categorically shown, the award cannot be set aside. He further
placed his reliance on AIR 1970 SC 753 - The Union of India v. Jai
Narain Mishra and would submit that the award should not have been
set aside by the District Judge, simply on the ground that the arbitrator
did not record his reasons. Referring to the award, it is further
contended that the counter claim was considered and dismissed which
would go to show that the arbitrator has applied its mind to decide the
issue. So far as it relates to grant of interest for the pre-reference
period, he placed reliance on a decision of the Larger Bench of the
Supreme Court in Executive Engineer, Dhenkanal Minor Irrigation
Division, Orissa (2001) 2 SCC 721 and would submit that the
Arbitrator has jurisdiction to award interest, on the sums found due and
payable, for the pre-reference period. He, therefore, submits that the
judgment and decree is well merited which do not call for any
interference by this court.
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8. I have heard learned counsel for the parties at length and perused the
documents.
9. Indisputably, in the instant case, an agreement was entered into
between the parties on 13.01.1992. The said agreement contains
Arbitration Clause in para 9 which reads as under:
"9. Arbitration :
All disputes or difference whatsoever arising
between the parties out of or relating to the
constitution meaning and operation or effected of this
contract or breach thereof shall be settled by a sole
arbitrator appointed by CMD of South Eastern
Coalfields Ltd and the award or arbitrator shall be final
and binding on the parties concerned. The arbitrator
may from time to time with the consent of, the parties
enlarge the time for making and publishing the award.
The arbitration proceedings shall be in accordance
with the Arbitration Act, 1940."
10. Since there was an inter-se dispute between the parties, the arbitral
tribunal consisting of sole arbitrator was appointed by the
Appellant/SECL on 18.03.1995. Subsequently, the Additional District
Judge, Surajpur affirmed the same in Case No.8-A/1993 by order dated
09.06.1995. After appointment of the arbitrator, the arbitrator went into
adjudicate the claim. The statement of claim was filed by respondent
Murarilal Agrawal wherein on different heads, an amount of
Rs.6,27,221/- was claimed. This is evident from the award dated 2nd
February 1996 of the Arbitrator (Annexure A-2) wherein Para 4
purports that claimant Murarilal Agrawal has raised the total claim of
Rs.6,27,221/- plus interest @ 18% from October 1992 to September
1994 on Rs.2,25,700/- and interest @ 24% from October 1994 to the
date of actual realization (on amount upto March 1996 Rs.2,25,700/-)
plus counsel fee & expenses of Rs.60,000/-. The award also purports
that the counter claim of Rs.78 lakhs was also filed by the respondent
SECL. Thereafter, the arbitrator in paras 7 & 8 has passed the award
which reads as under:
7
"7. After very careful consideration and scrutiny of
Claims, Rejoinders, documents filed by the claimant and
Replies, Counter claims and documents filed by the
Respondent and after hearing the oral argument of respondent
& claimant, I have applied my mind to the disputes/claims and
have come to the conclusion that the claimant is entitled to an
amount of Rs.8 lakhs. Accordingly, I award an amount of Rs. 8
lakhs (Eight lakhs) in favour of the claimant contractor, Sri
Murarilal Agrawal with interest @ 15 per annum on the award
amount from the date of filing of the claim before me i.e.,
23.3.1995 to the date of actual payment.
8. I reject the counter claim filed by the respondent."
11. Reading of the award would show that though no specific reasons
have been meticulously assigned to arrive at the amount but the
wordings which are used in the award purport that after careful
consideration and scrutiny of Claims, Rejoinders, documents filed by
the claimant and Replies, Counter claims and documents filed by th
Respondent and after hearing the oral argument of respondent &
claimant, on application of mind, an award of Rs.8 lakhs has been
passed. Therefore, two questions come up for consideration i.e., at
the first instance as to whether the amount of Rs.8 lakhs should have
been passed over and above Rs.6,27,221/-. The claim petition made
by the arbitrator purports that the following claims were made:
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------------------------------------
12. Therefore, necessarily the claim was limited to Rs.6,27,221/- whereas the award is passed for Rs.8 lakhs. The award also records that neither parties have led the oral evidence. Therefore, it appears that on the basis of pleadings and documents the arbitration was decided. Reading of the award would show that no specific finding has been recorded but the arbitrator while considering the claim has passed an award of Rs.8 lakhs. With respect to assigning reasons, the similar preposition came up for consideration before Their Lordships while dealing with the case of Raipur Development Authority V. (supra). Since the case is decided as per the statute of 1940 of Arbitration Act, therefore, simply for the reasons that the reasons have not been assigned to decide the claim and counter claim, the same cannot be negated. T he Supreme Court, in the said case, while interpreting the provisions of the Act of 1940, has held thus: 9
"19. It is now well-settled that an award can neither be remitted nor set aside merely on the ground that it does not contain reasons in support of the conclusion or decisions reached in it except where the arbitration agreement or the deed of submission requires him to give reasons. The arbitrator or umpire is under no obligation to give reasons in support of the decision reached by him unless under the arbitration agreement or in the deed of submission he is required to give such reasons and if the arbitrator or umpire chooses to give reasons in support of his decision it is open to the Court to set aside the award if it finds that an error of law has been committed by the arbitrator umpire on the face of the record on going through such reasons. The arbitrator or umpire shall have to give reasons also where the Court has directed in any order such as the one made under Section 20 or Section 21 or Section 34 of the Act that reasons should be given or where the statute which governs an arbitration requires him to do so.
22. It is not disputed that in India it had been firmly established till the year 1976 that it was not obligatory on the part of the arbitrator or the umpire to give reasons in support of the award when neither in the arbitration agreement nor in the deed of submission it was required that reasons had to be given for the award (vide Firm Madanlal Roshanlal Mahajan v. Hukumchand Mills Ltd., Indore (1967) 1 SCR 105 : (AIR 1967 SC 1030), Bungo Steel Furniture Pvt. Ltd. v. Union of India (AIR 1967 SC 378) (supra) and N. Chellappan v. Secretary, Kerala State Electricity Board, (1975) 2 SCR 811 : (AIR 1975 SC 230). It is, however, urged by Shri Fali S. Nariman, who argued in support of the contention that in the absence of the reasons for the award, the award is either liable to be remitted or set aside, that subsequent to 1976 there has been a qualitative change in the law of arbitration and that it has now become necessary to insist upon the arbitrator or the umpire to give reasons in support of the award passed by them unless the parties to the dispute have agreed that no reasons need be given by the arbitrator or the umpire for his decision. Two main submissions are made in support of the above contention. The first submission is that an arbitrator or an umpire discharges a judicial function while functioning as an arbitrator or an umpire under the Act, and, therefore, is under an obligation to observe rules of natural justice while discharging his duties, as observed by this Court in Payyavula Vengamma v. Payyavula Kesanna. (1953 SCR 119 : (AIR 1953 SC 21). This Court relied in that decision upon the observations made by Lord Langdale M.R. In Harvey v. Shelton, (1844) 7 Beav 455 at page 462 which read thus:
"It is so ordinary a principle in the administration of justice, that no party to a cause can be allowed to use any means whatsoever to influence the mind of the Judge, which means are not known to and capable of being met and resisted by the other party, that it is impossible, for a moment, not 10 to see, that this was an extremely indiscreet mode of proceeding, to say the very least of it. It is contrary to every principle to allow of such a thing, and wholly deny the difference which is alleged to exist between mercantile arbitrations and legal arbitrations. The first principle of justice must be equally applied in every case. Except in the few cases where exceptions are unavoidable, both sides must be heard, and each in the presence of the other. In every case in which matters are litigated, you must attend to the representations made on both sides, and you must not, in the administration of justice, in whatever form, whether in the regularly constituted Courts or in arbitrations, whether before lawyers or merchants, permit one side to use means of influencing the conduct and the decisions of the Judge, which means are not known to the other side."
33. The question which arises for consideration in these cases is whether it is appropriate for this Court to take the view that any award passed under the Act, that is, the Arbitration Act, 1940 is liable to be remitted or set aside solely on the ground that the arbitrator has not given reasons thus virtually introducing by a judicial verdict an amendment to the Act when it has not been the law for nearly 7/8 decades. The people in India as in other parts of the world such as England, U.S.A. And Australia have become accustomed to the system of settlement of disputes by private arbitration and have accepted awards made against them as binding even though no reasons have been given in support of the awards for a long time. They have attached more importance to the element of finality of the awards than their legality. Of course when reasons are given in support of the awards and those reasons disclose any error apparent on the face of the record people have not refrained from questioning such awards before the courts. It is not as if that people are without any remedy at all in cases where they find that it is in their interest to require the arbitrator to give reasons for the award. In cases where reasons are required, it is open to the parties to the dispute to introduce a term either in the arbitration agreement or in the deed of submission requiring the arbitrators to give reasons in support of the awards. When the parties to the dispute insist upon reasons being given, the arbitrator is, as already observed earlier, under an obligation to give reasons. But there may be many arbitrations in which parties to the dispute may not relish the disclosure of the reasons for the awards. In the circumstances and particularly having regard to the various reasons given by the Indian Law Commission for not recommending to the Government to introduce an amendment in the Act requiring the arbitrators to give reasons for their awards we feel that it may not be appropriate to take the view that all awards which do not contain reasons should either be remitted or set aside. A decision on the question argued before us involves a 11 question of legislative policy which should be left to the decision of Parliament. It is a well-known rule of construction that if a certain interpretation has been uniformly put upon the meaning of a statute and transactions such as dealings in property and making of contracts have taken place on the basis of that interpretation, the Court will not put a different interpretation upon it which will materially affect those transactions. We may refer here to the decision of the court of Appeal rendered by Lord Evershed M.R. in Brownsea Haven Properties v. Poole Corpn. (1958) Ch 574 in which it is observed thus:
"There is well established authority for the view that a decision of long standing, on the basis of which many persons will in the course of time have arranged their affairs should not lightly be disturbed by a superior court not strictly bound itself by the decision."
13. Reading of the arbitration clause does not show that any reasoning has been assigned. The conditions of the arbitration purport that the arbitrator shall decide and pass the award and the same shall be final and binding on the parties and the arbitrator from time to time with the consent of the parties enlarge the time for making and publishing the award.
14. The appointment of the arbitrator was necessarily under the Act of 1940, unlike to that of Arbitration and Conciliation Act, 1996. Sub- section (3) of Section 31 makes the arbitrator to state reasons on which the award is passed unless the parties have agreed that no reasons are given in the award. Therefore, the intention of the legislature to pass an award under the Act 1940 is that unless and until specific conditions are engrafted in contract agreement the reasons are not required to be stated in support of the conclusion arrived at in the award. Further more, passing of an award in lump- sum when the proceedings were carried out under the statute of 1940, the same was also not prohibited. Similar preposition finds support from the decision of the Supreme Court rendered in case of Firm Madanlal Roshanlal Mahajan v. Hukumchand Mills Ltd., 12 Indore, AIR 1967 S.C. 1030 which reads as under :
"2. ...... The arbitrator could give a lump sum award. He was not bound to give a separate award for each claim. His award on both fact and law is final. There is no appeal from his verdict. The Court cannot review his award and correct any mistake in his adjudication, unless an objection to the legality of the award is apparent on that face of it. In Champsey Bhara and Co. v. Jivraj Balloo Spinning and Weaving Co. Ltd., 50 Ind App 324 : (AIR 1923 PC 66), the Privy Council stated :
"An error in law on the face of the award means, in Their Lordships view that you can find in the award or a document actually incorporated thereto, as for instance a note appended by the arbitrator stating the reasons for his judgment, some legal proposition which is the basis of the award and which you can then say is erroneous."
15. Consequently following the law laid down by Their Lordships when the award is under the Act, 1940, it cannot be held that simply because the reasons have not been assigned, the award can be held back or it can be stated that the arbitrator has misconducted itself.
16. However, the fact remains that the claim in the petition was made for Rs.6,27,221/- before the Tribunal but the award was passed to the extent of Rs.8 lakhs. Apparently on the pleadings of the parties, it would appear that the Arbitrator has exceeded its jurisdiction and committed legal misconduct by making an award in excess of the claim itself by Rs.1,72,779/-. The principle laid down by the Supreme Court in case of (2008) 2 SCC 444 J.C. Budhraja Vs. Chairman Orissa Mining Corporation Limited in para 31 reads thus:
"31. The arbitrator has exceeded his jurisdiction in another respect. The total claim made by the 13 contractor before the arbitrator was Rs.95,96,616/- (excluding interest). But the amount awarded by the arbitrator towards said claim was Rs.1,02,66,901.36 (excluding interest). Making an award in excess of the claim itself by Rs.6,70,285/- is clear act of exceeding the jurisdiction and amounts to a legal misconduct and to the extent of Rs.6,70,285/- the award is invalid."
Therefore, in the opinion of this Court, the award in excess of what was claimed was invalid and it is ordered that the plaintiff is entitled to receive the award of Rs.6,27,221/-.
17. Reading of the award still manifestly clear that while passing the award, the claim and counter claim were considered by the Arbitrator, therefore, simply because no reasons have been assigned to dismiss the counter claim, it cannot be accepted that the counter claim was not considered.
18. Now turning to the last question of payment of interest, the Tribunal has awarded interest @ 15% per annum from the date of filing of the claim before the Arbitrator i.e., 23.3.1995 till the date of actual payment including pre-reference period. In case of Executive Engineer, Dhenkanal Minor Irrigation Division, Orissa Vs. N.C. Budharaj (supra) the supreme Court held thus in para 25 :
"25. ......... As long as there is nothing in the arbitration agreement to exclude the jurisdiction of the arbitrator to entertain a claim for interest on the amounts due under the contract, or any prohibition to claim interest on the amounts due and become payable under the contract, the jurisdiction of the arbitrator to consider and award interest in respect of all periods subject only to Section 29 of the Arbitration Act, 1940 and that too the power of the court thereunder, has to be upheld. The submission that the arbitrator cannot have jurisdiction to award interest for the period prior to the date of his 14 appointment or entering into reference which alone confers upon him power, is too stale and technical to be countenanced in our hands, for the simple reason that in every case the appointment of an arbitrator or even resort to court to vindicate rights could be only after disputes have cropped up between the parties and continue to subsist unresolved, and that if the arbitrator has the power to deal with and decide disputes which cropped up at a point of time and for the period prior to the appointment of an arbitrator, it is beyond comprehension as to why and for what reason and with what justification the arbitrator should be denied only the power to award interest for the pre- reference period when such interest becomes payable and has to be awarded as an accessory or incidental to the sum awarded as due and payable, taking into account the deprivation of the use of such sum to the person lawfully entitled to the same."
Further at Para 26, the Supreme Court held that the Arbitrator appointed with or without the intervention of the court, has jurisdiction to award interest on the sums found due and payable, for the pre- reference period, in the absence of any specific stipulate or prohibition in the contract to claim or grant any such interest. Therefore, in the opinion of this Court, the Tribunal has not committed any illegality in awarding interest @ 15% per annum for the pre-reference period.
19. Now coming to the part of period of interest, the Tribunal has awarded 15% per annum as pendente lite interest. On merits of the claim made by the contractor, it is found that the Tribunal has examined the claims of the contractor and awarded the interest @ 15% per annum. For the reasons stated in the foregoing paragraph, in the opinion of this Court, the Tribunal has not committed any illegality in awarding interest for the part of period. Therefore, I do not see any reason to interfere in granting interest for the part of period except in 15 granting the rate of interest i.e., 15% per annum which seems to be on higher side. As has been held in case Krishna Bhagya Jala Nigam Ltd. Vs. G. Harischandra Reddy 2007 2 SCC 720, after the economic reforms in our country the interest regime has changed and the rates have substantially reduced and therefore, applying the said principle to the present case, I am inclined to reduce the interest to the extent of 9% per annum through out keeping in view the substantial reduction of interest rates in the country.
20. In the result, the appeal is allowed in part. The judgment and decree passed by the learned Additional Distric Judge, Surajpur dated 19.08.1996 in Civil Suit No.22 of 1992 as well as the award of Arbitrator are modified to the extent indicated above. Accordingly, a decree be drawn up.
21. In the facts and circumstances of the case, there shall be no order as to cost.
Sd/-
GOUTAM BHADURI JUDGE Rao