EXPORT CREDIT GUARANTEE CORPN.OF INDIA LTD. AND ANOTHER Vs M.S. CREATIONS AND ANOTHER
Bench: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: C.A. No.-002987-002987 / 2019
Diary number: 7096 / 2014
Advocates: BHARAT SANGAL Vs
A. N. ARORA
1
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2987 OF 2019 (@SLP(C) No. 7781/2014)
EXPORT CREDIT GUARANTEE CORPN.OF INDIA LTD. & ANR. …APPELLANTS
VERSUS
M.S. CREATIONS & ANR. …RESPONDENTS
J U D G M E N T
Dr Dhananjaya Y Chandrachud, J.
1 Leave granted.
2 A claim based on a policy of insurance issued by the Export Credit Guarantee
Corporation of India Ltd.1 was allowed by the Haryana State Consumer Disputes
Redressal Commission2. The appellant was directed to pay 90 per cent of the claim
amounting to Rs. 9.25 lakhs and Rs. 13.61 lakhs after deducting an amount of Rs. 6
1 “ECGC” 2 “State Commission”
2
lakhs already received by the respondent along with interest at 9 per cent per annum.
3 This order has been affirmed in appeal by the National Consumer Disputes
Redressal Commission3 on 13 December 2013. The ECGC is in appeal.
4 On 27 July 2000, the respondent obtained a Shipments (Comprehensive Risk)
Policy4 which was valid upto 31 July 2002. On 31 July 2000, the ECGC forwarded the
policy to the first respondent with a cover note highlighting important terms and
conditions of the policy. Apart from the Shipments Policy which was issued to the first
respondent, the appellant also issues another policy, amongst others, called the ‘Whole
Turn Over Post Shipment Export Credit Guarantee’5 to various banks which make
advances to exporters. The policy is designed to protect banks against the risks
towards the exposure undertaken by them.
5 On 6 October 2001, the first respondent obtained a purchase order for handloom
goods from a buyer situated in the Ivory Coast by the name of Society Ivoirienne De
Commerce ET DE Representation6 worth about Rs 64 lakhs.
6 In pursuance of the purchase order, the first respondent entered into a sales
contract with SICOREP on 18 October 2001. In pursuance of the Shipments Policy, the
first respondent applied for the approval of ECGC for covering the shipments to
SICOREP under the above purchase order. ECGC granted a specific approval on 7
November 2001 to the extent of Rs 64.86 lakhs, subject to the term of payment being
3 “National Commission” 4 “Shipments Policy” 5 “WTPSG Policy” 6 “SICOREP”
3
DA7 90 days.
7 The first respondent made its first shipment to SICOREP on 16 November 2001,
in pursuance of which it filed a declaration under Clause 8(a) of the policy to ECGC on
19 December 2001. On 21 November 2001, SICOREP issued a second contract to the
first respondent. On 7 January 2002, the first respondent made its second shipment to
SICOREP, which was also declared to ECGC on 18 January 2002.
8 Under the sales contract, SICOREP’s bank, as originally notified, was Credit
Lyonnais Agency 9658, Agence International Boulevaard Des Italiens, 75 Paris Zeme
France. On 18 January 2002, SICOREP sought a change in the name of the bank to
Banqyue De ‘L’ Habitat De Cote D’Ivoire9, Seige Social 22, Avenue Joseph Anoma 01
BP 2325 Abidjan 01 Ivory Coast. In view of the request by SICOREP, the first
respondent by its letter dated 21 January 2002 sought the permission of ECGC for a
change in the name of the bank and in terms of the payment.
9 BHCI, the newly notified bank in the Ivory Coast, is alleged to have released the
documents without receiving any acceptance from the consignee. Since no payment
was forthcoming, the first respondent was unable to make payment to its own banker,
Punjab National Bank10. Consequently, PNB, the second respondent to these
proceedings, made an application for provisional payment of its claim under its own
WTPSG Policy on 12 February 2002. On 14 March 2002, the appellant made a
payment of Rs. 6 lakhs to PNB, as and by way of a provisional payment.
7 Documents against Acceptance (DA) is an arrangement in which someone has the right to collect imported goods only after they have signed an agreement at a bank to pay for the goods and have shown proof of having signed it. 8 “Credit Lyonnais” 9 “BHCI” 10 “PNB”
4
10 On 16 March 2002, ECGC sought further information from the first respondent in
regard to its overdue payment from SICOREP. Subsequently, on 28 May 2002, the first
respondent submitted two claims in the aggregate value of Rs. 22.87 lakhs to ECGC
against the overdue amounts from two shipments. Thereafter, on 25 June 2002, ECGC
called upon the first respondent to submit necessary documents together with its claim
forms.
11 In order to produce the necessary documents, the first respondent invoked the
intervention of the Indian Embassy in the Ivory Coast in July 2002. However, on 2 July
2002, the first respondent expressed its inability to ECGC to produce the documents
which were sought by them. The Indian Embassy, which had attempted to intervene on
behalf of the first respondent, informed the latter on 19 August 2002 that according to
BHCI it did not have SICOREP as a client at all. The Indian Embassy also opined that
the possibility of the documents being forged could not be excluded. By its letter dated
3 October 2002, ECGC informed the first respondent that it was not accepting its claim
in view of its failure to produce the requisite documents.
12 It appears that PNB also addressed a communication to BHCI to inform it about
the shipments and the documents. BHCI, by a facsimile message on 22 November
2002, informed PNB that the original documents had been made over to a person by
the name M. Reda Ali. BHCI indicated that it had refused to accept the documents for
payment for the shipments since it did not conduct such transactions, being a bank in
the housing sector.
5
13 The first respondent, being aggrieved by the rejection of its claim, instituted a
consumer complaint before the State Commission. The complaint was allowed on 23
April 2008.
14 ECGC contested the matter before the National Commission in appeal which has
resulted in the confirmation of the order of the State Commission allowing the
complaint.
15 On behalf of the appellant, it has been submitted by Mr Bharat Sangal, learned
counsel that the Shipments Policy which was obtained by the first respondent was a
comprehensive policy covering shipment risks. However, there was a specific exclusion
in the policy of a situation involving an act or default on the part of the collecting bank.
In the present case, it was submitted that ECGC agreed to the change in the
nomination of the buyer’s bank from Credit Lyonnais to BHCI in good faith, with a view
to facilitate the export transaction. The sales contract envisaged that the payment terms
were to be, through the bank, 60 days DA from the date of the Bill of Lading. Learned
counsel submitted that in breach of these conditions, BHCI informed PNB by its
communication dated 22 November 2002 that the original documents of the two
shipments had been handed over to the foreign party. At the same time, BHCI stated
that it could not accept the shipment for payment and that it had not conducted any
transaction with or made any payment to PNB. On this basis, it was sought to be urged
that there was a clear default on the part of the collecting bank which would result in the
applicability of the exclusionary provision.
16 The next submission which was urged on behalf of the appellant is that the State
6
Commission and National Commission were in error in coming to the conclusion that
because the appellant had made a payment to PNB against the WTPSG Policy, it
amounted to an admission of liability to the first respondent. It was also urged that the
guarantee which was issued to the bank was to protect the risk of its exposure to a
client in respect of a foreign transaction. The Shipments Policy which was issued to the
first respondent was separate from the WTPSG Policy which was issued to the bank.
Hence, it was submitted that the mere fact that ECGC honoured the guarantee to PNB
would not lead to the conclusion that there was an admission of liability to the first
respondent.
17 On the other hand, the learned counsel appearing on behalf of the first
respondent submits that the claim fell within the terms of the Shipments Policy. Learned
counsel submitted that this was a case where there was a failure on the part of the
buyer to pay for the goods within the stipulated period. The first respondent having
sustained the loss, was entitled to seek an indemnification from the insurer under the
terms of the Shipments Policy. Moreover, it was urged that the change in the
nomination of the bank from Credit Lyonnais to BHCI had been effected with the
consent and approval of ECGC. Consequently, the failure, if any on the part of
SICOREP, to retire the documents and to perform its obligation to pay for the goods
would not exclude the liability of ECGC under the terms of the insurance policy.
18 The policy document dated 27 July 2000 executed by ECGC in favour of the first
respondent defines the risks which were insured. Among them, Clauses (ii), (iii) and (iv)
provide as follows:
“(ii) failure of the buyer to pay to the insured, within four months after the due date of payment the gross invoice value
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of the goods delivered to and accepted by the buyer; or (iii) the failure of the buyer to pay to the Exporter within four months after the date of payment the gross invoice value of goods delivered to and accepted by the buyer, or (iv) failure or refusal on the part of the buyer to accept goods which have already been exported from India, where any such failure or refusal is not excused by and does not arise from or in connection with any breach of condition or warranty on the part of the Exporter or from any other cause within his control; and provided also that the Corporation is satisfied that no good purpose would be served by the institution of legal proceedings against the buyer in respect of his said failure or refusal,”
The relevant exclusion, proviso (b) to Clause (xii) of the policy, upon which the
controversy in the present case has turned, provides as follows:
“PROVIDED ALWAYS that the Corporation shall not be liable for loss:
(a) …
(b) which arises from the insolvency of any agent of the Exporter or the insolvency of a co1lecting bank or from any act or default on the part of such agent or collecting bank;”
19 The sales contract between the first respondent and SICOREP envisaged that
the payment terms, through the bank, would be 60 days’ DA from the date of the Bill of
Lading. The first respondent by its communication dated 1 November 2001 to ECGC,
declared that it would conduct business on 60 days’ DA basis from the date of the Bill of
Lading and only with the acceptance of Credit Lyonnais. It was to this document that the
specific approval of the ECGC was obtained on 7 November 2001 with reference to the
export contract with SICOREP.
20 When SICOREP indicated to the first respondent that it was suggesting a change
in the nomination of the foreign bank to BHCI, the first respondent in turn applied for
8
and obtained the approval of ECGC on 7 February 2002, subject to the terms and
conditions set out in the earlier approval.
21 After the first respondent submitted a claim to ECGC, a communication was
addressed on 25 June 2002 requiring the first respondent to arrange for: (i) the originals
of the unpaid bills of exchange; (ii) Advices of non-payment by the foreign
correspondent bank; (iii) Advice of the acceptance of documents by the foreign bank,
among other documents.
22 ECGC indicated that unless those documents were produced, it would be unable
to proceed further in the matter. As the correspondence on the record indicates, the first
respondent was unable to produce the relevant documents or to indicate that there was
an acceptance of the documents, in terms as required under the approval of the sales
contract by ECGC.
23 It was in this background that ECGC rejected the claim of the first respondent on
3 October 2002. The facsimile message dated 22 November 2002 of BHCI to PNB
indicates that the original documents of the two shipments had been handed over to M
Reda Ali. The communication, however, indicates that the bank could not accept the
shipment for payment and that it had not either made any transaction with or effected
any payment to PNB.
24 ECGC took up the matter with PNB which in turn corresponded with BHCI. The
correspondence was evidently fruitless since there was nothing to indicate that the
documents had been duly accepted in terms of the conditions governing the sales
9
contract.
25 Now, it is in this background that ECGC had sought to raise the exclusion
contained in the insurance policy. In terms of the proviso (b) extracted above, the
insurer was not to be held liable for any loss from any act or default on the part of the
collecting bank. Evidently, the collecting bank, as its communication dated 22
November 2002 indicates, handed over the original documents, but then sought to
justify its action by contending that the bank was in the housing sector and could not
accept the shipment for payment. If this was the position, there was no reason or
justification on the part of the collecting bank to hand over the original documents to a
person representing SICOREP without acceptance. There was, therefore, clearly a
default on the part of the collecting bank.
26 The State Commission and the National Commission held against ECGC inter
alia on the ground that by honoring its commitment to PNB under WTPSG Policy,
ECGC had in turn admitted its liability to the first respondent. There is a fallacy in this
hypothesis. The guarantee which ECGC furnished to PNB, similar to those it furnishes
to other bankers, was to secure their exposure against the risks involved in the
advances which the bank had made in respect of export contracts to its constituent.
This guarantee which ECGC issued to PNB would not conclude the issue as to whether
the claim made by the first respondent under a distinct insurance policy was
sustainable. Consequently, the basis on which the State Commission and National
Commission held against the appellant is erroneous.
27 During the course of the hearing of these proceedings, the Court has been
apprised of the fact that the order which was passed by the State Commission was duly
executed and in compliance, the amount due and payable has been paid over by
10
ECGC to the first respondent. There is no allegation that the first respondent was in any
way connected with or colluded with SICOREP. From the record, it appears that the first
respondent was itself a victim of SICOREP having retired the documents without
making payment for the export consignments. No submission has been urged on behalf
of ECGC to indicate the complicity of the first respondent. In the circumstances, we are
of the view that the loss must, in the present case, lie where it falls. In the exercise of
our jurisdiction under Article 142 of the Constitution, we direct that no recoveries should
be made from the first respondent.
28 However, since the appellant has been concerned with the position of law as set
down in the judgments of the State Commission and National Commission, we have
clarified the position in terms of the present judgment.
29 Subject to the directions under Article 142 issued above, we allow the appeal and
set aside the impugned judgment and order of the National Commission. There shall be
no order as to costs.
………...……………………................................J. [DR DHANANJAYA Y CHANDRACHUD]
..…………………………….…..............................J. [HEMANT GUPTA]
NEW DELHI MARCH 13, 2019
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ITEM NO.8 COURT NO.11 SECTION XVII
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 7781/2014
(Arising out of impugned final judgment and order dated 13-12-2013 in FA No. 282/2008 passed by the National Consumers Disputes Redressal Commission, New Delhi)
EXPORT CREDIT GUARANTEE CORPN. OF INDIA LTD. & ANR. Petitioner(s)
VERSUS
M.S. CREATIONS & ANR. Respondent(s) Date : 13-03-2019 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Bharat Sangal, AOR Ms. Laiman R. Bano, Adv. Ms. Babita Kushwaha, Adv.
For Respondent(s) Mr. Anil Kumar Tandale, AOR
Mr. M. T George, AOR Mr. Subhash Chandra, Adv. Ms. Kavitha K.T., Adv.
Mr. A. N. Arora, AOR
Mr. Himanshu Gupta, Adv.
UPON hearing the counsel the Court made the following O R D E R
Leave granted.
The Appeal is allowed in terms of the signed reportable
judgment.
Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER
(Signed reportable judgment is placed on the file)