K.MARAPPAN (DEAD) THROUGH SOLE LR. BALASUBRAMANIAN Vs THE SUPERINTENDING ENGINEER T.B.P.H.L.C. CIRCLE ANANTAPUR
Bench: HON'BLE MR. JUSTICE ASHOK BHUSHAN, HON'BLE MR. JUSTICE K.M. JOSEPH
Judgment by: HON'BLE MR. JUSTICE K.M. JOSEPH
Case number: C.A. No.-000159-000170 / 2010
Diary number: 22646 / 2008
Advocates: REVATHY RAGHAVAN Vs
C. K. SUCHARITA
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.159-170 OF 2010
SRI K. MARAPPAN (DEAD) THROUGH SOLE LR. BALASUBRAMANIAN ...APPELLANT(S)
VERSUS
THE SUPERINTENDING ENGINEER T.B.P.H.L.C.
CIRCLE ANANTAPUR ...RESPONDENT(S)
JUDGMENT
K.M. JOSEPH, J.
1. These appeals are directed against the
judgment rendered by the High court in Civil
Miscellaneous Appeal Nos.479, 93, 94, 480, 481 and 95
of 1990 and Civil Revision Petitions Nos.303, 304,
305, 1039, 1040 and 1041 of 1990. The appeals arise
1
out of arbitration proceedings conducted under the
Arbitration Act, 1940 hereinafter referred to as `the
Act’. By the impugned judgment, the High Court set
aside the orders passed by the Sub-Court granting the
decree in terms of the Arbitration Award though in a
modified way in respect of certain claims raised by
the appellant. The Court also rejected the petitions
filed by the appellant challenging the decision of
the sub-Court refusing to make the Award decree of
the Court in regard to certain claim. In short, by
the impugned judgment the High court found that the
arbitration awards were totally unsustainable in view
of Clause 59 of the Agreement.
2. A tender was invited on 18.9.1978 by the
respondent- State for carrying out irrigation works.
The appellant having quoted the lowest rates which
ranged between about 10-12% less than the standards
specified rate, appellant entered into Agreement
No.10/78-79 on 10/03/1979. Equally, the appellant
2
entered into Agreement No. 11/78-79 on 10/03/1979.
He also entered into Agreement No.14/79-80 on
28/06/1979. The work was to be completed within 18
months from the date of handing over the possession.
It would appear that the site was handed over to the
appellant in regard to Agreement No.10/78-79 on
16.11.1979. As far as the Agreement No.11/78-79 is
concerned, the site was handed over on 21.4.1979.
The site was handed over to the appellant in regard
to Agreement No.14/78-79 on 28.06.1979. Under the
agreements, raising various claims, the appellant
originally filed claim on 28.11.1983 before a panel
of three arbitrators. The panel rendered its awards.
The awards came to be challenged by the appellant and
the awards were set aside. An arbitrator came to be
appointed on petition filed by the appellant. He
entered upon reference on 26.4.1988 and passed three
awards on 19.8.1988. The appellant had, in fact,
raised 9 claims. The arbitrator rejected claim Nos.6
and 8 whereas he awarded various sums in regard to
3
the other claims. Claim No.9, no doubt, related to
interest. The respondent-State filed the applications
for setting aside the award under Section 30 and 33
of the Act. The appellant moved suits for making the
award decree of the Court under the Act. Certain
claims which were awarded by the Arbitrator, however,
did not meet with approval of the learned sub-Judge
and he agreed with the respondent-State. It is this
judgment which generated the appeals and revision
petitions before the High Court which stand decided
by the High Court by completely agreeing with the
contentions of the respondent-State and holding
mainly that the awards are in the teeth of clause 59
of the Contract.
3. We heard Mr. Ramamoorthy, the learned senior
counsel for the appellant and we also heard Ms.
Prerna Singh, learned counsel for the respondent.
4
4. Though various claims have been raised in
the appeals, the appellant has finally chosen to
press before us only the contentions in regard to
Claim Nos.1,3,4,7 and 9. The awards relate to 3
different agreements entered into by the appellant
with the respondents but the claims are all identical
in their content in regard to all the three
agreements though different amounts have been awarded
under the same. Therefore, we may set out the claims
with which we are to deal with.
Claim No.1 - towards extra lead of 4 kms/6 kms- stone and metal.
Claim No.3 – Non-supply of food grains as per the conditions of the agreement.
Claim No.4 – Reimbursement of short supply of cement.
Claim No.7 – Claim on account of stock of materials accumulated by the contractor for work in the project.
Claim No.9 – Interest of 18% per annum under the Interest Act.
5
5. Learned senior counsel for the appellant
would contend that the appellant is certainly
entitled to the amounts as awarded by the Arbitrator
under these claims. He would submit that the award
of the arbitrator is immune from judicial
interference unless it be that the arbitrator has
misconducted himself or it be that an error apparent
on the face of the record is betrayed by the award.
It is for the arbitrator to construe the contract and
sift the materials before him. His finding on facts
cannot be rendered vulnerable in proceedings under
Sections 30 and 33 of the Act. As far as Clause 59
is concerned it is his contention that the said
Clause would not stand in the way of the claims as
awarded and which are pressed before us being
countenanced in law.
6. Per contra learned counsel for the
respondent would support the judgment of the High
Court and would contend that Clause 59 of the
6
agreement would bar the claims canvassed by the
appellant. Before we deal with Clause 59 it is
appropriate to appreciate what happened before the
arbitrator, the sub-Court and finally in the High
Court.
PROCEEDING BEFORE THE ARBITRATOR
Claim No.I-Extra lead
7. The case of the appellant was that the
appellant was to quarry and take stones and metal
from a specified quarry which was located at a
shorter distance than from where the appellant
contractor had to actually quarry the stones and
metal and thereafter transport the materials to the
work site. This resulted in extra rate and therefore
extra expenditure. The claim of the appellant was
Rs. 15 per cubic meter. The arbitrator rejected the
arguments of the respondent that the appellant on his
own went ahead and carried out quarrying from the
quarry located further away. The arbitrator also
7
found that the claim was tenable under Section 70 of
the Contract Act. It is accordingly that the
arbitrator awarded compensation at the rate of Rs.15
cubic meter for the amounts as claimed.
Claim No.III
8. Claim No.3 related to default on the part of
department in making supply of food grains. In
short, under the food for work programme of the
Central Government, food grains were to be made
available by the respondent and part of the wages of
the works was to be supplied by the appellant in food
grains as part of the contractual obligation and it
is the case of the appellant that the food grains
were not supplied though it was available.
Consequently, the appellant had to supply food grains
to his workers by procuring the food grains at higher
prices from the open market. The arbitrator noted
the argument of the State to be that the relevant
clause only contemplated making available food
grains, if it was available. The arbitrator relied 8
on the correspondence to arrive at the conclusion
that though food grains were available it was still
not supplied to the appellate. The arbitrator
proceeded to award various sums under the three
contracts on the basis that the appellant was
constrained to expend money for supplying his workers
by purchasing food grains from the open market.
Claim No.IV
9. As far as claim No.4 is concerned, it
related to short supply of cement. Under the
contract the arbitrator noted that the department was
to supply cement to the contractor. The value of the
cement was fixed at Rs.416/- per tonne. It was the
case of the appellant-contractor that in breach of
its contractual obligation, the department however
did not make sufficient supply of cement. In order
to achieve progress in the works it is the case of
the appellant that he procured cement from outside.
He also appears to have pointed out recoveries were
made as though supply of cement was effected by the 9
department when it was not the case. The department
contended that cement was in fact supplied as per the
contract and the contractor was not authorized to
purchase cement from outside. Department further
contended that contractor did not produce any
vouchers. Department further relied on Clause 10 of
the contract. Clause 10 provided that no claim for
compensation for non-supply of cement would lie. The
arbitrator, however, rejected all the contentions of
the department and relied on Section 70 of the
Contract Act. The non-production of the cement issue
register and unstamped receipt by the department led
the arbitrator to raise an adverse inference against
the department. The arbitrator proceeded to award
varying sums under the three contracts.
Claim No.VII
10. Claim No.7 which is pressed before us
related to a claim on account of material accumulated
by the appellant for the work in the project was
particularly awarded by the arbitrator. The claim of 10
the appellant was that he had purchased various
materials and stocked at the work site for carrying
out the work but the department prevented appellant
from carrying out the work and, therefore, the
appellant was entitled to the value of the materials
which he had collected at his expense. The arbitrator
after excluding sand awarded certain sums under the 3
contracts.
Claim No.IX
11. Finally, under Claim No.9 which related to
interest at 18% under the Interest Act, the interest
was awarded at the rate of 12% per annum on all
claims from the date of the claim petition namely
23.11.1983.
Proceedings before Court under Sections 30/33 and 17 of the Act.
12. The sub-Court held inter alia as follows:
11
As far as Claim No.I is concerned, namely, extra
lead, the sub-Court proceeded to agree with the
arbitrator that the appellant is entitled to extra
lead. As far as the quantum of extra lead is
concerned, the court found that the arbitrator was
not correct in fixing the extra lead at Rs.15 per
cubic meter. The reasoning in this regard was that
there was no material in support of the same. On the
other hand, the Court reasoned that there was a
procedure for settling such claims for extra items.
As per correspondence, the court found that the
difference would only be Rs.3.23 whereas it was found
that the arbitrator has awarded at the rate of Rs.15
which would amount to giving Rs.24 for extra lead of
6 kilometers. This was found to be an error apparent
and having regard to the fact that the matter was
pending for a long time and the present proceedings
constituted the second round of litigation, the court
proceeded to modify the amount and direct that the
12
extra lead would be calculated as per the procedure
extant.
13. As far as Claim No.III is concerned namely,
the breach found by the arbitrator in the matter of
supply of food grains, the court proceeded to set
aside the award of the arbitrator. It was found that
the misconstruing the contract, the arbitrator had
awarded a sum of Rs.93 lakhs in all the three
contracts put together which is without any
justification as the arbitrator has exceeded his
jurisdiction. Contrary to the finding recorded by
the arbitrator the court found that there was no
evidence to show that the food grains were available.
The Court reappraised A-22 and A-25 and took the view
that it did not support the finding by the arbitrator
that the food grains were actually available. It was
further found that there is no evidence to show that
the appellant had given extra wages for non-supply of
food grains by the department. There is no evidence
13
according to the court to show that the appellant had
purchased food grains at the open market rates as the
appellant had not produced the register to show that
he had procured and supplied food grains from
outside. The appellant was bound to pay fair wages.
14. As far as the claim No.IV is concerned,
which related to short supply of cement to the
appellant, the Court set aside the award passed by
the arbitrator.
15. It was found inter alia by the Court that
the appellant did not mention the source through
which he had obtained the cement. There was no
evidence before the arbitrator to show that the
appellant was permitted to bring his own cement and
use it in his work. As per the terms of the
agreement the appellant was not allowed to use the
cement other than the cement supplied by the
14
Government. There is no evidence before the
arbitrator to show any check/measurement taken at the
time of alleged use by the Contractor. The tabular
statement produced before the arbitrator by the
appellant was found to be only theoretical
requirement of the quantity of cement for such work.
16. The contractual provisions were ignored by
the arbitrator. In none of the letters written by the
officers referred to by the arbitrator in the awards,
the Engineers admitted about the alleged use of
cement brought from outside by the appellant.
17. There was no clause in the contract
permitting the contractor to use his own cement and
claim reimbursement. The arbitrator exceeded his
jurisdiction.
15
18. As regards Claim No.VII is concerned,
which related to claim for value of the material
stored by the appellant at his site, the court
proceeded to set aside the award. The case of the
appellant appears to have been that he collected the
materials on the basis of the assurance of the
department that further construction work will be
entrusted to him but no letter of assurance was
produced. The provisions of the agreement were only
for finished work. The Additional Advocate General’s
argument that the Government had no objection in the
contractor selling away material after paying royalty
charges etc. to the Government was noted. Under
Section 70 of the Contract Act, the Government has
got option either to pay compensation or restore the
material to the contractor.
19. As far as the claim for interest is
concerned, the court relying on the judgment of this
Court in Gujarat Water Supply & Sewerage Board vs.
16
Unique Erectors (Gujarat) (P) Ltd. & Anr. reported in
AIR 1989 SC 973 and taking the date on which the
arbitrator entered upon the reference as 26.4.1988
and the date of the awards as 23.8.1988, it was found
that for the said period, the arbitrator did not have
the power to grant interest on the amount found due.
Therefore, the Court set aside the award of interest
for the period 26.4.1988 till 23.8.1988 in regard to
the rest the award of interest was sustained by the
Court. The net result was the Court, partially,
allowed the suits and passed modified awards in
favour of the appellant whereas it also allowed the
petitions filed by the respondent for setting aside
the awards in the manner which we have indicated
above.
The findings of the High Court
20. In the impugned order, the Court has
proceeded to allow the appeals filed by the
17
respondent-State and dismiss the revisions filed by
the appellant.
21. As far as Claim No.III is concerned which
related to non-supply of food grains, it was found as
follows:
“Apart from the fact that there is no such total liability on the part of the Government to supply the food grains without which he could have proceeded with. The very clause which has been relied upon by the contractor for supply of the food grains reduced to the effect that clearly such supply would be made only if available, and therefore, it is not the case of the Contractor that though food grains were available it is not supplied by Government. There is no mention or any evidence in this regard let in on behalf of the contractor. Therefore, it is again the compensation which comes within the bar of Clause 59.“
22. In regard to Claim No.IV, the following is
the finding by the High court:
“In the Claim No.4 the reimbursement of non- supply of cement is again is similar such obligation as the one stated to be in the earlier claim and even on this account, nothing has been pointed out on behalf of the contractor on facts or in details as to how it can be taken out from the claim for compensation as barred under Clause 59.”
18
23. As regards Claim No.I relating to extra
lead, the High Court proceeded to hold as follows:
“The Claim No.1 relates to extra lead of 4 K.m for stone and metal is again attributable to the alleged delays, laches and breach on the department as complained by the contractor and therefore, such claim once again amounts to a compensation within the parameters of the bar as provided under Clause 59. Since we have found that the claims under item 2,5,3,4 and 1 exfacie squarely come under the bar of Clause 59 in view of the very maintainability which go to the very root itself, these claims are squarely barred under Clause 59 as held in the aforesaid decision of the Supreme Court in the case of Ramnath International Construction Pvt. Limited (2 Supra).”
24. It is found that claim No.2,5,3,4,1 is ex-
facie case under the bar of Clause 59 and finally it
was held as follows:
“Having regard to the reasons as given, especially, the authoritative pronouncement by the Apex Court on the very question, we hold that the claims of the contractor are not sustainable and accordingly both the awards of Arbitrator dated 19-06-1985 and 19-06-1968 and the judgement and decree in O.P. No.118 of 1988 dated 07-10-1988 to the extent of awarding claims in respect of the Claims Nos.1,2,3,4,5,7 are set aside and consequently we hold since the very claim being held to be
19
not entitled, question of awarding any interest does not arise.”
Decisions and Findings
25. Since the impugned decision is based on
Clause 59, it is now necessary to refer to the same.
It reads as follows:
“59. Delays and extension of time: No claim for compensation on account of delays or hindrances to the work from any cause whatever shall lie, except, as hereinafter defined. Reasonable extension of time will be allowed by the executive Engineer or by the officer competent to sanction the extension for unavoidable delays, such as may result from causes, which, in the Opinion of the Executive Engineer, are undoubtedly beyond the control of the contractor. The Executive Engineer shall assess the period of delay or hindrance caused by any written instructions issued by him, at twenty five per cent in excess of the actual working period so lost.
In the event of the Executive Engineer failing to issue necessary instructions and thereby causing delay and hindrance to the contractor, the latter shall have the right to claim an assessment of such delay by the superintending Engineer of the Circle whose decision will be final and binding. The contractor shall lodge in writing with the Executive Engineer a statement of claim for any delay or hindrance referred to above, within fourteen days from its commencement, otherwise, no extension of time will be allowed.
Whenever authorized alterations or additions made during the progress of the
20
work are of such a nature in the opinion of the Executive Engineer as to justify an extension of time in consequence thereof, such extension will be granted in writing by the Executive Engineer or other competent authority when ordering such alterations or additions.”
26. It is our view that it will not be open to a
contractor to claim compensation which arises on
account of the fact that the work is delayed or
hindrance caused to the work from any cause
whatsoever. To demystify this further, it means that
should the work be delayed on account of reasons
which are attributable either partially or entirely
to the employer namely the respondent herein, the
claim for compensation is barred. Equally, the
clause interdicts raising claim for compensation by
the contractor if the employer poses hindrance to the
work. If work gets delayed on account of the
contractor himself, it is axiomatic that he cannot
claim compensation as it would amount to a person
taking advantage of his own wrong. Delay from any
21
cause cannot found a claim for compensation. It may
also happen that the work may get delayed not due to
the fault of the employer. There may be natural
causes such as natural calamities which may cause
delay in carrying out the work. Even in such cases,
in our view, Clause 59 would cast an embargo against
a claim by the contractor. This interpretation gives
full play to the words ‘delays from any cause
whatsoever’. Equally, if there is hindrance to the
work from any cause whatever, a claim for
compensation would not lie.
27. The heading of Clause 59 is ‘delays and
extension of time’. While compensation on account of
delay and hindrance is impermissible, what Clause 59
provides however, is that reasonable extension of
time be allowed. Request for extension of time must
arise from causes beyond the control of the
contractor. It is further provided in clause 59 that
if delay or hindrance is caused by any written
instruction by the Executive Engineer then the period
22
of the delay or hindrance is to be assessed at 25% in
excess of the actual working period so lost. It is
further provided that if delay and hindrance is
caused to the contractor as a result of the Executive
Engineer failing to issue necessary instructions, the
contractor will have the right to claim and
assessment of the delay by the Superintending
Engineer of the Circle. The contractor is to lodge a
statement of claim for any delay or hindrance within
14 days from its commencement, failing which no
extension for time will be allowed. Still further
Clause 59 declares that whenever authorised
alterations or additions which are made during the
progress of the work are of such a nature which
justify an extension of time, extension can be
granted in writing by the Executive Engineer or other
competent authority when ordering such alterations or
additions. In short, under clause 59 while extension
of time on account of delay or hindrance can be
23
granted. Claim for compensation on account of delay
or hindrance on account of any cause will not lie.
28. Now that we have elucidated the true scope
of Clause 59, we must ponder whether the High Court
was right in placing Clause 59 side by side with
Claim No.I and find that claim is in the teeth of
Clause 59.
29. Claim No.I as we have already noted relates
to claim for extra lead for carrying out the work of
quarrying stone and metal from a quarry located at a
greater distance from the work site. As far as the
said claim is concerned, we would think that it
cannot be associated with a delay to the work for any
cause whatever within the meaning of Clause 59. What
is involved in the claim is the right to claim
compensation by reason of the fact that the
appellant-contractor though had to quarry from the
24
specified quarry under the contract which was located
nearer to the work site was compelled to carry out
the work of quarrying, both stone and metal, from a
quarry located at a greater distance and to transport
the same to the work site. The claim is based on the
expenditure which the appellant had purported to
incur on this score. Though case of delay within the
meaning of Clause 59 is sought to be set up, there is
no support sought to be drawn from the second limb of
Clause 59 which deals with hindrance to the work from
any cause whatsoever. Therefore, we can safely
confine our focus on the question whether the claim
stands barred by virtue of Clause 59 on account of it
arising out of delay. In this case, we must further
notice that, in fact, before the arbitrator
apparently Clause 59 was not as such pressed or at
any rate seriously pressed. Before the civil court,
in the counter affidavit filed, the State did not lay
store by the said contention. It is in the
additional counter affidavit filed that the
25
contention based on Clause 59 was apparently raised
by the State. Be that as it may, since the
arbitrator is the creature of the contract, and
therefore, he is bound by the contract, though late
in the day, it may be, that the objection was raised,
we cannot rule out the said contention as it is a
matter that goes to the root of the matter. In fact,
we would approve of the view taken by the High Court
in regard to effect of Clause 59 qua Claim Nos.2 and
5. The appellant has, also, not pressed these claims
before us. The only aspect which remains is the
contention which is urged on behalf of the respondent
that Clause 59 would be infringed as escalated
amounts are given beyond original period are
canvassed by the appellant.
30. We would think that while it is true that
the case under Claim No.I extends to the period
beyond the original period of the contract (namely 18
months from the date of handing over of site), the
26
claim cannot be one which is on account of delay from
any cause whatsoever. The claim, on the other hand
is, on account of the appellant carrying out work of
quarrying from a site which was located further away
than the site which was specified under the contract.
Be it for the original period of the contract or for
the period beyond the contract, the appellant has had
to quarry from the site located further away.
Necessarily in regard to expenses, he must be paid
for the difference in the rate. The last area of
inquiry would be whether having regard to the fact
that the civil court has agreed with the arbitrator
that appellant is entitled to extra lead at which
rate it should be paid? It is here that we must
remind ourselves of the jurisdiction to interfere
with an award under the Act. In calculating
compensation at the rate of Rs.15/- per cubic meter,
has the arbitrator acted without any material? Has
he overlooked any contractual injunction? Does the
Civil Court have the power to re-appraise the
27
materials in substituting or modifying the award on
merits?
31. In this regard, we must notice the
provisions in the Act relating to the power of the
court when an award is challenged. Section 15 of the
Arbitration Act, 1940 reads as follows:
”15.Power of Court to modify award. The Court may by order modify or correct an award-
(a) where it appears that a part of, the award is upon a matter not referred to arbitration and such part can be separated from the other part and does not affect the decision on the matter referred; or
(b) where the award is imperfect in form, or contains any obvious error which can be amended without affecting such decision; or
(c) where the award contains a clerical mistake or an error arising from an accidental slip or omission.”
32. Section 16 of the Arbitration Act deals with
the power to remit the matter. We may straight away
rule out the question of remitting the award having
regard to the efflux of time and also improbability 28
the arbitrator being available even otherwise for the
purpose of redoing the matter. Coming to Section 15
of the Act, the power available to the Court to
modify the award was available inter alia when a part
of the award is not referred to arbitration and such
part can be separated from the other part and clearly
Clause (a) is applicable as it is not the case of
either party that the matter relating to the amount
to be paid by way of extra lead was not a matter
which was referred to arbitration.
33. Under Clause (c), an award can be modified
if it contains a clerical mistake or there is an
error which arises from an accidental slip or
omission. There cannot be any doubt that this is not
a case where there is clerical mistake or an error
arises from an accidental slip or omission. Lastly,
the power of the court to modify extend to a case
where the award is imperfect in form. Certainly, it
is not the situation in the facts of the case. Of
29
course, where the award contains an obvious error
which can be amended without affecting such decision.
Court has power to modify. When the Sub court
modified the sale at which the amount is to be
calculated would affect the ‘decision’ of the
‘arbitrator’. It is not the sale of Rs. 15/ C.M., not
an essential part of the ‘decision’ of the
arbitrator.
34. In the light of the above discussion and
proceeding on the basis that there is no power to
modify the award we would consider the legality and
correctness of the civil court decreeing the claim in
regard to Claim No.1 by modifying the award of the
arbitrator.
35. In the award, it is the case of the
appellant that the Executive Engineer has clearly
given the rates and arbitrator has found as follows:
30
“2.4 the claimant has claimed Rs.15/ cu.m. The Ld. Arbitrator at vol.2 page 283 has noted:
“In fact the Department itself recommended to the Government vide 87 letter of C.E. to Government for sanctioning enhanced rates because of escalation of costs. The Department had not disputed correctness of extra rate claimed by contractor. On the other hand by its representation and conduct it has accepted the rate as workable rate. The claim is also tenable and legally tenable and legally grantable, applying the principles of Sec.70 of the Contract Act. Hence I find the claim of the contractor for higher rates at Rs.15/ C.M. is just reasonable and legal..”
For Agreement No.10, Rs.7,68,825/- is awarded.
For Agreement No.11, Rs.12,38,250 is awarded and
For Agreement No.14, Rs.9,59,325 is award.
The total is Rs.29,66,400/-“
36. The further case of the appellant is that
the standard rate for the period stated by the
Executive Engineer is Rs.13.75 cu.m. and the
contractor has claimed Rs.15/-cu.m. which is accepted
by the Department. It is contended by the appellant
that as per the finding of the arbitrator the sub-
31
Court, the extra lead would relate to beyond the
agreement period.
37. He had claimed at the rate of Rs.15/- cu.m.
which was accepted by the department as is clear from
letter dated 23/11/1982 written by the Executive
Engineer to the Superintending Engineer.
38. Appellant drew support from letter dated
23.11.1982 written by the Executive Engineer to the
Superintendent Engineer. We may also notice the
following statement however in the said letter.
“After gaining practical experience it has been found possible to utilize this quarry only for major quantities of two contracts of Sri DV. Krishna Reddy & Co., against the total No. of seven works for which the stone from that quarry is proposed to be utilized. The quarry from which the stone is being obtained by Sri K. Marappan is at a distance 3.45 KM MR + 1.447 KM CT. He is obtaining the entire metal and stone totally from this quarry.”
39. The sub Court, on the other hand, has found
that the assumption made by the arbitrator about
Rs.15/- cu.m. over and above the quoted rates is
32
without any basis. The sub-Court relied on the
provisions in the agreement relating to the manner in
which the rates were to be derived. The sub Court
proceeded to make reference to the clause in the
agreement.
The Clause reads as follows:
“VII. a) Procedure for working out rates for supplemental items:
The contractor is bound to execute all supplemental items that are found essential, incidental and inevitable during execution of main works at the rates to be worked out as detailed below:-
i) Supplemental items directly deducible from similar items in the original agreement:-
The rates shall be derived by adding to or subtracting from the agreement rate of such similar items, the cost of difference in quantity of materials or labour between the new item and the similar item in the agreement worked out with reference to the schedule of rates adopted in the sanctioned estimate with which the tenders were compared plus or minus overall tender percentage.
ii) New items (a) similar items, the rates of which cannot be directly deduced from the original agreement.
b) Purely new items which do not correspond to any item in the agreement.
33
The rates shall be estimate rate plus or minus overall tender percentage.
NOTE: The term estimate rate used in (i) and (ii) and (a) & (II) (b) above means the rate of sanctioned estimate with which the tenders were compares, or if no such rate is available in the estimate the rate derived with reference to the scheduled of rates adopted in the sanctioned estimate with which tenders are compared.
Whether the need for execution of excess quantity beyond the quantities stipulated in the agreement is noticed, the contractor should give notice in writing to the Exe. Engineer, who will in turn shall obtain orders of the competent authority before commencing execution of the excess quantity of work.
For all items of work in excess of the quantities shown in Schedule ‘A’ of the tender the rate payable for such item shall be either tender rate or SS rates for the items plus or minus overall tender excess accepted by the competent authority whichever is less. The SS rates means the rates with which estimate is prepared for comparing the tender.
40. Thereafter, the sub court referred to the
actual calculation made in Exhibit B.3 the letter
dated 23.11.1982 written by the Executive Engineer to
the Superintending Engineer which is in fact relied
upon by the appellant himself. The sub Court
34
proceeded to find that the difference in rates for 2
kms and 6 kms works out to 3.23 per cu.m. and that
the cost of conveyance of material of all kinds RR
stones and spass as provided in the estimate is
Rs.9.81 per cu.m. which was in accordance with the
standard schedule rate for 2 km. lead. The rate
fixed for 6 kms lead was Rs.15/- over and above the
quoted rates of Rs.8.80 which is arrived apparently
after deducting actual rate by which the appellant
had quoted his rates which was nearly 10-12% less
than the estimated rates. The result was that the
arbitrator gave Rs.24/- per cu.m. as against Rs.13.75
which is without deduction. In the written
submission before us, the appellant has not
questioned the applicability of the clause relating
to supplemental item in regard to the extra lead.
Therefore, we need not be detained by the question
whether the provision as such is applicable in
respect of claim based on extra lead. If that be so,
the question would be whether it is a case whether
35
arbitrator has awarded Rs.15/- in place of Rs.13.75
in which case we would be inclined to agree with the
appellant that the award in this regard should be
sustained in its entirety. But the question is
whether the arbitrator has actually awarded Rs.15/-
cu.m. over and above the amount which the appellant
already received on the basis of the actual lead in
the contract.
41. The arbitrator, in fact, found that the
claim of the appellant for higher rates at Rs.15/-
per cu.m. is reasonable and legal and on the basis of
the tabular statement which was prepared by the
appellant and awarded different sums under the three
different contracts. It would appear that the claim
for Rs.15/- per cu.m. is based on abnormal increase
in transport charges due to increase in cost of fuel,
automobile spare parts etc. If escalated rates are
claimed, then it may attract the wrath of Clause
59. We would think that the claim of extra lead
36
cannot be denied. The claim of Rs.15/- per cu.m., if
it is over and above the amount which is already
received will be in the teeth of the contractual
provision which is relied on by the sub Court for
which he has not taken any exception to in which case
we would think that the amount as ordered by the sub
Court is to be awarded to him under this claim. This
means the amount is to be worked out as provided in
the letter dated 13.11.1982. In other words, the
amount must be awarded on the basis of the cost of
conveyance being calculated at the rate of Rs.13.75
and the amount must be calculated and paid. Mindful
though we are of the limitation under Section 15 (b)
of the Act to modify, we would in the facts of the
case, rely on Article 142 to sustain the decision of
the Sub Court under this claim.
CLAIM NO.III
42. Coming to Claim No.III, namely, on account
of non-supply of food grain, we have already found
that while the arbitrator has awarded the amount of 37
compensation, the sub Court has set aside the award.
The main contention of the State which found favour
with the sub Court is that the clause actually
provided for supply of food grain provided it is
available. The arbitrator found that food grains
were not supplied despite the fact that they were
available and this finding by the arbitrator was
found to be perverse. The claim of the appellant was
that under the agreement, the appellant was to supply
the labourers a certain quantity of foodgrains as
part of the wages. The labourers were also making
such demand as it would be beneficial to them also.
The appellant therefore had to supply food grains
from the market at the market value which led him to
incur extra expenditure. The labourers according to
appellant were not willing to work otherwise. It is
necessary to advert to the actual contractual
provisions in relation to supply of food grain. The
clause in one of the contract relating to food grains
reads as follows:
38
“FOOD GRAINS:
1.The cost of the work is estimated to be Rs.1,16,15,713/- approximately. Against this estimate 17,500 quintals of wheat at Rs.115/- per quintal, if available, will be supplied to the contractor for being issued as wages to labourers employed on the work.
2.The tenderer shall bear the transport and other incidental charges for the transportation of wheat from nearest F.C.I. Wheat godown to the site of the work. He shall be responsible for the safe custody and storage of wheat at his own cost and ensure issue to the labourers of the quantity of wheat calculated at a price not exceeding Rs.1-25 per K.G. in lieu of the amount of wages payable to them.
3.The contractor shall be responsible to produce the Accounts of receipts, distribution etc., of what to the labourers as and when required by the Engineer incharge of the work.
4.The supply of wheat to the contractor for issue to the labourers will be regulated from time to time according to the assessment of the Engineer in-charge of the work.
5.The department is not liable for any compensation on account of any fluctuation of market price of wheat or deterioration in quality of the wheat. The contractor is bound to accept the agreed quantity of wheat at the stipulated rate, if offered. Similarly, he shall have no claim for the supply of extra quantity of wheat on the ground of excess or enlarged scope of work and where the Department declines to supply extra wheat, no claim for compensation on this account shall be entertained by the Department.
39
6. The tender will be deemed to have satisfied himself about the availability of wheat and the rates quoted by him in the tender should take into account that aspect for completing the work according to the specifications and conditions incorporated in the agreement.”
43. It was further provided that the labourers
were to be supplied wheat at a rate not exceeding
Rs.125 per quintal but the quantity to be supplied to
the labourers and rates are subject to the approval
of the Executive Engineer.
44. The appellant relied particularly on the
contents under the heading ‘Negotiation’. It reads
as under:
“NEGOTIATIONS.
During further investigation I do hereby agree for the supply of rice in place of wheat. I also agree to receive either wheat or rice or both to the quantity of 17,500 quintals. I also agree for a rate of Rs.115/- per quintal of coarsed rice and Rs.130/- per quintal for fine rice. I also agree to supply coarsed rice at a rate not exceeding Rs.125/- and fine rice not exceeding Rs.140/- per quintal to the labourers. The other conditions and clauses covered by the tender relating to the supply of food grains remain unchanged.
40
In case of short supply of either wheat or rice compared to the quantity of 17,500 quintals, I shall have claim for compensation on this account.”
45. The first thing we have to deal with is
whether the High court was wrong in rejecting the
said claim. The reason for rejecting the claim by
the High Court are as follows:
1. There is no such total liability on the part
of the Government to supply the food grains
without which he (apparently the appellant)
could proceeded with.
2. The very clause which has been relied upon
by the contractor for supply of food grains
reduced to the fact that such supply would be
made only if available and therefore it is not
the case of the contractor that though
foodgrains were available it is not supplied by
the Government.
41
3. There is no mention of any evidence in this
regard let in on behalf of the contractor. It is
thereafter that the High Court holds that
therefore it is again the compensation which
comes within the bar of Clause 59.
46. At first blush, the claim relating to food
grain even as understood by the High court does not
appear to have anything to do with compensation for
delay. The case based on hindrance also does not
appear to be made. We shall, however, consider the
matter in some detail.
47. The High Court has not adverted to the
clause in the contract under the heading
‘negotiation’ which we have referred to. Instead the
High court has proceeded on the clause which
undoubtedly contemplated supply of food grain only
subject to availability. The clause after the
42
negotiation was carried out however brought about the
following changes:
In place of wheat, the appellant agrees to
take either wheat or rice and the price at which
it was to be supplied to the workers was also
stipulated. The other conditions in the contract
relating to the food grain remained unchanged.
This means that it could be said that it was
subject to availability and we have also referred
to clause which provides that appellant is bound
to accept the quantity at the stipulated rate, if
offered. However, a significant change which was
brought about was that in case of short supply of
either wheat or rice compared to a specific
quantity of 17,500 quintals, the appellant was
given the right to claim for compensation.
Therefore, this clause, in our view, brings about
the change which has not been considered by the
High court. Since the sub Court has given other
43
reasons, it may be necessary to consider what sub
Court has held.
48. The sub Court takes note of the provisions
under the heading ‘negotiation’ which we have
referred to except the condition that in case of
short supply the appellant will have the right to
claim compensation on this account. The sub Court
proceeds to hold the conditions are incorporated with
a view to cast a duty to receive a particular
quantity of food grain in lieu of cash and to supply
them to labourers at a stipulated rate and it is for
the benefit of the State as the State would receive
the food grains under the food for work programmes
under the Government of India scheme free of cost.
Further, it is for the benefit of the labourers. The
sub Court proceeded to further hold that the purpose
of the food for work programme was to create
employment and the contractor is not to get any
benefit out of this condition. The contractor is
bound to make record of the food grains received from
44
the Government and supplied to the labourers at the
specified rate. He cannot sell the food grains at
the market rate. He is the happiest person and need
not discharge the burden cast under the condition
relating to food grains if food grains are not
supplied. The appellant was trying to take advantage
of this. There is no promise to supply a particular
quantity of food grain. The appellant has no
obligation to supply food grains to the labourers if
the Government did not provide him food grains. The
Sub Court also did not find favour with the
contention of the appellant that taking the
attractive clause of supply at subsidized rate, he
quoted lesser rate and, therefore, for non-supply he
is entitled to be compensated. It is found that the
appellant is not entitled to compensation as it is
not an attractive clause. The Court further found
that the arbitrator was carried away by the letters
written by the Engineers wherein they have opined
that the contractor quoted lesser rates on account of
45
this attractive clause. It would become an
attractive clause only if the Engineers concerned
permitted the appellant to misutilise the grain by
selling the food grain by the contractor in the open
market. The appellant is bound to pay fair wages
under the contract (It is true that under the
contract clause the appellant shall not pay less than
the fair wages).
49. It is found that department officers
misunderstood the food for work in their letters.
The arbitrator relied on such letters as if the
Engineers are the master to interpret the term of the
contract. It was further found that there is
absolutely no basis that food grains were in plenty
with the Government. The sub Court further finds
that the reliance placed by the arbitrator at Exhibit
A.22 for availability was not justified. He referred
to Exhibit A.22 with annexure also. The contention
of the appellant was that he promised to the
46
labourers that he would pay a portion of their wages
by way of food grain at specified rate and he had to
supply the food grains at the subsidized rates as
promised by purchasing the food grains at higher
rates. The sub Court finds that there is no evidence
produced before the arbitrator to show that he
purchased food grains from the open market and
supplied those food grains to the labourers at the
subsidized rates. In case of supply of food grains,
the appellant was bound to maintain record of proper
distribution but the appellant has not produced any
such register, it is reasoned by the sub Court. Next
it is found that the appellant even it is true that
he agreed that the workers are to be supplied a
certain portion of the wages in food grains, he
cannot fix wages in such a manner that the contractor
would get any advantage out of it as it is not
contemplated under the scheme. He has to pay the
fair wages and besides fair wages he had to provide
additional facilities by providing food grains at the
47
subsidized rates. The question of supply of food
grains to worker by appellant in the event of non-
supply of the same by the Government did not arise.
It is further found that there is no provision in the
agreement to the effect that in case of failure to
supply food grains the Government is liable to
compensate the loss that may be sustained on account
of failure of the department to supply food grains,
and the arbitrator patently exceeded jurisdiction.
50. The first thing that stands out in the
reasoning of the sub-Court is the absence of any
reference to the clauses specifically under the
heading ‘negotiation’ which specifically confers a
right of compensation in case of short supply of
either wheat or rice compared to the quantity of
17,500 quintals (Agreement NO.11/78-79). This means
that while the parties contemplated that a part of
the wages was to be paid by way of supply of food
grains at the stipulated price, the obligation of the
appellant was to take the food grain supply from the
48
Food Corporation godown and carry it to the work
site. He was to further supply the said food grains
to the workers at a higher specified rate in view of
the fact that he would incur certain expenses. This
undoubtedly was subject to availability. But
introduction of the clause in the contract that in
case of short supply of either wheat or rice in
comparison to the actual quantity which was agreed to
be supplied, the appellant will have a claim for
compensation on the said count has been missed by the
sub Court as also the High Court.
51. The sub-court has proceeded to find that the
case of the contractor appellant that the clause
providing for supply of food grains was an attractive
clause, was not correct. We are inclined to agree
with the said finding. In the claim filed by
appellant what is stated inter alia is as follows:
“(ii)…………The tender documents provided for supply of wheat at the quantities mentioned above. It also provides that the charges on account of the storage, transportation, the cost of the container as fixed by the Government, and sales tax have to be borne
49
by the contractor. The contract condition also further stipulates that the contractor has to supply the wheat to the labourers consistent with their requirement and at the rates not exceeding Rs.125/- per quintal. It is also mentioned in the contract that a particular quantity of wheat at Rs.115/- per quintal, will be supplied to the contractor for being issued as wages to labourers employed on the work. On the representation made by the contractor on this clause there was negotiation and agreement was arrived at between the contractor and the Department to the effect that the contractor will receive the quantity of grains to be supplied either as wheat or as rice or both, further stipulating the rate at which it is to be supplied fixing the rate at Rs.115/- per quintal for coursed rice and at Rs.130/- per quintal for fine rice and also stipulating the rates at which the contractor is to pay to the labourers, retaining the other conditions and clauses covered by the contract relating to the supply of food grains.
(iii) In short the agreement stipulates that the food grains will be supplied by the Department to the contractor at the specific rates, which of course are competitive rates as against the rates of the grains to be acquired from the open market. The contractor took this important and attractive aspect into consideration and submitted his tender at the most competitive rate only on account of the advantage he would derive from the department supplying the food grains at specific rates which he would pass on to the labourers.”
52. A perusal of the aforesaid averments will
reveal that the tender document contemplated supply
50
of wheat of a particular quantity at Rs. 115/- per
quintal and the contractor was to supply at Rs.125/-
per quintal to workers. Thereafter, it is stated
that on a representation made by the contractor there
was negotiation and an agreement was arrived at
between the contractor and the department. The
contractor was to receive the quantity of food grains
either as wheat or rice or both. In other words,
reference is made to the clause coming under
negotiation. It is thereafter stated that in short,
the agreement stipulated that the food grains will be
supplied at specific rate which were competitive
rates as against the rates in the open market. It is
further alleged that the contractor took this
important and attractive aspect into consideration
and submitted his tender at the most competitive rate
only on account of the advantage he would derive from
the department.
51
53. It is to be noted that even according to the
appellant, the tender documents provided for supply
of wheat. The contract was settled by calling
tenders. The appellant submitted his tender which
turned out to be the lowest. At the time of
submitting his tender the condition relating to the
negotiated settlement could not have been there. If
that is so, the original tender conditions
contemplated supply of wheat at Rs.115/- per quintal,
if available. The appellant was to supply the food
grains only if the food grains were made available by
the Government. Therefore, it is totally untenable
for the appellant to set up a case that attracted by
the clause which resulted from the representation and
negotiation, he submitted his tender. May be at the
time of entering into the contract following his
representation and negotiation the clause was
incorporated which provided for supply of rice or
wheat and other terms. In other words, at the time
when appellant submitted his tender which may have
52
been lesser than the estimated rate by about 10 to
12%, the negotiated clause was not there. On this
score, the case sought to be built up around the
clause being attractive cannot be accepted.
54. Secondly, as regards the supply of food
grains, the appellant is not correct in having
contended that the appellant was duty bound to supply
food grain even if the food grains were not supplied
by the department. The sub-Court is correct in
concluding that appellant was duty bound to supply
food grains only if it was supplied to him by the
department. This is because despite the clause
resulting from negotiation, the other conditions
remained intact. A perusal of the clause relating to
supply of food grain would show that food grains
would be supplied, if available. Again, the words
“if offered” is conspicuous. The words in the clause
which provided that the appellant shall supply food
53
grain to the labourers is not to be considered in
isolation.
55. The sub-Court is not correct in coming to
the conclusion that the appellant was bound to pay
the fair wages to the workers and he was also liable
to offer food grains apart from fair wages. A
perusal of the clause makes it clear that what was
contemplated was if the food grains were available
and supplied, the appellant was to make use of the
same supplied it to the workers ‘in lieu of wages’.
56. There are a few aspects which remain.
Firstly, what is urged before us is that the under
the negotiated clause the department agreed to supply
a definite quantity of food grains. In agreement
No.11, it was 17500 quintals. We proceed on the
basis that in other two agreements, different
quantities as claimed by the appellant was mentioned.
We notice that in the claim while the appellant has
54
referred to the negotiated clause relating to supply
of rice and also providing for the quantity, there is
no reference to the clause that appellant will be
entitled to compensation if there is short supply of
food grains. This clause is also not considered
either by the sub court or by the High Court. Very
interestingly this is what the arbitrator has said.
“It is argued for the Department that agreement clause is that contractor is not entitled for compensation even if there is non supply of food grains. I do not agree with this submission because the words used in the agreement are ‘short supply’. The agreement does not state that the contractor has no claim in case of non supply of food grains. The counsel for the contractor submits that his clause was subsequently negotiated because intention of the parties was that contractor cannot insist on wheat alone or rice alone and if there is short supply either of rice or wheat, then for that short supply contractor has no claim for compensation. I am inclined to agree with the submission of the counsel of the contractor that so called clause in the agreement does not apply and it is not a bar to the contractor claiming compensation.”
57. However, in the contractual provision which
we have extracted, we notice that right to claim
compensation is reserved to the contractor in case of
55
short supply. But then, the case of the appellant is
not of short supply but of non-supply. The appellant
in his written submission also in paragraph 3 stated
as follows:
“The Agreement at Vol.3, Pg.71, 72 refers to this head. At Pg.72 after the head ‘Negotiations’ the clause reads as under:
“….In case of short supply of either wheat or rice compared to the quantity of 17,500 quintals, I shall have claim for compensation on this account.”
58. Further, it is relevant for us to notice the
discussion by the arbitrator regarding the quantum of
compensation. The arbitrator relies upon the
Statement No.3 appended to claim No.III wherein he
has shown the prevailing rate of rice in the open
market during the period November 1979 to October
1982. The amount which he has paid for the labourers
for purchase of food grain on the basis of rates in
the open market, the price of food grain payable to
labourers for purchase of food grain as per the
56
agreement condition and the extra amount involved due
to non supply of food grain by the department. The
arbitrator found that the statement shows that the
extra amount paid varies between Rs.162/- and
Rs.211/- per quintal in the said period. On striking
an average, it came roughly to about Rs.185/- per
quintal which the appellant paid to the workers for
non supply, finds the arbitrator. Further the
arbitrator found that the labourers cannot purchase
rice from the fair price shops because they were not
rice card holders. The arbitrator referred to the
communication to the Executive Engineer dated
23.7.1987 wherein he has stated that 1000 to 1200
workers work daily in each works and the rates for
the food grain in the open market are increasing day
by day, therefore he has no hesitation in awarding
price increase by restricting it to 180% though the
contractor’s statement shows 185%. Thereafter, the
arbitrator awarded as follows:
“The quantity agreed to be supplied by the Department namely rice to the contractor
57
under agreement No.10 is 13,200 quintals, under agreement No.11, it is 17,500 quintals and under agreement No.14, it is 20,000 quintals. In the tabular statement contractor claimed difference of rates for 15,521 quintals under agreement No.10 and 20,804 quintals under agreement No.11 and 22,195 quintal under agreement No.14. Thus he claimed higher rates for 58,520 quintals where as the Department agreed to supply him a total quantity of 50,700 quintals is multiplied by Rs.180.00 being the difference in price he has incurred an additional expenditure of Rs.91,26,0000.00. Accordingly he is entitled to compensation for Rs.23,70,000.00 under agreement No.10/1978- 79 and Rs.31,50,000.00 under agreement No.11/1978-79 and Rs.26,00,000.00 under agreement No.14/1979-80.”
59. The arbitrator refers to Exhibit P.1 to P.4
letters. Arbitrator also refers to Exhibit B.3 to
B.7 letters wherein it is stated that contractor was
suffering as he has incurred expenditure on this
account as there was a condition in the agreement to
give food grains as part of the wages and his
aspirations and objectives were not fulfilled because
he has quoted less rates. The arbitrator make
reference to the negotiations where rice took the
place of wheat and thereafter the arbitrator enters
the finding that the rice was available. He relies 58
on Ex.A-27 where the Executive Engineer speaks about
1000 to 1200 workers working daily at each work and
the rates for food grains in the local market was
increasing day by day. According to the arbitrator,
there is correspondence that abundant quantity of
food grains was available but no adequate
arrangements were made to supply the food grains to
the contractor. In the letter written by the Chief
Engineer to the State Secretary, he notes the case of
the appellant that the appellant has quoted lesser
rates relating to supply of food grain at stipulated
issue rates. The quantum in the three contracts is
noted as also the rate and the amount, the value in
rupees is noted. The Superintending Engineer has
agreed that the food grain could not be supplied
since allotment was not received even though there is
stipulation in the agreement to supply food grain if
available. The aspirations of the appellant could
not be fulfilled, it is stated. It is noted that the
price structure of various materials is increased
59
from the date of tender i.e. 10.11.1978. In relation
to wheat it is shown an increase of 147%. There is
an increase in the case of rice to the extent of
178%. This letter is written on 30.11.1982 Exhibit
B-7.
60. First letter written by appellant is dated
30/06/1979. In the said letter this is what he says:
“I had requested on several times for the supply of food grains but so far no food grains were supplied to me. I request to make arrangement for the early supply of food grains. In this connection, I wish to state that I had engaged labours on the term that food grains will be supplied to them as a part of their wages and I am supplying food grains to them by purchasing in the local market. Hence, urgent action may be taken for the supply of food grains early otherwise, I have to invest extra finance…”
61. Therefore, the case set up by him is that he
has purchased food grains from local market and
supplied. In the letter dated 27/08/1980 he states
inter alia that he had engaged labourers on terms
60
that rice or wheat will be supplied to them as a part
of their wages. He complains that no food grains was
supplied. Then he says on the terms agreed to by him
he had paid the price of the quality of rice that was
cheapest in the market. As can be seen in the second
letter the case appears to be that he was paying the
labourers the price of rice and he is departing from
the case that he was supplying the food grains.
62. In the next letter dated 16/07/1981 he
states that he had to go in for additional finance on
account of non-supply of food grains. He repeats the
same complaint about huge financial outlay on account
of non-supply at the specific rate of Rs.115/- per
quintal which was actually available, in the last
letter dated 07/10/1982.
63. We are of the view that the sub Court is
right in holding that the correspondence referred to
by the arbitrator did not show that the food grains
were actually available with the department and
61
department was only trying to get the food grains
from the administration with which the food grains
was available. As long as there is some material
which substantiated appellants claim before the
Arbitrator, the Court hearing the petition under
Article 30 and 32 would not reappraise the material
to come to the conclusion that the arbitrator went
wrong in arriving at a finding of fact. At the same
time, if virtually there were no material then it
becomes a case of no evidence. No doubt the
contractual provision which provides that the
appellant is to keep accounts and produce accounts
relating to receipts and distribution may assume
relevance when appellant receives food grains from
the department and distributes. But at the same time
the appellant is putting up the claim for
compensation and that too a claim which runs into a
fairly large sum. There would certainly be material
to evidence the actual purchase and further actual
supply to the workers or payment as alleged. Even
62
assuming everything that the appellant says is
correct about the fact of the negotiated settlement,
there is virtually no material except the appellants
statement that the appellant paid for the price of
food grains to the workers. Further, the claim
involves payment of price of rice at escalated rates
for period beyond the contract also and it invites
the wrath of Clause 59. We would therefore think
that the award of the claim by the arbitrator cannot
be sustained.
CLAIM NO.IV
64. As regards, claim No. 4 is concerned, it
arises from alleged short supply of cement. First of
all, we have to find as to whether it is hit by the
embargo contained in Clause 59 and also advert to the
finding of the High Court. In this regard, the High
Court holds that the obligation is similar in nature
to the earlier claim, namely, claim no. 3 and nothing
is pointed out on behalf of the appellant on facts or
in details as to how it can be taken out of Clause
63
59. We have to ascertain what exactly is the claim
raised by the contractor.
65. The claim in brief is as follows:
Cement is one of the items to be supplied by the
Department at specific issue rates. The appellant,
accordingly, perceiving the same as attractive quoted
10 to 12% lesser than the estimate rate. Cement was
to be supplied at the issue rate of Rs.416/- per
metric tonne. Right from the beginning, there was
short supply. The appellant had no other option but
to get cement from other sources. Large quantities
were so brought from other sources. The Department
being aware agreed specifically and by conduct that
they will recoup the cement. The appellant had no
intention to give cement free to the Department. The
quantity of cement used by the contractor for the
project had been quantified and noted in the
measurement book and the USR (Unstamped Receipt). The
quantity of cement supplied by the Department is
64
correctly noted in the cement issue register
maintained by the Department. Recoveries had been
effected without the actual issue of such quantity by
the Department as evidenced by the document like USR
and other entries. The appellant appended a tabular
statement of quantity of cement used for the work,
the quantity which was issued by the Department and
the balance quantity which constituted the basis of
the claim.
66. The arbitrator in regard to the said claim
finds inter alia that in the letter dated 17.08.1980,
the Engineer had stated that there is short supply
and he was bringing cement from other sources and
action may be taken to return the extra quantity of
cement. He notes that in the counter of the
Department, there is no denial about the quantity of
work done by the appellant and also the quantity of
cement used by him by bringing from other sources. He
further finds that it is stated that the exact short
65
supply of cement can be shown only after taking all
measurements. The details in the claim statement
which also include, apparently, the tabular details
was not denied in the counter. Though, the cement
issue register and the USR were called for by the
appellant, they were not produced. Adverse inference
was drawn. The arbitrator further noted that in the
bill the quantity of cement used has been recovered,
though the quantity has not been issued and in the
last bill, more quantity was given representing part
reimbursement. The letters of the Department were
also found to support the case of the appellant.
Referring to the objection in the counter that no
vouchers were produced by the appellant, it was
brushed aside as immaterial as it is found that it is
proved that he was bringing cement from other sources
to complete the work except a small quantity under
Agreement No.14. Reliance is placed on Section 70 of
the Contract Act. The argument without a plea in the
counter by the Government pleader that the appellant
66
was saving cement out of the quantity supplied by the
Department was found untenable on the basis that
engineers would not have permitted it. As far as,
clause 10 of the Agreement prohibiting any claim for
compensation for non-supply or delayed supply, the
arbitrator found that appellant is only asking for
return of cement brought by him and used in the
construction on the assurance of the Department that
it will be reimbursed. In total 3790 metric tonnes of
cement were found to be brought by the appellant.
Rejecting the claim of the appellant for market rate
and applying the departmental issue rate of Rs.416/-
per tonne different amounts were awarded under the
three different contracts.
67. We would think that this claim cannot be
said to be hit by clause 59 as appellant is not
claiming compensation for any delay. On the other
hand, his case is that, contrary to the agreement
that he would be supplied the cement it was not
supplied and he had to use cement by spending money
67
from his pocket and he only wanted that cement
actually used which is in excess of the cement issued
to be given to him. More importantly, the amount
awarded is at the rate fixed in the original contract
and no escalation is given.
68. The Sub-Court, however, set aside the award.
The Sub-Court finds as follows: -
Cement is a controlled commodity and it could
not be purchased from outside, without valid permit.
It was found that the appellant did not produce any
document to show that cement was actually purchased
from outside. The source was not mentioned. The
appellant did not produce any permission from the
Department for purchasing cement from outside. Even
if purchased, it was to be checked by check measure
but there was no check measurement. The tabular
statement shown by the appellant, only represents the
theoretical requirement in the quantity of cement. He
referred to the contractual provisions in this regard
68
which we will refer to. In the letters of the
Officers, there is no reference about the use of
cement by the appellant which was brought from
outside. The letters written by the appellant also
complained only of inadequacy of supply of cement and
there is no mention of use of cement which he brought
from outside. More importantly, he referred to the
contractual provision to find that the Government is
entitled to recover the cost of theoretical quantity
which is not used and use of any lesser amount in
comparison to theoretical amount would only enure to
the Department.
69. We must refer to the contractual provision
which has not been referred to by the Arbitrator.
The contract provides that cement will be supplied at
cost by the Department inter alia and the cost of
cement issued will be recovered from the contractor’s
bill at the rate specified. The contract also
contains the theoretical requirement of important
69
materials which include cement which are set out. The
rate of recovery is shown as Rs.416/- per metric
tonne. However, the important aspects which weighed
with the Sub-Court are contained in the following
provisions relating to the scarce materials like
cement. It reads as follows:-
“The contractor is expected to use the scarce materials like cement and steel as per the theoretical requirements shown above.
A schedule of quantities of important materials like steel cement etc., required for execution in accordance with the requisite specifications is appended hereto for which recovery will be affected. If these materials drawn according to a schedule are short used, the excess quantity so drawn should be returned to the Department in good condition and no payment will be made to the contractor therefore. If they are not so returned to the department, their cost will be recovered at the market rate prevailing at the time of supply or the issue rate whichever is greater plus storage charges plus sales tax if leviable.
If materials are drawn in excess of theoretical requirements indicated in the appended schedule, the excess quantity should be returned to the Department in good condition. If they are not so returned to the Department their cost will be recovered at issue rate plus 100% surcharge or market rate whichever is higher plus storage and sales tax if leviable.
If materials are either short drawn or short used (though drawn according to schedule) (1) the savings due to short drawal/ use should be secured to Government by recovering the cost
70
thereof at issue rate from the Contractor. In the case of materials short used, though drawn according to schedule this recovery will be in addition to the recovery to be made for the cost of materials not returned as stipulated above.
The Executive Engineer will decide the approximate requirements of explosives. If they are drawn in excess of the same, the excess quantity should be returned in the Department in good condition. If they are not so returned to the Department their cost will be recovered at issue rate plus 100% surcharge over from the contracting bill.
The Contractor should maintain separate ledgers for each of the items which are either supplied by the Department or required to be procured by the Contractor and permit the Exec. Engineer or his authorized subordinate or scrutinize the Registers any time and note in account of the materials on hand.“
(Emphasis supplied)
70. Let us see what the contract has really
provided for. We are doing this for the reason that
the Sub-Court set aside the award in regard to this
claim. The appellant filed revisions against the
judgment of the Sub-Court. We have noticed that
essentially, the High Court proceeded based on the
Bar under Clause 59. The matter has not been dealt
with as such by the High Court. Here also after
finding that Clause 59 will not come in the way of
71
the claim, we could have remitted back the matter to
the High Court for consideration of the matter.
Having regard to the long efflux of time, we are
undertaking the task of considering the matter.
71. A perusal of the contractual provisions
which we have referred to yields the following
inevitable result. Cement is a scarce material to be
supplied by the Department. The appellant was to
maintain separate ledger for the item for which
cement was supplied by the Department. The issue
price was Rs.416/- per metric tonne. The cost of
cement at the said rate was to be recovered from the
appellant’s bill at the issue rate. Thus, if the
value of the work is Rs.100/- and the value of the
cement is Rs.5/-, the appellant would get only
Rs.95/-.
72
72. The next question is the effect of the other
provisions which we have quoted. We have already
noted that there are theoretical requirements in
regard to the use of cement. It is not unnatural for
the Department to prescribe for the theoretical
requirement. This is to ensure that it is used
exactly as per the theoretical requirement so that
the structure on the one hand is built in a safe
manner and at the same time nothing in excess is used
so as to avoid wastage of scarce material. There are
three situations which are contemplated. In the first
situation, it is provided that if materials are drawn
according to the schedule and are short used then the
excess quantity is to be returned to the Department
in good condition and for the same the contractor
will not get any payment. Furthermore, if the short-
used material is not returned to the Department,
their cost will be recovered at the market rate or at
the issue rate which is greater plus wastage charges
and sales tax. An example which we may take, would be
73
if the requisite specifications is that 10 metric
tonnes of cement is to be drawn and he draws 10
metric tonnes but he actually used only 8 metric
tonnes there will be a short use of 2 metric tonnes
which he would have to return to the Department.
73. The second situation is where the materials
are drawn in excess of theoretical requirements. The
contract contemplates that in such a situation, the
excess drawn quantity must be returned to the
Department in good condition and otherwise there will
be recovery at the issue rate plus 100% surcharge or
market rate whichever is higher plus storage and
taxes.
74. The third situation contemplated is that if
the materials are short drawn or short used it is
specifically provided that in such a situation, the
saving due to short drawal/ use should be secured to
74
the Government by recovering the cost thereto at
issue rate from the contractor. Thus, in the example,
we have taken if 10 metric tonnes is actual quantity
as per the specifications which can be drawn but if
only 8 metric tonne is drawn by the contractor while
he was to use 10 metric tonnes, the saving due to
short drawal was secured to the Government by
recovering the cost thereto at the issue rate from
the contractor. This means that instead of 10 metric
tonnes, if 8 metric tonnes is drawn, the contractor
would still be liable for recovery from his bill for
the entire 10 metric tonnes, though, he has actually
drawn only 8 metric tonnes. In respect of short used
material, though, properly drawn the recovery would
be in addition to the recovery for the cost of
materials which is returned as we have noted above.
Further, the contract contemplates that if materials
are required to be procured by the contractor, he
must maintain separate ledger for each of the item
75
which are so required to be procured by the
contractor.
75. This would mean that if the appellant had
indeed secured cement from outside, the appellant was
obliged under the Contract to maintain a separate
ledger. Further the Contract contemplates that
there could be recovery from the bill of the
Contractor for the cost of cement which is actually
not supplied to the contractor and it will be based
on the theoretical requirement as we have already
referred to above. Thus, the mere
fact that there has been excess recovery meaning
thereby that without issuing the cement to the
appellant the amounts have been recovered would not
mean that the appellant would be able to substantiate
his claim that there was inadequate supply of cement.
That is a matter which must be substantiated with
reference to other material.
76
76. But there are two situations which can
arise. Cement may be available with the Department
and the Contractor draws only lesser quantity than
provided in the specifications which is based on
technical requirements. In such a case, undoubtedly
the Clauses which we have adverted to would apply.
What however would be the position if cement is not
available and consequently the Contractor is not
supplied and he is not in a position to draw cement.
In such a scenario also, will it be a case of drawal
of cement by the Contractor which is less than the
specified quantum? It would be so, but it may have
different implications.
77. At this juncture, we may look at the
correspondence which may throw light. In the letter
dated 30.06.1979 written by the appellant to the
Executive Engineer, we find there is no mention even
about the inadequate supply of cement. Next letter
77
is dated 26.07.1980. This is a letter where
reference is made to all the three contracts. There
is a reference in this letter no doubt about the
purchase of cement from other sources. He seeks
return of the cement so that extra quantity of cement
may be reimbursed. There is no reference to any
particular quantity and there is no reference to
which the other sources are.
78. The next letter is dated 16.07.1981. Here
the reference is made to Agreement No.10/78-79. In
this letter there is no complaint about the cement.
Finally, there is letter dated 07.10.1982 which is
addressed by the appellant to the Superintending
Engineer. Here the reference is made to the
Agreement No.11/78-79. No doubt in the body of the
letter he also adverts to the other contracts.
Substantially, the letter is one where he makes
various complaints and finally, he makes a claim for
enhancement. Here he says in this letter that there
is inadequate and irregular supply of cement which
78
affected his steady progress of work during 1979,
1980 and 1981. He says inadequate supply caused him
substantial loss to the work done. A look at the
correspondence by the departmental officers at this
juncture may be not out of place. Letter dated
13.11.1982 written by the Executive Engineer to the
Superintending Engineer inter alia reads as follows:
“It is a fact that there was difficulty in obtaining and procuring cement for the project. The enclosed table indicates the available cement in the division. The total cement is used on this project alone for the works of Sri K. Marappan. It can also be seen from the statement the maximum percentage of cement available was spared to the works of Sri K. Marappan. Extreme efforts have been made for additional allotment of cement with great difficulty some additional allotment have been obtained as clarified in the statement. On the face of the over all shortage of cement and the possibilities of securing the full requirement of cement being bleak, the contractor could not be forced to increase the rate of progress which he was capable of managing, since most of the work carried out upto March, 81 being at lower levels of the dam. This shortage of cement was felt continuously. Reference is invited to the letter of Superintending Engineer No. 1230 CE dt. 13.6.81 and 831 CE dt. 27.4.79 wherein request for additional quantity of cement was made to Chief Engineer.
79
79. In letter dated 18.11.1982 written by the
Superintending Engineer to the Chief Engineer within
5 days of letter dated 13.11.1982 Superintending
Engineer recommended completion through the same
contractor with enhancement. In letter dated
30.11.1982 written by Chief Engineer to the Special
Secretary to Government, Irrigation Department, it is
inter alia stated:
“It is a fact that there was a difficulty in procuring the cement for this project. Overall shortage of cement and the possibilities of securing the full requirement of cement being bleak, the contractor could not be forced to increase the rate of progress which he was capable of managing. The shortage of cement was felt continuously from the starting of the work till to-day.”
80. From the correspondence, it would appear
that the officers proceeded on the basis that there
is a shortage of cement. Therefore, this appears to
be a case where sufficient cement may not have been
supplied to the appellant. However, it is to be
remembered under Clause 10 of the agreement no right
80
to compensation lies for short supply of cement.
Here the case of the contractor appellant which is
accepted by the arbitrator is that this is not a case
where compensation for short supply of cement is made
by the appellant. All that the appellant is seeking
is to be given, is the quantity of cement, which he
brought from other sources or the monetary
equivalent.
81. We proceed on the basis that the claim for
return of the cement does not involve infraction of
Clause 10 which forbids compensation on account of
short supply of cement. The question, however,
arises whether the arbitrator has misconducted
himself in arriving at the amount of cement
supposedly brought from other sources by the
appellant to carry out the work. As far as the
monetary equivalent is concerned as we have already
noted it is at the issue price fixed under the
contract itself and it is not an escalated amount so
81
the measure of the amount of reimbursement may not
attract Clause 59. The only point, therefore, which
remains is whether there was any basis for the
arbitrator to have found that the appellant had
indeed brought the quantity of cement from other
sources and used it for the works in question.
82. The arbitrator has proceeded on the basis of
the admitted correspondence between the officers to
find that there is shortage of cement. The sub-court
on the other hand finds that none of the
correspondence by the officers indicate that the
appellant was given permission to buy cement from
outside. There is no indication in any of the
letters written by the appellant which the other
sources were from which he was procuring cement. The
most important obstacle for the appellant is the
clause in the contract which has been referred to by
us and which is referred to by the sub-Court, namely,
for procuring cement by the contractor, he must
82
maintain ledger and which may be open to scrutiny by
the officer as and when demanded. In this case, the
appellant has not produced any ledger showing
purchase of cement from other sources. There is no
written permission produced to purchase cement from
other sources. No voucher has been produced by the
appellant to establish purchase of cement from
outside.
83. The arbitrator, however, has found that even
non-production of vouchers is not material as it is
proved that appellant has purchased cement from
outside. There are two things which apparently the
arbitrator has taken note of. The arbitrator finds
that there is no denial about the quantity of the
work done by the contractor and also about the
quantity of cement used for bringing from other
sources. It is stated in the counter affidavit that
exact short supply of cement can be shown only after
taking over of measurement. It is further found that
measurement was already taken. The second aspect is
83
arbitrator finds that as the unstamped receipt and
the cement issue register though called for by the
appellant was not produced, adverse inference must be
drawn. If the matter as alleged is not denied or is
admitted then it may not be necessary to adduce
evidence to prove the same. This principle is
equally applicable before the arbitrator as it is
before the court of law. Perhaps it is all the more
applicable in the case of proceedings before an
arbitrator.
84. We are in one sense handicapped by the fact
that the appellant has not produced the counter
affidavit filed by the State before the arbitrator.
It is true that if the case pleaded by the State
amounts to admission that the cement was brought from
outside by the appellant and the matter was only
regarding the measurement to be carried out that may
give the impression that the arbitrator particularly
having regard to the non-production of the unstamped
receipt and cement issue register despite being
84
called for had some justification for coming to the
conclusion that the appellant had procured cement
from outside. Then the further question would be the
only quantity of cement which was purported to be
bought from outside by the appellant.
85. State definitely has a case, however, that
there is no evidence by the appellant having procured
cement from outside sources as he has not produced
vouchers as that is seen dealt with by the
arbitrator. The exact quantity of cement purchased
from outside is not pleaded. Instead what the
appellant contended for and what was accepted by the
arbitrator was that the quantum of cement which was
used could be found out from the quantum of work
done. This is clear from the statement even on the
basis that when a particular quantum of work is done,
as per the theoretical requirement for cement
involved in such work, the quantity of cement
actually used by the appellant has been arrived at
and after deducting the quantum of cement which was
85
actually issued, the balance amount of cement which
the appellant has used for the work from outside
source has been arrived at. We have referred to the
contractual provision and it would be hazardous to
arrive at the amount of cement, used from other
sources based on quantum of work done.
86. But arbitrator overlooks the fact that under
the contract the appellant was supposed to make
entries in the ledger. A party is supposed to
produce the best evidence or rather the evidence
which under the contract is contemplated. The
failure on the part of the appellant to produce the
ledger has fatal consequences. The matter becomes
further aggravated by the failure on the part of the
appellant to even produce vouchers or bills in
support of the claim to purchase the cement from
outside sources. This is even if we are to ignore
the fact that there is no written permission for
purchase of cement from outside. We proceed on the
basis that a contractor may without written
86
permission but for the purpose of the work purchased
cement from outside. But certainly, the fact that
there are neither vouchers nor any ledger entries nor
bills produced which persuades us to hold that the
matter may warrant interference with the award under
Section 30. We are not inclined to accept the claim.
CLAIM NO.VII
87. As regards this claim, the claim appears to
be that appellant collected materials and it was
lying at the site. Admittedly, the appellant has not
used this material for the purpose of doing the work.
Only the case set up by the appellant is that he was
given an assurance that he will be permitted to carry
out the work and therefore, since he has spent money
for the same, he must get the amount which is claimed
for having spent on the material. We are of the view
that insofar as the appellant has not used any of the
materials to carry out the work and sets up the claim
only on the basis of assurance which has not been
admitted, the action of the appellant in purchasing
87
the materials cannot result in establishing his claim
for compensation. It is to be noticed that the
appellant raised a claim for enhanced compensation.
He alleged that there was delay on the part of the
respondent on various grounds. This is apart from
alleging other factors like breakout of malaria,
unfavourable weather and delay in taking decision by
the departmental officers, which contributed to
escalation in cost. Correspondence was exchanged
with the Executive Engineer and the Superintending
Engineer, the Superintending Engineer and the Chief
Engineer and finally between the Chief Engineer and
the Government. It appears that at that stage
appellant invoked the arbitration clause and a panel
of arbitrators gave their award. In fact, the work
itself was stopped. Clause 59 prevents the Court
from awarding compensation on account of any factor
relating to the delay which may be due to any cause
whatsoever. In such circumstances, we are of the
88
view that the appellant has also not made out any
cause for compensation in regard to this claim.
CLAIM NO.IX
88. As far as the question relating to interest
is concerned, the arbitrator has awarded interest at
12% from the date of the claim but excluded interest
from commencement of proceeding till date of award.
The question relating to interest is no longer res
integra as we find that the issue has been dealt with
in a recent judgment of this Court in Assam State
Electricity Board & Ors. v. Buildworth (P) Ltd.
reported in 2017 (8) SCC 146 to which one of us was a
party. As long as the agreement between the parties
does not prohibit grant of interest and the matter is
referred to the arbitrator, arbitrator would have
power to grant interest pendente lite. The Court
inter alia held as follows:
“21. The next aspect of the matter relates to the award of interest for the period from 7-3-1986 to 31-12-1997. The arbitrator awarded a lump sum of Rs.20 lakhs for a period of 11 years. The High Court set aside the award of interest on the ground that Section 29 of the Arbitration Act,
89
1940 contemplates the award of interest only from the date of the decree. The issue as to whether interest could be awarded for the pre-reference period and pendente lite under the Act of 1940 is not res integra. In Irrigation Deptt., State of Orissa and Ors. v. G.C. Roy (1992) 1 SCC 508, a Constitution Bench of this Court held that: (SCC pp.533-34, para 44)
“44….. Where the agreement between the parties does not prohibit grant of interest and where a party claims interest and that dispute (along with the claim for principal amount of independently) is referred to the arbitrator, he shall have the power to award interest pendente lite. This is for the reason that in such a case it must be presumed that interest was an implied term of the agreement between the parties and therefore when the parties refer all their disputes – or refer the dispute as to interest as such – to the arbitrator, he shall have the power to award interest. This does not mean that in every case the arbitrator should necessarily award interest pendente lite. It is a matter within his discretion to be exercised in the light of all the facts and circumstances of the case, keeping the ends of justice in view.”
89. The sub Court set aside the award of
interest for the period from 26.4.1988 till the date
of the award namely 19.8.1988 which is the pendente
lite interest. This is on the basis that arbitrator
has no power to award interest on amounts found due.
90
This is purportedly followed in the judgment of this
Court in Smt. Aruna Kumari vs Government Of Andhra
Pradesh And Anr. reported in AIR 1988 SC 873. This
Court took the view that entering upon reference is
to be taken as the date of commencement of
arbitration proceedings for calculation of interest.
And this Court took the view therein that there is no
power to grant interest from the date of commencement
of arbitration. However, in view of the decision in
Jugal Kishore Prabhatilal Sharma vs. Vijayendra
Prabhatilal Sharma 1992 (1) SCC 508 as followed in
The National Highways Authority vs. Afcons-Apil
Joint Venture 2017 (8) SCC 146, the sub Court was
not justified in setting aside interest and the
interest as awarded by the arbitrator is restored.
90. Accordingly, we partly allow the appeals.
The award in so far as it relates to Claim No.I, as
accepted by the sub-Court is restored along with
interest on the same as awarded by the arbitrator.
The amount shall be calculated and paid within two
91
months of production of certified copy of this
judgment.
..…………………………….CJI. (Ranjan Gogoi)
...…………………………….J. (Sanjay Kishan Kaul)
……………………………J. (K.M. Joseph)
New Delhi; March 27, 2019
92