UNION OF INDIA Vs PRADEEP VINOD CONSTRUCTION CO.
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE A.S. BOPANNA, HON'BLE MR. JUSTICE HRISHIKESH ROY
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: C.A. No.-006400-006400 / 2016
Diary number: 37559 / 2015
Advocates: ANIL KATIYAR Vs
SHANTANU KUMAR
REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6400 OF 2016
UNION OF INDIA ...Appellant
VERSUS
PRADEEP VINOD CONSTRUCTION COMPANY …Respondent
With
CIVIL APPEAL NO.6420 OF 2016
UNION OF INDIA ...Appellant
VERSUS
M/S. BM CONSTRUCTION COMPANY …Respondent
J U D G M E N T
R. BANUMATHI, J.
These appeals arise out of the impugned judgments dated
15.05.2015 and 02.02.2015 passed by High Court of Delhi in
Arbitration Petition No.168 of 2015 and Arbitration Petition No.531
of 2014 in and by which the High Court appointed an independent
arbitrator for adjudication of disputes between the parties, instead of
directing appointment of arbitrator as per Clause 64 of General
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Conditions of Contract (GCC) which stipulates that Railways’
Officers should be appointed as Arbitrator.
2. Brief facts which led to filing of these appeals are as under:-
Facts in CA No.6400/2016:-
On 14.07.2010, Northern Railways awarded the contract for
misc. civil engineering works such as construction of duty huts at
L-xings, water supply arrangements, provision of station name
boards etc. in connection with Rewari-Rohtak New Line to the
respondent. The total cost of the work at accepted rate came to
Rs.5,30,31,369.30. The work was finally completed on 31.03.2012.
According to the appellant, final payments were made by the
appellant to the respondent vide bill bearing Vr.No.00356/104/C/TKJ
dated 06.05.2014. On the same day i.e. on 06.05.2014, parties also
entered into a supplementary agreement which recorded full accord
and satisfaction as on 06.05.2014. In the meanwhile, on
05.05.2014, respondent sent a letter to the appellant alleging that
under the compulsion of circumstances, it had to sign the so-called
final bill without protest as desired by the administration, otherwise
heavy financial loss would have been caused to respondent and it
may not be in a position to tender and execute further works. The
respondent averred that a sum of over Rs.1.50 crores still remains
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to be paid to the respondent and calling upon the appellant to make
the payment within 90 days. The respondent vide its letter dated
05.05.2014 invoked arbitration clause as contained under Clause
64 of General Conditions of Contract.
3. The appellant issued a reply dated 25.07.2014 rejecting the
arbitration claim of the respondent, taking the stand that the
respondent had signed the final bill and also signed the
supplementary agreement which clearly stipulates that it was
agreed between the parties that the respondent has accepted the
said sums mentioned therein in full and final satisfaction of all dues
and claims under the principal agreement.
4. The respondent thereafter filed Arbitration Petition No.168 of
2015 under Section 11 of the Arbitration and Conciliation Act, 1996
before the High Court for appointment of an arbitrator. Upon
consideration of contention of the parties, the learned Single Judge
held that the question whether the discharge certificate and
supplementary agreement were signed by the respondent under
duress, would require evidence to be led and is therefore, required
to be examined by the arbitrator. So far as the appointment of
arbitrator is concerned, the High Court held that since the Railways
failed to appoint an arbitrator despite invocation of the arbitration
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clause by the respondent on 05.05.2014, the Railways forfeited its
right under the arbitration clause and the learned Judge appointed
Mr. Ram Prakash(Retd.), District and Sessions Judge as the sole
arbitrator instead of directing the appointment of arbitrator as per
Clause 64 of the General Conditions of Contract.
Facts in CA No.6420/2016:-
5. An agreement dated 17.01.2012 was entered into between
the Northern Railways and the respondent for construction of two
lane road over bridge in lieu of L-xing near Muradnagar Railway
Station at a cost of Rs.4,21,69,176.25/-. The work was completed
on 03.08.2013. According to the Railways, the respondent received
full and final payment vide final bill bearing Vr.No.280 dated
29.01.2014 and also signed a supplementary agreement dated
01.03.2014 acknowledging full and final settlement of all claims. It
was also provided in this supplementary agreement that the
principal agreement shall stand finally discharged and the arbitration
clause contained therein shall cease to exist. The respondent vide
letter dated 15.01.2014 raised two claims and requested for
appointment of arbitrator. The Railways informed the respondent
that the claims of the respondent are not referable to arbitration as
the same are covered under “excepted matter”. The respondent-
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contractor on 28.08.2014 also sent a “No Claim” letter to the
Railway stating that it has no claim towards the Railways and
requested for release of security deposit made by it.
6. The respondent thereafter filed Arbitration Petition
No.531/2014 under Section 11 of the Arbitration and Conciliation
Act, 1996 seeking appointment of an arbitrator. The High Court
held that though the appellant claims that the disputes raised by the
respondent are in the nature of “excepted matters” but that the
issue can be examined by the arbitrator. With those findings, the
court appointed Mr. H.K. Chaturvedi, advocate as Sole Arbitrator
and directed that arbitration shall take place under the aegis of the
Delhi International Arbitration Centre.
7. Mr. Bharat Singh, learned counsel appearing for the appellant-
Union of India-Railways submitted that the request for appointment
of arbitrator was made before the Amendment Act, 2015 (w.e.f
23.10.2015) and hence, the proceedings will have to be proceeded
in accordance with the pre-amended provision of the Act, 1996. It
was submitted that the High Court erred in appointing an
independent arbitrator instead of directing the General Manager,
Railway administration to appoint an arbitrator as per the terms and
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conditions of Clause 64 of GCC which stipulates that “excepted
matters” cannot be referred to arbitration.
8. Per contra, Mr. Shantanu Kumar and Ms. Geetanjali Mohan,
learned counsel for the respondent(s) submitted that once the
appellant has failed to appoint an arbitrator under the terms of the
agreement before the petition under Section 11(6) of the Arbitration
Act, 1996 being filed before the Court, the authority forfeits its right
of appointing an arbitrator and it is for the Chief Justice/Designate
Judge to appoint an independent arbitrator under Section 11(6) of
the Act. It was further submitted that Section 11(6) empowers the
court to deviate from the terms of the agreement, if required, by
appointing an independent arbitrator. Insofar as the contention that
the respondent(s) have already received the final bill and issued “No
Claim” letter to the Railway, the learned counsel for the
respondent(s) submitted that “No Claim” certificate was issued
under compulsion and it is nothing but due to undue influence by
the authorities and it is open to the arbitrator to adjudicate by
examining the bills which is furnished for payment and in such
circumstances, it cannot be said to be an “excepted matter”.
9. We have heard the learned counsel appearing for the parties.
We have carefully considered the contentions of both the parties
and perused the impugned judgment and materials on record.
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10. The respondent(s) are registered contractors with the
Railways and they are claiming certain payments on account of the
work entrusted to them. The request of the respondent(s) for
appointment of arbitrator invoking Clause 64 of the contract was
declined by the Railways stating that their claims have been settled
and the respondent(s) have issued “No Claim” certificate and
executed supplementary agreement recording “accord and
satisfaction” and hence, the matter is not referable to arbitration.
Admittedly, the request for referring the dispute was made much
prior to the Amendment Act, 2015 which came into force w.e.f.
23.10.2015. Since the request for appointment of arbitrator was
made much prior to the Amendment Act, 2015 (w.e.f. 23.10.2015),
the provision of the Amended Act, 2015 shall not apply to the
arbitral proceedings in terms of Section 21 of the Act unless the
parties otherwise agree. As rightly pointed out by the learned
counsel for the appellant, the request by the respondent(s)-
contractors is to be examined in accordance with the Principal Act,
1996 without taking resort to the Amendment Act, 2015.
11. Insofar as the applicability of the provisions of the Principal
Unamended Act, 1996, after referring to SP Singla Pvt. Ltd. v. State
of Himachal Pradesh and another (2019) 2 SCC 488, in Union of
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India v. Parmar Construction Company 2019 (5) SCALE 453, it was
held as under:-
“26. We are also of the view that the Amendment Act, 2015 which came
into force, i.e. on 23rd October, 2015, shall not apply to the arbitral
proceedings which has commenced in accordance with the provisions of
Section 21 of the Principal Act, 1996 before the coming into force of
Amendment Act, 2015, unless the parties otherwise agree.
27. In the instant case, the request was made and received by the
Appellants in the concerned appeal much before the Amendment Act,
2015 came into force. Whether the application was pending for
appointment of an arbitrator or in the case of rejection because of no
claim as in the instant case for appointment of an arbitrator including
change/substitution of arbitrator, would not be of any legal effect for
invoking the provisions of Amendment Act, 2015, in terms of Section 21
of the principal Act, 1996. In our considered view, the
applications/requests made by the Respondent contractors deserves to
be examined in accordance with the principal Act, 1996 without taking
resort to the Amendment Act, 2015 which came into force from 23rd
October, 2015.”
12. In order to appreciate the contention of the parties, it is
necessary to refer to Clause 64 of the General Conditions of
Contract (GCC) which reads as under:-
“64. (1) Demand for Arbitration:
64. (1) (i) In the event of any dispute or difference between the parties
hereto as to the construction or operation of this contract, or the
respective rights and liabilities of the parties on any matter in question,
dispute or difference on any account or as to the withholding by the
Railway of any certificate to which the contractor may claim to be entitled
to, or if the Railway fails to make a decision within 120 days, then and in
any such case, but except in any of the "excepted matters" referred to in
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Clause 63 of these Conditions, the contractor, after 120 days but within
180 days of his presenting his final claim on disputed matters shall
demand in writing that the dispute or difference be referred to arbitration.
64. (1) (ii) The demand for arbitration shall specify the matters which are
in question, or subject of the dispute or difference as also the amount of
claim item-wise. Only such dispute(s) or difference(s) in respect of which
the demand has been made, together with counter claims or set off,
given by the Railway, shall be referred to arbitration and other matters
shall not be included in the reference.
……….
64. (3) Appointment of Arbitrator:
64. (3) (a)(i) In cases where the total value of all claims in question
added together does not exceed Rs. 25,00,000 (Rupees twenty five lakh
only), the Arbitral Tribunal shall consist of a Sole Arbitrator who shall be
a Gazetted Officer of Railway not below JA Grade, nominated by the
General Manager. The sole arbitrator shall be appointed within 60 days
from the day when a written and valid demand for arbitration is received
by GM. {Authority: Railway Board's letter No. 2012/CE-I/CT/ARB./24,
Dated 22.10./05.11.2013}
64. (3) (a)(ii) In cases not covered by the Clause 64(3)(a) (i), the Arbitral
Tribunal shall consist of a Panel of three Gazetted Railway Officers not
below JA Grade or 2 Railway Gazetted Officers not below JA Grade and
a retired Railway Officer, retired not below the rank of SAG Officer, as
the arbitrators. For this purpose, the Railway will send a panel of more
than 3 names of Gazetted Railway Officers of one or more departments
of the Railway which may also include the name(s) of retired Railway
Officer(s) empanelled to work as Railway Arbitrator to the contractor
within 60 days from the day when a written and valid demand for
arbitration is received by the GM. Contractor will be asked to suggest to
General Manager at least 2 names out of the panel for appointment as
contractor's nominee within 30 days from the date of dispatch of the
request by Railway. The General Manager shall appoint at least one out
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of them as the contractor's nominee and will, also simultaneously
appoint the balance number of arbitrators either from the panel or from
outside the panel, duly indicating the 'presiding arbitrator' from amongst
the 3 arbitrators so appointed. GM shall complete this exercise of
appointing the Arbitral Tribunal within 30 days from the receipt of the
names of contractor's nominees. While nominating the arbitrators, it will
be necessary to ensure that one of them is from the Accounts
Department. An officer of Selection Grade of the Accounts Department
shall be considered of equal status to the officers in SA grade of other
departments of the Railway for the purpose of appointment of arbitrator.
64. (7) Subject to the provisions of the aforesaid Arbitration and
Conciliation Act, 1996 and the Rules thereunder and any statutory
modifications thereof shall apply to the arbitration proceedings under this
Clause.”
13. It is seen from the above that under Clause 64(1) of GCC, if
there is any dispute or differences between the parties or the
respective rights and liabilities of the parties on any matter in
question or any other ancillary dispute arising from the terms of the
contract or if the railway administration fails to make a decision
within the time stipulated thereon, then in any such case, but except
in any of the “excepted matters”, the General Manager may
nominate the officer by designation as referred to under Clause
64(3)(a)(i) and a(ii) respectively with further procedure being
prescribed for the sole arbitrator or the Arbitral Tribunal to adjudicate
the dispute/differences arising under the terms of the contract
between the parties.
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14. In Union of India and another v. M.P. Gupta (2004) 10 SCC
504, Union of India and another v. V.S. Engineering (P) Ltd. (2006)
13 SCC 240, Union of India v. Singh Builders Syndicate (2009) 4
SCC 523 and in a catena of judgments, the court held that
whenever the agreement specifically provides for appointment of
named arbitrators, the appointment of arbitrator should be in terms
of the contract. After referring to M.P. Gupta, in V.S. Engineering, it
was held as under:-
“3. The learned Additional Solicitor General appearing for the appellant
Union of India has pointed out that as per clauses 63 and 64 of the
General Conditions of Contract, this Court in no uncertain terms has held
that the Arbitral Tribunal has to be constituted as per the General
Conditions of Contract, the High Court should not interfere under Section
11 of the Act and the High Court should accept the Arbitral Tribunal
appointed by the General Manager, Railways. In this connection, the
learned ASG invited our attention to a decision of this Court directly
bearing on the subject in Union of India v. M.P. Gupta (2004) 10 SCC
504 wherein a similar question with regard to appointment of the Arbitral
Tribunal for the Railways with reference to clause 64 of the General
Conditions of Contract came up before this Court and this Court held
that where two gazetted railway officers are appointed as the Arbitral
Tribunal, the High Court should not appoint a retired Judge of the High
Court as a sole arbitrator and the appointment of sole arbitrator was set
aside. The conditions of clauses 63 and 64 of the General Conditions of
Contract are almost analogous to the one we have in our hand. In that
case also relying on clause 64 of the contract a three-Judge Bench
presided over by the Chief Justice of India observed as follows: (SCC p.
505, para 4)
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“4. In view of the express provision contained therein that two
gazetted railway officers shall be appointed as arbitrators, Justice
P.K. Bahri could not be appointed by the High Court as the sole
arbitrator. On this short ground alone, the judgment and order
under challenge to the extent it appoints Justice P.K. Bahri as sole
arbitrator is set aside. Within 30 days from today, the appellants
herein shall appoint two gazetted railway officers as arbitrators.
The two newly appointed arbitrators shall enter into reference
within a period of another one month and thereafter the arbitrators
shall make their award within a period of three months.””
The court, however observed in para (6) that in the case of public
institutions which are slow in responding to the request made by the
contractor for appointment of an arbitrator, the power of the High
Court to appoint an arbitrator under Section 11 is not taken away.
The failure of the authorities in appointing an arbitrator and when
the contractor approached the court for appointment of an arbitrator
under Section 11 of the Act, it will then be in the discretion of the
Chief Justice/designated Judge to appoint a railway officer as per
the contract or a High Court Judge.
15. Considering the various matters of railway contracts and
setting aside the appointment of independent arbitrators, after
referring to M.P. Gupta and V.S. Engineering and other judgments,
in Parmar Construction Company, this Court set aside the
appointment of the independent arbitrator and directed the General
Manager of the Railways to appoint arbitrator in terms of Clause
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64(3) of the agreement. In paras (44) and (45), this Court held as
under:-
“44. To conclude, in our considered view, the High Court was not justified
in appointing an independent arbitrator without resorting to the
procedure for appointment of an arbitrator which has been prescribed
under Clause 64(3) of the contract under the inbuilt mechanism as
agreed by the parties.
45. Consequently, the orders passed by the High Court are quashed and
set aside. The Appellants are directed to appoint the arbitrator in terms
of Clause 64(3) of the agreement within a period of one month from
today under intimation to each of the Respondents/contractors and since
sufficient time has been consumed, at the first stage itself, in the
appointment of an arbitrator and majority of the Respondents being the
petty contractors, the statement of claim be furnished by each of the
Respondents within four weeks thereafter and the arbitrator may decide
the claim after affording opportunity of hearing to the parties
expeditiously without being influenced/inhibited by the observations
made independently in accordance with law.”
The ratio of the above decision squarely applies to the case in
hand. When the agreement specifically provides for appointment of
named arbitrators, the appointment should be in terms of the
agreement. The High Court, in our view, was not right in appointing
an independent arbitrator ignoring Clause 64 of the General
Conditions of Contract.
16. Insofar as the plea of the appellant that there was settlement
of final bill/issuance of “No Claim” letter, the learned counsel for the
appellant has drawn our attention on Clause 43(2) – Signing of the
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“No Claim” Certificate and submitted that as per Clause 43(2), the
contractor signs a “No Claim” certificate in favour of the railway in
the prescribed format after the work is finally measured up and the
contractor shall be debarred from disputing the correctness of the
items covered under the “No Claim” certificate or demanding a
clearance to arbitration in respect thereof. On behalf of the
respondent, it has been seriously disputed that issuance of “No
Claim” certificate as to the supplementary agreement recording
accord and satisfaction as on 06.05.2014 (CA No.6400/2016) and
issuance of “No Claim” certificate on 28.08.2014 (CA No.6420/2016)
that they were issued under compulsion and due to undue influence
by the railway authorities. We are not inclined to go into the merits
of the contention of the parties. It is for the arbitrator to consider the
claim of the respondent(s) and the stand of the appellant-railways.
This contention raised by the parties are left open to be raised
before the arbitrator.
17. In the result, the impugned judgments dated 15.05.2015 and
02.02.2015 of the High Court of Delhi in Arbitration Petition No.168
of 2015 and Arbitration Petition No.531 of 2014 are set aside and
these appeals are allowed. The appellant is directed to appoint the
arbitrator in terms of Clause 64(3) of the agreement within a period
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of one month from today under intimation to the respondent(s)-
contractors. As soon as the communication of the appointment of
arbitrator is made to the respondent(s), the statement of claim be
filed by the respondent(s) within six weeks thereafter and the reply
of the appellant to be filed within four weeks thereafter. The
arbitrator shall proceed with the matter in accordance with law and
decide the claim after affording sufficient opportunity of hearing to
both parties expeditiously preferably within a period of four months.
………………………..J. [R. BANUMATHI]
………………………..J. [A.S. BOPANNA]
….………………………..J. [HRISHIKESH ROY]
New Delhi; November 14, 2019
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