M/S. UTTARAKHAND PURV SAINIK KALYAN NIGAM LIMITED(UPNL) Vs NORTHERN COAL FIELD LIMITED
Bench: HON'BLE MR. JUSTICE UDAY UMESH LALIT, HON'BLE MS. JUSTICE INDU MALHOTRA
Judgment by: HON'BLE MR. JUSTICE UDAY UMESH LALIT
Case number: SLP(C) No.-011476 / 2018
Diary number: 12434 / 2018
Advocates: Gaichangpou Gangmei Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
Special Leave Petition (C) No. 11476 of 2018
M/s. Uttarakhand Purv Sainik Kalyan Nigam Limited …Petitioner
Versus
Northern Coal Field Limited …Respondent
O R D E R
INDU MALHOTRA, J.
1. The issue which has arisen for consideration is whether the
High Court was justified in rejecting the application filed under
Section 11 for reference to arbitration, on the ground that it
was barred by limitation.
2. The factual background of the case arises from an agreement
dated 21.12.2010 entered into between the parties, under
which the Petitioner – Contractor was to provide security to the
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Respondent – Company around the clock on need basis, as per
the agreed contractual rates.
The Agreement contained an arbitration clause which reads
as follows :
“13. Arbitration : 13.1 If any dispute, difference, question or
disagreement shall at any time hereafter arise between the parties hereto or the respective or assigns in connection with or arising out of or in respect of contract, application of provision thereof, anything thereunder contained or arising thereunder or as to rights, liabilities or duties of the said parties hereunder or any matter whatsoever incidental to this contract shall be referred to the sole Arbitration of the person appointed by Director (Pers.) of NCL. CONTRACTOR shall have no objection to any such appointment that the arbitrator so appointed is an employee of NCL or that he had dealt with the matter to which the contract related and that in the course of his duties as NCL employees he has expressed views on all or any of the matter of disputes or difference.
13.2 If the arbitrator to whom the matter is originally by referred dies or refused to act or resigns for any reason from the position of arbitrator, it shall be lawful, for Director (Pers.) of NCL to appoint another person to act as Arbitrator. Such person shall be entitled to proceed with the reference from the stage at which it was left by his predecessor or to precede denovo.
13.3 It is agreed that no person other than the person appointed by Directed (Pers.) of NCL as aforesaid shall act as Arbitrator.
13.4 It is term of the contract that the CONTRACTOR shall not stop the work under this contract and the work shall continue whether the arbitration proceedings were commenced or not.
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13.5 It is term of this contract that the parties invoking the arbitration shall specify the dispute to be referred for arbitration.
13.6 The Arbitrator shall give reasoned award in respect of each of the difference referred to him. The award as aforesaid shall be final and binding on all the parties to this contract in accordance with the law.
13.7 The venue of arbitration shall at Singrauli in India and subject as aforesaid, the provisions of Indian Arbitration and Conciliation Act, 1996 and any statutory modification or reenactment thereof and rules made there under and for the time being in force shall apply to the arbitration proceedings under this clause.”
(emphasis supplied)
3. Disputes arose between the parties with respect to payment of
amounts under the contract by the Respondent – Company,
and the deduction of the security amount from the running
bills.
The Petitioner – Contractor issued a Legal Notice dated
29.05.2013 demanding payment of amounts to the tune of Rs.
1,43,69,309/ alongwith interest from the Respondent –
Company.
4. On 09.03.2016, the Petitioner – Contractor issued a Notice of
Arbitration calling upon the Respondent – Company to
nominate a Sole Arbitrator in terms of the arbitration clause,
to adjudicate the disputes between the parties.
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The Respondent – Company did not respond to the Notice
dated 09.03.2016.
5. The Petitioner – Contractor sent a further notice on
30.05.2016 to the Respondent – Company proposing the name
of Mr. Jai Singh, a retired Additional District Judge for
appointment as the Sole Arbitrator. The Respondent – Company did not respond to this Notice
as well.
6. The Petitioner – Contractor filed an Application on 20.09.2016,
under Section 11 invoking the default power of the High Court
to make the appointment of a sole arbitrator.
7. The High Court vide the impugned Order held that the claims
of the Petitioner – Contractor were barred by limitation, and
therefore an arbitrator could not be appointed under Section
11 of the 1996 Act.
8. Aggrieved by the impugned Order dated 11.01.2018, the
Petitioner has filed the present Special Leave Petition before
this Court.
9. We have heard learned Counsel for the parties and perused
the pleadings.
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9.1. Section 21 of the 1996 Act provides that arbitral
proceedings commence on the date on which a request
for disputes to be referred to arbitration is received by
the respondent.
9.2. In the present case, the Notice of Arbitration was
issued by the Petitioner – Contractor to the
Respondent – Company on 09.03.2016.
The invocation took place after Section 11 was
amended by the 2015 Amendment Act, which came
into force on 23.10.2015, the amended provision would
be applicable to the present case.
9.3. The 2015 Amendment Act brought about a significant
change in the appointment process under Section 11 :
first, the default power of appointment shifted from the
Chief Justice of the High Court in arbitrations
governed by Part I of the Act, to the High Court;
second, the scope of jurisdiction under subsection
(6A) of Section 11 was confined to the examination of
the existence of the arbitration agreement at the pre
reference stage.
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9.4. Prior to the coming into force of the 2015 Amendment
Act, much controversy had surrounded the nature of
the power of appointment by the Chief Justice, or his
designate under Section 11.
A seven judge constitution bench of this Court in
SBP & Co. v. Patel Engineering Ltd.,1 defined the scope
of power of the Chief Justice under Section 11. The
Court held that the scope of power exercised under
Section 11 was to first decide :
i. whether there was a valid arbitration agreement;
and ii. whether the person who has made the request
under Section 11, was a party to the arbitration
agreement; and iii. whether the party making the motion had
approached the appropriate High Court.
Further, the Chief Justice was required to decide all
threshold issues with respect to jurisdiction, the
existence of the agreement, whether the claim was a
dead one; or a timebarred claim sought to be
resurrected; or whether the parties had concluded the
1 (2005) 8 SCC 618.
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transaction by recording satisfaction of their mutual
rights and obligations, and received the final payment
without objection, under Section 11, at the pre
reference stage.
The decision in Patel Engineering (supra) was
followed by this Court in Boghara Polyfab2, Master
Construction3, and other decisions.
9.5. The Law Commission in the 246th Report4
recommended that:
“the Commission has recommended amendments to sections 8 and 11 of the Arbitration and Conciliation Act, 1996. The scope of the judicial intervention is only restricted to situations where the Court/Judicial Authority finds that the arbitration agreement does not exist or is null and void. In so far as the nature of intervention is concerned, it is recommended that in the event the Court/Judicial Authority is prima facie satisfied against the argument challenging the arbitration agreement, it shall appoint the arbitrator and/or refer the parties to arbitration, as the case may be. The amendment envisages that the judicial authority shall not refer the parties to arbitration only if it finds that there does not exist an arbitration agreement or that it is null and void. If the judicial authority is of the opinion that prima facie the arbitration agreement exists, then it shall refer the dispute to arbitration, and leave the existence of the arbitration agreement to be finally determined by the arbitral tribunal.”
(emphasis supplied)
2 National Insurance Co. v. Boghara Polyfab (P) Ltd. (2009) 1 SCC 267. 3 Union of India & Ors. v. Master Construction Co., (2011) 12 SCC 349. 4 Amendments to the Arbitration & Conciliation Act, 1996, Report No. 246, Law Commission
of India (August 2014), p. 20.
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9.6. Based on the recommendations of the Law
Commission, Section 11 was substantially amended by
the 2015 Amendment Act, to overcome the effect of all
previous judgments rendered on the scope of power by
a non obstante clause, and to reinforce the kompetenz
kompetenz principle enshrined in Section 16 of the
1996 Act.
The 2015 Amendment Act inserted subsection
(6A) to Section 11 which provides that : “The Supreme Court or, as the case may be, the High Court, while considering any application under sub section (4) or subsection (5) or subsection (6), shall, notwithstanding any judgment, decree or order of any Court, confine to the examination of the existence of an arbitration agreement.”
(emphasis supplied)
By virtue of the non obstante clause incorporated
in Section 11(6A), previous judgments rendered in
Patel Engineering (supra) and Boghara Polyfab (supra),
were legislatively overruled. The scope of examination
is now confined only to the existence of the arbitration
agreement at the Section 11 stage, and nothing more.
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9.7. Reliance is placed on the judgment in Duro Felguera
S.A. v. Gangavaram Port Limited,5 wherein this Court
held that :
“From a reading of Section 11(6A), the intention of the legislature is crystal clear i.e. the Court should and need only look into one aspectthe existence of an arbitration agreement. What are the factors for deciding as to whether there is an arbitration agreement is the next question. The resolution to that is simple it needs to be seen if the agreement contains a Clause which provides for arbitration pertaining to the disputes which have arisen between the parties to the agreement.”
(emphasis supplied)
9.8. In view of the legislative mandate contained in Section
11(6A), the Court is now required only to examine the
existence of the arbitration agreement. All other
preliminary or threshold issues are left to be decided
by the arbitrator under Section 16, which enshrines
the KompetenzKompetenz principle.
9.9. The doctrine of “KompetenzKompetenz”, also referred
to as “CompétenceCompétence”, or “Compétence de la
recognized”, implies that the arbitral tribunal is
empowered and has the competence to rule on its own
jurisdiction, including determining all jurisdictional
5 (2017) 9 SCC 729. Refer to T.R.F. Ltd. v. Energo Engineering Projects Ltd. (2017) 8 SCC 377.
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issues, and the existence or validity of the arbitration
agreement. This doctrine is intended to minimize
judicial intervention, so that the arbitral process is not
thwarted at the threshold, when a preliminary
objection is raised by one of the parties. The doctrine of kompetenzkompetenz is, however,
subject to the exception i.e. when the arbitration
agreement itself is impeached as being procured by
fraud or deception. This exception would also apply to
cases where the parties in the process of negotiation,
may have entered into a draft agreement as an
antecedent step prior to executing the final contract.
The draft agreement would be a mere proposal to
arbitrate, and not an unequivocal acceptance of the
terms of the agreement. Section 7 of the Contract Act,
1872 requires the acceptance of a contract to be
absolute and unqualified6. If an arbitration agreement
is not valid or nonexistent, the arbitral tribunal
cannot assume jurisdiction to adjudicate upon the
disputes. Appointment of an arbitrator may be refused 6 Dresser Rand SA v. Bindal AgroChem Ltd. (2006) 1 SCC 751.
See also BSNL v. Telephone Cables Ltd. (2010) 5 SCC 213. Refer to PSA Mumbai Investments PTE Ltd. v. Board of Trustees of the Jawaharlal
Nehru Port Trust & Anr. (2018) 10 SCC 525.
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if the arbitration agreement is not in writing, or the
disputes are beyond the scope of the arbitration
agreement.
Article V(1)(a) of the New York Convention states
that recognition and enforcement of an award may be
refused if the arbitration agreement ‘is not valid under
the law to which the parties have subjected it or,
failing any indication thereon, under the law of the
country where the award was made’.
9.10. The legislative intent underlying the 1996 Act is party
autonomy and minimal judicial intervention in the
arbitral process. Under this regime, once the arbitrator
is appointed, or the tribunal is constituted, all issues
and objections are to be decided by the arbitral
tribunal.
9.11. In view of the provisions of Section 16, and the
legislative policy to restrict judicial intervention at the
prereference stage, the issue of limitation would
require to be decided by the arbitrator.
Subsection (1) of Section 16 provides that the
arbitral tribunal may rule on its own jurisdiction,
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“including any objections” with respect to the existence
or validity of the arbitration agreement. Section 16 is
as an inclusive provision, which would comprehend all
preliminary issues touching upon the jurisdiction of
the arbitral tribunal. The issue of limitation is a
jurisdictional issue, which would be required to be
decided by the arbitrator under Section 16, and not
the High Court at the prereference stage under
Section 11 of the Act. Once the existence of the
arbitration agreement is not disputed, all issues,
including jurisdictional objections are to be decided by
the arbitrator.
9.12. In the present case, the issue of limitation was raised
by the Respondent – Company to oppose the
appointment of the arbitrator under Section 11 before
the High Court.
Limitation is a mixed question of fact and law. In
ITW Signode India Ltd. v. Collector of Central Excise7 a
three judge bench of this Court held that the question
of limitation involves a question of jurisdiction. The
7 (2004) 3 SCC 48.
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findings on the issue of limitation would be a
jurisdictional issue. Such a jurisdictional issue is to be
determined having regard to the facts and the law. Reliance is also placed on the judgment of this
Court in NTPC v. Siemens Atkein Gesell Schaft8,
wherein it was held that the arbitral tribunal would
deal with limitation under Section 16 of the 1996 Act.
If the tribunal finds that the claim is a dead one, or
that the claim was barred by limitation, the
adjudication of these issues would be on the merits of
the claim. Under subsection (5) of Section 16, the
tribunal has the obligation to decide the plea; and if it
rejects the plea, the arbitral proceedings would
continue, and the tribunal would make the award.
Under subsection (6) a party aggrieved by such an
arbitral award may challenge the award under Section
34.
In M/s. Indian Farmers Fertilizers Cooperative
Ltd. v. Bhadra Products9 this Court held that the issue
of limitation being a jurisdictional issue, the same has
8 (2007) 4 SCC 451. 9 (2018) 2 SCC 534.
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to be decided by the tribunal under Section 16, which
is based on Article 16 of the UNCITRAL Model Law
which enshrines the Kompetenze principle. 10. In view of the aforesaid discussion, we set aside the impugned
judgment and order dated 11.01.2018 passed by the High
Court, and direct that the issue of limitation be decided by the
arbitral tribunal.
11. With the consent of Counsel for the parties, we appoint Mr.
Justice (Retd.) A. M. Sapre, former Judge of this Court, as the
Sole Arbitrator, subject to the declarations being made under
Section 12 of the 1996 Act (as amended) with respect to the
independence and impartiality of the arbitrator, and the ability
to devote sufficient time to complete the arbitration within the
period specified by Section 29A of the 1996 Act.
12. The arbitration agreement states that the arbitration will be at
Singrauli, Madhya Pradesh. Consequently, the seat of
arbitration is at Singrauli, subject to any modification that
may be made by consent of the parties. The arbitrator is,
however, at liberty to conduct the proceedings at a convenient
venue as per the convenience of the arbitrator and the parties
if so required.
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The Arbitrator will be paid fees in accordance with the
Fourth Schedule of the 1996 Act. Both parties will share the
costs of the arbitration equally. 13. The Registry is directed to despatch a copy of this Order to Mr.
Justice (Retd.) A. M. Sapre, Former Judge, Supreme Court of
India at the following address: “Mr. Justice (Retd.) A. M. Sapre, Former Judge, Supreme Court of India, C203, Second Floor Sarvodaya Enclave New Delhi – 110017 Tel No.: 01140254823 Mob. No.: 7042955488”
The parties are directed to appear before the learned
Arbitrator on 02.12.2019 at 2 p.m.
The matter is disposed of accordingly.
…..……...........................J. (INDU MALHOTRA)
..….……..........................J. (AJAY RASTOGI)
New Delhi November 27th, 2019.
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