SOUTH DELHI MUNICIPAL CORPORATION Vs SMS AAMW TOLLWAYS PRIVATE LIMITED
Bench: HON'BLE MR. JUSTICE S.A. BOBDE, HON'BLE MR. JUSTICE L. NAGESWARA RAO
Judgment by: HON'BLE MR. JUSTICE S.A. BOBDE
Case number: C.A. No.-011249-011249 / 2018
Diary number: 25552 / 2016
Advocates: PRAVEEN SWARUP Vs
VIKAS MEHTA
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.11249/2018 [Arising out of SLP (CIVIL) No. 23139 of 2016]
South Delhi Municipal Corporation ...Appellant
Versus
SMS AAMW Tollways Private Ltd. …Respondent
J U D G M E N T
S.A. BOBDE, J.
Leave granted.
2. The Appellant-South Delhi Municipal Corporation (hereinafter
referred to as ‘SDMC’) has challenged the impugned order dated
17.06.2016 passed by the learned Single Judge of the Hon’ble High
Court of Delhi, New Delhi in Arbitration Petition No. 475/2015. By
that order, the learned Single Judge allowed the Petition filed by the
Respondent-SMS AAMW Tollway Private Ltd. (hereinafter referred to
as ‘SMS AAMW’) under Section 11(6) of the Arbitration and
Conciliation Act, 1996 (hereinafter referred to as ‘the Act’).
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Brief Facts
3. The National Highways Authority of India (hereinafter referred
to as ‘NHAI’) entered into a State Support Agreement (hereinafter
referred to as ‘the SSA’) dated 27.5.2004/22.2.2005 with M/s
Jaypee-DSC Ventures Limited (hereinafter referred to as
‘Concessionaire’) for the design, engineering, financing,
procurement, construction, completion, operation, maintenance
and the toll collection of certain sections of the NH-8 highway.
4. The arrangement under the SSA was that the Concessionaire
of the NHAI shall not only collect the toll under the concession
agreement executed between NHAI and its Concessionaire, but also
the entry toll (toll tax) levied by the Appellant-SDMC on entry of
specified commercial vehicles into the territory of NCT of Delhi. The
Appellant-SDMC is a ‘designated agency’ of the Government of NCT
of Delhi under the SSA.
5. The Appellant-SDMC, for the purpose of collection of toll tax
from all border entry points within the NCT of Delhi, decided to
engage a contractor and accordingly floated a tender, inviting bids
from interested parties. The Respondent-SMS AAMW being the
successful bidder was awarded the work for collection of toll tax for
a period of 3 years and a Bilateral Agreement dated 14.05.2011
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(hereinafter referred to as ‘the Agreement’) was entered into
between the Appellant-SDMC and the Respondent-SMS AAMW.
6. As per the Agreement, the Respondent-SMS AAMW was
obliged to pay an amount of Rs.26 crores every month to the
Appellant-SDMC in lieu of the tax collected from all entry points
within the NCT of Delhi. However, the said toll tax for Rajokri
integrated toll plaza was said to be collected vide the mechanism
set out under the SSA i.e. it will be collected by the NHAI’s
Concessionaire and passed on to the Respondent-SMS AAMW.
7. Thereafter, on 19th February 2014, the Rajokri integrated toll
plaza was dismantled, apparently, as a result of an understanding
between the parties to the SSA. It is the case of Respondent-SMS
AAMW that due to this situation, it was forced to incur the expenses
to arrange for the collection of the Appellant-SDMC’s toll tax from
the Rajokri Integrated toll plaza. As a result, the Respondent-SMS
AAMW suffered a huge loss amounting to approximately Rs.80
crore.
8. Thereafter, a notice of Arbitration dated 09.03.2015 was sent
by the Respondent-SMS AAMW to the Appellant-SDMC, and to the
other parties under the SSA, detailing the issues and disputes that
had arisen under Clause 9 of the SSA. The Appellant-SDMC vide
letter dated 7.5.2015 raised a demand of Rs.97,08,76,449/- against
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the Respondent-SMS AAMW. To this Respondent-SMS AAMW
responded vide letter dated 11.05.2015, clarifying the mistakes in
computation, by the Appellant-SDMC. Thereafter, Appellant-SDMC
reconciled the accounts and reduced the demand to
Rs.80,46,31,504/- vide letter dated 13.05.2015.
9. The Respondent-SMS AAMW being dissatisfied with the
decision contained in the letter dated 13.05.2015, preferred an
appeal under Clause 16.3 of the Agreement vide letter dated
26.05.2015. Subsequently, the Appellant-SDMC vide letter dated
17.06.2015, intimated to the Respondent-SMS AAMW that since
there is no arbitration clause in existence between the parties, the
arbitration is not acceptable.
10. However, the Respondent-SMS AAMW filed the Arbitration
Petition No.475/2015 under Section 11(6) of the Act before the High
Court of Delhi for appointment of an Arbitrator relying on Clause 9
of the SSA and Clause 16 of the Agreement dated 14.05.2011.
The learned Single Judge of Delhi High Court allowed the petition
filed by the present Respondent-SMS AAMW under Section 11(6) of
the Act, and appointed Justice Deepak Verma, Former Judge of this
Court as the sole Arbitrator.
11. The decision of this case turns on the answer to the question
whether Clause 16.3 of the Agreement dated 14.05.2011 between
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the Appellant-SDMC on the one hand and the Respondent-SMS
AAMW on the other hand contains an agreement for arbitration.
12. The Agreement dated 14.05.2011 provides for the various
mutual rights, liabilities and obligations of the two parties for the
collection of toll tax from specified commercial vehicles at all
border entry points within the NCT of Delhi.
Clause 16 of the Agreement in its entirety reads as follows: -
“16. DISPUTE RESOLUTION 16.1 Except where otherwise provided in the Agreement, all questions and disputes in any way arising out of or relating to the Agreement shall be dealt with as mentioned below. 16.2 In the event the Contractor considers any work demanded of it as being outside the requirements of the Agreement, or disputes any record or decision given in writing by the Competent Officer in any matter in connection with or arising out of the Agreement, to be unacceptable, it shall promptly within [15] days request the Competent Officer in writing to give his instructions or decision in respect of the same. Thereupon, the Competent Officer shall give his written instructions or decision within a period of [30] days from the receipt of the Contractor’s letter. 16.3 If the Competent Officer fails to give his instructions or decision in writing within the aforesaid period or if the Contractor is dissatisfied with the instructions or decision of the Competent Officer, the Contractor may, within [15] days of receipt of the Competent Officer’s instructions or decision, appeal to the
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Commissioner who shall afford an opportunity to the Contractor to be heard, if the latter so desires, and to offer evidence in support of its appeal. The Commissioner shall give his decision in writing within [30] days of receipt of Contractor’s appeal which shall be acceptable to the Contractor.”
13. Furthermore, Clause 20 which makes reference to disputes
arising out of the agreement reads as follows:
“20. MISCELLANEOUS PROVISIONS 20.1 Governing Laws and Jurisdiction (a)…… (b) All disputes arising out of this Agreement shall be subject to sole and exclusive jurisdiction of the courts of Delhi only.”
14. Thus, from a plain reading of Clause 16 one can see that it
provides for the resolution of disputes at two stages. First, by the
Competent Officer of the SDMC vide Clause 16.2 followed by the
Commissioner of the Municipal Corporation vide Clause 16.3.
The First Stage: -
If a case arises wherein a Contractor finds that if the work
demanded is outside the scope of the agreement or feels the need
to dispute any decision of the Competent Officer or if any record
created by him is unacceptable, he may request the Competent
Officer to decide its representation or give instructions. The
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Competent Officer is obliged to decide within 30 days from the
receipt of such a letter from the Contractor.
The Second Stage: -
If the Competent Officer fails to decide within 30 days or if the
Contractor is dissatisfied with his decision, the Contractor may,
within 15 days from receipt of the decision by the Competent
Officer, file an appeal to the Commissioner, SDMC. The
Commissioner is obliged to afford an opportunity to the Contractor
to be heard and the Contractor is entitled to produce evidence in
support of this case. At this stage, the Commissioner may give his
decision in writing within 30 days. The clause makes the decision
compulsorily ‘acceptable’ to the Contractor presumably meaning
that it shall be binding on him.
15. In the present case as stated earlier, the notice of arbitration
was sent by the Contractor on 09.03.2015 under the SSA. By letter
dated 26.05.2015, the Contractor i.e. SMS AAMW filed an appeal
under Clause 16.3 of the Agreement. This appeal was preferred
against the decision contained in the letter of the Competent
Officer, SDMC dated 13.05.2015. The Appellant-SDMC sought to
produce additional evidence and further sought that the decision
should be taken under Clause 16.3. There is no doubt that the
Respondent-SMS AAMW resorted to the provision of appeal against
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the decision of the Appellant-SDMC in its letter dated 13.05.2015.
In that letter, they did not seek the appointment of an arbitrator
but merely sought decision by an officer higher in rank than the
members of high level committee, akin to invoking an appellate
provision.
16. The question before us is whether Clause 16.3 which provides
for an appeal really provides for an arbitration and therefore
whether the High Court was entitled to appoint an Arbitrator under
Section 11(6) of the Act.
17. It is necessary to advert to certain features of Clause 16 to
determine whether the clause provides for arbitration or a
departmental appeal. Firstly, Clause 16.3 under which an
application to appoint an Arbitrator under Section 11(6) of the Act
was made is described as an appeal in the said Clause. It is a
settled principle of interpretation that unless the word raises an
ambiguity it is not necessary to consider another meaning1.
Indeed, it is an appeal since the Contractor is entitled to take
recourse to appeal, if the Contractor is dissatisfied with the
decision of the Competent Officer including a possible failure to
decide within the prescribed period i.e. within 30 days. It is
significant, that the appellate provision can be invoked only by the
1 (Ref. Corporation of the City of Nagpur v. Employees AIR 1960 SC 675, Nelson Motis v. Union of India (1992) 4 SCC 711, Nathi Devi v. Radha Devi Gupta (2005) 2 SCC 271).
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Contractor dissatisfied by the decision of the Competent Officer.
The other side, i.e. a Competent Officer who has raised a demand
which the Contractor has not complied with cannot file such an
appeal. The right of appeal is restricted to a dissatisfied Contractor
only. And that too upon a failure to obtain redressal under Clause
16.2.
18. This mechanism is clearly an appeal in the nature of a
departmental appeal commonly provided in several department
rules including service rules. Such departmental appeals are
invariably decided by a designated officer and can only be invoked
by a dissatisfied party such as a contractor or an employee. Such
appellate powers obviously cannot be invoked by parties unless the
language of the provision setting up the appeal provides for it
expressly or by necessary implication. It is settled law that a right
of appeal is a creature of statute and can only be exercised in the
manner provided by the statute2.
19. We see no reason, why this Court should adopt a different
approach while construing a clause in a contract executed by a
statutory body and providing for an appeal. The language of Clause
16.3 does not lend itself to any other construction other than that it
2 (Ref. Ganga Bai v. Vijay Kumar (1974) 2 SCC 393, State of Haryana v. Maruti Udyog Ltd. (2000) 7 SCC 348, Raj Kumar Shivhare v. Directorate of Enforcement (2010) 4 SCC 772)
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provides for an appeal against the decision of a Competent Officer
rendered under Clause 16.2.
20. The Respondent-SMS AAMW placed reliance on the following
passage from Russell on Arbitration, which reads as follows: -
“If it appears from the terms of the agreement by which a matter is submitted to a person’s decision, that the intention of the parties was that he should hold an enquiry in the nature of a judicial enquiry and hear the respective cases of the parties and decide upon evidence laid before him, then the case is one of an arbitration. The intention in such case is that there shall be a judicial inquiry worked out in a judicial manner. On the other hand, there are cases in which a person is appointed to ascertain some matter for the purpose of preventing differences from arising, not of setting them when they have arisen.”
21. This was relied on by the Respondent-SMS AAMW to support
the submission that Clause 16.3 does not provide for an appeal to
the Commissioner but provides for arbitration by the Commissioner.
The passage above clearly contemplates that an arbitration should
be an enquiry in the nature of a judicial enquiry i.e. an enquiry
which involves hearing both the parties. The appeal involved in the
present case clearly does not involve hearing both the parties. On
the contrary, the authority which decides the appeal is in a sense
the other party. The Commissioner is a higher officer than the
Competent Officer in the same organization. It is, therefore, clear
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that the appeal to the Commissioner is not intended to provide a
forum for a decision by an impartial adjudicator but is only
intended to ascertain some matter for the purpose of preventing
differences from arising and not for settling them after they have
arisen. It is thus clear that the Commissioner is not intended to be
an arbitrator, as his jurisdiction cannot be invoked by both parties.
22. Arbitration has always been understood to mean the process
by which a dispute is resolved by an arbitrator chosen or
acceptable to both sides under an arbitration agreement between
the two parties. In the present case, under Clause 16 of the
Agreement only the party dissatisfied by the order of the
Competent Officer can approach the Commissioner. It is, therefore,
not possible to hold that the proceedings before the Commissioner
constitutes as an arbitration. In K.K. Modi v. K.N. Modi3, this Court
observed as follows: -
“17. Among the attributes which must be present for an agreement to be considered as an arbitration agreement are: (1) The arbitration agreement must contemplate that the decision of the tribunal will be binding on the parties to the agreement, (2) that the jurisdiction of the tribunal to decide the rights of parties must derive either from the consent of the parties or from an order of the court or from a statute,
3 1998 (3) SCC 573
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the terms of which make it clear that the process is to be an arbitration,
(3) the agreement must contemplate that substantive rights of parties will be determined by the agreed tribunal,
(4) that the tribunal will determine the rights of the parties in an impartial and judicial manner with the tribunal owing an equal obligation of fairness towards both sides,
(5) that the agreement of the parties to refer their disputes to the decision of the tribunal must be intended to be enforceable in law and lastly,
(6) the agreement must contemplate that the tribunal will make a decision upon a dispute which is already formulated at the time when a reference is made to the tribunal.
18. The other factors which are relevant include, whether the agreement contemplates that the tribunal will receive evidence from both sides and hear their contentions or at least give the parties an opportunity to put them forward; whether the wording of the agreement is consistent or inconsistent with the view that the process was intended to be an arbitration, and whether the agreement requires the tribunal to decide the dispute according to law.”
23. The scope of Clause 16 is limited. Clause 16.1 provides that
all the questions and disputes arising out of the Agreement shall be
dealt with as follows i.e. as provided in Clause 16.2 and Clause
16.3. Clause 16.2 enables a Contractor to request the Competent
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Officer to give his instructions or decisions in writing, in case of
either when (a) the Contractor considers any work demanded of
him as being outside the requirements of the Agreement, or (b)
disputes any record or decision given in writing by the Competent
Officer in connection to the Agreement as unacceptable. The
Competent Officer is enjoined to give his written instructions or
decisions within a period of 30 days. He enjoys complete discretion
in deciding the dispute. Clause 16.3 provides that in case of an
instance whereby the Competent Officer does not come to a
decision, the Contractor may appeal to the Commissioner who shall
afford an opportunity to the Contractor to be heard and offer
evidence. Neither the Competent Officer nor the Commissioner is
enjoined to act judicially i.e. the decision on the basis of evidence
adduced by both the parties. In fact, both the authorities, the
Competent Officer and the Commissioner are required to deal with
only one party i.e. the Contractor. This cannot be characterized as
an enquiry of a judicial nature which necessarily involves a
consideration of the case of both sides by an independent
Arbitrator. Additionally, there is no provision in Clause 16.3 of the
Agreement to refer any dispute or reference to arbitration. In State
of Orissa v. Damodar Das4, this Court approved the following
observations in State of U.P. v. Tipper Chand: -
4 1996 (2) SCC 216
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“11. This Court was called upon to consider a similar clause in State of U.P. v. Tipper Chand [(1980) 2 SCC 341]. The clause was extracted therein. After consideration thereof, this Court held that after perusing the contents of the said clause and hearing learned counsel for the parties
“we find ourselves in complete agreement with the view taken by the High Court. Admittedly, the clause does not contain any express arbitration agreement. Nor can such an agreement be spelt out from its terms by implication, there being no mention in it of any dispute, much less of a reference thereof. On the other hand, the purpose of the clause clearly appears to be to vest the Superintending Engineer with supervision of the execution of the work and administrative control over it from time to time.”
It would, thereby, be clear that this Court laid down as a rule that the arbitration agreement must expressly or by implication be spelt out that there is an agreement to refer any dispute or difference for an arbitration and the clause in the contract must contain such an agreement. We are in respectful agreement with the above ratio. It is obvious that for resolution of any dispute or difference arising between two parties to a contract, the agreement must provide expressly or by necessary implication, a reference to an arbitrator named therein or otherwise of any dispute or difference and in its absence it is difficult to spell out existence of such an agreement for reference to an arbitration to resolve the dispute or difference contracted between the parties……”
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24. We find that the present Clause 16 and in particular Clause
16.3 does not provide for the reference of any dispute that may
arise between the parties to an Arbitrator. The purpose of this
Clause is to vest the Competent Officer and the Commissioner with
supervisory control over the execution of work and administrative
control over it from time to time and thus to prevent disputes. The
intention is not to provide for a forum for resolving disputes. Thus,
in the present circumstances no Arbitrator could have been
appointed by the High Court under Section 11(6) of the Arbitration
and Conciliation Act, 1996, therefore, the impugned order dated
17.06.2016 is set aside.
25. The appeal is accordingly allowed.
….………………………………..J. [S.A. BOBDE]
….………………………………..J. [L. NAGESWARA RAO]
NEW DELHI NOVEMBER 22, 2018
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