UNION OF INDIA Vs VARINDERA CONSTRUCTIONS LTD. THROUGH ITS DIRECTOR
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE R.K. AGRAWAL
Case number: C.A. No.-003994-003995 / 2018
Diary number: 40493 / 2012
Advocates: SHREEKANT N. TERDAL Vs
UMESH KUMAR KHAITAN
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 3994-3995 of 2018 (Arising out of Special Leave Petition Nos. 9743-9744 OF 2013)
Union of India ….Appellant(s)
Versus
M/s. Varindera Constructions Ltd. Etc. …. Respondent(s)
J U D G M E N T R.K. Agrawal, J.
1) Leave granted.
2) These two appeals are preferred against the impugned
common judgment and order dated 28.05.2012 passed by
the High Court of Delhi at New Delhi in FAO (OS) Nos. 238
and 239 of 2012 whereby the Division Bench of the High
Court dismissed the appeals filed by the appellant herein
while upholding the decision of learned single Judge of the
High Court. Since the moot question is same in these two
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appeals, both would be disposed off by this common
judgment.
3) Brief facts:-
(a) The appellant herein is the Union of India and the
respondent herein is the Contractor. On 30.10.2006, the
appellant floated two tenders for the construction of the
residential accommodations at Hissar. Pursuant to that, the
appellant received tenders of various companies.
(b) Being the lowest quotation of the respondent-
Contractor, its tender was accepted by the appellant. The
lump sum amount of these two contracts were Rs.
39,09,80,362.61 and Rs. 35,21,99,854.30 respectively.
Consequently, the appellant and the respondent-Contractor
entered into formal contract and laid down terms and
conditions of the contract by which it was decided that both
would be bound and also added the clause of arbitration in
case of dispute.
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(c) As per the terms of the contract, respondent started the
work of construction as per the schedule on 20.03.2007 and
finally completed the work within the stipulated extended
time period of completion. At this juncture, respondent
submitted the final bill along with some additional claims.
The claim of additional amount was rejected by the appellant.
As a result, the respondent invoked the arbitration clause
and the dispute was referred to learned Arbitrator Shri Sunil
Chopra, Chief Engineer (Contract) as provided under the
Contract.
(d) Learned Arbitrator made the Award dated 24.08.2011.
It is pertinent to note here that the respondent referred total
12 claims in the arbitration proceeding. Out of these claims,
two were rejected by learned Arbitrator and one claim is
partly withdrawn by the respondent and the remaining
claims were decided in favour of the respondent.
(e) Feeling aggrieved, the appellant filed OMP Nos. 890 and
891 of 2011 before the High Court of Delhi. Learned single
Judge of the High Court, vide common order dated
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16.03.2012, dismissed both the petitions and upheld the
Award passed by learned Arbitrator.
(f) Being aggrieved with the said order, the appellant
preferred two separate first appeals being FAP (OS) Nos. 238
and 239 of 2012 respectively. However, the same two
appeals also got dismissed by the Division Bench of the High
Court in limini vide judgment and order dated 28.05.2012.
(g) As a result, the appellant has filed these two appeals by
way of special leave before this Court.
4) We have given our thoughtful consideration to the
submissions of learned senior counsel for the parties and
perused the material on record placed before us.
Point(s) for consideration:-
5) The present case is confined only to the extent as to
whether the Award of the arbitrator and the findings of the
High Court are contrary to the express provision of Clause
19, according to which no escalation is permissible to the
contractor for, inter alia, increase in wages of labour due to
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statutory hike, which the contractor may have to incur
during the execution of the work on any account?
Rival contentions:-
6) At the outset, learned senior counsel for the
appellant-Union of India contended that the relationship of
the appellant and respondent is governed by the terms and
conditions of the contract and as per Clause 19 of the special
conditions, it is clearly mentioned that “No escalation,
reimbursement whatsoever shall be made to the contractor for
increase in, inter-alia, wages of the labor during the execution
of the contract”. Hence, the Notification issued by the State of
Haryana which increased the minimum wages of the labour
during the subsistence of the contract does not vest any right
to the contractor to claim any extra amount on account of
labour wages. Hence, the impugned decision of the High
Court is liable to be set aside.
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7) Per contra, learned counsel for the respondent
submitted that this Court need not interfere with the order
passed by the High Court and the arbitral Award under the
question as the challenge in the instant appeal does not fall
within the contours of Section 34 of the Arbitration and
Conciliation Act, 1996 (for brevity “the Act”). The alleged
challenges pertain to certain claims relating to interpretation
of the contract which falls within the jurisdiction of the
Arbitrator and findings of facts which are final and binding
between the parties, hence, this Court ought not to interfere
if the interpretation taken is plausible one and does not
shocks the conscience of this Court. Further, it was
submitted that the impugned decision of learned single
Judge as well as the Division Bench of the High Court is
well-reasoned and based on the cannon of laws which does
not call for interference by this Court. Therefore, these
appeals being devoid of merits and deserve to be dismissed.
Discussion:-
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8) The primary object of the arbitration is to reach a final
disposition in a speedy, effective, inexpensive and expeditious
manner. In order to regulate the law regarding arbitration,
legislature came up with legislation which is known as
Arbitration and Conciliation Act, 1996. In order to make
arbitration process more effective, legislature restricted the
role of courts in case where matter is subject to the
arbitration. Section 5 of the Act specifically restricted the
interference of the courts to some extent. In other words, it is
only in exceptional circumstances, as provided by this Act,
the court is entitled to intervene in the dispute which is
subject matter of arbitration. Such intervention may be
before, at or after the arbitration proceeding, as the case may
be. In short, court shall not intervene with the subject matter
of arbitration unless injustice is caused to either of the
parties.
9) It is well-settled cannon of law that parties are free to
decide their own terms and conditions in case of a contract.
In the instant case, Clause 19 of the special conditions deal
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with issue of bar on reimbursement of certain payments on
account of escalation. It is apt to re-produce the said clause
19 herein below:
“19. Reimbursement/Refund of Variation in Prices:- No escalation, reimbursement what so ever shall be made to the contractor for increase in price of materials and fuels and wages of labour which the contractor may have to incur during execution of the work on any account. The contractor shall quote their rates accordingly.”
On a plain reading of abovementioned clause, prima facie, it
appears that the appellant made it clear that the contractor
shall quote their rate after having regard to this clause that
no reimbursement regarding any escalation whatsoever be
made to the contractor if any such escalation takes place
during the subsistence of the contract which the respondent
with open eyes had agreed. The word “whatsoever” as used
in Clause 19 suggests that even any escalation takes place
due to the action of the government would also not be
reimbursed.
10) At this juncture, we would also like to mention that
Clause 6.3 of special conditions, particularly, deals with the
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present issue. For the sake of convenience, it is reproduced
herein below:
“Minimum Wages Payable: 6.1. Refer condition 51 of DG MAP general conditions of contracts. The Contractor shall not pay wages lower than minimum wages of labour as fixed by the Govt of India/State Govt/Union Territory whichever is higher.
6.2 The fair wage referred to in condition 51 of DG MAP general conditions of contracts will be deemed to be the same as the minimum wages payable as referred to above.
6.3. The contractor shall have no claim whatsoever, if on account of local factor and /or regulations he is required to pay the wages in excess of minimum wages as described above during the execution of work.”
(Emphasis supplies by us)
On a plain reading of Clause 6.3 read with Clause 19, it is
evident that it was particularly made clear that no escalation
would be reimbursed even in the case of Regulation. Hence,
in the presence of such clauses, which respondent
voluntarily agreed before accepting the contract, any
departure cannot be allowed. In other words, now the
respondent cannot claim reimbursement of excess of
minimum wages on account of hike due to the Notification of
the Government of Haryana. If any departure would be
allowed from the terms and conditions of the contract, then it
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would destroy the basic purpose of the contract provided
such conditions shall not be arbitrary.
11) In the impugned decision, the Division Bench of the
High Court, at Para 6 & 7 held as under:
“6. Suffice would it be to state that clause 19 and 25 have to be read harmoniously. Whereas Clause 19 prohibits escalation to be paid with respect to the wages of labour, Clause 25 requires minimum wage increase to be reimbursed to the contractor upon there being an impact thereon by a law declared by the State Government. The minimum wages, as we all know, are statutorily notified under the Minimum Wages Act, 1948. We note that the learned arbitrator has granted the benefits under the said head, but not fully recompensing the contractor the 37.46% increase in minimum wages. The reasoning given by the learned arbitrator is that the contractor could have envisaged that there would be some increase in wages during the period of contract.
7. The interpretation by the learned arbitrator, if at all is faulty, is to the detriment of the contractor, for the reason Clause 25, which commences with the expression? However? is required to be read as an exception to Clause 19 and, if so read, the entire increase in minimum wages which was result of a government notification was required to be recompensed.”
12) It is a settled law that the process of interpretation is
based on the objective view of a reasonable person, given the
context in which the contracting parties made their
agreement. On a perusal of the said two paragraphs of the
impugned judgment, we fail to understand that on what
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parameters the High Court has interpreted Clause 19 in light
of Clause 25 of the Contract. Both the clauses stand on
different footing. Clause 19 deals, inter alia, with the matter
of wages whereas Clause 25 deals with the matter of Octroi
Sales Tax and other Duties. Such interpretation adopted by
the High Court is against the cardinal principle of law which
says that the terms of the contract shall be construed by the
courts after having regard to the intention of the parties.
Courts ought not to take any hypothetical view as it may
cause prejudice to either of the parties.
13) It is pertinent to note here that Clause 19 does not start
with any word “Subject to”. Moreover, there is no other
provision in the contract which specifically allow the
reimbursement of wages in case of escalation. In the absence
of these things, we are of the considered view that it is not
permissible in law that Clause 19 ought to be interpreted in
light of Clause 25. Also in the impugned judgment, the High
Court without having regard to the title and first part of
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Clause 25, interpreted Clause 19, along with the second part
of Clause 25, which is against the cannons of law.
14) To sum up, Clause 19 cannot be read in the light of
second Part of Clause 25 as both stands on different footing
i.e., deal with separate issues. Hence, the
respondent-Contractor in the present case is not entitled to
claim any escalation in minimum wages as it would be
against the condition of Clause 19 read with Clause 6.3.
15) In view of the above detailed discussion, we are of the
considered view that the High Court erred in law.
Accordingly, we are inclined to allow these appeals and set
aside the decision of the courts below as also the Award.
Parties to bear their own cost.
...…………….………………………J. (R.K. AGRAWAL)
.…....…………………………………J. (ASHOK BHUSHAN)
NEW DELHI; APRIL 19, 2018.
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