ZENITH DRUGS AND ALLIED AGENCIES PVT. LTD. REPRESENTED BY ITS MANAGING DIRECTOR SHRI UDAY KRISHNA PA Vs M/S. NICHOLAS PIRAMAL INDIA LTD.
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE A.S. BOPANNA
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: C.A. No.-004430-004430 / 2009
Diary number: 30698 / 2007
Advocates: Vs
JAGJIT SINGH CHHABRA
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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4430 OF 2009
ZENITH DRUGS & ALLIED AGENCIES PVT. LTD. REPRESENTED BY ITS MANAGING DIRECTOR, SHRI UDAY KRISHNA PAUL …Appellant
VERSUS
M/S. NICHOLAS PIRAMAL INDIA LTD. ...Respondent
J U D G M E N T
R. BANUMATHI, J.
This appeal arises out of the order dated 26.03.2007
passed by the Guwahati High Court in Civil Revision (P) No.31
of 2005 in and by which the High Court allowed the revision
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petition preferred by the respondent and referred the parties to
arbitration.
2. Brief facts which led to filing of this appeal are as follows:-
The appellant is a Company registered under the
Companies Act, 1956 and is involved with various types of
agency businesses including that of clearing and forwarding
agents, freight contractors, etc. M/s Rhone Poulene India
Limited (RPIL) vide agreement dated 01.05.1997 appointed the
appellant Company as its clearing and forwarding agent for a
period of three years. Clause 17 of the agreement dated
01.05.1997 contains arbitration clause. The agreement was
renewed for a further period from 01.04.2001 to 31.03.2002.
3. RPIL vide its letter dated 20.07.2001 informed the
appellant that their Company is getting merged with respondent
Company- Nicholas Piramal India Ltd. (NPIL) and that pursuant
to the merger, RPIL shall cease to exist as a legal entity and
therefore, with effect from three months from the date of the
letter, the subsisting clearing and forwarding agency agreement
shall stand terminated in terms of the provisions of the
agreement. The Bombay High Court in Company Application
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No.252 of 2001 passed the order dated 27.09.2001 inter alia
approving amalgamation of RPIL with the respondent
Company. The appellant by its letter dated 25.07.2001 objected
to the unilateral decision of the respondent Company to
terminate the clearing and forwarding agency agreement and
requested the respondent to maintain status-quo with respect
to the agency until the issue is resolved through negotiations.
RPIL vide its letter dated 03.09.2001 informed the appellant
that they are unable to accede to the request for withdrawing
the termination letter. For all practical purposes, the clearing
and forwarding agency agreement dated 01.05.1997 thus stood
terminated.
4. The appellant filed Title Suit No.241 of 2001 inter alia
praying for declaration that the contract between the appellant
and RPIL-defendant No.1 was valid, subsisting, legal and
continuing and for further declaration that defendants cannot
terminate the appellant as clearing and forwarding agents in
any manner in case of merger with the respondent Company.
In the said suit, the parties have compromised the matter and
on the basis of compromise deed dated 11.12.2001 jointly filed
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by the parties, Civil Judge, Senior Division, Guwahati vide its
order dated 24.12.2001 decreed the Title Suit No.241 of 2001
on compromise as per the terms and conditions embodied in
the compromise deed. In terms of the said compromise,
respondent has made the payment of Rs.23,50,000/- to the
appellant and also as a part of compensation package
appointed the appellant as its stockist for their products at
Guwahati and Agartala.
5. Case of appellant is that the respondents refused to
honour the terms and conditions of the compromise decree
therefore, the appellant had filed Title Execution case No.4 of
2002 for execution of the compromise decree dated
24.12.2001. Differences arose between the parties on the
alleged diversion of stocks by the appellant’s employee in the
year 2002. The respondent filed criminal complaint in C.R.
Case No.1446 of 2002 before the Chief Judicial Magistrate,
Kamrup for the offences punishable under Sections 420, 406,
409 and 403 IPC read with Section 34 IPC. The respondent
had also filed an application under Section 151 CPC praying for
setting aside/recalling of compromise decree dated 24.12.2001
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on the ground that the compromise decree was obtained by
appellant by false inducement and misrepresentation and the
same is vitiated on account of fraud.
6. On 30.04.2003, appellant had filed Money Suit No.73 of
2003 claiming compensation for rupees twenty crores. In the
suit, the appellant inter alia alleged that due to intentional acts
of omission and commission by respondent, the appellant-
plaintiff had suffered huge financial loss as well as loss of
goodwill and reputation in the market. On 15.06.2004, relying
upon Clause 17 of the agreement dated 01.05.1997, the
respondent filed an application under Section 8 of the
Arbitration and Conciliation Act, 1996 (for short “the Act”)
praying for referring the parties to arbitration in Money Suit
No.73 of 2003. The trial court vide order dated 19.02.2005
dismissed the application filed under Section 8 of the Act by
holding that the earlier suit in Title Suit No.241 of 2001 filed by
the appellant was decreed on compromise between the parties
and therefore, in view of the law laid down in Nathani Steels
Ltd. v. Associated Constructions 1995 Supp.(3) SCC 324, the
respondent-defendant cannot invoke the arbitration clause
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pertaining to the same dispute and the suit was directed to be
proceeded. The respondent filed Civil Revision Petition No.31
of 2005 before the High Court challenging the order of the trial
court dated 19.02.2005. The High Court vide impugned order
allowed the revision petition and referred the dispute to
arbitration. The High Court held that even before the merger of
RPIL with the respondent which was approved by the Bombay
High Court on 27.09.2001, the appellant instituted Title Suit
No.241 of 2001 on the ground of illegal termination of contract,
which suit resulted in a compromise decree. Observing that the
existence of arbitration clause has been admitted by the
appellant Company, the High Court held that in view of the
decision reported in Konkan Railway Corporation Ltd. and
Another v. Rani Construction Pvt. Ltd. (2002) 2 SCC 388 and
other decisions, the Civil Court has no jurisdiction to decide
whether the subject matter of the suit attracted the arbitration
clause or not. The High Court further held that under Section 16
of the Act, whether arbitration clause applied to the subject
matter of the suit or not is for the arbitrator to decide on its own
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jurisdiction. Being aggrieved, the appellant has preferred this
appeal.
7. We have heard Mr. Manish Goswami, learned counsel
appearing on behalf of the appellant and Mr. Hrishikesh
Baruah, learned counsel appearing on behalf of the
respondent.
8. The learned counsel for the appellant contended that the
High Court erred in saying that the appellant-plaintiff admitted
the existence of the arbitration clause and the High Court failed
to take note that compromise decree dated 24.12.2001 in Suit
No.241 of 2001 was in full and final settlement of the dispute
between the parties. It was inter alia contended that a
substantial and bona fide part of the claim was outside the
scope of arbitration clause and when dispute is not covered by
the arbitration clause, the same cannot be referred to
arbitration. Placing reliance upon Yogi Agarwal v. Inspiration
Clothes & U and Others (2009) 1 SCC 372 and Sukanya
Holdings (P) Ltd. v. Jayesh H. Pandya and Another (2003) 5
SCC 531, the learned counsel for the appellant submitted that
in order to refer the parties to arbitration, the dispute must
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relate to the contract in respect of which the parties have
agreed to refer to arbitration. Taking us through the pleadings
and relief sought for in the subsequent suit in Money Suit No.73
of 2003, learned counsel for the appellant submitted that the
dispute is exclusively determinable by the trial court and the
High Court erred in referring the parties to arbitration. It was
also submitted that the High Court did not keep in view that the
respondent has challenged the very compromise decree dated
24.12.2001 on the ground of inducement and fraud by filing a
petition and the same is still pending.
9. Per contra, the learned counsel for the respondent
submitted that the factum of arbitration clause in the agreement
dated 01.05.1997 is admitted by the appellant and the appellant
is seeking compensation on account of illegal termination of
clearing and forwarding agent agreement and the issue
continues to be arbitrable. It was also submitted that the
compromise deed dated 11.12.2001 in Title Suit No.241 of
2001 was obtained by the appellant Company through false
inducement and practising fraud upon the respondent
Company and if the fraud played by the appellant was known to
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the respondent Company, the respondent would not have been
a party to the aforesaid compromise deed and the said
compromise decree having been obtained by practising fraud is
a nullity and void ab-initio. Learned counsel further submitted
that the dispute raised by the appellant is “….touching upon the
presents….” of the agreement dated 01.05.1997 and the High
Court rightly set aside the order of the trial court and referred
the parties to arbitration”.
10. We have carefully considered the rival contentions and
perused the impugned judgment and materials on record. The
following points arise for determination in this appeal:-
(i) Whether the High Court was right in referring the
parties to arbitration by observing that the appellant-
Company admits the existence of arbitration clause in
the agreement dated 01.05.1997?
(ii) Whether the appellant is right in contending that the
dispute raised in the Money Suit No.73 of 2003 is not
covered by the arbitration clause and cannot be
referred to arbitration?
11. In the agreement dated 01.05.1997 between the
appellant-company and RPIL, the appellant was appointed as
clearing and forwarding agent for the entire north-eastern
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region. Clause 17 of the said agreement contains the
arbitration clause which reads as under:-
“In the event of dispute arising between the parties out of the
subject contained herein or touching upon these presents during
pendency of this Agreement or thereafter the same shall be
referred to Arbitration Act Bombay as provided under the Rules
and Regulations of the subject of Arbitration framed by the
Bombay Chamber of Commerce and the competent court in
Mumbai alone shall have jurisdiction in the matter.”
12. The respondent did not accede to the request of the
appellant for withdrawing the termination letter and hence, the
appellant filed Title Suit No.241 of 2001 inter alia praying for
declaration that the contract between the appellant and the
respondent-RPIL was valid, subsisting and continuing. The
appellant also sought for declaration that the respondent
cannot terminate the appellant as clearing and forwarding
agent in any manner in case of RPIL’s merger with NPIL and
sought for permanent injunction. As pointed our earlier, the
said Title Suit No.241 of 2001 ended in compromise and
compromise decree was passed on 24.12.2001. As per the
said compromise, an amount of Rs.23,50,000/- was paid by
RPIL to the appellant by way of four demand drafts being (i)
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Draft No.215684 for Rs.7,50,000/-; (ii) Draft No.215682 for
Rs.6,70,000/-; (iii) Draft No.215683 for Rs.6,20,000/-; and (iv)
Draft No.215685 for Rs.3,10,000/-, all dated 04.01.2001 drawn
on Allahabad Bank, Panbazar, Guwahati. As a part of
compensation package, the respondent appointed the appellant
as stockist of the company at Guwahati and Agartala. In terms
of the compromise, the appellant has handed over all the
documents to the respondent. The relevant portion of the
terms of compromise reads as under:-
“…….
(iv) The defendant No.3 by letter dated 07.12.2001 has
appointed the plaintiff as a stockist of the company at
Guwahati and Agartala as part of compensation package.
(v) The plaintiff has handed over all the stocks of goods to the
defendants company and the company has already started
lifting the stocks from the custody of the plaintiff and
expected to clear by 11th December, 2001. The plaintiff has
also handed over entire documents including L/R in
possession, files, records and Sales Tax documents such
as both utilized and unutilized sales tax documents (1)
Road Permit; (2) Despatched Note; (3) ‘C’ Forms; (4) ‘F’
Forms; (5) ‘C’ Forms from stockists and papers to the
defendants relating to the C & F Agency under defendants
No.1; (6) All previous records starting from November, 1994
till date has also been handed over to the plaintiff; (7)
Software supplied and data’s of computer is also taken and
PC left after complete deletion of programme of RPIL.”
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13. From a reading of the above terms of the compromise
deed dated 11.12.2001, it is clear that the parties have
substituted a new agreement by way of compromise. As per
the agreement dated 01.05.1997, the appellant was the
clearing and forwarding agent for the entire north-eastern
region; whereas under the terms of the compromise, the
appellant has been appointed as stockist of the company only
for Guwahati and Agartala and not as clearing and forwarding
agent for north-eastern region. The clauses in the compromise
memo also clearly state that the appellant handed over all the
stocks of goods to the respondent-Company. The appellant
had also handed over the entire documents in their possession
both used and unused as well as sales tax documents, road
permit, ‘C’ forms from stockists and other documents. When
the parties have settled their differences and compromised the
matter, in the dispute subsequently arising between the parties,
arbitration clause in the prior agreement cannot be invoked.
Since the agreement dated 01.05.1997 (agreement for
appointing the appellant as clearing and forwarding agent) and
the compromise (appointing the appellant as stockist) are
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different, the arbitration clause in the agreement dated
01.05.1997 cannot be read into the terms of the compromise as
per which the parties have entered into a new arrangement and
this has not been kept in view by the High Court. The High
Court erred in holding that the existence of the arbitration
clause has been admitted by the appellant-Company and it is
for the arbitrator to decide under Section 16 of the Act whether
the arbitration clause applied to the subject matter of the suit or
not.
14. The parties can be referred to arbitration in an application
filed under Section 8 of the Act only if the subject matter of the
action before the judicial authority relates to dispute which is
the subject matter of the arbitration agreement. As per Section
8 of the Act, the following conditions have to be satisfied for
referring the parties to arbitration:-
(i) there is an arbitration agreement;
(ii) a party to the agreement brings an action in the court
against the other party;
(iii) subject-matter of the action is the same as the
subject-matter of the arbitration agreement;
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(iv) the opposite party applies to the judicial authority for
referring the parties to arbitration before it submits his
first statement on the substance of the dispute.
An application under Section 8 of the Act can be made only if
the subject matter of the suit is also the same as the subject
matter of arbitration. In other words, only those disputes which
are specifically agreed to be resolved through arbitration can be
the subject matter of arbitration; and upon satisfaction of the
same, the Court can refer the parties to arbitration.
15. Observing that filing application under Section 8 of the Act
should relate to the arbitration agreement or to be applicable to
the dispute, in Yogi Agarwal v. Inspiration Clothes and U and
Others (2009) 1 SCC 372, it was held as under:-
“9. When a defendant invokes Section 8 of the Act by alleging
existence of an arbitration agreement, he should establish that
such arbitration agreement related to, or is applicable to, the suit
transaction/contract. The parties may enter into different
contracts at different points of time or may enter into a series of
unrelated transactions. It is possible that in regard to some, they
may provide for arbitration and in regard to others, may not
provide for arbitration. Obviously, the existence of an arbitration
agreement with reference to some other transaction/contract to
which the plaintiff was or is a party, unconnected with the
transactions or contracts to which a suit relates, cannot be
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considered as existence of an “arbitration agreement” in regard
to the suit transactions/contracts.
16. In the present case, the compromise decree does not
contain any arbitration clause. The subsequent Suit No.73 of
2003 has been filed by the appellant due to failure of the
respondent Company to appoint the appellant as stockist of
their products in Guwahati and Agartala and the same has
caused substantial loss to the appellant. In the said suit, the
appellant also alleged that due to illegal act of the respondent,
the appellant has to face the criminal trial unnecessarily due to
which the appellant has sustained heavy loss both financially
and mentally and also it resulted in loss of goodwill and
reputation of the appellant and therefore, the appellant claimed
compensation of rupees twenty crores from the respondent.
The suit claim is not covered by the arbitration.
17. Mr. Hrishikesh Baruah, learned counsel for the
respondent submitted that clause 17 of the agreement dated
01.05.1997 covers all the disputes including “any dispute arising
between the parties” that may “touch upon” the clauses of the
agreement. It was submitted that the reading of the plaint filed
by the appellant clearly shows that the disputes between the
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parties stem from the contractual agreement which “touches
upon” the agreement dated 01.05.1997. Learned counsel
further submitted that the words “….touching upon these
presents…..” used in the agreement has wide meaning which
not only relates to the dispute arising out of the appointment of
the appellant as clearing and forwarding agent, but also any
other dispute arising out of the same would necessarily fall
within the ambit of “…..touching upon these presents…..” and
the High Court rightly referred the parties to arbitration. In
support of his contention, the learned counsel placed reliance
upon P Ramanatha Aiyar’s Advanced Law Lexicon, 4th Edition,
Page 4876. The relevant portion relied upon reads as under:-
“The dictionary meaning of the word ‘touching’ is ‘in reference or
relation to, respecting, regarding, or concerning’ and this
meaning indicates that the disputes need not directly arise out of
the business of the society; but that it is enough that it should
have reference or relation to or concern the business of the
society. M.S. Madhava Rao v. D.V.K. Surya Rao, AIR 1954 Mad
103, 107 (FB). [Madras Co-operative Societies Act (6 of 1932),
S.51]”
In this regard, reliance was also placed upon in Deccan
Merchants Cooperative Bank Ltd. v. Dalichand Jugraj Jain and
Others AIR 1969 SC 1320 : [1969] 1 SCR 887, World Sport
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Group (Mauritius) Limited v. MSM Satellite (Singapore) PTE
Limited (2014) 11 SCC 639.
18. Taking us through the pleadings in the Money Suit No.73
of 2003, the learned counsel for the respondent submitted that
the various claims made in the Money Suit No.73 of 2003 relate
to the alleged loss sustained by the appellant-plaintiff due to
termination of the agreement dated 01.05.1997 necessarily falls
within the ambit of “…..touching upon these presents…..”
occurring in clause 17 of the agreement and therefore, the High
Court rightly referred the parties to arbitration. Placing reliance
upon Swiss Timing v. Commonwealth Games 2010 (2014) 6
SCC 677, the learned counsel submitted that to shut out
arbitration at the initial stage would destroy the very purpose for
which the parties had entered into arbitration agreement. It was
submitted that when there is a clause for arbitration agreed by
the parties, it is mandatory for the civil court to refer the
disputes to an arbitrator. It was urged that in the present case,
in view of clause 17 of the agreement dated 01.05.1997 and
in view of the mandatory language of Section 8 of the Act, the
High Court rightly referred the parties to arbitration.
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19. Though some of the claims in the Money Suit No.73 of
2003 relate to the loss allegedly sustained by the appellant-
plaintiff due to termination of the agreement dated 01.05.1997,
other claims relate to the loss said to have been caused to the
appellant-plaintiff subsequent to the compromise. According to
the appellant-plaintiff, claim of Rs.1.40 crores relates to alleged
loss caused due to the failure of respondent to appoint
appellant-plaintiff as stockist at Guwahati and Agartala; claim
relating to the alleged loss of goodwill and reputation; claim
relating to the loss caused due to the mental pressure and legal
proceedings and such other claims do not touch upon the
agreement dated 01.05.1997. The learned counsel for appellant
submitted that in the Money Suit No.73 of 2003, substantial part
of the claim pertains to the events subsequent to non-
compliance of the compromise memo which do not fall within
the ambit of agreement dated 01.05.1997 and could be
resolved only by the civil court.
20. As discussed earlier, by the agreement dated 01.05.1997,
the appellant was appointed as clearing and forwarding agent of
RPIL for the entire north-eastern region; whereas under the
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compromise memo, the appellant has been appointed as
stockist of the respondent Company at Guwahati and Agartala
which is entirely a different appointment though, as part of
compensation package. Clause 17 of the agreement dated
01.05.1997 cannot be invoked regarding the agreement of the
parties to appoint the appellant as stockist for Guwahati and
Agartala pursuant to the compromise.
21. It is also pertinent to note that the respondent has
challenged the compromise decree alleging that it has been
obtained by inducement and fraud. In view of the allegations of
fraud levelled by the respondent that the compromise decree is
vitiated by fraud, the parties cannot be referred to arbitration.
Observing that where there are allegations of fraud which are
so complicated that it becomes absolutely essential that such
complex issues can be decided only by the Civil Court on
apprehension of the evidence adduced by the parties, in A.
Ayyasamy v. A. Paramasivam and Others (2016) 10 SCC 386, it
was held as under:-
“25. ……..It is only in those cases where the court, while dealing
with Section 8 of the Act, finds that there are very serious
allegations of fraud which make a virtual case of criminal offence
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or where allegations of fraud are so complicated that it becomes
absolutely essential that such complex issues can be decided
only by the civil court on the appreciation of the voluminous
evidence that needs to be produced, the court can sidetrack the
agreement by dismissing the application under Section 8 and
proceed with the suit on merits. It can be so done also in those
cases where there are serious allegations of forgery/fabrication
of documents in support of the plea of fraud or where fraud is
alleged against the arbitration provision itself or is of such a
nature that permeates the entire contract, including the
agreement to arbitrate, meaning thereby in those cases where
fraud goes to the validity of the contract itself of the entire
contract which contains the arbitration clause or the validity of the
arbitration clause itself…….”.
Since the respondent has raised the plea that the compromise
decree is vitiated by fraud, the merits of such a plea could be
decided only by the Civil Court upon consideration of the
evidence adduced by the parties.
22. As discussed earlier, there is no arbitration clause relating
to the dispute between the parties in not appointing the
appellant as stockist and the claim of compensation towards
loss of goodwill and reputation. The High Court erred in
proceeding under the footing that the dispute falls within the
ambit of the agreement dated 01.05.1997 and that the
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appellant-plaintiff admits the existence of the arbitration clause
and the impugned judgment is liable to be set aside.
23. In the result, the impugned order of the High Court in Civil
Revision (P) No.31 of 2005 is set aside and this appeal is
allowed and the Money Suit No.73 of 2003 shall stand restored
to the file of Civil Judge, Senior Division, Kamrup, Guwahati and
the trial court shall proceed with the matter in accordance with
law.
………………………….J. [R. BANUMATHI]
………………………….J. [A.S. BOPANNA] New Delhi; July 30, 2019.
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