Full Judgment Text
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PETITIONER:
RUSTEES OF THE PORT OF MADRAS
Vs.
RESPONDENT:
ENGINEERING CONSTRUCTIONS CORPORATION LIMITED
DATE OF JUDGMENT14/08/1995
BENCH:
JEEVAN REDDY, B.P. (J)
BENCH:
JEEVAN REDDY, B.P. (J)
AGRAWAL, S.C. (J)
CITATION:
1995 AIR 2423 1995 SCC (5) 531
JT 1995 (6) 48 1995 SCALE (4)742
ACT:
HEADNOTE:
JUDGMENT:
J U D G M E N T
B.P.JEEVAN REDDY.J.
The facts of this case remind us of what this Court
observed in M/s.Guru Nanak Foundation V. M/s.Rattan Singh
and Sons (1981 (4) S.C.C.634):
"Interminable, time consuming, complex
and expensive court procedures impelled
jurists to search for an alternative
forum, less formal, more effective and
speedy for resolution of disputes
avoiding procedural claptrap and this
led them to Arbitration Act, 1940 (Act
for short). However, the way in which
the proceedings under the Act are
conducted and without an exception
challenged in courts, has made lawyers
laugh and legal philosophers weep.
Experience shows and law reports bear
ample testimony that the proceedings
under the Act have become highly
technical accompanied by unending
prolixity, at every stage providing a
legal trap to the unwary. Informal forum
chosen by the parties for expeditious
disposal of their disputes has by the
decisions of the courts been clothed
with legalese of unforseeable
complexity.This case amply demonstrates
the same ".
The facts speak for theselves.
The Board of Trustees, Madras Port Trust, invited
tenders in the year 1957 for certain works at the port.
Clause (4) of the Instructions for tender stipulated that
the tenderer is required to indicate clearly in the letter
forwarding the tender any deviation from the conditions and
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specifications mentioned in the Instructions. Clause (7)
provided that until a formal agreement was entered into, the
tender together with the Board’s acceptance thereof shall
constitute the binding contract between the parties, The
respondent submitted its tender on November 11, 1957 along
with a letter specifying certain deviations. The main
deviation suggested was that the thirty months’ period
specified for completing the work shall be subject to such
delays as are due to causes beyond their control. In case of
such delays, the respondent claimed to be entitled to not
only extension of time but also to compensation. It further
specified that the Board should make available to it the
requisite foreign exchange for importing the plant and
machinery required for executing the work. Soon thereafter,
it was realised by both the parties that foreign exchange
would not be released to the respondent for purchasing
machinery on its own account. Then parties then agreed that
the Board should import the said machinery on its own
account and should hire it out to the respondent for
execution of the said work. The respondent’s tender was
accepted by the Board on October 6, 1958. A formal contract
was sent by the Board to the respondent for its signature.
The respondent suggested several modification and
alternations which according to it were necessary to truly
reflect the consensus arrived at between them. The
modifications and alternations pertained mainly to the
supply of imported plant and machinery and the spares.
Certain correspondence passed between the parties but the
Board refused to agree to any change in the draft agreement.
On April 9, 1960 the respondent signed the agreement without
incorporating the modifications suggested by it.
There were delays in importing the machinery. As
against a period of about six months envisaged by the
parties, it took about twelve months for importing the
entire machinery. It was hired out to the respondent and it
completed the work within the extended period, asked by it
and granted by the Board. The total contract value was
Rupees one crore and sixty three lakhs. After the work was
completed, the respondent raised a dispute claiming
additional amount on account of the delay in supplying the
machinery and on certain other counts. It claimed a total
amount of Rs.14,93,654.78p. In terms of the arbitration
clause contained in the contract, the respondent nominated
Sri W.S.Krishnaswamy Naidu, a retired judge of the Madras
High Court as its arbitrator. The Board nominated another
retired Judge of the Madras High Court, Sri Somasundaram, as
its nominee. Since the arbitrators could not agree among
themselves, they designated Dr. P.V. Rajamannar, retired
Chief Justice of the Madras High Court, as the umpire. The
learned umpire heard both the parties, took the material
adduced by them and made a speaking award on October 30,
1965.
Though the amount claimed by the respondent was under
several heads, the main head - and with which alone we are
concerned in these appeals - is the delay on the part of the
Board in importing the machinery which according to the
respondent has caused loss to it and for which, it says, the
Board is bound to compensate. The Board denies that it
undertook an obligation to import machinery within a
particular period. According to them, the period of six
months’ was only a rough estimate or an expectation, as it
may be called. They submitted that the extra payment of nine
percent of the contract price agreed upon by the Board and
the contractor was not only intended to cover delays caused
due to causes such as suspension of work, failure to give
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possession of site, failure to supply in time primary
material and services etc. but also the delays, if any,
caused in supplying the imported machinery and spares. They
denied their liability to compensate the contractor on any
of the grounds claimed by it.
In view of the statements of claim filed by the
parties, the arbitrators settled as many as fourteen issues.
When the matter was referred to the learned umpire, he
adopted the said issues and recorded the following findings:
(a) Issues 1 and 2: The offer of the Board to import the
equipment and spares was not by way of gratuitous service to
the contractor as contended by the Board.
(b) Issues 3 and 7: There was no undertaking by the Board to
supply to the respondent the imported machinery within a
period of six months from the date of acceptance of the
tender (from October 6, 1958). The Board was not responsible
for the delay in the supply of plant and machinery.
(c) Issue Nos.8 and 12: The reservations made by the
contractor in respect of the disputed claims were unilateral
but even so the said claims fall within the ambit of matters
in dispute for arbitration. The contractors were not
precluded from putting forward their claim for compensation
on the ground of delayed supply of imported plant and
machinery.
(d) Issue No.13: The matters in dispute under reference fell
within the scope of the arbitration clause contained in the
agreement between the Parties.
(e) Issue No.9: The grant of extension of time by the Board
was only to relieve the contractor from payment of penalty
under the contract and to enable it to draw its bills and
obtain payments without audit objections.
(f) Issues 10,11 and 14: The contractor was not entitled to
payment of any compensation.
(The learned umpire did not record any findings on
issues 4 to 6.)
The learned umpire further held that in case the
respondent was found entitled to any compensation, a sum of
Rupees five lakhs would represent a fair compensation for
the delays in the supply of imported plant and machinery and
that another sum of Rupees one lakh would be the reasonable
compensation for the delay on other grounds like inclement
weather, break-down etc.
O.P.No. 276 of 1965 was filed by the appellant-Board
for making the award a rule of the court. The respondent-
contractor filed O.P.No. 213 of 1966 for setting aside the
award under Sections 16, 30 and 33 of the Arbitration Act.
The objections raised by the respondent fell under two
heads, viz., (i) mis-conduct of the umpire in conducting the
proceedings and (ii) error apparent on the face of the
award. Both the O.Ps. were considered by a learned Single
Judge of the Madras High Court, Palaniswamy,J., who
substantially agreed with the reasoning contained in the
award and made it a rule of the court over-ruling the
objections raised by the respondent. The respondent carried
the matter in Letters Patent Appeal to the Division Bench of
the High Court which allowed the appeal, set aside the award
and remitted the matter to the learned umpire for fresh
consideration of the matter in the light of their judgment.
Since the judgment of the Division Bench is questioned
herein, it is necessary to notice first the several findings
recorded by the Division Bench:
(i) the learned umpire was right in holding that the
respondent-contractor was entitled to and was well within
its rights in seeking a decision on their claim for
compensation under the disputed heads by reference to
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arbitration.
(ii) The learned umpire was equally right in holding
that the undertaking by the appellant_Board to import the
machinery and parts was not a gratuitous one but an
undertaking which had the effect of creating certain rights
and obligations.
(iii) the learned umpire was also right in holding that
the supply of imported machinery did not fall within the
ambit of ’services’ contemplated by the contract, though it
is true that the learned umpire did not record a finding on
the question whether the extra payment of nine percent over
the contract price was relatable to the respondent’s claim
for compensation on account of the delay in supplying the
imported machinery.
(iv) It is true that the claim of the respondent-
contractor did not arise from the contract but only from
other correspondence that passed between the parties. Even
so, "the undertaking by the Board to secure the plant and
equipment from abroad was undoubtedly an obligation in the
nature of a promise and was an event which had a material
bearing on the completion of the project and the time-factor
relating to the contract. So much depended upon the making
available of the plant to the Contractors, as without such
machinery, some of the items of the contract work could
never have been executed by the Contractors. In such
circumstances, the undertaking given by the Board to import
and supply the plant cannot be left out of reckoning when
the rights and obligations of the contracting parties in
terms of the contract arise for determination. Even so, it
would be futile for the Board to contend that its
undertaking was not related to any time-stipulation and its
obligation was an unfettered one". The letter written by the
Chief Engineer (Exh.33) did state "that it would take about
six months from the date of intimation of order for
procurement of .........machinery". In view of this letter,
the Board cannot now contend that its undertaking "was an
unfettered one and free of all time limit. Even if the time
stipulation of six months is not to be rigidly construed,
yet the rule in Section 46 of the Contract Act would govern
the situation and the Board must be held obliged to make
available the machinery within a reasonable time. A delay of
12-1/2 months in the supply of the machinery which, as
already stated above, has been certified by the Chief
Engineer of the Board, can never be construed as due
compliance with the obligations within a reasonable time".
(v) "on an analysis of the situation, we are of the
opinion that the undertaking given by the Board to import
the plant and equipment and make them available to the
Contractors was in the nature of an implied undertaking and
though, in the very nature of things, the Board could not
have supplied the machinery within a precise and accurate
time limit, yet the Board was under a bounden duty to have
supplied the machinery within a reasonable time. When the
Board failed to supply the machinery within a reasonable
time, the Contractors were left with no other alternatives
but to complete the work and then call upon the Board to
compensate them for the loss occasioned by it."
(vi) The respondent-contractor was in error in
contending that the failure of the Board to supply the
machinery within the prescribed time was a breach of an
express provision of the terms of contract between the
parties. It is really a breach of an implied promise which
is indeed the stand taken by the counsel for the respondent-
contractor before them (Division Bench). On the basis of
implied contract theory, the stand of the respondent "is
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unassailable and the Board has necessarily to face the
situation which developed on account of its inability to
supply the machinery in time and the resultant loss to the
Contractors".
On the basis of the above findings, the judgment of the
learned Single Judge was set aside and the matter was
remitted to the learned umpire for a fresh consideration in
the light of the said judgment.
The findings recorded by the Division Bench clearly
disclose that they set aside the award made by the learned
umpire not on the ground mis-conduct on the part of the
learned umpire but on the ground that the learned umpire did
not correctly appreciate the nature of the obligation
undertaken by the Board in the matter of importing and
supplying the machinery to the respondent for completing the
work. The Division Bench recognised that there was no firm
commitment by the Board to import and supply the machinery
within six months from the date of acceptance of the tender
or from the date of intimation of order for procurement of
the said machinery, as the case may be, yet it found,
applying the principle of Section 46* of the
------------------------------------------------------------
*Section 46 of the Contract Act reads:"Where by the
contract, a promisor is to perform his promise without
application by the promisee, and no time for performance is
specified, the engagement must be performed within a
reasonable time .
EXPLANATION: The question what is a reasonable time is , in
each particular case, a question of fact."Contract Act that
the said obligation had to be performed within a reasonable
time. It opined that since the machinery was not supplied
within, what ins opinion was, the reasonable time, the
contractor is entitled to compensation for the loss suffered
by its opinion was, the reasonable time, the contractor is
entitled to compensation for the loss suffered by it. The
Bench opined that inasmuch the respondent was obliged to
maintain his staff and other paraphernalia for some extra
period on account of the said delay in supplying the
machinery, he must have incurred extra expense, for which he
must be reimbursed by the appellant.
We called upon the learned counsel for the respondent
to tell us on which recognised ground did the Division Bench
set aside the award. This was for the reason that the
Division Bench did not itself specify the ground on which it
was setting aside the award. The answer of the learned
counsel was, "error apparent on the face of the award". This
necessitates an examination of the parameters of the said
ground particularly in the context of a reasoned award.
In the decision, frequently referred to in the later
decisions both in England and in this country, Hodokinson
v. Fernie (140 English Reports 712), Williams,j., observed:
"I am entirely of the same opinion. The
law has for many years been settled, and
remains so at this day, that, where a
cause or matters in difference are
referred to an arbitrator, whether a
lawyer or a layman, he is constituted
the sole and final judge of all
questions both of law and of fact. Many
cases have fully established that
position, where awards have been
attempted to be set aside on the ground
of the admission of an incompetent
witness or the rejection of a competent
one. The court has invariably met those
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applications by saying, you have
constituted your own tribunal; you are
bound by its decision. The only
exceptions to that rule, are cases where
the award is the result of corruption or
fraud, and one other,which though it is
to be regretted, is now, I think, firmly
established, viz., where the question of
law necessarily arises on the face of
the award, or upon some paper
accompanying and forming part of the
award. Thought the propriety of this
latter may very well be doubted, i think
it may be considered as established."
This decision was followed by the privy Council in yet
another of_cited decision, Champsey Bhara and Company V.
Jivraj Balloo Spinning and Weaving Co.Ltd (A.I.R. 1923
P.C.66). The Privy Council observed:
"An error in law on the face of the
award means, in their Lordship’s view,
that you can find in the award or a
document actually incorporated thereto,
as for instance a note appended by the
arbitrator stating the reasons for his
judgment, some legal proposition which
is the basis of the award and which you
can then say is erroneous. It does not
mean that if in a narrative a reference
is made to a contention of one party,
that opens the door to seeing first what
that contention is , and then going to
the contract on which the parties rights
depend to see if that contention is
sound. Here it is impossible to say,
from what is shown on the face of the
award, what mistake the arbitrators
made. The only way that the learned
judges have arrived at finding what the
mistake was is by saying: inasmuch as
the arbitrators awarded so-and-so’ and
inasmuch as the letter shows that the
buyer rejected the cotton, the
arbitrators can only have arrived at
that result by totally misinterpreting
Rule 52 But they were entitled to give
their own interpretation to Rule 52 or
any other article, and the award will
stand unless, on the face of it, they
have tied themselves down to some
special legal proposition which then,
when examined, appears to be unsound."
Both the above decisions were cited with approval by
the constitution Bench of this Court in Raipur Development
Authority V. Contractors (1989 (3) S.C.R.144). The
Constitution Bench clarified that "the ground arising out of
an error of law apparent on the face of the award prima face
appears to fall either under Section 16(1) (c) of the Act,
which empowers the Court to remit the award to the
arbitrator where an objection to the legality of the award
if it is otherwise invalid’"Certain earlier decision of this
Court supporting the said view were then referred to by the
Constitution Bench, which it is unnecessary for us to re-
produce.
The above decisions make it clear that the error
apparent on the face of the award contemplated by Section
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16(1) (C) as well as Section 30(c) of the Arbitration Act is
an error of law apparent on the face of the award and not an
error of low on the face of the award means an error of law
which can be discovered from the award itself or from a
document actually incorporated therein, A note of
clarification may be appended viz., where the parties choose
to refer a question of law as a separate and distinct
matter, then the Court cannot interfere with the award even
if the award lays down a wrong proposition of law or decides
the question of law referred to it in an erroneous fashion,
Otherwise, the well settled position is that an arbitrator
"cannot ignore the law or mis-apply it in order to do what
he thinks is just and reasonable". [See Thawardas Perumal v.
union of India (1955 (2) S.C.R.48)].
We may now refer to a few decisions to point out how
the said concept of error of law apparent on the face of the
award has been understood in the case of a reasoned award.
In other words, we have to examine whether an erroneous
interpretation placed by the arbitrator upon the relevant
terms/clauses of the contract can be treated as an error of
law apparent on the face of the award. In Raipur Development
Authority, the Constitution Bench opined that an award
cannot be set aside in India on the ground that it does not
contain reasons therefor. But, at the same time,it observed,
"of course, where reasons are given in support of the awards
and those reasons disclose any error apparent on the face of
the record people have not refrained from questioning such
awards before the courts". The said principle was reiterated
by a three judge Bench of which of one us (S.C. Agrawal, J.)
was a member, in S.Harcharan Singh V. Union of India (A.I.R.
S.C.945). Referring to Raipur Development Authority, the
observed:
"It has been held that an arbitrator or
umpire is under no obligation to give
reasons in support of the decision
reached by him unless under the
arbitration agreement or the deed of
submission he is required to give such
reasons and if the arbitrator or umpire
chooses to give reasons insupport of
his decision it is open to the Court to
set aside the award if it finds that an
error of law has been committed by the
arbitrator or umpire on the face of the
record on going through such reasons..."
The Court Further observed:
"While considering the claim of the
appellant the arbitrator was required to
consider the terms of the contract and
to construe the same. It was, therefore,
permissible for the arbitrator to
consider whether C1.12 of the contract
enables the Engineer-in-charge to
require the appellant to execute
additional work without any limit or a
reasonable limit should be placed on the
quantity of the additional work, which
the appellant may be required to execute
at the rate stipulated for the main work
under the contract ............The
Arbitrator was entitled to do so
(awarding additional amount to the
contractor) on the construction placed
by him on C1.12 of the contract and ,
and therefore, it cannot be said that in
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awarding the sum of Rs.52,800/- for the
additional work, Arbitrator has exceeded
his jurisdiction and the award is
vitiated by an error of jurisdiction."
This was so observed in the context of the principle
that "the jurisdiction of the arbitrator is limited by the
reference and if the arbitrator has assumed jurisdiction not
possessed by him, the award to the extent to which it is
beyond the arbitrator’s jurisdiction would be invalid and
liable to be set aside".
In Hindustan Construction Co. Ltd. v. State of Jammu
and Kashmir (1992 (4) S.C.C.217), a Three-Judge Bench
comprising one of us (B.P. Jeevan Reddy, J.), dealing with a
non-speaking award observed thus: "even if, in fact, the
arbitrators and interpreted the relevant clauses of the
contract in making their award on the impugned items and
even if the interpretation is erroneous, the Court cannot
touch the award as it is within the jurisdiction of the
arbitrators to interpret the contract. Whether the
interpreters is right or wrong, the parties will be bound;
only if they set out their line of interpretation in the
award and that is found erroneous can the Court interfere".
The above principle, of course, is subject to the
proposition aforesaid, viz., that the Arbitrator being a
creature of the contract must operate within the four
corners of the contract and cannot travel beyond it either
by mis-interpreting the terms of the contract or otherwise.
In Bijendra Nath Srivastava v. Mayank Srivastava and
Ors. (1994 (6) S.C.C.117), it was held by us:
"If the arbitrator or umpire chooses to
give reasons in support of his decision
it would be open to the court to set
aside the award if it finds that an
error of law has been committed by the
arbitrator umpire on the basis of the
recording of such reasons. The
reasonableness of the reasons given by
the arbitrator cannot, however, be
challenged. The arbitrator is the sole
judge of the quality of the evidence and
it will not be for the court to take
upon itself the task of being a judge of
the evidence before the arbitrator. The
court should approach an award with a
desire to support it, if that is
reasonably possible, rather than to
destroy it by calling it illegal. [See
Champsey Bhara and Co. v. Jivraj Balloo
Spq. and Wvg. Co. Ltd. (AIR 1923 PC 66);
Jivarajbhai Ujamshi Sheth v.
Chintamanrao Balaji (1964 (5) SCR 480);
Sudarshan Trading Co.v. Govt. of Kerala
(1989 (2) SCC 38); Raipur Development
Authority v. Chokhaman Contractors (1989
((2) SCC 721); and Santa Sila Devi V.
Dhirendra Nath Sen (1964 (3) SCR 410)."
Reference may also be made to the observations in
Champsey Bhara, quoted hereinabove, holding that the
arbitrators were entitled to place their own interpretation
upon Rule 52 or any other article (of the Bombay Cotton
Trade Association Limited) and that the award would still
stand unless on the face of it, they have tied themselves
down to some legal proposition which when examined appears
to be unsound.
The proposition that emerges from the above decision is
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this: in the case of a reasoned award, the court can
interfere if the award is based upon a proposition of law
which is unsound in law. The erroneous proposition of law
must be established to have vitiated the decision. The error
of law must appear from the award itself or from any
document or note incorporated in it or appended to it. It is
not permissible to travel beyond and consider material not
incorporated in or appended to the award. Now let us examine
the award concerned herein from the above point of view and
see whether it suffers from any error or law apparent on the
face of the award. We have gone through the award of the
learned umpire- a man of great learning and eminence, Dr.
P.V. Rajmannar - very carefully. All that the learned umpire
has done is to refer extensively to the correspondence that
passed between the parties and the other material placed
before him and infer therefrom that the appellant- Board did
never make a firm commitment nor did it ever undertake to
import and supply the machinery within a particular period
much less within a period of six months. The learned umpire
remarked:
"There is no mention of this period of
six months in the relevant minutes of
the meetings of the Tender Committee;
but it is fairly clear that this period
was mentioned during the discussions.
The Board’s case which we find set out
in some of their letters is that the
period of six months was only an
approximate time within which they
expected the plant and machinery might
be available. But the Board would not
and did not undertake definitely to
supply the plant and machinery not later
than six months from 6.1.1058, the date
of the order to commence work. There is
no oral evidence relating to this matter
and there is no sufficient material in
the correspondence to warrant the
conclusion that there was a term of the
contract which bound the Port Trust to
deliver to the Contractors the plant and
machinery within six months. Even at the
time when the two alternative proposals
were placed before the Contractors, it
was impressed on them that the proposals
for the Board itself to import the plant
and machinery would involve delay.
Obviously, it was not for the Board to
be certain of the extent of the delay.
The Board might have thought that it
would not take longer than six months
for the arrival of the equipment. I am
unable it find any default or remissness
on the part of the Board in taking steps
to get the equipment. It was as much to
their interest as to the Contractor’s
that the plant should be available as
early as possible. Otherwise, the
completion of the work would be delayed.
There is no suggestion of any malafide
act or negligence on the part of the
Board in the procurement of the
equipment. It should also be mentioned
that the Contractors themselves took
some time before they could give
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detailed specifications. Taking all the
circumstances into consideration, I hold
that there has been no breach of any
Board because of the late arrival of the
plant and machinery."
The finding of the learned umpire is thus based upon
the material placed before him by both the parties and was a
pure finding of fact. Now, the Division Bench does not say
that the correspondence that passed between the parties or
that the materials placed before the arbitrator and referred
to in the award establishes that the Board undertook a firm
commitment to supply the machinery within six months from
the date of acceptance of the tender (October 6, 1958) -
assuming that it could say so. (We are, of course, of the
firm opinion that it was not open to the Division Bench to
re-appraise the evidence/material before the learned umpire
and come top a different finding of fact.) What the Division
Bench says is that though there was no such firm commitment,
"the Board was under a bounden duty to have supplied the
machinery within a reasonable time" applying the principle
of Section 46 of the contract Act. The Bench finds that the
delay that has occurred in supplying the machinery is
unreasonable and on that basis holds that the contractor is
entitled to compensation. With great respect, we are unable
to agree with this approach. Apart from the fact that this
theory of duty to supply within a reasonable time was not
put forward before the learned umpire- it is neither
referred to by the learned umpire, nor does it constitute
the basis of his award - the finding recorded by the learned
umpire (viz., that the period of six months was only a rough
estimate, an expectation, within which the Board thought it
could import the machinery) is inconsistent with the theory
of obligation to import within a reasonable time. The
learned umpire has also found that the contractors
themselves took some time before they could give detailed
specifications of the machinery and parts required for
carrying out the work. The Bench did not also find - it was
not even suggested by anyone - that the Board was guilty of
any deliberate delay or of any negligence or that it was
remiss in taking steps required for importing and/or
importing and/or supplying the machinery. The master did not
lay in its hands. In such a situation, there was no room for
importing the theory of reasonable time and for punishing
the Board for something of which it was not guilty.
Secondly, the explanations to Section 46 makes it abundantly
clear that "the question what is a reasonable time is, in
each particular case, a question of a fact". The question
whether the machinery was imported and supplied to the
contractor within a reasonable time or not was thus a
question of fact and not a question of law. No such
contention was raised before the learned umpire nor did he
record a finding on the said aspect. it was not open to the
Division Bench to record the said finding of fact, for the
first time, at the stage of letters patent appeal and hold
on that basis that the Board is guilty of not performing its
obligation within a reasonable time. In short, this is not a
case where the Division Bench has interfered on the ground
that the award suffers from an error of law apparent on the
face of award. This is a case where a new ground - and that
too factual in nature - was made out for the first time at
the letters patent appeal stage for setting aside the award,
a reading of the judgment of the Division Bench shows that
the Bench approached the matter as if it was sitting in
first appeal over the award. The judgment does not even
indicate on which recognised ground is it setting aside the
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award. It does not say either that the award is vitiated by
an error of law apparent on the face of it nor does it say
that the learned umpire was guilty of any misconduct in
conducting the proceedings or otherwise. We are of the firm
opinion that this could not have been done.
For the above reasons, the appeals are allowed, the
impugned judgment of the Division Bench is set aside and the
judgment of the learned Single Judge is restored. The
respondent shall pay the costs of the appellant throughout.