URMILA KUMARI vs HP STATE FOREST CORPORATION

Court
High Court of Himachal Pradesh

2026:HHC:36857
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
High Court of H.P.
               Arbitration Appeal No.  : 08 of 2015
Reserved on : 19.08.2026
                                Decided on    : 31.08.2026
Uploaded on   : 31.08.2026
Urmila Kumari …Appellant.
Versus
H.P. State Forest Corporation  …Respondent
The Hon’ble Mr. Justice Virender Singh, Judge.
1  
Whether approved for reporting?
Yes.
For the petitioner     :    Mr. Lokesh Thakur, Advocate, 
vice Mr. G.R. Palsra, Advocate.
For the respondent : Mr. D.S. Kainthla, Advocate. 
 
Virender Singh, Judge
Appellant­Urmila Kumari has filed the present
application   under   Section   37   of   the   Arbitration   and
Conciliation Act, 1996 (hereinafter referred to as ‘the Act’),
against   the   judgment   dated   20.03.2015,   passed   by   the
Court   of   learned   District   Judge,   Mandi,   District   Mandi,
H.P. (hereinafter referred to as ‘the learned District Judge). 
2. By   way   of   the   judgment   dated   20.03.2015,
passed in Petition No. 04/2009, titled as ‘Urmila Kumari
Versus   H.P.   State   Forest   Corporation’   learned   District
1
Whether Reporters of local papers may be allowed to see the judgment? Yes.
::: Downloaded on - 31/08/2026 17:32:50 :::CIS

2 2026:HHC:36857
Judge, has dismissed the objections filed under Section 34
High Court of H.P.
of the Act, preferred by the present appellant, against the
award dated 30.01.2009.
3. For the sake of convenience, the parties to the
present   lis,   are,   hereinafter   referred   to,   in   the   same
manner, as were, referred to, by the learned District Judge.
4. Brief facts, leading to the filing of the present
appeal, before this Court, as borne out from the record,
may be summed up, as under:­
4.1 Managing Director, HP State Forest Corporation
Ltd. Shimla, vide order dated 06.08.2007, has appointed
the   Director   (North)   HPSFC   Ltd.,   Dharamshala,   as
Arbitrator, with respect to the claim in respect of shortfall
of resin in Lot No. 9/2006 (Suket) of FWD, Sundernagar.
Thereafter,   the   Arbitrator   has   passed   the   award   on
30.01.2009, by granting the following relief:­
“Keeping in view, the above discussion, the relief of Rs.
7,91,559/­ is given to Non­claimant and the claim of the
claimant is restricted to Rs. 5,07,517/­. 
Therefore,   it   is   ordered   that   the   said   amount   of   Rs.
5,07,517/­   be   deposited   by   Non­claimant   with   the
claimant within 90 days from the date of Award.”
5. Aggrieved   from   the   said   award,   the   present
appellant­objector has preferred the objections before the
learned   District  Judge,  on  the   ground  that  the   counter
::: Downloaded on - 31/08/2026 17:32:50 :::CIS

3 2026:HHC:36857
claim,  which was  duly  supported with  documentary,  as
High Court of H.P.
well   as,   oral   evidence   has   not   been   appreciated   by   the
Arbitrator   and   the   genuine   claim   of   the   objector   has
wrongly been dismissed.
6. In addition to this, the award  has also been
assailed on the ground that the entire claim of the claimant
should have been rejected.  Findings are stated to be self
contradictory.   According to the appellant, the rebate on
account  of  adverse  climatic  condition  has  wrongly   been
given to the non­claimant at the rate of 10%, whereas, it
should have been for the entire target.
7. These objections were considered and rejected
by   the   learned   District   Judge,   vide   award   dated
20.03.2015.
8. Aggrieved   from   the   said   judgment,   present
appeal has been preferred by the non­claimant, before this
Court, assailing the award, which has been upheld by the
learned District Judge, on the ground that it is the case of
the non­claimant before the Arbitrator that very short time
has   been   given   to   her,   because   the   agreement   was
executed on 13.04.2006 and the target has to be achieved
::: Downloaded on - 31/08/2026 17:32:50 :::CIS

4 2026:HHC:36857
on or before 31.12.2006 (less than eight months’ time was
High Court of H.P.
given). The said time is stated to be not reasonable.
9. Highlighting the weather condition of the area,
it is the further case of the non­claimant that labour was
not   available   during   the   rainy   season   and   no   work   of
extraction of resin can be done during that period.
10. According to the non­claimant, less than four
months have been given to complete the awarded work.
Highlighting the fact that it has been proved on record that
6000 new trees were marked and from the new trees, there
is possibility of extraction of less resin, it is the case of the
appellant/non­claimant  that  marking  of 6000  new trees
was   not   in   the   agreement   dated   13.04.2006.     On   that
score, the award is stated to be bad in the eyes of law.
According to her, as per climate condition, rebate of 50%
should have been given to the non­claimant.
11. On the basis of above facts, Sh. Lokesh Thakur,
Advocate, vice Mr. G.R. Palsra, Advocate, for the appellant/
non­claimant, has prayed that the judgment passed by the
learned   District   Judge   and   the   award   passed   by   the
Arbitrator may kindly be set aside.
::: Downloaded on - 31/08/2026 17:32:50 :::CIS

5 2026:HHC:36857
12. Per   contra,   Mr.   D.S.   Kainthla,   Advocate,
High Court of H.P.
appearing  for  the   respondent,   has  pointed   out   that   the
Arbitrator   has   passed   the   award,   on   the   basis   of   the
contentions, so raised and the learned District Judge, has
rightly dismissed the objections, filed by the non­claimant
and this Court under Section 37 of the Act, cannot re­
appreciate those findings.
13. The non­claimant  is before this Court, under
Section 37 of the Act.  It is no longer res­integra that the
scope of the Appellate Court, exercising jurisdiction under
Section 37 of the Act, to review the findings is limited, if
the award has been upheld under Section 34 of the Act.
While holding so, the view of this Court is being guided by
the decision of Hon’ble Supreme Court in  Konkan Railway
Corporation   Ltd.   Vs.   Chenab   Bridge   Project
Undertaking, 2023 (9) SCC 85 .  Relevant paras 19 & 25,
of the judgment, is reproduced, as under:­
“ 19. Therefore, the scope of jurisdiction under  Section 34
and  Section 37   of the Act is not akin to normal appellate
jurisdiction.   It   is   well­settled   that   courts   ought   not   to
interfere with the arbitral award in a casual and cavalier
manner. The mere possibility of an alternative view on
facts   or   interpretation   of   the   contract   does   not   entitle
courts to reverse the findings of the Arbitral Tribunal.  In
Dyna   Technologies Private Limited v. Crompton Greaves
Limited   (2019) 20 SCC 1, this Court held:
“24.  There  is no dispute  that   Section  34   of  the
Arbitration Act limits a challenge to an award only
::: Downloaded on - 31/08/2026 17:32:50 :::CIS

6 2026:HHC:36857
on the grounds provided therein or as interpreted
by various courts. We need to be cognizant of the
fact that arbitral awards should not be interfered
with in a casual and cavalier manner, unless the
court comes to a conclusion that the perversity of
the award goes to the root of the matter without
there   being   a   possibility   of   alternative
interpretation   which   may   sustain   the   arbitral
award.  Section 34   is different in its approach and
cannot   be   equated   with   a   normal   appellate
jurisdiction. The mandate under   Section 34   is to
respect the finality of the arbitral award and the
party autonomy to get their dispute adjudicated by
an alternative forum as provided under the law. If
the courts were to interfere with the arbitral award
in the usual course on factual aspects, then the
commercial   wisdom   behind   opting   for   alternate
dispute resolution would stand frustrated.
25.   Moreover,   umpteen   number   of   judgments   of
this Court have categorically held that the courts
should not interfere with an award merely because
an alternative view on facts and interpretation of
contract exists. The courts need to be cautious and
should   defer   to   the   view   taken   by   the   Arbitral
Tribunal   even   if   the   reasoning   provided   in   the
award   is   implied   unless   such   award   portrays
perversity unpardonable under   Section 34   of the
Arbitration Act.”
High Court of H.P.
xxxx xxxx xxxx
25. The   principle   of   interpretation   of   contracts
adopted by the Division Bench of the High Court that
when two constructions are possible, then courts must
prefer the one which gives effect and voice to all clauses,
does   not   have   absolute   application.   The   said
interpretation is subject to the jurisdiction which a court
is called upon to exercise. While exercising jurisdiction
under   Section   37   of   the   Act,   the   Court   is   concerned
about   the   jurisdiction   that   the   Section   34   Court
exercised while considering the challenge to the Arbitral
Award. The jurisdiction under   Section 34   of the Act is
exercised only to see if the Arbitral Tribunal’s view is
perverse   or   manifestly   arbitrary.   Accordingly,   the
question of reinterpreting the contract on an alternative
view does not arise. If this is the principle applicable to
exercise of jurisdiction under   Section 34   of the Act, a
Division Bench exercising jurisdiction under  Section 37
of   the   Act   cannot   reverse   an   Award,   much   less   the
decision of a Single Judge, on the ground that they have
not given effect and voice to all clauses of the contract.
::: Downloaded on - 31/08/2026 17:32:50 :::CIS

7 2026:HHC:36857
This   is   where   the   Division   Bench   of   the   High   Court
committed   an   error,   in   re­interpreting   a   contractual
clause while exercising jurisdiction under  Section 37   of
the   Act. In   any   event,   the   decision   in   Radha   Sundar
Dutta   (supra), relied on by the High Court was decided
in 1959, and it pertains to proceedings arising under the
Village Chaukidari Act, 1870   and Bengal Patni Taluks
Regulation   of   1819.   Reliance   on   this   judgment
particularly   for   interfering   with   the   concurrent
interpretations of the contractual clause by the Arbitral
Tribunal and Single Judge under  Section 34   of the Act is
not justified.”
High Court of H.P.
14. In   a   recent   decision   in  
Bombay   Slum
Redevelopment Corporation Pvt. Ltd. Vs. Samir Barain
, the Hon’ble Supreme Court
Bhojwani, (2024) 7 SCC 218
has again reiterated that supervisory role of the Courts is
very restricted in dealing with appeals under Section 37 of
the   Act.     The   scope   of   interference   in   a   petition   under
Section   34   of   the   Act   is   very   narrow,   and   whereas,
jurisdiction   under   Section   37   of   the   Act   is   narrower.
Relevant   para   26   of   the   judgment,   is   reproduced,   as
under:­
“ 26. The jurisdiction of the appellate court dealing with
an appeal under Section 37 against the judgment in a
petition under Section 34 is more constrained than the
jurisdiction   of   the   Court   dealing   with   a   petition   under
Section 34.  It is the duty of the appellate court to consider
whether Section 34 Court has remained confined to the
grounds of challenge that are available in a petition under
Section 34.   The ultimate function of the appellate court
under   Section   37   is   to  decide   whether   the   jurisdiction
under Section 34 has been exercised rightly or wrongly.
While doing so, the appellate court can exercise the same
power and jurisdiction that Section 34 Court possesses
with the same constraints.” 
::: Downloaded on - 31/08/2026 17:32:50 :::CIS

8 2026:HHC:36857
15. Being guided by the above decisions, now this
High Court of H.P.
Court would proceed further with the contentions so raised
by the non­claimant, before this Court.
16. The non­claimant, in her affidavit, has taken a
plea that after the award of the work, when the labourers
were deputed in the forest and the work was duly started,
as per the terms and conditions of the agreement, then, it
was   found   that   most   of   the   trees   were   in   dilapidated
conditions and dried & diseased trees.   The matter was
reported to the claimant well within time, whereas, in the
present appeal, she has taken plea that on the spot, there
were 6000 trees, which were new trees and according to
her, being new trees there was possibility of extraction of
less resin.   Meaning thereby, whatsoever, stand taken in
the appeal is not taken before the learned Arbitrator.  The
learned Arbitrator has considered all the contentions, while
deciding issue No. 4 and while exercising the power under
Section 37 of the Act, this Court cannot re­appreciate the
evidence/findings like an appellate Court.
17. Learned   counsel   appearing   for   the   non­
claimant, could not point out any patent illegality in the
award passed by the learned Arbitrator.  As such, there is
::: Downloaded on - 31/08/2026 17:32:50 :::CIS

9 2026:HHC:36857
no occasion for this Court to differ with the findings, so
High Court of H.P.
recorded by the learned District Judge, while considering
the appeal under Section 34 of the Act. 
18. Consequently, the present appeal is dismissed.
19. Record be sent back.   
     (Virender Singh)
st
31  August, 2026               Judge
    ( Pramod Kumar )
::: Downloaded on - 31/08/2026 17:32:50 :::CIS