M/S ORIENTAL STRUCTURAL ENGINEERS PVT. LTD. vs. STATE OF KERALA

REPORTABLE IN THE SUPREME COURT OF INDIA    CIVIL APPELLATE JURISDICTION           CIVIL APPEAL NO. 3454 OF 2011 M/s. Oriental Structural Engineers Pvt. Ltd.  ...Appellant(s)      Versus State of Kerala …Respondent(s) J U D G M E N T ANIRUDDHA BOSE, J. The   appellants   were   awarded   a   contract   by   the   State   of Kerala for upgradation of a State Highway for two stretches, from Muvattupuzha­Thodupuzha   and   Muvattupuzha–Angamaly.   The th agreement in this regard was executed on 7   November, 2002. This appeal originates from disputes on certain issues arising between the parties primarily relating to making payment to the appellants   under   certain   heads.     In   the   present   proceeding, however, the only point of dispute on which arguments have been Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2021.04.22 18:26:01 IST Reason: advanced before us is over entitlement of the appellants to receive interest on delayed payment on the subject­heads, which were to 1 be paid by the employer in local currency as per the stipulations in the said agreement. The agreement had provision for resolution of disputes by a Disputes Review Board (DRB) which was to make recommendations at the first instance. If the recommendations were not acceptable to any of the parties, such disagreeing party was required  to  give   notice   to  commence  arbitration  within a specified   time   and   thereafter   the   dispute   was   to   be   settled through arbitration. So far as the controversies out of which this appeal   arises   are   concerned,   disputes   on   three   counts   arose between the parties, which could not be resolved at the stage of DRB recommendations.  Those disputes were referred to a three­ member   Arbitral   Tribunal   (the   ‘Tribunal’   in   short).     We   have already   referred   to   the   scope   of   controversy   involved   in   this appeal.   This controversy shall be henceforth referred to in this judgment as dispute on delayed payment. We shall address that issue only in this judgment.  The Tribunal passed the award in favour of the appellants 2. on this point and interest was directed to be paid on delayed payment in relation to local currency component payable under the agreement. This was, however, a majority award and not a unanimous one as one of the members of the Tribunal gave a 2 dissenting view.  In the succeeding paragraphs of this judgment, whenever we refer to the expression ‘award’, it shall mean the majority award only. The award of the Tribunal was assailed by the State of Kerala before the District Court at Ernakulam (the Arbitration Court) by taking out an application under Section 34 of the Arbitration and Conciliation Act, 1996 (the1996 Act). This application was allowed in part. Award of the Tribunal in favour of the appellants on the point of interest on delayed payment was set aside. The Arbitration Court also adjudicated upon two other points, but as these points have not been urged before us, we do not consider it necessary to deal with them here in this judgment. The decision of the Arbitration Court was sustained in appeal by a Division Bench of the Kerala High Court.  This appeal is against th the   said   Bench   decision   of   the   High   Court   delivered   on   17 September, 2009.  The appellants want the award of the Tribunal allowing   their   claim   for   interest   on   delayed   payment   to   be restored.  Entitlement of the contractor to interest was provided for in 3. sub­clause 60.8 of the agreement on delayed interim payment. This clause has been reproduced in page 38 of the paperbook and reads:­ 3 “ Time of Payment and Interest (a) The   amount   due   to   the   Contractor   under   any Interim Payment Certificate issued by the Engineer pursuant to this Clause or to any other term of the Contract  shall subject  to  Clauses be  paid by  the Employer to the Contractor as follows. (i) (A) In the case of Interim Payment Certificates within   42   days   after   the   Contractor’s   monthly statement has been submitted to the Engineer for certification pursuant to sub­clause 60.1. Provided that if the Engineer’s Interim Certificate has not yet been issued within said 42 days, the Employer shall pay the amount shown in the Contractor’s monthly statement and that any discrepancy shall be added to   or   deducted   from   the   next   payment   to   the Contractor and (B) in the case of any monthly statement submitted by the Contractor at a time when the Bank’s loan or credit   (from   which   part   of   the   payment   to   the Contractor are being made) is suspended within 14 days   after   such   monthly   statement   is   submitted. Provided   that   if   the   Engineer’s   Interim   Certificate has not yet been issued within said 14 days the Employer   shall   pay   the   amount   shown   in   the Contractor’s   monthly   statement   and   that   any discrepancy shall be added to or deducted from the next payment to the Contractor. (ii) (A) In the case of the Final Payment Certificate pursuant to Sub­clause 60.13 within 84 days after the Final statement and written discharge have been submitted to the Engineer for certification and (B) In the case of the Final Statement submitted by the Contractor at a time when the Bank’s loan or credit   from   which   part   of   the   payments   to   the Contractor   are   being   made   is   suspended   or   for which payment under (ii) (A) becomes due after 63 days of the date of notification of the suspension notice payment will be made within 63 days after the date of notification of the suspension pursuant to Sub Clause 69.6(d) provided that if the Engineer’s Final Payment Certificate has not been issued within 4 the   said   63   days,   the   Employer   shall   pay   the undisputed amounts shown in the Final Statement. (b) In the event of the failure of the Employer to make payments within the time stated the Employer shall   pay   to   the   Contractor   interest   compounded monthly at the rate(s) stated in the Appendix to Bid upon all sums unpaid from the date upon which the same should have been paid in the currencies in which the payment are due. The provisions of the Sub Clause are without prejudice to the Contractor’s entitlement under Clause 69 or otherwise.” The relevant provision of the appendix to the bid, the content 4. of   which   came   for   interpretation   before   the   Tribunal   and thereafter before the two judicial fora stipulated:­ “ANNEXURE- P-3 Kerala State Transport Project Volume III Section 6: Appendix to Bid   Page 7.8 Origin of materials 60.3(a) (v) item Origin Currency And Plants 60.3 (d) Plant,  USA Machinery & Germany, or Spares any other US Dollars Bitumen & Iran,    Thermoplastic Singapore or US Dollars    Paint any other Bidder to complete Rates of Interest upon 60.8 ________ percent of payments in local  Unpaid Sums currency. For other countries, refer to the table below. 

5

In their bid document, the appellants had left the space for 5. recording the rate of interest for payment to be made in local currency   blank.   The   agreement   contemplated   payment   to   the contractor in foreign currency as also in local currency. So far as payment by foreign currency was concerned, as would be evident from the appendix to the bid quoted in the preceding paragraph, the London Interbank On­lending Rate (LIBOR) plus two per cent was the specified norm. It was on this basis the State’s stand has been   that   the   rate   of   interest   on   delayed   payment   (as contemplated in Clause 60.8) in local currency had to be treated as  “zero”   or   “nil”.   It  has   also   been   the   position   of   the   State, referring to certain communications made by the appellants that there was waiver of the claim of interest by the appellants.  In the award, the Tribunal had repelled the argument of the State that the words “zero” or “nil” could be read into the said column of the “appendix to bid”. Relying on the Constitution Bench judgment of this   Court   in   the   case   of   Secretary,   Irrigation   Department, Government of Orissa & Ors. vs. G.C. Roy  [(1992) 1 SCC 508], 6 the Tribunal held that a person deprived of the use of money to which he is legitimately entitled has a right to be compensated and such compensation may be called interest, compensation or damages. Two documents originating from the appellants in the form of written communications were relied upon by the State before the Tribunal to contend that claim for interest, in any event, stood waived by claimants on delayed payment of the sum which was   to  be   made   in  local   currency.     First  of   these   two th documents was a letter of the appellant dated 14   July, 2004 (Exhibit   R­1   before   the   Tribunal)   and   the   next   was   another rd written   communication   dated   3   August,   2004   (Exhibit   C­72 before the Tribunal).   The first letter issued by the appellants addressed to the Chief Executive Officer, Kerala State Transport Project reads :­ “Dear Madam, As discussed on the above subject we confirm that   there   is   no   provision   of   interest   on delayed payment in the Contract and hence interest will not be claimed.”                            (quoted verbatim) rd 6. The   next   communication   dated   3   August,   2004   was addressed to the same officer of the respondents. The text of this communication is:­ 7 “Dear Sir, We wish to invite your kind attention to the issue   of   release   of   payment   against   IPC­1 General Items as recommended by DRB.  As a   pre­condition   for   release   of   the   said payment, we were made to issue the above referred   letter   dated   14.7.2004.   Our commitment not to claim any interest on the said   amount   released   by   you   be   treated purely   as   a   goodwill   gesture   so   that   our future payments are released to us without any delay.  The said letter is restricted to the subject claim/item only.” (quoted verbatim) 7 . Before the Tribunal, the appellants had taken a point that th the said letter of 14   July, 2004 was issued under coercion or duress. Their second plea on this count was that the content of the   first   letter   was   restricted   to   release   of   withheld   amount recommended by the Review Board in respect of Interim Payment Certificate­I   (IPC­I).     The   Tribunal   accepted   the   stand   of   the appellants (claimants before it).  It was, inter­alia, observed in the award:­ “The   essential   element   of   waiver   is intentional relinquishment of known right. The claimant has stated that the said letter was   given   by   them   under   coercion.   This holds   goods   in   view   of   the   fact   and circumstances of the case. It is also noted that the said letter dated 14.7.04 (ext. R1) is not   even   mentioned   in   the   defence statement dated 29.1.05. Nor has this issue been   raised   before   the   DRB.   So   the 8 argument of the respondent that the letter dated 14.7.04 (ext. R1) is a waiver of the rights of the claimant does not stand. The fact that this letter was issued at the time of receiving   payment   in   respect   of   IPC.   I suggests that this was given under coercion. The   waiver   does   not   apply   to   the   instant case. This is corroborated by the fact that the claimant has been continually agitating for the payment of interest before and after the issuance of the said letter.  As discussed earlier, payment of interest on unpaid sums was  due  under  the   terms   of  the  contract and under the law. The recommendation of the DRB made after due deliberations and discussions with the parties has relevance in the matter.” (quoted verbatim) The   Tribunal   directed   interest   on   delayed   payment   in paragraphs 1.6 to 1.8 of the award. Extract from the award containing   these   paragraphs   would   appear   later   in   this judgment. 8 . The majority view of the Tribunal was that the contract itself provided for payment of interest with regard to local currency and foreign currency.  The plea of the appellants has been that there th was no waiver and in any event the communication of 14  July, rd 2004 followed by that of 3   August, 2004 related to IPC­I only. This   stand   had   been   broadly   accepted   by   the   Tribunal.   The 9 Tribunal had also accepted the appellants/claimants’ stand that there was no waiver on claim of interest in respect of all sums due for which Interim Payment Certificates had been issued.  The Tribunal’s finding on that aspect was buttressed by the fact that the   appellants/claimants   had   continued   to   raise   demand   for interest subsequent to the issue of those two communications. These were essentially findings on facts.  9 . The Arbitration Court and the Appellate Court in sustaining the State’s application for setting aside the award were of the view that the contract could not be construed to contain provisions for interest on delay in payment with regard to the local currency component contained in the agreement, as the appellants did not fill up the blank space with the rate of interest.  Opinion of the Appellate Bench was that in the event it was intention of the claimants   to   retain   their   entitlement   to   interest   on   delayed payment under that head, they ought to have had filled in the blank space in the “appendix to bid”.  Another facet of the High Court’s reasoning was that the respondents might have had been persuaded to accept the appellants’ bid on the basis that the appellants would claim no interest on delayed payment in such 10 situation,   as   this   factor   could   have   made   their   bid   more competitive.   10. This appeal, in substance, is an extension of a proceeding under Section 34 of the 1996 Act.   To go into the question of legality of the decisions made by the two judicial fora, we need to test first if the grounds of challenge to the award met the test laid down by this Court in the case of  Oil Natural Gas Corporation Ltd. vs. Saw Pipes Ltd.  [(2003) 5 SCC 705].  Contention of the respondents has been that the Arbitral Tribunal’s order stood vitiated under the “patent illegality” principle spelt out in that judgment. This principle came under the broad heading of “Public Policy” test, applying which an arbitral award could be set aside. What would constitute patent illegality has been elaborated by this Court in a later judgment,   Associate Builders vs. Delhi Development Authority  [(2015) 3 SCC 49]. An award would be invalidated,   as   per   this   authority,   if   the   same   was   in contravention of substantive law of the country or contravention of the “Arbitration Act itself”. In paragraph 42.3 of the Report (in the case of  ), it has been held:­ Associate Builders 11 “42.3 (c) Equally, the third subhead of patent illegality is really a contravention of Section 28(3) of the Arbitration Act, which reads as under: “28.   Rules   applicable   to   substance   of dispute. ­(1)­(2)  * (3) In all cases, the Arbitral Tribunal shall decide in accordance with the terms of the contract   and   shall   take   into   account   the usages   of   the   trade   applicable   to   the transaction.” This   last   contravention   must   be understood   with   a   caveat.     An   Arbitral Tribunal must decide in accordance with the terms   of   the   contract,   but   if   an   arbitrator construes   a   term   of   the   contract   in   a reasonable manner, it will not mean that the award   can   be   set   aside   on   this   ground. Construction   of   the   terms   of   a   contract   is primarily for an arbitrator to decide unless the arbitrator construes the contract in such a way that it could be said to be something that   no   fair­minded   or   reasonable   person could do.” 11. The High Court in the appeal concurred with the Arbitration Court and concluded that omission to include the rate of interest in the bid document, the “appendix to bid” to be specific, had resulted in creation of contractual term that there would not be any claim for interest on delayed payment (as per Clause 60.8) so far as payment in local currency component contained in the agreement   is   concerned.     In   our   opinion,   however,   the 12 interference   with   the   award   by   the   Arbitration   Court   on   this ground   was   unwarranted.   The   underlying   reasoning   of   the Appellate Court and earlier, the Arbitration Court on this point is that the Tribunal went beyond the contractual term in awarding interest. The case of  G.C. Roy  (supra) and a later decision of this Court,   [(2018) Reliance Cellulose Products Ltd. vs. ONGC Ltd. 9 SCC 266], were relied upon before us by the appellants to sustain the Tribunal’s findings.  These decisions are sought to be distinguished on behalf of the respondents on the ground that the former decision related to interest pendente  lite and  both these cases were under the Arbitration Act, 1940. Under the said statute,   an   arbitrator   had   power   or   jurisdiction   to   grant   pre­ reference interest under the Interest Act, 1978 as also pendente lite and future interest. Such jurisdiction stood curbed only if express   terms   of   the   contract   precluded   payment   of   interest. Referring to another authority, the   Union of India vs. Bright Power Projects (India) (P) Ltd.   [(2015) 9 SCC 695], this Court highlighted the position of law on grant of interest under Section 31(7) of   the   1996   Act.   In  the   case   of   Bright  Power  Projects (supra), it has been opined by this Court that unless otherwise 13 agreed by the parties, the Arbitral Tribunal can award interest at reasonable rate for a period commencing from that date when the cause of action arises till the date of the award.  In the dispute which   forms   the   subject­matter   of   this   appeal,   being   the agreement, there was no specific exclusion of payment of interest on delayed payment in relation to the local currency component.  12 . On   the   other   hand,   the   specific   term   of   the   agreement entered into by and between the parties provided for payment of interest on delayed payment as terms of the contract.  What was not specifically agreed upon was the rate at which such interest would be paid. The blank space in the “appendix to the bid”, in our opinion, cannot be construed as cancellation of the clause providing for payment of interest of delayed release of funds. We do not think the Appellate Court or the Arbitration Court was right in adopting the approach that by not specifying the blank space provided for filling in the interest rate. We are of the view that to come to such an inference, active exclusion of payment of interest   under   that   head   was   necessary   to   have   been incorporated in the agreement.   Though the case of   G.C. Roy (supra) was delivered in a dispute to which the 1940 Act was 14 applicable, the Constitution Bench of this Court has laid down certain general proposition or principle on the aspect of grant of interest. This general proposition was referred to by the Tribunal. It has been held in paragraph 43.1 of the Report (in the case of G.C. Roy ):­ “43.   The   question   still   remains   whether arbitrator   has   the   power   to   award   interest pendent lite, and if so on what principle. We must reiterate that we are dealing with the situation   where   the   agreement   does   not provide for grant of such interest nor does it prohibit such grant. In other words, we are dealing with a case where the agreement is silent as to award of interest. On a conspectus of   aforementioned   decisions,   the   following principles emerge: (i) A person deprived of the use of money to which he is legitimately entitled has a right to be compensated for the deprivation, call it by any   name.   It   may   be   called   interest, compensation   or   damages.   This   basic consideration   is   as   valid   for   the   period   the dispute is pending before the arbitrator as it is for the period prior to the arbitrator entering upon   the   reference.   This   is   the   principle   of Section 34, Civil Procedure Code and there is no reason or principle to hold otherwise in the case of arbitrator.....” 13. The underlying principle guiding award of interest is that interest payment is essentially compensatory in nature. But as we   have   already   observed,   in   the   case   before   us,   interest   on delayed   payment   formed   part   of   the   contract   itself.     The 15 agreement   did   not   contain   any   express   exclusion   clause   on payment of interest on delayed payment whether on component of payment in foreign currency or local currency. We accept the reasoning of the Tribunal on the basis of which it rejected the respondents’   plea   of   waiver.   This   was   a   finding   of   fact   on appreciation of materials placed before the Tribunal. One of the reasons   behind   the   decisions   of   the   Appellate   Court   and Arbitration  Court was   that  the   appellants,  while   bidding,   had given up their claims for interest. In substance, the respondents’ assertion is that the Tribunal went beyond the contractual terms, and   the   said   two   fora   sought   to   invoke   the   principle   of   law contained in the third sub­head of the “patent illegality” principle elaborated in the case of  Associate Builders  (supra). 14. The   Appeal   Court   accepted   reasoning   of   the   Arbitration Court that the blank portion in the appendix to the bid would imply “zero” or “nil”.   This reasoning, in our opinion, is flawed and such an interpretation of the agreement would actually be contrary to and beyond the terms of the contract. The Tribunal in this case had already come to a factual finding on appreciation of evidence that there was no such implication. Such an exercise on the part of the Arbitration Court and the Appellate Court would 16 constitute rewriting the contract, which is impermissible.   The Tribunal rejected the plea of waiver and we have reproduced its reasoning on that point.   We cannot hold such reasoning to be perverse or improbable in the factual background of the present case.  The Tribunal in this case could have had awarded interest as a compensatory or equitable measure, as there was no clause providing for exclusion or ouster of interest payment on delayed payment.   The   Tribunal   determined   the   rate   thereof   in   sub­ paragraphs   1.6   to   1.8   of   the   award.   This   part   of   the   award specifies:­ “1.6 It is, therefore, held that the Claimants are entitled to interest on the amount as due under   any   IPCs   issued   by   the   Engineer   or failing which, on the amounts as shown in the Claimants   monthly   statements   submitted   to the Engineer for certification and when were not   paid   or   had   been   withheld   by   the Respondents and such interest shall be paid by the Respondents for the period as 42 days after   the   claimants’   respective   monthly statements   had   been   submitted   to   the Engineer   for   certification   to   the   date   of payment thereof in full. The arbitral tribunal further holds that on the unpaid sums and for the period of delay in the payment thereof as stated hereinabove, the Respondents shall pay to the claimants interest at the rate of 1% per month compounded monthly such rate being representative of the prevalent rate of access to money that the claimants were deprived of. 1.7 The Arbitral Tribunal therefore directs that   the   Respondents   shall   pay   to   the claimants interest on the unpaid sum of Rs. 17 2,15,72,150/­ for the period of the due dates of   payment   till   the   actual   dates   of   full payment of such amount at the rate stated in para 1.6 above in respect of IPCs No. 2 & IPC No. 4. 1.8 The Respondents shall further pay to the   claimants   such   interest   on   the   unpaid sums   in   respect  of  other   IPCs   No.   5   to   14 issued   by   the   Engineer   or   the   Claimants monthly statements submitted to the Engineer for  certification for  the period from the due dates of payment till the actual dates of full payment at the rate as stated in hereinabove. The respondents are also directed to pay further interest at the rate of 12% per annum on the interest amount determined pursuant to para 1.7 and 1.8 hereinabove from such dates of payment of the principal amount to the date of award.” 15 . The   Appellate   Court’s   rationale   that   such   blank   interest column might have had resulted in acceptance of the bid of the appellants as their bid could have been more competitive on the assumption that the other bidders might have had pressed for interest in that column is not acceptable to us. We do not find any material from which such a conclusion could be reached. No material has been shown to us from which it can be inferred that omission to fill in the blank space gave the appellants some kind of competitive edge in the bid process. We also do not know if other bidders had left the space blank or filled the same with 18 specified rate. The Arbitration Court’s view, sustained by the High Court is tainted with an element of speculation on this point.  16 . We do not find any flaw in the reasoning of the Arbitral Tribunal that the contract did not prohibit the award of interest in   respect   of   delayed   payment   in   local   currency   component specified therein.   This being the position, in our opinion, the contrary view expressed by the Arbitration Court in a proceeding under   Section   34   of   the   Act,   which   view   was   upheld   by   the Appellate   forum,   breaches   the   permissible   boundaries   for encroaching  upon an  award as  laid  down  in   case Saw Pipes   (supra).  17. In   our   opinion,   the   view   taken   by   the   Tribunal   on consideration of the contract was both reasonable and possible view.   We, however, are of the opinion that the rate at which interest has been directed to be paid as contained in paragraphs 1.6 and 1.8 of the award, which we have reproduced above, are rather excessive.  As the agreement is silent on the point of rate of   interest   but   provides   for   payment   of   interest   on   delayed payment, the Tribunal’s exercise of fixing the rate should have been   on   the   basis   of   applying   the   principle   laid   down   in 19 paragraph   43.1.   in   the   case   of   G.C.   Roy   (supra).     The   said principle is applicable in a proceeding under the 1996 Act as well. This principle has been broadly incorporated in Section 31(7) (a) of   the   1996   Act.     The   only   difference   between   the   situation contemplated in the aforesaid provision and the facts of this case is that the agreement involved is not silent on interest entitlement of the appellants on delayed payment but the agreement contains provision  for   such  payment.     Only   the  rate   at  which   interest would  be   payable   remained   unspecified.     In   our   view,   simple interest at the rate of 8% would be just and equitable on the sum left unpaid, calculated otherwise on the basis of sub­paragraphs 1.6. to 1.8 of the award. We, accordingly, set aside the judgment of the Division Bench of the High Court of Kerala impugned in this appeal on the point of entitlement of the appellants to receive interest   on   delayed   payment   in   relation   to   local   currency component of the contract.   As a consequence, judgment of the Sixth   Additional   District   Judge,   Ernakulam,   shall   also   stand invalidated. The award of the Tribunal shall stand sustained so far as direction to pay interest on delayed payment of the local currency component of the agreement is concerned, but the rate of   interest   on   the   sum   shall   be   computed   in   the   manner 20 prescribed in paragraphs 1.6, 1.7 and 1.8 and shall be at 8% simple interest per annum.  18 . The appeal is allowed in the above terms. There shall be no order as to costs.  19.       .................................J.   (SURYA KANT) ...............................J.  (ANIRUDDHA BOSE) NEW DELHI APRIL 22, 2021 21