NTPC LTD. vs. M/S. DECONAR SERVICES PVT. LTD.

1       REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No. 6483 of 2014 NTPC Ltd.  … APPELLANT Versus M/s Deconar Services Pvt. Ltd.  … RESPONDENT WITH CIVIL APPEAL No. 6484 of 2014   J U D G M E N T      N.V. R AMANA , J.   1. The present Civil Appeals, by way of Special Leave arise out of the impugned common judgment dated 09.04.2010 passed by the Division Bench of the High Court of Delhi, whereby the High Court   dismissed   the   appeals   filed   by   the   present   appellant against the dismissal of their objections to an award passed by Signature Not Verified Digitally signed by Vishal Anand Date: 2021.05.13 14:22:34 IST Reason: the Arbitrator under the Arbitration Act, 1940.  2 2. A conspectus of the facts necessary for the disposal of the present appeal is as follows: the appellant had issued two tenders for the construction of certain quarters in which the respondent had participated. The first project related to the construction of 100 units of A and B type quarters. The second, was with respect to construction  of 68 units of    B, C and  D type  quarters. It appears that while the respondent was L­3 with respect to the first   project,   he   was   L­2   with   respect   to   the   second.   After negotiations between both parties, the appellant decided to award both contracts to the respondent on the basis of an offer by the respondent of 16% rebate on the prices for completing the first project, in the event he was awarded both contracts. The two letters of award were issued on 29.06.1988 to the respondent. It appears   from   the   record   that   there   was   some   delay   in   the handing over of sites by the appellant, which resulted in a delay in the completion of the construction of quarters in both projects. Since there were disputes between the parties regarding the final payment   due   to   the   respondent­contractor,   the   respondent sought arbitration under the dispute resolution clause, and an Arbitrator was appointed.  3 3. The   learned   Arbitrator,   vide   awards   dated   07.07.2000, granted   relief   to   the   respondent   under   different   heads   of   the contract.   With   respect   to   the   first   contract   pertaining   to   the construction of 100 units of A and B type quarters, the Arbitrator awarded   a   sum   of   Rs.   23,89,424/­   with   interest   at   18%   per annum pendente lite  and 21% future interest to the respondent. With   respect   to   the   second   contract   pertaining   to   the construction   of   68   units   of   B,   C   and   D   type   quarters,   the Arbitrator awarded Rs. 24,36,532/­ at 18% per annum  pendente lite  and 21% future interest to the respondent. 4. Aggrieved by the above awards, the appellant filed objections against   both   the   awards   before   the   Delhi   High   Court   under Sections 30 and 33 of the Arbitration Act, 1940.   Vide   separate orders dated 16.12.2009, the learned Single Judge of the Delhi High Court dismissed the objections of the appellant (except to the extent of modifying the interest rate granted by the Arbitrator) with cost of Rs. 50,000/­ and made the award an order of the Court. 5.  The appellant challenged the above orders in appeal before the   Division   Bench   of   the   High   Court   under   Section   39, Arbitration Act, 1940, which was  dismissed   the  common vide   4 impugned judgment dated 09.04.2010, with cost of Rs. 10,000/­. 6. Aggrieved by the same, the appellant has filed the present Civil   Appeals   by   way   of   Special   Leave   against   the   impugned judgment. 7. Heard   the   learned   counsel   for   the   appellant   and   the respondent at length. 8. The   learned   counsel   for   the   appellant   confined   his arguments to three main points­ the refund of the rebate agreed upon by the parties, the grant of escalation of charges for work done beyond the scheduled period and the costs imposed on the appellant by all three forums below. Although the first issue of the three arises only in Civil Appeal No. 6484 of 2014, as the latter two issues are common to both appeals, and the facts are connected, all the issues are being taken up together. 9. The learned counsel for the appellant submitted that the Arbitrator erred in holding that the rebate was a conditional one, as the terms of the offer by the respondent and the letter of award do   not   indicate   the   same.   Further,   the   learned   counsel   also submitted   that   the   Arbitrator   erred   in   granting   escalation   of prices when the contract expressly indicated that the “ quoted price shall remain firm during the execution of the contract ”. The Courts below should therefore have interfered with the award 5 passed by the Arbitrator as the same was passed contrary to the terms of the contract between the parties.  10. On the other hand, the learned counsel for the respondent supported the impugned judgment passed by the High Court and stated that there are concurrent findings against the appellant, who   has   only   been   prolonging   the   litigation.   The   respondent submitted that the scope of interference in an arbitral award was limited, as the Court did not sit in appeal over an award. As long as the Arbitrator has taken a reasonable view, the Court should not interfere in the same.  11. Before proceeding further, it is necessary to make note of the scope of interference by Courts in arbitral awards passed under the Arbitration Act, 1940. This Court has consistently held that the Court does not sit in appeal over an award passed by an arbitrator. In   Kwality Manufacturing Corporation v. Central Warehousing Corporation , (2009) 5 SCC 142  this Court held as follows: “ 10.  At the outset, it should be noted that the  scope   of   interference   by   courts   in regard   to   arbitral   awards   is   limited.   A court   considering   an   application   under Section 30 or 33 of the Act, does not sit in appeal over the findings and decision of the arbitrator. Nor can it reassess or reappreciate   evidence   or   examine   the sufficiency or otherwise of the evidence. 6 The award of the arbitrator is final and the   only   grounds   on   which   it   can   be challenged   are   those   mentioned   in Sections 30 and 33 of the Act. Therefore, on   the   contentions   urged,   the   only question   that   arose   for   consideration before the High Court was, whether there was any error apparent on the face of the award  and   whether   the   arbitrator misconducted   himself   or   the proceedings.” ( emphasis supplied ) 12. Further,   it   is   also   a   settled   proposition   that   where   the arbitrator has taken a possible view, although a different view may   be   possible   on   the   same   evidence,   the   Court   would   not interfere with the award. This Court in  Arosan Enterprises Ltd. v. Union of India , (1999) 9 SCC 449  held as follows: “ 36.  Be it noted that by reason of a long catena of cases, it is now a well­settled principle   of   law   that   reappraisal   of evidence by the court is not permissible and as a matter of fact exercise of power by the court to reappraise the evidence is unknown   to   proceedings   under   Section 30 of the Arbitration Act. In the event of there   being   no   reasons   in   the   award, question   of   interference   of   the   court would   not   arise   at   all.   In   the   event, however,   there   are   reasons,   the interference would still be not available within the jurisdiction of the court unless of course, there exist a total perversity in the award or the judgment is based on a wrong   proposition   of   law.   In   the   event however   two   views   are   possible   on   a 7 question of law as well, the court would not   be   justified   in   interfering   with   the award.  37.   The   common   phraseology   “error apparent on the face of the record” does not   itself,   however,   mean   and   imply closer   scrutiny   of   the   merits   of documents and materials on record. The court   as   a   matter   of   fact,   cannot substitute its evaluation and come to the conclusion that the arbitrator had acted contrary   to   the   bargain   between   the parties. If the view of the arbitrator is a possible view the award or the reasoning contained therein cannot be examined...”  13. From the above pronouncements, and from a catena of other judgments of this Court, it is clear that for the objector/appellant in order to succeed in their challenge against an arbitral award, they must show that the award of the arbitrator suffered from perversity or an error of law or that the arbitrator has otherwise misconducted   himself.   Merely   showing   that   there   is   another reasonable interpretation or possible view on the basis of the material on the record is insufficient to allow for the interference by the Court [ See   State of U.P. v. Allied  Constructions, (2003) 7 SCC 396; Ravindra  Kumar Gupta and Company v. Union of ,  (2010)  1  SCC   409;   India Oswal  Woollen  Mills   Limited  v. Oswal Agro Mills Limited , (2018) 16 SCC 219 ]. 8 14. Keeping in view the above principles, the question before us is whether the arbitral awards in question are assailable on any of the available grounds. While deciding this, due regard must also be given to the fact that both the learned Single Judge, and subsequently the Division Bench, of the Delhi High Court have concurrently held against the appellant herein.  15. Coming to the facts at hand, it is an admitted fact that there was substantial delay attributable to the appellant in handing over the sites for the 68 B, C and D quarters to the respondent. The appellant has not contested this finding before us.  16. With respect to the first issue,  viz. , on the issue of refund of rebate,   the Arbitrator held that the rebate of 16% on the price of construction of 100 units of A and B quarters was given by the respondent on the condition that he would be able to execute both the works simultaneously. The Arbitrator interpreted the rebate as a conditional one  on analysis of  the  documents  on record,   particularly   the   letter   dated   14.06.1988   sent   by   the respondent to the appellant subsequent to the negotiations held between them, the award of both contracts to the respondent on the same date and the works programme (L­2) for both the works. The Arbitrator specifically highlighted that the appellant had not denied the L­2 programme, which indicated that both the works 9 were to be carried out together. From a reading of the above material, the Arbitrator held that the intention of the parties was to complete the work together, which would have enabled the respondent to reduce its costs and optimizing its charges, thereby allowing it to grant the 16% rebate to the appellant. By delaying the   handing   over   of   the   sites,   the   appellant   had   therefore breached   the   condition   for   the   grant   of   rebate,   entitling   the respondent to a refund of the same. 17. The learned counsel for the appellant sought to canvas an alternate interpretation regarding the rebate on the basis of the letter   dated   14.06.1988,   stating   that   the   same   was   granted merely   for   the   awarding   of   both   sets   of   contract   to   the respondent. While we are in agreement with the appellant that such an interpretation is possible, we are of the opinion that this is   not   sufficient   to   interfere   with   the   award   passed   by   the Arbitrator. As already highlighted, the Court does not sit as an appellate Court over the decision of an arbitrator, and cannot substitute   its   views   for   that   of   the   Arbitrator   as   long   as   the Arbitrator had taken a possible view of the matter. We are of the considered opinion that in the present case, the Arbitrator has given clear reasoning for the possible view taken by him on the interpretation of the contract between the parties. As such, the 10 Courts below rightly refused to interfere with the holding of the Arbitrator on the first issue.  18. The second issue pertains to the grant of escalation charges for work done by the respondent beyond the scheduled period of the contract. It is significant to note herein that the Arbitrator only allowed a part of the claim made by the respondent under this   head.   In   Civil   Appeal   No.   6483   of   2014,   the   Arbitrator awarded   a   sum   of   Rs.   17,86,212/­   against   a   claim   of   Rs. 66,98,773/­,   while   in   Civil   Appeal   No.   6484   of   2014,   the Arbitrator awarded a sum of Rs. 3,03,419/­ as against a claim of Rs. 42,20,261/­. The Arbitrator took a view on the construction of the clauses of the contract that the firm price clause operated only with respect to the period for which the contract subsisted, and   would   not   subsist   beyond   the   scheduled   period   of   the contract.  The Arbitrator also noted that the appellant accepted the work undertaken by the respondent beyond the period of the contract   without   objections.   The   Arbitrator   also   carefully assessed the period of delay attributable to the appellant and awarded escalation to the respondent only for the same. 19. With   respect   to   the   question   of   law   as   to   whether   the Arbitrator could order such an escalation, this Court has, in a catena of judgments, upheld the same. A three­Judge Bench of 11 this Court in   Assam State Electricity Board v. Buildworth Private   Limited ,   (2017)   8   SCC   146,   was   faced   with   almost identical   circumstances.   In   that   case,   the   Arbitrator   granted escalation   charges   beyond   what   was   permissible   under   the contract   between   the   parties,   which   prescribed   a   cap   on   the same. Upholding such an award, the Court in that case held as follows: “ 13.   The   arbitrator   has   taken   the   view that   the   provision   for   price   escalation would not bind the claimant beyond the scheduled date of completion.  This view of   the   arbitrator   is   based   on   a construction   of   the   provisions   of   the contract, the correspondence between the parties and the conduct of the Board in allowing   the   completion   of   the   contract even beyond the formal extended date of 6­9­1983   up   to   31­1­1986.  Matters relating to the construction of a contract lie   within   the   province   of   the   Arbitral Tribunal. Moreover, in the present case, the view which has been adopted by the arbitrator   is   based   on   evidentiary material   which   was   relevant   to   the decision. There is no error apparent on the face of the record which could have warranted   the   interference   of   the   court within the parameters available under the Arbitration Act, 1940. The arbitrator has neither   misconducted   himself   in   the proceedings nor  is the award otherwise invalid.”  ( emphasis supplied ) 12 20. We are of the opinion that the above holding of this Court is directly   applicable   to   the   present   case.   The   Arbitrator   in   the present case has constructed the present contract, and the fixed price clause, in the same manner. This construction was on the basis   of   the   evidence   on   record   and   the   submissions   of   the counsel before him. The Arbitrator has carefully delineated the period of delay attributable to the appellant, and has granted the claim of the respondent only to that limited extent.  21. The counsel for the appellant has placed on record certain judgments   of   this   Court,   which   according   to   him   mandate   a different view.  As  such,  it  would  be  necessary to  analyze  the same.  22. In  New India Civil Erectors (P) Ltd. v. Oil & Natural Gas , this Court rejected the claim Corporation , (1997) 11 SCC 75 for escalation of prices during the period of delay on the basis of the specific stipulation in the contract therein, which specifically excluded price escalation “ till the completion of work ”.   On the other hand, in the present case, the contractual clause stipulates only that the price would be firm during the “ period of execution of the contract ”, which the Arbitrator took to refer only to the 12 month   period   originally   stipulated   for   the   execution   of   the contract. This may appear to be a technical distinction, but it 13 must be remembered that construction of a contract is in the domain of the Arbitrator, and as long as the interpretation given is a possible view, the Court may not interfere with the same. In the  New India Civil Erectors  case ( supra ), this Court was of the opinion that, in view of the specific clause of the contract in that case, the granting of escalation prices was not a possible view. This is not the case in the present matter. As we have already held   above,   we   are   of   the   opinion   that   in   the   facts   and circumstances   of   the   present   case,   the   view   taken   by   the Arbitrator was a possible one, and cannot therefore be interfered with by the Courts.  23. In  State of Orissa v. Sudhakar Das (Dead) by Lrs , (2000) , this Court was not seized of the issue of grant of 3 SCC 27 escalation   charges   beyond   the   period   of   the   contract   or   with respect   to   delay.   As   such,   it   has   limited   applicability   to   the present case. 24. In   General   Manager,   Northern   Railway   v.   Sarvesh Chopra , (2002) 4 SCC 45 , the Court was seized of a matter pertaining to a reference to arbitration. The considerations of a Court in such a matter are distinct from those of a Court in appeal over the final award of an Arbitrator. Be that as it may, in 14 that case, a contractual clause between the parties specifically excluded   any   claims   of   the   contractor   arising   out   of   delays attributable to the opposite party, which is not the case in the present matter.   25. It   is   clear   from   the   above   analysis   that   any   decision regarding   the   issue   of   whether   an   arbitrator   can   award   a particular claim or not, will revolve on the construction of the contract in that case, the evidence placed before the arbitrator and   other   facts   and   circumstances   of   the   case.   No   general principle can be evolved as to whether some claim can be granted or not. The judgments placed on record by the appellant, wherein claim for escalation was denied, have to therefore be read in the context of their facts, and cannot be read in isolation. It is clear that all the judgments cited by the appellant can be distinguished on facts.  26. In   these   circumstances,   we   are   of   the   opinion   that   the appellant has neither been able to point out any error apparent on the face of the record, nor otherwise made out a case for interference with the award by the Arbitrator with respect to this issue. 27. With respect to the final issue, pertaining to imposition of costs on the appellant by the forums below, we are not inclined to 15 interfere with the same, in view of the fact that the counsel for the   appellant   has   not   pressed   the   same   and   looking   to   the quantum involved. 28. In view of the above, we see no reason to interfere with the impugned judgment passed by the High Court.  29. Accordingly,   the   Civil   Appeals   filed   by   the   appellant   are dismissed. The appellant is directed to pay the pending amounts to the respondent within a period of 6 months from the date of this judgment.  30. Pending applications, if any, are accordingly disposed of. ............................J. (N. V. RAMANA) …..........................J. (SURYA KANT) ............................J. (ANIRUDDHA BOSE) NEW DELHI; MARCH 04, 2021.