Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6774 OF 2022
M/s. EMAAR INDIA LTD. ...APPELLANT(S)
VERSUS
TARUN AGGARWAL PROJECTS LLP & ANR. …RESPONDENT(S)
J U D G M E N T
M.R. SHAH, J.
1. Feeling aggrieved and dissatisfied with the impugned
judgment and order dated 24.12.2021 passed by the High
Court of Delhi at New Delhi in Arbitration Petition No. 637
of 2021, by which, the High Court in exercise of powers
under Section 11(6) of the Arbitration and Conciliation Act,
1996 (hereinafter referred to as the Arbitration Act) has
appointed arbitrators to resolve the dispute between the
parties, the original respondent – M/s EMMAR India
Signature Not Verified
Digitally signed by
SNEHA
Date: 2022.09.30
16:26:19 IST
Reason:
Limited has preferred the present appeal.
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2. That the original petitioners – respondents herein entered
into a Collaboration Agreement dated 07.05.2009 for
development of a residential colony in Sector 62 and 65,
Gurugram. That thereafter, a further Addendum
Agreement dated 19.04.2011 was executed between the
parties. The dispute arose between the parties and it was
the case on behalf of the original applicants – respondents
herein that the appellant herein did not comply with the
obligations under the Addendum Agreement dated
19.04.2011. The respondents – original
applicants/petitioners issued a legal notice dated
20.11.2019 raising demand for physical possession of 5
plots measuring 2160 sq. yds. and claiming a sum of Rs.
10 crores for the losses/damages suffered by them. As
according to the original petitioners – respondents herein
the dispute between the parties were arbitrable, the
original petitioners appointed a former judge of the High
Court as their arbitrator. The appellant herein denied
appointment of the arbitrator. Therefore, the respondents
herein approached the High Court for appointment of the
arbitrators in terms of Clause 37 of the Addendum
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Agreement by submitting an application under Section
11(5) & (6) of the Arbitration Act seeking appointment of
arbitrators by the Court.
2.1 The said arbitration petition was opposed by the appellant
herein by raising various grounds including one of the
grounds that the dispute falls under Clause 36 of the
Addendum Agreement and not under Clause 37 which
incorporates arbitration clause.
2.2 Despite having noted that the Clause 36 of the Addendum
Agreement stipulates that in the event of any dispute with
regard to Clauses 3, 6 and 9, other party shall have a right
to get the agreement specifically enforced through
appropriate court of law, the High Court has appointed the
arbitrators in terms of Clause 37 of the Addendum
Agreement by observing that conjoint reading of Clauses
36 and 37 makes it clear that a party does have a right to
seek enforcement of agreement before the Court of law but
it does not bar settlement of disputes through Arbitration
and Conciliation Act, 1996. By observing so, the High
Court has allowed the application under Section 11(5) &
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(6) and has appointed the arbitrators, who shall appoint
the third arbitrator in terms of Clause 37.
2.3 Feeling aggrieved and dissatisfied with the impugned
judgment and order passed by the High Court allowing the
application under Section 11(5) & (6) of the Arbitration Act
and appointing the arbitrators with respect to the dispute
between the parties, the original opponent – respondent
has preferred the present appeal.
3. Shri Dhanesh Relan, learned counsel appearing on behalf
of the appellant has vehemently submitted that while
allowing the application under Section 11(5) & (6) and
appointing the arbitrators, the High Court has not at all
considered that according to the appellant the dispute falls
within Clause 36 of the Agreement and not under Clause
37. It is submitted that as per Clause 36 in case of any
conflict or difference arising between the parties or in case
the either party refuses or neglects to perform its part of
the obligations under Addendum Collaboration Agreement,
interalia , as mentioned in Clauses 3, 6 and 9, then the
other party shall have every right to get the agreement
specifically enforced through the appropriate court of law.
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It is submitted that as per Clause 37, save and except
Clause 36 or any dispute arising out of or touching upon
or in relation to the terms of the addendum agreement……
shall be settled through under the provisions of the
Arbitration and Conciliation Act, 1996. It is submitted that
therefore any dispute with regard to the Clauses 3, 6, 9
shall have to be resolved through the appropriate court of
law and such dispute is not arbitrable at all. It is
submitted that despite the High Court has noted Clauses
36 & 37, without deciding whether the dispute falls within
Clause 36 the High Court appointed the arbitrators.
3.1 Learned counsel appearing on behalf of the appellant
submitted that as observed and held by this Court in the
case of Uttarakhand Purv Sainik Kalyan Nigam Limited
Vs. Northern Coal Field Limited; (2020) 2 SCC 455, the
appointment of an arbitrator may be refused if the
arbitration agreement is not in writing, or the dispute is
beyond the arbitration agreement.
3.2 Learned counsel appearing on behalf of the appellant has
further submitted that as observed and held by this Court
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in the case of Vidya Drolia and Ors. Vs. Durga Trading
Corporation; (2021) 2 SCC 1 , the Court may interfere at
Section 8 or 11 stage when it is manifestly and ex facie
certain that the arbitration agreement is nonexistent,
invalid or the disputes are nonarbitrable, though the
nature and facet of nonarbitrability would, to some
extent, determine the level and nature of judicial scrutiny.
It is further submitted that in the said decision it is also
observed that such restricted and limited review is to
check and protect parties from being forced to arbitrate
when the matter is demonstrably “nonarbitrable” and to
cut off the deadwood.
3.3 Learned counsel appearing on behalf of the appellant has
also relied upon the recent decision of this Court in the
case of Indian Oil Corporation Limited Vs. NCC Limited;
2022 SCC OnLine SC 896 (Civil Appeal No. 341 of
, in which after considering
2022, decided on 20.07.2022)
the decision of this Court in the case of Vidya Drolia
(supra), this Court after taking into consideration other
decisions has observed and held that at the stage of
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Section 11 of the Arbitration Act, a preliminary inquiry is
permissible if the dispute is raised with respect to the
arbitrability.
3.4 Relying upon the above decisions, it is vehemently
submitted by learned counsel appearing on behalf of the
appellant that in the facts and circumstances of the case,
the High Court has virtually ignored Clause 36 of the
Agreement. It is submitted that the High Court was
required to hold a preliminary inquiry on whether
considering Clause 36 of the Agreement, the dispute
between the parties falls within Clause 36 or not. It is
submitted that if in preliminary inquiry it is found that the
dispute falls within Clause 36 in that case such a dispute
is not arbitrable at all. It is, therefore, prayed to allow the
present appeal and quash and set aside the judgment and
order passed by the High Court.
4. While opposing the present appeal Shri Siddharth
Bhatnagar, learned Senior Advocate appearing on behalf of
the respondents has vehemently submitted that even as
observed and held by this Court in the case of Vidya
Drolia (supra) whether the dispute is arbitrable or not, it
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should be best left to the arbitrator in an application under
Section 16 of the Arbitration Act and it is for the arbitrator
to decide the arbitrability of the dispute.
4.1 It is submitted that on conjoint reading of Clauses 36 and
37 of the Agreement and the intention of the parties to
resolve the dispute through arbitration under the
Arbitration Act, no error has been committed by the High
Court in appointing the arbitrators.
5. We have heard learned counsel appearing on behalf of the
respective parties at length.
6. The short question which is posed for consideration of this
Court is whether in the facts and circumstances of the
case, the High Court is justified in appointing the
arbitrators in an application under Section 11(5) and (6) of
the Arbitration Act without holding any preliminary inquiry
or inquiry on whether the dispute is arbitrable or not?
6.1 While considering the aforesaid question/issue, the
relevant provisions of the Agreement, namely, Clauses 36
and 37, are required to be referred to, which are as under:
“Dispute Resolution & Jurisdiction
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36. In case of any conflict or difference arising
between the parties or in case the either party refused
or neglects to perform its part of the obligations under
this Addendum Collaboration Agreement, interalia as
mentioned in Clauses 3, 6 & 9 hereinabove, then the
other party shall have every right to get this agreement
specifically enforced through the appropriate court of
law.
37. Save & except clause 36 hereinabove mentioned,
all or any dispute arising out of or touching upon or in
relation to the terms of this Agreement including the
interpretation and validity thereof, and the respective
rights and obligations of the parties, shall be settled
through under the provisions of Arbitration &
Conciliation Act, 1996 wherein both the parties shall
be entitled to appoint one Arbitrator each and the
Arbitrators so appoint shall appoint a third Arbitrator
or rank of Retired Judge of any High Court. The
arbitration proceedings shall be governed by the
provisions of Arbitration and Conciliation Act, 1996 or
any statutory amendments/modification thereto for
the time being in force. The arbitration proceedings
shall be held at Delhi.”
On a bare reading of Clause 36 of the Agreement, it
clearly stipulates that in the event of any dispute as
mentioned in Clauses 3, 6 and 9, other party shall have a
right to get the Agreement specifically enforced through the
appropriate court of law. As per Clause 37, save and
except Clause 36, all or any dispute arising out of or
touching upon or in relation to the terms of the addendum
agreement……. shall be settled through under the
provisions of Arbitration and Conciliation Act, 1996. Thus,
with respect to any dispute as mentioned in Clauses 3, 6 &
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9, such disputes are not arbitrable at all. It cannot be
disputed that both the parties are governed by the
Addendum Agreement dated 19.04.2011.
6.2 In the case of
Oriental Insurance Co Ltd. Vs. Narbheram
Power and Steel (P) Ltd., (2018) 6 SCC 534 , it is
observed and held by this Court that the parties are bound
by the Clauses enumerated in the policy and the Court
does not transplant any equity to the same by rewriting a
clause. It is further observed and held that an arbitration
clause is required to be strictly construed. Any expression
in the clause must unequivocally express the intent of
arbitration. It can also lay the postulate in which
situations the arbitration clause cannot be given effect to.
It is further observed that if a clause stipulates that under
certain circumstances there can be no arbitration and they
are demonstrably clear then the controversy pertaining to
appointment of Arbitrator has to be put to rest (Paras 10
23).
6.3 In the case of
Rajasthan State Industrial Development
and Investment Corporation Vs. Diamond and Gem
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Development Corporation Ltd.; (2013) 5 SCC 470 , it is
observed and held by this Court that a party cannot claim
anything more than what is covered by the terms of the
contract, for the reason that the contract is a transaction
between two parties and has been entered into with open
eyes and by understanding the nature of contract. It is
further observed that thus the contract being a creature of
an agreement between two or more parties has to be
interpreted giving literal meanings unless there is some
ambiguity therein. The contract is to be interpreted giving
the actual meaning to the words contained in the contract
and it is not permissible for the Court to make a new
contract, however reasonable, if the parties have not made
it themselves. It is further observed that the terms of the
contract have to be construed strictly without altering the
nature of a contract as it may affect the interest of either of
the parties adversely (Para 23).
6.4 In the case of Harsha Construction Vs. Union of India
, it is observed and held by
and Ors.; (2014) 9 SCC 246
this Court in paragraphs 18 and 19 as under:
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“18. Arbitration arises from a contract and unless
there is a specific written contract, a contract with
regard to arbitration cannot be presumed. Section 7(3)
of the Act clearly specifies that the contract with
regard to arbitration must be in writing. Thus, so far
as the disputes which have been referred to in Clause
39 of the contract are concerned, it was not open to
the Arbitrator to arbitrate upon the said disputes as
there was a specific clause whereby the said disputes
had been “excepted”. Moreover, when the law
specifically makes a provision with regard to formation
of a contract in a particular manner, there cannot be
any presumption with regard to a contract if the
contract is not entered into by the mode prescribed
under the Act.
19. If a nonarbitrable dispute is referred to an
Arbitrator and even if an issue is framed by the
Arbitrator in relation to such a dispute, in our opinion,
there cannot be a presumption or a conclusion to the
effect that the parties had agreed to refer the issue to
the Arbitrator. In the instant case, the respondent
authorities had raised an objection relating to the
arbitrability of the aforestated issue before the
Arbitrator and yet the Arbitrator had rendered his
decision on the said “excepted” dispute. In our
opinion, the Arbitrator could not have decided the said
“excepted” dispute. We, therefore, hold that it was not
open to the Arbitrator to decide the issues which were
not arbitrable and the award, so far as it relates to
disputes regarding nonarbitrable disputes is
concerned, is bad in law and is hereby quashed.”
6.5 In the recent decision in the case of Vidya Drolia (supra),
which, as such, is postinsertion of Section 11(6A) of the
Arbitration Act, it is observed and held that the issue of
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nonarbitrability of a dispute is basic for arbitration as it
relates to the very jurisdiction of the Arbitral Tribunal. An
Arbitral Tribunal may lack jurisdiction for several reasons
and nonarbitrability has multiple meanings. After
referring to another decision of this Court in the case
of Booz Allen & Hamiltan Inc. Vs. SBI Home Finance
Ltd. [(2011) 5 SCC 532 (Para 34)] , it is observed and held
that there are facets of nonarbitrability, namely
“(i) Whether the disputes are capable of adjudication
and settlement by arbitration? That is, whether the disputes,
having regard to their nature, could be resolved by a private
forum chosen by the parties (the Arbitral Tribunal) or
whether they would exclusively fall within the domain of
public fora (courts).
(ii) Whether the disputes are covered by the arbitration
agreement? That is, whether the disputes are enumerated or
described in the arbitration agreement as matters to be
decided by arbitration or whether the disputes fall under the
“excepted matters” excluded from the purview of the
arbitration agreement.
(iii) Whether the parties have referred the disputes to
arbitration? That is, whether the disputes fall under the
scope of the submission to the Arbitral Tribunal, or whether
they do not arise out of the statement of claim and the
counterclaim filed before the Arbitral Tribunal. A dispute,
even if it is capable of being decided by arbitration and
falling within the scope of an arbitration agreement, will not
be “arbitrable” if it is not enumerated in the joint list of
disputes referred to arbitration, or in the absence of such a
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joint list of disputes, does not form part of the disputes
raised in the pleadings before the Arbitral Tribunal.”
6.6 After referring to and considering in detail the earlier
decisions on the point, more particularly, with respect to
nonarbitrability and the ‘excepted matters’, it is ultimately
concluded in para 76 as under:
“76. In view of the above discussion, we would like to
propound a fourfold test for determining when the subject
matter of a dispute in an arbitration agreement is not
arbitrable:
76.1.(1) When cause of action and subjectmatter of the
dispute relates to actions in rem, that do not pertain to
subordinate rights in personam that arise from rights in
rem.
76.2.(2) When cause of action and subjectmatter of the
dispute affects thirdparty rights; have erga omnes effect;
require centralized adjudication, and mutual adjudication
would not be appropriate and enforceable;
76.3.(3) When cause of action and subjectmatter of the
dispute relates to inalienable sovereign and public interest
functions of the State and hence mutual adjudication would
be unenforceable;
76.4 (4) When the subjectmatter of the dispute is
expressly or by necessary implication nonarbitrable as per
mandatory statute(s).
76.5 These tests are not watertight compartments; they
dovetail and overlap, albeit when applied holistically and
pragmatically will help and assist in determining and
ascertaining with great degree of certainty when as per law
in India, a dispute or subject matter is nonarbitrable. Only
when the answer is affirmative that the subject matter of the
dispute would be nonarbitrable.
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76.6 However, the aforesaid principles have to be
applied with care and caution as observed in
Olympus
Superstructures (P) Ltd. Vs. Meena Vijay Khetan and
Ors.; (1999) 5 SCC 651 : (SCC p. 669, para 35)
“35. …Reference is made there to certain disputes like
criminal offences of a public nature, disputes arising out of
illegal agreements and disputes relating to status, such as
divorce, which cannot be referred to arbitration. It has,
however, been held that if in respect of facts relating to a
criminal matter, say, physical injury, if there is a right to
damages for personal injury, then such a dispute can be
referred to arbitration (Keir v. Leeman). Similarly, it has been
held that a husband and a wife may refer to arbitration the
terms on which they shall separate, because they can make
a valid agreement between themselves on that matter
(Soilleux v. Herbst, Wilson v. Wilson and Cahill v. Cahill).”
6.7 On the question, who decides on nonarbitrability of the
dispute, after referring to and considering the earlier
decisions on the point, more particularly, the decisions in
the cases of Garware Wall Ropes Ltd. Vs. Coastal Marine
Constructions & Engg.; (2019) 9 SCC 209; United India
Insurance Co. Ltd. Vs. Hyundai Engg. & Construction
Co. Ltd.; (2018) 17 SCC 607 , and Narbheram Power &
Steel (P) Ltd. (supra), it is observed and held that the
question of nonarbitrability relating to the inquiry,
whether the dispute was governed by the arbitration
clause, can be examined by the Courts at the reference
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stage itself and may not be left unanswered, to be
examined and decided by the Arbitral Tribunal. Thereafter,
in para 153, it is observed and held that the expression,
“existence of arbitration agreement” in Section 11 of the
Arbitration Act, would include aspect of validity of an
arbitration agreement, albeit the Court at the reference
stage would apply the prima facie test. It is further
observed that in cases of debatable and disputable facts
and, good reasonably arguable case etc., the Court would
force the parties to abide by the arbitration Agreement as
the Arbitral Tribunal has the primary jurisdiction and
authority to decide the disputes including the question of
jurisdiction and nonarbitrability. Ultimately in para 154,
the proposition of law is crystallized as under:
“154. Discussion under the heading ‘Who decides
Arbitrability?’ can be crystallized as under:
154.1. Ratio of the decision in Patel Engineering Ltd. on
the scope of judicial review by the court while deciding an
application under Sections 8 or 11 of the Arbitration Act,
post the amendments by Act 3 of 2016 (with retrospective
effect from 23102015) and even post the amendments vide
Act 33 of 2019 (with effect from 982019), is no longer
applicable.
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154.2. Scope of judicial review and jurisdiction of the
court under Section 8 and 11 of the Arbitration Act is
identical but extremely limited and restricted.
154.3. The general rule and principle, in view of the
legislative mandate clear from Act 3 of 2016 and Act 33 of
2019, and the principle of severability and competence
competence, is that the arbitral tribunal is the preferred first
authority to determine and decide all questions of non
arbitrability. The court has been conferred power of “second
look” on aspects of nonarbitrability post the award in terms
of subclauses (i), (ii) or (iv) of Section 34(2)(a) or subclause
(i) of Section 34(2)(b) of the Arbitration Act.
154.3. Rarely as a demurrer the court may interfere at
the Section 8 or 11 stage when it is manifestly and ex facie
certain that the arbitration agreement is nonexistent,
invalid or the disputes are nonarbitrable, though the nature
and facet of nonarbitrability would, to some extent,
determine the level and nature of judicial scrutiny. The
restricted and limited review is to check and protect parties
from being forced to arbitrate when the matter is
demonstrably “nonarbitrable” and to cut off the deadwood.
The court by default would refer the matter when
contentions relating to nonarbitrability are plainly arguable;
when consideration in summary proceedings would be
insufficient and inconclusive; when facts are contested;
when the party opposing arbitration adopts delaying tactics
or impairs conduct of arbitration proceedings. This is not the
stage for the court to enter into a mini trial or elaborate
review so as to usurp the jurisdiction of the arbitral tribunal
but to affirm and uphold integrity and efficacy of arbitration
as an alternative dispute resolution mechanism.”
6.8 In the case of Vidya Drolia (supra), it is specifically
observed and held by this Court that rarely as a demurrer,
the Court may interfere at Section 8 or 11 stage when it is
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manifestly and ex facie certain that “ the arbitration
agreement is nonexistent, invalid or the disputes are
”, though the nature and facet of non
nonarbitrable
arbitrability would, to some extent, determine the level and
nature of judicial scrutiny. It is further observed that the
restricted and limited review is to check and protect
parties from being forced to arbitrate when the matter is
demonstrably “nonarbitrable and to cut off the
deadwood.” It is further observed that the prima facie
review at the reference stage is to cut the deadwood and
trim off the side branches in straightforward cases where
dismissal is barefaced and pellucid and when on the facts
and law the litigation must stop at the first stage.
7. Applying the law laid down by this Court in the aforesaid
decisions and considering Clauses 36 and 37 of the
Agreement and when a specific plea was taken that the
dispute falls within Clause 36 and not under Clause 37
and therefore, the dispute is not arbitrable, the High Court
was at least required to hold a primary inquiry/review and
prima facie come to conclusion on whether the dispute
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falls under Clause 36 or not and whether the dispute is
arbitrable or not. Without holding such primary inquiry
and despite having observed that a party does have a right
to seek enforcement of agreement before the Court of law
as per Clause 36, thereafter, has appointed the arbitrators
by solely observing that the same does not bar settlement
of disputes through Arbitration and Conciliation Act, 1996.
However, the High Court has not appreciated and
considered the fact that in case of dispute as mentioned in
Clauses 3, 6 and 9 for enforcement of the Agreement, the
dispute is not arbitrable at all. In that view of the matter,
the impugned judgment and order passed by the High
Court appointing the arbitrators is unsustainable and the
same deserves to be quashed and set aside. However, at
the same time, as the High Court has not held any
preliminary inquiry on whether the dispute is arbitrable or
not and/or whether the dispute falls under Clause 36 or
not, we deem it proper to remit the matter to the High
Court to hold a preliminary inquiry on the aforesaid in
light of the observations made by this Court in the case of
Vidya Drolia (supra) and in the case of Indian Oil
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Corporation Limited (supra) and the observations made
hereinabove and thereafter, pass an appropriate order.
8. In view of the above and for the reasons stated above the
present appeal succeeds. The impugned judgment and
order passed by the High Court appointing the arbitrators
in terms of Clause 37 of the Addendum Agreement dated
19.04.2011 is hereby quashed and set aside. The matter is
remitted to the High Court to decide the application under
Section 11(5) and (6) of the Arbitration Act afresh and to
pass an appropriate order after holding a preliminary
inquiry/review on whether the dispute is arbitrable or not
and/or whether the dispute falls within Clause 36 of the
Addendum Agreement or not. The present appeal is
accordingly allowed. No costs.
………………………………….J.
[M.R. SHAH]
NEW DELHI; ………………………………….J.
SEPTEMBER 30, 2022 [KRISHNA MURARI]
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