Absence of Reasons and Non-Proof of Actual Loss Vitiates Arbitral Award Under Public Policy

The Naval Dockyard, Mumbai, awarded a contract to NBCC for technical building construction, which was subsequently sub-contracted to Richa Construction Company (RCC) on 09.09.1999

Although completion was scheduled for 08.07.2001, work was finished on 22.11.2002, leading to disputes over final payments, work contract tax (WCT) deductions, and extra work

NBCC appointed a sole arbitrator who passed an award on 28.06.2018, partially allowing RCC’s claims while rejecting others

Both parties challenged the award under Section 34 of the Arbitration and Conciliation Act, 1996, with RCC contesting rejected claims and NBCC contesting the quantification of damages and findings on limitation

The court primarily applied Section 31(3) of the Arbitration and Conciliation Act, 1996, which mandates a reasoned award unless otherwise agreed by parties

It relied on Dyna Technologies Pvt. Ltd. v. Crompton Greaves Ltd. [para. 34] and Som Datt Builders Ltd. v. State of Kerala [para. 25] to establish that reasons must be intelligible, adequate, and more than a mere formality

Section 73 of the Indian Contract Act, 1872, regarding compensation for loss or damage

The court relied on the supreme court precedent Unibros v. All India Radio [para. 19], which necessitates credible evidence to substantiate claims of loss or profitability

The arbitrator failed to provide reasoning for accepting NBCC's contention on the 1.35% rebate, merely stating the claim was "unjustified" without discussing evidence or allegations of document tampering

This violated Section 31(3), as the award lacked the "intelligible" logic required by law

Regarding Issue 2, the court observed that the arbitrator awarded damages for underutilization of labor and overheads (Claims 7 & 9) based on "personal knowledge and experience" and "sheer guesswork" rather than proof of actual loss

The court held this was a direct violation of Section 73 of the Contract Act and the Unibros doctrine, which mandates that a claimant must establish the delay was not their fault and provide credible evidence of loss

Consequently, the arbitrator's departure from settled legal principles and statutory provisions rendered the award against public policy

The High Court set aside the impugned award dated 28.06.2018 in its entirety, ruling that it was in the teeth of Sections 31(3) and 28(3) of the Arbitration Act and contrary to the Indian Contract Act. The petitions were allowed, and the parties were granted liberty to initiate fresh arbitration proceedings in accordance with law