Awarding gross turnover as damages without proof of actual loss constitutes an impermissible windfall gain.

On 26.04.2012, Delhi Jal Board (DJB) issued a tender for hiring sewer cleaning machines, eventually awarding a contract to the Respondent (MWHPL) for five machines at an hourly rate for a period of seven years.

The contract stated a total cost of Rs. 59,64,84,000.

In 2017, five additional machines were deployed under similar terms.

By late 2022, DJB notified MWHPL that the contract price was exhausted and work should only continue within the cap; MWHPL suspended operations and DJB closed the contract on 20.02.2023.

MWHPL invoked arbitration, claiming the contract was for a fixed seven-year tenure regardless of the price cap. The Arbitral Tribunal ruled in favor of MWHPL, awarding damages for the unexpired period, interest for delayed payments, escalation charges, and additional labor costs.

DJB challenged this award under Section 34 of the Arbitration and Conciliation Act, 1996.

The court applied Section 34 of the Arbitration and Conciliation Act, 1996, emphasizing that judicial interference is limited to cases of patent illegality or perversity, as established in Prakash Atlanta (JV) v. NHAI.

Regarding damages, the court relied on Sections 73 and 74 of the Indian Contract Act, 1872, and the principle from Kailash Nath Associates v. DDA that proof of actual loss is not dispensed with unless such proof is impossible.

It further applied the doctrine from Batliboi Environmental Engineers Ltd. v. HPCL, which prohibits "windfall" profits in damages, requiring that a party be placed in the same position as if the contract were performed, not better.

The Court upheld the Tribunal’s finding that the contract was an "item rate" contract for a seven-year tenure, noting that the hourly rate and the assurance of 200 hiring hours per month indicated a time-bound rather than a value-bound agreement.

Consequently, the termination based solely on the exhaustion of the budget cap was held illegal as it did not meet the criteria for termination under Clause 11.1 of the GCC.

However, the Court found the award of damages for the unexpired period (Rs. 18.46 Crores) to be patently illegal.

The Tribunal had awarded the "gross turnover" for the remaining 26 months based on minimum assured hours without deducting operating costs or requiring proof of actual loss.

The Court reasoned that since MWHPL had already received the minimum assured turnover of Rs. 59.64 Crores before termination, awarding the full remaining turnover constituted a windfall gain rather than compensation for a proven loss.

Conversely, the Court upheld the claims for labor and escalation because they were supported by evidence—specifically counter-signed log sheets and statutory minimum wages—which fell within the arbitrator's domain of evidentiary assessment.

It upheld the Tribunal’s conclusion that the contract was an item rate contract and that its termination was illegal.

It also upheld the awards for escalation charges, additional labor deployment, interest, and costs.

The Court set aside the award of damages for the period of suspension and the remaining tenure of the contract, along with the interest thereon, for violating Sections 73 and 74 of the Contract Act.