Chayya Vishnu Tirodkar vs Navkar Group Pvt Ltd And 2 Ors
2022 Latest Caselaw 2985 Bom

                                                                                6-ARBAP-200-2019.doc




                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                       ARBITRATION APPLICATION NO. 200 OF 2019
         Digitally
         signed by
         SHRADDHA        Chhaya Vishnu Tirodkar                      ...Applicant
SHRADDHA KAMLESH
KAMLESH TALEKAR
TALEKAR  Date:
                                   vs.
         2022.03.30
         18:20:27        M/s. Navkar Group Private Limited
         +0530
                         & 2 Ors.                                    ...Respondents

                         Mr.Arsh Mishra i/b M.V. Kini for applicant.
                         Ms.Sindhu Shajee Edachali a/w. Adv.Dhara             Majithia        for
                         respondents.

                                           CORAM : N. J. JAMADAR, J.

DATE : 28th MARCH, 2022

ORAL ORDER :

1. This application is preferred under section 11 of the

Arbitration and Conciliation Act, 1996 ('the Act, 1996') to appoint

an arbitrator to resolve the disputes arising between the applicant

and the respondent under the Agreement, dated 19 th May 2015,

which according to the applicant, contains an arbitration clause.

2. The applicant has approached the Court with a case that

the respondent No.1, through its Directors-respondent Nos.2 and

3 evinced interest to purchase the property admeasuring 849.63

sq. yards with built-up area on the ground and frst foor, situated

at Plot No.6, Othav Nagar Village, Dahisar, Taluka Borivali, which

was jointly owned by the applicant and her siblings, namely, Shri

Chintaman Vishnu Tirodkar, Shri Viay Vishnu Tirodkar and Shri

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Prasad Ramesh Pandit. An Agreement for Sale was executed on 8 th

May 2015 whereunder the applicant along with the other co-

owners received consideration of Rs.2.25 Crore, each.

3. On 19th May 2015, the respondent Nos.2 and 3 entered into

another Agreement for Sale for a fat along with a car parking

space, in the project to be developed by the respondents, on the

property which was sold by the applicant and other co-owners

vide Agreement for Sale, dated 8 th May 2015. Under the said

Agreement dated 19th May 2015, a consideration of Rs.1.21 Crore

was to be paid to respondent No.1. The latter committed default in

the delivery of possession of the fat and one car parking space, as

agreed. Hence, the applicant, in terms of clause 43 of the said

Agreement, dated 19th May 2015, which provided for resolution of

disputes through arbitration, invoked the arbitration, by

addressing a notice to the respondents on 14 th May 2018. A reply

was issued thereto on behalf of the respondents, wherein the

respondents did not dispute the existence of the agreement or the

arbitration clause therein.

4. In the meanwhile, the applicant preferred Arbitration

Petition No.891 of 2018 for interim measures. By an order dated

18th June 2019, this Court was persuaded to reject the said

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petition holding that, prima-facie, there was substance in the

contention on behalf of the respondents that the Agreement dated

19th May 2015 was not to be acted upon. The fact that there were

multiple blank spaces in the said Agreement also weighed with

the Court in declining to exercise the discretion under section 9 of

the Act, 1996.

5. The applicant preferred this application for appointment of

the Arbitrator as there was no response from the respondents, to

the requisition to appoint the arbitrator.

6. The respondents have resisted the application by fling an

affdavit-in-reply. The substance of the resistance was that the

agreement in question was never intended to be acted upon by the

parties and once the Agreement for Sale was executed on 8 th May

2015, there was no question of further transaction between the

parties, as is evidenced by the agreement in question.

7. Since the issue of the agreement in question being

inadmissible for having been not adequately stamped was raised,

by an order dated 18th June 2019, the agreement was impounded

and the Collector of Stamps was directed to adjudicate the defcit

stamp duty and penalty.

8. By a communication dated 10th February 2021, the Collector

Shraddha Talekar, PS 3/9 6-ARBAP-200-2019.doc

of Stamps, Boriwali has submitted that the stamp duty and

penalty on the agreement have been adjudicated and the

applicant is intimated to deposit a sum of Rs.6,05,000/- towards

defcit duty and Rs.8,47,000/- towards the penalty, within 15 days

thereof.

9. In the aforesaid context, Mr.Mishra, the learned counsel for

the applicant submitted that now there is no impediment to

appoint the Arbitrator by exercising the power under section 11 of

the Act, 1996.

10. Placing reliance upon the judgment of the Supreme Court in

the case of Intercontinental Hotels Group (India) Pvt. Ltd. and

which has been followed by a

learned Single Judge of this Court in the case of Vivek Mehta and

Anr. Vs. KaRRs Designs and Developments & Ors. 2, Mr.Mishra

would urge that even pending adjudication of the defcit stamp

duty and penalty, the appointment of an arbitrator is commended.

In the case at hand, the Collector of Stamps had already

adjudicated the duty and penalty. Thus, the applicant's case

stands on a better footing.

               11.     Ms.Sindhu         Edachali,       the       learned    counsel   for      the

               1    2022 SCC OnLine SC 83
               2    Arbitration Application No. 101 of 2016 dt. 28-02-2022.

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respondents resisted the prayer for appointment of Arbitrator by

canvassing a two-fold submission. First, in the order dated 18 th

June 2019 passed in Arbitration Petition No.891 of 2018, this

Court has recorded a categorical fnding that the Agreement for

Sale, dated 19th May 2015 was not to be acted upon. Thus,

according to the learned counsel for the respondents, the

applicant cannot agitate the said issue. Second, the case of the

applicant is inherently improbable. Since the same dispensation

was not given to the other co-owners, who also executed the

Agreement for Sale in favour of the respondents on 8 th May 2015,

it is a pointer to the fact that no such agreement was ever

intended to be arrived at and acted upon.

12. I have given my anxious consideration to the rival

submissions.

13. To begin with, from the perusal of the order dated 18 th June

2019, it becomes evidently clear that the thrust of the submission

on behalf of the respondents was that the document was not to be

acted upon and the said document was executed as a part of a

deal which culminated with the execution of Agreement for Sale

on 8th May 2015. Indeed, after adverting to the blank spaces in the

agreement in question and the consequences which, prima-facie,

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emanate therefrom, this Court found substance in the submission

on behalf of the respondents that the said document was not to be

acted upon and, therefore, declined the interim measure.

14. I am afraid, the aforesaid order of declining to exercise the

discretion to grant interim measures under section 9 of the Act,

1996, would be of decisive signifcance in considering the

application for appointment of the Arbitrator under section 11 of

the Act, 1996. In an application under section 11 of the Act, 1996,

the Court has to consider whether there exists an arbitration

agreement. The question as to whether an arbitrable dispute has

essentially arisen between the parties is a matter to be decided by

the Arbitral Tribunal. In the case at hand, there is not much

controversy over the execution of the Agreement, dated 19 th May

2015. What the respondents endeavoured to impress upon the

Court is that though the Agreement for Sale has been executed,

yet, it was not to be acted upon.

15. The nature of enquiry in an application under section 11 of

the Act, 1996 is exposited by the Supreme Court in the case of

Vidya Drolia and Ors. Vs. Durga Trading Corporation 3, , as

under :-

               3   (2021) 2 SCC 1

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                       "154.1      Ratio of the decision in Patel Engineering Ltd.

[(2005) 8 SCC 618] 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 23.10.2015) and even post the amendments vide Act 33 of 2019 (with effect from 09.08.2019), is no longer applicable.

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 frst authority to determine and decide all questions of non- arbitrability. The court has been conferred power of "second look" on aspects of non-arbitrability post the award in terms of sub-clauses (i), (ii) or (iv) of Section 34(2)(a) or sub- clause (i) of Section 34(2)(b) of the Arbitration Act.

154.4 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 non-existent, invalid or the disputes are non-arbitrable, though the nature and facet of non-arbitrability 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 'non-arbitrable' and to cut off the deadwood. The court by default would refer the matter when contentions relating to non-arbitrability are plainly arguable; when consideration in summary proceedings would be insuffcient 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 affrm and uphold integrity and effcacy of arbitration as an alternative dispute resolution mechanism."

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                                                                           6-ARBAP-200-2019.doc

16. In view of the aforesaid exposition of law on the aspect of the

limited nature of the enquiry in an application under section 11 of

the Act, 1996, in my considered view, the question as to whether

the agreement was not to be acted upon, is a matter which

squarely falls within the ambit of arbitration.

17. In view of the above, I deem it in the ftness of things to

allow the application and appoint Arbitrator, with the consent of

the learned counsels for the parties.

18. Hence, the following order :

ORDER

(i) The arbitration application stands allowed.

(ii) Mr.Shanay Shah, an Advocate practicing in this

Court is appointed as Sole Arbitrator to adjudicate upon

claims and counter claims, if any and/or all the disputes

which emanate from the Agreement for Sale, dated 19 th

May 2015, between the parties.

(iii) The learned Arbitrator is requested to fle his

disclosure statement under section 11(8) read with

Section 12(1) of the Arbitration and Conciliation Act, 1996

within two week with the Prothonotary and Senior Master

and provide copies to the parties.

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                       (iv)    Parties to appear before the Sole Arbitrator on a

date to be fxed by him at his earliest convenience.

(v) Fees payable to the Sole Arbitrator will be in

accordance with the Bombay High Court (Fee Payable to

Arbitrators) Rules, 2018.

The Arbitration Application stands disposed in

the above terms.

No costs.

                                                      (N. J. JAMADAR, J.)




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