Godrej Agrovet Limited vs M/S Surya Soaps And Chemicals
2009 Latest Caselaw 5237 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELH


+                          O.M.P. No.431/2009

                                                 Reserved on: December 4, 2009.

                                           Pronounced on: December 16,2009


GODREJ AGROVET LIMITED                                     ...Petitioner


                           Through:     Mr. A.K.Vali with Mr. Tuhin, Advocates

                                 VERSUS

M/S SURYA SOAPS AND CHEMICALS
                                                           ....Respondent

Through:

CORAM:

HON'BLE MR. JUSTICE VALMIKI J.MEHTA

1. Whether the Reporters of local papers may be allowed to see the judgment?

     2. To be referred to the Reporter or not?             Yes

     3. Whether the judgment should be reported in the Digest?             Yes

    %                      JUDGMENT

VALMIKI J. MEHTA, J

1. This is a petition under Section 34 of the Arbitration and Conciliation

Act,1996 challenging the Award dated 24.4.2009 passed by the sole Arbitrator

OMP No. 431/2009 Page 1 in the disputes which arose between the parties in a contractual relationship

wherein the petitioner was essentially a tenant and the respondent a landlord

with respect to the premises being the factory premises situated at

K.No.575/577, Village Kadipur, near Nangli Puna, G.T.Garnal Road, Delhi.

2. Disputes and differences arose between the parties when the contractual

relationship between the parties was snapped mid way and the petitioner left the

premises. By the impugned Award, the Arbitrator has decided the counter-

claims of the present petitioner and the claims of the present respondent.

3. The present respondent filed the following claims before the Arbitrator :

      "(i) Rent for August,1998                        =     Rs.70,745/-
       (ii) Rent from September,1998 to August,1999 =     Rs. 9,76, 272/-
       (iii) Rent for September 1999to 31.10.2000    =    Rs.13,09,826/-
       (iv) Amount on account of Telephone Bills upto
             16.04.1999                                 = Rs. 17,009/-
       (v) Cost of missing items and Damages.           = Rs. 20,000/-
                    Total                                = Rs. 23,93,852/-

Besides the above claims, the respondent also claimed interest at 18% per

annum and the costs litigation.

4. The counterclaims of the petitioner were as under:-

      "(i) On account of damages                   = Rs. 6,76,742/-
       (ii) On account of cost of molasses
            Alleged to have been illegally retained
            by the petitioner /claimant            = Rs. 40,000/-
                          Total                    = Rs. 7,16,742/-




OMP No. 431/2009                                                             Page 2

5. By the impugned Award, the Arbitrator has dismissed the counterclaims

of the present petitioner and has passed an Award in favour of the respondent as

under:-

(i) "that the respondent shall pay to the petitioner/claimant a sum of Rs.19,10,115/- (Rupees nineteen lacs ten thousand one hundred and fifteen only) being the amount of monthly rent in respect of the disputed premises for a total period of 27 months i.e from 01.08.1998 to 31.10.2000 @ Rs. 70,745/- per month;

(ii) That the respondent shall pay to the petitioner/claimant simple interest @ 12% per annum on the above amount from 31.10.2000 till actual payment;

(iii) that in addition to (i) and (ii) above the respondent shall also pay to the petitioner/claimant a sum of Rs. 3,50,000/- (Rupees three lacs fifty thousand only) towards the cost of the present proceedings; and

(iv) that the counter claim, preferred by the respondent, is hereby rejected."

6. The main contention which was urged by the counsel for the petitioner

before me was that the petitioner had vacated the premises on 31.8.1998 and

therefore, the Arbitrator committed an error in holding that the petitioner had

vacated the premises only on 30.10.2000. Consequently, the petitioner has

challenged the Award of monthly rent with respect to the disputed premises

from 1.9.1998 to 30.10.2000. Incidentally, I may state that rent for one month

i.e. August 1998 was also an issue and the same has been awarded by the

Arbitrator to the respondent. The second argument which was urged by the

counsel for the petitioner/objector was, and as an adjunct to this issue of

disentitlement of the respondent for claim of the monthly rent from 1.9.1998 to

OMP No. 431/2009 Page 3 30.10.2000, that the Arbitrator was not justified in relying upon the unsigned

lease agreement dated 1.6.1995 (Ex.CW1/1). It was also urged that, the fact

that petitioner took on rent another premises w.e.f. 1.9.1998 namely Khasra No.

50/4 Prahladpur Bangar, Delhi 42 also establishes that the petitioner vacated the

premises on 31.8.1998 and not on 30.10.2000 as was alleged by the respondent.

7. The scope of interference by a court hearing objections under Section 34

is well settled. An Award can only be interfered with if the same is illegal

against the law of the land or against the contractual provisions or is so perverse

that it shocks the judicial conscience. Only in such limited cases, can an Award

be interfered with. A Court hearing objections under Section 34 does not sit as

an appellate court to re-apprise the evidence and further, this court will not

interfere with the view taken by an Arbitrator merely because another view is

possible than the view taken by the Arbitrator. Once the view taken by the

Arbitrator is one of the plausible views then this court would not set aside the

Award merely because this court is of another view. Keeping in view the

aforesaid law as applicable for hearing of the objections, I have considered the

arguments of the counsel for the petitioner.

8. Before I consider the arguments of the counsel for the petitioner, I must

state that the Arbitrator in his detailed Award, which runs into as many as 87

pages, has very thoroughly, exhaustively and extensively considered all issues,

OMP No. 431/2009 Page 4 all arguments, documentary evidence, affidavits by way of evidence, cross-

examinations etc. to arrive at the findings on each issue. Each issue has been

taken up one by one and after discussing the entire pleadings and evidence, as

also the arguments of the parties, such issue has thereafter been decided. The

Arbitrator has also while deciding the principal contentions, given his

conclusions in various sub-paras at the end of the conclusions by serially

numbered paragraphs, and which are supported by the relevant reasons. In sum

and substance, the Award is a detailed Award which has given detailed

reasonings by apprising the evidence and the arguments before arriving at the

conclusions.

9. So far as the first argument with respect to whether the petitioner vacated

the premises on 31.8.1998 or on 30.10.2000, the Arbitrator has dealt with this

issue/aspect from pages 17 to 41 of the Award i.e in 24 pages. The Arbitrator

has while deciding this issue, referred to, inter alia, (i) the order dated

30.10.2000 passed by this Court in A.A 194/1999 whereby permission was

given to the respondent for breaking open of the locks; (ii) the statement of one

Sh. Chander Pal Singh, who the petitioner alleged to be an employee of the

respondent, but who was in fact the employee of the petitioner and whose

statement was recorded by this court on 30.10.2000 and in which statement the

said Chander Pal Singh stated that the possession of the disputed premises

OMP No. 431/2009 Page 5 continued with the petitioner even after 31.8.1998 and the locks in the premises

were put by one Mr. Sushil who was employee of the respondent. (iii) the

correspondence between the parties which showed that the respondent

categorically stated that the petitioner had not handed over possession and the

petitioner continued to be in possession and which assertions in the letters of

the respondent were never denied by the petitioner. Some of these letters are

letters dated 29.8.1998, of the petitioner to the respondent, letter dated

28.9.1998 of the petitioner to the respondent, letter dated 17.10.1998 of the

respondent to the petitioner, letter of January, 1999 of the petitioner to the

respondent, the letter dated 29.1.1999 of the respondent to the petitioner, letter

dated 5.3.1999 of the respondent to the petitioner and so on. Some of the

relevant paragraphs of the Award in which the reasoning and the conclusions

are given are reproduced as under:-

" On a perusal of the statement of said Shri Chanderpal Singh, recorded by the Hon‟ble High Court on 30.10.2000, it is clear that his statement said Shri ChanderPal Singh had stated in clear cut terms (i) that he was employed as a Chowkidar in the premises of the respondent since 1995; (ii) that after the closure of business of the respondent from 31st August, 1998 the premises are in the possession of the respondent; and (iii) that he had received his salary from the respondent till August, 2000. Not only this he has specifically denied the possession of Mr. Ramesh Chand Bhutani and that of Mr. Ravinder Ghai over the disputed property. He has also stated that on 31.08.1998 when the factory premises were closed, the locks on the premises were put by Mr. Sushil (RW-1) an employee of the respondent and the keys were not handed over to him.....

OMP No. 431/2009 Page 6 On the above point the document Ex.RW-2/YY (letter dated 29.08.1998) relied upon by the respondent, is of no less significance because according to the respondent‟s witnesses Mr. Sushil (RW-1) and Sh. D.S.Bhullar, (RW-2) the same was sent to the claimant after 31.08.1998 per Regd. Post. In the above said document which as per the respondent‟s witnesses (RW-1 and RW-2) was sent after 31.08.1998, nowhere it has been mentioned that the possession of the property in dispute had been delivered to the claimant by the respondent through Mr. Chander Pal Singh, Chowkidar/Employee/Caretaker of the claimant on 31.08.1998. When the above said communication, according to the version of RW-1 and RW-2, was sent to the claimant per Regd. Post after 31.08.1998 then what prevented the respondent from mentioning the fact regarding the delivery of the possession of the property in dispute to the claimant through said Mr. Chander Pal Singh on 31.08.1998. This clearly shows that the plea of the delivery of the possession to the claimant of the property in dispute on 31.08.1998 through said Chander Pal Singh is decidedly far from truth.......

As per respondent‟s case, the respondent had sent letter dated 28.09.1998 (Ex.RW-2/TTTTT) to the Counsel for the claimant under the signatures of Sh. D.S.Bhullar (RW-2). Even in the above said document (Ex.RW-2TTTTT) which is dated 28.09.1998 nowhere it has been mentioned that the respondent had delivered the possession of the property in dispute to the claimant through said Sh. Chander Pal Singh on 31.08.1998. In the above said communication it is also not mentioned that there was any obstruction about the removal of the molasses from the disputed premises by the claimant. Thus, the contents of this document also indicate that the possession of the property in dispute was not delivered to the claimant on 31.08.1998 as claimed by the respondent and the molasses belonging to the respondent was there in the premises in dispute even after 31.08.1998.......

Sh. D.S.Bhullar (RW-2) during his cross examination admitted that the respondent was maintaining the account books and details of the employees but strangely enough these material/documents have not been filed by the respondent which shows that had these

OMP No. 431/2009 Page 7 documents been filed, the contents of the same would have gone against the respondent." (Emphasis added)

10. As already stated by me above since the Award proceeds in great detail in

as many as 24 pages by referring in detail to various contentions, evidence,

documents, cross examination and so on, it is difficult to reproduce in the

present order all the detailed findings but, the fact of the matter is that there are

very exhaustive and detailed findings which in the opinion of this court cannot

be a subject matter of challenge under Section 34. A real important point is that

there is absolutely no contemporaneous correspondence of the relevant period

of August/September 1998 by which the petitioner has at all stated that

possession of the property was handed over on 31.8.1998. As already observed

by the Arbitrator, even in the letter of January, 1999 right at the end of the letter

as an afterthought it is stated "possession of the premises is handed over to

you". This line, shows that in January, 1999 possession was sought to be

handed over because the words used are "is handed over to you". In fact, there

is no date of the handing over of possession in this letter and which if it was of

31.8.1998 would have been surely mentioned in this letter of January 1999

(Ex.D-13). In sum and substance, the Arbitrator has arrived at a reasoned and

considered decision and it is not for this court to interfere with such findings in

a petition under Section 34.

OMP No. 431/2009 Page 8

11. The second aspect which was urged by the counsel for the petitioner was

that the agreement dated 1.6.1995 (Ex.CW1/1) did not govern the parties and

the parties were in fact governed by an earlier agreement dated 1.6.1994 (Ex.D-

5). This argument has been considered by the Arbitrator again at great length

and in detail from pages 42 to 49 of the Award and the Arbitrator has given as

many as 11 reasons for rejecting the contention that the parties were governed

by the agreement 1.6.1994 (Ex.D-5). The Arbitrator has held that the parties

were governed by the agreement dated 1.6.1995 for inter alia, the following

reasons:-

(i) In the reply to the Arbitration petition A.A.194/99, there was no denial of

the agreement dated 1.6.1995.

(ii) The petitioner‟s own letter dated 29.8.1998 refers to the lease agreement

dated 1.6.1995 and its clauses.

(iii) In a case before the Labour Court in a petition I.D No. 1106/1997, the

petitioner company itself had filed a written statement in which it was clearly

stated that the premises were taken from June 1995 by a registered lease deed

for a period of five years.

(iv) The statement of D.S.Bhullar (R-2) on behalf of the petitioner mentioned

about the payment of service charges and increase of rent and which aspects do

OMP No. 431/2009 Page 9 not find any mention in the document of 1994 and in fact are the terms in the

lease deed dated 1.6.1995.

(v) The letter dated 13.2.98 on behalf of the petitioner to the respondent

(Ex.RW2/XX) also refers to a lease deed and service charges at the rate of

Rs.3000/- per month and which again are only contained in the lease of 1995

and not of 1994.

12. At this stage, I may also advert to one of the arguments raised by the

counsel for the petitioner that since the lease deed was not registered, it was not

permissible for the Arbitrator to refer to the same. This aspect has been dealt

with by the Arbitrator at pages 63 and 64 of the Award and the findings in this

regard are as under:-

"On the above point too, I have heard the Learned Counsel for the parties at length and have also carefully gone through the material made available to this Arbitral Tribunal by the parties.

On the basis of material, made available by the parties to this Arbitral Tribunal and also on the basis of facts stated by Mr. D.S.Bhullar (RW-2) in his cross-examination on various dates, it is not in dispute that the respondent was a „tenant‟ in the disputed premises. Said Mr. D.S.Bhullar (RW-2) in his cross examination on 18.05.2005 while admitting that the respondent was a tenant in disputed premises also admitted the rate of rent paid/payable by the respondent to the petitioner/claimant every month as rent in respect of the disputed property. Our own High Court in case I.T.D.C Ltd-Appellant V M/s Chander Pal Sood & Son-Respondent reported as 84(2000) DLT 337 (DB), placing reliance on a decision of the Hon‟ble Supreme Court in case Burmah Shell Oil Distributing, now knows as Bharat Petroleum Corporation Ltd. V Khaja Midhar Noor & Ors reported as AIR 1988 SC-1470 have held that in the

OMP No. 431/2009 Page 10 absence of a registered instrument the lease shall be deemed to be "Lease from month to month". The above decision of our own High Court virtually clinches the matter finally in favour of the petitioner/claimant. The decision of the Hon‟ble Supreme Court in case Bajaj Auto Ltd. (Supra) instead of helping the cause of the respondent, lends support to the cause of the petitioner/claimant because in the above said case it has been held by their Lordship of the Hon‟ble Supreme court that an unregistered Lease Deed could be looked into for collateral purpose. Similar view has been taken by our own High Court in case Vinod Khanna & Ors V. Bakshi Sachdev (Deceased) through L.Rs and Ors {AIR 1996 Delhi 32}

13. No fault also therefore can also be found with respect to this reasoning

and conclusion as given by the Arbitrator.

14. The last contention which was urged by the counsel for the petitioner was

that since the petitioner had taken another premises on lease on 1.9.1998, it

should be held that possession was therefore handed over on 31.8.98. In law,

there is no presumption that merely because another premises is taken on rent

automatically possession of an earlier premises is surrendered to the landlord.

As already discussed by me above and as held by the Arbitrator, the petitioner

however, continued to retain the disputed premises right till 31.10.2000 when

possession was taken after breaking open of the locks. This aspect has been

considered by the Arbitrator from pages 35 to 38 of the Award. These paras are

reproduced as under:-

"35 During the course of arguments, it was contended by the Learned Counsel for the respondent that prior to 31.08.1998 i.e before vacating the disputed property, the respondent had

OMP No. 431/2009 Page 11 before vacating the disputed property, the respondent had taken new premises on rent w.e.f. 01.09.1998. It was contented by him that the very fact that the respondent had taken another premises on rent w.e.f.01.09.1998 supports the plea of the respondent that the property in dispute was vacated and vacant and peaceful possession of the same was delivered to the claimant on 31.08.1998. In support of his above contention the Learned Counsel for the respondent has placed reliance on an Agreement dated 01.09.1998 (Ex.RW-2/1), purported to have been executed between the respondent and M/s Sharuti International.

On the above point too I have heard the Learned Counsel for the parties and have also carefully gone through the contents of the above document (Ex.RW-2/1), relied upon by the respondent. In the first place the original of the above said document has not been produced for the perusal of this Arbitral Tribunal and only a photo copy of the same has been made available. On a perusal of the photo copy, made available to this Arbitral Tribunal, it is apparent that though the above said document has been executed on a stamp paper of Rs.20/- but material particulars i.e name of the purchaser of the stamp paper, date of the purchase of the stamp, the place from where that stamp paper was purchased, the purpose of purchasing the stamp paper, the seal of the stamp vendor and the signature of the concerned stamp vender are not there. Further on a perusal of the above said document, it is apparent that the document was executed at Mumbai whereas the property which is the subject matter of the above said Agreement is situated at Khasra No. 50/4, Prahladpur Bangar, Delhi-110042. Strangely enough, Sh. D.S.Bhullar (RW-2) stated in his statement that the above said document was executed at Khanna (Punjab) on 01.09.1998.

There are cuttings in the document which have not been signed or initialled by the parties. This witness has gone to the extent of saying that the place of execution in the above said document has been wrongly mentioned at Mumbai. Further on a perusal of the above said document, it is apparent that there are attesting witnesses-two from the side of respondent M/s Godrej Agrovet Ltd and two from the side of M/s Sharuti International. None of the attesting witnesses, who could have testified the true facts, have been produced by the respondent before this Arbitral

OMP No. 431/2009 Page 12 Tribunal without any plausible excuse. The statement of Sh. D.S.Bhullar (RW-2) about this document is also evasive and vague. Said Shri. D.S.Bhullar (RW-2) during his cross- examination on 20.05.2006 stated that the stamp paper for the execution of the above said document was purchased by one of his officers whose name he was not in a position to recollect, at Khanna (Punjab). This witness could not give the date or month of the purchase of the stamp paper by that officer for the execution of the above said document. All the above mentioned facts which are based on record, create a reasonable doubt about the genuineness/authenticity of the above said document and also make the plea advanced by the Learned Counsel for the respondent regarding the taking on rent the premises on 01.09.1998, doubtful.

Shri D.S.Bhullar (RW-2) in his cross-examination has stated that the goods of the respondent were removed from the disputed premises to the new premises w.e.f. 22/23.08.1998. This again also does not appeal to reason in the presence of the fact that as per the case of the respondent the Agreement in respect of the new premises (Ex.RW-2/1) was executed on a later dated i.e. on 01.09.1998. This is highly improbable that any lessor would permit occupation of the premises prior to the execution of the Agreement which is dated 01.09.1998."

15. Even if, two views are possible on the basis of the aforesaid findings of

the Arbitrator, I am not inclined to interfere with the aforesaid finding because

as already stated by me above, taking of another premises on rent does not mean

that possession of an earlier premises are automatically handed over to the

earlier landlord. It cannot be ruled out that the petitioner continued to occupy

the earlier premises. As already discussed by me above while dealing with the

aspect as to when the possession was handed over to the petitioner, there is not a

single letter from the period August 1998 to January, 1999 in which in any

OMP No. 431/2009 Page 13 manner, the petitioner had categorically stated that possession was handed over

to the respondent on 31.8.1998. Having already dwelled at length on this issue, I

need not do so again.

16. I may at the end state that counsel for the petitioner has sought to take me

through inconsistencies and admissions on behalf of the respondent in the cross

examination of the witnesses in order to establish the receipt of certain letters,

however, even assuming what is argued by the counsel for the petitioner is

correct that cannot change the conclusion that the petitioner has failed to file

contemporaneous letters showing that possession of the disputed premises being

allegedly handed over to the respondent on 31.8.1998. Nothing therefore turns

on this argument as urged by the counsel for the objector.

17. In view of the aforesaid discussion, I do not find any merit in this

petition. The petition is therefore dismissed though without any order as to

costs.

                                                          VALMIKI J.MEHTA, J


December 16 , 2009
ib




OMP No. 431/2009                                                              Page 14