Union Of India vs M/S Sri Krishna Paper Mills
2014 Latest Caselaw 1333 Del

     IN THE HIGH COURT OF DELHI AT NEW DELHI

                   Judgment Reserved on: 7 th February, 2014
                   Judgment Pronounced on: 12 th March, 2014

+                        OMP 113/2014


U NION O F INDIA                                    ..... P E TITIONER

                         Through:    Mr.   Jaswinder          Singh ,
                                     Advocate

                         versus

M/S S RI K RISHNA P APER M ILLS                   ..... R ESPONDENT

                         Through:    Mr. Ankit Jain, Advocate.

      CORAM:

      HON'BLE MR. JUSTICE SANJEEV SACHDEVA

SANJEEV SACHDEVA, J.

1. The Petitioner, Union of India has filed this petition

under Section 34 of the Arbitration & Conciliation Act,

1996 (hereinafter referred to as 'the said Act') seeking

setting aside of the award dated 30.9.2013 read with

additional award dated 8.10.2013.

2. The Respondents had bid for the tender invited by the

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Petitioner for supply of 305 metric tons paper. The

Respondent was found to be L-1 and by acceptance

dated 19.02.2010, the contract was awarded to the

Respondents. As per the contract, the Petitioner could

accept the goods to the extent of 305 metric tons (+ /-)

5%. The Respondent delivered 307.89 metric tons

paper to the Petitioner. The Petitioner released the

payment though belatedly for 305 metric tons paper

but did not release payment for 2.89 metric to ns

paper. The payments made for 305 metric tons was

also delayed.

3. The Respondent invoked the arbitration clause for

payment for the balance 2.89 metric tons and interest

for the delay in payment for 305 metric tons paper

supplied. As per the Respondent, the supplies were

made during the period 16.03.2010 to 23.03.2010 and

the payment for the said supplies was made on

30.11.2010. The Respondent claimed intere st for the

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delay in release of the payment. The Under Secretary,

Government of India, Ministry of Urban Development,

vide letter dated 29.04.2013 appointed the arbitral

tribunal to determine the four claims of the claimant ,

there being no counter claim. The four claims of the

claimant are as under:-

(i) Price of unpaid goods for Rs. 1,46,531/-

(ii) Interest on delayed payment of Rs. 28,94,162/-

(iii) Interest on unpaid goods Rs. 1,04,865/- and;

(iv) Litigation costs Rs.5,00,000/-

4. The arbitral tribunal vide the impugned award dated

30.09.2013, awarded in favour of the

Respondent/claimant a sum of Rs.1,22,617/- towards

the price of the unpaid goods and Rs.10,04,687/- as

interest on the delayed payments including the interest

on unpaid goods plus Rs.50,000/- as litigation costs.

By correction of the award dated 8.10.2103, the

tribunal has noticed that though against claim No. 1 the

amount awarded was Rs.1,26,617/-. In the

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calculations, the same had been written as 1,22,617/-.

The said error was corrected by the supplementary

award dated 8.10.2013.

5. The Petitioner has impugned the award only on the

ground that the arbitrator relying upon Section 31(7)(a)

of the said Act has awarded the interest by holding

that the interest was payable as there was no clause

in the contract prohibiting the payment of interest on

the money due to the contractor .

6. It is contended by the Petitioners that arbitrator has

misconstrued the terms of the contract inasmuch as

there were different contractual stipulations that

prohibited payment of interest. Accordingly, there was

an implied prohibition in the contract prohibiting

payment of interest under any circumstance.

7. Learned counsel for the Petitioner has relied on

Clause 7 of the Contract pertaining to Security Deposit

that stipulates that no claim shall lie against the =======================================================================

Petitioner either in respect of interest or in

depreciation in value of any security. Further he has

relied on Clause 18 pertaining to Withholding and Lien

in respect of sums claimed that stipulates that any

sum withheld or retained under lien by the purchaser

(Petitioner) would be kept withheld and retained and

the contractor (Respondent) would have no claim for

interest or damages whatsoever in respect of any such

amount withheld or retained.

8. Learned counsel for the Petitioner has relied on the

judgment of the Supreme Court in M/S S HREE

K AMATACH I A MMAN C ONSTRUC TIONS V. D IVIS IONA L

R AILW AY M ANAGER (W ORKS ), P ALGHAT & ORS . AIR

2010 SC 3337 to contend that the arbitral tribunal

cannot award interest from the date of cause of action

to the date of contract, on amounts awarded to the

contractor under a contract that contained a stipulation

specifically barring payment of interest. He submitted

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that there was an implied bar in the contract between

the parties for payment of interest.

9. To resolve the controversy between the parties, it

would be necessary to examine the provision of the

Act. Section 31(7) of the Act lays down as under:

"Section 31(7) (a) Unless otherwise agreed by the parties, where and in so far as an arbitral award is for the payment of money, the arbitral tribunal may include in the sum for which the award is made interest, at such rate as it deems reasonable, on the whole or any part of the money, for the whole or any part of the period between the date on which the cause of action arose and the date on which the award is made.

(b) A sum directed to be paid by an arbitral award shall, unless the award otherwise directs, carry interest at the rate of eighteen per centum per annum from the date of the award to the date of payment."

10. In terms of Section 31(7) where arbitral award is for

payment of money, the arbitral tribunal has been given =======================================================================

the discretion to include in the sum for which an award

is made interest at such a rate as the tribunal deems

reasonable on the whole or part of the money directed

to be paid, for the whole or any part of the period

between the date on which the cause of action arose

and the date on which award is made. This discretion

given to the arbitral tribunal has been made subject to

the contract between the parties.

11. The parties by contract can prohibit the payment of

any interest or restrict the period for which interest

may be payable or even stipulate or restrict the rate of

interest at which such interest may be payable. While

making an award, the arbitral tribunal has to take into

account the contract between the parties . The award

of the tribunal would be subject to the stipulations

agreed upon by the parties in the contract. Section 37

(b) further stipulates that unless the award otherwise

directs for the period post the award till date of

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payment, the awarded amount shall carry an interest

@ 18% p.a..

12. In terms of the said provision what is thus, relevant to

examine is whether the contract between the parties

prohibited, restricted or regulated the payment, the

period or the rate of interest.

13. Learned counsel for the Petitioner conceded that there

was no specific provision in the contract pertaining to

award of interest on the unpaid amoun t. As per the

counsel, the contract did not specifically prohibit,

regulate or restrict the payment, the period or the rate

of interest on either unpaid amount or the delayed

release of payment. He submitted that there was an

implied prohibition on the payment of interest and thus

an analogy should be drawn from other clauses to

infer that there was an implied prohibition in the

contract for payment of interest under any

circumstance. He contended that as the contract

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stipulated that the Security Deposit would not carry

any interest and even the sums withheld under lien

were to be paid without interest, there was an implied

agreement that no interest would be payable under

any circumstance.

14. Clause 7(3) of the contract pertaining to Security

Deposit and Clause 18 pertaining to Withholding and

Lien on claimed sums stipulate as under:

"7. SECURITY DEPOSIT:

........

(3) No claim shall lie against the purchaser either in respect of interest or any depreciation in value of any security. In case of bank deposit receipts the purchaser shall not be responsible for any loss that may result on account of failure of such bank.

18. WITHHOLDING AND LIEN IN RESPECT OF SUMS CLAIMED Whenever any claim or claims for payment of a sum of money arises out of or =======================================================================

under the contract against the contractor the purchaser shall be entitled to withhold and also have a lien to retain such sum or sums in whole or in part from the security, if any, deposited by the contractor and for the purposes, afores- said, the purchaser shall be entitled to withhold the said cash security deposit or the security, if any, furnished as the case may be and also have a lien over the name pending finalisation or adjudication of any such claim. In the event of the security being insufficient to cover the claimed amount or amounts or if no security has been taken from the contractor, the purchaser shall be entitled to withhold and have a lien to retain to the extent of the such claimed amount or amounts referred to supra, from any sum or sums found payable or which at any time thereafter may become payable to the contractor under the same contract or any other contract with the purchaser or the Government or any person contracting through the Secretary pending finalisation or adjudication of any such claim.

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It is an agreed term of the contract that the sum of money or monies so withheld or retained under the lien referred to above, by the purchaser will be kept withheld or retained as such by the purchaser till the claim arising out or under the contract is determined by the arbitrator (if the contact is governed by the arbitration clause) of by the competent court as prescribed under clause 20 hereinafter provided, as the case may be and the contactor will have no claim for interest or damages whatsoever on any account in respect of such withholding or retention under the lien referred to supra and duly notified as such to the contractor. For the purpose of this clause, where the contactor is a partnership firm or a limited company, the purchaser shall be entitled to withhold and also have a lien to retain towards such claimed amount or amount in whole or in part from any sum found payable to any partner/limited company, as the case may be whether in his individual capacity or otherwise."

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15. Bare reading of Clause 7(3) shows that the said

clause is applicable only to Security Deposit. Clause

7(3) has no concern or connection and thus

application to unpaid sale consideration or interest

payable thereon. Clause 18 deals with any claim or

claims arising in favour of the Purchaser (Petitioner)

against the Contractor (Respondent) . It stipulates that

the purchaser shall have lien and right to retain the

sum wholly or in part from the amounts claimed and

withhold it till the determination of dispute and in case

any such amount withheld exceeds the amount of

claim of the Purchaser (Petitioner), the Contractor

(Respondent) shall have no claim for interest or

damages on the excess amount withheld. This clause

also does not pertain or deal with the delay in payment

of the sale consideration or interest due thereon .

These clauses do not prohibit, restrict or regulate the

payment, the period or the rate of interest. These

clauses clearly have no application to the facts of the =======================================================================

present case. The Petitioner neither had nor raised

any counter claim before the arbitral tribunal. No

amount was claimed to be withhe ld by the Petitioner

under lien against the Respondent, so there was no

question of applicability of these clauses. No specific

stipulation in the contract prohibiting the payment of

interest for delay in payment was pointed out or relied

upon by the Petitioner.

16. Payment of interest is basically com pensation for

being denied use of the money during the period the

same could have been made available to the claimant.

To deny payment of interest even in cases of delay in

release of due sums, the contract should specifically

stipulate so. For such a clau se to be valid the same

has to be specifically agreed upon, there should be no

requirement for inference of such a clause from other

collateral clauses. Any stipulation that deprives a party

of a right provided by a statute (Section 31(7) of the

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Act) must be specifically provided for. There should be

no requirement of a detailed inquiry or analysis to infer

such a stipulation.

17. The Supreme Court in the case of S TA TE OF H ARYANA

& OTHERS V. S.L. A RORA &C OMPANY ; (2010) 3 SCC 690

has laid down as under:

"24.2 The authority of the Arbitral Tribunals to award interest under Section 31(7)(a) is subject to the contract between the parties and the contract will prevail over the provisions of Section 31(7)(a) of the Act. Where the contact between the parties contains a provision relating to, or regulating or prohibiting interest, the entitlement of a party to the contract to interest for the period between the date on which the cause of action arose and the date on which the award is made, will be governed by the provision of the contract, and the Arbitral Tribunal will have to grant or refuse interest, strictly in accordance

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with the contract. The Arbitral Tribunals cannot ignore the contact between the parties, while dealing with or awarding pre-award interest. Where the contact does not prohibit award of interest, and where the arbitral award is for payment of money, the Arbitral Tribunal can award interest in accordance with Section 31(7)(a) of the Act, subject to any term regarding interest in the contract."

18. The law laid down by the Supreme Court in S.L.

A RORA CASE (S UPRA ) is that where the contract does

not prohibit award of interest and where the arbitral

award is for payment of money, it is within the powers

of the arbitral tribunal under Section 31(7)(a) of th e Act

to award interest.

19. The Act makes the supervisory role of the Courts on

an arbitral award very limited. The supervisory role of

the Court for the review of arbitral rec ord is only to

ensure fairness. Intervention of the court is envisaged

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in few circumstances only like in cases of fraud or bias

by the arbitrator, violation of internal justice etc. The

scheme of the Act keeps the supervisory role of the

court at minimum leve l and this is justified as the

parties to the agreement make a conscious decision to

exclude the court's jurisdiction by opting for arbitration

as they prefer expedience and finality offered by it.

20. The arbitral tribunal has rightly held that there was no

prohibition in the contract between the parties

prohibiting the award of interest. As there was no

prohibition in the contract with regard to award of

interest, the arbitral tribunal has rightly awarded

interest in terms of Section 31(7) (a) of the Act. If two

view are possible and the arbitral tribunal has taken

one of the two possible views, the Court while

examining the awar d on the touchstone of Section 34

of the Act would not substitute its view for the view of

the Arbitral tribunal if the view taken by the arbitral

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tribunal is plausible even if the Court were to take a

different view.

21. I am also in the agreement with the view taken by the

arbitral tribunal that there was no stipulation between

the parties prohibiting, regulating or restraining the

payment, the period or the rate of interest.

22. I find no infirmity in the impu gned award. The

objections of the Petitioner are, thus, without any merit

and are, accordingly, dismissed. No costs.

SANJEEV SACHDEVA, J

March 12, 2014 sv

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