North Delhi Municipal ... vs Ashok Kumar Gupta
2014 Latest Caselaw 2255 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         FAO No.132/2014

%                                                   5th May, 2014

NORTH DELHI MUNICIPAL CORPORATION ..... Appellant
                 Through: Mr. Sunil Goel, Advocate.

                          Versus

ASHOK KUMAR GUPTA                                   ..... Respondent

Through:

CORAM:

HON'BLE MR. JUSTICE VALMIKI J.MEHTA

To be referred to the Reporter or not?

VALMIKI J. MEHTA, J (ORAL)

C.M. No.7893/2014 (exemption)

1. Exemption allowed subject to just exceptions.

C.M. stands disposed of.

C.M.No.7894/2014 (condonation of delay)

2. For the reasons stated in the application, delay of 51 days in

filing the appeal is condoned.

C.M. stands disposed of.

+ FAO No.132/2014 and C.M. No.7892/2014 (stay)

3. This first appeal is filed under Section 37 of the Arbitration

& Conciliation Act, 1996 (hereinafter referred to as 'the Act')

impugning the judgment of the court below dated 26.11.2013 by which

the objections filed by the appellant under Section 34 of the Act have

been dismissed.

4. The respondent was awarded a work order dated 7.10.2005

for improvement of a drain in Lawrance Road, Industrial Area, Delhi.

The work was completed on 22.9.2006 and the respondent submitted

five running bills on 29.3.2006, 30.6.2006, 31.7.2006, 28.9.2006 and

27.11.2006. Out of these five bills, payments of three bills were

however made on 14.7.2007 i.e after over a year and after about 7 to 9

months of the other two bills. Respondent invoked the arbitration clause

and raised various claims including the claim for interest on account of

delayed payment.

5. The arbitrator passed his Award dated 22.5.2009 awarding

claim of interest for the delayed payment. For the purpose of awarding

interest, arbitrator has arrived at a finding of the fact that the appellant,

in fact, has delayed the payment of the bills and consequently 10%

interest on delayed payment was granted at Rs.3,15,259/- i.e upto

14.7.2007 when the payments of bills were made. The arbitrator notes

the fact that appellant in fact took up a stand that it was because of

paucity of funds that the payment was delayed. These aspects are also

noted in para 3 of the impugned judgment and which has rejected the

contention for disallowing the claim with respect to interest and which

para 3 reads as under:-

"3. The counsel for the petitioner has contended that in the absence of any clause making provision for interest, the grant of interest by the arbitrator was ex facie bad in law. I find no merit in the above contention. It is trite that the arbitrator has power to award interest at all the three stages, namely, pre-reference, pendent lite and post award period provided there is no provision to the contrary in the arbitration agreement and the rate of interest is not unreasonable. (See: M/s. Manalal Prabhudayal V. Oriental Insurance Co. Ltd., JT 2006(7) SC 464). In the case on hand, even though there is no explicit clause for payment of interest by MCD to the contractor on the delayed payment, the agreement also does not contain any clause prohibiting the same. Further, considering the commercial nature of transaction between the parties, the rate of interest as awarded by the arbitrator can not be side to be unreasonable.

The counsel for the petitioner has next contended that since no notice under the Interest Act was served, the award of interest to the respondent No.1 was not sustainable. In para No. 55 of the award, the arbitrator has referred to various letters of the respondent No.1 whereby he claimed interest for the petitioner on the delayed payment. Thus the assertion of the petitioner

regarding the non-service of notice under the Interest Act is contrary to the record.

The counsel for the petitioner has further contended that since the delay in the payment of running bills occurred due to paucity of funds, the arbitrator should not have awarded interest. The argument is devoid of any substance. Clause 7 of the detailed terms and conditions of contract provides that payment of interim/running bill shall be made to the contractor within 10 days of presentation of the bill. Considering the same, the learned arbitrator rightly awarded interest to the respondent No.1 for the delayed period by holding that the ground of non availability of funds was not tenable. In this regard, reference may also be made to M/s. Abhishek Enterprises v. Municipal Corporation of Delhi, 2007 (4) R. A. J. 252 (Delhi).

The counsel for the petitioner has further contended that after awarding a sum of Rs.3,15,259/- towards interest on the delayed payment of running bills, the arbitrator not only granted further interest on the said amount of Rs.3,15,259/- till the passing of award but also future interest till the date of its payment which is not permissible as it amounts to ward of interest on interest. I am unable to agree. In Oil and Natural Gas Commission v. M/s. M.C. Clelland Engineers, AIR 1999 SC 1614, the Apex Court held that the grant of interest on the amount of interest may be termed as interest on damages or compensation for delayed payment which would also become part of the principal amount and as such, Section 3 of the Interest Act does not come into play to forbid the payment of such interest. Relying upon the above judgment, the Delhi High Court in M/s. Saraswati Construction Co. V. Delhi Development Authority, AIR 2004 Delhi 412, has held that after passing a decree, not only the claim upheld but the pre-suit and pendent lite interest awarded in favour of the decree holder crystallizes into the decreetal amount and the future interest becomes payable on the entire amount. In view of the

law laid down in above judgments, I find no infirmity in the recourse adopted by the learned arbitrator.

The counsel for the petitioner has lastly argued that the arbitrator committed a grave error by not permitting the petitioner to cross-examine the claimant/Respondent No.1 and thus the impugned award deserves to be set aside. It is seen from the arbitral record that no request for cross-examination was made by the petitioner on 28.08.2008 when the copy of affidavit of the respondent No.1 was supplied and it made a belated request for the same after the submission of written arguments by the respondent No.1 which was declined by the arbitrator wide order dated 10.10.2008. Needless to say, if the petitioner seriously intended to cross-examine the claimant/respondent No.1, it would have pressed for the same at the appropriate stage. Even otherwise, considering the fact that the award has been assailed mainly on the point of interest, it can not be said that the defence of the petitioner was adversely affected by the rejection of its request for cross-examination of the claimant/respondent No.1.

In view of the above discussion, the petition under Section 34 of the Act is dismissed.

File be consigned to the record room." (underlining added)

6. No fault can be found with the reasoning contained in the

aforesaid para 3 of the impugned judgment because the court below has

rightly relied upon the judgment of the Supreme Court in the case of Oil

and Natural Gas Commission Vs M/s. M.C. Clelland Engineers AIR

1999 SC 1614 for grant of interest upon the amount of interest because

ultimately when there is a delay in payment of principal amount, the

interest which is claimed thereof really becomes a principal amount and

consequently interest can be further awarded on this claim.

7. Though counsel for the appellant sought to place reliance

upon clause 7 of the contract to argue that if the contractor does not

prepare the bills, then the engineer shall prepare the bills and in case of

any delay no interest would be payable, but the argument raised on the

basis of clause 7 has no merit because the interest which was claimed by

the respondent in the arbitration proceedings pertain to the period of

delay after the bills were submitted by the respondent/contractor

himself, and once this period of delay was found on the account of the

appellant accordingly the arbitrator has awarded interest. The condition

contained under clause 7 does not come in because in the facts of the

present case the relevant portion of the clause only talks of delay for

difference of time when the contractor ought to have submitted the bills

and the engineer of the appellant thereafter prepared the bills. The issue

in this case however is not with respect to difference of the time between

the date when contractor should have prepared the bills which were not

prepared and thereafter when the engineer prepared the same but the

issue is that after submitting of bills by the contractor/respondent if the

bills are not paid, then, whether interest is payable for this delayed

period.

8. The scope of hearing an objection petition under Section 34

of the Act is limited. Courts do not interfere with the Award under

Section 34 sitting as an appellate court. Once from the appreciation of

evidence, two views are possible, courts do not interfere with the finding

of fact arrived at by the arbitrator. In the present case, besides the

arbitrator arriving at a finding of fact of delay of between 7 months to 12

months for payment of the bills, the appellant was clearly guilty because

appellant itself submitted in the arbitration proceedings that delay in

release of the fund was on account of paucity of funds with the

appellant. Therefore, neither objections under Section 34 had any

substance and nor does this appeal has any merit.

9. In view of the above, the appeal is dismissed, leaving the

parties to bear their own costs.

MAY 05, 2014                                  VALMIKI J. MEHTA, J.
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