@JUDGMENTTAG-ORDER
P. Jyothimani, J.@mdashThis original petition is filed u/s 34 of the Arbitration and Conciliation Act, 1996 (for brevity, ""the Act"") against the award
of the learned Arbitrator dated 3.2.2007, granting the claimant before the Arbitral Tribunal an amount of Rs. 14,00,000/- and Rs. 90,11,070/-, in
total Rs. 1,04,11,070/- with interest at the rate of 6% from the date of the award till payment. The claimant before the Arbitral Tribunal has filed
this original petition.
2. The brief facts leading to the filing of the arbitration proceedings are as follows:
2.1. Respondents 1 and 2, which are Companies, owned lands in the city and wanted to promote the lands as commercial complex by name ""The
City Centre Point"". The petitioner is a property developer who wanted to extend area of its operation to Chennai. The said respondents have
represented to the petitioner that they will obtain necessary planning permission from the authorities concerned for construction of basement and
ground floor to third floor and have put up the construction accordingly and subsequently, obtained sanction for raising multistoried construction up
to 10 floors and that they were interested to assign the right of construction from fourth to tenth floors in favour of third party developers.
2.2. The petitioner has agreed to take up the construction right of fourth to tenth floors. Accordingly, the Development Agreement was entered on
17.3.1988 and the work was entrusted to the petitioner for a consideration of Rs. 2,88,22,140/-. As per the development agreement, the
construction was to the extent of 1,87,180 sq.ft. of FSI. A sum of Rs. 1,44,11,070/- which represents 50% of the total consideration was to be
paid by the petitioner on behalf of respondents 1 and 2 to the material suppliers involved in the supply of materials to the respondents up to third
floor. The balance 50% was agreed to be paid as follows: viz., (i) Rs. 14,00,000/- to be paid before the execution of the agreement, (ii) Rs.
90,11,070/- payable on signing the agreement; and (iii) Rs. 40,00,000/- payable on or before 13.4.1988. The Development Agreement dated
17.3.1988 and a memo of consideration dated 17.3.1988 formed part of the agreement.
2.3. It is stated that the petitioner has paid Rs. 1,10,61,070/- out of the 50% payable directly to respondents 1 and 2 and that apart the petitioner
has spent an amount of Rs. 73,44,618/-, which includes the payment made to the material suppliers on behalf of respondents 1 and 2. The
petitioner is stated to have spent a total amount of Rs. 1,84,05,688/- towards payments to respondents 1 and 2 under the Development
Agreement. The construction right from fourth to tenth floors became vested in the petitioner upon such payment. However, respondents 1 and 2
have informed that sanction in respect of fourth to tenth floors was withdrawn by the Government and there was considerable delay and it was at
that time respondents 1 and 2 executed a Supplementary Agreement dated 25.7.1990, agreeing to allot to the petitioner 35,450 sq.ft. of
constructed area comprised in 29 units in ground to third floor that was being constructed by them.
2.4. The Supplementary Agreement dated 25.7.1990 was entered into taking note of the delay in respect of the contractual obligations under the
Development Agreement and Rs. 2,02,16,000/- was agreed under the Supplementary Agreement as consideration for allotment of 29 units of
constructed portion from ground to third floor to the extent of 35,450 sq.ft. and 50% of the basement as car parking area. Respondents 1 and 2
also reserved the right to buy back the said allotted extent if they obtain revalidation on or before 30.6.1991 and on failure to perform the said
obligation of getting revalidation of sanction, the 29 units would vest with the petitioner. Respondents 1 and 2, who were not able to obtain
revalidation, by letter dated 13.6.1991 have confirmed allotment of 29 units stated above with specific earmarked portions.
2.5. However, respondents 1 and 2, thereafter, issued a legal notice on 23.5.1992 stating that there is a change in the management of the
respondents and there was no possibility of getting revalidation and wanted to drop the project. Since there was no termination clause, the
petitioner questioned the conduct of the respondents by way of reply dated 29.6.1992. Therefore, according to the petitioner, the present
Management of the respondents was aware of the Supplementary Agreement and they, by letter dated 1.8.1992, have requested the petitioner to
await the result of the writ proceedings filed in respect of the plan.
2.6. From the notification of the MMDA in the newspaper dated 26.10.1995, the petitioner came to know that respondents have unauthorisedly
proceeded to put up construction up to tenth floor without involving the petitioner, which is a total breach of Development Agreement as well as
Supplementary Agreement. The petitioner also learnt that respondents 1 and 2 have borrowed heavily from the Indian Bank. The petitioner issued
a legal notice on 19.5.1997 about the breach committed by respondents 1 and 2 of the Development Agreement and Supplementary Agreement
and invoked the arbitration clause.
2.7. Since respondents 1 and 2 have been prolonging, an application u/s 11 of the Act was filed before this Court and an arbitrator was appointed.
In the meantime, the petitioner also moved an application u/s 9 of the Act and this Court has passed an order dated 24.12.1997 in O.A. Nos. 566
and 567 of 1997 granting injunction against respondents 1 and 2 from in any manner dealing with the property or interfering with the ownership of
the petitioner in respect of 29 units and 50% of the basement area.
2.8. After filing of the claim statement and reply statement and rejoinder, the petitioner also filed additional documents and let oral evidence. The
respondents have not filed any document or let any evidence. The synopsis of the arguments were directed to be submitted before the Arbitral
Tribunal, which was submitted by the petitioner on 17.6.2006 and by respondents 1 and 2 on 12.9.2006 and thereafter, the learned Arbitrator
passed the award on 3.2.2007.
2.9. The award has proceeded mainly on the two issues, viz., (i) whether the petitioner had paid any amount to the respondents?; and (ii) whether
the Supplementary Agreement was true and valid?. The learned Arbitrator has found that the Supplementary Agreement is suspicious and has not
considered the amounts stated to have been indirectly paid by the petitioner on behalf of the respondents, even though accepted two out of three
payments made by the petitioner. However, interest was awarded on the said amount only from the date of the award.
3. The award is questioned on various grounds, including:
(i) that there is an erroneous statement of fact to the effect that the petitioner has abandoned the contract and therefore, the respondents undertook
to finish the work in respect of fourth to tenth floors;
(ii) that the Arbitral Tribunal has held the Supplementary Agreement not acceptable having failed to take note of the fact that respondents 1 and 2
have not let in any evidence and the Arbitral Tribunal should have drawn an adverse inference against respondents 1 and 2 instead of placing
reliance on the arguments of respondents 1 and 2;
(iii) that the Arbitral Tribunal has failed to take note of the fact that while the Development Agreement was executed on 17.3.1988 and
immediately thereafter the Supplementary Agreement was entered on 25.7.1990, during the time when the construction activities were going on,
and chose to state that long after the construction, the Supplementary Agreement was brought, which creates suspicion that the material evidence
has not been considered by the Arbitral Tribunal;
(iv) that the Arbitral Tribunal has erred in stating that the Supplementary Agreement was not placed before the Board of Directors of the
respondents while that was not the pleading of the respondents at all;
(v) that the letter of allotment dated 13.6.1991 itself would show that the Supplementary Agreement was acted upon;
(vi) that the Arbitral Tribunal has relied upon the written arguments submitted by the respondents long after, i.e., on 12.9.2006 and passed the
award based on the written arguments;
(vii) that the Arbitral Tribunal ought to have considered that the main relief claimed is in respect of the right vested on the petitioner regarding 29
units to an extent of 35,450 sq.ft., including 50% of the car parking area, which was pursuant to the Supplementary Agreement dated 25.7.1990;
(viii) that the Arbitral Tribunal has failed to appreciate that, if respondents 1 and 2 plead fraud, they should have proved and there is absolutely no
proof on the side of respondents 1 and 2 in respect of the alleged fraud regarding the Supplementary Agreement;
(ix) that the award has been passed in disregard of Sections 28 and 31 of the Act; and
(x) that even in respect of the finding given in favour of the petitioner the award of interest at the rate of 6% from the date of award has no reason
at all.
4. The case of respondents 1 and 2 in the counter affidavit is:
(i) that the memo of consideration dated 17.3.1988 does not constitute a proof for payment and as per the memorandum an amount of Rs.
1,44,11,070/- is to be adjusted against the construction of ground to third floors and another sum of Rs. 40,00,000/- was to be paid, and the said
amounts were not paid and therefore, it is not correct for the petitioner to state as if the petitioner has spent Rs. 1,84,05,688/- and therefore, the
Arbitral Tribunal has found that the petitioner has failed to prove the indirect payment stated to have been made in respect of material suppliers and
since the petitioner has not paid the entire consideration, the petitioner cannot claim as a matter of right the construction right in respect of fourth to
tenth floors;
(ii) that the cancellation of permission was because of the Government Order and the order of the Hon''ble Supreme Court, which is beyond the
control of respondents and that when the performance of the Development Agreement became impossible there is no necessity for Supplementary
Agreement at all and therefore, the fixation of Rs. 2,02,16,000/- as consideration for allotment of 29 units of the constructed area and 50% of the
basement as car parking area are denied stating that the Supplementary Agreement is vitiated by fraud and the allotment letter dated 13.6.1991,
which is 15 days prior to the last date for revalidation is dubious in nature;
(iii) that after the Indian Bank, which is the main bank of respondents 1 and 2, invited the present promoter to take over the
respondents/Companies, notices were sent to all allottees terminating the agreement due to impossibility of performance of contract in view of the
Government Order as well as the order of the Hon''ble Supreme Court;
(iv) that when it is the case of the petitioner that after the Development Agreement they have established a site office, the petitioner has nevertheless
chosen to state as if they came to know about the construction up to tenth floor based on the caution notice issued by the MMDA in the Hindu,
which is false;
(v) that the Arbitral Tribunal has given a finding that the petitioner has approached belatedly and therefore, the rate of interest cannot be disputed
taking note of the delay caused by the petitioner;
(vi) that the petitioner failed to furnish any documentary proof for payment of money directly to the material suppliers and also failed to prove the
Supplementary Agreement supported by consideration for value of Rs. 2,02,16,000/- even though the respondents have questioned the
Supplementary Agreement and allotment letter at the earliest point of time; and
(vii) that since the performance of contract became impossible, there is no question of any claim of compensation and the Arbitral Tribunal has
correctly decided the same.
5.1. Mrs. Malini Ganesh, learned Counsel appearing for the petitioner would submit that respondents 1 and 2 have not let in any evidence or
produced any document while the petitioner has substantiated the entire claim and the Arbitral Tribunal decided the issue based on the reply filed
by the respondents belatedly. It is her submission that when the oral evidence has been permitted there is no reference to the same in the award.
5.2. It is her contention that the Development Agreement having not been disputed it is not open to the respondents to dispute the Supplementary
Agreement. She would submit that the finding of the Arbitral Tribunal that the Supplementary Agreement is suspicious is uncalled for.
5.3. She would further submit that when fraud is alleged the same has to be proved beyond reasonable doubt and the Arbitral Tribunal has not
taken note of the same.
5.4. To substantiate her contentions, she would rely upon the following judgments:
(i) Oil and Natural Gas Corporation Ltd. Vs. SAW Pipes Ltd., ;
(ii) McDermott International Inc. v. Burn Standard Co. Ltd. and Ors. 2006 (2) ALR 498 (SC);
(iii) AIR 1936 70 (Privy Council) ;
(iv) AIR 1941 93 (Privy Council) ;
(v) AIR 1940 98 (Privy Council) ;
(vi) Govinda Naik Gurunath Naik v. Gururao Puttanbhat Kadekar since deceased by L.Rs. Mrs. Padmavathi Gururao Kadekar and Ors. AIR
1971 Mysore 330;
(vii) Govindram Gordhandas Seksaria and Anr. v. State of Gondal by His Highness the Maharaja of Gondal and Ors. AIR 1950 PC 99;
(viii) Shri Krishnan Vs. The Kurukshetra University, Kurukshetra, ; and
(ix) Vijay Packaging (Dissolved Firm), rep. by its Former Partner Mr. R. Thiagarajan v. Spectra Packs Pvt. Ltd., Madras and Anr. 2002 (3) ALR
44 (Mad) (DB).
6.1. On the other hand, Mr. T.V. Ramanujun, learned Senior Counsel appearing for the respondents would submit that, on the facts of the case, it
is clear that the initial burden vested on the petitioner has not been discharged. It is stated that the copies of the agreements, which are produced
before the Arbitral Tribunal, are the photo stat copies attested and the petitioner has not taken any steps to prove that the original copies are not
available and in the absence of producing the originals it should be taken that the petitioner has not discharged the initial burden. He would also
submit that when photo stat copies attested of the original documents are filed there is a possibility of manipulation. He would also question the
veracity of the stamp papers on which the Supplementary Agreement has been entered, which has resulted in the suspicious character. It is his
contention that the Supplementary Agreement itself has not been proved by examining the person concerned.
6.2. It is his submission that u/s 34 of the Act, while deciding about the award, this Court cannot re-appreciate evidence even if another view is
possible and in spite of it, the Arbitral Tribunal has taken one view and it is not for the Court to interfere.
6.3. According to him, there is no violation of principles of natural justice before the Arbitral Tribunal.
6.4. He would rely upon the judgments in:
(i) J. Naval Kishore Vs. D. Swarna Bhadran, J. Parasmul, P. Prasanth Kumar and M. Vijayakumar, ;
(ii) Ircon International Limited v. Arvind Construction Company Limited and Anr. 2000 (1) RAJ 111 (Delhi);
(iii) Tamil Nadu Civil Supplies Corporation Ltd., Chennai-10 Vs. M/s Albert and Co., Egmore, Chennai-8, ;
(iv) Sarkar Enterprise Vs. Garden Reach Shipbulders and Engineers Ltd., ;
(v) Brick Steel Enterprises Vs. The Superintending Engineer, Public Works Department, ;
(vi) Union of India v. India Proofing and General Industries, Kanpur 2000 (2) RAJ 502 (Bom);
(vii) India Tourism and Development Corporation Ltd. v. T.P. Sharma 2002 (3) RAJ 360 (Delhi);
(viii) Kanha Credit and Holding Pvt. Ltd. Vs. Janacim Electronics, ;
(ix) Larsen and Toubro v. Puri Construction Limited and Ors. 2009 (1) RAJ 654 (Delhi);
(x) Himachal Joint Venture v. Panilpina World Transport (India) Pvt. Ltd. 2008 (4) RAJ 669 (Delhi);
(xi) Gurdeep Kaur v. C.K. Bedi and Anr. 2008 (4) RAJ 448 (Delhi);
(xii) National Highways Authority of India v. Afcons Infrastructure Limited 2008 (4) RAJ 381 (Delhi);
(xiii) Delhi Development Authority v. Anand and Associates 2008 (2) RAJ 594 (Delhi);
(xiv) Govt. of NCT of Delhi Vs. Shri Khem Chand and Another, ;
(xv) Anil Rishi Vs. Gurbaksh Singh, ;
(xvi) Thyssen Stahlunion GmbH Vs. The Steel Authority of India, ;
(xvii) Em and Em Associates Vs. Delhi Development Authority and Another, ; and
(xviii) S.P. Puri v. Alankit Assignments Ltd. 2009 (1) RAJ 243 (Delhi).
7. I have heard the learned Counsel for the petitioner and the learned Senior Counsel for the respondents, perused the documents as well as the
pleadings and given my anxious thoughts to the issue involved in this case.
8. It is seen, on fact, that respondents 1 and 2, which are companies connected to each other, owned 13 grounds and 18.03 sq.ft. and 7 grounds
and 597 sq.ft. in Mylapore. They have applied for the sanction of construction of a multistoried building and that was sanctioned in G.O.Ms. No.
1729, dated 16.11.1987 and respondents 1 and 2 have put up part construction in the basement and three floors. The agreement entered into
between the petitioner and the respondents, which is called a Development Agreement, shows that the petitioner has approached respondents 1
and 2 to acquire the rights to construct from fourth to tenth floors in the complex named ""The City Centre Point"" and it was agreed that the cost
payable by the petitioner towards consideration, for the transfer by the respondents in respect of 1,87,180 sq.ft. of FSI has to be worked out at
the rate of Rs. 153/- per sq.ft. of FSI and that in respect of the basement car parking area, the same has to be enjoyed equally in common
between the petitioner and the respondents and the cost has to be borne on the same basis, viz., 50% to be met by the petitioner and the remaining
50% by the respondents, and the petitioner has agreed to acquire the said construction right for a consideration of Rs. 2,86,38,540/-.
9. In respect of the agreed consideration, which was to be paid, the petitioner paid an advance amount of Rs. 14,00,000/- and another amount of
Rs. 90,11,070/- at the time of signing of the agreement, which amount has also been found by the Arbitral Tribunal to have been paid by the
petitioner to respondents 1 and 2 and another amount of Rs. 40,00,000/- was to be paid on or before 13.4.1988, stating that if there is any delay
the petitioner shall be liable to pay interest at the rate of 24% per annum and a further sum of Rs. 1,44,11,070/- was to be paid by the petitioner
directly to the material suppliers involved in the supply of materials for the construction up to third floor on behalf of respondents 1 and 2.
10. While the petitioner has paid the first two amounts of Rs. 14,00,000/- and Rs. 90,11,070/-, the balance amount has not been paid due to the
reason that the Government has issued a show cause notice dated 28.4.1989 questioning the validity of construction from fourth to tenth floors and
subsequently, withdrew the sanction in respect of fourth to tenth floors based on the order of the Hon''ble Supreme Court.
11. It is the case of the petitioner, as a claimant before the Arbitral Tribunal, that it was due to the above said reason a Supplementary Agreement
was entered on 25.7.1990 between the petitioner and respondents 1 and 2, in which it was agreed that the petitioner and respondents 1 and 2
shall jointly agitate the matter in the Court against the show cause notice of MMDA and in the meantime, respondents 1 and 2 have agreed to allot
in the basement to third floor, which was by that time put up by respondents 1 and 2, in favour of the petitioner or its nominees 29 units containing
35,450 sq.ft. valued at Rs. 2,02,16,000/- and the consideration for the transfer of the said units was agreed by respondents 1 and 2 to be set-off
against the claims of the petitioner.
12. As per the said Supplementary Agreement, there is a further clause that the petitioner shall have the first charge and/or lien over the said units
till revalidation of the MMDA sanction to the fourth to tenth floors is obtained before 30.6.1991 and if such revalidation is obtained, the units shall
stand released from the charge and the petitioner shall handover the allotment letters to the respondents, in which event the petitioner, being
developer, should pay the balance amount to the respondents in terms of the Development Agreement dated 17.3.1988 and continue the
construction from fourth to tenth floors. In case of failure to obtain revalidation of MMDA sanctioned plan, the units shall be deemed to have
vested with the petitioner. Therefore, it was the case of the petitioner, as a claimant before the Arbitral Tribunal, that the said Supplementary
Agreement dated 25.7.1990 was made due to contingency and the relief claimed is that, since as per the Supplementary Agreement revalidation of
MMDA plan was not obtained by the respondents regarding the construction of fourth to tenth floors, the petitioner is entitled to vesting of 29 units
comprised in 35,450 sq.ft., including 50% of car parking area, also claiming that the said units must be made fit for use and occupation or direction
to be given to the respondents to pay the amount towards the cost of completion of such works in the ground to third floors. In addition to that
compensation has been claimed by the petitioner on the basis of deprivation of the right to construct fourth to tenth floors, apart from claiming
interest for all the said amounts payable.
13. On the other hand, it was squarely the case of respondents 1 and 2 before the Arbitral Tribunal that the petitioner has paid only the first
amount of Rs. 14,00,000/- and no further amount was paid. However, the Arbitral tribunal, based on Ex.C3, viz., memorandum of consideration
entered into between the parties, and taking note of the fact that respondents 1 and 2 have not filed any books of accounts relating to the
transactions, has decided that the second amount of Rs. 90,11,070/- has also been paid by the petitioner to respondents 1 and 2. Therefore, on
fact, it was found that apart from an amount of Rs. 14,00,000/- paid by the petitioner as per Ex.C2, viz., the Development Agreement dated
17.3.1988, the petitioner has paid another amount of Rs. 90,11,070/- under Ex.C3, thus making a total payment of Rs. 1,04,11,070/- and in the
absence of any challenge on the side of respondents 1 and 2 in respect of the said two payments, it has to be taken that the finding of fact by the
Arbitral Tribunal regarding payment of the said amount remains uncontroverted.
14. It has been the further case of respondents 1 and 2 before the Arbitral Tribunal that, after the sanction was withdrawn by the Government
based on the MMDA notification in respect of the construction from fourth to tenth floors, the petitioner has abandoned the contract since any
such construction would be liable to be demolished and therefore, respondents 1 and 2 themselves have undertaken at their own risk to finish the
remaining portion of ground to third floors, apart from fourth to tenth floors. It is also found, on fact, that the petitioner has not put up construction
from fourth to tenth floors and the said floors are in skeleton form.
15. Respondents 1 and 2 have also taken a specific stand before the Arbitral Tribunal, while denying the Supplementary Agreement dated
25.7.1990, that the previous Managing Director, who had no right has signed in the Supplementary Agreement by anti-dating the same. Therefore,
in such a situation, the Arbitral Tribunal has rightly taken up two issues for consideration, viz.,
(i) whether the claimant (petitioner) had paid any amount to the respondents, if so what amount; and
(ii) whether the supplemental agreement is true and valid.
16. As stated above, in respect of the first issue, the Arbitral Tribunal has found, on fact, agreeing with the petitioner that as per Exs.C2 and C3,
an amount of Rs. 14,00,000/- and Rs. 90,11,070/- respectively has been paid to respondents 1 and 2. In respect of the second issue, viz.,
Supplementary Agreement dated 25.7.1990, the Arbitral Tribunal found that the said agreement is suspicious and was not acted upon. To arrive at
such a conclusion, the Arbitral Tribunal has taken note of the fact that the Government which has granted exemption to respondents 1 and 2 from
the provisions of the Development Control Rules in G.O.Ms. No. 1729, Housing and Urban Development, dated 16.11.1987, has issued a show
cause notice as to why exemption should not be withdrawn and the said show cause notice was issued by the MMDA on 28.4.1989, which was
nearly sixteen months after the exemption granted. It is not in dispute that when the said show cause notice was challenged in the High Court, the
same was given a quietus due to the decision of the Supreme Court in a batch of cases challenging the validity of Section 11(3) of the Tamil Nadu
Town and Country Planning Act, wherein the Supreme Court has struck down various Government Orders, including the G.O.Ms. No. 1729,
dated 16.11.1987.
17. It was taking note of the said fact, the Arbitral Tribunal has found that there was no necessity for such a Supplementary Agreement dated
25.7.1990, apart from finding that the same is suspicious. The Arbitral Tribunal has also found, on fact, that there was no evidence to show that the
said Supplementary Agreement was placed before the Board of Directors of respondents 1 and 2/Companies. The Arbitral Tribunal has also
taken note of the stand of respondents 1 and 2 that the erstwhile Managing Director of respondents 1 and 2/Companies has acted in collusion with
the petitioner and the erstwhile Managing Director, Palaniappan Ramasamy has no authority to enter into any such Supplementary Agreement.
These are the findings on fact by the Arbitral Tribunal, which, in my considered view, need no interference.
18. It is relevant to point out that it is not as if respondents 1 and 2 have not denied the validity of the Supplementary Agreement. In the reply filed
by respondents 1 and 2 before the Arbitral Tribunal, they have taken a specific stand that the execution of the Supplementary Agreement dated
25.7.1990 is a collusive action of the erstwhile Managing Director of respondents 1 and 2 and the petitioner and that the said agreement is hit by
fraud. That apart, the allotment letter dated 13.6.1991, marked as Ex.C5, is also specifically denied in the reply. Even in the legal notice issued by
respondents 1 and 2 dated 23.5.1992 addressed to the petitioner, marked as Ex.C6, respondents 1 and 2 have invoked Clause 18 of the
Development Agreement dated 17.3.1988 for revocation due to impossibility of performance.
19. It is true that by way of reply dated 29.6.1992 to the said notice, the petitioner, through their counsel, has referred about the said
Supplementary Agreement dated 25.7.1990 and also the letter dated 13.6.1991, which is stated to be the allotment letter of various portions. But,
in the light of the specific denial of the allotment letter as well as the Supplementary Agreement, especially in the circumstances that, by that time,
by virtue of the order of the Hon''ble Supreme Court and the State Government Order the object of putting up fourth to tenth floors has in fact
frustrated, the onus was certainly on the part of the petitioner to prove that the Supplementary Agreement dated 25.7.1990 is valid and has been
acted upon. It is not in dispute that in the meantime the constitution of the Board of respondents 1 and 2 has changed and the previous Managing
Director, Palaniappan Ramasamy was no more in the Management of the Company.
20. It is relevant to point out that in the original Development Agreement dated 17.3.1988, the Directors of both the first and second respondent
companies, viz., Palaniappan Ramasamy and K. Mohamad Ali have signed along with the authorized signatory of the petitioner, however in the
Supplementary Agreement dated 25.7.1990, relied upon by the petitioner, marked as Ex.C4, which is stated to be a photostat copy-attested,
shows that the said Palaniappan Ramasamy, who has signed as Palaniappan Ramasamy in the Development Agreement dated 17.3.1988, has
chosen to sign as Ramasamy in Ex.C4, Supplementary Agreement. That apart, there is nothing to show that he has signed on behalf of respondents
1 and 2/companies. Further, the Director of M/s. Green Gardens Private Limited has not signed. The non-judicial stamp paper also does not
contain any number, date or signature of the authorized agent. In such circumstances, it would have been proper on the part of the petitioner to
examine the said Palaniappan Ramasamy or to prove that he was authorized to sign on behalf of respondents 1 and 2 on the date of execution of
Ex.C4, the Supplementary Agreement.
21. A comparison of the original Development Agreement dated 17.3.1988 and Supplementary Agreement dated 25.7.1990 certainly creates a
suspicion, apart from the fact that the signature of the said Ramasamy itself has been put below the term ""second party"". Therefore, it cannot be
said that the petitioner has proved the said document.
22. u/s 67 of the Indian Evidence Act, 1872, secondary evidence could be looked into only when the non production of original is satisfactorily
explained. Based on that, a Division Bench of this Court in J. Naval Kishore Vs. D. Swarna Bhadran, J. Parasmul, P. Prasanth Kumar and M.
Vijayakumar, , of course in the context of a family arrangement in respect of which a xerox copy was sought to be produced, held as under:
44. For more than one reason, we are unable to accede to the above contention. During trial, only Xerox copy of the alleged family arrangement
[Ex.P-8] was produced. Though the original is said to be in the possession of Shri Sumerji brother-in-law [sister''s husband], neither the original
was produced, nor the Shri Sumerji was examined. As per Section 67 of the Evidence Act, unless the non-production of original is satisfactorily
explained, secondary evidence cannot be looked into. The possibility of manipulation in Xerox copy cannot be ruled out. In The Tamil Nadu
Industrial Investment Corporation Ltd., Chengai Transport Branch, rep. by its Branch Manager v. N. Swaminathan and Ors. 2003 (1) CTC 33 :
2002 (4) LW 147, one of us [F.M.I.K.J.] has observed that xerox copy is inferior in character vis-a-vis the originals and held as under:
It will have to be borne in mind that xerox copies will not always tally with the originals and we cannot rule out the possibility of any interpolation
being made in the xerox copies. In other words, xerox copies being inferior in character vis-a-vis originals, the dispensation of filing of the originals
can be considered only under exceptional circumstances and not as a matter of routine.
23. In Anil Rishi Vs. Gurbaksh Singh, , the Supreme Court has distinguished between ""burden of proof"" and ""onus of proof"" as follows:
19. There is another aspect of the matter which should be borne in mind. A distinction exists between a burden of proof and onus of proof. The
right to begin follows onus probandi. It assumes importance in the early stage of a case. The question of onus of proof has greater force, where the
question is which party is to begin. Burden of proof is used in three ways : (i) to indicate the duty of bringing forward evidence in support of a
proposition at the beginning or later; (ii) to make that of establishing a proposition as against all counter evidence; and (iii) an indiscriminate use in
which it may mean either or both of the others. The elementary rule is Section 101 is inflexible. In terms of Section 102 the initial onus is always on
the plaintiff and if he discharges that onus and makes out a case which entitles him to a relief, the onus shifts to the defendant to prove those
circumstances, if any, which would disentitle the plaintiff to the same.
24. In such circumstances, it cannot be said that the decision arrived at by the Arbitral Tribunal can be interfered under any one of the grounds
contemplated u/s 34 of the Act.
25. Again, in respect of the claim of damages by the petitioner, the Arbitral Tribunal has held that by virtue of the order of the Supreme Court in
setting aside the exemption granted by the Government, the construction of the building could not be finished due to reasons beyond the control of
the parties and therefore, the petitioner was not entitled to any damages. In fact, Clause 24 of the Development Agreement dated 17.3.1988
specifically states that the parties shall not be liable for any breach in cases of force majeure, which is beyond the reasonable control of the owners
and the developer. Clause 24 reads as follows:
24. OWNERS and DEVELOPER shall not be considered to be in breach of any obligations hereunder to the extent that the performance of the
relative obligation is prevented by the existence of a force majeure, with a view that the obligation effected by the force majeure shall be suspended
for the duration of the force majeure to the extent affected by the force majeure.
Force Majeure"" shall mean flood, earthquake, riot, war, storm, tempest, civil commotion, strike, lock-out and any other act or omission beyond
the reasonable control of the OWNER and DEVELOPER.
26. The Supreme Court in Oil and Natural Gas Corporation Ltd. Vs. SAW Pipes Ltd., , while deciding about the purport of Section 34 of the
Arbitration and Conciliation Act, apart from other provisions, as relied upon by the petitioner, has held that the terms of the contract are to be
taken into consideration for the purpose of deciding an issue, as follows:
69. From the aforesaid discussions, it can be held that:
(1) Terms of the contract are required to be taken into consideration before arriving at the conclusion whether the party claiming damages is
entitled to the same;
(2) If the terms are clear and unambiguous stipulating the liquidated damages in case of the breach of the contract unless it is held that such estimate
of damages/compensation is unreasonable or is by way of penalty, party who has committed the breach is required to pay such compensation and
that is what is provided in Section 73 of the Contract Act.
(3) Section 74 is to be read along with Section 73 and, therefore, in every case of breach of contract, the person aggrieved by the breach is not
required to prove actual loss or damage suffered by him before he can claim a decree. The Court is competent to award reasonable compensation
in case of breach even if no actual damage is proved to have been suffered in consequences of the breach of a contract.
(4) In some contracts, it would be impossible for the Court to assess the compensation arising from breach and if the compensation contemplated
is not by way of penalty or unreasonable, Court can award the same if it is genuine pre-estimate by the parties as the measure of reasonable
compensation.
In the said judgment, while considering about the public policy of India, as enshrined u/s 34 of the Act, the Supreme Court has, no doubt, held that
the Court, while deciding about the validity of the arbitral award, would be well within its right in upholding the challenge on the ground that it is in
conflict with the public policy of India. The operative portion is as follows:
27. On this aspect, eminent Jurist & Senior Advocate Late Mr. Nani Palkhivala while giving his opinion to ''Law of Arbitration and Conciliation''
by Justice Dr. B.P. Saraf and Justice S.M. Jhunjhunuwala, noted thus:
I am extremely impressed by your analytical approach in dealing with the complex subject of arbitration which is emerging rapidly as an alternate
mechanism for resolution of commercial disputes. The new arbitration law has been brought in parity with statutes in other countries, though I wish
that the Indian law had a provision similar to Section 68 of the English Arbitration Act, 1996 which gives power to the Court to correct errors of
law in the award.
I welcome your view on the need for giving the doctrine of ""public policy"" its full amplitude. I particularly endorse your comment that Courts of law
may intervene to permit challenge to an arbitral award which is based on an irregularity of a kind which has caused substantial injustice.
If the arbitral tribunal does not dispense justice, it cannot truly be reflective of an alternate dispute resolution mechanism. Hence, if the award has
resulted in an injustice, a Court would be well within its right in upholding the challenge to the award on the ground that it is in conflict with the
public policy of India.
27. But, it is not known as to what sort of public policy is involved in the facts of the present case. On the other hand, when the contract itself
provides for unforeseen circumstances, as stated above, wherein the obligations of the parties to the contract come to an end, by applying the
same to the facts of the present case wherein due to the contingency of the ultimate decision of the Supreme Court in withdrawing the exemption
granted by the State Government for putting up fourth to tenth floors, the concept of public policy is, in fact, taken care of in the impugned arbitral
award.
28. As far as the decision of the Arbitral Tribunal regarding the Supplementary Agreement, it may be true that the point in that regard could have
been analysed in more detail by the Arbitral Tribunal. But still, on the crux of the issue, the Arbitral Tribunal has formed an opinion on the factual
matrix. Simply because there can be another possible opinion in this regard cannot by itself be a ground for this Court to set aside the award u/s 34
of the Act. That was also the view of the Delhi High Court in Gurdeep Kaur v. C.K. Bedi and Anr. 2008 (4) RAJ 448 (Delhi), wherein the High
Court has reaffirmed the well celebrated concept that u/s 34 of the Act, the Court cannot sit in appeal over the award unless there is a jurisdictional
error, illegality or perversity. It was also held in that case that possibility of two views cannot be a ground to decide that there is an error apparent
on the face of the award by relying upon the judgments of the Supreme Court reported in M/s. Hind Builders Vs. Union of India, and Bijendra
Nath Srivastava (Dead) through LRs. Vs. Mayank Srivastava and others, . It was further held that the Court cannot substitute its own view on the
Arbitrator''s award, in the following words:
10. The Supreme Court in the case of Sudarsan Trading Co. v. The Government of Kerala and Anr. reported as AIR 1989 SC 890 held that
once there is no dispute as to the contract, what is the interpretation of that contract, is a matter for the Arbitrator to consider and decide, on which
the Court cannot substitute its own decision. If on a view taken of a contract, the decision of the arbitrator on certain aspects, is a possible view,
though perhaps not the only correct view, the award cannot be examined and set aside by the Court on the said ground.
11. It is also a settled legal proposition that where two views were possible, it could not be predicated that there was an error apparent on the face
of the award. (Refer: M/s. Hind Builders Vs. Union of India, ). In Bijendra Nath Srivastava (Dead) through LRs. Vs. Mayank Srivastava and
others, , the view expressed by the Supreme Court was that the reasonableness of reasons given by the Arbitrator were not open to challenge and
that the proper approach would be for the Court to support the award.
29. Since, on the facts of the case, it cannot be said as if respondents 1 and 2 have admitted the Supplementary Agreement dated 25.7.1990, as it
is seen in various pleadings, the reliance placed on the decisions in Ramachandra Aiyar (deceased) and Others Vs. Ranganayaki Ammal and
Others, , and Ponnuswami Chettiar Vs. Kailasam Chettiar, by the learned Counsel for the petitioner have no application. The same is also
applicable to the judgment in Fauja Singh and Ors. v. Allah Ditta and Anr. AIR 1931 Lahore 722.
30. It is relevant to point out at this stage that before the Arbitral Tribunal the strict principles of CPC and Indian Evidence Act cannot be insisted,
as it is seen u/s 19 of the Act, which is as follows:
19. Determination of rules of procedure.:
(1) The arbitral tribunal shall not be bound by the Code of Civil Procedure, 1908 or the Indian Evidence Act, 1872.
(2) Subject to this Part, the parties are free to agree on the procedure to be followed by the arbitral tribunal in conducting its proceedings.
(3) Failing any agreement referred to in Sub-section (2), the arbitral tribunal may, subject to this Part, conduct the proceedings in the manner it
considers appropriate.
(4) The power of the arbitral tribunal under Sub-section (3) includes the power to determine the admissibility, relevance, materiality and weight of
any evidence.
31. Again, the reliance placed on by the learned Counsel for the petitioner on the judgment of the Supreme Court in Shri Krishnan Vs. The
Kurukshetra University, Kurukshetra, has no application to the facts of the case on hand. In that case, the Supreme Court has held that if a person
on whom fraud is committed is in a position to discover the truth by due diligence, it should be construed that fraud is not proved on the basis that
it is neither a case of suggestio falsi nor suppressio veri. That was in the context of the University examinations wherein there was a duty on the part
of the Head of the Department of Law, before submitting the application forms to the University, to see that the form complied with all the
requirements of law and the Head of Department has not taken care in spite of the fact that there was sufficient time of four months available
before submitting the application to the University. It was in those circumstances held that the University authorities acquiesced in the infirmities
which the application form contained and allowed the student to appear for the examination and as per the statute in existence at that time, the
University had no power to withdraw the candidature of the student. It was in those circumstances, the Supreme Court made the following remark:
7. ... We find ourselves in complete agreement with the reasons given by the Madhya Pradesh High Court and the view of law taken by the
learned Judges. In these circumstances, therefore, once the appellant was allowed to appear at the Examination in May 1973, the respondents had
no jurisdiction to cancel his candidature for that examination. This was not a case where on the undertaking given by a candidate for fulfilment of a
specified condition a provisional admission was given by the University to appear at the examination which could be withdrawn at any moment on
the non-fulfilment of the aforesaid condition. If this was the situation then the candidate himself would have contracted out the statute which was for
his benefit and the statute therefore would not have stood in the way of the University authorities in canceling the candidature of the appellant.
Therefore, the said judgment relied upon by the learned Counsel for the petitioner has no application to the facts of the present case.
32. In the judgment in Vijay Packaging (Dissolved Firm), rep. by its Former Partner Mr. R. Thiagarajan v. Spectra Packs Pvt. Ltd., Madras and
Anr. 2002 (3) ALR 44 (Mad) (DB), relied upon by the learned Counsel for the petitioner, in fact, the Division Bench has held that the Indian
Evidence Act has no application to the arbitral proceedings and the observations of the Bench in paragraphs (11) and (12), which are as follows,
are, in fact, not in favour of the petitioner:
11. Counsel also relied upon the decision of the Apex Court in the case of Seth Thawardas Pherumal Vs. The Union of India (UOI), , wherein it
was observed that an arbitral award must be based upon the facts ascertained on the basis of evidence or on admission and cannot be found to
exist from a mere contention by one side, especially when they are expressly denied by the other.
12. The submission made by placing reliance on Section 34 of the Evidence Act is not very well founded as Section 1 of the Indian Evidence Act,
1872 provides that the Act applies to judicial proceedings in or before any Court, including Courts martial. The Act in terms does not apply to
arbitral proceedings. It is clear that the Arbitrator is not confined by the technical rules of evidence and so long as the basic principle of fairness and
the well established principles of evidence are not violated, it cannot be held that the Arbitrator has failed to act in accordance with law.
33. The finding of the Arbitral Tribunal that the Supplementary Agreement is suspicious cannot be said to be without any basis, for the reasons
which I have stated above, when there are lot of discrepancies between the original Development Agreement dated 17.3.1988 and the
Supplementary Agreement relied upon by the petitioner dated 25.7.1990 and in such view of the matter, the observation of the Division Bench of
the Karnataka High Court in Govinda Naik Gurunath Naik v. Gururao Puttanbhat Kadekar since deceased by L.Rs. Mrs. Padmavathi Gururao
Kadekar and Ors. AIR 1971 Mysore 330, wherein the Division Bench has observed as follows, is again of no help to the petitioner:
The party alleging fraud is bound to establish it by cogent evidence and even if he creates some suspicion that cannot be accepted as proof. Unless
the proved circumstances are incompatible with the hypothesis of the person charged with fraud having acted in good faith they cannot be
accepted as sufficient proof of fraud.
34. In McDermott International Inc. v. Burn Standard Co. Ltd. and Ors. 2006 (2) ALR 498 (SC), relied upon by the learned Counsel for the
petitioner, while construing the provisions of Section 34 of the Act, particularly as per the term ""public policy"", it was held that the test of public
policy should be that it should shock the conscience of the Court and it depends upon the nature of transaction and the statute. The Supreme Court
has held that on the public policy, the award can be set aside only if it is contrary to (a) fundamental policy of Indian Law; (b) interest of India; or
(c) justice or morality, in addition to patent illegality. The Supreme Court has held as follows:
Public Policy
61. In Renusagar Power Co. Ltd. Vs. General Electric Co., , this Court laid down that the arbitral award can be set aside if it is contrary to - (a)
fundamental policy of Indian Law, (b) the interests of India; or (c) justice or morality. A narrower meaning to the expression ''public policy'' was
given therein by confining judicial review of the arbitral award only on the aforementioned three grounds. An apparent shift can, however, be
noticed from the decision of this Court in Oil and Natural Gas Corporation Ltd. Vs. SAW Pipes Ltd., . This Court therein referred to an earlier
decision of this Court in Central Inland Water Transport Corporation Limited and Another Vs. Brojo Nath Ganguly and Another, , wherein the
applicability of the expression ''public policy'' on the touchstone of Section 23 of the Indian Contract Act and Article 14 of the Constitution of India
came to be considered. This Court therein was dealing with unequal bargaining power of the workmen and the employer and came to the
conclusion that any term of the agreement which is patently arbitrary and/or otherwise arrived at because of the unequal bargaining power would
not only be ultra vires Article 14 of the Constitution of India but also hit by Section 23 of the Indian Contract Act. In ONGC, this Court, apart
from the three grounds stated in Renusagar, added another ground thereto for exercise of the court''s jurisdiction in setting aside the award if it is
patently arbitrary.
62. Such patent illegality, however, must go to the root of the matter. The public policy violation, indisputably, should be so unfair and
unreasonable as to shock the conscience of the court. Where the Arbitrator, however, has gone contrary to or beyond the expressed law of the
contract or granted relief in the matter not in dispute would come within the purview of Section 34 of the Act. However, we would consider the
applicability of the aforementioned principles while noticing the merit of the matter.
63. What would constitute public policy is a matter dependant upon the nature of transaction and nature of statute. For the said purpose, the
pleadings of the parties and the materials brought on record would be relevant to enable the court to judge what is in public good or public interest,
and what would otherwise be injurious to the public good at the relevant point, as contradistinguished from the policy of a particular government.
[See State of Rajasthan and Others Vs. Basant Nahata, ].
64. In ONGC, this Court observed:
31. Therefore, in our view, the phrase ""public policy of India"" used in Section 34 in context is required to be given a wider meaning. It can be
stated that the concept of public policy connotes some matter which concerns public good and the public interest. What is for public good or in
public interest or what would be injurious or harmful to the public good or public interest has varied from time to time. However, the award which
is, on the face of it, patently in violation of statutory provisions cannot be said to be in public interest. Such award/judgment/decision is likely to
adversely affect the administration of justice. Hence, in our view in addition to narrower meaning given to the term ""public policy"" in Renusagar
Power Co. Ltd. Vs. General Electric Co., , it is required to be held that the award could be set aside if it is patently illegal. The result would be -
award could be set aside if it is contrary to:
(a) fundamental policy of Indian law; or
(b) the interest of India; or
(c) justice or morality, or
(d) in addition, if it is patently illegal.
Illegality must go to the root of the matter and if the illegality is of trivial nature it cannot be held that award is against the public policy. Award
could also be set aside if it is so unfair and unreasonable that it shocks the conscience of the court. Such award is opposed to public policy and is
required to be adjudged void.
35. The proceedings of the Arbitral Tribunal are not governed by the procedure contemplated under the CPC or the Indian Evidence Act, as it is
made clear in the Arbitration and Conciliation Act, 1996, as stated above, and therefore, it is clear that the learned Arbitrator cannot be expected
to write a detailed judgment like the Court by elaborately discussing the various points and submissions and it is sufficient if the Tribunal arrives at a
finding on an overall situation and if it gives reasons for such conclusion. The sufficiency of reason is not for the Court to decide, as it was held by
S.K. Mahajan, J. in Ircon International Limited v. Arvind Construction Company Limited and Anr. 2000 (1) RAJ 111 (Delhi). The relevant
portion is as follows:
11. The next submission of the petitioner is that the arbitrator has ignored and disregarded the mandate of Section 31(3) of the Arbitration and
Conciliation Act, 1996 as it does not state the reasons upon which it was based. I am not in agreement with Mr. Singla inasmuch as the arbitrator
while deciding the issue before him has elaborately discussed the respective contentions of the parties and has given his reasons for arriving at the
decisions he has taken. The arbitrator is not expected to write judgment like a court of law but has only to state as to how he has come to the
finding arrived at by him. No particular form is required for giving reasons. The arbitrator is not expected to record at great length the
communications exchanged or submissions made by the parities nor he is expected to analyse the law and the authorities. It is sufficient for him to
explain what his findings are and how he reached at the conclusions. Sufficiency of reasons is not to be gone into by the Court. The arbitrator in
this case was an expert being a retired Financial Commissioner of the Railway Board and was appointed by the petitioner. He, after hearing the
parties, has given his decisions and also recorded reasons. May be, in the opinion of the petitioner, the arbitrator has not analyzed the law and has
not elaborately discussed the various contentions of the parties, but that in itself, in my opinion, is not sufficient to set aside the award of the
arbitrator. The arbitrator having given reasons for arriving at the decision taken in the award, there is no force in the submission of Mr. Singla that
award is liable to be set aside on any alleged ground.
36. On the facts of the present case, the learned Arbitrator, has taken a decision based on the overall situation, by assigning reasons and therefore,
I am of the considered view that it is not for this Court, exercising the jurisdiction u/s 34 of the Act, either to re-appreciate the evidence or to go
into the sufficiency of reason assigned by the learned Arbitrator.
37. Now, by referring to the provisions of the Act in relation to the setting aside of the arbitral award, Section 34(2) of the Act indicates various
circumstances for this Court to set aside the award, which are as follows:
34. Application for setting aside arbitral award.:
(1) ...
(2) An arbitral award may be set aside by the Court only if:
(a) the party making the application furnishes proof that:
(i) a party was under some incapacity, or
(ii) the arbitration agreement is not valid under the law to which the parties have subjected it or, failing any indication thereon, under the law for the
time being in force; or
(iii) the party making the application was not given proper notice of the appointment of an arbitrator or of the arbitral proceedings or was otherwise
unable to present his case; or
(iv) the arbitral award deals with a dispute not contemplated by or not falling within the terms of the submission to arbitration, or it contains
decisions on matter beyond the scope of the submission to arbitration:
Provided that, if the decisions on matters submitted to arbitration can be separated from those not so submitted, only that part of the arbitral award
which contains decisions on matters not submitted to arbitration may be set aside; or
(v) the composition of the arbitral tribunal or the arbitral procedure was not in accordance with the agreement of the parties, unless such agreement
was in conflict with a provision of this Part from which the parties cannot derogate, or, failing such agreement, was not in accordance with this
Past; or
(b) the Court finds that:
(i) the subject-matter of the dispute is not capable of settlement by arbitration under the law for the time being in force, or
(ii) the arbitral award is in conflict with the public policy of India.
Explanation.- Without prejudice to the generality of Sub-clause (ii) of Clause (b), it is hereby declared, for the avoidance of any doubt, that an
award is in conflict with the public policy of India if the making of the award was induced or affected by fraud or corruption or was in violation of
Section 75 or Section 81.
38. By applying the statutory provision to the facts and circumstances of the case, it is not possible to hold that the decision of the Arbitral Tribunal
is either patently illegal or opposed to public policy or perverse.
39. The restrictive power of this Court u/s 34(2) of the Act has been reiterated in series of judgments. A. Ramamurthi, J., as he then was, in Tamil
Nadu Civil Supplies Corporation Ltd., Chennai-10 Vs. M/s Albert and Co., Egmore, Chennai-8, , has observed as follows:
12. It is clear from Section 34(2) of the Arbitration and Conciliation Act that the award may be set aside by the court only under certain
contingencies. The party making the application must furnish proof that the party was under some incapacity or the arbitration agreement is not
valid under law or the party making the application was not given proper notice of the appointment of an arbitrator. According to Sub-clause (4),
the arbitral award deals with a dispute not contemplated by or not falling within the terms of the submission to arbitration, or it contains decisions
on matters beyond the scope of the submission to arbitration and according to Section 34(2)(b), the party must establish that the arbitral award is
in conflict with the public policy of India. It is therefore, clear that only limited ground is available to enable the party to set aside the award passed
by the arbitrator. It is settled position of law that the award cannot be interfered with simply because another view is possible on the available
things. Only if the petitioner is able to establish that his case falls within the category of Section 34, this Court can interfere.
13. Normally, the general principles which the court dealing with the application to set aside the award has to consider, whether the view of the
arbitrator on the evidence is justified; the court has to confine itself to the restrictions enumerated therein and where the parties get the matter
adjudicated through the arbitrator of their own choice and the arbitrator gives a detailed award, the court can interfere in the decision only if the
conscience of the court is in any sense touched by palpable injustice. The Arbitrator is a Judge of the choice of the parties and his decision unless
there is an error apparent on the face of of the award which makes it unsustainable, is not to be set aside even the court as a court of law would
come to a different conclusion on the same facts. The court cannot reappraise the evidence and it is not open to the court to sit on the appeal over
the conclusion of the arbitrator. It is not open to the court to set aside a finding of fact arrived at by the arbitrator and only grounds on which the
award can be cancelled are those mentioned in the Arbitration Act. Where the arbitrator assigns cogent grounds and sufficient reasons and no
error of law or misconduct is cited, the award will not call for interference by the court in exercise of the power vested in it. Where the arbitrator is
a qualified technical person and expert, who is competent to make assessment by taking into consideration the technical aspects of the matter, the
court would generally not interfere with the award passed by the arbitrator.
40. It was held in Sarkar Enterprise Vs. Garden Reach Shipbulders and Engineers Ltd., that the Court cannot probe into the mental process of the
Arbitrator about sufficiency of evidence, holding that mere insufficient evidence cannot nullify an award. In the said judgment it was held as under:
5. Factually the petitioner made an agreement with the respondent basically for the purpose of making dredging work in dry dock so that the ship
can be brought In for the purpose of cleaning and push back to the water. Therefore, upon making such contract, one can require appropriate
performance of the contractor. Incapacity to perform obligation under the contract by a contracting party in distinct and different feature from
incapacity in law. The Court is concerned about second type of incapacity but not the first one. So far next point is concerned, the petitioner
contended that the Arbitrator''s decision in the matter is beyond the scope of the jurisdiction. The main contention of the petitioner is that the
Arbitrator being the Chairman-cum-Managing Director of the Respondent company cannot visualise the dredging work without making any sound
check. According to the petitioner sounding check should be produced from the log book for the purpose of coming to a conclusion which was
not done. I cannot probe the mental process of an Arbitrator in an application u/s 34 of the Arbitration and Conciliation Act, 1996 about
sufficiency of evidence. Had it been the case of no evidence there would have been element of consideration. Therefore insufficiency of evidence, if
any, cannot nullify the award.
41. That was also the view of the Bombay High Court in Union of India v. India Proofing and General Industries, Kanpur 2000 (2) RAJ 502
(Bom), wherein it was held as under:
7. The aforesaid award is a subject matter of challenge in the present petition. It is urged by the learned Counsel appearing for the petitioner that
the aforesaid award is liable to be quashed and set aside in exercise of power u/s 34 of the Arbitration and Conciliation Act, 1996 (for short ""Act"")
being in conflict with the public policy in India. The learned Counsel submitted that rejection of the claim set up by the petitioner has resulted in loss
to the public exchequer and, therefore, it would be in public interest to set aside the said award. I am afraid, this line of argument is not open on the
face of the provisions of Section 34 of the Act. The learned Counsel for the petitioner also wanted to canvass a contention that the approach
adopted by the arbitrator while appreciating the evidence was not proper. It is now well settled that reappraisal of evidence by the court u/s 34 of
the act is not permissible. It is not open to the court to deduce reasons in the award and proceed to examine whether those reasons are right or
erroneous. The arbitrator is the sole Judge of the quality as well as quantity of the evidence and it is not for the court to take upon itself the task of
being a Judge of the evidence before the arbitrator. The petitioner also contended that u/s 73 of the Contract Act actual purchase of goods is not
at all necessary. The petitioner sought to place reliance on the decision of the Supreme Court in Murlidhar Chiranjilal Vs. Harishchandra
Dwarkadas and Another, . However, in the instant case, a categorical finding has been recorded by the arbitrator that even applying the ratio of
decision of the Supreme Court in Murlidhar Chiranjilal v. Harishchandra Dwarakadas (supra) the claim has not been proved by the petitioner. No
cogent evidence has been produced by the petitioner to prove the rate prevailing at Kanpur at the time of the breach committed by the respondent.
It is thus not open to this Court to reassess the evidence or to decide the question of adequacy of evidence. The courts while exercising powers u/s
34 of the Act are expected to be very circumspect in respect of the award delivered by the arbitrator. The award of the arbitrator is binding
between the parties since he is the tribunal selected by the parties. The power of the court to set aside an award is restricted to the grounds set out
in Section 34 of the Act.
42. In Kanha Credit and Holding Pvt. Ltd. Vs. Janacim Electronics, , the Delhi High Court has taken the stand that even if the finding of fact
recorded by the arbitrator was faulty, the same is not amenable to the jurisdiction of the Court u/s 34 of the Act. The relevant portion is as follows:
8. The petitioner''s plea that there was default found by the arbitrator and at the same time there was also a finding that the default committed by
the petitioner was wrongly found, cannot be entertained because the finding as to who had committed the default in respect of a contract is a pure
finding of fact. Assuming that the finding of fact recorded by the arbitrator was faulty, such a finding is not amenable to the exercise of limited
jurisdiction available to a Court u/s 34 of the Act in respect of a reasoned award.
43. One other submission made by the learned Counsel for the petitioner that the Arbitral Tribunal has excluded some of the evidence placed
before it and therefore, the award should be treated as illegal cannot also be countenanced for more than one reason. First of all, it has been an
established judicial precedent that any illegality or patent illegality should go into the root of the matter and should not be trivial in nature. That
apart, the award should be in contravention of the provisions of the Act or substantive law governing the parties or against the terms of the contract
binding on the parties and in the absence of any of such serious infirmities in the award, it is not possible to accept the contention of the learned
Counsel for the petitioner. The serious circumstances may include misconduct, corruption, bias or a proceeding conducted against the principles of
natural justice, etc. In the absence of such serious allegations against the arbitral award, simply because the learned arbitrator has taken a decision
that the object of the contract for the purpose of putting up fourth to tenth floors has become frustrated because of subsequent event, which
includes the show cause notice issued by the Government as against the exemption granted earlier from the Development Control Rules based on
the judgment of the Supreme Court, there is absolutely nothing warranting this Court to take as if the conduct of the learned arbitrator has been
serious enough to exercise the jurisdiction u/s 34 of the Act.
44. It is worthwhile to refer to a significant observation of the English Court in respect of the arbitrators selected by the parties holding that the
days have gone when the Courts looked on the jurisdiction of the arbitrators with jealousy. That was the observation made in Mediterraneam and
Eastern Export Co. Ltd. v. Fortress Fabrics Ltd. [1948] 2 All ER 186, wherein it was observed as follows:
A man in the trade who is selected for his experience would be likely to know and indeed to be expected to know the fluctuations of the market
and would have plenty of means of informing himself or refreshing his memory on any point on which he might find it necessary so to do. In this
case according to the affidavit of sellers they did take the point before the Arbitrator that the Southern African market has slumped. Whether the
buyers contested that statement does not appear but an experienced Arbitrator would know or have the means of knowing whether that was so or
not and to what extent and I see no reason why in principle he should be required to have evidence on this point any more than on any other
question relating to a particular trade. It must be taken I think that in fixing the amount that he has, he has acted on his own knowledge and
experience. The day has long gone by when the Courts looked with jealousy on the jurisdiction of the Arbitrators. The modern tendency is in my
opinion more especially in commercial arbitrations, to endeavor to uphold awards of the skilled persons that the parties themselves have selected
to decide the questions at issue between them. If an arbitrator has acted within the terms of his submission and has not violated any rules of what is
so often called natural justice the Courts should be slow indeed to set aside his award.
45. The oft quoted observation of the Courts that the arbitrators are to give reasons and nothing more and if such reasons are clear and indicate
the basis for a decision the award cannot be interfered with, in my view squarely applies to the present award in question before this Court wherein
the Arbitral Tribunal has taken the overall situation and has come to a conclusion which can neither be treated as perverse nor illegal. Even if some
of the minor factual matters have not been explained in detail, in my view the same has no tendency to affect the legality of the award.
Taking note of the above said facts and the legal position, I do not see any reason to interfere with the award of the Arbitral Tribunal. The Original
Petition stands dismissed. Consequently, O.A. No. 300 of 2009 is closed.