Vipin Sanghi, CJ
1. The applicant has preferred the present Arbitration Application, under Section 11(6) of the Arbitration and Conciliation Act, 1996 (the Act), to seek
appointment of a sole arbitrator in terms of the Agreement dated 05.01.2016 entered into between the parties. A copy of the said agreement has been
placed on record.
2. The said agreement dated 05.01.2016 is an agreement to sell an immovable property, whereunder the applicant was the agreement purchaser, and
the respondents were the agreement seller. The said agreement contains an arbitration clause in Clause 12, which reads as follows :-
3. The applicant claims that disputes have arisen between the parties, as the respondents have failed to adhere to, and comply with the terms and
conditions of the agreement. Consequently, the applicant invoked the arbitration agreement vide notice dated 20.08.2018. Since the parties could not
mutually agree upon the arbitrator, the present application was preferred.
4. Upon service, the respondents have filed their reply.
5. The respondents do not dispute the factum of the parties having entered into an agreement itself. The respondents have, however, raised two
objections. The first objection relates to the agreement not being duly stamped, and the second relates to the agreement not being registered, even
though, the same is compulsorily registrable.
6. So far as the first objection is concerned, the applicant has filed a supplementary affidavit dated 25. 09.2019. The applicant has stated that the
applicant, on its own volition, submitted the Agreement to Sell, dated 05.01.2016, before the Sub-Registrar (II), Dehradun for the purpose of stamping.
The Sub-Registrar (II), Dehradun placed the matter before the Collector Stamp/Additional District Magistrate (Finance and Revenue), Dehradun, who
vide order dated 18.09.2019, found that the Agreement to Sell with possession would attract Stamp Duty @ 5% of the total consideration, which was
Rs. 1,50,00,000/-. Thus, Stamp Duty of Rs. 7,50,000/- was payable on the document. The applicant was also subjected to penalty of Rs. 50,000/-. The
applicant has, consequently, deposited Rs. 8,00,000/- in the Government Treasury vide Challan dated 23.09.2019, copy whereof has also been placed
on record.
7. Consequently, the aforesaid objection regarding the agreement not being stamped does not survive.
8. So far as the other objection, with regard to the Agreement to Sell not being registered, is concerned, the learned counsel for the applicant has
placed reliance on the judgment of the Supreme Court in SMS Tea Estates Private Limited v. Chandmari Tea Company Private Limited, (2011)
14 SCC 66, and, in particular, on paragraph no. 16 thereof, which reads as follows :-
“16. An arbitration agreement does not require registration under the Registration Act. Even if it is found as one of the clauses in a
contract or instrument, it is an independent agreement to refer the disputes to arbitration, which is independent of the main contract or
instrument. Therefore having regard to the proviso to Section 49 of Registration Act read with Section 16(1)(a) of the Act, an arbitration
agreement in an unregistered but compulsorily registrable document can be acted upon and enforced for the purpose of dispute resolution
by arbitration.â€
9. On the other hand, the submission of the learned Senior Counsel for the respondents is that in the same judgment, the Supreme Court observed that,
even though the applicant may be entitled to seek reference of disputes to arbitration under the arbitration agreement, since the Agreement to Sell is
not registered, as required by law, the applicant cannot seek to enforce its rights under the said agreement. He has also sought to raise other issues
with regard to the agreement having come to an end, and the land in question not being transferable.
10. In the light of the aforesaid judgment in SMS Tea Estates (supra), I reject the submission of the learned Senior Counsel for the respondents that
the disputes cannot be referred to arbitration. In fact, even in the said case, the Supreme Court remanded the matter back to the Chief Justice of the
Gauhati High Court to make the appointment of the Arbitrator after deciding the issue of stamping. So far as the other issues raised by the
respondents are concerned, they relate to the merits of the dispute, which can only be gone into by the Arbitrator, and not by me while deciding the
present Application under Section 11(6) of the Act. Therefore, it would be open to the respondents to raise all its defenses before the Arbitral
Tribunal.
11. In the light of the aforesaid, I am inclined to allow this application. Accordingly, I appoint Mr. Justice V.K. Bist, Retd. Chief Justice, High Court of
Sikkim, to act as the sole Arbitrator to adjudicate all the disputes, which have arisen between the parties under the aforesaid agreement.
12. The present Arbitration Application stands disposed of in the aforesaid terms.