@JUDGMENTTAG-ORDER
1. The Appellant has preferred this appeal by special leave against the impugned judgment and order dated 05.08.2005 passed by the High Court in ARBA No. 2 of 2002 dismissing the appeal and civil revision filed by the parties against the order dated 29.04.2002 passed by the 1st Additional Civil Judge (Senior Division), Cuttack, in Misc. Case No. 78 of 2000 dismissing the application filed by the present Appellant Under Section 30 read with Section 33 of the Arbitration Act, 1940 (for short the ''Act''), for setting aside the Award passed by the learned Arbitrator in Misc. Case No. 671/93(117/83) dated 19.12.1996.
2. The facts of the case lie in narrow compass.
3. The Appellant being a government company, entered into a works contract with the Respondent-company for structural steel and cladding work for 4 bulk warehouses. The work was to be completed within 18 months from the date of the award of the work order i.e. 14.12.1979. A contract was signed between the parties wherein there was a provision for arbitration in case of dispute that may arise between the parties. From perusal of general conditions of the contract, we found that there was a clause to the effect that any increase in statutory levies such as taxes and duties and statutory increase in steel prices shall be paid by the Appellant. Before the work was completed, a dispute arose and ultimately, the same was referred to the Arbitration.
4. The Respondent-contractor made a claim of Rs. 97,54,143.78 on different heads which have been noted by the High Court and the same is extracted hereinbelow:
5. Although the Respondent made a claim of Rs. 97,54,143.78/- but the Arbitrator after hearing the parties and considering all objections raised by the Appellant, passed an Award for Rs. 19,55,368/- with pendente lite interest at the rate of 15% per annum from the date of institution of the suit till the date of the Award. The said Award was challenged by the Appellant before the 1st Additional Civil Judge (Senior Division), Cuttack on various grounds by filing an application Under Section 30 of the Act being Misc. Case No. 78 of 2000, for setting aside the said Award. The 1st Additional Civil Judge (Senior Division), Cuttack, dismissed the said application. Aggrieved by the same, the Appellant preferred an appeal before the High Court. The High Court after considering the case of the Appellant and the Respondent and referring to the claims made by the Respondent, finally upheld the Award passed by the learned Arbitrator.
6. Mr. Vinoo Bhagat, learned Counsel appearing for the Appellant, assailed the said Award and the impugned order passed by the High Court on various grounds inter alia the jurisdiction of the Arbitrator in passing a non-speaking Award when arbitrability of the disputes was questioned. Mr. Bhagat, learned Counsel, also submits that in absence of any specific provision, the claim against the escalation of prices ought not to have been awarded. In this connection, Mr. Bhagat relied upon various decisions of this Court in the case of
7. We have gone through the decisions relied upon by Mr. Bhagat, learned Counsel appearing for the Appellant. The ratios decidendi in those decisions are based on different facts of the cases.
8. In the instant case, the only question that arises for our consideration is as to whether the non-speaking Award given by the Arbitrator can be set aside on the grounds asserted by the Appellant.
9. A five-Judge Constitution Bench of this Court in the case of
It is now well settled that an award can neither be remitted nor set aside merely on the ground that it does not contain reasons in support of the conclusion or decisions reached in it except where the arbitration agreement or the deed of submission requires him to give reasons. The arbitrator or umpire is under no obligation to give reasons in support of the decision reached by him unless under the arbitration agreement or in the deed of submission he is required to give such reasons and if the arbitrator or umpire chooses to give reasons in support of his decision it is open to the Court to set aside the award if it finds that an error of law has been committed by the arbitrator or umpire on the face of the record on going through such reasons. The arbitrator or umpire shall have to give reasons also where the court has directed in any order such as the one made Under Section 20 or Section 21 or Section 34 of the Act that reasons should be given or where the statute which governs an arbitration requires him to do so.
10. A three-Judge Bench of this Court in another case of
11. As notice above, although the Respondent claimed a sum of Rs. 97,54,143.78/- but the Arbitrator only awarded a sum of Rs. 19,55,368/- (Rupees nineteen lakh fifty five thousand three hundred and sixty eight only) with pendente lite interest at the rate of 15% per annum from the date of institution of the suit till the date of the Award. Admittedly, the Award is a non-speaking award. Hence, it is not permissible for the court to probe into the mental process of the learned Arbitrator especially when the Arbitrator rejected major portion of the claim made by the Respondent.
12. In the background of all these facts, we do not find any reason to interfere either with the Award passed by the learned Arbitrator or with the impugned order passed by the High Court. Hence, this appeal is dismissed.
