M.P.HOUSING BOARD Vs PROGRESSIVE WRITERS & PUBLISHERS
Case number: C.A. No.-001746-001746 / 2009
Diary number: 23629 / 2006
Advocates: Vs
SUSHIL KUMAR JAIN
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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. OF 2009 (Arising out of SLP ( C ) No.15915 of 2006)
M.P. Housing Board
…Appellant
Versus
Progressive Writers & Publishers …Respondents
J U D G M E N T
B.SUDERSHAN REDDY, J.
On February 18, 1975 the M.P. Housing Board (for
short ‘the Board’) and Progressive Writers and
Publishers, New Delhi (hereinafter called as the
‘depositor’) entered into an agreement whereunder the
Board agreed to construct a building called the
1
‘Hitavada Press Complex’ on the land admeasuring
33932 sq. ft. situated at T.T.Nagar, Bhopal. The terms
of agreement, inter-alia, provided that the Board would
execute the construction of Hitavada Press Complex
and charge 5% supervision charges of the actual
expenditure on the project. The cost of construction
was to be borne by the depositor. The depositor was
required to place funds including supervision charges at
the disposal of the Board in advance as agreed upon.
The work was expected to be completed within 18-24
months. The possession of the land was handed over
to the Board for the purposes of construction of
building. In case of overrun of expenditure and funds,
the revised estimates were to be submitted and the
administrative approval of the depositor was required
to be obtained. In the event of any dispute, the matter
was required to be referred to the Secretary,
Government of Madhya Pradesh for decision.
2
2. The cost of construction of the building was
estimated at Rs. 28 lakhs out of which the depositor
was required to deposit an amount of Rs. 14 lakhs at
the outset and the balance thereafter. The initial
amount of Rs.14 lakhs was accordingly deposited by
the depositor with the Board. However, the depositor
failed to deposit the balance amount. In the
meanwhile, the Board had paid the amounts from its
own funds in order to complete the construction of the
building. The depositor expressed its desire to retain
only that portion of the building where the printing
press was located including mezzanine floor along with
two adjacent halls on the first floor and accordingly
made a representation to the Board. The Board in its
turn agreed to the suggestion and thereafter parties
entered into the second building agreement dated May
4, 1977; under which it was expressly agreed between
the parties that the depositor would transfer the total
area of the land and building which was 33932 sq. ft.
3
and the Board would in turn re-transfer 7437 sq.ft. of
land along with hall having Press portion constructed
thereon for which the depositor would pay Rs. 3.50
lakhs to the Board in 15 equal yearly installments.
The Board agreed to grant a loan of Rs. 3.50 lakhs
repayable with interest against an equitable mortgage
of the Press building and the portion of the land
thereon. Out of the said amount, Rs. 50,000/- was to
be paid by the Board to Punjab and Sind Bank as per
the instructions of the depositor. It was also agreed
between the parties that the Board in order to acquire
full ownership of the entire complex shall return the
amount of Rs. 14 lakhs and for that purpose the
original documents pledged by the depositor with the
Punjab and Sind Bank were to be redeemed by the
Board upon payment of Rs.13.50 lakhs to the Bank.
Upon fulfillment of the said conditions, the Board was
entitled to complete the construction of the building in
its possession and enjoy the same as the full owner.
4
3. The Board in terms of the second building
agreement had paid the agreed sum to the Bank and
obtained the original title deeds of the part of the plot
admeasuring 19319 sq. ft only. However, the title
deeds of the residual area were not handed over to the
Board. The construction was completed by the Board.
4. For whatever be the reasons, the parties have
entered into third building agreement on May 31, 1980.
The recitals in the agreement disclose that certain
complications and disputes arose between the parties
after execution of the earlier two agreements resulting
in litigation between the parties which were pending as
on the date of third building agreement. In the third
building agreement it is inter-alia stated that “on the
request of the depositor vide their letter of May 1,
1980, expressing their desire to take the entire
Complex building on the following terms and conditions
and to end all litigation for all time to come, to which
5
the Board agrees…...” Under the said agreement, the
depositor agreed to pay to the Board the total amount
of cost incurred by the Board for construction of
Complex undertaken by it under the first agreement of
February 18, 1975, estimated at Rs.73.50 lakhs
including architectural fee, capitalised interest and
supervision charges. The depositor was required to
pay interest on the principal amount at the rate of 15%
per annum from the date of completion of construction
of the building (i.e. 01.01.1979) upto the date of
payment. The depositor also agreed to repay the
entire loan amount of Rs. 3.50 lakhs paid to it under
the second agreement dated May 4, 1977 with interest
at the rate of 10½ % till the date of repayment.
5. The dispute centers around the interpretation of
Clause 4 of the agreement and it may be just and
necessary to notice the same in its entirety.
“ Clause 4: That the depositor agrees to pay the entire aforesaid amount of cost, loan and interest on execution of this agreement not later than 31st October, 1980, failing which
6
this agreement shall be deemed to be cancelled.”
The agreement further provides that as soon as the
aforesaid amounts are paid in full, the parties were
required to take follow up action and withdraw all suits
and appeals filed by the parties that were pending in
courts and as well as before Property Administrator,
M.P. Housing Board. The Board was required to hand
over possession and the title deeds by duly declaring
the depositor as the owner of the Complex. It was
expressly provided that all such provisions of the
previous two agreements which were inconsistent with
the third agreement shall be deemed to be ineffective.
6. It is an admitted fact that the depositor did not
comply with Clause 4 of the third agreement which
required the payments to be made by 31st October,
1980. It is equally an admitted fact that the depositor
made certain representations to the Board that they
7
were willing to perform their part but were unable to
do so for want of proper accounts and other details
from the Board and thus required further time for
payments of the amounts under the third agreement.
Exchange of correspondence in that regard between
the parties went on till 1986.
7. Since the parties failed in arriving at any agreed
settlement, the Board filed Suit No.2A/87 before the
court of IInd Additional Judge, Bhopal for permanent
injunction seeking a restraint against the depositor
from disturbing their possession of the land and
building and also sought a further restraint order
restraining the depositor from demolishing sheds
constructed by the Board. The court granted a
temporary injunction. The depositor filed Misc. First
Appeal in the High Court challenging the order of
temporary injunction granted by the trial court. The
High Court vacated the temporary injunction order.
8
The Board thereafter filed a comprehensive Civil Suit
bearing RCS No.8A/90 in the court of IInd Additional
District Judge, Bhopal for declaration, Specific
Performance of the Contract and Permanent Injunction.
The learned trial court referred the disputes arising out
of RCS No. 8A/90 (New No.63-A/94) and Regular Civil
Suit No.2A/87 (New No. 16A/94) to the sole arbitrator
Shri Justice K.K. Dubey (Retired) for determination of
disputes. The said cases were registered before the
arbitrator as Reference Case No.1/95 and Reference
Case No.2/95. The arbitrator by his award dated
September 23, 1998 granted the following reliefs :
“1. The board shall give immediate possession of the building to the society. This should be done within a week of the award being made the rule of the Court.
2. The board shall be entitled to a sum of Rs.37,70,309-87. Half of this amount shall be paid by the society as soon as the award is declared the rule of the court. The rest of the amount shall be paid in monthly installments of Rs.2.4 lakhs from the monthly rental income of the building. If there is any shortfall in the realization of the rent, it shall be made good by the society.
9
This amount shall be receivable by the board by the end of the month. In case of any default, the board shall be entitled @ 18% per annum capitalized quarterly.
3. There shall be no interest payable to the board for the interim period, that is, after passing of this award and the decree of the court making this award the rule of the court.
4. As regards unrealized rent, the parties shall enter into an agreement to the effect assigning the rental debt to the board.
5. Both the parties shall take steps to withdraw all cases against each other before the court and before other authorities.
6. The relief of specific performance of the third agreement dated 31-5-80 as prayed by the society has been allowed subject to the relief under this award.”
8. Being aggrieved by the award passed by the
arbitrator, the Board initiated appropriate proceedings
for setting aside the award passed by the arbitrator.
The trial court confirmed the award passed by the
arbitrator against which the Board preferred appeals
under Section 39 of the Arbitration Act, 1940 (for short
10
‘the Act’). The High Court dismissed the appeals
preferred by the Board. Hence the present Special
Leave Petition.
9. Leave granted.
10. The present appeal is directed against the common
judgment and order dated July 27, 2006 passed by the
High Court of Madhya Pradesh judicature at Jabalpur
whereby the High Court dismissed the appeals of the
appellant filed under Section 39 of the Act.
11. Shri L.N. Rao, learned senior counsel for the
appellant submitted that the award of the arbitrator is
vitiated and required to be set aside. The courts below
have committed a grave error in confirming the award
passed by the arbitrator. The arbitrator has committed
gross misconduct which is apparent from the face of
the record. The arbitrator disregarded the terms of the
11
contract and passed his award on events and
circumstances which were irrelevant for interpreting
the terms of the contract. The award is based on
conjectures and surmises. It was also submitted that
the arbitrator has exceeded his jurisdiction by framing
and deciding issues which were not referred to him by
either of the parties which reflects the predetermined
mind of the arbitrator.
12. Shri C.A. Sundaram, learned senior counsel
appearing for the respondent submitted that the award
does not suffer from any infirmities whatsoever
requiring the interference of this Court in exercise of its
jurisdiction under Article 136 of the Constitution of
India. Learned senior counsel submitted that both the
courts below concurrently found that the award passed
by the arbitrator is just and reasonable and is not
vitiated by any act of misconduct on the part of the
arbitrator. The findings so recorded by the courts
below by no stretch of imagination could be
12
characterised as perverse and that being the position,
there is no scope for any interference with the award.
13. Shorn of all the details and embellishments, the
crucial question that arises for our consideration is
whether the third building agreement dated May 31,
1980 stood automatically cancelled on account of non-
compliance of the terms thereunder by the depositor
and whether the second agreement dated May 4, 1977
stood automatically revived? In order to resolve the
controversy it is just and necessary to make a detailed
analysis of terms and conditions incorporated in the
third building agreement dated May 31, 1980. The
intention of the parties is to be gathered for
determining the scope of the agreement. The third
agreement as is evident from the recitals was entered
into mainly for the purpose of arriving at terms for the
payment of construction cost and other fees payable by
the depositor to the Board. The depositor agreed to
13
pay to the Board the total amount of ‘cost of Complex’
incurred by the Board for the construction pursuant to
the first agreement dated February 18, 1975. The
amount was quantified at Rs.73.50 lakhs which
included the architectural fees, capitalised interest and
supervision charges etc. The said agreement does not
speak about any transfer of land. There is no doubt
that the depositor agreed to pay the entire amount of
cost of construction, loan and interest payable to the
Board on or before October 31, 1980. The question is
whether non payment results in automatic cancellation
of the third agreement? The nature and scope of the
said agreement is entirely different from that of the
earlier agreements of 18.02.1975 and 04.05.1977
executed by and between parties.
14. Whether time is the essence of the agreement
dated May 31, 1980 :
It is true that Clause 4 of the third agreement provides
that the depositor to make all the payments on or
14
before October 31, 1980 on the pain of cancellation of
agreement. But the question is what are those
amounts that were required to be paid?
15. The arbitrator in this regard upon consideration of
the material available on record found that the
depositor was under confusion and rightly so as to the
amount of actual cost of construction. It was also
found that the amount actually paid to the architect as
his fees and the fees as the Board has included in the
cost of construction was different. The duration of
period of construction was also not clear from the
records produced by the Board. Therefore, the
depositor was not in a position to know the capitalised
interest. It is an admitted fact that the Board had been
realising rents from the lessees of the building. The
same has not been taken into account and it is under
those circumstances the depositor went on requesting
the Board to provide the detailed accounts as regards
15
the actual cost and also details as to the rent collected
by the Board in order to enable them to pay the exact
amount to the Board. The arbitrator found that
despite such request the account books were not
shown to them and in fact the account books were not
maintained in terms of the first agreement. The
arbitrator found that the Board always assured the
depositor that it would provide the details as required
after complete verification as regards the amounts of
cost incurred by the Board for construction of the
building. The arbitrator found that the Board has
realised rents from the building which had not been
set off against the amount of Rs.73.50 lakhs shown in
the agreement as cost of construction. The arbitrator
after taking the sequence of events and
correspondence between the parties even after 31st
October, 1980 into consideration arrived at a
conclusion that the figure of Rs.73.50 lakhs as cost of
construction was tentatively shown in the agreement.
16
16. The arbitrator found that the Board had itself
waived the time clause and was willing to accept
money from the depositor even after 31st October,
1980 as is evident from the negotiations which
continued between the parties till the year 1985-86.
The arbitrator relied on documentary evidence made
available by the parties in arriving at the conclusion
that in the present case the time is not essence of the
agreement.
17. It is fairly well settled that the time is not normally
an essence of any agreement qua immovable
properties and even there was an express covenant of
time being an essence, the overall agreement have to
be looked at to determine whether the time was the
essence. Whether the time is the essence of the
contract would, therefore, be a question of fact to be
determined in each case and merely expression of the
17
stipulated time would not make time an essence of the
contract. The finding arrived at by the arbitrator in this
regard is not even challenged by the Board in the
proceedings initiated by it under Section 30 of the Act.
18. It is fairly well settled and needs no restatement
that the award of the arbitrator is ordinarily final and
the courts hearing applications under Section 30 the
Act do not exercise any appellate jurisdiction.
Reappraisal of evidence by the court is impermissible.
In Ispat Engineering & Foundry Works, B.S. City,
Bokaro vs. Steel Authority of India, B.S. City,
Bokaro [(2001) 6 SCC 347], it is held :
“ 4. Needless to record that there exists a long catena of cases through which the law seems to be rather well settled that the reappraisal of evidence by the court is not permissible. This Court in one of its latest decisions [Arosan Enterprises Ltd. v. Union of India (1999) 9 SCC 449] upon consideration of decisions in Champsey Bhara & Co. v. Jivraj Balloo Spg. & Wvg. Co. Ltd. [AIR 1923 PC 66], Union of India v. Bungo Steel Furniture (P) Ltd.[ (1967 1 SCR 324], N. Chellappan v. Secy., Kerala SEB [(1975) 1 SCC 289], Sudarsan Trading Co. v. Govt. of Kerala [(1989) 2 SCC 38], State of Rajasthan v. Puri Construction Co. Ltd. [(1994) 6 SCC 485] as also in Olympus Superstructures (P) Ltd. v. Meena Vijay Khetan [(1999) 5 SCC 651] has
18
stated that reappraisal of evidence by the court is not permissible and as a matter of fact, exercise of power to reappraise the evidence is unknown to a proceeding under Section 30 of the Arbitration Act. This Court in Arosan Enterprises categorically stated that in the event of there being no reason in the award, question of interference of the court would not arise at all. In the event, however, there are reasons, interference would still be not available unless of course, there exist a total perversity in the award or the judgment is based on a wrong proposition of law. This Court went on to record that in the event, however, two views are possible on a question of law, the court would not be justified in interfering with the award of the arbitrator if the view taken recourse to is a possible view. The observations of Lord Dunedin in Champsey Bhara stand accepted and adopted by this Court in Bungo Steel Furniture to the effect that the court had no jurisdiction to investigate into the merits of the case or to examine the documentary and oral evidence in the record for the purposes of finding out whether or not the arbitrator has committed an error of law. The court as a matter of fact, cannot substitute its own evaluation and come to the conclusion that the arbitrator had acted contrary to the bargain between the parties.”
19. Interpretation of a contract, it is trite, is a matter
for the arbitrator to determine. Even in a case where
the award contained reasons, the interference
therewith would still be not available within the
jurisdiction of the court unless, of course, the reasons
are totally perverse or award is based on wrong
proposition of law. An error apparent on the face of
19
the records would not imply closed scrutiny of the
merits of documents and materials on record. “Once it
is found that the view of the arbitrator is a plausible
one, the court will refrain itself from interfering.” [see
Sudarsan Trading Co. vs. Govt. of Kerala (1989) 2
SCC 38 and State of U.P. vs. Allied Constructions
(2003) 7 SCC 396].
20. In the present case, on the material available and
upon appreciating the same the arbitrator arrived at
the finding that the time was not of the essence and
the agreement subsisted even after 31st October, 1980.
The finding cannot be said to be perverse to give rise
to legal misconduct deserving intervention under
Section 30 of the Act.
21. In any event, even the time was the essence of the
agreement, the same was not insisted upon by the
parties in the present case. The material available on
20
record disclose that even after October, 1980, parties
continued negotiations as regards the actual amounts
payable based on what the construction cost would be
on reconciliation of accounts and the same would
indicate that the parties were still working out their
rights and obligations under the agreement. The
parties would not have acted in such a manner had the
agreement had come to an end. Be it noted that the
Board never took any stand during the negotiations
that the agreement stood cancelled or took any steps
to terminate the same. It did not raise any objection
contending that the cost of construction was quantified
at Rs.73.50 lakhs after negotiation and verification of
the accounts by the parities to their satisfaction. It
was not the case of the Board that the quantified
amounts towards cost of construction of complex was
non negotiable. It is under those circumstances the
arbitrator accepted the case set out by the depositor
that the Board was always assuring them to furnish the
21
correct figure and the accounts of cost incurred by
them but refused to do so. The arbitrator took into
consideration variety of circumstances in arriving at the
conclusion that the figure of Rs.73.50 lakhs stipulated
in the agreement was tentative and not a final figure.
The arbitrator has fully discussed the issue as to how
the non-payment of the amounts was on account of
the Board’s action in not furnishing the accounts even
at the stage of arbitration and, therefore, held that the
Board could not seek to wriggle out of 1980
agreement.
22. The courts below found conclusions drawn and
findings arrived at by the arbitrator that non payment
of amounts by the depositor by 31st October, 1980 as
provided for did not result in automatic cancellation of
the agreement were plausible and accordingly refused
to interfere in the matter. The courts below upheld the
22
findings that the depositor continued to be the owner
of the property.
23. The decision in Swarnam Ramachandran and
Anr. Vs. Aravacode Chakungal Jayapalan, [2004
(8) SCC 689], upon which reliance has been placed by
the learned senior counsel, in our considered opinion,
in no manner, supports the contention advanced
before us. In the said decision the Court took the view
that the time is presumed not to be of the essence of
the contract relating to immovable property, but it is of
the essence in contracts of reconveyance or renewal of
lease. It is further held that whether time is of the
essence is a question of fact and the real test is the
intention of the parties. It depends upon the facts and
circumstances of each case. In cases where notice is
given making time of the essence, it is the duty of the
court to examine the real intention of the party giving
23
such notice by looking at the facts and circumstances
of each case. The intention can be ascertained from:
(i) the express words used in the contract;
(ii) the nature of the property which forms the subject matter of the contract;
(iii) The nature of the contract itself; and
(iv) The surrounding circumstances.
24. The onus to plead and prove that time was of the
essence of the contract is on the person alleging it. In
the present case, the Board never took the plea before
initiating the legal proceedings that the time was of the
essence of the contract. The arbitrator after taking all
the relevant facts into consideration in the present case
found that there was no justification in claiming to
treat time as of the essence of the contract.
25. Mr. Nageshwar Rao, learned senior counsel for the
appellant submitted that amongst the issues submitted
by the parties to the arbitrator there was no issue
24
regarding the non-execution of the contract or with
regard to whether the non-performance of the third
agreement was due to non-supply of accounts by
the Board. The contention was that the arbitrator
himself framed a specific issue, being issue No. 13 to
the effect whether the Board thwarted the fulfillment of
the condition of the payment within the period of time
by not supplying the proper accounts of the costs of
the building, thus, denying the depositor the
opportunity to deposit the amount. The submission
was that the arbitrator exceeded his jurisdiction in
framing such an issue and thus committed grave legal
misconduct. It was submitted that in the present case
both the parties acted in accordance with the terms of
the 1980 agreement and upon admitted failure of the
depositor to pay the stipulated amounts within the
agreed period, the contract stood automatically
terminated and the 1977 contract automatically
revived.
25
26. We cannot accept the contention of the Board that
no additional issue could have been framed by the
arbitrator on his own for its decision. In a reference
made under Section 23, arbitrator’s power to
determine the lis between the parties is much wider.
The arbitrator has all the powers which the court itself
would have in deciding the issues in the suit. The
court’s power to frame an additional issue if its is just
and necessary for deciding the matter in dispute
cannot be denied and so also of the arbitrator where
disputes between the parties pending adjudication on
suits have been referred to arbitrator for determination
[See: Jugal Kishore Prabhatilal Sharma and Ors.
Vs. Vijayendra Prabhatilal Sharma and Anr. [1993
(1) SCC 114)].
27. In the light of the settled legal principle, we are of
the opinion that the arbitrator was not bound to adopt
26
only the issues submitted by the parties but was well
within his jurisdiction to frame such other issue or
issues as may be just and necessary for the purpose of
disposal of the reference made under Section 23 of the
Act. We accordingly find no merit in the submissions
made by the learned senior counsel that the arbitrator
exceeded his jurisdiction and committed grave legal
misconduct in framing said issue and determining the
same.
28. It is true that the arbitrator took judicial note of
certain facts which were in the realm and conjectures
and surmises to conclude that the second agreement
1977 was entered into under political pressure and
depositor was compelled to execute the said
agreement under such pressure. But the question is
what is the effect of the same. In our considered
opinion even this surmise and conjecture is ignored
and not taken into consideration, the award of the
arbitrator continues to be valid and binding on the
27
parties. The findings recorded by the arbitrator that
the specific performance of the second agreement is
barred by limitation; that the agreement is itself
unconscionable; that the agreement ceases to subsist
after the 1980 agreement and was not revived are not
based on the sole ground that the second agreement
came to be executed under political pressure. There is
enough material available on record to arrive at such
conclusion as the one arrived at by the arbitrator. All
the said conclusions were not arrived solely on the
basis of conjectures and surmises. In Gujarat Water
Supply and Sewerage Board vs. Unique Erectors
(Gujarat) (P) Ltd. and Anr. [1989 (1) SCC 532], this
Court held that “an award of an arbitrator should be
read reasonably as a whole to find out the implication
and the meaning thereof. Even in a case where the
arbitrator has to state reasons, the sufficiency of the
reasons depends upon the facts and circumstances of
the case. The Court, however, does not sit in appeal
28
over the award and review the reasons. The court can
set aside the award only if it is apparent from the
award that there is no evidence to support the
conclusion or if the award is based upon any legal
proposition which is erroneous.” The award under
challenge is not the one which is based on no evidence.
29. In Food Corporation Vs. Joginder Pal [ 1989
(2) SCC 347] this Court reiterated the principle that an
award of an arbitrator can only be interfered with or
set aside or modified within four corners of the
procedure provided by the Act. It is not misconduct
on the part of an arbitrator to come to an erroneous
decision, whether error is one of the fact or law, and
whether or not his findings of fact are supported by
evidence. In case of errors apparent on the face of the
award it can only be set aside if in the award there is
any proposition of law which is apparent on the face of
the award, namely, in the award itself or any document
29
incorporated in the award. Errors of law as such are
not to be presumed.
30. Learned senior counsel for the appellant further
contended that the arbitrator in the instant case has
committed grave error in going beyond the terms of
the contract admittedly entered into by and between
the parties. The question is what is the legal
misconduct committed by the arbitrator in the instant
case? Whether the award by the arbitrator perpetrates
gross miscarriage of justice? Is it reduced to mockery
of a fair decision of the lis between the parties to the
arbitration? The erroneous application of law
constituting the very basis of the award and improper
and incorrect findings of fact, which without closer and
intrinsic scrutiny, are demonstrable on the face of the
materials on record, have been held as legal
misconduct rendering the award as invalid but at the
same time the court could not reappraise the evidences
intrinsically with a close scrutiny for finding out that
30
the conclusion drawn from some facts, by the arbitrator
is according to the understanding of the court,
erroneous. Such exercise of power which can be
exercised by an Appellate Court with power to reverse
the finding of fact, is alien to the scope and ambit of
challenge of an award under the Arbitration Act. [See:
State of Rajasthan vs. Puri Construction Co. Ltd.
and Anr. [1994 (6) SCC 485]. In the present case
there is no erroneous application of law by the
arbitrator or any improper and incorrect finding which
is demonstrable on the face of the material on record.
31. It was submitted that when there has been
quantification of the costs of the construction of the
building and incorporation of the same in the third
agreement the same could not be re-determined by the
arbitrator by rewriting the terms of the agreement
entered into between the parties. We find no merit in
the submission. There is no dispute with the
proposition that the intention of the parties is to be
31
gathered from the words used in the agreement. If the
words are clear, there is very little that the Court can
do about it. In the present case, the parties entered
into three agreements one after the another. The
arbitrator while interpreting clause I of the third
building agreement whereunder the figure of Rs.73.50
lakhs being the amount of cost of complex arrived at
the conclusion that the figure has been given by the
Board. The arbitrator upon appreciation of the material
available on record found that the depositor repeatedly
requested the Board to provide the details of accounts
of the cost as also the rent realization in order to
enable them to pay the exact amount to the Board.
The arbitrator after taking all the relevant facts and
circumstances into consideration found that
determination as to the actual cost of the construction
was absolutely imperative to determine the exact
amount payable and found that the figure of 73.50
lakhs as stated in clause 1 of the third agreement was
32
only indicative. The arbitrator derived support from
the numerous documents filed before him which
revealed that the cost of construction was stipulated in
clause 1 of the agreement was tentative, the matter
was kept open till 1990 for settlement of accounts.
Interpretation of the terms of the agreement
concerning the quantification of cost of construction in
the present case, in our considered opinion, does not
amount to rewriting the terms of the contract.
32. The arbitrator having considered the overall
situation and having arrived at a conclusion that the
second building agreement was not enforceable held
that the property would continue to vest with the
depositor. But the arbitrator did not ignore the
legitimate right of the Board to realize the amounts
spent by it for putting up the construction. The
arbitrator considered the matter and worked out a
reasonable, just and fair solution and accordingly held
that the depositor was bound to pay the amounts spent
33
by the Board for construction whether or not they
wanted such a construction to have come up or
whether or not the Board could have expended monies
to pay for the construction without the consent of the
depositor as provided in the 1975 agreement.
33. The arbitrator accordingly passed the award
declaring that the Board shall be entitled to a sum of
Rs.37,70,309.85 and directed the depositor to pay half
of the amount as soon as award is declared a Rule of
the Court. The rest of the amount to be paid in
monthly installments of 2.4 lakhs from the monthly
rental income of the building. In case of any default
the Board shall be entitled to interest @ 18% per
annum capitalized quarterly. Relief granted by the
arbitrator, in our considered view is fair and equitable
one. The arbitrator awarded the amounts towards cost
of construction plus supervision and other charges
payable to the Board together with a hefty interest @
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15% compound from the date of expenditure by the
Board till the date of payment.
34. In our considered opinion, there is nothing in the
award requiring intervention by the courts. The courts
below rightly refused to interfere with the award
passed by the arbitrator. It is not a case which
warrants our interference in exercise of jurisdiction
under Article 136 of the Constitution of India.
35. Appeal fails and is accordingly dismissed with no
order as to costs.
……………………………………J. (Lokeshwar Singh Panta)
……………………………………J. (B. Sudershan Reddy)
New Delhi; March 20, 2009
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