MALAYSIAN AIRLINES SYSTEM BHD Vs M/S. STIC TRAVELS (P) LTD.
Case number: 9999 No.-000018-000018 / 2000
Diary number: 16237 / 1999
Advocates: Vs
JANENDRA LAL & CO.
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CASE NO.: Arbitration Petition 18 of 2000
PETITIONER: MALAYSIAN AIRLINES SYSTEMS BHD (II)
Vs.
RESPONDENT: M/S. STIC TRAVELS (P) LTD. ..
DATE OF JUDGMENT: 30/11/2000
BENCH: M.J.Rao
JUDGMENT:
L.....I.........T.......T.......T.......T.......T.......T..J
J U D G M E N T
M. JAGANNADHA RAO J.
This is an application under Section 11(5) of the
Arbitration and Conciliation Act, 1996 and relates to a
dispute under an agreement between a foreign company and
an Indian company. The application is filed by the
foreign company against the Indian company seeking
reference of the disputes to an arbitrator. The learned
Chief Justice of India has nominated me to deal with the
application.
The claim of the petitioner is that the respondent
company is liable to pay the petitioner a sum of
Rs.96,21,137/- with interest at 24% with quarterly rests
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w.e.f. 1.5.99 besides other amounts.
The facts set out in the petition by the
petitioner as follows: The petitioner company has its
Principal place of business at Kaulalumpur, Malaysia. It
has an office at New Delhi and it is carrying on
business of air-transportation, operation of air flights
in and from India under a bilateral agreement between
Malaysia and India. It is stated that its Senior Vice
President, South Asian Region, Mr. Noor Amiruddin holds
a general power of attorney to act for and on behalf of
the petitioner and that the said person is the Principal
Officer of the petitioner company in India. Original
power of attorney dated 15.12.97 has been produced and
by order dated 3.11.2000, it was impounded for
collection of stamp duty and penalty and, after
overruling objections by an order dated 21.11.2000, the
original power of attorney was treated as evidence under
Section 42(1) of the Indian Stamp Act. It is the case of
the petitioner that the respondent has been appointed as
General Sales Agent ( passenger) for various countries
and that under agreements dated 15.9.86 and 11.1.89, the
respondent has been so appointed, the former agreement
relating to passengers and the latter relating to
cargo. The agreements were to be performed in India and
the cause of action arose in India. The originals of the
agreements are with the respondent. It is stated that
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the aforesaid agreements could be terminated by either
side by giving to the other, written notice 60 days in
advance as per Article 3 of the agreements. It is stated
that the petitioner established its office for North
India w.e.f. 1.5.99.
It is further stated that the petitioner
terminated the aforesaid agreements by notice dated
1.3.99 ( delivered to respondent on the same date). This
was done on the ground that the respondent failed to
remit and pay to the petitioner, all the sums and monies
received by it in the course of agency on account of
sale of passenger tickets and airway bills. At present,
it is said, the respondent has to pay a sum of
Rs.96,21,137/- besides such further sums as may be
ascertained after rendition of accounts by respondent.
Interest at 24% is also claimed with quarterly rests
w.e.f. 1.5.99 till payment. According to the petitioner,
the respondent had, in its letter dated 15.6.99 admitted
liability upto Rs.83,54,655.79 and failed to pay the
same and had fraudulently attempted to "arbitrarily and
illegally" adjust the same against false claims with a
view to defraud petitioner. All the amounts unilaterally
adjusted by respondent were false claims. The
petitioner, it was said, had enforced Bank guarantee for
13 lakhs of rupees one day before the expiry of the
guarantees. But the American Express Bank, it is said,
did not immediately honour the same and contacted the
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respondent allowing adequate time to the respondent to
file a suit ( No. 1710/99) for injunction against the
Bank. The petitioner filed an application under Section
8 in that suit but has not taken any other step in the
said proceedings. The respondent, it is said, is further
declining illegally to refund clams of passengers and
directing them to the appellants. This was not tenable.
The respondent is also not restoring the commissions
received. Petitioner gave registered notice on 25.8.99
to respondent to concur in the appointment of a retired
Judge of the Supreme Court of India or any other person
of equivalent status. Respondent, in his reply dated
16.9.99, refused to concur. It is in these circumstances
that petitioner is seeking appointment of a retired
Judge of the Supreme Court as an arbitrator. These are
the broad contentions of the petitioner.
Respondent filed a counter contending that the
agreements dated 15.9.86 and 11.1.89 ceased to exist
w.e.f. 1.5.99 and hence there is no arbitration clause.
The notice dated 25.8.99 of the petitioner is bad in
law. The petitioner has not produced the original
agreements. They are not with the respondent. The
petitioner cannot file attested copies of the two
agreements. It is denied that Mr. Noor Amiruddin is
authorised to file this suit on behalf of petitioner.
The petitioner is put to strict proof. The original of
power of attorney is not placed on record ( The
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original
has since been produced, impounded and stamp duty
collected and returned after substitution of a copy).
Mr. Subhash Goyal is not the Managing Director of the
respondent Company but is its Chairman. Mrs. Gursharan
Goyal is its Managing Director. The cause of action has
not arisen in India if Malaysian laws were applicable as
per clause 28. The petitioner does not have an
established office in North India w.e.f. 1.5.99 as
alleged. The termination of agreements is bad. No sums
are due to the petitioner much less Rs.96,21,137/-.
Nothing has been admitted in letter dated 15.6.99. There
is no liability to account for any money collected and
no interest is payable. The respondent is not liable to
refund any amounts to passengers nor is it responsible
to pay any commissions. There are no disputes or
differences which can be referred to arbitration.
A rejoinder was filed by the petitioner refuting
the various allegations made in the counter. It is
pointed out that the respondent, could not have denied
that the original agreements were with him. Nor could
respondent deny the existence of the arbitration
agreements. It is said that, in fact, respondent had
admitted its existence and also the various clauses.
There are disputes and differences which are to be
referred to arbitration.
A point was also raised whether in the case of an
international arbitration it is incumbent on the Chief
Justice of India or his nominee to appoint an
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arbitrator
not belonging to Indian nationality?
The learned counsel for the petitioner and for the
respondent have made their respective submissions
reflecting the above contentions.
The following points arise for consideration:
(1) Whether the preliminary issues raised by the
respondent can be decided at this stage or be referred
to the arbitrator?
(2) Whether, in the case of an international
arbitration agreement, where one of the parties is an
Indian national, it is not permissible to appoint an
arbitrator of Indian nationality in view of the
observations in Dolphin International Ltd Vs. Ronak
Enterprises Inc. 1998(5) SCC 724?
Point 1:
On 5.9.2000, learned counsel for the petitioner
took time for filing an application directing the
respondent to produce the original agreements which,
according to him, were with the respondent. Inasmuch as
the petitioner has contended that the respondent is in
possession of the original agreements and the respondent
has contended that the originals are with the
petitioner, question arises whether, as required by
Section 8 of the Act, the petitioner has complied with
the requirement of the said section or whether secondary
evidence could be permitted to be adduced. Question also
arises whether Mr. Noor Amiruddin could have signed
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the
petitioner and as to whether he was duly authorised to
do so. Yet another question raised is that after
termination of the agency, there is no agreement in
existence and hence arbitration clause cannot be
invoked.
The question arises whether such issues raised at
the stage of Section 11 application or at the stage of
Section 8 proceedings ( corresponding to Section 34 of
the Old Act, 1940) could be decided by the Court. This
Court in some cases felt that they could be decided to
cut short litigation and waste of time, where the
documents are clear enough. But, subsequently the three
Judge Bench in Konkan Railway Corporation Ltd. Vs. Mehul
Construction Co. (JT 2000(9) SC 362) has taken the view
that the Chief Justice or his nominee is performing an
administrative duty and cannot decide the preliminary
issues at this stage and it is for the arbitrator alone
to decide the same. ( No doubt, the question has now
been referred for fresh consideration in M/s Konkan
Construction Corporation Ltd. Vs. M/s Rani Construction
Pvt. Ltd. ( JT 2000 ( Supple.2) SC 150). In view of the
said three Judge judgment, I decline deciding these
preliminary issues and direct that the matter be
straightaway referred to an arbitrator. Point 1 is
decided accordingly.
Point 2:
This question has arisen because of some
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observations in Dolphin International Ltd. Vs. Ronak
Enterprises Inc. ( 1998(5) SCC 724).
Here the petitioner is a foreign company while
the respondent is an Indian national. Learned counsel
for the petitioner foreign company, in fact, requested
that an arbitrator of Indian nationality is acceptable
to the petitioner. The question is whether when a
foreign company has a dispute with an Indian national
and approaches an Indian Court, it is mandatory for the
Court under Section 11(9) of the Indian Arbitration &
Conciliation Act, 1996, to appoint an arbitrator who
does not belong to the respondent’s ( i.e. Indian)
nationality, even where the foreign company has no
objection to have an Indian Judge as an arbitrator.
Sub-clause (9) of Section 11 of the Act reads as
follows:
"Section 11(9): In the case of appointment of a sole or third arbitrator in an international commercial arbitration, the Chief Justice of India or the person or institution designated by him may appoint an arbitrator of a nationality other than the nationalities of the parties where the parties belong to different nationalities."
Majmudar, J. in Dolphin International Ltd. Vs.
Ronak Enterprises Inc. (1998(5) SCC 724) observed that
at an earlier point of time in the said case when it was
listed before Justice Punchhi ( as he then was ), it
appears a view was ’orally’ expressed that section 11(9)
was mandatory. Therefore Majmudar, J. did not go into
the meaning of the word ’may’ in section 11(9) and
thought that if one of the parties belonged to Indian
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nationality, it was not permissible to appoint an
arbitrator who was an Indian national. Further, it does
not appear that, in that case, the foreign company made
any statement that an Indian arbitrator was acceptable
to it. I am, therefore, of the view that in Dolphin
International case, this Court did not have to examine
in detail the legal position under the UNCITRAL law on
which the Indian Act of 1996 is modelled.
I may initially point out that under Article 11(5)
of the Model Law, all that was required was for the
Court to "take into account, as well, the advisability
of appointing an arbitrator of a nationality other than
those of the parties". Thus, the Court has to keep this
aspect in mind and is not compelled to appoint an
arbitrator not belonging to the nationality of either
parties. In fact, in several countries which have
adopted the UNCITRAL MODEL, 1985, it is clear that the
point relating to nationality is only a factor to be
kept in mind.
I shall refer to the position in some other
countries where the UNCITRAL model is adopted, in so far
as appointment of arbitrators of a nationality other
than that of one of the parties.
Article 6(4) of the UNCITRAL Arbitration Rules,
1976 stated that the appointing authority shall take
into account the advisability of appointing an
arbitrator of a nationality other than the nationality
of the parties.
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The London Court of International Arbitration
Rules (LCIA), 1998 say in Article 6 that the "sole
Arbitrator or Chairman of the Arbitral Tribunal shall
not have the same nationality as any party unless the
parties who are not of the same nationality as the
proposed appointee all agree in writing otherwise."
The Rules of Arbitration of the International
Chamber of Commerce, 1998 say in Article 9(1) that the
Court shall ’have regard to’ to the prospective
arbitrator’s nationality. Article 9(5) says that the
sole arbitrator or the Chairman of the Arbitral Tribunal
shall be of a nationality other than that of the party,
but, in suitable circumstances and "provided neither
party objects within the time limit fixed by the Court,
the arbitrator or the Chairman of the Arbitral Tribunal
may be chosen from the country of which any of the
parties is a national."
The American Arbitration Association International
Arbitration Rules as amended in 1997 say in Article 6(4)
that the ’administrator, after inviting consultation
with the parties, shall endeavour to select suitable
arbitrators. "At the request of any party or on its own
initiative, the administrator may appoint nationals of a
country other than that of the parties."
In the Rules of the ICADR, New Delhi
(International Centre for Alternative Dispute
Resolution, New Delhi), it is stated in Rule
5(5)(c)(iii), that the ICADR will have ’regard to’ the
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"advisability of appointing a person of a nationality
other than the nationalities of the parties."
In Fouchard Gaillard Goldman on ’International
Commercial Arbitration’ (1999) it is stated ( see para
1037 and 764) (page 570) that though normally, the
independence of arbitrators and likewise their
neutrality, can be enhanced by their nationality still,
’several institutional arbitration rules containing it
also allow the institution to disregard this principle
in certain circumstances ( The authors refer to ICC
Rules, LCIA Rules, ICADR Rules, and those applicable in
France and Algeria) ( 1986 Rev.Arb.311). The Paris
Tribunal of First Instance has held in one case ( T.G.I.
Paris, ref.May 22 and June 23, 1987) ( 1988 Rev.Arb.699)
as follows:
"Although the practice is adopted in a number of arbitration rules, it does not necessarily oblige the President of the Tribunal of First Instance to reject the choice of an arbitrator who is of the same nationality as one of the parties .................... The arbitrator, who is a Judge and not a party’s representative, cannot be suspected of bias solely on the basis of his nationality, and the requirement of impartiality which determines the choice of the individual .........is sufficient to guarantee that the hearings will be conducted fairly". (Transportacion Maritima Mexicana S.A. Vs. Alsthom)
The Court, in that case, considered itself justified in
appointing a French Chairman where one of the parties
was French, although its opponent, a Mexican
Corporation, had asked for the appointment of a
’neutral’ individual. (I am however dealing with a case
where the foreign company has no objection to an Indian
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Judge being appointed as arbitrator). The authors
(Fouchard etc.) say that "the Court cannot be reproached
in law for considering that an arbitrator’s nationality
cannot constitute an element of partiality in itself.
However, it should have taken such nationality into
account as a factual matter, the appearance of
neutrality being as important in international
arbitration as neutrality itself."
In "Law and Practice of International Commercial
Arbitration" by Alan Redfern and Martin Hunter ( 3rd
Ed)(1999), it is pointed out ( at p.215, para 4.55) that
though the practice in international arbitration is
normally to appoint an arbitrator of a nationality other
than that of the parties, sometimes difficult problems
can arise if a mandatory principle is applied. The
following example is given: ’Consider, for instance, a
dispute between a Swiss company and a French company,
where the law applicable to the dispute is the law of
Switzerland. It seems sensible that the person chosen as
the sole or presiding arbitrator should be a Swiss
lawyer, particularly if the seat of the arbitration is
Switzerland. Yet the insistence on a so-called "neutral"
nationality ensures that the one person who cannot be
chosen ( unless the parties agree otherwise) is a Swiss
lawyer." ( See also ’On the Neutrality of the Arbitrator
and the place of Arbitration by Lalive) ( Swiss Essays
on International Arbitration) ( 1984)(PP.23, 25)
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It is, therefore, clear that in several countries
where the UNCITRAL model is adopted, it has been held
that it is not impermissible to appoint an arbitrator
of a nationality of one of the parties to arbitration.
In the light of the above rules in various
countries and rulings of Court and also in view of the
fact that the 1996 Act is based on UNCITRAL Model law
which in Article 6(4) only speaks of "taking into
account" the nationality as one of factors, I am of the
view that the word ’may’ in section 11(9) of the Act is
not intended to be read as ’must’ or ’shall’.
I am therefore of the view that while nationality
of the Arbitration is a matter to be kept in view, it
does not follow from section 11(9) that the proposed
arbitrator is necessarily disqualified because he
belongs to the nationality of one of the parties. The
word ’may’ is not used in the sense of ’shall’. The
provision is not mandatory. In case the party who
belongs to a nationality other than that of the proposed
arbitrator, has no objection, the Chief Justice of India
( or his nominee) can appoint an arbitrator belonging to
a nationality of one of the parties. In case, there is
objection by one party to the appointment of an
arbitrator belonging to the nationality of the opposite
party, the Chief Justice of India ( or his nominee ) can
certainly consider the objection and see if an
arbitrator not belonging to the nationality of either
parties can be appointed. While taking that decision,
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the Chief Justice of India ( or his nominee ) can also
keep in mind, in cases where the parties have agreed
that the law applicable to the case is the law of a
country to which one of the parties belongs, whether
there will be an overriding advantage to both parties if
an arbitrator having knowledge of the applicable law is
appointed.
In the result, I am of the view that under section
11(9) of the Act it is not mandatory for the Court to
appoint an arbitrator not belonging to the nationality
of either of the parties to the dispute.
In the circumstances of the case and after hearing
the counsel on both sides and inasmuch as the petitioner
has no obligation for appointment of an arbitrator of
Indian nationality, I appoint Sri Justice D.P. Wadhwa,
retired Judge of this Court as the sole arbitrator in
the case. The remuneration payable for the case and
other costs payable may be fixed by the arbitrator after
hearing the parties on both sides.
The petition is disposed of accordingly.