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            IN THE SUPREME COURT OF INDIA

              CIVIL APPELLATE JURISDICTION

             CIVIL APPEAL NO. 1218 OF 2001

Oil & Natural Gas Corporation Ltd.          .. Appellant

                           Versus

Atwood Oceanic International, S.A.          .. Respondent

                           WITH

             CIVIL APPEAL NO. 1219 OF 2001

                      JUDGMENT

Dalveer Bhandari, J.

    These appeals are directed against the judgment of the

High Court of judicature at Bombay delivered in Appeal Nos.141

and 142 of 1995 dated 8th February, 2000.

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    Brief facts which are necessary to dispose of these appeals

are recapitulated as under:

    On 2nd March, 1983, the appellant, Oil and Natural Gas

Corporation Limited entered into an Agreement with the

respondent, Atwood Oceanic International, S.A. for carrying out

drilling operations in offshore waters of India and for rendering

other related services with regard to the drilling unit Sagar

Pragati belonging to the appellant on the terms and conditions

set forth in the said Agreement.

    The said Agreement contained an Arbitration Clause 11.

The said Arbitration Clause 11 reads as under:-

         "Arbitration :

         If any dispute, difference or question shall at           any time hereafter arise between the parties           hereto or their respective representative           concerning anything herein contained or           arising out of these presents or as to the           rights, liabilities, or duties of the said parties           hereunder and cannot be mutually resolved           the same shall be referred to arbitration,           proceedings of which shall be held at (Bombay)           India. Within thirty(30) days of the receipt of           the notice of any dispute, each party shall

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        appoint an arbitrator and such arbitrators          shall appoint an Umpire before they enter          upon the reference and not later than one          month from the latest date of their respective          appointments. If any of the parties fail to          appoint arbitrators within the specified period          or should the two arbitrations fail to agree          upon the selection of an Umpire within the          stipulated period, the Hon’ble Chief Justice of          the Supreme Court of India shall nominate the          required arbitrator or the Umpire as the case          may be, who shall be a resident of India, but          not a national of the country of neither of the          parties. The decision of the arbitrators and          failing an agreed decision by them, the          decision of the Umpire shall be final and          binding on the parties thereto.

        The arbitration proceedings shall be held in          accordance with the provisions of the Indian          Arbitration Act, 1940 and the rules made          thereunder as amended from time to time.          The arbitrator or the Umpire, as the case may          be, shall decide by whom and in what          proportion the arbitrators and Umpire’s fees as          well as the costs incurred in arbitration shall          borne.

        The arbitrators or the Umpire may, with the          consent of the parties enlarge the time, from          time, to make and publish their or his Award."

   At the material time, when the agreement was entered into,

the provisions of the Indian Income Tax Act, 1961 (hereinafter

referred to as the ‘1961 Act’) were not applicable beyond the

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territorial waters of India, i.e., beyond the limit of 12 nautical

miles.

    On 31st March, 1983 the Government of India issued a

notification in exercise of powers conferred by section 6(6)(a) and

7(7)(a) of the Territorial Waters, Continental Shelf, Exclusive

Economic Zone, and other Maritime Zones Act, 1976 extending

the provisions of the 1961 Act to the Continental Shelf and

Exclusive Economic Zone of India with effect from 1st April, 1983

with some modifications. It is not necessary to deal with those

modifications because they are not relevant so far as the

controversy involved in the instant case is concerned.

    The respondent on 5th March, 1985 forwarded an invoice to

the appellant claiming that pursuant to the notification dated

31st March, 1983 issued by the Government of India there was a

change in the law with regard to income tax which had resulted

in the employees of the respondent becoming liable for income

tax and consequently under the employment contract, the

respondent had incurred additional liability for payment of

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personnel income tax which the respondent claimed under the

terms of the contract had to be reimbursed.       The appellant

refuted this claim by its reply dated 15th March, 1985 and took

up the stand that the appellant was not liable to reimburse the

personnel tax dues due to change of law by way of extension of

the tax jurisdiction to offshore areas. On 22nd March, 1986 the

respondent sought arbitration of the dispute between itself and

the appellant on the aforesaid issues.

    On 27th July, 1987, the dispute on the aforesaid issues was

referred to arbitration of Mr. Justice D.V. Patel (Retd.) and Mr.

Justice D.M. Rege (Retd.). On 2nd March, 1989, Mr. Justice D.V.

Patel made a speaking award by which he rejected the claim of

the respondent. The other learned arbitrator Mr.Justice D.M.

Rege (Retd.) made a note of disagreement on 15th June, 1989.

    In view of the disagreement between the two arbitrators,

the dispute was referred to the arbitration of Mr. Justice

Tulzapurkar (Retd.) as Umpire.    The learned Umpire made his

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award on 13th October, 1989 by which the claims of the

respondent were allowed.

    The appellant aggrieved by the award of the Umpire

challenged the same before the learned Single Judge of the

Bombay High Court. It was urged by the appellant that there

was error apparent on the face of the record.      Reliance was

placed on Clauses 5-A and 7 of the Agreement dated 2nd March,

1983. Clauses 5-A and 7 read as under:

    "Clause 5-A: Taxes.

A.      Personnel - Any taxes assessed on         employees of Contractor and based on         income earned in the performance of work         for owner or otherwise shall be the         responsibility of the Contractor."

    Clause 7:

         "In the event there occur changes in the laws           of Government of India during the course of           the contract from those prevalent on           25.8.1982, which result in increase decrease           to the Contractor’s cost of carrying out its           duties and responsibilities under this           Agreement, then the increase/decrease in the           cost shall be settled and paid/recovered after           mutual discussion."

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    It was contended that in view of the above clauses, tax

assessed   on   the   employees   of   the   contractor   was    the

responsibility of the contractor/claimants. It is contended that

in view of clause 5-A, the learned Umpire erred in awarding the

amount by way of increased costs, particularly because the

responsibility was that of the contractor.        It was further

contended that taxes assessable on the employees                of a

contractor and based on the income earned in the performance

of work was one of the items. It cannot constitute increase in

the cost of carrying out responsibilities/duties on the part of the

claimants/contractor under the Agreement.          It was further

contended that in view of clause 5-A of the Agreement, the

appellant was not liable to pay the amounts on the ground of

increased cost of the contract.        The learned Single Judge

observed as under:

         "I do not see any merit in the said submissions      advanced on behalf of ONGC. The contractor has      incurred increased costs for the accounting year      ending 31st March, 1983 and 31st March, 1984. The      Government of India issued Notification on 31st      March, 1983 which made the salaries earned by the

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    expatriates taxable for the accounting year ending      31st March 1983 and 31st March, 1984.

          The judgment of this Court took the view that      the said Notification was prospective and not      retrospective. In the above circumstances, the      Arbitrator came to the conclusion that since the      Notification is dated 31st March, 1983, Clause 7 of      the said Agreement would apply.          The learned      Umpire came to the conclusion that the Notification      constituted change in law of the Central Government      during the course of the contract. The said change      admittedly came into force after 25th August, 1982.      In the above circumstances, on reading Clause 2      read with Clause 5 read with Clause 7 of the      Agreement, the learned Umpire came to the      conclusion that there was an increase in the      contractors’ cost under the Agreement on account of      change in the income-tax Law and which resulted in      the increase in the costs. The learned Umpire also      came to the conclusion on the basis of the evidence      on record that the claimant/contractor had agreed to      pay the taxes assessable on the expatriates and in      the circumstances, the claimant had incurred the      increased costs, and, therefore, the taxes have been      paid by the claimants and they are entitled to that      extent to the increased cost. The learned Umpire      agreed with the decision of one of the Arbitrators Shri      D.M. Rege."

    After hearing learned counsel for the parties, the learned

Single Judge further observed as under:-

         "In the present case, the dispute referred to           the Umpire was a very narrow dispute viz.           whether the contractor was entitled to be           reimbursed for the increased cost borne by

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        him on account of salaries of the expatriates          being made eligible to income-tax pursuant to          the Notification dated 31st March, 1983. The          learned Umpire, after construing the various          provisions of Clause 2, 5A and Clause 7 of the          Agreement has come to the conclusion that          since the tax law has been changed after 25th          August, 1982 and since the contractor has          paid    the     tax   on     behalf    of   its          employees/expatriates, the cost of contract          had increased and to that extent under Clause          7 he was entitled to be reimbursed. There is          no merit in the contention of ONGC that there          was no increased cost of carrying out the          contract on account of taxes borne by the          contractor       on      behalf     of      its          employees/expatriates.

              For the foregoing reasons, there is no          merit in the above Two Arbitration Petitions.          Both the Arbitration Petitions are accordingly          dismissed with costs.        Consequently, the                                      th          impugned Award dated 13 October, 1989 is          made Rule of this court. Decree in terms of          the Award. Further, interest to be paid @ 12%          per annum from the date of the Decree till          payment on the respective principal amounts          to be calculated in terms of the said Awards."

   The appellant aggrieved by the said judgment of the learned

Single Judge preferred an appeal before the Division Bench of

the Bombay High Court. The Division Bench heard the learned

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counsel for the parties at length and examined the material

documents.

    The Division Bench carefully perused the award of the

Umpire and the judgment of the learned Single Judge and

observed that the Umpire has taken one of the possible views on

a fair reading of the contractual terms and this court cannot

interfere with it. The court further observed that we perceive no

jurisdictional error committed by the learned Umpire.

    Before the Division Bench it was contended on behalf of the

appellant that at least with regard to Assessment Year 1983-84,

the direction in the award was clearly contrary to law and,

therefore, it ought to be interfered with.   The Division Bench

found substance in this argument. The Division Bench held as

under:

         "Though in para 1 of the impugned Award, the           Umpire granted the claims pertaining to the           two Assessment years 1983-84 and 1984-85,           in para 2, he referred to the judgment of this           court in Mcdermott International Inc. Vs.           Union of India and Others, reported in 173 ITR           155 and noticed that the said judgment had           taken the view that the Notification dated

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31.3.1983 making the Indian Income Tax Act applicable to personnel working within the Continental Shelf had no retrospective effect and that it would not apply to Assessment Year 1983-84 (accounting year 1982-83). The Umpire thereafter proceeded to give a direction that since the said decision was pending in Appeal before the Supreme Court and there was a possibility of the Respondent being able to recover refund of the income tax paid by it from the Income Tax Department, the respondent while obtaining the decree from the appropriate Court, should give a written undertaking to the Court that in case it recovers a refund of the concerned amount of income tax it shall refund the said amount to the Appellant. The award states that this direction was given at the instance of the respondent itself with a view to prevent the respondent from receiving the amount of income tax paid by it twice over, and for protection of the interest of the Appellant.

    Mr. Madon, learned Counsel for the respondent, contended that the directions with regard to the claims were only contained in para 1 of the award which gave no reasons in support of the said directions. Consequently, the entire award is a non-speaking award and is immune from scrutiny of the Court. He explained away the reasons contained in para 2 of the award as pertaining to the ancillary direction with regard to the undertaking to be given by the respondent and not with regard to the award itself. It is not possible to percept the contention that the award has to be read in compartments.         In our view, both paragraphs 1 and 2 of the award have to be read in conjunction.          When read in

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         conjunction, it appears to us, the Umpire was           alive to the fact that in Modermott           International (supra) this Court had taken the           view that the Notification dated 31.3.1983 had           no retrospective effect and would not apply to           Assessment Year 1983-84. If this was the law,           then the respondent’s employees were not           liable for making payment of income tax           during the year 1983-84 for income earned           while carrying out work beyond the territorial           waters of India. Consequently, there was no           question of increased cost of services within           the meaning of Clause 7 of the Contract           between the parties, or was there any scope for           passing on a non-existing liability to the           Appellant. At least to this extent, it appears to           us that this contention must succeed."

    The Division Bench in the concluding para of the judgment

observed that the learned Single Judge erred in not interfering

with the direction contained in the award pertaining to

assessment year 1983-84, but the conclusion of the learned

Single   Judge   with   regard   to   the   direction   pertaining   to

assessment year 1984-85 is perfectly justified and needs no

interference.

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    The Division Bench partly allowed the appeal filed by the

appellant and set aside the direction contained in the Umpire’s

award with regard to the payment of Rs.28,26,359/- for the year

ending 31st March, 1983 (assessment year 1983-84) and uphold

the rest of the judgment of the learned Single Judge.           The

Division Bench further directed that the decree is modified to the

extent that there shall be a decree in accordance with the award

only pertaining to assessment year 1984-85, together with

interest as directed in the award and as granted by the learned

Single Judge.

    The appellant aggrieved by the said judgment preferred

these appeals before this Court.     The appellant reiterated the

same argument before this court. The scope for interference by

this court is extremely limited in a case of this nature. We have

carefully perused the entire material on record and analysed the

impugned judgment. In our considered opinion, no interference

is called for.   The appeals being devoid of any merit are

accordingly dismissed.    In the facts and circumstances of the

case, we direct the parties to bear their own costs.

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              .................................J.                 (Tarun Chatterjee)

              .................................J.                 (Dalveer Bhandari) New Delhi; May 13, 2008

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