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CASE NO.: Appeal (civil)  1151-1152 of 2001

PETITIONER: Union of India & Another

RESPONDENT: Raunaq International Ltd

DATE OF JUDGMENT: 08/05/2008

BENCH: Tarun Chatterjee & Dalveer Bhandari

JUDGMENT: JUDGMENT

                                          NON-REPORTABLE

            IN THE SUPREME COURT OF INDIA

                CIVIL APPEALLTE JURISDICTION

           CIVIL APPEAL NOs.1151-1152 OF 2001.

Union of India & Another                        .. Appellants

                 Versus

Raunaq International Ltd.                       .. Respondent

                          JUDGMENT

Dalveer Bhandari, J.

1.   These civil appeals are directed against the judgment of

the Madhya Pradesh High Court of Judicature at Jabalpur

delivered   in    Miscellaneous   Appeal   Nos.479/1996     and

501/1996 dated Ist December, 1999.

2.   The legal issue involved in these appeals is:

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    "Whether the Court while deciding the application      under section 20 of the Arbitration Act, 1940 can      consider the issue as to what is arbitrable and what      is not arbitrable, or judicial officer’s role is only      ministerial or mechanical in nature i.e. referring the      dispute to arbitrator if there is an arbitration      agreement and some disputes have arisen out of      the contract between the parties?"

3.   Brief facts which are necessary to dispose of these

appeals are as under:-

    In the present case, the respondent/contractor had

demanded arbitration as per clause 64 of the General

Conditions of the Contract and had raised five claims.

4.   The appellants herein agreed to refer for arbitration only

claim no.4 and the rest of the claims were "excepted" matters

and were specifically excluded from the purview of the

arbitration by virtue of clause 63 of the General Conditions of

the Contract as well as by virtue of Special Conditions of the

Contract.

5.   The respondent thereafter approached the District Judge

by filing an application under section 20 of the Arbitration Act,

1940 for the appointment of two independent arbitrators for

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settling all his five claims.     The District Judge vide his

judgment/order dated 11.12.1995 referred claims no.3, 4 & 5

to be considered for arbitration by the arbitrators already

appointed for considering the claim no.4.

6.   Being aggrieved, both the appellants as well as the

respondent/contractor approached the High Court. The High

Court vide impugned judgment dated 01.12.1999 held that

the Additional District Judge should have referred all the five

claims raised by the respondent/contractor to be decided by

the arbitrator in accordance with law.

7.   According to the learned Judges of the High Court, the

order   passed   by   the   Additional   District   Judge   is   not

sustainable in law. The relevant findings of the High Court

are reproduced as under:

    "Now the question is whether the learned Additional      District Judge could have gone into the question      whether the claims made by the claimant are      arbitrable or not or they are excepted or they fall in      the category of excepted items. In our considered      opinion, at that stage, the Civil Court has only a      jurisdiction to decide a very limited question      whether there is arbitration agreement or not and      the issues which have been raised are subject      matter of the agreement or not. Once it is decided      by the District Court that there is an arbitration      agreement and the difference has arisen out of the

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    agreement, thereafter the act of the Court is only      ministerial to refer the matter to the arbitrator."

8.   The High Court further held that according to section 20

of the 1940 Act, it is clear that the court need not enter into

other matters after it is decided that there is an arbitration

agreement and the difference has arisen from the agreement.

It has to forward the case, good or bad, to the arbitrator. The

High Court further held that the court should not take it upon

itself the task of deciding which items are arbitrable or not.

The High Court observed as under:-

    "It is not the function of the Court to see that      certain items fall under the excepted or non      excepted category and whether the claim is vague or      justified or not. This is not the stage of the Court to      enter into that adjudication. The jurisdiction of the      Court comes to an end the moment it is decided      that there is an arbitration agreement and the      difference has arisen out of the agreement. It is      only administrative or ministerial job of the court to      refer the matter to Arbitrator."

9.   The learned counsel appearing for the Union of India

submitted that in view of the pronouncement of this court in

General   Manager,     Northern     Railway    &    Another    v.

Sarvesh Chopra (2002) 4 SCC 45, the controversy is no

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longer res integra.   This court had an occasion to deal with

exactly similar controversy. This court observed as under:

    "10. ...While dealing with a petition under Section      20, the court has to examine: (i) whether there is an      arbitration agreement between the parties, (ii)      whether the difference which has arisen is one to      which the arbitration agreement applies, and (iii)      whether there is a cause, shown to be sufficient, to      decline an order of reference to the arbitrator. The      word "agreement" finding place in the expression      "where a difference has arisen to which the      agreement applies", in sub-section (1) of Section 20      means "arbitration agreement". The reference to an      arbitrator on a petition filed under Section 20 is not      a function to be discharged mechanically or      ministerially by the court; it is a consequence of      judicial determination, the court having applied its      mind to the requirements of Section 20 and formed      an opinion, that the difference sought to be referred      to arbitral adjudication is one to which the      arbitration agreement applies. ..."

This court further referred to the passage from celebrated

book on Arbitration by Russell (21st Edn. 1997 para 1-027 at

p. 15). We deem it appropriate to reproduce the said passage

as under:-

     "Arbitrability.--The issue of arbitrability can arise at      three stages in an arbitration; first, on an      application to stay the arbitration, when the      opposing party claims that the Tribunal lacks the      authority to determine a dispute because it is not      arbitrable, second, in the course of the arbitral      proceedings on the hearing of an objection that the      Tribunal lacks substantive jurisdiction and third,

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     on an application to challenge the award or to       oppose its enforcement. The New York Convention,       for example, refers to non-arbitrability as a ground       for a court refusing to recognize and enforce an       award."

While concluding the matter, this court in the aforementioned

case observed as under:-

     "17. ... (i) while deciding a petition under Section       20 of the Arbitration Act, 1940, the court is obliged       to examine whether a difference which is sought to       be referred to arbitration is one to which the       arbitration agreement applies. If it is a matter       excepted from the arbitration agreement, the court       shall be justified in withholding the reference, (ii) to       be an excepted matter it is not necessary that a       departmental or an "in-house" remedy for       settlement of claim must be provided by the       contract. Merely for the absence of provision for in-       house settlement of the claim, the claim does not       cease to be an excepted matter, and (iii) an issue as       to arbitrability      of claim is available          for       determination at all the three stages -- while       making reference to arbitration, in the course of       arbitral proceedings and while making the award a       rule of the court."

10.   In view of the clear enunciation of law, these appeals are

allowed and consequently, the impugned judgment of the

Division Bench of the High Court delivered in Miscellaneous

Appeal Nos.479/1996 and 501/1996 is set aside and the

order of the learned Addl. District Judge is restored.

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11.   In the facts and circumstances of the case, we direct the

parties to bear their own costs.

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

                                      ...............................J.                                        (Dalveer Bhandari)

New Delhi; May 8, 2008.