R D GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) He vicissitudes of arbitration proceedings are well illustrated by this case. This is the third time this matter is coming before this court. Even now the last word on the subject has not been said.

(2.) The appellant is a contractor. He entered into a contract with the Union of India for carrying out certain works in N. E. F. A. One of the clauses in the agreement provided that if any dispute arose between the parties relating to the contract or concerning works done by it, it shall be referred to the sole arbitration of the Superintending Engineer, N. E. F. A. or to his nominee. At one stage as many as six disputes arose between the appellant and the Union of India. They were referred to the Superintending Engineer, N. E. F. A. who appointed one Mr. 0. P. Mittal as his nominee for deciding the disputes. In respect of those disputes, the appellant had claimed a sum of Rs. 2,81,871.67 P. During the course of the proceedings' before Mr. Mittal, the Superintending Engineer informed him that since he may have to be examined on behalf of the Union of India, it is advisable for him not to continue as the arbitrator in the matter Thereafter the appellant called upon the Superintending Engineer to appoint some other person in place of Mr. Mittal. The Superintending Engineer did not take immediate action on the request of the appellant. Hence the appellant moved the Assistant to the Deputy Commissioner, Shillong to appoint an arbitrator in place of Mr. Mittal. In the meanwhile the Superintending Engineer appointed one Mr. Malkhani as the sole arbitrator. He was not acceptable to the appellant. Hence the appellant proceeded with his application before the Assistant to the Deputy Commissioner. That was evidently a proceeding under S. 8 (1) (b) of the Indian Arbitration Act, 1940. In that proceeding, the Assistant to the Deputy Commissioner appointed one Mr. Nath as the sole arbitrator in place of Mr. Mittal. Against the order, the Union of India went up inappeal to the Additional Deputy Commissioner, Shillong who by his order, dated 12/11/1962, set aside the order of the Assistant to the Deputy Commissioner and held that the appointment of Mr. Malkhani made by the Superintending Engineer was valid. As against that order, the appellant went up in revision under S. 115, Code of Civil Procedure to the High court of Assam and Nagaland. One of the points raised in that revision. application was that the order made by the Assistant to the Deputy Commissioner being one under S. 8 (1) of the Arbitration Act, it was not subject to any appeal and therefore the order of the Appellate court was without jurisdiction. The High court accepted that contention and set aside the order of the appellate authority. That order of the High court was brought up in appeal by special leave to this court and this court affirmed the order of the High court. On 21/01/1962, the Union of India filed another application before the Assistant to the Deputy Commissioner for reking the authority of Shri Nath but this application was dismissed on 12/03/1962. The Union of India took up the matter in revision before the High court. The High court remanded the case by its order, dated 12/07/1962. Thereafter on 6/12/1962, the Union of India withdrew its application. On 9/07/1964, the Union of India filed another application before the Assistant to the Deputy Commissioner for revoking the authority of Mr. Nath but that application was dismissed on 16/09/1964. That matter was taken up in revision by the Union of India to the High court. The said revision application was not pressed as in the meantime Mr. Nath died. On the death of Mr. Nath one Mr. G. N. Dutt was appointed as the sole arbitrator by the Assistant to the Deputy Commissioner. A revision petition was filed by the Union of India against that order but. the High court rejected the same by its order, dated 1/09/1965'. This matter was again brought up to this court. That appeal was dismissed by this court. Mr. Dutt made his award on 23/05/1966. The said award was filed in the court of the Assistant to the Deputy Commissioner, Shillong on 26/05/1966. It was taken on the file on the same day and a notice was issued to the Union of India which was served on it on 30/05/1966. On 27/06/1966, the Union of India filed an application for setting aside the award on the ground that Mr. Dutt exceeded his jurisdiction in making the award. At this stage it is necessary to mention that when Mr. Nath was appointed as the arbitrator only six disputes were referred to him for decision but before his successor the appellant tried to raise as many as 17 disputes. As mentioned earlier, initially the appellant had claimed a sum of Rs. 2,81,871.67 P. but when the matter went up before Mr. Nath, he raised 17 disputes and enhanced his claim to Rs. 27,92,674-80 P. Thereafter before Mr. Dutt he raised his claim to Rs. 48,65,295-24 P. Mr. Dutt allowed a sum of Rs. 16 lakhs and odd.

(3.) The Assistant to the Deputy Commissioner set aside the award on the ground that the arbitrator had exceeded his jurisdiction. That order was affirmed by the appellate authority as well as by the High court. Hence this appeal by special leave.