UNION OF INDIA Vs. SIMPLEX CONCRETE PILES INDIA

JUDGEMENT

(1.) ADMIT. This appeal is directed against the judgment of the Additional District Judge whereby the objections of the appellant to the award of the Arbitrator were dismissed and the award was made a `rule' of the Court and decree in terms thereof was passed.

(2.) Learned counsel for the appellant has raised two points to challenge the award, namely, (i) that under Clause 25 of the Arbitration Agreement in case a claim was not made within 90 days of the intimation from the Government that final bill was ready for payment, the claim of the contractor will be deemed to have been waived and absolutely barred, and (ii) the Arbitrator had no jurisdiction to award pendent lite interest and consequently the award of interest by the Arbitrator is against law.

(3.) In my view, none of the two grounds on which the award has been challenged can be sustained. The Arbitrator has clearly held in the award that the final bill was ready only on 11.3.1983 and from this bill a sum of Rs.15,000.00 was withheld and was finally adjusted by the respondent on 1.5.1984. According to the Arbitrator, there was thus no finalisation of the final bill till 1.5.1984 and the arbitration agreement having been invoked on 26.6.1984, claim was not time barred under Clause 25 of the agreement. Not only that the Arbitrator has given a clear finding about the question of limitation under Clause 25 after perusing the material on record that the claim was not barred by time but even otherwise he being the sole arbiter of both law and facts this Court will not sit as a Court of appeal over his findings, even if the Court may take a different view of the matter on the same facts. Even otherwise, Clause 25 of the arbitration agreement limiting the time during which a claim can be made by a party, in my view, is clearly against public policy and in view of Section 28 of the Contract Act is void.