LAWS(P&H)-2016-2-310

PRIME PROTIENS LIMITED Vs. UNION OF INDIA

Decided On February 17, 2016
Prime Protiens Limited Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The petitioner has approached this court impugning the award of the Arbitrator dated 26.4.2001 (Annexure P-10) passed under Section 7B of the Indian Telegraph Act.

(2.) Learned counsel for the petitioner submitted that the petitioner is a duly registered company carrying on its business at Ludhiana. Many telephones have been installed at its premises, the bills of which are being paid on time. The dispute pertains to one telephone No. 31806, which was installed on 12.11.1994. On this telephone, STD and ISD facilities were also available. The average billing of the aforesaid bill was not more than Rs. 5,000/- per month. In the month of May, 1995, the petitioner received a bill of Rs. 88,931/- and in September, 1995, bill of Rs. 4,351/- was raised. The same being exorbitant, application dated 7.10.1996 was submitted for providing detailed print out of the telephone numbers, on which calls were made. No response was received. The petitioner approached the civil court. Vide order dated 24.12.1996, the civil court referred the matter to the Arbitrator. Before the Arbitrator, though the respondents did not file any document but still the plea raised by them was accepted, whereby the Arbitrator held that there may be possibility of consumption by the petitioner being a commercial organisation. The respondents did not produce the details of the calls made despite request by the petitioner and even despite an order passed by the Arbitrator. The relevant record having not been produced, adverse inference was required to be drawn. The fact that average billing of the petitioner for the telephone in question was Rs. 5,000/- per month was not disputed, hence, the petitioner was not required to lead any evidence. No reasoning has been assigned by the Arbitrator in the impugned award.

(3.) On the other hand, learned counsel for respondents No. 1 and 2 submitted that as per the admitted case of the petitioner, there was dispute pertaining to two bills raised in May, 1995 and September, 1995 for Rs. 88,931/- and Rs. 4,351/-, respectively. Though the petitioner claimed that average billing per month was Rs. 5,000/- but still the dispute was raised even for bill of Rs. 4,351/-. For the first time, the petitioner asked for details of the calls made vide letter dated 7.10.1996, more than one year after the disputed period. Immediately thereafter, the application was filed in the court. The stand of the respondents was that after so much of delay, the details of the calls made could not be provided. He further submitted that the contention raised by the petitioner in the suit that average billing was Rs. 5,000/- per month was specifically denied. Nothing was produced on record by the petitioner either before the court or before the Arbitrator to substantiate its pleadings. He further submitted that before the Arbitrator, the stand taken by the petitioner was that the bill could not be more than Rs. 15,000/- per month, meaning thereby even the petitioner expected that the bill for the month in question could go beyond Rs. 5,000/-, though his claimed average billing was Rs. 5,000/- per month. It is not in dispute that the petitioner is a commercial organisation having business of export and import and the telephone had STD and ISD facilities. The onus could shift on the respondents only if the petitioner had discharged the initial burden. The petitioner did not file any claim statement before the Arbitrator. Heard learned counsel for the parties and perused the paper book.