1. This petition filed' under Article 226 of the Constitution prays for quashing Memo No. 428 dated 10-1-2007 (Annexure P-11), directing the petitioner to deposit an amount of Rs. 1.81,14.845/-, which, is 7% of the total amount claimed by-the petitioner before the Arbitral Tribunal (hereinafter referred to as 'the Tribunal').
2. The petitioner is a contractor, who was allotted work of constructing Haryana Government office building in Sector 17, Chandigarh. On 4-3-1992, an agreement was entered into between the parties/which incorporated sub-clause (7) of clause 25-a: providing for arbitration in case of any dispute. Some differences between the parties regarding payment in respect of allotted work have arisen, which resulted in referring the dispute to the three members of Arbitral Tribunal. The petitioner filed his claim before the Tribunal. The respondent State filed its objection to the claim by principally submitting that the contractor has to comply with the mandatory requirement of sub-clause (7) of clause 25-a of the agreement, dated 4-3-1992, which obliged the petitioner to deposit 7% of the total claim made. The amount so calculated comes to Rs. 1,81,14,845/-. The Tribunal sustained the objection and after placing reliance on a judgment of Hon'ble the Supreme Court in the case of Municipal Corporation, Jabalpur v. Rajesh Construction Co. has opined as follows:
In view of the decision of the Supreme Court, referred to above, as suggested on behalf of the respondent, the claimant is directed to deposit Rs. 1,81,14,845/- i.e. 7% of the amount claimed in the- statement of claim with the respondent and further arbitration proceedings would proceed only thereafter. The claimant was to comply with the above condition in agreement before steps could be taken to start arbitration proceedings. Hence, at this stage Arbitrators cannot assume jurisdiction to proceed with the arbitration. While allowing objection petition filed under Section 16 of the Arbitration and Conciliation Act, it is so ordered as above, accordingly.
3. We have heard Mr. Puneet Bali, learned Counsel for the petitioner at a considerable length. He has argued that the Arbitration and Conciliation Act, 1996 (for brevity, the Act') does not permit the parties to contract out of the provisions of that Act and in that regard he has placed reliance on paragraphs 72, 73 and 74 of the judgment of Hon'ble the Supreme Court in the case of Centrotrade Minerals & Metals Inc. v. Hindustan Copper Ltd. . According to learned Counsel, the arbitration agreement of the parties, therefore, has to be consistent with the provisions of the Act. In order to buttress his stand, learned Counsel has argued that Section 31(8) read with Section, 38 of the Act postulates the cost which could be deposited by the petitioner and the same has to be reasonable. Learned Counsel has submitted that the cost cannot be more than Rs. 20 lacs whereas the petitioner has been asked to deposit the amount of Rs. 1,81,14,845/-. which is 7% of the total amount claimed. He has maintained that insertion of sub-clause (7) of clause 25-a would be wholly arbitrary, unreasonable and capricious and, therefore, it is liable to be declared viola live of Section 31(8) and Section 38 of the Act.
4. We have thoughtfully considered the submissions made by learned Counsel and are of the view that there is no merit in this petition. It is well settled that once an agreement has been entered into by free will of the parties then it is binding on them unless it is shown to be against law. It was in 1861 when Sir Henry Maine in his famous work 'Ancient Law' had evolved a comparative conclusion that the movement of progressive societies "has hitherto been from status to contract". This association of progress with the 'contract' continually displacing 'status' made the individual as the unit of society of which all civil laws take account. In other words, contract, and not those forms of reciprocity in rights and duties which have their origin in 'status', became the judicial foundation of the relationship between one person and another. "Starting, as from one terminus of history", said Maine, "We seem to have steadily moved towards a phase of social order in which all these relations arise from the free agreement of individuals". On the subject of Negro Servitude, for instance, Maine showed how the status of slave came to be superseded by the contractual relation of the servant in his master. It was considered virtually certain that the science of Political Economy would fail to correspond with the facts of life if it were not true that Imperative Law had abandoned the largest part of the field which it once occupied, and had left men to settle rules of conduct for themselves with a liberty never allowed to them till then. The law, thus, came to permit individuals unprecedented freedom of contract. Similar view has been echoed by a Division Bench of Bombay High Court in the case of Lakhaji Dollaji & Co. v. Boorugu AIR 1939 Bom 101. Speaking for the Bench Beaumont C.J. observed that it would be "a startling thing to say that person sui juris are not at liberty to enter into such a contract of bailment as they may think fit". In the case of Central Bank of India v. The Hartford Fire Insurance Co. Ltd. . the concept of freedom of contract has been reflected in para 5. which reads as under:
(5) ...Now it is common place that it is the Court's duty to give effect to the bargain of the parties according to their intention and when that bargain is in writing the intention is to be looked for in the words used unless they are such that one may suspect that they do not convey the intention correctly. If those words are clear, there is very little that the Court has to do. The Court must give effect to the plain meaning of the words however it may dislike the result....
5. The aforementioned view has been followed and accepted by a Constitution Bench in the case of General Assurance Society Ltd. v. Chandmull Jain . Hon'ble Mr. Justice M. Hidayatullah, speaking for the Bench has, in para 11, observed as under:
...In interpreting documents relating to a contract of insurance, the duty of the Court is to interpret the words in which the contract is expressed by the parties, because it is not for the Court to make a new contract, however reasonable, if the parties have not made it themselves. Looking at the proposal, the letter of acceptance and the cover notes, it is clear that a contract of insurance under the standard policy for fire and extended to cover flood, cyclone etc. had come into being.
6. In this backdrop we may appreciate the submissions made by the learned Counsel for the petitioner. It is considered necessary to first read sub-clause (7) of clause 25-a of the agreement, which is reproduced hereunder:
(7) It is also a term of this contract agreement that where the party invoking arbitration is the contractor, no reference for arbitration shall be maintainable unless the contractor furnishes to the satisfaction of the executive Engineer-In-charge of the work, a security deposit of a sum determined according to details given below and the sum so deposited shall, on the termination of the arbitration proceedings be adjusted against the cost, if any, awarded by the arbitrator against the claimant party and the balance remaining after such adjustment in the absence of any such cost being awarded, the whole of the sum will be refunded to him within one month from the date of the award:
The stamp fee due on the award shall be payable by the party as desired by the arbitrator and in the event of such party's default the stamp fee shall be recoverable from any other sum due to such party under this or any other contract.
7. A perusal of the aforesaid clause shows that a contractor if invokes the arbitration clause is required to furnish security to the satisfaction of the Executive Engineers-In-charge of the work. The security deposit has to be determined in accordance with the details given in the provision itself and the petitioner has to deposit 7% of the amount claimed. It is, thus, absolutely clear that clause by no stretch of imagination is confined to payment of the amount of cost. It is a different matter if the clause contemplates adjustment of the amount paid as security towards costs. It is, in these facts and circumstances, we are required to examine sub-clause (7) of clause 25-a of the agreement (supra) in the light of the provisions of Sub-section (8) of Sections 31 and 38 of the Act. Sub-section (8) of Section 31 and Section 38 are extracted below for a ready reference:
31. Form and contents of arbitral award:
38. Deposits.- (1) The arbitral tribunal may fix the amount of the deposit or supple mentary deposit, as the case may be, as an advance for the costs referred to in Sub-section (8) of Section 31, which it expects will be incurred in respect of the claim submitted to it:
Provided that where, apart from the claim, a counter-claim has been submitted to the arbitral tribunal, it may fix separate amount of deposit for the claim and counter -claim.
(2)-(3) xx xx xx xx
8. A perusal of Sub-section (8) of Section 31 brings out that the provision is to operate in the absence of agreement with regard to cost. By no canon of construction sub-clause (7) of clause 25-a of the agreement (supra) could be termed as a clause providing for deposit of cost. It is a different matter if the aforementioned clause of the agreement has provided for adjustment of cost from the security amount which is required to be deposited under that clause. Therefore, in the absence of any clause in the agreement providing for exorbitant cost, the question of determining the validity of the clause under Sub-section (8) of Section 31 read with Section 38 of the Act would not arise.
9. Moreover, Their Lordships of Hon'ble the Supreme Court in Rajesh Construction Co. AIR 2007 SC 2069 (supra) upheld a similar clause by observing as follows:
20. Clause 29 specifically stipulates as indicated herein earlier, that if any dispute arises between the parties the party seeking invocation of the arbitration clause, shall first approach the Chief Engineer and on his failure to arbitrate the dispute, the party aggrieved may file an appeal to MPL Com, failing which, the Corporation shall constitute an Arbitration Board to resolve the disputes in the manner indicated in Clause 29. However, before doing so, the party invoking arbitration clause is required to furnish security of a sum to be determined by the Corporation.
21. In this case, admittedly, the security has not been furnished by the respondent to the Corporation. We, in fact, asked Mr. Sharma, appearing on behalf of the respondent to ascertain on the date of the hearing of the appeal, whether the security deposit was made or not. On instruction, Mr. Sharma informed us that such security has not yet been deposited. Such being the position even today, we hold that the obligation of the Corporation to constitute an Arbitration Board to resolve disputes between the parties could not arise because of failure of the respondent to furnish security as envisaged in Clause 29(d) of the contract. Therefore, we are of the opinion, that on account of non -furnishing of security by the respondent, the question of constituting an Arbitration Board by the Corporation could not arise at all. Accordingly, we hold that the High Court was not justified in appointing a retired Chief Justice of a High Court as Arbitrator by the impugned order.
10. This issue has earlier been considered by a Division Bench of this Court in the case of National Building Construction Corporation Limited v. State of Haryana C.W.P. No. 19065 of 2006, decided on 9-1-2007 : reported in AIR 2007 P & H 111 which comprised one of us (M.M. Kumar, J.). There the validity of a similar clause was also upheld. The Division Bench dealing with a similar clause had held that there is a laudable object underlying insertion of such clauses in standard form contract because it discourages filing of frivolous claims by contractor.
In view of the above, the petition is wholly misconceived and the same is hereby dismissed.
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