Sabyasachi Mukharji, J.— Special leave granted.
2. The Delhi Development Authority vide its letter dated 5-10-1976 accepted the tender of the appellant for construction of 240 Janta Houses at the estimated cost of Rs 24,49,262. The work was to commence on 15-10-1976 and was required to be completed by 14-7-1977. By a subsequent extension of time the work was finally completed on 2-4-1980 and the houses so constructed have been allotted to several people. Between February 1983 to December 1985 the appellant sent several letters to the respondent requesting them to finalise the bills. It appears, however, that the first of such letters was written on 28-2-1983. Thereafter the appellant wrote several letters and finally on 4-9-1985 to the respondent to finalise the bills and ultimately served the notice through his counsel requesting it to release the security of Rs 1 lakh and refer the dispute to arbitration. The respondent failed to do so. In January 1986 the appellant filed an application under Section 20 of the Arbitration Act, 1940 (hereinafter called ‘the Act’) seeking a direction from the court that the respondent be directed to file the arbitration agreement in the court and the dispute be referred to the arbitration The learned Single Judge of the High Court of Delhi dismissed the application as barred by time. There was an appeal to the Division Bench of the High Court of Delhi. The Division Bench upheld the decision of the learned Single Judge. Hence this appeal to this Court.
3. The question is, whether the High Court was right in upholding that the application under Section 20 of the Act was barred by limitation. In view of the decision of this Court in Kerala State Electricity Board v. T.P.K.K Amsom and Besom, Kerala (1976) 4 SCC 634, AIR 1977 SC 282, (1977) 1 SCR 996, it is now well settled that Article 137 of the Limitation Act, 1963 would apply to any petition or application filed in a civil court. Sub-section (1) of Section 20 of the Act provides as follows:
“20. Application to file in court arbitration agreement—
(1) Where any persons have entered into an arbitration agreement before the institution of any suit with respect to the subject-matter of the agreement or any part of it, and where a difference has arisen to which the agreement applies, they or any of them, instead of proceeding under Chapter II, may apply to a court having jurisdiction in the matter to which the agreement relates, that the agreement be filed in court.”
4. Therefore, in order to be entitled to order of reference under Section 20, it is necessary that there should be an arbitration agreement and secondly, difference must arise to which this agreement applied. In this case, there is no dispute that there was an arbitration agreement. There has been an assertion of claim by the appellant and silence as well as refusal in respect of the same by respondent. Therefore, a dispute has arisen regarding non-payment of the alleged dues of the appellant. The question is for the present case when did such dispute arise. The High Court proceeded on the basis that the work was completed in 1980 and therefore, the appellant became entitled to the payment from that date and the cause of action under Article 137 arose from that date. But in order to be entitled to ask for a reference under Section 20 of the Act there must not only be an entitlement to money but there must be a difference or dispute must arise. It is true that on completion of the work a right to get payment would normally arise but where the final bills as in this case have not been prepared as appears from the record and when the assertion of the claim was made on 28-2-1983 and there was non-payment, the cause of action arose from that date, that is to say, 28-2-1983. It is also true that a party cannot postpone the accrual of cause of action by writing reminders or sending reminders but where the bill had not been finally prepared, the claim made by a claimant is the accrual of the cause of action. A dispute arises where there is a claim and a denial and repudiation of the claim. The existence of dispute is essential for appointment of an arbitrator under Section 8 or a reference under Section 20 of the Act. See Law of Arbitration by R.S Bachawat, first edition, page 354. There should be dispute and there can only be a dispute when a claim is asserted by one party and denied by the other on whatever grounds. Mere failure or inaction to pay does not lead to the inference of the existence of dispute. Dispute entails a positive element and assertion of denying, not merely inaction to accede to a claim or a request. Whether in a particular case a dispute has arisen or not has to be found out from the facts and circumstances of the case.
5. The application under Section 20 of the Act was filed in court in January 1986, that is to say, within the period of three years therefore the application was within time. The High Court was in error in dismissing the application on the ground of limitation. The judgment and order of the High Court are, therefore, set aside. The High Court is directed to make an order under Section 20 of the Act and give consequential directions in respect of the same. This costs of this appeal would be costs in the arbitration proceeding. The appeal is thus allowed and disposed of as aforesaid.