REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 1862 OF 2014

MMTC LTD.  … APPELLANT

Versus

M/S VEDANTA LTD.  … RESPONDENT

J U D G M E N T

MOHAN M. SHANTANAGOUDAR, J.

This civil appeal arises out of the judgment and final order

dated 09.02.2009 passed by a Division Bench of the High Court

of Judicature at Bombay in Appeal No. 949 of 2002, affirming the

judgment   and   order   dated   05.08.2002   of   the   Learned   Single

Judge whereby the Appellant’s Objections Petition challenging

the Majority Award dated 27.06.2001 had been disallowed. Vide

the   Majority   Award,   the   Appellant   had   been   directed   to   pay

certain amounts to the Respondent under their agreement dated

14.12.1993.

2. The brief facts leading to the instant appeal are as follows:

M/s Sterlite Industries (India) Ltd., (renamed M/s Vedanta Ltd.,

the Respondent herein) was a manufacturer of continuous Cast

1

Copper Rods. Vide the agreement dated 14.12.1993, MMTC Ltd.

(the Appellant herein), a government company, was appointed as

a consignment agent from whom the Respondent could avail

services such as storage, handling and marketing of the copper

rods produced by the Respondent. Such rods were to be stored at

various   godowns   of   the   Appellant.   The   agreement   dated

14.12.1993 contained an arbitration clause. 

3.   Importantly,   under   the   aforementioned   agreement,   the

Appellant raised its own invoices in the name of the customers of

the products sold and delivered. Goods were to be sold only

against   payment   of   100%   advance   by   the   customer   to   the

Appellant, who then had to remit the same to the Respondent

after deducting service charges (i.e. commission) at the rate of Rs.

500/­ per metric tonne. 

4. The aforementioned agreement was materially altered for

the first time on 06.01.1994, in terms of a Memorandum of

Understanding between the parties. This amendment enabled the

Appellant to supply goods to customers against a letter of credit

(usance   or   stand­by),   i.e.   without   advance   payment,   while

maintaining that it was the “total responsibility” of the Appellant

to ensure the bona fides of the letter of credit furnished and that

2

the principal and interest were paid on the due date for the

supplies made against the letter of credit. In case of a stand­by

letter of credit, it was further specified that it was the Appellant’s

responsibility, in the event of non­payment by the due date, to

negotiate the stand­by letter of credit in a timely way and credit

the sale proceeds to the Respondent. Interest was fixed at 18.25%

per annum.

5. A further revision to the above terms was undertaken vide a

meeting between the parties on 20.01.1994, the minutes of which

indicate   that   the   Appellant   could   thereafter   extend   credit   to

customers on its own terms and responsibility, and in case of

credit being extended, payment to the Respondent was to be

effected by the Appellant upon delivery of the copper rods to the

customer.

6. The dispute in the instant matter pertains to supplies of the

Respondent’s copper rods made by the Appellant to Hindustan

Transmission Products Ltd. (in short, “HTPL”) after April 1995.

Payment for the same were not made by HTPL to the Appellant,

who also subsequently failed to make payment for the supplied

goods to the Respondent. Hence, the Respondent invoked the

3

arbitration clause under the agreement dated 14.12.1993 and

the dispute was referred to a three­member arbitral tribunal. 

7. The majority of the arbitral tribunal found in favour the

Respondent,  and   vide  its  award   dated   27.06.2001,  inter   alia

directed the Appellant to pay to the Respondent a sum of Rs.

15,73,77,296/­   with   interest   at   the   rate   of   14%   p.a.   from

05.02.1997 till the date of the award and at the rate of 18% p.a.

thereafter, as well as an amount of Rs. 2.25 crores as interest on

overdue   payment   up   to   05.02.1996.   The   said   award   was

confirmed by the  learned Single Judge of  the  High Court of

Bombay as well as the Division Bench thereof.

8. There   were   several   grounds   of   challenge   raised   by   the

Appellant before the learned Single Judge of the High Court;

however, before the Division Bench as well as before this Court

the main ground raised concerns the arbitrability of the dispute

under   the   arbitration   clause   under   the   agreement   dated

14.12.1993. This ground encompasses all other arguments raised

by the Appellant. To elaborate, it is the case of the Appellant that

it used to supply the goods of the Respondent to customers

arranged   by   the   Appellant   as   per   the   Agreement   dated

14.12.1993 only. However, sometimes, the Appellant had to make

4

a deviation from this procedure at the request of the Respondent,

i.e. M/s Vedanta Ltd., by allowing customers arranged by M/s

Vedanta Ltd. to lift its goods stored in the Appellant’s godowns. It

is further the case of the Appellant that whenever it made this

deviation, the Appellant was not bound by the contract between

the Respondent and the relevant customer, inasmuch as such

contract   was   independent   of   and   totally   different   from   the

agreement   dated   14.12.1993.   Whenever   there   was   a   direct

agreement   between   the   Respondent   and   its   customers   (not

arranged through the Appellant), the payment was to be made

directly   by   the   customers   to   the   Respondent   for   which   the

Appellant would not be responsible. However, if the transaction

took place pursuant to the agreement dated 14.12.1993, i.e. if

the   Appellant   was   supplying   the   Respondent’s   goods   to

customers booked through the Appellant, the Appellant would be

responsible   for   collecting   the   sale   consideration   from   the

customers,   and   to   remit   the   same   to   the   Respondent   by

deducting commission as agreed. Therefore, the direct agreement

between the Respondent and its customer HTPL in the instant

case would not be binding on the Appellant, and consequently

5

could not have been subjected to the arbitration proceedings that

led to the arbitral award dated 27.06.2001.

9. On the contrary, the case of the Respondent is that there is

no such distinction within the nature of transactions undertaken

by the Appellant on behalf of the Respondent. Moreover, it is

submitted   that   though   there   was   an   agreement   between   the

Respondent   and   HTPL,   the   terms   of   such   agreement   were

communicated to the Appellant, upon whose acceptance of such

terms the agreement dated 14.12.1993 stood modified to such

extent.

10. Before proceeding further, we find it necessary to briefly

revisit the existing position of law with respect to the scope of

interference with an arbitral award in India, though we do not

wish   to   burden   this   judgment   by   discussing   the   principles

regarding   the   same   in   detail.   Such   interference   may   be

undertaken   in   terms   of   Section   34   or   Section   37   of   the

Arbitration and Conciliation Act, 1996 (for short, “the 1996 Act”).

While the former deals with challenges to an arbitral award itself,

the latter,  inter alia, deals with appeals against an order made

under Section 34 setting aside or refusing to set aside an arbitral

award. 

6

11. As far as Section 34 is concerned, the position is well­settled

by now that the Court does not sit in appeal over the arbitral

award   and   may   interfere   on   merits   on   the   limited   ground

provided under Section 34(2)(b)(ii), i.e. if the award is against the

public policy of India. As per the legal position clarified through

decisions of this Court prior to the amendments to the 1996 Act

in 2015, a violation of Indian public policy, in turn, includes a

violation of the fundamental policy of Indian law, a violation of

the interest of India, conflict with justice or morality, and the

existence of patent illegality in the arbitral award. Additionally,

the concept of the “fundamental policy of Indian law” would cover

compliance  with statutes  and   judicial  precedents,  adopting  a

judicial   approach,   compliance   with   the   principles   of   natural

justice, and Wednesbury reasonableness. Furthermore, “patent

illegality”   itself   has   been   held   to   mean   contravention   of   the

substantive law of India, contravention of the 1996 Act, and

contravention of the terms of the contract. 

It is only if one of these conditions is met that the Court

may interfere with an arbitral award in terms of Section 34(2)(b)

(ii), but such interference does not entail a review of the merits of

the dispute, and is limited to situations where the findings of the

7

arbitrator   are   arbitrary,   capricious   or   perverse,   or   when   the

conscience of the Court is shocked, or when the illegality is not

trivial but goes to the root of the matter. An arbitral award may

not be interfered with if the view taken by the arbitrator is a

possible view based on facts. (See Associate Builders v. DDA,

(2015) 3 SCC 49). Also see ONGC Ltd. v. Saw Pipes Ltd., (2003)

5   SCC   705;  Hindustan   Zinc   Ltd.   v.   Friends   Coal

Carbonisation,   (2006)   4   SCC   445;   and  McDermott

International v. Burn Standard Co. Ltd., (2006) 11 SCC 181).

It is relevant to note that after the 2015 amendments to

Section   34,   the   above   position   stands   somewhat   modified.

Pursuant to the insertion of Explanation 1 to Section 34(2), the

scope of contravention of Indian public policy has been modified

to the extent that it now means fraud or corruption in the making

of the award, violation of Section 75 or Section 81 of the Act,

contravention   of   the   fundamental   policy   of   Indian   law,   and

conflict   with   the   most   basic   notions   of   justice   or   morality.

Additionally, sub­section (2A) has been inserted in Section 34,

which provides that in case of domestic arbitrations, violation of

Indian public policy also includes patent illegality appearing on

8

the face of the award. The proviso to the same states that an

award   shall   not   be   set   aside   merely   on   the   ground   of   an

erroneous   application   of   the   law   or   by   re­appreciation   of

evidence.

12. As far as interference with an order made under Section 34,

as per Section 37, is concerned, it cannot be disputed that such

interference   under   Section   37   cannot   travel   beyond   the

restrictions laid down under Section 34. In other words, the

Court   cannot   undertake   an   independent   assessment   of   the

merits of the award, and must only ascertain that the exercise of

power by the Court under Section 34 has not exceeded the scope

of the provision.  Thus, it is evident that in case an arbitral award

has been confirmed by the Court under Section 34 and by the

Court   in   an   appeal   under   Section   37,   this   Court   must   be

extremely cautious and slow to disturb such concurrent findings.

13.   Having noted the above grounds for interference with an

arbitral award, it must now be noted that the instant question

pertains to determining whether the arbitral award deals with a

dispute not contemplated by or not falling within the terms of the

submission   to   arbitration,   or   contains   decisions   on   matters

beyond the scope of the submission to arbitration. However, this

9

question  has   been  addressed  by  the   Courts   in terms   of  the

construction of the contract between the parties, and as such it

can be safely said that a review of such a construction cannot be

made in terms of re­assessment of the material on record, but

only in terms of the principles governing interference with an

award as discussed above.

14. It is equally important to observe at this juncture that while

interpreting the terms of a contract, the conduct of parties and

correspondences exchanged would also be relevant factors and it

is within the arbitrator’s jurisdiction to consider the same. (See

McDermott   International   Inc.   v.   Burn   Standard   Co.   Ltd.

(supra); Pure Helium India (P) Ltd. v. ONGC, (2003) 8 SCC 593,

D.D. Sharma v. Union of India, (2004) 5 SCC 325).

15. We have gone through the material on record as well as the

Majority Award, and the decisions of the learned Single Judge

and the Division Bench. The majority of the arbitral tribunal as

well as the Courts found upon a consideration of the material on

record,   including   the   agreement   dated   14.12.1993,   the

correspondence   between   the   parties   and   the   oral   evidence

adduced,   that   the   agreement   does   not   make   any   distinction

10

within the type of customers, and furthermore that the supplies

to   HTPL   were   not   made   in   furtherance   of   any   independent

understanding between the Appellant and the Respondent which

was not governed by the agreement dated 14.12.1993.

16.   The   Appellant   has   highlighted   before   us   several

correspondences addressed to it from the Respondent that refer

to   the   fact   that   sales   to   HTPL   had   been   made   under   the

Respondent’s contract with HTPL. Indeed, it is evident from the

agreement dated 28.07.1994 between HTPL and the Respondent

that a direct agreement existed between them. However, as is

undisputed, the Appellant received its commission in its entirety

for the HTPL transaction, and thus clearly was a beneficiary of

the agreement between the Respondent and HTPL. Moreover, in

this regard, it was rightly observed in the Majority Award that the

Appellant could not show under what separate agreement it was

entitled to commission from such sales other than the agreement

dated 14.12.1993, and for what services, if its only role in the

transaction was to allow HTPL to lift goods from its godowns. 

17.Indeed,  it   is  not   the   case  of   the  Appellant   that  it   only

provided   storage   services   to   the   Respondent   by   allowing   the

Respondent to store its goods in the warehouse of the Appellant

11

(i.e. that it only acted as a warehouse for the Respondent). In

fact, a series  of correspondences amongst the Appellant,  the

Respondent and HTPL clearly reveals that the Appellant was also

actively   involved   in   the   transaction   in   question   entered   into

between   the   Respondent   and   HTPL,   and   as   such   was   a

beneficiary   under   their   agreement,   as   observed   supra.   The

Appellant released the Respondent’s goods to HTPL as per the

directions of the Respondent without raising any objection, and

thereafter   engaged   in   correspondence   in   respect   of   the

transaction.

18. It   would   be   appropriate   to   refer   to   some   such

communications   amongst   the   Appellant,   the   Respondent   and

HTPL for illustrative purposes. For instance, as mentioned by the

Respondent in a communication dated 19.09.1994 addressed to

HTPL, the Appellant was to honour the terms and conditions of

the   agreement   between   the   Respondent   and   HTPL.   The   said

communication also referred to negotiations about issuance of a

letters of credit in favour of the Appellant. Additionally, as can be

seen   from   the   correspondence   from   the   Appellant   to   the

Respondent   dated   26.08.1994,   the   Appellant   wrote   to   it   to

confirm that credit had to be supplied to HTPL at the discounted

12

interest   rate   of   16.25%   p.a.,   which   was   affirmed   by   the

Respondent   on   the   same   day.   At   the   same   time,   the

correspondence dated 28.03.1995 from the Respondent to the

Appellant discloses that a letter of credit issued by HTPL initially

sent to the Respondent was forwarded to the Appellant with

directions to despatch goods after verification of the letter of

credit and other related papers. 

19. The issuance of letters of credit in the name of the Appellant

with respect to the HTPL transaction was similar to the practice

adopted in case of letters of credit or demand drafts issued in all

other   transactions,   whether   directly   negotiated   by   the

Respondent, or procured through the Appellant, which suggests

that it was the duty of the Appellant in this case as well to ensure

that usance letter of credits issued were bona fide, and in case of

stand­by letters of credit, that they were negotiated in time in

case of failure of payment on the due date, in terms of the

agreement dated 14.12.1993. 

20. The   Courts   also   rightly   relied   upon   the   communication

dated 06.12.1995 from the Respondent to the Appellant adverting

to the terms and conditions of the contract between the parties

and referring to the fact that in respect of the sales made to HTPL

13

in the period of April, May and July 1995, an amount of Rs. 9.2

crores   together   with   interest   was   still   to   be   received.   The

response to the above communication, from the Appellant to the

Respondent, dated 08.12.1995, stated that the Appellant had

taken steps to set the matter right, and that the Appellant had

had certain internal difficulties which had since been resolved

and   the   Respondent   would   have   no   grounds   to   complain

thereafter. This communication clearly demonstrates the duty of

the Appellant to recover the dues from HTPL and forward the

same to the Respondent.

21. Another important communication rightly relied upon by

the   Courts   is   the   Appellant’s   letter   dated   24.01.1996   to   the

Respondent,   informing   it   about   the   institution   of   a   suit   for

damages   by   HTPL   with   respect   to   the   quality   of   the   goods

supplied.  This  correspondence  refers to  HTPL  as  a  customer

introduced to the Appellant by the Respondent. Crucially, it was

addressed in terms of the agreement dated 14.12.1993, which

amounts to a clear admission that the sales made to HTPL were

in terms of the said agreement.

22. In this view of the matter, it is not open to the Appellant to

argue that the agreement between the Respondent and HTPL was

14

independent   of  the   agreement   dated  14.12.1993  between the

Appellant and the Respondent and that the latter did not apply to

such transaction.

23. Moreover, as noticed in the Majority Award and also by the

Courts, the oral evidence of the officers of the Appellant indicates

that the Appellant did not make any effort to ensure that the

letters of credits pertaining to the supplies made to HTPL were

honoured, pointing towards gross negligence on the part of the

Appellant.

24. Based upon the above discussion, in our opinion, the view

taken in the Majority Award, as confirmed by the High Court in

the exercise of its powers under Sections 34 and 37 of the 1996

Act, is a possible view based upon a reasonable construction of

the   terms   of   the   agreement   dated   14.12.1993   between   the

Appellant and the Respondent and consideration of the material

on  record.  We   are   also of   the   opinion  that   the   dispute   was

covered under the agreement  between the Appellant and the

Respondent   dated   14.12.1993,   and   as   such   the   dispute   is

governed by the arbitration clause under the said agreement.

Thus, we find no reason to disturb the Majority Award on the

ground that the subject matter of the dispute was not arbitrable.

15

25. Appeal is, therefore, dismissed and the order of the High

Court of Judicature at Bombay in Appeal No. 949 of 2002 is

affirmed. 

        ……………..…………………..J.

    [Mohan M. Shantanagoudar]  

…………………………………J.

[Vineet Saran]

New Delhi;

February 18, 2019.

16