IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 2153 O F 2010   

M/S. DYNA TECHNOLOGIES PVT. LTD.      …APPELLANT(S)

VERSUS

M/S. CROMPTON GREAVES LTD.      …RESPONDENT(S)

JUDGMENT   

N. V. RAMANA, J.   

1.The question involved herein revolves around the requirement of

reasoned   award   and   the   cautionary   tale   for   the   parties   and

arbitrators to have a clear award, rather than to have an award

which   is   muddled   in   form   and   implied   in   its   content,   which

inevitably leads to wastage of time and resources of the parties to

get clarity, and in some cases, frustrate the very reason for going for

an arbitration.

2.This appeal is filed against the final order and judgment dated

27.04.2007, passed by the High Court of Judicature at Madras

whereby the High Court partly allowed the appeal filed by the

respondent and set aside the award of Arbitral Tribunal relating to

1

Reportable

claim no. 2 for payment of compensation for the losses suffered due

to unproductive use of machineries.   

3.Brief facts of the case are that a contract was entered into between

DCM Shriram Aqua Foods Limited (hereinafter referred to as ‘DCM’

in short) and M/s. Crompton Greaves Limited (hereinafter referred

to as “CGL” in short) for an aquaculture unit to be set up by such

Principal,   namely,   DCM.   CGL   invited   tenders   for   carrying   out

certain   works   for   construction   of   ponds,   channels,   drains   and

associated works.  The appellant M/s Dyna Technologies Pvt. Ltd.

gave its proposal, estimate and quotation for carrying out the work.

Thereafter, the respondent CGL placed a letter of intent dated 25

th

July, 1994, relevant portions of which are as under:

“10.In the event that you are forced to keep your

equipment   and   manpower   idle   due   to   non

availability   of   work   fronts   due   to   reasons

attributable to DCM or due to legal disturbances not

connected with you, you shall be compensated as

follows:

(i)Maximum   seven   days   of   stoppage   of   work

without any compensation.

(ii)CGL   reserves   the   right   to   advice   you   to

demobilize partially or fully in lieu of paying

compensation   for   such   delays.   Under   such

circumstances,   you   shall   be   paid   such

2

compensation   towards   transportation   of

equipment to Site at mutually agreed rates.

(iii)Suitable   time   extension   shall   be   given   to

complete the work to compensate the delay

caused due to the stoppage of work. 

11.Storage & Security: you will be responsible to

provide necessary stores, office and labour camps

for   your   staff   at   site.   Only   open   area   for

construction   of   above   will   be   given   to   you.

Electricity   will   be   provided   at   one   point   on

chargeable basis at actuals. You will be responsible

to tap the same to your required place.

A format work order will be charged subsequently

which   will   cover   other   General   Terms   and

Conditions. Labour rules, Workmen Compensation

etc. which may not be covered by this LOI and the

same shall also be part of this LOI.”

4.The appellant made certain queries and clarifications, and by letter

dated 10

th

 October, 1994, CGL amended the contract as suggested

by the appellant company. Thereafter, CGL issued work order on

15

th

  November, 1994 setting out the terms and conditions of the

work, material portions of which are stated as under:

“2. Termination of contract:

The Company reserves the right to terminate this

work at any stage without payment of compensation

due to any of the following reasons:

a.If the original contract between the client and

the company is terminated/suspended.

3

b.The company is unable to proceed with the

work due to reasons like non­availability of

work fronts, delay in availability of materials or

delay in receipt of payments from clients etc.

c.If the contractor is not able to carry out work

to   the   satisfaction   of   the   company’s   clients

representatives.

d.If the contractor is unable to ensure adequate

progress as required by the company and their

purchaser.

e.Upon termination of this contract/work order,

all rights and obligation of the parties, shall

cease provided that the termination shall not

relieve the contractor of any of his obligations

which   may   have   accrued   upto   the   date   of

termination.

Upon termination of this contract/work order due to

default on the part of the contractor, he /it shall

indemnify the company against all losses incurred

by the company as a result of such termination.”

5.After   commencement   of   the   work,   the   respondent   CGL   on   5

th

January, 1995 instructed the employees of the appellant company

to stop the work.

6.The appellant company claimed compensation for such premature

termination of the contract and ultimately the dispute was referred

to Arbitral Tribunal consisting of three Arbitrators.

7.The appellant­claimant made the following claims:­

(1)Losses due to idle charges.

4

(2)Losses   due   to   unproductivity   of   the   men   and

machineries which could not work due to hindrances.

(3)Loss of profit as the contract got dissolved and 

(4)Interest on the above claims and

(5)Costs.

8.The aforementioned claims are listed in the statement of claims

totalling   to   Rs.   54,21,170.45   initially   on   21

st

  June,   1997   and

revised to Rs. 53,83,980.45 on 5

th

 July, 1997.

9.The following is a summary of the final claims:­

(1) Idle Charges for machineries and

demobilisation   as   approved   by

Respondent

…Rs.  4,18,551.50

(2)Losses due to unproductive use

of machineries  …Rs. 45,85,286.00

(3)Loss of profit …Rs. 20,89,925.00

(4)And (5) Interest and Costs

Deduct Payment already received

… to be assessed

Rs. 70,93,763.33

Rs. 17,09,782.88

_____________________

           Balance due Rs. 53,83,980.45

+

Interest and costs

10. It may be relevant to note at this stage that so far as claim no.

1 in reference to the losses due to idle charges is concerned, it was

5

finally settled amicably by the parties and the balance towards the

interest component also stands paid.

11. So far as claim no. 3 in reference to loss of profit is concerned,

the same was disallowed by the Arbitral Tribunal and it was later

not questioned by the appellant­claimant and that attained finality.

12. The only objection is in reference to claim no. 2,  i.e., losses

due to unproductive use of machineries which was accepted by the

Arbitral Tribunal for a sum of Rs. 27,78,125/­ with interest @ 18%

p.a. vide its award dated 30

th

 April, 1998 and Correction to award

dated 5

th

 May, 1998.

13. Aggrieved by the award passed by the Tribunal, an original

petition was filed before the learned Single Judge of the High Court

of Judicature at Madras, questioning the award under Section 34 of

the Arbitration and Conciliation Act, 1996 (hereinafter “Arbitration

Act”), by the respondent. The learned Single Judge, while upholding

the award of the Tribunal, observed as under:

“7.Thus the Arbitrators have given a specific

finding that the amount paid as compensation is

actually   the   amount   expended   by   the   fourth

6

respondent and therefore the petitioner is liable

to reimburse the loss sustained by the fourth

respondent.  Therefore, this  contention  is  also

not acceptable.

   …

9.Further, the learned counsel for the petitioner

took this court to various portions of the Award and

tried  to convince  this   Court  that  the  Arbitrators

have not decided the issue fully appreciating the

evidence on record. In the judgment of the Supreme

Court reported in M/s Sundarsan Trading Company

v. Government of Kerala (AIR 1989 Supreme Court

890) it has been clearly held that the power of the

Arbitrator   in   respect   of   the   interpretation   of   the

contract in a matter for arbitration, the Arbitrator

can pass the Award by taking a particular view of

the contract and hence, the Court cannot substitute

its   own   decision.   Therefore,   this   Court   cannot

reappraise the evidence and substitutes its views

and set aside the Award. Also in the case of Tamil

Nadu Civil Supplies Corporation Limited v. Albert

and Company (2000 (III) CTC 83), this Court has

held that as per Section 34 of the Act, the Award of

the Arbitrator can be set aside only on the limited

grounds and the Award cannot be interfered with

simply   because   another   view   is   possible   on   the

available   materials.   The   arbitrator   is   a   Judge   of

choice of parties and this Court cannot set aside

unless it suffers from error apparent on the face of

the record. It cannot be set aside even if the Court

can come to different conclusion on the same facts.

The   learned   counsel   for   the   petitioner   has   not

pointed out any such ground. It cannot also be said

that the Award is perverse or has error apparent on

the face of the record. Therefore, the Award passed

by the Arbitrator is not illegal or invalid and cannot

be set aside. Therefore, the petition is dismissed.”

7

(emphasis supplied)

14. Aggrieved   by   the   aforesaid   decision   of   the   learned   Single

Judge, the respondent appealed before the Division Bench in O.S.A

No. 234 of 2001. As aforementioned, the High Court vide impugned

order partly allowed the appeal and set aside the award of the

Tribunal relating to claim no. 2.  The High Court was of the opinion

that   the   award   does   not   contain   sufficient   reasons   and   the

statements contained in paragraph 3.1 (a) to 3.1 (g) of the award

does not provide any reasons, discussions or conclusion.  The High

Court has observed in the following manner:

“18. It is of course true that an Arbitrator cannot be

expected to write a detailed judgment as in a law

Court. However, the present Act contemplates that

the award of the Arbitrator should be supported by

reason. The decision relied upon by the counsel for

the   respondent,   rendered   on   the   basis   of   the

Arbitration   Act,   1940,   cannot   be   pressed   into

service   keeping   in   view   the   specific   provision

contained in the Act. Moreover, even assuming that

the   ratio   of   the   said   decision   is   applicable,   we

cannot cull out any underlying reason in the award

for directing payment of compensation. The basis

for the right of the claimant and the basis of the

liability   of   the   present   appellant   have   not   been

indicated anywhere within four corners of the award

8

and in spite of the best efforts it is not possible to

discover even any latent reason in the award.

19. It was also contended that the discussion in

para 3.1(g) of the award contains the basis and

reason given by the Tribunal.

We   have   carefully   gone   through   such

paragraph as well as the preceding and subsequent

paragraphs.   In   our   considered   opinion,   the

statements recited in para 3.1 including para 3.1(g)

are only substance of the submissions/claim made

by   the   claimant   and   para   3.1(g)   cannot   be

construed as a conclusion or even the reasoning

given by the Tribunal.”

15. Having  come  to a  conclusion that  the  arbitral  award  was

deficient due to the lack of reasoning, the High Court proceeded

further to note that the option of Section 34 (4) of the Arbitration

Act was not necessary as the compensation could not have been

claimed considering the fact that the work order has provision

barring claim no. 2, in the following manner:

“20. Learned counsel for the respondent has relied

upon Section 34(4) of the Arbitration Act and has

submitted that in case if this Court finds that the

Arbitral Tribunal has not given reason, even though

it is so required under Section 31(3) by invoking

jurisdiction under Section 31(4), this Court can give

opportunity to the Arbitral Tribunal to resume the

arbitral   proceedings   or   to   take   action   as   in   the

9

opinion of the Arbitral Tribunal would eliminate the

grounds for setting aside the arbitral award.

21. We do not think that the present case is a fit

case where the Arbitral Tribunal can be called upon

to give reasons in support of its conclusion. This is

because, in our considered opinion, the terms of the

contract clearly exclude the possibility of payment

of   any   compensation   on   account   of   premature

termination of the contract as envisaged in para C.

2(a).”

16. Thereafter, the High Court proceeded further to note that the

arbitral proceeding was beyond the competence of the Tribunal by

considering the conditions under the work order. 

17. Learned counsel for the appellant submits that the Arbitral

Tribunal comprising of three Arbitrators has looked into the entire

material available on record and recorded a finding in reference to

claim no. 2 (losses suffered due to unproductive use of machineries)

based on the case set up by the parties taking note of Section 73 of

the   Indian   Contract   Act,   1872   (hereinafter  “Contract   Act”)   and

relying   on   the   evidence   including   appraisal   of   the   log   books

approved by the respondent and held that actual losses/expenses

were incurred by the appellant. In the given circumstances it was

not open for the High Court in appeal to reappraise and substitute

10

its   own   view   in   contravention   of   the   clause   of   the   agreement

pursuant to which the arbitral dispute was raised and a finding

came to be recorded in acceptance of the claim with regard to the

losses   suffered   by   the   appellant   due   to   unproductive   use   of

machineries and the interference made by the High Court is beyond

the scope of Section 37 of the Arbitration Act.

18. Learned counsel further submits that the Division Bench of

the High Court did not hold that the evidence relied upon by the

Arbitral Tribunal, i.e., the log books were not proper or were lacking

quality. As a matter of fact, there was no challenge to the same in

the   appeal   filed   by   the   respondent   under   Section   37   of   the

Arbitration Act and only the liability was questioned. The learned

counsel further submitted that the only submission of the learned

counsel for the respondent before the Arbitral Tribunal and also

before the learned Single Judge of the High Court was that there

was no provision under the contract granting compensation for loss

incurred for unproductive use of machinery and that the Arbitral

Tribunal has exceeded its jurisdiction. This issue was examined by

the Tribunal and confirmed by the Single Judge of the High Court,

11

after   examining   the   objections   raised   by   the   respondent   under

Section  34   of   the   Arbitration   Act.   The   learned   counsel   for   the

appellant   contented   that   interference   at   the   appellate   stage   is

beyond the scope of Section 37 of the Arbitration Act and in the

given circumstances, claim no. 2 which has been set aside by the

Division Bench of the High Court under the impugned judgment

deserves to be interfered by this Court.

19. Learned counsel also submits that Section 73 of the Contract

Act   confers   a   right   which   is   for   public   interest/benefit   and

contractual   clause,   if   any,   which   takes   away   such   a   right

unilaterally of a party is violative of Section 23 of the Contract Act.

The law which is made for an individual’s benefit can be waived by

only by such individual, however, where law is for public interest or

has   policy   element,   then   such   rights   cannot   be   waived   by   an

individual person inasmuch as such rights are a matter of public

policy/public interest.

20. Learned counsel further submits that a contractual provision

which   is   in   contravention   of   a   specific     statutory   provision,   if

allowed to be implemented, the same will result in frustration of a

12

right conferred by law or if the contractual clause is immoral or

opposed to public policy, in such cases the contractual clause is

invalid  and   void  ab   initio  and   cannot   be   enforced   to   disentitle

appellant in claiming the actual loss which has been suffered by it

and   established   before   the   Arbitral   Tribunal   and   which   the

respondent   is   under   an   obligation   to   reimburse.   In   the   given

circumstances, claim no. 2 which has been set aside by the High

Court needs interference by this Court. The learned counsel in

support has placed reliance on the judgment of this Court in K.N.

Sathyapalan (Dead) by Lrs. v. State of Kerala,  (2007) 13 SCC

43.

21. Per   contra,   learned   counsel   for   the   respondent,   while

supporting   the   findings   recorded   by   the   High   Court   in   the

impugned   judgment,   submits   that   the   claim   which   has   been

disallowed by the High Court in the impugned judgment is basically

a claim for payment of compensation or damages on account of

premature termination of contract and neither the Arbitral Tribunal

nor   the   learned   Single   Judge   of   the   High   Court   has

considered/examined the terms of the contract in appreciating the

13

right of the claimant to claim compensation of damages and the

corresponding liability of the respondent to pay/settle the claim.

According   to   him,   as   per   the   terms   of   contract,   no   such

compensation was payable.

22. Learned counsel further submits that it is well settled that the

Arbitral Tribunal cannot travel beyond the terms of contract to

award compensation. As a matter of fact, in the present case, the

terms   of   contract   expressly   prohibit   that   no   compensation   is

payable if the contract is terminated on account of termination of

the project. In the face of such express prohibition, the Arbitral

Tribunal has exceeded its jurisdiction and committed a manifest

error   in   directing   the   payment   of   compensation   even   without

disclosing the basis of arriving at such a conclusion.

23. Learned counsel for the respondent submits that Section 34(2)

(a)(iv) of the Arbitration Act clearly envisages that such an award

can be set aside if the award deals with a dispute not contemplated

by or not falling within the terms of the submission to arbitration.

When there is a specific exclusion/prohibition in the contract, it

was not open for the Tribunal to travel beyond the terms of contract

14

in passing an award which has been taken note of by the Division

Bench of the High Court in the impugned judgment and has been

rightly set aside, supported by cogent reasons. The learned counsel

further submitted that what has been observed by the Division

Bench of the High Court in the impugned judgment is based on

settled principles of law and needs no interference. 

24. We have heard learned counsel for the parties and with their

assistance perused the material available on record.

25. Before  we devolve into the contractual issues, we need to

observe  certain pointers  on  the jurisdiction of  the court  under

Section 34 of the Arbitration Act. Section 34 as it stood before the

Amendment Act of 2015, was as follows­

“34 Application for setting aside arbitral award. —

(1)Recourse to a Court against an arbitral award

may be made only by an application for setting aside

such award in accordance with sub­section (2) and

sub­section (3).

(2)An arbitral award may be set aside by the Court

only if—

(a)the party making the application furnishes proof

that—

(i)a party was under some incapacity, or

15

(ii)the arbitration agreement is not valid under the

law to which the parties have subjected it or, failing

any indication thereon, under the law for the time

being in force; or

(iii)the party making the application was not given

proper notice of the appointment of an arbitrator or

of the arbitral proceedings or was otherwise unable to

present his case; or

(iv) the   arbitral   award   deals   with   a   dispute   not

contemplated by or not falling within the terms of the

submission to arbitration, or it contains decisions on

matters   beyond   the   scope   of   the   submission   to

arbitration:

Provided that, if the decisions on matters submitted

to arbitration can be separated from those not so

submitted, only that part of the arbitral award which

contains   decisions   on   matters   not   submitted   to

arbitration may be set aside; or

(v)the composition of the arbitral tribunal or the

arbitral procedure was not in accordance with the

agreement of the parties, unless such agreement was

in conflict with a provision of this Part from which

the   parties   cannot   derogate,   or,   failing   such

agreement, was not in accordance with this Part; or

(b)the Court finds that—

(i)the subject­matter of the dispute is not capable

of settlement by arbitration under the law for the

time being in force, or

(ii)the arbitral award is in conflict with the public

policy of India.

Explanation. —Without prejudice to the generality of

sub­clause (ii) it is hereby declared, for the avoidance

of any doubt, that an award is in conflict with the

16

public policy of India if the making of the award was

induced or affected by fraud or corruption or was in

violation of section 75 or section 81.

(3)An   application   for   setting   aside   may   not   be

made after three months have elapsed from the date

on   which   the   party   making   that   application   had

received the arbitral award or, if a request had been

made under section 33, from the date on which that

request had been disposed of by the arbitral tribunal:

Provided   that   if   the   Court   is   satisfied   that   the

applicant   was   prevented   by   sufficient   cause   from

making the application within the said period of three

months   it   may   entertain   the   application   within   a

further period of thirty days, but not thereafter.

(4) On receipt of an application under sub­section (1),

the Court may, where it is appropriate and it is so

requested by a party, adjourn the proceedings for a

period of time determined by it in order to give the

arbitral   tribunal   an   opportunity   to   resume   the

arbitral proceedings or to take such other action as

in the opinion of arbitral tribunal will eliminate the

grounds for setting aside the arbitral award.

26. There is no dispute that Section 34 of the Arbitration Act

limits a challenge to an award only on the grounds provided therein

or as interpreted by various Courts. We need to be cognizant of the

fact that arbitral awards should not be interfered with in a casual

and cavalier manner, unless the Court comes to a conclusion that

the perversity of the award goes to the root of the matter without

17

there being a possibility of alternative interpretation which may

sustain the arbitral award. Section 34 is different in its approach

and cannot be equated with a normal appellate jurisdiction. The

mandate under Section 34 is to respect the finality of the arbitral

award and the party autonomy to get their dispute adjudicated by

an alternative forum as provided under the law. If the Courts were

to interfere with the arbitral award in the usual course on factual

aspects, then the commercial wisdom behind opting for alternate

dispute resolution would stand frustrated. 

27. Moreover, umpteen number of judgments of this Court have

categorically held that the Courts should not interfere with an

award   merely   because   an   alternative   view   on   facts   and

interpretation of contract exists. The Courts need to be cautious

and should defer to the view taken by the Arbitral Tribunal even if

the reasoning provided in the award is implied unless such award

portrays   perversity   unpardonable   under   Section   34   of   the

Arbitration Act.

28. Having established the basic jurisprudence behind Section 34

of the Arbitration Act, we must focus on the analysis of the case.

18

The primary contention of the learned counsel appearing on behalf

of the appellant is that the award by the learned Tribunal was

perverse for want of reasons. The necessity of providing reasons has

been provided under Section 31 of the Arbitration Act, which reads

as under:

“31. Form and contents of arbitral award.­

…

(3)  The   arbitral   award   shall   state   the   reasons

upon which it is based, unless—

(a) the parties have agreed that no reasons are to be

given, or

(b) the award is an arbitral award on agreed terms

under section 30.”

(emphasis supplied)

Under the UNCITRAL Model Law the aforesaid provision is provided

as under:

“(2) The award shall state the reasons upon which it

is based, unless the parties have agreed that no

reasons are to be given or the award is an award on

agreed terms under article 30.”

29. Similar to the position under the Model Law, India also adopts

a   default   rule   to   provide   for   reasons   unless   the   parties   agree

19

otherwise. As with most countries like England, America and Model

Law, Indian law recognizes enforcement of the reasonless award if it

has been so agreed between the parties. 

30. There is no gainsaying that arbitration proceedings are not per

se  comparable to judicial proceedings before the Court. A party

under Indian Arbitration Law can opt for an arbitration before any

person, even those who do not have prior legal experience as well.

In this regard, we need to understand that the intention of the

legislature to provide for a default rule, should be given rational

meaning in light of commercial wisdom inherent in the choice of

arbitration.

31. A five­Judge Constitution Bench of this Court in the case of

Raipur Development Authority v. Chokhamal Contractors , AIR

1990 SC 1426, considered the scope of Section 30 of the Arbitration

Act, 1940 and held as under:

20

“It is now well settled that an award can neither be

remitted nor set aside merely on the ground that it

does   not   contain   reasons   in   support   of   the

conclusion or decisions reached in it except where

the arbitration agreement or the deed of submission

requires   him   to   give   reasons.   The   arbitrator   or

umpire is under no obligation to give reasons in

support   of   the   decision   reached   by   him   unless

under the arbitration agreement or in the deed of

submission he is required to give such reasons and

if the arbitrator or umpire chooses to give reasons in

support of his decision it is open to the Court to set

aside the award if it finds that an error of law has

been committed by the arbitrator or umpire on the

face of the record on going through such reasons.

The arbitrator or umpire shall have to give reasons

also where the court has directed in any order such

as the one made Under Section 20 or Section 21 or

Section 34 of the Act that reasons should be given

or where the statute which governs an arbitration

requires him to do so.”

32. A  three­Judge Bench of  this   Court  in  another case  of  S.

Harcharan Singh v. Union of India , (1990) 4 SCC 647, reiterated

its   earlier   view   that   the   arbitrator's   adjudication   is   generally

considered binding between the parties for he is a Tribunal selected

by the parties and the power of the Court to set aside the award is

restricted to cases set out in Section 30 of the Arbitration Act, 1940.

21

33. However, the ratio of Chokhamal case (supra) has not found

favour of the Legislature, and accordingly Section 31(3) has been

enacted in the Arbitration Act. This Court in Som Datt Builders

Ltd. v. State of Kerala, (2009) 4 ARB LR 13 SC, a Division Bench

of this Court has indicated that passing of a reasoned award is not

an empty formulation under the Arbitration Act. 

34. It may be relevant to note Russell on Arbitration, 23

rd

 edn.

(2007), wherein he notes that:

“If the Court can deduce from the award and the

materials before it, which may include extracts from

evidence and the transcript of hearing, the thrust of

the tribunal’s reasoning then no irregularity will be

found….Equally, the court should bear in mind

that when considering awards produced by non­

lawyer arbitrators, the court should look at the

substance   of   such   findings,   rather   than   their

form, and that one should approch a reading of

the award in a fair, and not in an unduly literal

way.”

(emphasis supplied)

35. The mandate under Section 31(3) of the Arbitration Act is to

have reasoning which is intelligible and adequate and, which can in

22

appropriate cases be even implied by the Courts from a fair reading

of the award and documents referred to thereunder, if the need be.

The aforesaid provision does not require an elaborate judgment to

be passed by the arbitrators having regards to the speedy resolution

of dispute.

36. When we consider the requirement of a reasoned order three

characteristics of a reasoned order can be fathomed. They are:

proper, intelligible and adequate. If the reasoning in the order are

improper, they reveal a flaw in the decision­making process. If the

challenge to an award is based on impropriety or perversity in the

reasoning,   then   it   can   be   challenged   strictly   on   the   grounds

provided under Section 34 of the Arbitration Act. If the challenge to

an award is based on the ground that the same is unintelligible, the

same would be equivalent of providing no reasons at all. Coming to

the last aspect concerning the challenge on adequacy of reasons,

the Court while exercising jurisdiction under Section 34 has to

adjudicate the validity of such an award based on the degree of

particularity of reasoning required having regard to the nature of

23

issues falling for consideration. The degree of particularity cannot

be stated in a precise manner as the same would depend on the

complexity of the issue. Even if the Court comes to a conclusion

that there were gaps in the reasoning for the conclusions reached

by the Tribunal, the Court needs to have regard to the documents

submitted by the parties and the contentions raised before the

Tribunal so that awards with inadequate reasons are not set aside

in   casual   and   cavalier   manner.   On   the   other   hand,   ordinarily

unintelligible awards are to be set aside, subject to party autonomy

to do away with the reasoned award. Therefore, the courts are

required to be careful while distinguishing between inadequacy of

reasons in an award and unintelligible awards.

37. At this juncture it must be noted that the legislative intention

of providing Section 34 (4) in the Arbitration Act was to make the

award enforceable, after giving an opportunity to the Tribunal to

undo the curable defects. This provision cannot be brushed aside

and the High Court could not have proceeded further to determine

the issue on merits. 

24

38. In case of absence of reasoning the utility has been provided

under of Section 34(4) of the Arbitration Act to cure such defects.

When there is complete perversity in the reasoning then only it can

be challenged under the provisions of Section 34 of the Arbitration

Act. The power vested under Section 34 (4) of the Arbitration Act to

cure defects can be utilized in cases where the arbitral award does

not provide any reasoning or if the award has some gap in the

reasoning or otherwise and that can be cured so as to avoid a

challenge based on the aforesaid curable defects under Section 34

of the Arbitration Act. However, in this case such remand to the

Tribunal would not be beneficial as this case has taken more than

25 years for its adjudication. It is in this state of affairs that we

lament   that   the   purpose   of   arbitration   as   an   effective   and

expeditious forum itself stands effaced.

39. It may be noted that when the High Court concluded that

there was no reasoned award, then the award ceased to exist and

the Court was functus officio under Section 34 of the Arbitration Act

for hearing the challenge to the award under the provisions of

Section 34 and come to a conclusion that the arbitration award was

25

not in terms of the agreement. In such case, the High Court ought

to have considered remanding the matter to the Tribunal in the

usual course. However, the High Court analyzed the case on merits,

but, for different reasons and we need not go into the validity of

High Court’s interference.

40. Coming back to the award, we need to see whether the award

of   the   Arbitral   Tribunal   can   be   sustained   in   the   instant   case.

Although the Arbitral Tribunal has dealt with the claims separately

under   different   sub­headings,   the   award   is   confusing   and   has

jumbled the contentions, facts and reasoning, without appropriate

distinction. The Tribunal rendered the award with narration of facts

with references to the annexures wherever it relied upon by it. The

Tribunal abruptly concluded at the end of the factual narration,

without providing any reasons, in the following manner:

“(3) Claim for unproductive usage of machineries

….

(g) All the above facts clearly establish that the

machineries deployed by the Claimant had to do

unproductive work by shifting from one place to

another   to   suit   the   availability   of   work.The

contract contemplates only payment for actual

turnover   of   earthwork   and   for   this   they   had

received amount totaling to Rs. 1709782.88.  The

26

Claimant claims that the hire charges paid to the

machineries,   men   and   engineers   should   be

reimbursed   to   him.   He   has   given   the   actual

expenses in his claim statement.

(emphasis supplied)

41. Interestingly,   the   factual   narration   is   coupled   with   the

claimant’s argument, which is bundled together. A close reading of

the same is required to separate the same wherein the Arbitral

Tribunal has mixed the arguments with the premise it intended to

rely upon for the claimant’s claim. Further, it has reduced the

reasons   for   respondent’s   defense.   In   spite   of   our   independent

application   of   mind   based   on   the   documents   relied   upon,   but

cannot   sustain   the   award   in   its   existing   form   as   there   is   a

requirement of legal reasoning to supplement such conclusion. In

this context, the complexity of the subject matter stops us from

supplementing such legal reasoning and we cannot sustain the

aforesaid award as being reasoned.

42. It may be beneficial to reduce the concluding paragraph of the

award, which reads as under:

“3.4. The above arguments and various authorities

quoted by them have been studied by the Tribunal

and   we   are   convinced   that   the   compensation   is

27

payable on the hire charges and expenses incurred

by the claimant based on the claims made by him in

June 95 and now submitted by the claimant in his

revised   claim   petition     on   05.07.1997.  We   are

convinced   that   the   machineries   have   been

actually mobilized from the letter R­3, R­8 and

R­10 issued by DCM reporting on the number of

machineries   deployed   by   Claimant .   The

Claimants have produced the log books and bills for

the various machineries and modified their claims.

The tribunal had perused the log books and idle

wages approved in C­7 by Respondent and the

claims made in R­17.”

(emphasis supplied)

43. From the facts, we can only state that from a perusal of the

award, in the facts and circumstances of the case, it has been

rendered without reasons. However, the  muddled and confused

form of the award has invited the High Court to state that the

arbitrator has merely restated the contentions of both parties. From

a perusal of the award, the inadequate reasoning and basing the

award on the approval of the respondent herein cannot be stated to

be appropriate considering the complexity of the issue involved

herein, and accordingly the award is unintelligible and cannot be

sustained.

28

44. In any case, the litigation has been protracted for more than

25 years, without any end for the parties. In totality of the matter,

we consider it appropriate to direct the respondents to pay a sum of

Rs. 30,00,000/­ (Rupees Thirty Lakhs only) to the appellant in full

and final settlement against claim No. 2 within a period of 8 weeks,

failing which the appellant will be entitled to interest at 12% per

annum until payment, for providing quietus to the litigation. 

45. In view of the conclusions reached, the appeal is disposed of to

the extent indicated herein. There shall be no orders as to the costs.

..............................................J.

(N.V. RAMANA)

 ..............................................J.

 (MOHAN M. SHANTANAGOUDAR)

..............................................J.

 (AJAY RASTOGI)

NEW DELHI;

DECEMBER 18, 2019.

29

30