REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.  6774 OF 2022

M/s. EMAAR INDIA LTD.           ...APPELLANT(S)

VERSUS

TARUN AGGARWAL PROJECTS LLP & ANR.   …RESPONDENT(S)

J U D G M E N T

M.R. SHAH, J.

1. Feeling   aggrieved   and   dissatisfied   with   the   impugned

judgment and order dated 24.12.2021 passed by the High

Court of Delhi at New Delhi in Arbitration Petition No. 637

of 2021, by which, the High Court in exercise of powers

under Section 11(6) of the Arbitration and Conciliation Act,

1996 (hereinafter referred to as the Arbitration Act) has

appointed arbitrators to resolve the dispute between the

parties,   the   original   respondent   –   M/s   EMMAR   India

Limited has preferred the present appeal.

1

2. That the original petitioners – respondents herein entered

into   a   Collaboration   Agreement   dated   07.05.2009   for

development of a residential colony in Sector 62 and 65,

Gurugram.   That   thereafter,   a   further   Addendum

Agreement dated 19.04.2011 was executed between the

parties. The dispute arose between the parties and it was

the case on behalf of the original applicants – respondents

herein that the appellant herein did not comply with the

obligations   under   the   Addendum   Agreement   dated

19.04.2011.   The   respondents   –   original

applicants/petitioners   issued   a   legal   notice   dated

20.11.2019 raising demand for physical possession of 5

plots measuring 2160 sq. yds. and claiming a sum of Rs.

10 crores for the losses/damages suffered by them. As

according to the original petitioners – respondents herein

the   dispute   between   the   parties   were   arbitrable,   the

original petitioners appointed a former judge of the High

Court   as   their   arbitrator.   The   appellant   herein   denied

appointment of the arbitrator. Therefore, the respondents

herein approached the High Court for appointment of the

arbitrators   in   terms   of   Clause   37   of   the   Addendum

2

Agreement   by   submitting   an   application   under   Section

11(5) & (6) of the Arbitration Act seeking appointment of

arbitrators by the Court.

2.1The said arbitration petition was opposed by the appellant

herein by raising various grounds including one of the

grounds that the dispute falls under Clause 36 of the

Addendum Agreement and not under Clause 37 which

incorporates arbitration clause. 

2.2Despite having noted that the Clause 36 of the Addendum

Agreement stipulates that in the event of any dispute with

regard to Clauses 3, 6 and 9, other party shall have a right

to   get   the   agreement   specifically   enforced   through

appropriate court of law, the High Court has appointed the

arbitrators   in   terms   of   Clause   37   of   the   Addendum

Agreement by observing that conjoint reading of Clauses

36 and 37 makes it clear that a party does have a right to

seek enforcement of agreement before the Court of law but

it does not bar settlement of disputes through Arbitration

and   Conciliation  Act,  1996.  By  observing  so,  the  High

Court has allowed the application under Section 11(5) &

3

(6) and has appointed the arbitrators, who shall appoint

the third arbitrator in terms of Clause 37. 

2.3Feeling   aggrieved   and   dissatisfied   with   the   impugned

judgment and order passed by the High Court allowing the

application under Section 11(5) & (6) of the Arbitration Act

and appointing the arbitrators with respect to the dispute

between the parties, the original opponent – respondent

has preferred the present appeal.      

3. Shri Dhanesh Relan, learned counsel appearing on behalf

of   the   appellant   has   vehemently   submitted   that   while

allowing the application under Section 11(5) & (6) and

appointing the arbitrators, the High Court has not at all

considered that according to the appellant the dispute falls

within Clause 36 of the Agreement and not under Clause

37. It is submitted that as per Clause 36 in case of any

conflict or difference arising between the parties or in case

the either party refuses or neglects to perform its part of

the obligations under Addendum Collaboration Agreement,

inter­alia, as mentioned in Clauses 3, 6 and 9, then the

other party shall have every right to get the agreement

specifically enforced through the appropriate court of law.

4

It is submitted that as per Clause 37, save and except

Clause 36 or any dispute arising out of or touching upon

or in relation to the terms of the addendum agreement……

shall   be   settled   through   under   the   provisions   of   the

Arbitration and Conciliation Act, 1996. It is submitted that

therefore any dispute with regard to the Clauses 3, 6, 9

shall have to be resolved through the appropriate court of

law   and   such   dispute   is   not   arbitrable   at   all.   It   is

submitted that despite the High Court has noted Clauses

36 & 37, without deciding whether the dispute falls within

Clause 36 the High Court appointed the arbitrators.

3.1Learned   counsel   appearing   on   behalf   of   the   appellant

submitted that as observed and held by this Court in the

case of Uttarakhand Purv Sainik Kalyan Nigam Limited

Vs. Northern Coal Field Limited; (2020) 2 SCC 455, the

appointment   of   an   arbitrator   may   be   refused   if   the

arbitration agreement is not in writing, or the dispute is

beyond the arbitration agreement.

3.2Learned counsel appearing on behalf of the appellant has

further submitted that as observed and held by this Court

5

in the case of Vidya Drolia and Ors. Vs. Durga Trading

Corporation; (2021) 2 SCC 1, the Court may interfere at

Section 8 or 11 stage when it is manifestly and ex facie

certain   that   the   arbitration   agreement   is   non­existent,

invalid   or   the   disputes   are   non­arbitrable,   though   the

nature   and   facet   of   non­arbitrability   would,   to   some

extent, determine the level and nature of judicial scrutiny.

It is further submitted that in the said decision it is also

observed   that   such   restricted   and   limited   review   is   to

check and protect parties from being forced to arbitrate

when the matter is demonstrably “non­arbitrable” and to

cut off the deadwood. 

3.3Learned counsel appearing on behalf of the appellant has

also relied upon the recent decision of this Court in the

case of Indian Oil Corporation Limited Vs. NCC Limited;

2022  SCC  OnLine  SC 896 (Civil  Appeal No.  341  of

2022, decided on 20.07.2022), in which after considering

the decision of this Court in the case of  Vidya Drolia

(supra), this Court after taking into consideration other

decisions   has   observed   and   held   that   at   the   stage   of

6

Section 11 of the Arbitration Act, a preliminary inquiry is

permissible if the dispute is raised with respect to the

arbitrability.

3.4Relying   upon   the   above   decisions,   it   is   vehemently

submitted by learned counsel appearing on behalf of the

appellant that in the facts and circumstances of the case,

the High Court has virtually ignored Clause 36 of the

Agreement.   It   is   submitted   that   the   High   Court   was

required   to   hold   a   preliminary   inquiry   on   whether

considering   Clause   36   of   the   Agreement,   the   dispute

between the parties falls within Clause 36 or not. It is

submitted that if in preliminary inquiry it is found that the

dispute falls within Clause 36 in that case such a dispute

is not arbitrable at all. It is, therefore, prayed to allow the

present appeal and quash and set aside the judgment and

order passed by the High Court.      

4. While   opposing   the   present   appeal   Shri   Siddharth

Bhatnagar, learned Senior Advocate appearing on behalf of

the respondents has vehemently submitted that even as

observed and held by this Court in the case of   Vidya

Drolia (supra) whether the dispute is arbitrable or not, it

7

should be best left to the arbitrator in an application under

Section 16 of the Arbitration Act and it is for the arbitrator

to decide the arbitrability of the dispute.

4.1It is submitted that on conjoint reading of Clauses 36 and

37 of the Agreement and the intention of the parties to

resolve   the   dispute   through   arbitration   under   the

Arbitration Act, no error has been committed by the High

Court in appointing the arbitrators.

5. We have heard learned counsel appearing on behalf of the

respective parties at length. 

6. The short question which is posed for consideration of this

Court is whether in the facts and circumstances of the

case,   the   High   Court   is   justified   in   appointing   the

arbitrators in an application under Section 11(5) and (6) of

the Arbitration Act without holding any preliminary inquiry

or inquiry on whether the dispute is arbitrable or not?

6.1While   considering   the   aforesaid   question/issue,   the

relevant provisions of the Agreement, namely, Clauses 36

and 37, are required to be referred to, which are as under:

­

“Dispute Resolution & Jurisdiction

8

36.In   case   of   any   conflict   or   difference   arising

between the parties or in case the either party refused

or neglects to perform its part of the obligations under

this Addendum Collaboration Agreement, inter­alia as

mentioned in Clauses 3, 6 & 9 hereinabove, then the

other party shall have every right to get this agreement

specifically enforced through the appropriate court of

law. 

37.Save & except clause 36 hereinabove mentioned,

all or any dispute arising out of or touching upon or in

relation to the terms of this Agreement including the

interpretation and validity thereof, and the respective

rights and obligations of the parties, shall be settled

through   under   the   provisions   of   Arbitration   &

Conciliation Act, 1996 wherein both the parties shall

be   entitled   to   appoint   one   Arbitrator   each   and   the

Arbitrators so appoint shall appoint a third Arbitrator

or   rank   of   Retired   Judge   of   any   High   Court.   The

arbitration   proceedings   shall   be   governed   by   the

provisions of Arbitration and Conciliation Act, 1996 or

any   statutory   amendments/modification   thereto   for

the time being in force. The arbitration proceedings

shall be held at Delhi.”   

On a bare reading of Clause 36 of the Agreement, it

clearly   stipulates   that   in   the   event   of   any   dispute   as

mentioned in Clauses 3, 6 and 9, other party shall have a

right to get the Agreement specifically enforced through the

appropriate   court   of   law.   As   per   Clause   37,   save   and

except Clause 36, all or any dispute arising out of or

touching upon or in relation to the terms of the addendum

agreement…….   shall   be   settled   through   under   the

provisions of Arbitration and Conciliation Act, 1996. Thus,

with respect to any dispute as mentioned in Clauses 3, 6 &

9

9, such disputes are not arbitrable at all. It cannot be

disputed   that   both   the   parties   are   governed   by   the

Addendum Agreement dated 19.04.2011.  

6.2In the case of Oriental Insurance Co Ltd. Vs. Narbheram

Power   and   Steel   (P)   Ltd., (2018)   6   SCC   534,   it   is

observed and held by this Court that the parties are bound

by the Clauses enumerated in the policy and the Court

does not transplant any equity to the same by rewriting a

clause. It is further observed and held that an arbitration

clause is required to be strictly construed. Any expression

in the clause must unequivocally express the intent of

arbitration.   It   can   also   lay   the   postulate   in   which

situations the arbitration clause cannot be given effect to.

It is further observed that if a clause stipulates that under

certain circumstances there can be no arbitration and they

are demonstrably clear then the controversy pertaining to

appointment of Arbitrator has to be put to rest (Paras 10­

23).

6.3In the case of Rajasthan State Industrial Development

and   Investment   Corporation Vs. Diamond   and   Gem

10

Development Corporation Ltd.; (2013) 5 SCC 470, it is

observed and held by this Court that a party cannot claim

anything more than what is covered by the terms of the

contract, for the reason that the contract is a transaction

between two parties and has been entered into with open

eyes and by understanding the nature of contract. It is

further observed that thus the contract being a creature of

an   agreement   between   two   or   more   parties   has   to   be

interpreted giving literal meanings unless there is some

ambiguity therein. The contract is to be interpreted giving

the actual meaning to the words contained in the contract

and it is not permissible for the Court to make a new

contract, however reasonable, if the parties have not made

it themselves. It is further observed that the terms of the

contract have to be construed strictly without altering the

nature of a contract as it may affect the interest of either of

the parties adversely (Para 23).

6.4In the case of  Harsha Construction Vs. Union of India

and Ors.; (2014) 9 SCC 246, it is observed and held by

this Court in paragraphs 18 and 19 as under: ­

11

“18.   Arbitration   arises   from   a   contract   and   unless

there is a specific written contract, a contract with

regard to arbitration cannot be presumed. Section 7(3)

of   the   Act   clearly   specifies   that   the   contract   with

regard to arbitration must be in writing. Thus, so far

as the disputes which have been referred to in Clause

39 of the contract are concerned, it was not open to

the Arbitrator to arbitrate upon the said disputes as

there was a specific clause whereby the said disputes

had   been   “excepted”.   Moreover,   when   the   law

specifically makes a provision with regard to formation

of a contract in a particular manner, there cannot be

any   presumption   with   regard   to   a   contract   if   the

contract is not entered into by the mode prescribed

under the Act.

19.   If   a   non­arbitrable   dispute   is   referred   to   an

Arbitrator   and   even   if   an   issue   is   framed   by   the

Arbitrator in relation to such a dispute, in our opinion,

there cannot be a presumption or a conclusion to the

effect that the parties had agreed to refer the issue to

the   Arbitrator.   In   the   instant   case,   the   respondent

authorities   had   raised   an   objection   relating   to   the

arbitrability   of   the   aforestated   issue   before   the

Arbitrator   and   yet   the   Arbitrator   had   rendered   his

decision   on   the   said   “excepted”   dispute.   In   our

opinion, the Arbitrator could not have decided the said

“excepted” dispute. We, therefore, hold that it was not

open to the Arbitrator to decide the issues which were

not arbitrable and the award, so far as it relates to

disputes   regarding   non­arbitrable   disputes   is

concerned, is bad in law and is hereby quashed.”

6.5In the recent decision in the case of Vidya Drolia (supra),

which, as such, is post­insertion of Section 11(6­A) of the

Arbitration Act, it is observed and held that the issue of

12

non­arbitrability of a dispute is basic for arbitration as it

relates to the very jurisdiction of the Arbitral Tribunal. An

Arbitral Tribunal may lack jurisdiction for several reasons

and   non­arbitrability   has   multiple   meanings.   After

referring to another decision of this Court in the case

of Booz Allen & Hamiltan Inc.  Vs. SBI Home Finance

Ltd. [(2011) 5 SCC 532 (Para 34)], it is observed and held

that there are facets of non­arbitrability, namely

“(i) Whether  the disputes are  capable  of adjudication

and settlement by arbitration? That is, whether the disputes,

having regard to their nature, could be resolved by a private

forum   chosen   by   the   parties   (the   Arbitral   Tribunal)   or

whether   they   would  exclusively   fall  within   the  domain   of

public fora (courts).

(ii) Whether the disputes are covered by the arbitration

agreement? That is, whether the disputes are enumerated or

described   in   the   arbitration   agreement   as   matters   to   be

decided by arbitration or whether the disputes fall under the

“excepted   matters”   excluded   from   the   purview   of   the

arbitration agreement.

(iii) Whether the parties have referred the disputes to

arbitration? That   is,   whether   the   disputes   fall   under   the

scope of the submission to the Arbitral Tribunal, or whether

they   do   not   arise   out   of  the   statement   of   claim   and  the

counterclaim filed before the Arbitral Tribunal. A dispute,

even   if   it   is   capable   of   being   decided   by   arbitration   and

falling within the scope of an arbitration agreement, will not

be “arbitrable” if it is not enumerated in the joint list of

disputes referred to arbitration, or in the absence of such a

13

joint   list   of   disputes,  does  not   form  part   of  the  disputes

raised in the pleadings before the Arbitral Tribunal.”

6.6 After  referring  to   and   considering  in   detail  the   earlier

decisions on the point, more particularly, with respect to

non­arbitrability and the ‘excepted matters’, it is ultimately

concluded in para 76 as under:

“76. In view of the above discussion, we would like to

propound a four­fold test for determining when the subject

matter   of   a   dispute   in   an   arbitration   agreement   is   not

arbitrable:

76.1.(1) When cause of action and subject­matter of the

dispute  relates  to  actions  in  rem,   that  do  not   pertain  to

subordinate   rights   in  personam   that   arise   from   rights   in

rem.

76.2.(2) When cause of action and subject­matter of the

dispute   affects   third­party   rights;   have erga   omnes effect;

require   centralized   adjudication,   and   mutual   adjudication

would not be appropriate and enforceable;

76.3.(3) When cause of action and subject­matter of the

dispute relates to inalienable sovereign and public interest

functions of the State and hence mutual adjudication would

be unenforceable;

76.4   (4)   When   the   subject­matter   of   the   dispute   is

expressly or by necessary implication non­arbitrable as per

mandatory statute(s).

76.5 These tests are not watertight compartments; they

dovetail   and   overlap,   albeit   when   applied   holistically   and

pragmatically   will   help   and   assist   in   determining   and

ascertaining with great degree of certainty when as per law

in India, a dispute or subject matter is non­arbitrable. Only

when the answer is affirmative that the subject matter of the

dispute would be non­arbitrable.

14

76.6   However,   the   aforesaid   principles   have   to   be

applied   with   care   and   caution   as   observed   in Olympus

Superstructures   (P)   Ltd.   Vs.   Meena   Vijay   Khetan   and

Ors.; (1999) 5 SCC 651: (SCC p. 669, para 35)

“35. …Reference is made there to certain disputes like

criminal offences of a public nature, disputes arising out of

illegal agreements and disputes relating to status, such as

divorce,   which   cannot   be   referred   to   arbitration.   It   has,

however, been held that if in respect of facts relating to a

criminal matter, say, physical injury, if there is a right to

damages for personal injury, then such a dispute can be

referred to arbitration (Keir v. Leeman). Similarly, it has been

held that a husband and a wife may refer to arbitration the

terms on which they shall separate, because they can make

a   valid   agreement   between   themselves   on   that   matter

(Soilleux v. Herbst, Wilson v. Wilson and Cahill v. Cahill).”

6.7On the question, who decides on non­arbitrability of the

dispute,   after   referring   to   and   considering   the   earlier

decisions on the point, more particularly, the decisions in

the cases of Garware Wall Ropes Ltd. Vs. Coastal Marine

Constructions & Engg.; (2019) 9 SCC 209; United India

Insurance Co. Ltd. Vs. Hyundai Engg. & Construction

Co. Ltd.; (2018) 17 SCC 607, and Narbheram Power &

Steel (P) Ltd. (supra), it is observed and held that the

question   of   non­arbitrability   relating   to   the   inquiry,

whether   the   dispute   was   governed   by   the   arbitration

clause, can be examined by the Courts at the reference

15

stage   itself   and   may   not   be   left   unanswered,   to   be

examined and decided by the Arbitral Tribunal. Thereafter,

in para 153, it is observed and held that the expression,

“existence of arbitration agreement” in Section 11 of the

Arbitration   Act,   would   include   aspect   of   validity   of   an

arbitration   agreement, albeit the   Court   at   the   reference

stage   would   apply   the prima   facie test.   It   is   further

observed that in cases of debatable and disputable facts

and, good reasonably arguable case etc., the Court would

force the parties to abide by the arbitration Agreement as

the   Arbitral   Tribunal   has   the   primary   jurisdiction   and

authority to decide the disputes including the question of

jurisdiction and non­arbitrability. Ultimately in para 154,

the proposition of law is crystallized as under:

“154.   Discussion   under   the   heading   ‘Who   decides

Arbitrability?’ can be crystallized as under:

154.1. Ratio of the decision in Patel Engineering Ltd. on

the scope of judicial review by the court while deciding an

application under Sections 8 or 11 of the Arbitration Act,

post the amendments by Act 3 of 2016 (with retrospective

effect from 23­10­2015) and even post the amendments vide

Act   33   of   2019   (with  effect   from   9­8­2019),   is   no   longer

applicable.

16

154.2. Scope of judicial review and jurisdiction of the

court   under   Section   8   and   11   of   the   Arbitration   Act   is

identical but extremely limited and restricted.

154.3. The general rule and principle, in view of the

legislative mandate clear from Act 3 of 2016 and Act 33 of

2019,   and   the   principle   of   severability   and   competence­

competence, is that the arbitral tribunal is the preferred first

authority   to   determine   and   decide   all   questions   of   non­

arbitrability. The court has been conferred power of “second

look” on aspects of non­arbitrability post the award in terms

of sub­clauses (i), (ii) or (iv) of Section 34(2)(a) or sub­clause

(i) of Section 34(2)(b) of the Arbitration Act.

154.3. Rarely as a demurrer the court may interfere at

the Section 8 or 11 stage when it is manifestly and ex facie

certain   that   the   arbitration   agreement   is   non­existent,

invalid or the disputes are non­arbitrable, though the nature

and   facet   of   non­arbitrability   would,   to   some   extent,

determine   the   level   and   nature   of   judicial   scrutiny.   The

restricted and limited review is to check and protect parties

from   being   forced   to   arbitrate   when   the   matter   is

demonstrably “non­arbitrable” and to cut off the deadwood.

The   court   by   default   would   refer   the   matter   when

contentions relating to non­arbitrability are plainly arguable;

when   consideration   in   summary   proceedings   would   be

insufficient   and   inconclusive;   when   facts   are   contested;

when the party opposing arbitration adopts delaying tactics

or impairs conduct of arbitration proceedings. This is not the

stage for the court to enter into a mini trial or elaborate

review so as to usurp the jurisdiction of the arbitral tribunal

but to affirm and uphold integrity and efficacy of arbitration

as an alternative dispute resolution mechanism.”

6.8In   the   case   of  Vidya   Drolia  (supra),   it   is   specifically

observed and held by this Court that rarely as a demurrer,

the Court may interfere at Section 8 or 11 stage when it is

17

manifestly   and   ex   facie   certain   that   “the   arbitration

agreement is non­existent, invalid or the disputes are

non­arbitrable”,   though   the   nature   and   facet   of   non­

arbitrability would, to some extent, determine the level and

nature of judicial scrutiny. It is further observed that the

restricted   and   limited   review   is   to   check   and   protect

parties from being forced to arbitrate when the matter is

demonstrably   “non­arbitrable   and   to   cut   off   the

deadwood.”   It   is   further   observed   that   the   prima   facie

review at the reference stage is to cut the deadwood and

trim off the side branches in straightforward cases where

dismissal is barefaced and pellucid and when on the facts

and law the litigation must stop at the first stage. 

7. Applying the law laid down by this Court in the aforesaid

decisions   and   considering   Clauses   36   and   37   of   the

Agreement and when a specific plea was taken that the

dispute falls within Clause 36 and not under Clause 37

and therefore, the dispute is not arbitrable, the High Court

was at least required to hold a primary inquiry/review and

prima facie come to conclusion on whether the dispute

18

falls under Clause 36 or not and whether the dispute is

arbitrable or not.   Without holding such primary inquiry

and despite having observed that a party does have a right

to seek enforcement of agreement before the Court of law

as per Clause 36, thereafter, has appointed the arbitrators

by solely observing that the same does not bar settlement

of disputes through Arbitration and Conciliation Act, 1996.

However,   the   High   Court   has   not   appreciated   and

considered the fact that in case of dispute as mentioned in

Clauses 3, 6 and 9 for enforcement of the Agreement, the

dispute is not arbitrable at all. In that view of the matter,

the impugned judgment and order passed by the High

Court appointing the arbitrators is unsustainable and the

same deserves to be quashed and set aside. However, at

the   same   time,   as   the   High   Court   has   not   held   any

preliminary inquiry on whether the dispute is arbitrable or

not and/or whether the dispute falls under Clause 36 or

not, we deem it proper to remit the matter to the High

Court to hold a preliminary inquiry on the aforesaid in

light of the observations made by this Court in the case of

Vidya   Drolia  (supra)   and   in   the   case   of  Indian   Oil

19

Corporation Limited  (supra) and the observations made

hereinabove and thereafter, pass an appropriate order.

8. In view of the above and for the reasons stated above the

present   appeal   succeeds.   The   impugned   judgment   and

order passed by the High Court appointing the arbitrators

in terms of Clause 37 of the Addendum Agreement dated

19.04.2011 is hereby quashed and set aside. The matter is

remitted to the High Court to decide the application under

Section 11(5) and (6) of the Arbitration Act afresh and to

pass   an   appropriate   order   after   holding   a   preliminary

inquiry/review on whether the dispute is arbitrable or not

and/or whether the dispute falls within Clause 36 of the

Addendum   Agreement   or   not.   The   present   appeal   is

accordingly allowed. No costs.  

………………………………….J.

 [M.R. SHAH]

NEW DELHI; ………………………………….J.

SEPTEMBER 30, 2022 [KRISHNA MURARI]

20