REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 967 OF 2010

M/s Geo Miller & Co. Pvt. Ltd.     …..Appellant

Versus

Chairman, Rajasthan Vidyut

Utpadan Nigam Ltd.                            …..Respondent

WITH

CIVIL APPEAL NO. 968 OF 2010

CIVIL APPEAL NO. 969 OF 2010

J U D G M E N T

MOHAN M. SHANTANAGOUDAR, J.

1.The appeals arise out of the common judgement dated

25.1.2007   of   the   High   Court   of   Rajasthan   at   Jaipur   Bench

1

dismissing   the   three   Arbitration   Applications   Nos.   25/2003,

27/2003   and   28/2003   (‘Arbitration   Applications’)   filed   by   the

appellant under Section 11(6) of the Arbitration and Conciliation

Act,   1996   (hereinafter   referred   to   as     ‘the   1996   Act’)   seeking

appointment   of   an   arbitrator   for   adjudication   of   the   disputes

between   the   common   appellant   and   the   respondent   in   these

appeals. 

2.The facts giving rise to these appeals are as follows: The

respondent had floated tenders for execution of work on a water

treatment plant. Three work orders dated 7.10.1979, 4.4.1980 and

3.5.1985 were assigned in favour of the appellant. The three Notice

Inviting Tender (‘NIT’) documents in respect of these work orders

constituted the terms and conditions of the three separate contracts

between the parties. The three contracts had a common arbitration

clause as follows (relevant part):

“i.   If   at   any   time   any   question/dispute/difference

whatsoever   arises   between   the   purchaser   and   the

supplier, upon or in relation to the contract, either party

may forthwith give to the other once question(s), disputes

or   difference   and   the   same   shall   be   referred   to   the

Chairman, Rajasthan State Electricity Board, Jaipur or

any person appointed by him for the purpose (hereinafter

referred   to   as   Arbitrator).   Such   a   reference   to   the

arbitrator/arbitrators   shall   be   deemed   to   be   a

submission to the Arbitrator within the meaning of the

2

Indian Arbitration Act, 1940 and statutory modifications

thereof.”

3.The appellant’s case is that the respondent failed to make

the payments due to them under the three contracts. Till 1997, the

appellant   was   involved   in   discussions   with   the   respondents   in

respect   of   the   outstanding   payments   and   the   respondent   kept

delaying their decision on the same. On 4.10.1997 the appellant

approached   the   Settlement   Committee   constituted   by   the

respondent Board for release of the outstanding payment. It is the

appellant’s case that they were required to have pursued the matter

with   the   Settlement   Committee   prior   to   initiating   arbitration.

However the Settlement Committee also failed to respond to their

representations. 

The   respondent   vide   internal   communications   dated

20.11.1997   acknowledged   that   the   matter   was   pending

consideration with them. Thereafter by letters dated 17/18.12.1999

the respondent replied to the appellant partly allowing one claim to

the   extent   of   Rs.   1,34,359.12   and   requesting   details   of

bills/invoices of certain other claims for verification. The appellant

3

on   6.1.2000   replied   stating   that   the   bills   had   already   been

processed for payment and sent photocopies of the bills submitted

earlier to the respondents. 

On   5.10.2002   and   10.10.2002   the   appellant   sent   a   final

communication to the respondent requesting payment of all the

outstanding amounts. When the payment was still not made, the

appellant   sent   a   communication   dated   22.11.2002   to   the

respondent requesting appointment of an arbitrator for adjudication

of disputes relating to payment, as provided under the arbitration

clause. However the respondent did not appoint an arbitrator within

the period of 30 days as stipulated under the agreement between

the   parties.   Hence   the   appellant   has   filed   the   aforementioned

Arbitration   Applications   for   appointment   of   an   arbitrator.   Per

contra, the respondent contends that as per the appellant’s own

admission, the final bills for the work orders were raised in 1983.

Hence since the request for arbitration was invoked only in 2002,

the appellant’s claim is barred by limitation. 

4.The High Court in the impugned judgement accepted the

respondent’s argument. The Court found that the appellant had

4

raised the final bill on 8.2.1983, but had not stated any explanation

for why it failed to take any steps for immediately referring the

dispute in 1983 to the Chairman, Rajasthan State Electricity Board,

as provided under the arbitration clause, but instead requested

appointment of arbitrator as late as in 2002. Further, that the

appellant could not be allowed to make such a request under the

1996 Act given that the contracts provided that the arbitrator was

to be appointed under The Arbitration Act, 1940 (‘1940 Act’). This

all reflected that the appellant had filed the Arbitration Applications

merely as a gamble for pursuing a monetary claim against the

respondent, without the existence of any bonafide dispute. Thus the

High Court in the impugned judgement held that the appellant had

failed to make out any case of hardship  or injustice  justifying

condonation of delay in filing the applications under Section 43(3)

of the 1996 Act, and the Arbitration Applications were hopelessly

barred by limitation. Hence this appeal.

5.The limited issue which arises for our consideration is

therefore, whether the Arbitration Applications, on the facts of this

case, are barred by limitation?

5

Learned counsel for the appellant vehemently contended that

the cause of action arose not in 1983 or 1989, but by the letters

dated   17/18.12.1999   in   which   the   respondents   repudiated   the

appellant’s claims. The period prior to 18.12.1999 during which the

parties were negotiating and corresponding with each other could

not be counted for the purpose of computing the limitation period.

It   was   due   to   the   respondent’s   delay   in   responding   to   the

representations sent by the appellant that delay arose in filing the

Arbitration Applications. Hence the Arbitration Applications are not

barred by limitation. In support of his contention, he relied upon

the decisions of this Court in Major (Retd.) Inder Singh Rekhi v.

Delhi Development Authority, (1988) 2 SCC 338; Hari Shankar

Singhania and Others  v.  Gaur Hari Singhania and Others ,

(2006) 4 SCC 658; Shree Ram Mills Ltd. v. Utility Premises (P)

Ltd.,  (2007)   4   SCC   599   and  Sunder   Kukreja   and   Others  v.

Mohan Lal Kukreja and Anr., (2009) 4 SCC 585. 

6.Before deciding the  issue of limitation, we must first

consider whether it is the 1940 Act or the 1996 Act which applies to

6

the Arbitration Applications. Section 85 of the 1996 Act provides as

follows:

“85. Repeal and savings.—(1) The Arbitration (Protocol

and Convention) Act, 1937 (6 of 1937), the Arbitration

Act,   1940   (10   of   1940)   and   the   Foreign   Awards

(Recognition and Enforcement) Act, 1961 (45 of 1961) are

hereby repealed.

 (2) Notwithstanding such repeal,—

(a) the provisions of the said enactments shall apply in

relation to arbitral proceedings which commenced before

this Act came into force unless otherwise agreed by the

parties but  this Act shall apply in relation to arbitral

proceedings which commenced on or after this Act comes

into force;

(b) all rules made and notifications published, under the

said enactments shall, to the extent to which they are not

repugnant to this Act, be deemed respectively to have

been made or issued under this Act.” (emphasis supplied)

Section 21 of the 1996 Act provides:

“21. Commencement of arbitral proceedings .—Unless

otherwise agreed by the parties, the arbitral proceedings

in respect of a particular dispute commence on the date

on which a request for that dispute to be referred to

arbitration is received by the respondent.”

It is settled law that the date of commencement of arbitration

proceedings for the purpose of deciding which Act applies, upon a

conjoint reading of Sections 21 and Section 85(2)(a) of the 1996 Act,

shall be regarded as the date on which notice was served to the

7

other party requesting appointment of an arbitrator (See Milkfood

Ltd.  v.  GMC  Ice Cream (P) Ltd,  (2004)  7  SCC  288;  Shetty’s

Constructions Co. Pvt. Ltd. v. Konkan Railway Construction

and Another, (1998) 5 SCC 599). 

Though strictly speaking the 1996 Act came into force from

22.8.1996, for all practical purposes it is deemed to have been

effective   from   25.1.1996,   which   is   when   the   Arbitration   and

Conciliation Ordinance, 1996 came into force. Hence if the date of

notice was prior to 25.1.1996, the 1940 Act will apply. If the date of

notice was on or after 25.1.1996, the 1996 Act will apply to the

arbitral proceedings though the arbitration clause contemplated

proceedings under the 1940 Act (See Fuerst Day Lawson Ltd  v.

Jindal Exports Ltd., (2001) 6 SCC 356:  O.P. Malhotra on The

Law and Practice of Arbitration, Justice Indu Malhotra ed., 3

rd

.

edn, 2014 at page 1915). In  Milkfood Ltd  (supra) as well, the

arbitration agreement was governed by the provisions of the 1940

Act. The appellant sent a notice to the respondent for appointment

8

of an arbitrator on 14.9.1995. Hence this Court held that the 1940

Act would apply.

In the present case, since notice was served to the respondent

in 2002, the provisions of the 1996 Act will be deemed to apply to

the present Arbitration Applications filed by the appellant. However,

it   remains   to   be   examined   separately   whether   the   aforesaid

Applications have been filed within the statutory limitation period.

7.Section 43 of the 1996 Act (relevant part) provides as

follows:

43. Limitations.—(1) The Limitation Act, 1963 (36 of

1963),   shall   apply   to   arbitrations   as   it   applies   to

proceedings in court… 

(3)   Where   an   arbitration   agreement   to   submit   future

disputes to arbitration provides that any claim to which

the agreement applies shall be barred unless some step

to commence arbitral proceedings is taken within a time

fixed by the agreement, and a dispute arises to which the

agreement applies, the Court, if it is of opinion that in the

circumstances   of   the   case   undue   hardship   would

otherwise be caused, and notwithstanding that the time

so fixed has expired, may on such terms, if any, as the

justice of the case may require, extend the time for such

period as it thinks proper…”

Section 43(1) and (3) of the 1996 Act is in pari materia with

Section 37(1) and (4) of the 1940 Act. It is well­settled that by virtue

of Article 137 of the First Schedule to the Limitation Act, 1963 the

9

limitation period for reference of a dispute to arbitration or for

seeking appointment of an arbitrator before a Court under the 1940

Act (See State of Orissa and Another v. Damodar Das, (1996) 2

SCC 216) as well as the 1996 Act (See Grasim Industries Limited

v. State of Kerala, (2018) 14 SCC 265) is three years from the date

on which the cause of action or the claim which is sought to be

arbitrated first arises. 

In  Damodar Das (supra), this Court observed, relying upon

Russell on Arbitration by Anthony Walton (19

th

 Edn.) at pages 4­5

and an earlier decision of a two­Judge bench in  Panchu Gopal

Bose  v.  Board of Trustees for Port of Calcutta, (1993) 4 SCC

338, that the period of limitation for an application for appointment

of arbitrator under Sections 8 and 20 of the 1940 Act commences

on the date on which the “cause of arbitration” accrued, i.e. from

the date when the claimant first acquired either a right of action or

a right to require that an arbitration take place upon the dispute

concerned. 

We   also  find   the   decision  in  Panchu   Gopal  Bose  (supra)

relevant for the purpose of this case. This was a case similar to the

10

present set of facts, where the petitioner sent bills to the respondent

in 1979, but payment was not made. After an interval of a decade,

he   sent   a   notice   to   the   respondent   in   1989   for   reference   to

arbitration. This Court in  Panchu Gopal Bose   observed that in

mercantile references of this kind, it is implied that the arbitrator

must decide the dispute according to the existing law of contract,

and every defence which would have been open to the parties in a

court of law, such as the plea of limitation, would be open to the

parties for the arbitrator’s decision as well. Otherwise, as this Court

observed:

“8…a claim for breach of contract containing a reference

clause could be brought at any time, it might be 20 or 30

years after the cause of action had arisen, although the

legislature has prescribed a limit of three years for the

enforcement   of   such   a   claim   in   any   application   that

might be made to the law courts…”

This Court further held as follows:

“11.   Therefore,   the   period   of   limitation   for   the

commencement   of   arbitration   runs   from   the   date   on

which, had there been no arbitration   clause,   the

cause of action would have accrued. Just as in the case

of civil actions the claim is not to be brought after the

expiration of a specified number of years from the date

on which the cause of action accrued, so in the case of

arbitrations, the claim is not to be put forward after the

11

expiration of the specified number of years from the date

when the claim accrued.

12. In  Russell on Arbitration,…At page 80 it is stated

thus:

‘An extension of time is not automatic and it is only

granted if ‘undue harship’ would otherwise be caused.

Not all hardship, however, is ‘undue hardship’; it may be

proper   that   hardship   caused   to   a   party   by   his   own

default should be borne by him, and not transferred to

the other party by allowing a claim to be reopened after it

has become barred.’ ” (emphasis supplied)

Therefore in  Panchu Gopal Bose   this Court held that the

claim is “hopelessly barred” by limitation as the petitioner by his

own conduct had slept over his right for more than 10 years.

8.Undoubtedly, a different scheme has been evolved under

the 1996 Act. However we find that the same principles continue to

apply with respect to the applicability of the law of limitation to an

application under Section 11(6) of the 1996 Act as laid down in the

decisions dealing with judicial appointment of an arbitrator under

Sections 8 and 20 of the 1940 Act. 

Our finding is supported by the decision of a three­Judge

Bench of this Court in  Grasim Industries  (supra). In  Grasim

Industries, similar to the present case, the arbitration agreement

12

provided for reference to be made under the 1940 Act. However the

appellant raised their claim in 2002, attracting the application of

the 1996 Act. This Court was therefore faced with the issue of

whether an application for appointment of an arbitrator under the

1996 Act would be barred by limitation in respect of the appellant’s

claim. This Court found that, in view of Section 28 of the Indian

Contract Act, 1872, the parties in the arbitration agreement could

not stipulate a restricted period for raising a claim. However, the

limitation period for invocation of arbitration would be three years

from the  date of  the cause  of action  under  Article  137 of  the

Limitation Act, 1963. However in the facts of that case, this Court

found that certain claims had arisen within the three year limitation

period and hence, could be allowed. 

Applying the aforementioned principles to the present case, we

find ourselves in agreement with the finding of the High Court that

the appellant’s cause of action in respect of Arbitration Applications

Nos. 25/2003  and 27/2003,  relating  to  the work  orders dated

7.10.1979 and 4.4.1980 arose on 8.2.1983, which is when the final

bill   handed   over   to   the   respondent   became   due.   Mere

13

correspondence of the appellant by way of writing letters/reminders

to the respondent subsequent to this date would not extend the

time of limitation. Hence the maximum period during which this

Court   could   have   allowed   the   appellant’s   application   for

appointment of an arbitrator is 3 years from the date on which

cause   of   action   arose   i.e.   8.2.1986.   Similarly,   with   respect   to

Arbitration Application Nos. 28/2003 relating to the work order

dated   3.5.1985,   the   respondent   has   stated   that   final   bill   was

handed over and became due on 10.8.1989. This has not been

disputed by the appellant. Hence the limitation period ended on

10.8.1992. 

Since the appellant served notice for appointment of arbitrator

in 2002, and requested the appointment of an arbitrator before a

Court only by the end of 2003, his claim is clearly barred by

limitation. 

9.The   decisions   relied   upon   by   the   appellant   are

inapplicable to the present facts and circumstances. At the outset,

we observe that the decision in  Sunder Kukreja  (supra) is on a

different set of facts. In that decision, the question before this Court

14

was whether the arbitration clause in a partnership deed would

continue to subsist in light of a subsequent retirement deed which

the   appellant   denied   executing,   and   whether   the   arbitrator

appointed by the Court could examine the genuineness of the said

retirement deed. Hence it is not relevant to the issue of limitation. 

Turning to the other decisions, it is true that in Major (Retd.)

Inder Singh Rekhi (supra), this Court observed that the existence

of a dispute is essential for appointment of an arbitrator. A dispute

arises when a claim is asserted by one party and denied by the

other.   The   term   ‘dispute’   entails   a   positive   element   and   mere

inaction to pay does not lead to the inference that dispute exists. In

that case, since the respondent failed to finalise the bills due to the

applicant, this Court held that cause of action would be treated as

arising not from the date on which the payment became due, but on

the date when the applicant first wrote to the respondent requesting

finalisation of the bills. However, the Court also expressly observed

that ‘a party cannot postpone the accrual of cause of action by

writing reminders or sending reminders.’ 

15

In the present case, the appellant has not disputed the High

Court’s finding that the appellant itself had handed over the final

bill to the respondent on 8.2.1983. Hence, the holding in  Major

(Retd.) Inder Singh Rekhi (supra) will not apply, as in that case,

the applicant’s claim was delayed on account of the respondent’s

failure to finalize  the  bills. Therefore the  right  to  apply in the

present case accrued from the date on which the final bill was

raised (See  Union of India  v.  Momin Construction Company ,

(1997) 9 SCC 97). 

10.In Hari Shankar Singhania  (supra), the dispute to be

referred to arbitration was regarding division of assets amongst

partners  of   a  dissolved  family  partnership  firm.   The  appellants

specifically placed letters on the record showing that the parties

were trying to reach an amicable settlement prior to the stage where

adjudication of the dispute became inevitable. This Court observed

that the stage of adjudication by way of arbitration comes when

settlement with or without conciliation becomes impossible. Hence

this Court held that the limitation period would not run so long as

the parties were in dialogue. In that sense, when the settlement

16

talks were taking place, the period of limitation would commence

from the date of the last communication between the parties. 

It   is   relevant   to   note   that   the   findings   in  Hari  Shankar

Singhania were made in the specific context of a family settlement.

This Court specifically observed that such a settlement is to be

treated differently from a formal commercial settlement, and that

efforts should be made to promote family settlements without the

obstruction of technicalities of limitation, etc. Hence this Court was

not dealing with a mercantile dispute such as in the present case. 

In  Shree Ram Mills Ltd  (supra), this Court found that the

parties were continuously at loggerheads over joint development of

certain   land.   They   had   entered   into   a   Memorandum   of

Understanding   to   settle   their   dispute,   however   the   respondent

cancelled this Memorandum; hence the dispute was referred to

arbitration under Section 11(6) of the 1996 Act. This Court, upon

considering the complete history of negotiation between the parties

which was placed before it, on the facts of that case, concluded that

the   claim   would   not   be   barred   by   limitation   as   there   was   a

continuing cause of action between the parties. 

17

Having perused through the relevant precedents, we agree that

on a certain set of facts and circumstances, the period during which

the   parties   were   bona   fide   negotiating   towards   an   amicable

settlement may be excluded for the purpose of computing the period

of   limitation   for   reference   to   arbitration   under   the   1996   Act.

However, in such cases the entire negotiation history between the

parties must be specifically pleaded and placed on the record. The

Court upon careful consideration of such history must find out

what was the ‘breaking point’ at which any reasonable party would

have   abandoned   efforts   at   arriving   at   a   settlement   and

contemplated referral of the dispute for arbitration. This ‘breaking

point’ would then be treated as the date on which the cause of

action   arises,   for   the   purpose   of   limitation.   The   threshold   for

determining when such a point arises will be lower in the case of

commercial   disputes,   where   the   party’s   primary   interest   is   in

securing the payment due to them, than in family disputes where it

may be said that the parties have a greater stake in settling the

dispute amicably, and therefore delaying formal adjudication of the

claim. 

18

Moreover, in a commercial dispute, while mere failure to pay

may not give rise to a cause of action, once the applicant has

asserted their claim and the respondent fails to respond to such

claim, such failure will be treated as a denial of the applicant’s

claim giving rise to a dispute, and therefore the cause of action for

reference to arbitration. It does not lie to the applicant to plead that

waited for an unreasonably long period to refer the dispute to

arbitration merely on account of the respondent’s failure to settle

their   claim   and   because   they   were   writing   representations   and

reminders to the respondent in the meanwhile. 

11.We are of the considered opinion that the decisions in

Hari Shankar Singhania  and Shree Ram Mills Ltd. (supra) will

not be applicable to the appellant’s case as in these cases the entire

negotiation history of the parties had been made available to this

Court. In the present case, the appellant company vaguely stated

before this  Court  that  it  was  involved  in ‘negotiation’   with the

respondents   in   the   14   years   preceding   the   application   dated

4.10.1997 before the Settlement Committee. However it did not

place on record any evidence to show when it had first made a

19

representation   to   the   respondent   in   respect   of   the   outstanding

amounts, and what was the history of their negotiation with the

respondents such that it was only in 1997 that they thought of

approaching   the   Settlement   Committee.   Further,   they   have   not

brought anything on record to show that they were required to

proceed   before   the   Settlement   Committee   before   requesting   the

appointment   of   an   arbitrator.   The   arbitration   clause   does   not

stipulate any such requirement. 

We therefore find that the appellant company’s case has a

certain element of  mala fide  in so far as it has made detailed

submissions in respect of its communications with the respondents

subsequent to 4.10.1997, but has remained conspicuously silent on

the specific actions taken to recover the payments due prior to that

date. Under Section 114(g) of the Indian Evidence Act, 1872 this

Court   can   presume   that   evidence   which   could   be   and   is   not

produced would, if produced, be unfavourable to the person who

withholds it. 

Hence,   in   the   absence   of   specific   pleadings   and   evidence

placed   on   record   by   the   appellant   with   respect   to   the   parties’

20

negotiation   history,   this   Court   cannot   accept   the   appellant’s

contention   that   it   was   only   after   the   respondent’s   letter   dated

18.12.1999 that the appellant could have contemplated arbitration

in relation to the outstanding amounts. Even if we were to include

the time spent proceeding before the Settlement Committee, the

limitation period, at the latest, would have started running from

4.10.1997 which is when the appellant made a representation to

the Settlement Committee and the Committee failed to respond to

the same. 

It is further relevant to note that even the respondent’s letter

dated 18.12.1999 does not completely repudiate the appellant’s

claims   but   requests   the   submission   of   certain   documents   for

verification.   Hence   it   was   not   so   radical   a   departure   from   the

prevailing situation at that time so as to give a finding that the

appellant   could   not   have   contemplated   arbitration   prior   to   the

aforesaid letter. 

We   also  find   it   pertinent   to  add  that  the  appellant’s   own

default in sleeping over his right for 14 years will not constitute a

case of ‘undue hardship’ justifying extension of time under Section

21

43(3) of the 1996 Act or show ‘sufficient cause’ for condonation of

delay under Section 5 of the Limitation Act. The appellant should

have approached the Court for appointment of an arbitrator under

Section   8(2)   of   the   1940   Act   within   the   appropriate   limitation

period. We agree with the High Court’s observation that the entire

dispute seems concocted so as to pursue a monetary claim against

the respondents, taking advantage of the provisions of the 1996 Act.

12.   Hence   the   appeals   are   dismissed   and   the   impugned

judgement and order is confirmed, in the above terms. 

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

[N.V. RAMANA]

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

     [MOHAN M. SHANTANAGOUDAR] 

NEW DELHI;            .................................................J.

SEPTEMBER 03, 2019.               [AJAY RASTOGI]

22