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CASE NO.:

Appeal (civil) 1329 of 1995

PETITIONER:

NATIONAL FERTILIZERS ...

Vs.

RESPONDENT:

PURAN CHAND NANGIA

DATE OF JUDGMENT: 17/10/2000

BENCH:

M.J.Rao, K.G.Balakrishnana

JUDGMENT:

L.....I.........T.......T.......T.......T.......T.......T..J

M.JAGANNADHA RAO,J.

This appeal, which arises out of an award passed

under the Indian Arbitration Act, 1940 concerns the

interpretation of a 'variation' clause in the contract

which allows the appellant, the National Fertilizers

Ltd., to issue directions to the contractor varying

the

extent of the contract work, both upwards and

downwards

upto 25%. Question is whether ( as contended by the

appellant) the said 25% is to be arrived at by taking

into account the net overall increase in the work i.e.

by adding up the increases in work and deducting

therefrom the decreases in work or whether ( as

contended for the respondent-contractor) the 25% was

to

be computed by adding up the total variations, both

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involving the increase in the work and the decrease in

the work. The importance of the point is that if the

variations exceed 25% of the contract price, the

contractor is not confined to the contract rates but

can

claim market rates.

The disputes were referred to arbitration and the

arbitrator gave a non-speaking award. The

arbitrator's

award was set aside by the learned District Judge on

the

ground that the reference was bad. He, however, gave

alternative findings accepting the conclusions in the

award. As the learned District Judge held the

reference

was bad, he set aside the award. The contractor

appealed to the High Court which by its judgment in

Civil Misc.(First)Appeal No.211 of 1991 dated 18.10.94

held the reference was valid and allowed the appeal

and

directed the award be made Rule of Court. It is

against

the said judgment that this appeal is preferred.

The facts of the case are as follows. Quotations

were called by the appellant for works amounting to

Rs.3,39,88,000. It appears that the respondent

submitted his quotation which was opened on 12.9.84.

His tender was accepted. But, instead of giving him

the

entire contract, the appellant awarded only 48% of the

work of Rs.3,39,88,000 amounting to Rs.1,52,94,235, by

letter dated 5.11.84. Part I of the work was upto

Rs.94,34,323 and Part II was upto Rs.94,34,323.

Subsequently, letter of intent was issued on 5/6.11.84

and then a work order was issued on 22.1.85. The said

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letter dated 22.1.85 of the appellant contained the +

25% clause which permitted rates higher than the

contract rates to be paid, as an exception. It stated

as

follows:

"The contract price has been arrived at on the basis

of your quoted rates in your tender and the enclosed

schedule of quantities, your quoted rates shall hold good

for a variation of+25% (plus/minus twenty five percent) of

the contract price stated in this work order, beyond which

your quoted rates will be suitably revised subject to mutual

agreement."

It appears the site was not made available on time

and there were lot of disputes between the parties.

There was correspondence between the appellant and

respondent. The appellant varied the works both

upwards and downwards. As, according to the

contractor,

the sum total of variations went above 25% of the

contract value, the contractor asked for higher rates

in

his letters dated 20.11.86, 8.12.86 and 9.12.86. The

final bill was submitted by the contractor on 9.12.86

for Rs.85,98,705 as detailed in the Annexure A

thereto.

This plea for extra rates was rejected on 31.1.286 by

the appellant stating that the + 25% clause applied to

the overall net increase. The letter stated:

"......no enhancement is justified unless the total

contract value of the work has increased or decreased by

25%. Enhancement of rates is therefore not on account of

any increase or decrease in the quantity of individual

items.......on completion of the entire work, it is expected

that there will not be any variation in the contract value

within the limits of + 25%."

The letter also blamed the contractor for delay in the

work.

It is not denied that the original date of

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completion was 30.6.86 and was extended upto 30.10.86.

The total value of work done upto 30.10.86, according

to the appellant, was Rs.1,01,84,968.58. According to

the appellant, the Contractor abandoned the work in

November, 1986. According to the contractor, the

appellant committed breach. Another contractor was

appointed by the appellant for the balance work and in

fact, a cross claim for compensation for Rs.7.64 lakhs

was raised against the respondent.

On 26.12.86, the respondent claimed reference to

arbitration. By consent, the District Court appointed

Sri Dharwadkar, Ex. General Manager, Northern

Railway,

as sole arbitrator. It was stated that he was also

connected with the appellant. He entered on the

reference on 22.1.88. The arbitrator in his award

accepted the plea of the contractor for higher rates

upto the extended date. On the disputed claim No.4 he

held as follows:

Payment of final bill, 50% of the revised including

extra rates amount awarded. for increase & decrease Balance

escalation in the quantities at on the original

Rs.80,08,000(approx.) rate only may be Revised on 17.6.1986

as allowed upto Rs.70,98,852.67 30.10.86

In other words, the arbitrator awarded 50% of

Rs.70,98,852.67 towards increase in rates. So far as

the

cross claim by the appellant for compensation for

delay,

the arbitrator negatived the same. That would mean

that

the breach was not by the contractor.

The appellant filed an appeal before the District

Court for setting aside the award. (No appeal was

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preferred so far as the rejection of the cross-claim)

The District Court, as already stated, set aside the

award on the ground that the reference itself was bad.

But, it gave alternative findings on merits. It held

that, as the award was not a reasoned award, but was

one

made on consideration of all documents, the NIT, the

tender papers, the offer, the acceptance and

correspondence, it was not permissible to probe into

the

mind of the arbitrator. The District Court referred

to

Madan Lal vs. Hukum Chand [1967 (1) SCR 106],

Hindustan

Steel Works vs. Rajeswar Rao [1987 (4) SCC 93] and

held

that the award was not liable to be set aside on

merits.

The District Court also found (para 38) that the value

of variations in the work, both upwards and downwards

exceeded 25% and was in fact more than 100%. It said:

"Because of modifications in quantities of items of

work, which the respondent required the applicant to

execute, the deviation difference was more than 100%, what

to talk about 25%. Therefore, the arbitrator has not

misconducted in awarding 50% of the claimed amount."

It is necessary to explain what the Arbitrator

meant by 'Balance of escalation'. As pointed by the

respondent in his counter filed in this Court, it

appears that 75% of the escalation was released by the

appellant and the balance 25% was not paid on the

ground

that the appellant slowed down. While the matter was

pending before the arbitrator, the appellant prepared

a

final bill and the balance 25% was also allowed but

only

upto 30.11.85. The balance escalation was not allowed

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upto 30.10.86, on the ground that the delay was

attributable to the contractor. It was this balance

that was allowed upto 50% by the arbitrator. (These

facts are clear from the reply of the appellant on

18.3.88 filed before the arbitrator).

The High Court, as already stated, held that the

reference was maintainable and it set aside the

judgment

of the learned District Judge and directed the award

be

made a Rule of Court.

In this appeal, it was contended by the learned

senior counsel for the appellant Sri Bhaskar P.Gupta

that the arbitrator acted without jurisdiction in

granting extra amount or higher rates for the work

done

upto the extended date 30.10.86. This was prohibited

by

several clauses of the NIT, Special and general

conditions and under annexure R attached to the work

order dated 22.1.85. The variation limit of

plus/minus

25% of the contract price was applicable on the 'total

contract price' and not on any individual quantities

or

items. Any revision of rates would be permissible

only

after the total contract price stood increased or

decreased beyond 25% on actual execution and

completion

of the contract project. In any event, the arbitrator

could not have allowed a uniform increase of 50% for

all

items.

On the other hand, Sri S.Ganesh, learned counsel

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for the respondent-contractor contended that the

question was not one of increase or decrease in total

contract value. If the sum total of the variations

i.e.

both plus and minus exceeded 25%, the contract rates

were no longer binding and market rates had to be

paid.

The learned District Judge had found, as a fact, that

the sum total of the additions and deletions in the

work

exceeded 100%. A tabular statement in this behalf was

also filed before us to show that the total variation,

both upward and downwards in the work was of a value

of

more than 25% of the contract price, and in fact it

was

more than 100%.

On the above contentions, the following points

arise for consideration.

(1) Whether, in view of the various clauses in the

NIT, special and general conditions, schedules and

Annexure R, the arbitrator acted without jurisdiction

in

revising the rates and in ignoring the contract rates

which were to be "firm" upto date of extension of the

contract?

(2) Whether, the case fell within the exception of

escalation of "+25% of contract price". If so what

was

the meaning of that clause? Did it mean the overall

net

increase in contract price after deducting the value

of

the reduction in work from the value of the additional

items of work (as contended by the appellant) or did

it

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mean that the plus and minus variations had to be

added

or pooled together (as contended by the contractor) to

find out if they were together above 25% of the

contract

price?

(3) Was the arbitrator wrong in granting 50% out of

the escalation claimed by the respondent?

Points 1 and 2:

It is true that there are various conditions in

the NIT, the Tender Form and the Special and General

Conditions that no extra amount or higher rates will

be

allowed under any circumstances whatsoever. These

have

been strongly relied upon by the appellant. We shall

refer to them.

The Notice inviting tender (NIT) is dated 24.7.84.

The instructions to the tenderer require 4 envelopes

to

be submitted. Envelope 1 related to earnest money

deposit, envelope 2 to contain tenderer's conditions,

envelope 3 to contain tender documents as filed.

After

envelopes 1 to 3 were opened and discussions were

over,

envelope 4 which contained papers relating to

resultant

modification, were opened. The Tender Form contained

an

undertaking to be signed by the contractor that he had

seen the NIT, the instructions and the special

conditions, the particular specifications and the

general conditions of contract Schedules A, B and E

and

the drawings. Schedule A contained the rates of work

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fixed by the appellant and Schedule E contained the

time

stipulations. It also stated in para 11 which

referred

to deviations/variations as follows:

"Para 11: Maximum limit +(plus/minus) 25 of

deviation/ (twenty five) per- variation cent of the contract

value"

That meant that the appellant's officers could entrust

work upto the said variations and the contractor would

have to execute the same without any extra payment or

higher rate.

In the Special conditions, it was stated in para

1.4 that the rates quoted would remain "firm"

throughout

the pendency of contract; including the extended

period

and "shall not be subject to any sort of escalation"

even if labour costs, material or petroleum oil and

lubricant (P.O.L.) prices increased. The rates were

to

be quoted by the tenderer to the approximate Bill of

quantity. Para 4 dealt with 'additional works and

states that', if required, the contractor was to

execute

works to the extent of an extra 25%. "No adjustment

of

rates shall be made for the additional work ordered

upto

this limit. Terms and conditions of the contract

remain

unaltered.

The General Conditions of the contract defined

'contract value' in clause 3(e) to mean, in the case

of

item rate contracts, the cost of works arrived at

after

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execution of the quantities shown in the schedule of

quantities of the items rates quoted by the tenderer

for

variations. Para 11 of the general condition also

required additional work to be carried and it

permitted

"alterations, omissions, additions" to the work, at

the

same price as agreed. Schedule A to the general

conditions stated in para 1.00.02 that

"The total quantities of work may vary upto + 20%

(later amended as 25%) on either side and nothing extra will

be paid on this account."

Para 1.00.05 also stated that the quantities in the

schedule were approximate and nothing extra would be

paid above the quoted rates if there was any increase

or

decrease in quantities.

It will be noticed that the above clauses

permitted increase or decrease in the work upto 25% of

the contract price. As to what should happen if the

value of the variations exceeded 25% of the contract

price was stated in Annexure R attached to the letter

of

the appellant dated 22.1.85 by which the general and

special conditions were modified. This clause in

Annexure R has already been extracted and it permitted

higher rates to be paid if the "variation is + 25%

(plus/minus, twenty five percent) of the contract

price".

The question therefore is as to what is the

meaning of this clause. The arbitrator, as already

stated, granted 50% of the extra rates obviously on

the

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basis that the case fell within the above exception.

The District Court found that the total variations -

both plus and minus - exceeded 100%.

The contention of the appellant is that the above

exception is applicable only to the net difference

between the increases and decreases and if it works

out

to more than 25% of the contract value, then rates can

be revised. For example if the contract value is Rs.

50 lakhs, the increases are of a value of Rs. 15

lakhs

and the reductions are of a value of Rs. 10 lakhs,

the

net difference according to the appellant, in the

overall contract value is only Rs. 5 lakhs and being

10%

of Rs. 50 lakhs, there can be no escalation in rates.

On the other hand, the respondent contends that

one has to add up the total variations both plus and

minus and hence, in the above example, the value of

total variation, both plus and minus amounts to Rs.25

lakhs which works out to more than 25% ( in fact 50%)

of

the contract price and the enhanced rates will be

applicable.

In our opinion, the construction put on this

escalation clause by the learned counsel for the

respondents, Sri S. Ganesh is the proper one. On

that

basis, this case would come within the exception and

there was no error of jurisdiction on the part of the

arbitrator.

The point raises certain important issues

concerning integrity of the contract. The concept of

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variation of the question of work is no doubt a common

feature of works contracts. This is because in

contracts relating to major works, the estimates of

work

at the time the tenders are invited can only be

approximate. But, it was also realised that the power

of the employer to vary the terms relating to the

quantum of work cannot be unlimited. In Hudson's

Building and Engineering Contracts (8th Ed.) (pp.294-

296) it has been pointed out that this power

"although unlimited, is in fact limited to ordering

extras upto a certain value."

McCardie, J. in Naylor, Benson & Co. vs.

Krarinische

Industrie Gessellschaft [1918 (1) KB 331] said that

the

words "even though general, must be limited to

circumstances within the contemplation of the

parties".

In Parkinson (Sir Lindsay) & Co. Ltd. vs.

Commissioners

of Works and Public Buildings [1949 (2) KB 632],

Asquith, LJ. stated (at p.682) that the words

enabling

the employer to add extra work, though wide, have to

be

limited for otherwise it would amount to 'placing one

party so completely at the mercy of the other'.

Singleton, LJ. observed (p.673) that, to confer an

unbridled power on the employer to vary the quantities

of work would lead "to manifest absurdity and

injustice

as stated by Mathew, J. in Bush vs. Whitehaven Town

&

Harbour Trustees (I) (1888) 52 J.P. 392.

We may also state that under the general law of

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Contracts, once the contract is entered into, any

clause

giving absolute power to one party to override or

modify

the terms of the contract at his sweet will or to

cancel

the contract -even if the opposite party is not in

breach, - will amount to interfering with the

integrity

of the contract (Per Rajamanner, CJ. in Maddali

Thathiah

vs. Union of India AIR 1957 Mad.82). On appeal to

this

Court, in that case, in Union of India vs. Maddali

Thathiah [ 1964(3) SCR 61 =AIR 1966 SC 1724] the

conclusion was upheld on other grounds. The said

judgment of the Madras High Court was considered again

in Central Bank of India Vs. H.F. Insurance Co. (

AIR

1965 SC 1288) but the principle enunciated by

Rajamanner

CJ was not differed from. (See the discussion on this

aspect in Mulla's Contract Act, (10th Ed.) PP.371-372,

under Section 31 of the Indian Contract Act.)

There is thus good reason as to why, in modern

works contract, a limitation upto 20% (now 25%) has

been

put on this power of alteration, both plus and minus.

(See Gajaria's Law Relating to Building and

Engineering

Contracts in India, 3rd Ed., pp.410-412). Such a

limitation upto 20% or 25% is now imposed under clause

12A of the Standard Terms of CPWD Contracts.

These aspects were discussed in detail in

S.Harcharan Singh vs. Union of India [1990 (4) SCC

647]

by a three Judge Bench of this Court. That judgment

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is

very much relevant to the present case both on

principle

and on facts. It was held by S.C.Aggarwal, J.

speaking

for the Court that the arbitrator could award higher

rates on the analogy of clause 12 A of CPWD contracts

for excess variations beyond 20%. The contract rate

was

Rs.129 per thousand cft plus 2% but the contractor

claimed at Rs.200 per cubic ft in respect of the

excess

over 20% extras. The arbitrator upheld part of the

enhancement claimed and that was upheld by this Court.

Clause 12A of the CPWD contract which permits

variations upto 20% again come up for consideration

recently in Himachal Pradesh State Electricity Board

vs.

R.J.Shah & Co. [1999 (4) SCC 214]. In that case, the

arbitrator gave a non-speaking award on disputes 1, 2

and 4. Dispute 1 related to revision of rates.

Dispute

2 was whether the quantities were payable at the

deviated rates, where quantities of individual items

exceeded the deviation limit. Dispute 4 was as to

whether the quantities to be considered for the

purpose

of deviation limit. Under clause 3(2)(e) (ii)

deviations upto 20% were liable to be carried without

any extra. The contention of the department was that

the contract was an items rate contract and that it

was

only those items which crossed the deviation limit

that

were to be paid at revised rates. The rate for work

in

excess of the deviation limit was to be fixed only as

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per clause 12A. It was contended for the Board that

the

arbitrators acted beyond their jurisdiction and could

not have revised the rates of items merely because the

overall value of the contract which was executed

exceeded 20%. On the other hand, it was contended for

the contractor that the claim as to revised rates must

be deemed to have been specifically referred to the

arbitrator, the arbitration clause being wide, and

that

the construction put on the 20% clause by the

arbitrator

could not be held to be vitiated by any error apparent

on the face of the word. Kirpal, J. after referring

to

a number of judgments dealing with the power of the

arbitrator to interpret the terms of the contract, -

including Hindustan Construction Co. Ltd. vs. State

of

J&K [1992 (4) SCC 217], K.R.Ravendranathan vs. State

of

Kerala [1998 (9) SCC 410],-held that the grant by the

arbitrator at a rate higher than the contract rate

could

not be treated as outside his jurisdiction. It was

observed:

"The construction placed on the contract by the

contractor cannot be said to be an implausible one. Even if

the arbitrators considered the terms of the contract

incorrectly, it cannot be said that the award was in excess

of jurisdiction."

It was, however, contended before us for the

appellant that by a wrong construction of the clause

permitting revised rates as stated in Annexure R, the

arbitrator could not have clutched at jurisdiction he

did not have. The question then is whether the

arbitrator clutched at jurisdiction he did not have,

by

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an unreasonable construction of the clause "+ (25%)"

for

purposes of escalation.

We are of the view that the abovesaid clause

"+25%" was understood by the arbitrator in a

reasonable

manner as being applicable to a case where the value

of

the sum total of the additions and deletions exceeded

25% of the contract price. That construction, in our

view, cannot be said to be vitiated by any serious

error of law. The following are our reasons.

When a contractor bids in a contract, he has to

offer reasonable rates for the works which are both

difficult to perform and other works which are not

that

difficult to perform. Every contractor tries to

balance

his rates in such a manner that the employer may

consider his offer reasonable. In that process the

contractor tries to get a reasonable margin of profit

by

balancing the more difficult (and less profitable

items)

and the less difficult (and more profitable items).

His

bid is, normally, a package. If the employer is

permitted in law to make variations upwards and

downwards - even if it be upto a limit beyond which

market rates become payable - then the interpretation

of

the clause must be one which balances the rights of

both

parties. For example, if the plus and minus

variations

go beyond 25% and are made in a manner increasing the

less profitable items and decreasing the more

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profitable

items, and if the net result of the contract is to be

the basis, as contended by the appellant, then it may

work out that the contractor could be made to perform

a

substantially new contract on the same contracted

rates.

In fact, if the said reasoning of the appellant is

accepted and if, in a given case, the value of the

increases in unprofitable items is 50% of the contract

value and the value of the reductions of the remaining

more profitable items is 50% of the contract value, it

could still be contended for the appellant that the

net

variation was nil, even though that was a situation

where the contract had been substantially modified and

was almost a different contract from the one

stipulated.

Such an unreasonable construction is to be avoided and

was rightly avoided by the arbitrator.

The additions and decreases in work are, in our

opinion, therefore both independent for the purpose of

finding out the + 25% variation and have to be pooled

together. The arbitrator was right in thinking that

the

case fell within the exception. Obviously, he must

have

felt that the plus and minus variations are more than

25% and that the contract rates are no longer binding.

His construction of the clause appears to be rational

and just and cannot be said to be unreasonable.

In the result, the interpretation put on the

clause by the arbitrator appears to us to be quite

reasonable and very plausible and it cannot therefore

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be

said that the award is vitiated by any error of law

affecting his jurisdiction. In fact, the learned

District Judge found that the total variation - both

upwards and downwards was more than 100% of the

contract

price. For the aforesaid reasons, we are of the view

that Points 1 and 2 should be answered in favour of

the

respondent-contractor.

Point 3:

This concerns the question whether the arbitrator

could have awarded at a flat rate of 50% of the extra

claim or at 50% of the difference between the market

prices and the contract rates. Both on law and on

facts,

the case of the appellant cannot be accepted.

There is material on record that the appellant

had, during the pendency of the arbitration

proceedings,

not seriously disputed that market rates were payable

because the plus and minus variations exceeded 25% of

the contract price. As pointed out in the

respondent's

counter filed in this Court, the appellant had, in a

reply dated 18.3.88 filed before the arbitrator

conceded

having paid 75% of the additional work at the revised

rates though not upto the extended date. Now the

award

by the arbitrator was for the 'balance' and upto

30.10.86. That is also an indication that, on facts,

the arbitrator's construction of the "+ 25%" clause

was

correct.

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In the appellant's defence to the respondent's

claim before the arbitrator, there was no specific

denial of the contractor's right to the market rates.

The appellant was relying more on its general plea

that

the + 25% clause was not attracted at all as the

contract value as a whole or the net increase was to

be

taken into consideration. In fact, there were

favourable

recommendations of the departmental officers for

payment

at higher rates. In S.Harcharan Singh's case to which

we have referred earlier, there were similar

recommendations of the officers. The arbitrator

cannot, therefore, be said to have acted illegally on

facts for he has not in fact granted at the full

market

rate claimed by the contractor but has only granted at

50% of the claim.

In law also, the appellant has no case. In the

case of a non-speaking award, it is not permissible

for

the Court to probe into the mental process of the

arbitrator [ See Hindustan Steel Works Vs. Rajeswar

Rao

( 1987(4) SCC 93)] when he rejected 50% of the claim

in

favour of the appellant and accepted 50% of the claim

in

favour of the contractor. In two decided cases of

non-

speaking awards when a flat increase of 20% or 25% for

permissible items of additional work was granted by

the

arbitrator, this Court accepted the same as not being

illegal. See P.M.Paul vs. Union of India [1989

Suppl.

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(1) SCC 368] and Himachal Pradesh Nagar Vikas

Pradhikaran vs. M/s Aggarwal & Co. [AIR 1997 SC

1027].

Therefore, merely because the increase was at a flat

rate, we cannot find fault with the award. The

arbitrator was appointed by consent and he was a

former

General Manager in the Railways and was also

associated

with the appellant corporation. We do not therefore

find any error apparent on the face of the record in

the

award of 50% of the escalation claimed and in the

claim

upto the extended date, 30.10.86.

For the aforesaid reasons, the appeal is

dismissed. The interim orders passed by this Court

stand vacated. No costs.