REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

  CIVIL APPEAL NO(s). 3284  OF 2019

(Arising out of SLP(C ) No(s). 23956 of 2017)

UNITED INDIA INSURANCE CO. LTD.  .…Appellant(s)

VERSUS

ANTIQUE ART EXPORTS PVT. LTD.         .…Respondent(s)

WITH

     CIVIL APPEAL NO(s). 3285  OF 2019

       (Arising out of SLP(C ) No(s). 23963 of 2017)

J U D G M E N T

Rastogi, J.

Leave granted.

2.These appeals have been filed by the Insurance Company

assailing the order dated 30

th

  May, 2017 passed by the High

Court  of  Delhi  appointing  an Arbitrator  in exercise  of  power

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

1

1996(hereinafter being referred to as “the Act”) to adjudicate the

dispute between the parties.  

3.The facts in brief manifest from the record and relevant for

the   present   purpose   are   that   the   respondent   claimant   was

running  its   factory  situated   at   78,  Kilo  Mile  Stone,  Karhans

Village, Main GT Road, Samalakha, Panipat and purchased two

Standard Fire and Special Perils Policies dated 29

th

 June, 2013

and 10

th

 October, 2013.  On 25

th

 September, 2013 and thereafter

on 25

th

 October, 2013, a fire took place in the factory on account

of a short circuit as claimed by the respondent claimant. The

appellant Company on receipt of the information appointed M/s.

Protocol Surveyors & Engineers Pvt. Ltd. as surveyors and also

appointed their investigator to submit the fact finding report.

After the report was submitted by the authorised surveyor, the

appellant Company sent an e­mail to the respondent with an

intimation that it has approved its claim for an amount of Rs.

2,81,44,413/­   on   account   of   fire   dated   25

th

  October,   2013

towards full and final settlement with complete details of the

amount   computed.     The   extract   of   the   e­mail   sent   by   the

appellant Company to the respondent has been placed on record

2

at Annexure P­2 in Civil Appeal arising out of SLP(C ) No. 23956

of 2017 and is reproduced as under:­

“From: Jaiprakash1@uiic.co.in

Sent: Thursday, May 05, 2016 1:23 PM

To: Vimal Singh

CC: sangeetagupta@uiic.co.in; vijaysharma@uiic.co.in;

   nareshchandolia@uiic.co.in

Subject: Fire Claim dated 25.10.2013

Sir/Madam,

This is to inform you that the Competent Authority has

approved   your   claim   for   an   amount   of   Rs.

2,81,44,413/­ (building Rs. 88,18,691   P & M   Rs.

7,32,382     FFF       Rs.   3,61,049   Finished   Goods,   Rs.

1,95,66,389   Fire   Fighting   Ex.   Rs.   59,000     Cost   of

Debris Removal Rs. 88,187 Total Rs. 2,96,25,698)

Less Excess 5% Rs. 14,81,285 = Rs. 2,81,44,413) of

loss   dated   25.10.2013   (Claim   No.

0407001113C101515001)

In order to release the payment we require following

from your end.

1. Confirmation   from   the   concerned   bank   “Indian

Overseas Bank, Defence Colony Branch.

Through mail that in which Account the payment has

to be made through NEFT.

2. Deposit Re­instatement premium of Rs.19100/­

3. Fire Fighting expenses bills in original

4. Debris Removal bills in original.

5.Full and final settlement discharge voucher for Rs.

2,81,44,413/­ duly endorsed by the bank  also

without any Subjectivity.

Please furnish.

3

Jaiprakash

Divisional Manager

United India Insurance Company Limited

10203, IIIrd Floor, Jamuna House,

Padam Singh Road

New Delhi­110005

Mobile : 9910791508

Phone : 28755967, 28755419

jaiprakash@uiic.co.in”

4.On the same date, i.e. 5

th

 May, 2016, the respondent sent a

reply accepting the computation and provided the desired details

with final discharge voucher and details of the bank account in

which the payment was to be credited.  The extract of the e­mail

and the discharge voucher sent by the respondent is reproduced

hereunder:­

“ANTIQUE ART

Exports Pvt. Ltd.

(A Govt. of India Recognized Export House)

PANIPAT OFFICE: 78 K.M. Stone, G.T. Road, karhans Village, Tehsil

Samalkha, Panipat­132103(INDIA)

T:0091­180­3003300 (100 Lines), F: 0091­180­3003311

E:Info@antiqueartexports.com, :www.antiqueartexports.com

The Divisional Manager 05.05.2016

United India Insurance Co. Ltd.

10203, 3

rd

 Floor, Jamuna House

Padam Singh Road

Karol Bagh, New Delhi.

Kind Attn: Mr. Jaiprakash

Subject : Fire Claim dated 25.10.2013

Dear Sir,

4

We   are   in   receipt   of   your   email   of   today’s   date,

wherein   you   have   asked   to   furnish   certain

documents/information for doing the needful at your

end.  Accordingly, we are submitting herewith desired

information/documents for your necessary action.

1.We   have   already   requested   our   bank   to   confirm

account   details,   in   which   payment   has   to   be   made

through NEFT. Hopefully, you must have received the

same directly from Bank on your email.

2.Regarding re­instatement premium of Rs.19100/­, we

request you to deduct the same from claim payment.

3.Original   Fire   Fighting   expenses   bills   are   submitted

herewith for doing the needful at your end. 

4.Regarding   Debris   Removal   Bills   in   original,   we   are

enclosing herewith separate letter and contents of the

same   are   self­explanatory.     This   payment   is   to   be

released at later date as per our letter.

5.Full   and   final   settlement   discharge   voucher   for

Rs.2,81,44,413/­   duly   endorsed   by   the   bank   is

attached for doing the needful at your end.

While   hoping   that   you   will   find   above   information/

documents   in   line   of   your   requirement,   we   look

forward to have the immediate transfer of payment of

our claim to our bank.

A line of confirmation in this regard will be highly

appreciated.

Thanking you

Yours faithfully,

For Antique Art Exports Pvt. Ltd.

Ashok Jain

Chairman”

“ANTIQUE ART

Exports Pvt. Ltd.

(A Govt. of India Recognized Export House)

PANIPAT OFFICE: 78 K.M. Stone, G.T. Road, karhans Village, Tehsil

Samalkha, Panipat­132103(INDIA)

T:0091­180­3003300 (100 Lines), F: 0091­180­3003311

E:Info@antiqueartexports.com, :www.antiqueartexports.com

05.05.2016

5

Full and Final Settlement Discharge Voucher

We,   Antique   Art   Exports   Pvt.   Ltd.,   78   KM   Stone,

Karhans   Village,   Tehsil   Samalkha,   Panipat­132103,

Haryana   do   hereby   accept   payment   of

Rs.2,81,44,413/­(Rupees Two Crore Eighty One Lacs

Fourty   Four   Thousand   and   Four   Hundred   Thirteen

only) as full and final settlement against our fire claim

No.:0407001113 C101515001 of loss dated 25.10.2013

without any subjectivity.

For Antique Art Exports Pvt. Ltd.

Sd/­

  Ashok Jain

  Chairman”

5.     Civil Appeal arising out of SLP(C ) No. 23963 of 2017 deals

with the fire taken place on 25

th

  September, 2013.   It is not

disputed between the parties that the facts are similar except

that the claim was settled for Rs. 2,20,36,840/­. 

6.Indisputedly,   both   the   claims   were   accepted   by   the

respondent without any demur or protest, and after full and final

settlement and discharge of claim in reference to both the claims

of the incident dated 25

th

  September, 2013 and 25

th

  October,

2013, the respondent later through e­mail dt. 11

th

  July, 2016

desired   certain   details   and   reports   with   a   break   up   of

computation including copy of the preliminary survey report etc.

and there was no whisper that any coercion or undue influence,

6

etc. was used by the appellant company.  The e­mail was replied

by the appellant on 20

th

 July, 2016 giving all details as desired by

the respondent.  Thereafter on 27

th

 July, 2016 for the first time

nearly almost after 11 weeks of the receipt of claim and full and

final   discharge,   respondent   claimed   that   fraud,   coercion   and

undue influence was exercised and he was forced to sign on the

dotted   lines   without   furnishing   any   prima   facie   evidence   in

support thereof.   In furtherance, application came to be filed

before the High Court on 11

th

 January, 2017 under Section 11(6)

of the Arbitration and Conciliation Act, 1996(hereinafter being

referred to as “the Act”) inter alia that the insurer coerced and

forced the respondent to sign on dotted lines on a pre­signed

discharge voucher and claimed for appointment of an Arbitrator.

7.The appellant Insurance Company in their reply refuted

such  allegations   and   further  stated   that   the   respondent   had

signed a letter of subrogation in accepting the payment in full

and final settlement of its claim.   Discharge Voucher was sent

without any demur or protest and nothing further survives and

no arbitral dispute subsists for adjudication and so far as the

allegation levelled that the insurer has coerced and put undue

7

force upon the respondent to sign on dotted lines on a pre­signed

standard discharged paper is concerned, there is no prima facie

documentary evidence placed on record except the letter dated

27

th

  July, 2016 which was sent for the first time after almost

more   than   11   weeks   of   the   claim   being   settled   and   the

application   for   appointment   of   Arbitrator   is   ill   founded   and

deserves to be rejected. 

8.The High Court taking note of the rival contentions of the

parties and of sub­section (6A) of Section 11 of the Act which has

been introduced by virtue of Amendment Act, 2015 observed that

once there is existence of arbitration agreement,  acceptance of

the payment disbursed by the appellant company, whether it was

under coercion or undue influence, is a matter to be examined by

the  Arbitrator and  accordingly proceeded  to appoint  the sole

arbitrator to adjudicate the dispute between the parties.  

9.Shri   Vineet   Malhotra,   learned   counsel   for   the   appellant

submits   that   once   the   claim   was   settled   and   the   claimant

received compensation and issued a discharge voucher in full

and final settlement of its claim, there was a discharge of the

8

contract by accord and satisfaction.   As a result, neither any

contract nor any claim survived.   It was also contended that

having received the payment under the said discharge voucher

without any demur or protest, it was not open for the respondent

after 11 weeks of the receipt of the claim and full and final

discharge, to raise a voice that the discharge was obtained under

coercion and undue influence without furnishing any prima facie

evidence in support thereof and placed reliance of the judgment

of this Court in  New India Assurance Company Limited   Vs.

Genus Power Infrastructure Limited  2015(2) SCC 424 which

according   to   him   is   almost   on   the   same   set   of   facts   and

circumstances.  

10.Learned counsel for the appellant further submits that sub­

section (6A) of Section 11 of the Act has been introduced by

Amendment Act, 2015 with a limited purpose for expediting the

arbitral disputes in a time bound manner provided there is a

prima   facie   arbitral   claim/dispute   subsist   under   the   arbitral

agreement for adjudication by the Arbitrator.  In the instant case,

as there was no arbitral dispute subsisting after the claim being

finally settled with consent of the parties with due accord and

9

satisfaction, Section 11(6) was not available to be invoked by the

respondent in raising a dispute after more than 11 weeks of the

settlement of the claim to the satisfaction of the parties.  

11.Per Contra, Shri Dhruv Mehta, learned senior counsel for

the respondent submitted that he is not disputing as far as the

settlement of the claims are concerned but his objection is that

the respondent was not in a bargaining position and being in

financial stress, he had no option but to accept the claim on the

dotted  lines settled by the  appellant  in an arbitrary manner

leaving   no   choice   and   mere   acceptance   in   the   given

circumstances will not take away the right of the respondent to

establish that it was not voluntary but under undue influence

and coercion and since there is a clause of arbitration in the

agreement, it will be for the Arbitrator to examine as to whether

the acceptance of the claim by the respondent has been voluntary

or   under   undue   influence   or   coercion   and   in   the   given

circumstances, no error has been committed by appointing the

Arbitrator under the impugned judgment.

10

12.The existence of an arbitration clause in the contract of

insurance is not in dispute.  The question does arise whether the

discharge   in   the   present   case   upon   acceptance   of   the

compensation and signing of the discharge letter was voluntary

or under coercion or undue influence and the respondent was

justified in invoking Section 11(6) of the Act.   It is true that

execution of  full  and  final   agreement,  receipt  or  a  discharge

voucher in itself cannot be a bar to arbitration and it has been

observed   by   this   Court   in  National   Insurance   Company

Limited Vs. Boghara Polyfab Private Limited 2009(1) SCC 267

at para 44 as under:­

 “44.None   of   the   three   cases   relied   on   by   the

appellant lay down a proposition that mere execution

of a full and final settlement receipt or a Discharge

Voucher is a bar to arbitration, even when the validity

thereof is challenged by the claimant on the ground of

fraud, coercion or undue influence.   Nor do they lay

down   a   proposition   that   even   if   the   discharge   of

contract is not genuine or legal, the claims cannot be

referred to arbitration.  In all the three cases, the Court

examined the facts and satisfied itself that there was

accord and satisfaction or complete discharge of the

contract and that there was no evidence to support the

allegation of coercion/undue influence.”

13.It further laid down the illustrations as to when claims are

arbitrable and when they are not.  This may be illustrative (not

11

exhaustive) but beneficial for the authorities in taking a decision

as to whether in a given situation where no claim/discharge

voucher has been furnished what will be its legal effect and still

there is any arbitral dispute subsists to be examined by the

arbitrator in the given facts and circumstances and held in para

52   of  National   Insurance   Co.   Ltd.  Vs.  Boghara   Polyfab

Private Limited (supra) as follows:­

“52. Some   illustrations   (not   exhaustive)   as   to   when

claims   are   arbitrable   and   when   they   are  not,   when

discharge of contract by accord and satisfaction are

disputed, to round up the discussion on this subject

are:

(i) A claim is referred to a conciliation or a pre­litigation

Lok   Adalat.   The   parties   negotiate   and   arrive   at   a

settlement. The terms of settlement are drawn up and

signed   by   both   the   parties   and   attested   by   the

conciliator  or  the  members  of  the  Lok  Adalat.  After

settlement by way of accord and satisfaction, there can

be no reference to arbitration.

(ii) A claimant makes several claims. The admitted or

undisputed claims are paid. Thereafter negotiations are

held for settlement of the disputed claims resulting in

an agreement in writing settling all the pending claims

and disputes. On such settlement, the amount agreed

is   paid   and   the   contractor   also   issues   a   discharge

voucher/no­claim   certificate/full   and   final   receipt.

After the contract is discharged by such accord and

satisfaction,   neither   the   contract   nor   any   dispute

survives   for   consideration.   There   cannot   be   any

reference of any dispute to arbitration thereafter.

(iii) A contractor executes the work and claims payment

of say rupees ten lakhs as due in terms of the contract.

The   employer   admits   the   claim   only   for   rupees   six

lakhs and informs the contractor either in writing or

12

orally   that   unless   the   contractor   gives   a   discharge

voucher   in   the   prescribed   format   acknowledging

receipt of rupees six lakhs in full and final satisfaction

of the contract, payment of the admitted amount will

not be released. The contractor who is hard­pressed for

funds and keen to get the admitted amount released,

signs on the dotted line either in a printed form or

otherwise, stating that the amount is received in full

and final settlement. In such a case, the discharge is

under   economic   duress   on   account   of   coercion

employed by the employer. Obviously, the discharge

voucher cannot be considered to be voluntary or as

having resulted in discharge of the contract by accord

and satisfaction. It will not be a bar to arbitration.

(iv) An insured makes a claim for loss suffered. The

claim is neither admitted nor rejected. But the insured

is   informed   during   discussions   that   unless   the

claimant gives a full and final voucher for a specified

amount (far lesser than the amount claimed by the

insured),   the   entire   claim   will   be   rejected.   Being   in

financial   difficulties,   the   claimant   agrees   to   the

demand and issues an undated discharge voucher in

full and final settlement. Only a few days thereafter,

the admitted amount mentioned in the voucher is paid.

The   accord   and   satisfaction   in   such   a   case   is   not

voluntary but under duress, compulsion and coercion.

The   coercion   is   subtle,   but   very   much   real.   The

“accord”   is   not   by   free   consent.   The   arbitration

agreement can thus be invoked to refer the disputes to

arbitration.

(v) A claimant makes a claim for a huge sum, by way of

damages.   The   respondent   disputes   the   claim.   The

claimant who is keen to have a settlement and avoid

litigation, voluntarily reduces the claim and requests

for settlement. The respondent agrees and settles the

claim and obtains a full and final discharge voucher.

Here   even   if   the   claimant   might   have   agreed   for

settlement   due   to   financial   compulsions   and

commercial pressure or economic duress, the decision

was his free choice. There was no threat, coercion or

compulsion by the respondent. Therefore, the accord

and satisfaction is binding and valid and there cannot

be any subsequent claim or reference to arbitration.”

13

14.It is true that there cannot be a rule of thumb and each

case has to be looked into on its own facts and circumstances,

taking note of the broad principles, it was observed by this Court

in  Union of India and Others   Vs.  Master Construction Co.

2011(12) SCC 349 at para 18 as under:­

“18. In our opinion, there is no rule of the absolute

kind.   In a case where the claimant contends that a

discharge   voucher   or   no­claim   certificate   has   been

obtained by fraud, coercion, duress or undue influence

and the other side contests the correctness thereof, the

Chief Justice/his designate must look into this aspect

to find out at least, prima facie, whether or not the

dispute is bona fide and genuine.  Where the dispute

raised by the claimant with regard to validity of the

discharge voucher or no­claim certificate or settlement

agreement,   prima   facie,   appears   to   be   lacking   in

credibility, there may not be a necessity to refer the

dispute for arbitration at all.”

15.From the proposition which has been laid down by this

Court, what reveals is that a mere plea of fraud, coercion or

undue influence in itself is not enough and the party who alleged

is under obligation to prima facie establish the same by placing

satisfactory material on record before the Chief Justice or his

Designate to exercise power under Section 11(6) of the Act, which

has been considered by this Court in  New India Assurance

Company Ltd. case (supra) as follows:­

14

“9.  It is therefore clear that a bald plea of fraud,

coercion, duress or undue influence is not enough

and the party who sets up a plea, must prima

facie establish the same by placing material before

the Chief Justice/his designate…..”

16.In the instant case averment was made for the first time

after 11 weeks of the settlement of claim & release of discharge

voucher   in   the   petition   filed   by   the   respondent   seeking

appointment   of   Arbitrator   of   undue   influence/coercion   being

used by the appellant in signing the papers on dotted lines is

reproduced as under:­

“xiii.It is stated that the Respondent occupying a

bargaining position as an Insurer coerced and forced

the Petitioner to sign on dotted lines on a Pre­signed

Standard   Discharge   Voucher.     The   petitioner   facing

severe financial distress gave in to the pressure tactics

of the Respondent and was made to sign a purported

Discharge Voucher dated 24.06.2016 for an amount of

Rs.   2,20,36,840/­(Rupees   Two   Crore   Twenty   Lakhs

Thirty  Six Thousand, Eight  Hundred Forty Only) as

against the Claim of Rs. 5,12,49,241/­ (Rupees Five

Crore Twelve Lakhs Forty Nine Thousand Two Hundred

Forty   One   Only)   as   a   pre­condition   for   release   of

money.

xvii. It is stated that Petitioner vide its Letter dated

27.07.2016   rescinded   the   purported   Discharge

Voucher as illegal and void as it was forced on coerced

into signing the same in the face of extreme financial

duress.     The   petitioner   vide   the   said   letter   dated

27.07.2016   called   upon   the   Respondent   to   pay   the

balance   amount   of   Rs.   2,92,12,401/­   (Rupees   Two

Crore   Ninety   Two   Lakhs   Twelve   Thousand   Four

Hundred and One Only) on account of loss suffered by

the   petitioner   as   result   of   fire.     The   petitioner   also

claimed an interest @ 18% per annum from the date of

incident  as well as on the paid amount  till date of

payment i.e. up to 06.07.2016.”

15

17.It is true that there cannot be a rule of its kind that mere

allegation   of   discharge   voucher   or   no   claim   certificate   being

obtained by fraud/coercion/undue influence practised by other

party   in   itself   is   sufficient   for   appointment   of   the   arbitrator

unless the claimant who alleges that execution of the discharge

agreement or no claim certificate was obtained on account of

fraud/coercion/undue influence practised by the other party is

able to produce prima facie evidence to substantiate the same,

the correctness thereof may be open for the Chief Justice/his

Designate to look into this aspect to find out at least prima facie

whether the dispute is bonafide and genuine in taking a decision

to invoke Section 11(6) of the Act. 

18.In the instant case, the facts are not in dispute that for the

two incidents of fire on 25

th

 September, 2013 and 25

th

 October,

2013, the appellant Company based on the Surveyor’s report sent

e­mails on 5

th

 May, 2016 & 24

th

 June, 2016 for settlement of the

claims for both the fires dated 25

th

  September, 2013 and 25

th

October, 2013 which was responded by the respondent through

e­mail   on   the   same   date   itself   providing   all   the   necessary

16

information   to   the   Regional   Office   of   the   Company   and   also

issued   the   discharge   voucher   in  full   &   final   settlement   with

accord and  satisfaction.    Thereafter,  on  12

th

  July, 2016,  the

respondent desired certain information with details that too was

furnished and for the first time on 27

th

 July, 2016, it took a U­

turn and raised a voice of undue influence/coercion being used

by the appellant stating that being in financial distress left with

no   option   than   to   proceed   to   sign   on   the   dotted   lines.     As

observed, the phrase in itself is not sufficient unless there is a

prima facie evidence to establish the allegation of coercion/undue

influence, which is completely missing in the instant case.

19.In the given facts and circumstances, we are satisfied that

the   discharge   and   signing   the   letter   of   subrogation   was   not

because of any undue influence or coercion as being claimed by

the   respondent   and   we   find   no   difficulty   to   hold   that   upon

execution of the letter of subrogation, the claim was settled with

due accord and satisfaction leaving no arbitral dispute to be

examined by an Arbitrator to be appointed under Section 11(6) of

the Act.

17

20.The submission of the learned counsel for the respondent

that   after   insertion   of   sub­section   (6A)   to   Section   11   of

Amendment Act, 2015 the jurisdiction of this Court is denuded

and the limited mandate of the Court is to examine the factum of

existence of an arbitration and relied on the judgment in Duro

Felguera S.A. Vs. Gangavaram Port Limited  2017(9) SCC 729.

The exposition in this decision is a general observation about the

effect of the amended provisions which came to be examined

under reference to six arbitrable agreements (five agreements for

works   and   one   corporate   guarantee)   and   each   agreement

contains a provision for arbitration and there was serious dispute

between   the   parties   in   reference   to   constitution   of   Arbitral

Tribunal whether there has to be Arbitral Tribunal pertaining to

each agreement.  In the facts and circumstances, this Court took

note of sub­section (6A) introduced by Amendment Act, 2015 to

Section 11 of the Act and in that context observed that the

preliminary disputes are to be examined by the arbitrator and are

not   for   the   Court   to   be   examined   within   the   limited   scope

available for appointment of arbitrator under Section 11(6) of the

Act.   Suffice it to say that appointment of an arbitrator is a

judicial power and is not a mere administrative function leaving

18

some   degree   of   judicial   intervention   when   it   comes   to   the

question to examine the existence of a prima facie arbitration

agreement, it is always necessary to ensure that the dispute

resolution process does not become unnecessarily protracted.

21.In the instant case, prima facie no dispute subsisted after

the discharge voucher being signed by the respondent without

any demur or protest and claim being finally settled with accord

and satisfaction and after 11 weeks of the settlement of claim a

letter was sent on 27

th

 July, 2016 for the first time raising a voice

in the form of protest that the discharge voucher was signed

under undue influence and coercion with no supportive prima

facie evidence being placed on record in absence thereof, it must

follow   that   the   claim   had   been   settled   with   accord   and

satisfaction   leaving   no   arbitral   dispute   subsisting   under   the

agreement to be referred to the Arbitrator for adjudication.

22.In our considered view, the High Court has committed a

manifest error in passing the impugned order and adopting a

mechanical   process   in   appointing   the   Arbitrator   without   any

supportive evidence on record to prima facie substantiate that an

19

arbitral dispute subsisted under the agreement which needed to

be referred to the arbitrator for adjudication.

23.Consequently, the appeals are allowed and the order passed

by the High Court is accordingly set aside.  No costs.

24.Pending application(s), if any, also stand disposed of.

…………………………J.

(A.M. KHANWILKAR)

…………………………J.

(AJAY RASTOGI)

NEW DELHI

March 28, 2019

20