REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.                          OF 2019

(Arising out of SLP (C) No. 7979 of 2019)

WAPCOS Ltd.        ...Appellant(s)

Versus

Salma Dam Joint Venture & Anr.     …Respondent(s)

WITH

CIVIL APPEAL  NO.            OF  2019

(Arising out of SLP (C) No……….. of 2019)

(Diary No. 6975 of 2019)

J U D G M E N T

A.M. Khanwilkar, J.

Leave granted. 

1.These appeals take exception to the judgment and order

dated 25.01.2019 passed by the High Court of Delhi at New Delhi

in Arbitration Petition No.810 of 2016, whereby the High Court

allowed the Arbitration Petition purportedly filed by respondent

No. 1 ­ Salma Dam Joint Venture, under Section 11(6) of the

Page 1 of 27

Arbitration and Conciliation Act, 1996 (for short, “the Act”) and

appointed a sole Arbitrator.

2.Briefly stated, the Ministry of External Affairs (for short,

“MEA”) and the appellant in the leading appeal, Water and Power

Consultancy Services (India) Limited (for short, “WAPCOSL”),  a

Public   Sector   Undertaking,   entered   into   an  agreement,   dated

29.11.2004,   for   the   implementation   of   the   work   on   “the

Reconstruction,   Rehabilitation   and   completion   of   Salma   Dam

Project   (3x14   MW),   Afghanistan,   Package   III:   Main   Civil   and

Hydro­Mechanical   Works”   (for   short,   “project”).   The   appellant

(WAPCOSL), was given the responsibility to provide financial,

administrative   and   contractual   management   services   for   the

MEA. Even though MEA was to provide the finances, the same

was   to   be   channeled   through   WAPCOSL   to   the   successful

awardee of the tender.

3.The respondent No.1 in both the appeals, Salma Dam Joint

Venture (for short, “SDJV”) was formed by the M/s SSJV Projects

Private   Limited   (for   short,   “SSPPL”)   and   M/s   Angelique

International   Ltd.   (for   short,   “AIL”)     under   a   Joint   Venture

Agreement (for short,  “JVA”) dated 09.09.2005 to submit its bid

for the said project. In accordance with the terms and clauses of

Page 2 of 27

the JVA, SSPPL was nominated to be the ‘Lead Partner’ of SDJV

with ninety­five percent (95%) share as compared to five percent

(5%)   share   of   AIL.   SSPPL   was   also   authorized   to   invoke

arbitration by appointing an arbitrator, make claims, et cetera,

on behalf of AIL, by executing a Power of Attorney (for short,

“PoA”) dated 09.09.2005 in favour of SSPPL, in accordance with

Clause 3.3 of the JVA.

4.SDJV was successful being the highest bidder and was

awarded tender for the said project on 17.01.2006. That was

followed by a Contract Agreement dated 09.03.2006 (for short,

“Contract Agreement”) for executing the stated contract between

the   WAPCOSL   and   SDJV.   Along   with   the   said   agreement,

WAPCOSL and SDJV signed certain documents to be read with

the Contract Agreement and to form part and parcel thereof. Out

of several such documents, Conditions of Particular Applications

(for short “CoPA”) is the relevant one for the purpose of this case.

Clause 20.1 thereof deals with Contractor’s claim and Clause

20.6 deals with Arbitration and it is under these clauses, the

respondent No. 1 has rested its case, that is, arbitrability and the

power to invoke arbitration.

5.Be   that   as   it   may,   the   consideration   of   the   Contract

Page 3 of 27

Agreement was Rs. 253.84 Crores. However, the same was raised

to Rs. 470.40 Crores, on a representation made by SDJV.  Once

again, there was further change by way of revised rates, after a

meeting between SDJV and a High­Power Committee (for short,

“HPC”).   In the said meeting, SDJV cited reasons which were

beyond its control for initiating timely construction of the project.

That justification found favour with the HPC for which it had

recommended revised rates with regard to eight items. A letter

was sent by WAPCOSL, informing about the acceptance of revised

rates of eight items and raising the total consideration to Rs.

872.67 Crores. Subsequent to this, SDJV and WAPCOSL signed a

revised agreement for the rates, referred to as the Amendment of

Agreement (for short, “AoA”), dated 09.06.2015.

6.Despite signing of AoA, SDJV raised certain claims before

the Engineer of WAPCOSL. After rejection of said representation,

SDJV   preferred   six   appeals   to   the   Technical   Committee

constituted in terms of clause 2.1 of Section – 02 of AoA. Five of

these   appeals   were   rejected/disposed   of   vide   report   of   the

Technical Committee dated 28.10.2016. 

7.In the meantime, on 04.06.2016, the Dam was inaugurated

Page 4 of 27

by the Hon’ble Prime Minister of India and Hon’ble President of

Afghanistan. Subsequent to which, a letter dated 02.08.2016 was

issued by AIL addressed to WAPCOSL, informing that SDJV has

started the process of dismantling the machinery and the work

force from the project site with full awareness of WAPCOSL.

8.Subsequent to the execution of AoA, dispute arose between

the JV partners which resulted in AIL filing a petition (bearing

number O.M.P. (I) (COMM.) 70/2016) under Section 9 of the

Arbitration Act, wherein the High Court of Delhi, vide order dated

05.09.2016, directed WAPCOSL to deposit the amount payable to

SDJV with the Registrar of the High Court in order to secure the

interests of both the JV entities. The High Court in a separate

petition (bearing number Arb. P. 442/2016), filed by AIL against

SSPPL, also appointed a sole arbitrator for their (AIL and SSPPL)

inter se disputes. 

9.On 21.09.2016, the Board of Directors of AIL resolved to

revoke the PoA executed in favour of SSPPL and in furtherance of

the same, AIL, vide letters dated 19.10.2016 and 11.11.2016,

wrote to the respective Banks and also to WAPCOSL informing

them about the revocation of the authority of SSPPL. Thus, it was

Page 5 of 27

duly notified through these letters that in future, only those

letters or communications which are signed or acknowledged by

both   the   parties   (AIL   and   SSPPL)   shall   be   valid   and   be

entertained by WAPCOSL.

10.Notwithstanding the abovementioned letters sent by AIL,

upon rejection of the claims of SDJV by the Technical Committee,

on 28.10.2016, SSPPL, unilaterally, espousing claims of SDJV

proceeded to invoke the arbitration process, under clause 20.6 of

CoPA and also appointed a nominee arbitrator, vide letter dated

12.11.2016.   WAPCOSL,   in   response,   vide   letter   dated

05.12.2016, recorded that since SDJV is a joint venture entity

and the authority of SSPPL to represent AIL has been revoked,

the appointment of arbitrator by SSPPL, unilaterally, is illegal in

terms of clause 4.2 of the Contract Agreement and clause 3.2 of

the JVA.

11.Resultantly,   SSPPL   filed   a   petition   on   behalf   of   SDJV

against WAPCOSL under Section 11(6) of the Arbitration Act

(bearing number Arb. P. 810/2016) before the High Court of

Delhi,   wherein   it   has   been   asserted   that   the   PoA   dated

15.07.2005 given by AIL in its favour is still in force and forms

part of the Contract Agreement dated 09.03.2006. This assertion

Page 6 of 27

is factually incorrect.  In that, the PoA was executed as a follow

up document alongwith JVA on 09.09.2005 itself. Whereas, the

Board of Directors of AIL vide resolution dated 15.07.2005 had

authorised its officer to execute the JVA and PoA, which were so

executed on 09.09.2005.

12.The said arbitration petition was contested by the appellant

(WAPCOSL).   However,   the  High  Court  allowed   the   same  vide

order   dated   15.03.2017   and   appointed   an   arbitrator   for

WAPCOSL.

13.Feeling   aggrieved,   WAPCOSL   preferred   a   Special   Leave

Petition (bearing  number  SLP   (Civil)  26555/2017)  before   this

Court.   This   Court,   vide   order   dated   03.11.2017,   directed

impleadment   of   AIL   as   a   party   and   also   stayed   the   arbitral

proceedings. AIL appeared before this Court and asserted that it

did not give consent to SSPPL for appointment of an arbitrator or

for filing petition under Section 11(6) of the Arbitration Act. Thus,

it had urged that SSPPL had no authority to unilaterally appoint

an arbitrator for SDJV or to file the subject petition on behalf of

SDJV.  Further, the petition filed in the name of SDJV through

SSPPL was not as per Delhi High Court Rules. This Court, vide

order dated 11.12.2017, deemed it proper to set aside the order

Page 7 of 27

passed by the High Court of Delhi dated 15.03.2017 and to

relegate the parties before the High Court for reconsideration of

all aspects, as would be raised by the parties including regarding

the locus and competence of SSPPL to unilaterally appoint an

arbitrator or file arbitration petition under Section 11 of the Act.

14.The High Court of Delhi, vide judgment dated 25.01.2019

(for short, “impugned judgment”), once again allowed the said

arbitration petition and appointed a sole arbitrator, instead of

three arbitrators envisaged in CoPA. 

15.The   High   Court   opined   that   the   arbitration   agreement

between SDJV and WAPCOSL was still in force on the date of

filing of the arbitration petition and the same would operate

between the parties. That finding has been reached despite the

AoA having been executed between the parties on 09.06.2015.

The High Court also opined that SSPPL had authority under the

JVA as well as the Contract Agreement to represent SDJV, as a

leading partner thereof.   It held that SSPPL derived authority

from clause 20.6 of CoPA read with the other enabling terms in

the JVA and FIDIC Conditions of Contract for Construction (for

short, ‘FIDIC’). The High Court was also impressed by the fact

Page 8 of 27

that SSPPL had 95 per cent shareholding in SDJV as against

only 5 per cent shareholding of AIL, the other partner. For that

reason, it went on to observe that AIL cannot be permitted to

derail the arbitration process commenced for and on behalf of

SDJV through SSPPL. The High Court was also impressed by the

fact that despite the execution of AoA, the Technical Committee

entertained the appeals filed by SDJV in respect of certain items.

That goes to show that even the Technical Committee was of the

view that the dispensation regarding settlement of further claims

of SDJV could be pursued and the arrangement arrived under

AoA  between  the   parties  cannot   be  treated  as  full   and  final

settlement.  Resultantly, SDJV was well within its rights to take

recourse  to  arbitration for  resolution of  the   disputes  in that

regard. Further, the fact as to whether SDJV was entitled for the

relief,   regarding   the   claims   raised,   was   a   matter   within   the

exclusive   domain   of   the   Arbitral   Tribunal.     The   High   Court,

therefore, allowed the Arbitration Petition and appointed a sole

Arbitrator for resolution of the disputes between the parties.

16.Feeling aggrieved, WAPCOSL as well as AIL have assailed

the decision of the High Court by filing separate Special Leave

Petition(s).

Page 9 of 27

17.We   have   heard   learned   Senior   Counsel   Mr.   Gaurav

Panchnanda for WAPCOSL (appellant) and  Mr. Shyam Divan for

AIL (appellant), and Mr. Sachin Datta, learned Senior Counsel for

SDJV (respondent No.1 in both the appeals).

18.After cogitating over the erudite arguments of the counsel

appearing for the respective parties and perusing the relevant

records,   including   Arbitration   Petition   and   the   written

submissions filed by the learned counsel, in our opinion, two

principal   issues   need   be   answered   in   this   judgment.   First,

whether   on   the   date   of   presentation   of   Arbitration   Petition,

purportedly   by   SDJV   through   SSPPL   on   15.12.2016,   the

arbitration   agreement   posited   in   Contract   Agreement   dated

09.03.2006 was in existence or subsisting and in force? Second,

whether   the   Arbitration   Petition   filed   in   the   name   of   SDJV

through SSPPL, in law can be considered as having been properly

and validly presented despite the express revocation of authority

of SSPPL vide resolution passed by the Board of Directors of AIL

on 21.09.2016 and  duly communicated  to SSPPL as well as

WAPCOSL before 15.12.2016, as was  granted to SSPPL in terms

Page 10 of 27

of JVA read with PoA including the Contract Agreement?

19.Reverting to the first question, we must immediately advert

to   the   Arbitration   Agreement   incorporated   in   the   Contract

Agreement.  That can be discerned from clause 4, which reads

thus:­

“4. Settlement of Disputes

4.1 It is specifically agreed by and between the parties

that   all   the   differences   or   disputes   arising   out   of   the

Agreement shall be decided by process of settlement of

disputes and arbitration as specified in Clause 20 of the

Conditions of the Contract. 

4.2 It is also agreed that the Salma Dam Joint Venture

agreement dated 9th September 2005 shall be treated as

part of this agreement and both the parties to the said

joint venture namely M/s SSJV Projects Private Limited

and M/s Angelique International Limited shall also be

jointly and severally liable in the process of settlement of

disputes in arbitration between WAPCOS and Salma Dam

Joint Venture.”

This clause must be read alongwith the terms specified in CoPA

in particular clause 20 and clauses 1.14, 4.3 and 20.6 of FIDIC.

Going by the Contract Agreement read with relevant clauses of

CoPA and FIDIC, it is obvious that the parties had agreed for

resolution of all their differences or disputes arising from the

Contract Agreement by process of settlement of disputes and

arbitration. 

20.In the present case, however, in due course, because of

fortuitous situation, the parties had to agree to amend certain

Page 11 of 27

terms and conditions of the Contract Agreement and to provide

for revised contract rates. That was done after due negotiations,

as is evinced from the correspondence exchanged between SDJV

and WAPCOSL vide letters dated 15.09.2011 and 17.09.2012 and

the recitals of the AoA itself. Finally, the parties (SDJV and

WAPCOSL   in   particular)   executed   a   formal   Amendment   of

Agreement (AoA) on 09.06.2015.   The same records the new

arrangement eventually agreed upon between the parties. It will

be useful to first refer to the preamble of the AoA which reads

thus:

“1.0    Preamble

         Consequent upon the modification of rates of certain

Items   of   works   in   January   2013   which   is   subject   to

special   terms   and   conditions,   the   Amendment   to   the

Original   Agreement   between   WAPCOS   and   SDJV   (the

Parties) was required to be entered upon thereafter.

Nevertheless the work at site continued at very fast pace

and   in   good   faith   and   trust   as   per   the   revised   rates

agreed between the Parties. Despite several constraints

the project completion progressed well during the years

2013 and 2014 and substantial part of the works (around

97%) of the Dam and Spillway was completed by 31

st

December 2014. Remaining works are continuing at the

project site. 

Now, as the Amendment to Agreement is to be formalized

for   proper   implementation   and   records,   therefore,   in

continued good faith and trust the Parties have agreed to

sign this Amendment of Agreement by incorporating the

actual   site   conditions,   practical   difficulties   and

subsequent developments that have taken place at site.

……. .” 

21.In clause 1.1 of AoA, reference is made to the estimated cost

Page 12 of 27

of works and the balance work to be completed in the revised

estimated cost.  The note below the chart given in clause 1.1 and

clauses 1.2 to 1.6 of the preamble are of some relevance. The

same read thus:

“1.1 The balance work has to be completed in the

revised estimated cost as given below. 

Estimated Cost of Works

….   …..   ……

Note:   If   due   to   site   conditions,   the   balance   quantities

increases, the contractor will carry out the construction

and complete the work

1.2 This Amendment of Agreement will form part of the

Original   Agreement   no.   WAPCOS/SDP/AFG/Pkg.­III­05

dated 9th March 2006.

1.3 This Amendment of Agreement includes revised Bill of

Quantity (BoQ) (containing executed & balance quantum

of   works,   New   Items   of   work,   etc)   with   the   modified

approved rates for eight major item of Civil works and

modified   cost   of   Hydro­Mechanical   works   along   with

additional terms and Conditions of Contract. 

1.4   Any   Clauses/items   other   than   the   Amendment   of

Agreement will be governed by Original Agreement and in

case of any dispute the decision of CMD, WAPCOS will be

final and binding to the Contractor.

1.5   In   case   of   any   inconsistency   between   Original

Agreement and Amendment of Agreement, the content of

Amendment of Agreement will succeed.

1.6 In case of any dispute on Technical Specification and

interpretation   of   any   contract   clauses   the   decision   of

CMD,   WAPCOS   will   be   final   and   binding   to   the

Contractor.

……… .”

22.It may be useful to now advert to clauses 1.2 and 1.3 of

Page 13 of 27

Section ­01 of the AoA, which read thus:

“REVISED   COST   AND   RELATED   TERMS   AND

CONDITIONS

Clause 1.0 

….  …..  ….. 

The   revision   of   cost/modified   rates   of   above   item   are

subject to the following: 

1.1 ….   ….   ….

1.2 The balance pending claims of Contractor stands

buried   and   it   was   agreed   by   the   Contractor   that,   no

claims   will   be   raised   by   Contractor   on   any   of   the

pending/settled claims/other claims resulting out of the

correspondences   made   so   far   and   there   will   be   no

arbitration for the settlement of claims. It is agreed that

the Contractor shall not be paid any further amount on

claim/additional   rate   for   new   item   of   work   settled   or

pending over and above the payments already released to

the contractor. 

1.3 In future, no claim of Contractor on any account

shall be entertained. However any claim arising out of

force majeure shall be examined.” 

Here, we may also take note of Section­02 of AoA concerning the

amendment in general conditions of CoPA. Clause 2.1 of this

section   predicates   that   sub­clause   1.1.2.16   of   CoPA   stands

modified as Technical Committee means committee constituted

by CMD, WAPCOSL. 

23.It is pertinent to note that the execution of stated AoA has

not been disputed by SDJV or for that matter by SSPPL. More so,

these entities have not even challenged the implementation of

Page 14 of 27

AoA. On the other hand, it has come on record that all concerned

gave effect to the terms set out in AoA by offering revised rates to

SDJV in conformity with the agreed rates referred to in AoA and

which payment  was   received   and   availed   of  by  SDJV/SSPPL

without any demur. We may hasten to add that even the subject

Arbitration Petition does not question the execution of AoA or the

applicability thereof.  Indeed, the asseveration in the Arbitration

Petition is that the claim set up by SDJV is in reference to items

and bills raised subsequent to the execution of AoA.

24.The moot question is: whether the AoA has the effect of

undoing and abrogating the arbitration clause predicated in the

Contract   Agreement?   According   to   SDJV   and   SSPPL,   the

arbitration clause in the Contract Agreement remains intact and

undisturbed.  The parties continue to be bound by the same. 

25.For considering this plea we must appreciate the backdrop

in which the AoA has been executed, to understand the true

import of the terms and conditions set out therein. From the

correspondence   exchanged   between   the   parties   preceding   the

execution of AoA, being letters dated 15.09.2011 and 17.09.2012,

it is amply clear that the parties were ad idem that substantial

part of the works (around 97 per cent) of the “Dam and Spillway”

Page 15 of 27

was   completed   by   31.12.2014.     This   fact   has   been   plainly

restated in the preamble of the AoA. The AoA also records that if

due   to   site   conditions,   the   balance   quantities   increase,   the

contractor will carry out the construction and complete the work.

Further, the AoA would form part of the Contract Agreement

dated 09.03.2006 and it includes revised Bill of Quantities (BoQ)

(containing executed and balance quantum of works, new items

of works, etc.) with the modified approved rates for eight major

items of civil works and modified cost of Hydro­Mechanical works

along with additional terms and conditions of Contract. Clause

1.4 of the AoA makes it amply clear that any other clauses/items

other   than   the   AoA   will   be   governed   by   Original   Agreement

(Contract Agreement) and in case of any dispute, the decision of

CMD, WAPCOSL will be final and binding on the contractor.

Clause 1.5 of the AoA makes it further clear that in case of any

inconsistency   between   the   Contract   Agreement   and   AoA,   the

terms specified in AoA will prevail. Clause 1.6 of the preamble

postulates that in case of any dispute on technical specifications

and interpretation of any contract clauses, the decision of CMD,

WAPCOSL will be final and binding on the contractor. Section­01

of   AoA   then   deals   with   revised   cost   and   related   terms   and

Page 16 of 27

conditions.   Clause   1.0   thereof   provides   that   the   revision   of

cost/modified rates of the items referred to therein will be subject

to clauses 1.2 and 1.3, amongst others.  Clause 1.2 of Section­01

envisages that the balance pending claims of contractor “stands

buried” and it has been agreed by the contractor, that no claims

will be raised by the contractor on any of the pending/settled

claims/other claims resulting out of correspondences made so far

and there will be “no arbitration” for the settlement of claims.

Clause 1.3 of Section­01 also makes it clear that in future no

claim of contractor on any count shall be entertained except the

claim arising out of force majeure. 

26. Despite such peremptory agreement and declaration by the

parties,   SDJV   proceeded   on   an   erroneous   basis   that   the

arbitration agreement in Contract Agreement still subsists and

can be enforced by it.   As aforesaid, neither SDJV nor SSPPL

have   disputed   the   execution   of   AoA   nor   it   is   even   remotely

suggested in the Arbitration Petition that the AoA was executed

by   them   under   duress   or   coercion.   From   the   indisputable

circumstances, it becomes amply clear that the stated terms and

conditions set out in the AoA were agreed upon by all concerned

primarily due to revision of cost of the project upto Rs. 872.67

Page 17 of 27

crores which is 3.44 times the original project cost, (i.e. Rs.

253.84 crores) as the same was subject to clauses 1.2 and 1.3 of

Section­01

1

. Notably, this AoA was executed at a stage when

substantial part of the works (around 97%) had already been

completed. In our opinion, the terms and conditions specified in

AoA leave no manner of doubt that the arbitration agreement has

been done away with – as is manifest from the unambiguous

declaration   that   balance   pending   claims   of   Contractor   stand

buried and that there will be no arbitration for the settlement of

claims

2

. 

27.    To   get   over   this   position,   SDJV   would   contend   that

Section­02 of  AoA  specifically deals with the  amendments  in

general   conditions   of   CoPA   but   it   makes   no   reference   to

amendment of clause 20 of CoPA.  That may be so, however, in

our view, it will be of no avail.  We will deal with this aspect a

little later. Suffice it to observe that the terms and conditions of

AoA make it amply clear that the arbitration agreement stands

overridden in view of the express declaration in AoA in that

regard referred to earlier. 

28.As   noticed   earlier,   AoA   was   executed   on   09.06.2015   by

1 See – Clause 1.0 of Section­01 of AoA (in paragraph 22 above)

2 See – Clause 1.4 of Preamble (in paragraph 21 above) read with clauses 1.2 and 1.3 of

Section ­01 of AoA (in paragraph 22 above).

Page 18 of 27

which date, substantial part of the works (around 97 per cent) of

the “Dam and Spillway” had been completed. The water filling in

dam commenced on 26.07.2015 by closing diversion tunnel gate.

That presupposes that the “Dam and Spillway” work was fully

completed before that date. It is also not disputed that the project

was inaugurated by the Prime Minister of India and the President

of Afghanistan on 04.06.2016.  The terms agreed upon between

the parties and as recorded in AoA dated 09.06.2015 was the

outcome   of   steep   revision   of   rates.   These   circumstances   are

germane whilst answering the question under consideration. We

have no manner of doubt that the purport of the terms and

conditions   incorporated   in   the   AoA   dated   09.06.2015   are

unambiguous expression of intent to supersede the arbitration

agreement incorporated in Contract Agreement dated 09.03.2006

and to resolve all the contentious issues regarding the claims of

SDJV, in the manner specified therein.  

29.The   High   Court,   however,   rejected   the   argument   of   the

appellant(s) herein on the following basis:

“10.5 What is, however, not disputed is that as a matter

of   fact,   the   J.V.   entity   had   lodged   its   claim   with   the

Engineer   appointed   under   the   C.A.   and   upon   the

Engineer repelling its claim, five appeals were lodged with

the Technical Committee which rejected the same by way

of a common order dated 28.10.2016. A perusal of the

order of the Technical Committee would show that the

Page 19 of 27

claims lodged by the J.V. entity have been examined on

merits and also from the perspective of the plea raised

before it with regard to their admissibility in view of the

provisions of Clauses 1.2 and 1.3 of the AOA.

10.6 Therefore, if, as contended on behalf of WAPCOS,

Clauses 1.2 and 1.3 of the AOA barred the J.V. entity

from pressing any pending or future claims, then, to my

mind, there was no need for the Technical Committee to

deliberate upon the claims on merits. It is the stand of

the   J.V.   entity   that   all   the   claims   lodged   by   it   with

WAPCOS pertain to a period post the execution of the

AOA.

10.7 The record shows that the AOA was executed on

09.06.2005, while the subject project was inaugurated

post its completion only in 2016. Furthermore, it is the

case of the J.V. entity that the AOA provided for revision

of rates for eight major items concerning civil works and

hydro   mechanical   works.   Therefore,   if   at   all,   the   bar

would   apply   to   claims,   which   were   referable   to   pre­

existing claims, or claims pertaining to revision of rates

relatable to eight major items of civil works and hydro

mechanical works or those claims which overlapped with

these claims. That being said, as to whether the position

taken by  the J.V. entity is correct or not is a matter

which   can   only   be   examined   by   the   Arbitral   Tribunal

once  the matter   is  tried  as  based  on  mere  pleas  and

counter pleas, this aspect cannot be decided in a Section

11 petition. Particularly, given the facts obtaining in this

case, it is not possible to come to a definitive conclusion

that   there   was   accord   and   satisfaction   upon   the

execution of the AOA.

10.8 Therefore, the ground taken on behalf of WAPCOS

that no claim could be lodged post execution of the AOA

is untenable and hence cannot be accepted. There is, to

my mind, much merit in the submission advanced on

behalf  of  the  J.V.  entity   that   the AOA  cannot   impede

adjudication of all future claims whether or not they have

their   genesis   in   the   AOA.   If   that   was   the   intent,   as

correctly argued on behalf of the J.V. entity, the AOA

should have done away with Clause 20.6 of COPA, which

contains the arbitration agreement.”

30.As regards the first reason weighed with the High Court that

the Technical Committee entertained the five appeals filed on

Page 20 of 27

behalf of the SDJV, that in our view cannot undo the effect of

terms and conditions of AoA which had annulled the arbitration

clause in the Contract Agreement. There are at least two other

tangible reasons to overturn the stated opinion of the High Court.

First,   the   Technical   Committee   was,   as   a   matter   of   fact,

constituted under clause 2.1 of Section – 02 of AoA by the CMD

of   WAPCOSL,   as   is   evident   from   the   communication   dated

21.10.2015 sent by WAPCOSL to SDJV.   That fact has been

restated   in   the   subsequent   correspondence.     The   Technical

Committee was, therefore, not constituted in terms of Clause

20.1 of CoPA as has been erroneously assumed by the High

Court. Second, the fact that the Technical Committee processed

the appeals instituted by SDJV does not mean that WAPCOSL

had   waived   the   terms   and   conditions   of   AoA,   in   particular

clauses 1.2 and 1.3 of Section­01 thereof. No averment is found

in the Arbitration Petition to even remotely suggest that it was a

case of waiver express or tacit, by WAPCOSL qua the stipulation

specified in clauses 1.2 and 1.3 of Section­01 of AoA.  Hence, this

reason weighed with the High Court is manifestly wrong and

cannot stand the test of judicial scrutiny. 

31.The second reason weighed with the High Court is again

Page 21 of 27

founded on incorrect assumption about the date of AoA.   The

High Court in paragraph 10.7 proceeds on the basis that AoA

was executed as back as on 09.06.2005 and having noted that

date,   the   High   Court   then   observed   that   the   project   was

inaugurated only in 2016.   On this erroneous assumption, the

High Court rejected the claim of the appellant(s) herein.   As a

matter of fact, the AoA was executed on 09.06.2015, at which

point of time, 97 per cent of the project was completed and the

same was rolled out by filling of the Dam from 26.07.2015 in less

than one month, by closing diversion tunnel gate.  Not only that,

the   project  was   dedicated  to  the   people  of   Afghanistan  soon

thereafter on 04.06.2016. Thus understood, it becomes clear that

the parties had agreed to give quietus to all the claims and adopt

revised   rates   recommended   by   High   Power   Committee,   as

recorded in AoA executed on 09.06.2015.  Suffice it to note that

the basis for rejecting the argument of the appellant(s) is founded

on erroneous assumption that AoA was executed on 09.06.2005.

That is an error apparent on the face of the record.  

32.The third reason weighed with the High Court is that clause

20.6 of CoPA, providing for resolution of disputes by arbitration

has not been modified by AoA. Indeed, clause 4 of the Contract

Page 22 of 27

Agreement makes reference to clause 20 of CoPA.  However, on a

fair   reading   of   clause   4   of   the   Contract   Agreement   and   in

particular 4.1 as reproduced hitherto, it would be crystal clear

that the substance of the provision is to provide for process of

settlement of disputes and arbitration. Reference to clause 20 of

CoPA is only to indicate that the procedure specified therein may

have   to   be   followed   whilst   taking   recourse   to   that   process.

However,   as   the   substantive   provision   regarding   remedy   of

arbitration itself has been done away with in terms of clauses 1.2

and 1.3 of Section­01 of AoA, there was no need to modify clause

20 in CoPA dealing with machinery provision.  Thus, the remedy

of arbitration cannot be resurrected merely because clause 20 of

CoPA has not been expressly modified in the AoA. Hence, even

this reason does not commend us.

33.As these are the only reasons which had weighed with the

High Court to reject the argument of the appellant(s) regarding

non­existence   of   arbitration   agreement   and   the   same   being

untenable in law, it must necessarily follow that the Arbitration

Petition filed for and on behalf of SDJV through SSPPL was not

maintainable.  In  other  words,  the   Arbitration  Petition  should

have been rejected for lack of subsisting or existing arbitration

Page 23 of 27

agreement between the parties on the date of filing of Arbitration

Petition. 

34.It is not unknown in commercial world that the parties

amend original contract and even give up their claims under the

subsisting agreement.  The case on hand is one such case where

the parties consciously and with full understanding executed AoA

whereby the contractor gave up all his claims and consented to

the new arrangement specified in AoA including that there will be

no arbitration for the settlement of any claims by the contractor

in future.  Having chosen to adopt that path, it is not open to the

contractor   to   now   take   recourse   to   arbitration   process   or   to

resurrect the claim which has been resolved in terms of the

amended agreement, after availing of steep revision of rates being

condition precedent.   We may usefully rely on the underlying

principle   expounded   by   this   Court   in  Damodar   Valley

Corporation vs. K. K. Kar

3

,  wherein the Court observed as

follows:­

“…..As   the   contract   is   an   outcome   of   the   agreement

between   the   parties   it   is   equally   open   to   the   parties

thereto to agree, to bring it to an end or to treat it as if it

never   existed.   It   may   also   be   open   to   the   parties   to

terminate   the   previous   contract   and   substitute   in   its

place a new contract or alter the original contract in such

3 (1974) 2 SCR 240 @ 243­244

Page 24 of 27

a way that it cannot subsist. In all these cases, since the

entire contract is put an end to, the arbitration clause,

which is a part of it, also perishes along with it. Section

62 of the Contract Act incorporates this principle when it

provides   that   if   the   parties   to   a   contract   agree   to

substitute a new contract or to rescind or alter it, the

original   contract   need   not   be   performed.   Where,

therefore,   the   dispute   between   the   parties   is   that   the

contract itself does not subsist either as a result of its

being substituted by a new contract or by rescission or

alteration,   that   dispute   cannot   be   referred   to   the

arbitration as the arbitration clause itself would perish if

the averment is found to be valid. As the very jurisdiction

of the arbitrator is dependent upon the existence of the

arbitration   clause   under   which   he   is   appointed,   the

parties have no right to invoke a clause which perishes

with the contract.”

In   a   subsequent   decision   in  National   Insurance   Company

Limited vs. Boghara Polyfab Private Limited

4

, in paragraph

52 this Court held 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)…. …. ….

(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/no­

claim 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) …. …. ….

(iv) …. …. ….

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

damages.   The   respondent   disputes   the   claim.   The

4  (2009) 1 SCC 267

Page 25 of 27

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.”

Further, in Nathani Steels Ltd. v. Associated Constructions

5

,

this Court observed as follows:­

“3......Even otherwise we feel that once the parties have

arrived   at   a   settlement   in   respect   of   any   dispute   or

difference arising under a contract and that dispute or

the   difference   is   amicably   settled   by   way   of   a   final

settlement   by   and   between   the   parties,   unless   that

settlement is set aside in proper proceedings, it cannot lie

in the mouth of one of the parties to the settlement to

spurn it on the ground that it was a mistake and proceed

to invoke the Arbitration clause. If this is permitted the

sanctity of contract, the settlement also being a contract,

would be wholly lost and it would be open to one party to

take   the   benefit   under   the   settlement   and   then   to

question   the   same   on   the   ground   of   mistake   without

having the settlement set aside. In the circumstances, we

think   that   in   the   instant   case   since   the   dispute   or

difference was finally settled and payments were made as

per the settlement, it was not open to the respondent

unilaterally   to   treat   the   settlement   as   non   est   and

proceed   to   invoke   the   Arbitration   clause.   We   are,

therefore, of the opinion that the High Court was wrong

in the view that it took.”

35.Having said this, no other issue need be addressed in these

appeals. As a result, these appeals must succeed.  Resultantly,

the impugned judgment of the High Court is set aside and the

5 1995 Supp (3) SCC 324

Page 26 of 27

Arbitration Petition No. 810 of 2016 filed by the respondent No. 1

herein stands dismissed.  

36.However, we must keep the option available to the parties to

take recourse to other remedies, inter se, which they are free to

adopt in accordance with law; and the rejection of Arbitration

Petition   will   be   no   impediment   for   them   to   pursue   those

remedies.  We, accordingly, keep all other issues and contentions

available to the parties open, to be determined in appropriate

proceedings as and when occasion arises. 

37.The appeals are allowed in the above terms with no order as

to costs.  All pending applications are also disposed of.

       ….…………..................J.

       (A.M. KHANWILKAR)

                     ………..……...................J.

     (DINESH MAHESHWARI)

New Delhi;

November 14, 2019.

Page 27 of 27