Major
(Retd.) Inder Singh Rekhi Vs. Delhi Development Authority [1988] INSC 84 (24
March 1988)
Mukharji,
Sabyasachi (J) Mukharji, Sabyasachi (J) Rangnathan, S.
CITATION:
1988 AIR 1007 1988 SCR (3) 351 1988 SCC (2) 338 JT 1988 (2) 6 1988 SCALE (1)612
CITATOR
INFO : R 1988 SC1172 (8) R 1992 SC1918 (8)
ACT:
Arbitration
Act, 1940: Sections 8 and 20-Dispute- Existence of-Essential for appointment of
arbitrator-What constitutes a dispute-Whether a dispute has arisen or not-
Depends on facts and circumstances of a case.
Limitation
Act, 1963: Article 137-Petition/application filed in a civil
court-Applicability to-Application under s. 20 of the Arbitration Act-Period of
limitation-What is- Accrual of cause of action-When arises.
HEAD NOTE:
% The
appellant undertook construction of certain houses for the
respondent-Development Authority and completed the same on 2nd April, 1980.
The
appellant sent several letters to the respondent requesting for finalisation of
the bills; the first one on 28th February, 1983 and the last on 4th
September, 1985.
Ultimately,
the appellant served notice, through his counsel requesting the respondent to
release the security amount and refer the dispute to arbitration. On
respondent's failure to do so, the appellant filed an application in the Court,
under section 20 of the Arbitration Act, 1940 seeking a direction for filing
the arbitration agreement in the court and referring the dispute to
arbitration. A Single Judge of the High Court dismissed the application as
barred by time.
This
decision was upheld by the Division Bench.
Allowing
the appeal, ^
HELD:
1.1 Article 137 of the Limitation Act, 1963 would apply to any petition or
application filed in a civil court.
[353E-F]
Kerala State Electricity Board, Trivandrum v. T.P.K.K. Amsom and Bensom, Kerala, [1977] 1 S.C.R. 996 relied on.
1.2 In
order to be entitled to an order of reference under s. 20, it 352 is necessary
that there should be an arbitration agreement and secondly, difference must
arise to which this agreement applied. The existence of a dispute is,
therefore, essential for appointment of an Arbitrator under s. 8 or a reference
under s. 20 of the Act. [353H, 354A]
1.3
Dispute entails a positive element and assertion in denying, not merely
inaction to accede to a claim or a request. Whether in a particular case, a
dispute has arisen or not has to be found out from the facts and circumstances
of the case. [354F]
1.4 A
right to get payment would normally arise on completion of the work and a party
cannot postpone accrual of cause of action by writing reminders or sending
reminders. But where a bill had not been finally prepared, the claim made by
the claimant is the accrual of the cause of action. [354C-D] In the instant
case there was an arbitration agreement.
There
has been an assertion of claim by the appellant and silence as well as refusal
in respect of the same by the respondent. Therefore, a dispute has arisen
regarding non- payment of the alleged dues of the appellant. Since final bills
had not been prepared, and there was assertion of claim on 28th February, 1983 and there was non-payment, the
cause of action arose on that date. [354A-B, D] The application under s. 20 of
the Act having been filed in the Court in January, 1986, i.e. within the period
of three years from the date of cause of action, it was within time and the
High Court was in error in dismissing it on the ground of limitation. [354G]
CIVIL
APPELLATE JURISDICTION: Civil Appeal No. 1178 of 1988.
From
the Judgment and Order dated 5.11.1986 of the Delhi High Court in F.A.O. (OS)
No. 231 of 1986.
Hardev
Singh and Miss Madhu Moolchandani for the Appellant.
S.B.
Saharya, V.B. Saharya and Ratna Nair for the Respondent.
The
Judgment of the Court was delivered by SABYASACHI MUKHARJI, J. Special Leave granted.
353
The Delhi Development Authority vide its letter dated 5th October, 1976
accepted the tender of the appellant for construction of 240 Janta Houses at
the estimated cost of Rs.24,49,262. The work was to commence on 15th October, 1976 and was required to be completed by
14th July, 1977. By a subsequent extension of time
the work was finally completed on 2nd April, 1980 and the houses so constructed have been allotted to several
people. Between February 1983 to December 1985 the appellant sent several
letters to the respondent requesting them to finalise the bills. It appears,
however, that the first of such letters was written on 28th February, 1983. Thereafter the appellant wrote
several letters and finally on 4th September, 1985 to the respondent to finalise the bills and ultimately served the
notice through his counsel requesting it to release the security of Rs.1 lakh
and refer the dispute to arbitration.
The
respondent failed to do so. In January, 1986 the appellant filed an application
under section 20 of the Arbitration Act, 1940 (hereinafter called 'the Act')
seeking a direction from the Court that the respondent be directed to file the
arbitration agreement in the Court and the dispute be referred to the
arbitration. The learned Single Judge of the High Court of Delhi dismissed the
application as barred by time. There was an appeal to the Division Bench of the
High Court of Delhi. The Division Bench upheld the decision of the learned
Single Judge. Hence this appeal to this Court.
The
question is, whether the High Court was right in upholding that the application
under section 20 of the Act was barred by limitation. In view of the decision
of this Court in Kerala State Electricity Board, Trivandrum v. T.P.K.K. Amsom and Bensom, Kerala, [1977] 1 S.C.R. 996,
it is now well-settled that Article 137 of the Limitation Act, 1963 would apply
to any petition or application filed in a Civil Court. Sub-section (1) of
section 20 of the Act provides as follows:
"Application
to file in Court arbitration agreement: Where any persons have entered into an
arbitration agreement before the institution of any suit with respect to the
subject-matter of the agreement or any part of it, and where a difference has
arisen to which the agreement applies, they or any of them, instead of
proceeding under Chapter II, may apply to a court having jurisdiction in the
matter to which the agreement relates, that the agreement be filed in
Court." Therefore, in order to be entitled to order of reference under 354
section 20, it is necessary that there should be an arbitration agreement and
secondly, difference must arise to which this agreement applied. In this case, there
is no dispute that there was an arbitration agreement. There has been an
assertion of claim by the appellant and silence as well as refusal in respect
of the same by respondent.
Therefore,
a dispute has arisen regarding non-payment of the alleged dues of the
appellant. The question is for the present case when did such dispute arise.
The High Court proceeded on the basis that the work was completed in 1980 and,
therefore, the appellant became entitled to the payment from that date and the
cause of action under article 137 arose from that date. But in order to be
entitled to ask for a reference under section 20 of the Act there must not only
be an entitlement to money but there must be a difference or dispute must
arise. It is true that on completion of the work a right to get payment would
normally arise but where the final bills as in this case have not been prepared
as appears from the record and when the assertion of the claim was made on 28th
February, 1983 and there was non-payment, the cause of action arose from that
date, that is to say, 28th of February, 1983. It is also true that a party
cannot postpone the accrual of cause of action by writing reminders or sending
reminders but where the bill had not been finally prepared, the claim made by a
claimant is the accrual of the cause of action. A dispute arises where there is
a claim and a denial and repudiation of the claim. The existence of dispute is
essential for appointment of an arbitrator under section 8 or a reference under
section 20 of the Act. See Law of Arbitration by R.S. Bachawat, 1st Edition,
page 354.
There
should be dispute and there can only be a dispute when a claim is asserted by
one party and denied by the other on whatever grounds. Mere failure or inaction
to pay does not lead to the inference of the existence of dispute. Dispute
entails a positive element and assertion in denying, not merely inaction to
accede to a claim or a request. Whether in a particular case a dispute has
arisen or not has to be found out from the facts and circumstances of the case.
The
application under section 20 of the Act was filed in Court in January, 1986,
that is to say, within the period of three years; therefore the application was
within time.
The
High Court was in error in dismissing the application on the ground of
limitation. The judgment and order of the High Court are, therefore, set aside.
The High Court is directed to make an order under section 20 of the Act and
give consequential directions in respect of the same. The costs of this appeal
would be costs in the arbitration proceeding.
The
appeal is thus allowed and disposed of as aforesaid.
N.P.V.
Appeal allowed.
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