Hanskumar Kishan Chand v Union of India, (SC) BS113517
SUPREME COURT OF INDIA

Before:- T.L. Venkatarama Ayyar, P.B. Gajendragadkar and A.K. Sarkar, JJ.

Civil Appeals Nos. 224 of 1954. D/d. 22.8.1958.

Hanskumar Kishan Chand - Appellant

Versus

The Union of India - Respondent

AND

Civil Appeal No. 225 of 1954.

Union of India - Appellant

Versus

Hanskumar Kishan Chand - Respondent

For the Appellant :- Achhru Ram, Senior Advocate, Naunit Lal, Advocate, (in C.A. No. 224/54) and Respondent (in C.A. No. 225/54).

For the Respondent :- C.K. Daphtary, Solicitor-General for India, R. Ganapathy Iyer and R.H. Dhebar, advocates, (in C.A. No. 224/54) and Appellant (in C.A. No. 225/54).

A. Civil Procedure Code, 1908, Sections 109 and 110 - Letters Patent (Nagpur), Clause 29 - Constitution of India, Article 133 - Defence of India Act, 1939, Section 19(1)(f) - Reference to arbitrator - Appeal against award to High Court - High Court to act as authority designated and not as a court - Decision of High Court in appeal - Held, is not a judgment, decree or order with Sections 109 and 110 of Civil Procedure Code or Clause 29 of Letters Patent of Nagpur High Court.

[Paras 6, 7, 14 and 15]

B. Federal Court (Enlargement of Jurisdiction) Act, 1948, Section 3(a)(ii) - Constitution of India, Article 135 - Power of Federal Court to grant leave - Nature and scope of - Power lies in appeal against judgement decree or order - Decision in appeal under Section 19(1)(f) of Defence of India Act, 1939, is not a judgment - Therefore, no order could have been passed granting special leave under Section 3 (a) (ii).

[Para 16]

Cases Referred :-

Rangoon Botatoung Co. Ltd. v. Collector, Rangoon, 39 Ind App 197 (PC).

Special Officer, Salsette Building Sites v. Dossabhai Bezonji, ILR 37 Bombay 506 : 17 Cal WN 421 (PC).

Manavikaraman Tirumalpad v. Collector of Nilgris, ILR 41 Madras 943.

Secretary of State for India v. Hindusthan Co-operative Insurance Society Ltd., 58 Ind App 259.

National Telephone Co. Ltd. v. Postmaster-General, 1913 AC 546.

Secretary of State for India v. Chelikani Rama Rao, 43 Ind App 192.

Kollegal Silk Filatures Ltd. v. Province of Madras, ILR 1948 Madras 490.

JUDGMENT

T.L. Venkatarama Aiyar, J. - Both these appeals are directed against the judgment of the High Court of Nagpur passed in an appeal under Section 19(1)(f) of the Defence of India Act, 1939, hereinafter referred to as the Act.

2. In exercise of the power conferred by Section 75(A) of the Rules framed under the Act, the Central Government requisitioned on February 19, 1941, certain properties belonging to Hanskumar Kishanchand, the appellant in Civil Appeal No. 224 of 1954. As there was no agreement on the amount of compensation payable to him, the Central Government referred the determination thereof to Mr. Jafry, Additional District Judge, Khandwa under Section 19(1)(b) of the Act. On March 31, 1943, Mr. Jafry pronounced his award, by which he awarded a sum of Rs. 13, 000 as annual rent for the occupation of the premises. Against this award, there was an appeal to the High Court of Nagpur under Section 19(1)(f) of the Act, and that was heard by a Bench consisting of Grille, C.J. and Padhye, J. By their judgment dated December 31, 1947, they enhanced the annual rent payable to the appellant by a sum of Rs. 3, 250, and they also allowed certain other sums as compensation for dislocation of the High School which was being run on the property. The appellant applied for leave to appeal against this judgment to the Federal Court under Sections 109 and 110 of the Civil Procedure Code in respect of the amounts disallowed. A similar application was also filed by the Government with reference to the enhancement of compensation. On August 25, 1949 both these applications were granted, and a certificate was issued that the appeals fulfilled the requirements of Sections 109 and 110 of the Civil Procedure Code. That is how the two appeals come before us. Hanskumar Kishanchand is the appellant in Civil Appeal No. 224 of 1954, and the Union of India, in Civil Appeal No. 225 of 1954.

3. At the opening of the hearing, a preliminary objection was taken by the learned Solicitor-General to the maintainability of Civil Appeal No. 224 of 1954 on the ground that the judgment of the High Court passed in appeal under Section 19(1)(f) was an award and not a judgment, decree or order within the meaning of Sections 109 and 110 of the Civil Procedure Code, and that accordingly the appeal was incompetent. If this contention is right, Civil Appeal No. 225 of 1954 preferred by the Government would also be incompetent. That, of course, does not preclude the Government from raising the objection as to the maintainability of the appeal, though the result of our upholding it would entail the dismissal of Civil Appeal No. 225 of 1954 as well. We accordingly proceed to dispose of the objection on the merits.

4. It will be convenient at this stage to refer to the provisions of the Act bearing upon the present controversy. Section 19(1) provides that,

Section 19(1)(a) provides for the amount of compensation being fixed by agreement, and Section 19(1)(b) enacts that.

Sub-section (c) of Section 19(1) provides for the appointment by the Central Government of a person having expert knowledge as to the nature of the property acquired and for the nomination of an assessor by the person to be compensated, for the purpose of assisting the arbitrator. Sub-section (e) of Section 19(1) enacts that the arbitrator in making his award shall have regard to the provisions of sub-section (1) of Section 23 of the Land Acquisition Act, 1894, so far as the same can be made applicable. Then comes sub-section (f), which is important for the present purpose, and it is as follows :

Then we have sub-section (g), which is as follows :

5. On these provisions, the contention on behalf of the Government is that the reference under Section 19(1)(b) and the appeal under Section 19(1)(f) are all arbitration proceedings, that the decision of the High Court in the appeal is really an award, and that it is, in consequence, not appealable under Sections 109 and 110 of the Civil Procedure Code, as they apply only to judgments, decrees or orders of Courts and not to awards. Mr. Achhru Ram, learned counsel for the appellant does not dispute that the proceedings under Section 19(1)(b) are by way of arbitration, but he contends that when once the matter comes before the High Court by way of appeal under Section 19(1)(f), it becomes a civil proceeding under the ordinary jurisdiction of the Court, and that any decision therein is open to appeal under Sections 109 and 110 of the Civil Procedure Code. He further contends that even apart from those provisions, the appeal was competent under clause 29 of the Letters Patent, and that the certificate granted by the High Court is under that provision as well.

6. Before discussing the authorities cited on either side in support of their respective contentions, it will be useful to state the well-established principles applicable to the determination of the present question. When parties enter into an agreement to have their dispute settled by arbitration, its effect is to take the lis out of the hands of the ordinary Courts of the land and to entrust it to the decision of what has been termed a private tribunal. Such an agreement is not hit by Section 28 of the Contract Act as being in restraint of legal proceedings, because Section 21 of the Specific Relief Act expressly provides that

There is a similar provision in Section 28 of the Contract Act which is applicable, where the Arbitration Act is not in force. Where an arbitration is held in pursuance of such an agreement and that results in a decision, that by the ordinary Courts, and the rights of the parties are thereafter regulated by it. It is true that under the law the Courts have the authority to set aside the awards made by arbitrators on certain grounds such as that they are on matters not referred to arbitration, or that the arbitrators had misconducted themselves, or that there are errors apparent on the face of the award. But where the award is not open to any such objection, the Court has to pass a decree in terms of the award, and under Section 17 of the Arbitration Act, an appeal lies against such a decree only on the ground that it is in excess of, or not otherwise in accordance with the award. In other words, it is the decision of the arbitrator where it is not set aside that operates as the real adjudication binding on the parties, and it is with a view to its enforcement that the Court is authorised to pass a decree in terms thereof. There is thus a sharp distinction between a decision which is pronounced by a Court in a cause which it hears on the merits, and one which is given by it in a proceeding for the filing of an award. The former is a judgment, decree or order rendered in the exercise of its normal jurisdiction as a Civil Court, and that is appealable under the general law as for example, under Sections 96, 100, 104, 109 and 110 of the Civil Procedure Code The latter is an adjudication of a private tribunal with theimprimaturof the Court stamped on it, and to the extent that the award is within the terms of the reference, it is final and not appealable. The position in law is the same when the reference to arbitration is made not under agreement of parties but under provisions of a statute. The result of those provisions again is to withdraw the dispute from the jurisdiction of the ordinary courts and to refer it for the decision of a private tribunal. That decision is an award, and stands on the same footing as an award made on reference under agreement of parties. It is for this reason that Section 46 of the Arbitration Act 10 of 1940 enacts that,

7. Nor does it make any difference in the legal position that the reference under the statute is to a Court as arbitrator. In that case, the Court hears the matter not as a Civil Court but aspersona designata, and its decision will be an award not open to appeal under the ordinary law applicable to decisions of Courts. A statute, however, might provide for the decision of a dispute by a Court as Court and not as arbitrator, in which case its decision will be a decree or order of Court in its ordinary civil jurisdiction, and that will attract the normal procedure governing the decision of that Court, and a right of appeal will be comprehended therein. The position therefore is that if the reference is to a Court as persona designata, its decision will not be open to appeal except to the extent that the statute so provides; but that if, on the other hand, it is to a Court as Court, its decision will be appealable under the general law, unless there is something in the statute, which abridges or takes away that incident. It may be a question whether the reference to a Court under a particular statute is to it as a Court or aspersona designatabut when once it is determined that it is to it aspersona designata, there can be no question that its decision is not open to appeal under the ordinary law.

8. We shall now consider the authorities bearing on the question. On behalf of the Government, the decisions in Rangoon Botatoung Co. Ltd. v. Collector, Rangoon, 39 Ind App 197 (PC) , Special Officer, Salsette Building Sites v. Dossabhai Bezonji, ILR 37 Bombay 506 , Special Officer, Salsette Building Sites v. Dassabhai Bezanji Motiwale, 17 Cal WN 421 (PC) , Manavikaraman Tirumalpad v. Collector of the Nilgris, ILR 41 Madras 943 and Secretary of State for India v. Hindusthan Co-operative Insurance Society Ltd., 58 Ind App 259, were relied on as supporting the contention that the present appeals are incompetent. In 39 Ind App 197 (PC) the facts were that certain properties had been acquired under the Land Acquisition Act of 1894, and the Collector had determined the amount of compensation payable to the quondam owners. On their objection as to the quantum of compensation, the matter was referred to the decision of the Chief Court of Burma. It was heard by a Bench of two Judges, who determined that a sum of Rs. 13,25,720 was payable as compensation. Dissatisfied with this decision, the owners preferred an appeal to the Privy Council under the provisions of the Civil Procedure Code. A preliminary objection was taken to the maintainability of the appeal on the ground that the decision sought to be appealed against was not a judgment of Court but an award and was therefore not appealable. In giving effect to this objection, the Board observed :

9. Shortly after this judgment was pronounced, the question arose for determination in ILR 37 Bombay 506 whether a decision given by the High Court in appeal under Section 54 of the Land Acquisition Act was a judgment within clause 39 of the Letters Patent, so as to enable a party to appeal to the Privy Council under that provision. The applicant sought to distinguish the decision in 39 Ind App 197 (PC) on the ground that there, the decision sought to be appealed against was that of the Chief Court of Burma, and the question of maintainability fell to be decided on the terms of the Civil Procedure Code, whereas in the instant case, the party had a right to appeal to the Privy Council under clause 39 of the Letters Patent. In rejecting this contention, the High Court referred to the observations in 39 Ind App 197 (PC) already quoted, and observed :

Leave to appeal to the Privy Council was accordingly refused. There was an application to the Privy Council for special leave in this matter, but that was also rejected, and the report of the proceedings before the Privy Council in 17 Cal WN 421 shows that the interpretation put by the Bombay High Court in ILR 37 Bombay 506 was accepted as correct.

10. In ILR 41 Madras 943, the question was whether a judgment of the High Court passed in an appeal under the Land Acquisition Act was a judgment within the meaning of clause 15 of the Letters Patent so as to entitled a party to file a further appeal to the High Court under that provision, and it was held, on a consideration of the authorities above referred to, that it was not. 58 Ind App 259 is a decision under the Calcutta Improvement Act, 1911. Under that Act, there is a tribunal constituted for determining the amount of compensation payable on acquisition of land, and under the Calcutta Improvement (Appeals) Act, 1911, an appeal is provided in certain cases from the decision of the tribunal to the Calcutta High Court. The point that arose for determination was whether the decision given by the High Court in appeal under this provision was open to further appeal to the Privy Council. In answering it in the negative, the Privy Council observed that the view of the decision in 39 Ind App 197 (PC) there could be no right of appeal against the decision of the High Court. It further held that this conclusion was not affected by the amendment of the Land Acquisition Act, 1921, providing for an appeal to the Privy Council against the decision of the High Court under Section 54 of that Act, as that amendment could not be held to have been incorporated by reference in the Calcutta Improvement Act, 1911.

11. The law as laid down in the above authorities may thus be summed up : It is not every decision given by a Court that could be said to be a judgment, decree or order within the provisions of the Civil Procedure Code or the Letters Patent. Whether it is so or not will depend on whether the proceeding in which it was given came before the Court in its normal civil jurisdiction, or de hors it as a persona designata. Where the dispute is referred to the Court for determination by way of arbitration as in 39 Ind App 197 (PC) or where it comes by way of appeal against what is statedly an award as in ILR 37 Bombay 506 ILR 41 Madras 943 and 58 Ind App 259 then the decision is not a judgment, decree or order under either the Civil Procedure Code or the Letters Patent.

12. Now, Mr. Achhru Ram contents this last proposition, and relies strongly on the decision in National Telephone Co. Ltd. v. Postmaster-General, 1913 AC 546 , as supporting his position. There, the question arose on the construction of certain provisions of the Telegraph (Arbitration) Act, 1909. Section 1 thereof enacted that certain differences between the Postmaster-General and any other person should, if the parties agreed, be referred for decision to the Railway and Canal Commission constituted under an Act of 1888; and Section 2 provided that all enquiries under the reference should be conducted by the Commission in accordance with the Act of 1888. Pursuant to a reference under these provisions, the Railway and Canal Commission had determined certain disputes, and the question was whether its decision was open to appeal. Under the Act of 1888, the Commission was constituted a Court of record and an appeal lay against its decision to the Court of Appeal except on questions of fact and locus standi. It was held by the House of Lords that as under the Act of 1888 the reference to the Commission was to it as a Court, the reference under the Telegraph (Arbitration) Act, 1909 to that tribunal must also be held to be to it as a Court and not as a body of arbitrators, and an appeal against its decision was therefore competent. The position was thus stated by Viscount Haldane, L.C. :

It may be noted that it was the use of the work "arbitration" in the title to the Act that furnished the ground for the contention that the proceedings before the Commission were of the nature of arbitration. But that description, however, could not alter the true character of the reference under the Act, which was in terms to the Commission as a Court of record. In fact, there was no element of arbitration in the proceedings. It is true that under that Act there could be a reference only by agreement of parties. That, however, could not make any difference in the character of the proceedings before the Commission, as a statute can provide for the jurisdiction of the Court being invoked as a Court on the agreement of parties, as for example, on a case stated under Order 36 of the Civil Procedure Code. There is thus nothing in 1913 AC 546 which can be said to conflict with the law as laid down in 39 Ind App 197 (PC) that when the reference is to a Court as arbitrator, its decision is not open to appeal.

13. The distinction between the two classes of cases, where the reference is to Court as Court and where the reference is to it as arbitrator, was again pointed out by the Privy Council in Secretary of State for India v. Chelikani Rama Rao, 43 Ind App 192. There, the question arose with reference to certain provisions of the Madras Forest act, 1882. That Act provides that claims to lands which are sought to be declared reserved forests by the Government are to be enquired into by the Forest Settlement Officer, and an appeal is provided against his decision to the District Court. The point for decision was whether the decision of the District Court was open to further appeal under the provisions of the Civil Procedure Code. The contention was that the reference to the District Court under the Act was to it not as a Court but as arbitrator, and that therefore its decision was not open to appeal on the principle laid down in 39 Ind App 197 (PC). In repelling this contention, Lord Shaw observed that under the Land Acquisition Act the proceedings were "from beginning to end ostensibly and actually arbitration proceedings", but that the proceedings under the Forest Act were essentially different in character. "The claim was", he said,

14. The principles being thus well-settled, we have to see in the present case whether an appeal to the High Court under Section 19(1)(f) of the Act comes before it as a Court or as arbitrator. Under Section 19(1)(b), the reference is admittedly to an arbitrator. He need not even be a Judge of a Court. It is sufficient that he is qualified to be appointed a Judge of the High Court. And under the law, no appeal would have lain to the High Court against the decision of such an arbitrator. Thus, the provision for appeal to the High Court under Section 19(1)(f) can only be construed as a reference to it as an authority designated and not as a Court. The fact that, in the present case, the reference was to a District Judge would not affect the position. Then again, the decision of the arbitrator appointed under Section 19(1)(b) is expressly referred to in Section 19(1)(f) as an award. Now, an appeal is essentially a continuation of the original proceedings, and if the proceedings under Section 19(1)(b) are arbitration proceedings, it is difficult to see how their character can suffer a change, when they are brought up before an appellate tribunal. The decisions in ILR 37 Bombay 506 17 Cal W N 421 (PC) ILR 41 Madras 943, and 58 Ind App 259, proceed all on the view that an appeal against an award continues to be part of, and a further stage of the original arbitration proceedings. In our view, a proceeding which is at the inception an arbitration proceeding must retain its character as arbitration, even when it is taken up in appeal, where that is provided by the statute.

15. The question whether an appeal under Section 19(1)(f) is of the nature of arbitration proceedings, and whether the decision given therein is an award came up directly for consideration in Kollegal Silk Filatures Ltd. v. Province of Madras, ILR 1948 Madras 490 before a Bench of the Madras High Court consisting of Patanjali Sastri and Chandrasekhara Aiyar, JJ, and it was held by them that the word "arbitration" in Section 19(1)(g) of the Act covered the entire proceedings from their commencement before the arbitrator to their termination in the High Court on appeal where an appeal had been preferred, and the High Court in hearing and deciding the appeal acted essentially as an arbitration tribunal. We agree with this decision that the appeal under Section 19(1)(f) is an arbitration proceeding. We must, therefore, hold that the decision of the High Court in the appeal under that provision is not a judgment, decree or order either within sections 109 and 110, Civil Procedure Code or Clause 29 of the Letters patent of the Nagpur High Court, which corresponds to Clause 39 of the Letters Patent of the Calcutta, Madras and Bombay High Courts, and that, therefore, the present appeals are incompetent.

16. Mr. Achhru Ram finally contended that even if no appeal lay under sections 109 and 110, Civil Procedure Code or Clause 29 of the Letters Patent, it was, nevertheless, within the competence of this Court to grant leave to appeal, and that this was a fit case for the grant of such leave. He argued that the Privy Council had the power to grant leave to appeal against the decision of the Nagpur High Court in the appeal under Section 19(1)(f), that under Section 3(a)(ii) of the Federal Court (Enlargement of Jurisdiction) Act I of 1948 that power became vested in the Federal Court, and under Article 135 it has devolved on this Court, and that in the exercise of that power we should grant leave to appeal against the decision now under challenge. It is sufficient answer to this contention that the Federal Court had power under Section 3(a)(ii) to grant leave only when the proposed appeal was against a judgment, and that, under the definition in Section 2(b), meant a judgment, decree or order of a High Court in a civil case; and that on our conclusion that the decision in the appeal under Section 19(1)(f) is not a judgment, decree or order but an award, no order could have been passed granting special leave under Section 3(a)(ii).

17. In the result, we dismiss both the appeals as incompetent. The parties will bear their own costs in this Court.

Appeals dismissed.