SANJAY INDUSTRIAL AND ENGINEERING COMPANY
A
v.
ti-IE STATE OF BIHAR AND ORS.
DECEMBER 6, 1995
[K, RAMASWAMY, FAIZAN UDDIN AND B.N. KIRPAL, JJ.]
B
CoiistiiUtit>n of India :
Article i.36-Contwtelit finding of facf-11.ecorded by civil court and
High Court-Not inteifeted Witit, ·New plea raised in appeal--Not entertained. C
Dismissing the appeal filed by the appellant-company against the
State Government, this Court
HELD : 1. The civil court and the High Court have held that the
letter dated 5.7.1979 did not form an integral part of the agreement dated D
17.7.1979. This being a finding of fact, there is no error law warranting
interference. [287-H, 288-A]
2. The plea that the arbitrator committed legal misconduct in declin·
ing to grant the amount claimed cannot be entertained as the same was
not raised before the High Court. [288-B)
E
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 11912 of
1995.
From the Judgment and Order dated 7.1.93 of the Patna High Court
in Appeal from Original Order No. 195 of 1990.
F
A.K. Srivastava and R.K. Sharma for the Appellants.
B.B. Singh for the Respondents.
The following Order of the Court was delivered :
G
Leave granted.
Heard the counsel on both sides. Since the Civil Court and the High
Court have gone into the question whether the letter dated July 5, 1979 is
part of the agreement dated July 17, 1979 and have held that the letter did H
287
288
SUPREME COURT REPORTS (1995) SUPP. 6 S.C.R.
A not form an integral part of the agreement, the agreement does not contain
any obligation to pay at the rate of Rs. 432 per Hume pipe to the appellant.
This being a finding of fact, we do not find any error of law warranting
interference.
It is next contended that the arbitrator committed legal misconduct
B in declining to grant the amount claimed. We do not find any substance in
the contention. Moreover, the contention was not argued in the High
Court. Therefore, we cannot allow the counsel to address this contention
here in this appeal.
c
The appeal is dismissed. No. costs.
R.P.
Appeal dismissed.
Lex