STATE OF ORISSA
A
v.
SHRI B.K. ROUTRA Y
JANUARY 12, 1999
[MRS. SUJATA V. MANOHAR AND R.C. LAHOTI, JJ.)
B
Interest Act, 1978: Sections 2(a) 6(2)
Legal proceedings pending at the commencement of Act-Provisions of
Act no( applicable to such proceedings-Expression 'Legal proceedings' in-
cludes proceedings before the Arbitrator---lnterest Act does not apply to
pending arbitration proceedings.
Arbitrato1~Award of interest for pre-reference period-Entire pre-refer-
ence period was prior to coming illfo force of Interest Act--lnterest for such
c
a period cannot be awarded.
D
State of Orissa v. B.N. Agarwalla, [1997) 2 SCC 469; Executive En-
gineer (Irrigation) v. Abhaduta Jena, [1988) 1 SCC 418 and State of Orissa
v. Niranjan Swain, [1989) 4 SCC 269, referred to.
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 2943 of E
1985.
From the Judgment and Order dated 21.9.84 of the Orissa High
Court in M.A. No. 193 of 1984.
Raj Kumar Mehta for the Appellant.
P.N. Misra, (T.K. Pradhan) for R.P. Wadhawani for the Respondent.
The following Order of the Court was delivered :
F
The only question which has been raised in this appeal pertains to
the award of interest by the Arbitrator for the pre-reference period. The G
~-
pre-reference period, in the present case, is from 31.3.1977 to 20.3.1980.
This entire period is prior to coming into force of the Interest Act, 1978.
The interest Act, 1978 came into force during the pendency of the refer-
ence and the award is made on 12.10.1982 when the Interest Act, 1978 was
in force.
71
H
72
SUPREME COURT REPORTS
[1999) 1 S.C.R.
A
The short question is whether the Arbitrator in 1982, could have
B
awarded interest for the pre-reference period in view of t:,., provisions of
the Interest Act, 1978, although the entire pre- reference period is prior to
the coming into force of the Interest Act, 1978.
In this connection, our attention has been drawn to the decision of
this Court in State of Orissa v. B.N. Agarwal/a, reported in [1997) 2 SCC
469. In paragraph 18, this Court has held that interest cannot be given for
the period prior to the coming into force of the Interest Act, 1978. This
Court has also held that the decision in the case of Executive Engineer
(Inigation) v. Abhaduta Jena, reported in [1988) 1 SCC 418 has not been
C over-ruled in so far as it deals with interest for the pre-reference period.
D
This Court has upheld the view taken inAbhaduta Jena's case to the effect
that in respect of pre-reference period, interest cannot be awarded in
respect of the period not covered by the Interest Act, 1978. Our attention
was also drawn to a decision in the case of State of Orissa v. Niranjan Swain,
reported in [1989] 4 SCC 269 where also this Court said that where
reference to arbitration was made prior to the commencement of the
Interest Act, 1978, Arbitrator is not empowered to grant interest for the
period upto the date of submission of claim to arbitration.
In this connection, we would also like to refer to Section 6(2) of the
E Interest Act, 1978 which provides as follows :
Section
6(1) ···························
Section 6(2) : The provisions of this Act shall not apply to any suit
or other legal proceeding pending at the commencement of this
F
Act and the provisions of the corresponding law applicable imme-
diately before such commencement shall, notwithstanding the
repeal of such law by sub-section (1), continue to apply to such
suit or other legal proceedings."
This section also clearly provides that the provisions of the Interest
G Act, 1978 shall not apply to any legal proceeding pending at the commen-
cement of the said Act. Since the definition of "Court" under Section 2( a)
includes a Tribunal or Arbitrator, the proceedings before the Arbitrator
would also be covered by the expression "legal proceedings" in Section 6(2).
Therefore interest Act, 1978 does not apply to pending arbitration
H proceedings.
STATEv. G.SHRIB.I.ROUTARY
73
In the premises, the present appeal is allowed and the award of A
interest for the pre-reference period, namely, 31.3.1977 to 20.3.1980 is
disallowed. The award and the decree are modified accordingly to this
effect.
T.N.A.
Appeal allowed.
B
Lex