Magma Fincorp Limited vs Joy Prakash Singh & Anr

Mr. Paritosh Sinha, learned counsel appearing on behalf of the award holder has relied upon a reported Division Bench judgment of this Court in GA No.922 of 2017, APOT No.89 of 2017 and EC No.1285 of 2015 (Magma Fincorp Limited vs. Ashok Kumar & Ors.) dated 13th September, 2017, reported in 2013(1) CHN (Cal) 391 where the Hon'ble Division Bench had considered the aspect of service of award upon the judgment-debtor. In deciding the said application, the Hon'ble Division Bench has referred to Clause 9(b) of the arbitration agreement between the parties in the said proceeding, Section 114 of the Indian Evidence Act, Section 3 of the Arbitration and Conciliation Act and Chapter VI of the Indian Post Office Act, 1898. Similar clause as that of Clause 9(b) that was considered by the Hon'ble Division Bench is present in the instant arbitration agreement. The records reveal that the envelopes said to contain the award was forwarded by the Arbitral Tribunal by a letter dated 30th May, 2017. The envelope was addressed to the respondents at the address mentioned in the arbitration agreement and proper stamps were affixed thereon. The Arbitrator has also paid postal charges by affixing prepaid adhesive postage stamps and the postal article duly put in by registered post in the manner provided in Chapter VI of the Indian Post Office Act, 1898. The postal envelope said to contain the said award was despatched on 21st June, 2018. Although no acknowledgement due card is received by the arbitrator but having regard to the fact that the award was sent to the last known address of the judgment debtors, it shall be presumed that the award has been duly served upon the judgment debtors. The time to challenge the award has, in the meantime, expired. It is submitted on behalf of the petitioner that the award is not under challenge.

Under such circumstances, it shall be presumed that the award has been duly served upon the judgment-debtors. In view of the Hon'ble Division Bench judgment and having regard to the factual position as discussed above, in my view, the award-holder is able to demonstrate service of the award upon the judgment-debtors.

This is an execution application for enforcement of an award dated 30th May, 2018 which is a deemed decree. The award is less than two years old and hence no notice is required to be served. In view thereof, there shall be an order in terms of prayers (a) and (c) of the Column 10 of the Tabular Statement.

Mr. Raja Ram Banerjee, Advocate is appointed as a Receiver over and in respect of the assets in question with the direction to take the vehicle at a place to be provided by the decree-holder until further orders. The Receiver may employ an agent. The Receiver shall be entitled to an initial remuneration of 1500 GMs. to be paid by the petitioner. The Receiver may take police assistance to implement this order, if occasion arises. The Officer-in-Charge of the local police station, in that event, on a written request shall render all assistance to the Receiver.

The matter is made returnable on 29th January, 2019.