Chandrachud, J.

1. On February 5, 1929 the Governor-in-Council of the then Government of the United Provinces granted to Messrs Martin and Company a licence under Section 3 of the Indian Electricity Act, 1910 for supply of electric energy within the Districts of Bijnor and Moradabad. Messrs. Martin and Company, who were Managing Agents of the appellant Company, assigned that licence to it. By a notice dated January 31, 1957 the Government of Uttar Pradesh exercised its option to purchase the Undertaking of the appellant on the expiry of two years from the date of the notice. This period was on appellants request, extended till May 4, 1959. The respondent - Uttar Pradesh State Electricity Board - was constituted on April 1, 1959 and under Section 71 of the Electricity (Supply) Act, 1948, the option of the Government of Uttar Pradesh to purchase electrical undertakings stood transferred to the respondent.

2. By a letter dated May 1, 1959 respondent informed the appellant that it had decided to purchase the Undertaking on payment of a sum of Rupees 25,38,407/-, being the fair market value of all its assets, inclusive of solatium. On May 4, 1959 respondent made a provisional payment of Rupees 15 lakhs to the appellant which, the latter accepted under protest. The Undertaking was eventually taken over by the respondent on May 4/5, 1959.

3. Being unable to agree on the true market value of the Undertaking, parties referred their differences to two arbitrators. Out of the several contentions raised before the arbitrators, we are concerned with one only: whether, in the computation of the market value of its Undertaking, the appellant was entitled to compensation for the "service lines" which were laid with the help of the contributions made by consumers. On this question, arbitrators were unable to agree and therefore they referred it to the decision of an umpire, Shri Randhir Singh.

4. Out of the eight issues framed by the umpire, issues 1 (a), 1 (b), 7 and 8 only are relevant. These issues read thus :

Issues No. 1 (a) : Is the Board entitled to a get a credit for the amount of consumers contribution paid for the service lines, laid on their premises and at their cost

Issue No. 1 (b) : What is the amount of the Consumers contribution for the period 1st of April, 1958 to 4/5 May, 1959

Issue No. 7 : Has any excess payment been made by the Board to the Company If so are the Board entitled to a refund, and interest thereon What should be the rate of interest if any

Issue No. 8 : What was the fair market value of the Undertaking on the midnight of 4/5 May 1959

5. On these issues, the Umpire found thus :

Issue No. 1 (a) : "The Company is not entitled to claim from the Board the value of the portion of the service lines which were laid at the cost of the consumers."

Issue 1 (b) : "The Consumers contribution from 1-4-58 to 31st of March, 1959 is Rupees 2,38,255/-. The amount of the contribution from 1-4-59 to 4/5 May, 1959 has not been proved ."

6. On Issue No. 8, the Umpire found that on the date of purchase, the fair market value of the assets of the undertaking was Rs. 23,81,670/-. As the appellant had already received a sum of Rupees 15 lakhs from the respondent and as the respondent was entitled to a refund of Rupees 9,80,238/- on account of security deposits held by the appellant, the Umpire came to the conclusion by his award dated November 27, 1961 that the appellant had received Rupees 98,568/- in excess of the amount of the fair market value. On Issue No. 7, the Umpire accordingly held that the respondent had made an excess payment of the aforesaid amount to the appellant which the latter was liable to refund with future interest as awarded.

7. The appellant, by an application under Section 30 of the Arbitration Act, 1940 challenged the validity of the award in the Court of the Civil Judge, Moradabad on the ground that the Umpire had legally misconducted himself in not awarding compensation for the service lines. The learned Judge upheld a part of the award, to the extent to which the market value of the Undertaking was fixed at Rupees 23,81,670/- but he set aside the rest of it. Obviously, he misunderstood the appellants contention in regard to its right to receive compensation for the service lines. He mixed up that claim with the claim in regard to security deposits and overlooked considering the main question whether the appellant was entitled to compensation for the service lines.

8. The appellant filed an appeal in the High Court of Allahabad against that judgment while the respondent filed its cross-objections. By a judgment dated April 15, 1966 the High Court held that the Umpire was justified in refusing to award compensation to the appellant for the service lines. The appeal as well as the cross-objections were dismissed by the High Court. This appeal by special leave is directed against that judgment.

9. The only point of dispute in the appeal is whether the appellant is entitled to compensation for the service lines. Before considering this question, it is necessary to emphasise that these proceedings arise, not out of a suit but out of an application made under Section 30 of the Arbitration Act, 1940 for setting aside an award. That section provides that an award shall not be set aside except on one or more of the grounds therein mentioned. Two of the three grounds on which alone an award is liable to be set aside under Section 30 are (i) that the arbitrator or Umpire has misconducted himself or the proceedings, or (ii) that the award has been improperly procured or is otherwise invalid.

10. It is well settled that if parites constitute an arbitrator as the sole and final judge of the disputes arising between them, they bind themselves as a rule to accept the award as final and conclusive. An award is ordinarily not liable to be set aside on the ground that either on facts or in law, it is erroneous.In Hodgkinson v. Fernie, (1857) 3 CB (NS) 189 the true principle was stated thus :

"Where a cause or matters in difference are referred to an arbitrator,....... he is constituted the sole and final judge of all questions both of law and fact...................... The only exceptions to that rule are, cases where the award is the result of corruption or fraud and one other, which though it is to be regretted, is now, I think firmly established, viz., where the question of law necessarily arises on the face of the award, or upon some paper accompanying and forming part of the award.

This view was cited with approval in Union of India v. Bungo Steel Furniture P. Ltd., (1967) 1 SCR 324 [LQ/SC/1966/182] = (AIR 1967 SC 1032 [LQ/SC/1966/182] ) and was recently adopted in Allen Berry and Co. P. Ltd. v. Union of India, AIR 1971 SC 696 [LQ/SC/1971/6] . It is therefore plain that the appellants application for setting aside the award can succeed only if there is an error of law on the face of the award. The other conditions of Section 30 have no bearing on the case.

11. It is unnecessary to consider comprehension of the expression "on the face of the award" because the Umpire has made a speaking award and there is no question here of the construction of a document incorporated in the award or appended to it. If it is transport from the award that a legal proposition which forms its basis is erroneous, the award would be liable to be set aside.

12. In order to find the true legal position, it is necessary to look at a few provision of the Indian Electricity Act, 1910 (herein, "the Act"). Section 2 (1) of the Act defines a "service line" as meaning any electric supply-line through which energy is, or is intended to be, supplied (i) to a single consumer either from a distributing main or immediately from the suppliers premises or (ii) from a distributing main to a group of consumers on the same premises or an adjoining premises supplied from the same point of the distributing main. Under S. 2 (c), "consumer" means any person who is supplied with energy by a licensee or by the Government. Under S. 3 (f) the provisions contained in the Schedule to the Act are to be deemed to be incorporated with and to form part of every licence granted under the Act, save in so far as they are expressly added to, varied or excepted by the licence.

13. Paragraph VI (1) of the Schedule casts on the licensee an obligation, subject to certain exceptions, to supply electric energy to the owner or occupier of premises situated within the area of supply, within one month of the requisition. Under clause (b) of the first proviso to Paragraph VI (1), however, the licensee is not bound to comply with such requisition unless, among other things, the person making the requisition, if required by the licensee so to do, pays to the licensee the cost of so much of any service line as may be laid down or placed for the purposes of the supply upon the property in respect of which the requisition is made.

14. Section 7 of the Act as it stood then, conferred on the State Government an option to purchase the undertaking of a licensee "on payment of the value of all lands, buildings, works, materials and plant of the licensee suitable to, and used by him for, the purposes of the undertaking............." The first proviso to Section 7 (1) said that "the value of such lands, buildings, works, materials and plant shall be deemed to be their fair market value at the time of purchase, due regard being had to the nature and condition for the time being" of such lands, buildings, works etc.

15. Section 2 (n) defines "works" to include electric supply line and any building, plant, machinery, apparatus and any other thing of whatever description required to supply energy to the public. Section 2 (f) defines "electric supply line" as meaning a wire, conductor or other means used for conveying, transmitting or distributing energy.

16. It is patent from these provisions that the appellant was entitled to receive compensation for the service lines laid with the help of contributions made by consumers. Section 7 (1) of the Act conferred upon the appellant the right to receive the fair market-value of "works" amongst other assets. Under Section 2 (n) "works" includes an electric supply-line and by reason of the definitions in Section 2 (f) and (1), a supply-line includes a service-line.

17. Under paragraph VI (2) of the Schedule, any service line laid for the purpose of supply in pursuance of a requisition made by a consumer has to be maintained by the licensee, "notwithstanding that a portion of it may have been paid for by the person making the requisition", the licensee, however has the right to use such service line "for the supply of energy to any other person". Under S. 8 of the Act, if neither the State Electricity Board nor the State Government nor the local authority is willing to purchase a licensees undertaking and the licence is revoked, the licensee has the right to dispose of "all lands, buildings, works, materials and plant belonging to the undertaking in such manner as he may think fit".

18. An interesting sidelight of the issue involved in this appeal is that in 1923, the Government of India in its Department of Industries and Labour, had sought the opinion of the officiating Advocate-general, Bengal, on the "question of ownership of the service line the cost of which has been paid for by the consumer". Shri B. L. Mitter who was then the officiating Advocate-General opined that "the property in a service line is in the licensee. It makes no difference whether the consumer pays for any portion under schedule rule VI (1) (b). The service line is part of the "Works" (Sec. 2) (n) and the licensee maintains it. Schedule VI (2)". In 1924, a copy of this opinion was forwarded by the Government of India to the Government of the United Provinces. When years later, the sale question cropped over once again, the Government of Uttar Pradesh informed all the electric supply undertakings in the State by their letter dated December 5, 1952 that the Government had decided "that the ownership of a service line vests in the licensee irrespective of whether the cost of the whole or part of it has been paid for by a consumer or not".

19. On March 10, 1953, the Government of Uttar Pradesh sent an intimation to all the electricity supply companies in the State including the appellant that the Governor of Uttar Pradesh had, under Section 21 (2) of the Act, given his sanction to an amendment or modification in the existing conditions of the licences by the addition of a new clause 4. That clause reads thus :

"The whole of the service line, irrespective of the payment made by the consumer, shall be and remain the property of the company to whom and at whose cost it shall be maintained and the Company reserves the rights to extend, alter, remodel or replace the said service line or cable to afford a supply to other consumers, should this be necessary."

The licence of the appellant stood amended accordingly.

20. Finally, it is of some relevance that in Calcutta Electric Supply Corporation v. Commissioner of Wealth tax, West Bengal, 82 ITR 154 [LQ/SC/1971/388] = (AIR 1971 SC 2447 [LQ/SC/1971/388] ) it was held by this Court that service lines laid with the help of contributions made by consumers form of part of the licensees wealth for the purposes of computing the net wealth under the Wealth-tax Act, 1957.

21. The conditions of the licence, the provisions of the Act and the legal position point only in one direction : that the appellant is entitled to receive compensation for the service lines laid at the cost of the consumers. In the award, the Umpire has made calculations for arriving at the market value of the appellants undertaking and has expressly excluded therefrom the "value of the portion of services installed at the cost of the consumers." In making this exclusion, the Umpire misconducted himself in law, thereby rendering the award erroneous on its face.

22. The reason for this error may easily be this : Under Section 7 of the Act to which we have called attention, the licensee was entitled to the "payment of the value of all lands, buildings, works" etc. This section, along with certain others, was amended by the Electricity (Amendment) Act, 32 of 1959, which came into force on September 5, 1959. By this amendment, a new Section 7A was inserted in the Act in order to provide for the "Determination of purchases price". Under the relevant part of sub-section (2) of that section, the market value of an undertaking is to be the value of all lands, buildings, works etc. other than "service lines ..............which have been constructed at the expense of consumers". The appellants undertaking having been acquired on 4/5 May 1959, the provisions of old Section 7 and not of the newly added Section 7A would govern his rights. The Umpire made his award on November 27, 1961 relying, probably, on Section 7A which had no application.

23. Learned counsel for the respondent is right that even a mistake of law cannot vitiate the award unless the mistake is apparent on the face of the award. But here, the Umpire framed specific issues for decision, the first of these being : whether the respondent was "entitled to get a credit for the amount of consumers contribution paid for the service lines, laid on their premises and at their cost". The finding of the Umpire on this issue was that "The company is not entitled to claim from the Board the value of the portion of the service lines which were laid at the cost of the consumers." The calculations made by the Umpire in the award for ascertaining the true market value of the appellants undertaking show that the "value of the portion of services installed at the cost of the consumers" was expressly excluded from the total market value of the assets of the undertaking. It seems beyond the pale of controversy that the Umpire did not award compensation to the appellant in respect of the service lines for the sole reason that they were laid at the cost of the consumers. Some market-value the service-lines must have had, even if it be no more than the scrap value. But to the way of thinking which the Umpire adopted, that consideration had no relevance. The service-lines were paid for by the consumers and that, for the Umpire, was the end of the matters. That, patently, was the wrong end.

24. Respondent drew our attention to the decision in Durga Prosad Chamria v. Sewkishendas Bhattar, AIR 1949 PC 334 [LQ/PC/1949/42] in which it was held that if a question of law is specifically referred to an arbitrator for his decision it would be contrary to well-established principles for a Court of law to interfere with the award, even if the Court itself would have take a different view of the point of law, had it been before it. This decision can have no application because the parties here did not refer any specific question of law for the decision of the arbitrators. The reference to arbitrators was on the broad question as to what was the fair market-value of the appellants undertaking. Being unable to agree on this question, the two arbitrators referred the matter to an Umpire. The Umpire raised a question of law and decided it. Parties had invited none to decide a specific question of law.

25. We are not disposed to hold as contended by the respondent, that if a part of the award be found to be invalid, the entire award should be set aside and remitted back for a fresh decision. The error which has occurred in the award of the Umpire relates to a matter which is distinct and separate from the rest of the award. The part which is invalid being severable from that which is valid, there is no justification for setting aside the entire award.

26. Normally, we would have remitted the award for a decision in the light of our judgment but that is likely to involve undue delay and expense in a dispute which is pending since 1959. Learned counsel for the appellant was agreeable that we should ourselves amend the award. Learned counsel for the respondent demurred but he was unable to indicate any cogent reason why we should not adopt a course which, far from causing any prejudice to the parties, was clearly in the interests of justice.

27. The Umpire has held that on the date of sale, the fair market value of the appellants undertaking was Rupees 23,81,670/-. He arrived at this figure after excluding from the total market value, the sum of Rupees 2,38,255/- which represented the consumers contributions to the cost of laying the service lines. These contributions, according to him, were made from April 1, 1958 to March 31, 1959. The date of sale being 4/5 May, 1959 the consumers contribution will roughly represent the market value of the service lines even if as required by the first proviso to Section 7 (1) of the Act as it then stood, due regard is to be had to the nature and condition for the time being of the "works", to the state of repair thereof, to the circumstance that they are in such a position as to be ready for immediate working and to the suitability of the same for the purposes of the undertaking.

28. Accordingly we direct that the award of the Umpire will stand amended to the extent that the fair market value of the appellants undertaking shall be Rupees 23,81,670/- plus Rupees 2,38,255/-, that is to say Rupees 26,19,925/-. We have not allowed solatium on the additional amount, so as to offset reasonable depreciation in the value of the service lines after they were laid.

29. The Umpire has directed the appellant to refund Rupees 98,568/- to the respondent, on the basis that the amount was paid to the appellant in excess of its just dues. This amount shall have to be adjusted as against the sum of Rupees 2,38,255/- which we have found to be due to the appellant in addition to what was awarded to it by the Umpire. Respondent, therefore, shall pay to the appellant a sum of Rupees 2,38,255/- minus Rupees 98,568/-, that is to say, Rupees 1,39,687/- with interest at six per cent per annum from the date of this judgment till payment.

30. The appeal is accordingly allowed to the extent indicated and with costs.

31. Appeal allowed.