Gujarat High Court
Bharat Petroleum Corporation Limited vs Bhavnagar Auto Resorts & 2 on 3 September, 2014
Author: R.D.Kothari
Bench: R.D.Kothari
C/SCA/661/2008 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 661 of 2008
With
SPECIAL CIVIL APPLICATION NO. 6484 of 2008
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE R.D.KOTHARI
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1 Whether Reporters of Local Papers may be
allowed to see the judgment ?
2. To be referred to the Reporter or not ?
3. Whether their Lordships wish to see the fair copy
of the judgment ?
4. Whether this case involves a substantial question
of law as to the interpretation of the constitution
of India, 1950 or any order made thereunder ?
5. Whether it is to be circulated to the civil judge ?
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BHARAT PETROLEUM CORPORATION LIMITED....Petitioner(s)
Versus
BHAVNAGAR AUTO RESORTS & 2....Respondent(s)
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Appearance:
SCA NO.661 OF 2008
MR SN SOPARKAR, SR.ADVOCATE FOR SINGHI & CO, ADVOCATE for the
Petitioner
MR MEHUL S. SHAH WITH MR SANDEEP N BHATT, ADVOCATE for the
Respondents
SCA NO.6484 OF 2008
MR SN SOPARKAR, SR.ADVOCATE WITH MR MITUL K. SHELAT,
Page 1 of 27
C/SCA/661/2008 JUDGMENT
ADVOCATE for the Petitioner
MR MEHUL S. SHAH WITH MR SANDEEP N BHATT, ADVOCATE for the
Respondents
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CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 03/09/2014
ORAL JUDGMENT
1. Facts are somewhat interesting. The question raised herein is; roughly stated, what is the nature of occupation of the petitioner qua the respondents and also its nature of occupation qua the property in question. To appreciate the controversy raised herein, facts may be referred to.
2. Relevant facts leading to the filing of these two petitions briefly are, thus;
2.1 At Jashonath Chowk, Bhavnagar, there is one petrol pump. The dispute between the parties centers around the said petrol pump. Story of petrol pump, in short, is, thus; In 1952, about 6113 sq. yards land was given on lease by former ruler of the Bhavnagar State to one Company then known as 'Burma Shell Co.' Lease was for the10 years. It is said that retail outlet to sell petrol products started in 1952. Then, on 26.2.1964, a registered lease deed was executed for another period of 10 years by Maharaja in favour of Burma Shell Co. The respondent had acquired the dealership in 1970. The respondent acquired licence / dealership in the name of Bhavnagar Auto Resort. In 1976, Burma Shell Co. was taken Page 2 of 27 C/SCA/661/2008 JUDGMENT over by the Government and the company now known as "Bharat Petroleum Corporation Ltd. (BPCL) had replaced the former Burma Shell Co. Meanwhile, by executing a registered sale deed one D & V Enterprise has purchased the property from the former Maharaja. It was by registered sale deed dated 20.7.1972. The Bhavnagar Auto Resort then belonged to firm, viz., M/s.Dhirajlal N. Shah Firm. Partner Dhirajlal had died on 9.5.1976. Present respondent Nos.2 and 3 became partner of the said Dhirajlal N. Shah Firm. Licence was renewed in their favour in 1976. In 1992, by exchange deed dated 11.5.1992, D & V Enterprise transferred the property in question to the respondent i.e. Dhirajlal N. Shah Firm. It is the say of the respondents that they had closed the business of Bhavnagar Auto Resort in December,2004. It is further say of the respondents that over Rs.19 lacs were due from the petitioner on account of excess collection of amount by it. It is also say of the respondents that meeting and negotiation take place between the parties and petitioner had agreed to pay Rs.18.25 lacs. Presumably, the said dispute is resolved or if not resolved, it is not of much consequence in the present case as it was not at all put in issue at the time of hearing. While so, petitioner had filed Regular Civil Suit No.27 of 2006 before the learned Civil Judge (SD), Bhavnagar. Therein, the plaintiff has also prayed for interim relief (Exh.5). The trial court, after hearing the learned advocates for the parties, had granted interim relief by order dated 31.8.2006. The defendant therein - either by themselves or through agents and servants - were restrained from causing interference in plaintiff's possession of suit property. The said order of the trial court was carried in appeal by the respondents. Pending the appeal before the District Court, important development Page 3 of 27 C/SCA/661/2008 JUDGMENT take place. It is the say of the respondents that on 1.6.2007, petitioner sought to take possession forcibly. The respondents had approached the District Court and at the intervention of the court, possession was restored to the respondents. It further appears that in June,2007, respondent firm instituted a suit against the present petitioner i.e. Regular Civil Suit No.403 of 2007 claiming that part of the suit property i.e. 550.59 sq.mtr. is in possession of the respondents / plaintiffs and petitioner be restrained from causing any interference in the possession of the plaintiffs / respondents. In the said suit, plaintiffs claimed that they are owners of the suit property. It appears that in the said suit, trial court had not granted any interim relief to the plaintiffs.
2.2 The petitioner by letter dated 28.5.2007 / 1.6.2007 terminated the dealership agreement and licence of the respondents. The said termination was with immediate effect. Then, it is said that on 5.6.2007, petitioner took forcible possession of the suit property. The District Court allowed the appeal i.e. Misc. Civil Appeal No.1423 of 2007 by order dated 6.12.2007. It set aside the order of the trial court granting interim relief in favour of plaintiffs. The order of the District Court in appeal is challenged by the petitioner in SCA No.661 of 2008.
2.3 Allowing of appeal by the District Court had led the respondents to file a restitution application under Section 144 of the CPC. The trial court by its order dated 15.4.2008 was pleased to allow the application. The petitioner was directed to hand over the possession to the respondents. The said Page 4 of 27 C/SCA/661/2008 JUDGMENT order is under challenge in a petition i.e. SCA No.6484 of 2008. This Court by order dated 24.6.2009 after hearing the learned advocates for the parties passed an order that situation prevailing on the date of passing of an order be maintained by the parties till the disposal of the petition.
3. Heard learned advocates appearing on behalf of the respective parties.
4. Learned Senior Advocate Shri S.N.Soparkar for the petitioner has drawn attention of the Court to relevant materials on record. Relationship between the parties herein was tried to explain by illustration. It was submitted that suppose "A" is the owner of the property. "B" is a lessee. Petitioner is "B". The petitioner has given dealership to "C".
"C" is a licensee of "B". Then, "D" purchases the property. "D" gives the property to "C" by deed called exchange deed. "C" comes forward with the say that it has received the possession of disputed property from "D" and thus, "C" owns and possesses the property. The short question that Shri Soparkar for the petitioner raises in the written submission is
- whether exchange deed can take away or wipe out the rights of the lessee or of a statutory tenant. Shri Soparkar has also drawn attention to licence deed on record. Referring the said licence deed, attention was drawn to Clause-4 and 9 of the said deed. In view of the said agreement and in the facts and circumstances of the present case, it was submitted that licensee has no right over a disputed property as alleged by him. Then, Shri Soparkar has also drawn attention to relevant part of the order of the trial court in an application (Exh.5). In Page 5 of 27 C/SCA/661/2008 JUDGMENT the opinion of Shri Soparkar, the conclusion reached by the civil court is based on material on record. That in view of the same, it was not proper and legal for the appellate court to interfere with the same. It was submitted that order of the appellate court is bad and illegal as not only it had needlessly interfered with the view taken by the trial court but, had set aside the conclusion recorded by the trial court - which was based on material on record - without giving sufficient and satisfactory reasons for the same. It was also submitted that say or discussion of the appellate court is, - though elaborate
- the conclusion recorded by it, is too broad, general and sweeping. It was submitted that order of the appellate court is unsustainable in law.
4.1 Shri Soparkar has also drawn attention to Southern Roadways's case - (1989) 4 SCC 603. Main submission of Shri Soparkar centers around this decision.
5. On the other hand, learned advocate Shri Mehul Shah for the respondents, after referring the relevant facts and material on record, has mainly submitted, thus; That the petitioner's suit i.e. Regular Civil Suit No.27 of 2006 is misconceived and not maintainable inasmuch as the said suit is instituted under Section 6 of the Specific Relief Act, while pleading and prayer is inconsistent to the said provision. It was submitted that party invoking jurisdiction of court under Section 6 of the Specific Relief Act has to approach the court within six months of losing the possession. While in the present case, the suit of the plaintiffs is clearly barred by the said provision. Reference was made to Para.9 and 12 of the Page 6 of 27 C/SCA/661/2008 JUDGMENT plaint. It was also pointed out that though the suit is ostensibly filed under Section 6 of the Specific Relief Act, relief of possession is not asked for by the plaintiffs. As to the relief of injunction and declaration, it was submitted that in the circumstances of the case, in effect, the relief claimed by the plaintiffs is relief which is mandatory in nature. That granting of such a relief to the plaintiffs is not called for in the present case. On the contrary, equity is heavily against the plaintiffs. Supporting the order under challenge in SCA No.6468 of 2008, it was submitted that trial court has rightly passed an order of restitution. It was submitted that act of petitioner of taking over forcible possession is patently illegal and such arbitrary action ought to be set aside by the Court.
6. Alternate submission of learned advocate Shri Shah is that petitioner's lease period has expired as far back as in 1972. That upon expiry of lease period, it was not renewed at any time. Further, lease was granted to the petitioner's predecessor company by the predecessor of the respondents. That after expiry of lease period, virtually no rent is paid by the petitioner. That in the circumstances, petitioner is a trespasser of the suit property. That considering the facts and circumstances of the case, appellate court has rightly allowed the appeal and has rightly set aside the order passed by the trial court below Exh.5. Learned advocate Shri Sandeep Bhatt for the respondents has submitted brief written submissions also.
7. I may consider the case of parties.Page 7 of 27
C/SCA/661/2008 JUDGMENT
8. First objection as to maintainability of the suit may be considered. The objection that suit is not maintainable under Section 6 of the Specific Relief Act, is two fold; (i) that the suit is not filed within six months of dispossession and (ii) no prayer of possession is asked for by the plaintiff and hence, the suit is not maintainable. Respondents have also placed reliance in the case of Mohd. Mehtab Khan & Ors. v. Khushnuma Ibrahim Khan & Ors., reported in (2013) 9 SCC
221.
9. In Regular Civil Suit No.27 of 2006, plaintiff has prayed, thus;
"
sVf VDM JFNL S\5GL XC[Z DwI[ HXMGFY RMSDF\4 HXMGFY D\NLZYL ZFDHL D\NLZ JrR[GF Z:TFGL Nl1F6 AFH]\ H]GF ;L8L ;J[" G\P )q# GF &!#! RMZ;JFZ HDLGDF\ S[ H[DF\ CF, EFJGUZ VM8M ZLhM8" 5[8|M, 5\5 VFJ[,K[4 T[ HuIFGF SFIN[;ZGF EF0]T CMJFG]\ 9ZFJL VF5JF TYF VF SFD GF 5|lTJFNL G\P Z v # G[ SFIN[;ZGL 5|lS|IF SIF" l;JFI SFINM CFYDF\ ,. A/HAZL 5}J"S VDM JFNL S]\P GL EF0]VFT TZLS[GL HDLG T[DF\ VFJ[, 5[8|M, 5\5GM EF0]T CSS KLGJL ,[JFGM VlWSFZ GYL4 T[J]\ 9ZFJL VF5JF DC[ZAFGL SZXMP sAf VDM JFNL S\5GLG[ VDFZF EF0FJF/F EFUDF\YL 5|lTJFNL G\P Z v # N]Z SZ[4 SZFJ[ GlC S[ VDFZF 5[8|M, 5\54 8[gSM TYF ALHL ;UJ0MG[ 5|lTJFNLVM N]Z SZFJ[ GlC S[ G]S;FG SZFJ[ GlC T[JM SFIDL l5|J[g8LJ DGF. C]SD VF5JF DC[ZAFGL SZXMP sSf VDM JFNLVM EF0FJF/L HuIFGF EF0]T KLV[ VG[ EF0]T CSS[ 5|lTJFNLVM VDM JFNLG[ SFINFGL 5|lS|IFVM SIF" l;JFI EF0FJF/L HuIF DF\YL C8FJ[ GlC4 N]Z SZ[[ GlC T[JM SFIDL C]SD Page 8 of 27 C/SCA/661/2008 JUDGMENT VF5JF DC[ZAFGL SZXMP s0f TYF VF NFJF V\U[ ALHM H[ SF\. IMuI VG[ SFIN[;Z NFN D/TL CMI T[ VF5JF DC[ZAFGL SZXMP s.f TYF VF NFJFGM TDFD BR" 5|lTJFNLVM 5F;[YL VF5JF DC[ZAFGL SZXMP"
10. It is true that in the plaint on title page under the heading, 'subject'. It is stated that suit is under Section 6 of the Specific Relief Act. Then, there is also assertion in Para.9 of the plaint that respondents are not permitting the plaintiff to enter into suit property. It was submitted that dispute between the parties stretches over six months' period and that being so, suit under Section 6 after lapse of six months is not maintainable.
11. It is not possible to agree with this submission. In the title page, beside reference to Section 6, it also says that, - suit for declaration and injunction. The nature of suit stated by the plaintiff - declaration and injunction and suit under Section 6 of the Specific Relief Act. Further,the contents of the plaint and not the nature of the suit stated on title page determine the true nature of the suit. The suit is for declaration and injunction and prayer in the plaint is consistent to that. It is true that in Para.9 of the plaint, plaintiff has passingly stated that respondents do not allow the plaintiff to enter into the suit property. However, reading the plaint as a whole and the prayer in the plaint, it does not appear that suit of the plaintiff is one under Section 6 of the Specific Relief Act. So, reference in Para.9 about possession Page 9 of 27 C/SCA/661/2008 JUDGMENT also does not help much to the respondents. Since it is not a suit under Section 6 of the Specific Relief Act, submission that it is filed after six months also looses its force. Objection that suit is not maintainable - thus, is not possible to accept.
12. Ratio laid down in Mohd. Mehtab Khan's case (supra) is clearly distinguishable but as the objection as to maintainability of suit on above grounds fails, the said citation is not discussed.
13. In the present case, question arises for consideration is, what is the status and nature of possession of the petitioner? It is the say of the respondent that petitioner is a trespasser on the suit property, while it is the say of the petitioner that petitioner is a statutory tenant and it has a protection of Rent Act. First, let us consider this plea. I may refer the case law relied on by the parties little later. Dictionary meaning of trespass is - wrongful entry on the person's land or a property. True to its meaning, the word has origin in Latin and French also. There are different degree and kind of trespass such as trespass ab initio, continuing in trespass, criminal trespass etc. The Supreme Court had occasion to consider its meaning in East India Hotels Ltd. v. Syndicate Bank, reported in 1992 Supp. (2) SCC 29 and in Laxmi Ram Pawar v. Sitabai Balu Dhotre & Ors., reported in 2011 (1) SCC 356. It is interesting to note that meaning and concept of trespass continues to make trespass on the uncertainty in the sense that in East India Hotel's case (supra), both the Judges of the bench divided on effect of licensee loosing the possession. The Head Note of the case Page 10 of 27 C/SCA/661/2008 JUDGMENT itself is informative. It reads, thus;
"Specific Relief Act,1963 - S.6 - Suit for recovery of possession by person dispossessed of immovable property without his consent otherwise than in due course of law - Premises given on leave and licence basis to bank for 12 years with provision for renewal of the licence for a further period of 12 years with provision for renewal of the licence for a further period of 12 years - Licence terminated after expiry of initial period of 12 years rejecting request of licensee
- plaintiff for extension of period of licence - But plaintiff continuing in possession even thereafter - Notice issued by owner-defendant for handing over vacant possession - Fire breaking out in the premises as a result of which plaintiff vacating the premises temporarily on the undertaking of the defendant to redeliver to plaintiff after renovation - But possession not handed back to plaintiff by defendant - Suit thereupon filed by plaintiff under Section 6 for recovery of possession - Suit decreed - Held (per Kasliwal, J.) plaintiff became a trespasser after termination of licence and when defendant came into possession of the premises without issuing force or on account of fire or other act of vis major, it would not be in the interest of justice to grant decree for possession in favour of such licensee under S.6 - (Per Ramaswami, J.) after expiry of the licence or its termination, plaintiff's possession for over 15 years was in the nature of 'settled possession' entitling him to remain in possession and make use of the premises for the purpose for which it was demised until ejected in due course of law - Dispossession of the plaintiff by any process other than strict compliance with law was not 'in due course of law' and hence decree for possession under S. 6 not illegal - In view of conflicting use, matter placed before Chief Justice for constituting a larger Bench for resolving the conflict."
The matter is referred to Larger Bench. It is not known what happened to the said reference.
14. In Laxmi Ram Pawar's case (supra), the Court has fairly Page 11 of 27 C/SCA/661/2008 JUDGMENT elaborately considered the meaning of trespass in Para.12 to
16. It was a case of plaintiff that appellant is a trespasser. Two courts had recorded finding that appellant is a trespasser. The property was a slum covered by Maharashtra Slum Area (Improvement, Clearance and Re-development) Act,1971. The appellant has lost before all the Courts including the High Court. The Supreme Court allowed the Appeal as the prior permission of the competent authority under Section 22 to institute eviction suit was not obtained by the plaintiff. On this ground, suit came to be dismissed.
14.1 Commission of trespass takes place at least in two ways, either entry itself is unlawful or unauthorized or initial entry may be lawful but, in the changed circumstances his continuous occupation may become unauthorized. K. Ramaswami,J. in East India Hotels' case (supra), has nicely explained this;
"28. ... ... ... A rank trespasser is one who does not stand in any contractual relationship with the owner of the premises. A trespasser is also one who lawfully enters into but unlawfully remains in possession of the property without the consent of acquiescence of the owner. If one goes into possession of the property of another with invitation or permission for instance to a shop or cinema theatre, or marriage hall to celebrate a marriage his initial entry is lawful but if he refuses to leave that place and unlawfully squats on it, he becomes a trespasser of a transient origin with no vestige of right. The initial entry into possession is obviously for short duration with a specified purpose. But if he enters upon the land under a contract and uses the land or premises and does continuous business therein for well over a long period peacefully and uninterruptedly and continues to do the same even after the expiry or termination of licence, the important question arises whether he is a rank Page 12 of 27 C/SCA/661/2008 JUDGMENT trespasser without any protection of law."
15. In the present case, it is not in dispute that owner has granted lease to run the petrol pump and same was renewed once. Thus, in the present case, initial entry by the company was lawful. Further, entry was not as a licensee but, as a lessee. If it had been a case that initial entry of the company was as a licensee or initial entry was unauthorized then the question would have been different. In fact, at the time of hearing, much emphasis was placed on non-maintainability of suit under Section 6 of the Specific Reliefs Act and not on the point that petitioner is a trespasser. Maintainability of the suit on the said ground is discussed above.
16. Now, it is the say of the petitioner that he is a statutory tenant. Statutory tenant as the word suggests is a creature of a Statute. Oddly, the Statute i.e. Rent Act having created such a tenancy does not specifically define it - at least Bombay Rent Act does not define it. Generally speaking, tenancy is created by contract. It is essentially the matter of contractual relationship between the parties. Tenancy comes to an end either by expiration of term or if either party gives notice and bring to an end the contractual relationship. Possession of premises thereafter by the tenant roughly stated is considered as possession by statutory tenant. It is not the say of the respondent that property in question is not a premises within the meaning of Rent Act. In the case on hand, period of tenancy had come to an end in 1972. Thereafter, the tenant had continued to remain in possession. Now, if the tenant is in possession after expiry of the period with the assent of landlord then he is regarded as tenant holding over and if he Page 13 of 27 C/SCA/661/2008 JUDGMENT is in possession without assent of landlord then he is considered tenant at sufferance. Though the term 'statutory tenant' embraces different kinds of tenants, protection of Rent Act is, in a sense, beneficial particularly to the tenant at sufferance. In the present case, the dispute arose in 2004, skipping the detail of less or no consequence and put it simply, it can be said that respondent - licence holder had become owner of the property. Petitioner was a tenant of predecessor of the respondent and at the same time, he was licensor of the property.
17. With above general discussion, let us consider the case of the parties developed on the basis of case-law relied on by them. Rival claim of learned advocates for the parties advanced on the basis of following case laws.
18. First, a reference may be made to case law relied on by learned advocates for the respondents. Interestingly, there are as many as four cases wherein Bharat Petroluem or analogous petroleum company is a party - among the cases cited by the respondents. In all the cases, the dispute between the parties was about lease and its renewal. In the case of C. Albert Morris v. K. Chandrasekaran & Ors., reported in (2006) 1 SCC 228, the question arose, thus; Appellant was a tenant and dealer in the petroleum products. First respondent before the Supreme Court was a landlord of the appellant and second respondent was a licensor / dealer. In 1966, lease was given for 10 years. In 1992, landlord gave a notice to the appellant calling upon him to vacate the property. Then, suit for eviction was filed and the said suit came to be dismissed for default. Restoration application was filed. Meanwhile, the Page 14 of 27 C/SCA/661/2008 JUDGMENT landlord gave another notice terminating the appellant's tenancy. While so, appellant approached the authority for cancellation of permission to storage the petroleum. Pending the said application, landlord filed writ petition praying that appellant's licence shall not be renewed by the authority. The cancellation was sought relying on Rule 153(1) of the Petroleum Rules,1976. Learned Single Judge allowed the petition. However, it had ordered that appellant shall not be dispossessed without following the due process of law. The Division Bench dismissed the appeal. In further appeal before the Supreme Court, it also dismissed the appeal.
It would appear that in that case, principal contention was licence of the appellant can be cancelled or not under Rule 153(1) of the Petroleum Rules,1976. One of the pleas advanced by the appellant was that, - appellant has raised superstructure at the site and therefore, appellant has become statutory tenant under Pondicherry Rent Act,1969. Say of the appellant was, he is entitled to protection under the Rent Act. C. Albert Morris's case (supra) does not help much to the respondents.
The question in that case was to grant or not to grant prayer of cancellation of licence under the Petroleum Rules. Further, the learned Single Judge, though allowed landlor's petition, has ordered that, 'appellant could be dispossess, only under due process of law'. Answer to the respondents' submission lies therein. Appeal against the judgment of learned Single Judge was dismissed by the Division Bench and further appeal by the Supreme Court was also dismissed.
Page 15 of 27 C/SCA/661/2008 JUDGMENT
19. Reliance was also placed in the case of Bharat
Petroleum Corporation Ltd. v. Maddula Ratnavalli &
Ors. reported in (2007) 6 SCC 81. In that case, the predecessor of the appellant was granted lease for 30 years in 1959. After expiry of the lease period, landlord gave notice of terminating the tenancy. It followed by eviction suit which came to be dismissed by the learned Civil Judge (S.D.). The District Court allowed the appeal. The High Court dismissed the second appeal. Pending the appeal before the Supreme Court, respondent had executed the decree and had taken over the possession. The Supreme Court relying on its earlier decision in the case of P. Kesavan's case [(2004) 9 SCC 772] and other cases, dismissed the appeal. Like the case which is discussed next hereinafter, in that case also, question of renewal of lease arose under Section 5(2) of the Burmah Shell (Acquisition of Undertaking in India) Act,1976.
20. In the case of Bharat Petroleum Corporation Ltd. v. Rama Chandrashekhar Vaidya & Anr., reported in (2013) 5 Scale 229, the question arose for consideration was appellant's right to renewal of lease under Section 5(2) of the Burmah Shell (Acquisition of Undertaking in India) Act,1976. In that case, initiation of proceedings by issuance of notice by landlord followed by eviction suit. The said suit came to be dismissed. The District Court allowed the appeal. The High Court had dismissed the revision. The Supreme Court also dismissed the appeal. The question arose in that case stated in Para.2, which reads, thus;
"2. The appellant - Bharat Petroluem Corporation Limited, is a Pubic Sector Oil Company. In appeal Page 16 of 27 C/SCA/661/2008 JUDGMENT against a decree of eviction, it claims the right to another innings under Section 5(2) of the Burmah Shell (Acquisition of Undertaking in India) Act,1976 (hereinafter referred to as 'the Act").
20.1 Dismissing appellant's appeal, the Supreme Court had held that appellant had already 'exercised' and 'exhausted' right of renewal under Section 5(2) and there can be no second renewal of agency under the statutory provision. In substance, Section 5(2) says, on expiry of term of any lease, such lease - if so desired by the Central Government - to be renewed on the same conditions on which lease was held immediately before appointed day i.e. 24.1.1976. Thus, it would appear that in Rama Chandrashekhar's case (supra) and also in Maddula Ratnavalli's case (supra), the question arose under Section 5(2) of the Burmah Shell (Acquisition of Undertaking in India) Act,1976. Such is not the case herein.
21. Much reliance was placed in the case of Ram Bharosey Lal Gupta (Dead) by LRs. v. Hindustan Petroleum Corporation Limited & Anr., reported in (2013) 9 SCC
714. In that case, lease to run the petrol pump and to sell the petroleum products was granted for the period of 20 years. Agreement was entered into in 1960. Then, after expiry of period and in 1983, notice was issued by lessor determining the tenancy of the property and respondent was called upon to hand over the possession of disputed property on expiry of period of notice. Then, landlord filed a suit for eviction. The trial court had decreed the suit so far as the arrears of rent is concerned. However, the prayer for possession was not granted. It appears that lessee had filed an appeal before the District Court. The District Court allowed the appeal. In Page 17 of 27 C/SCA/661/2008 JUDGMENT further appeal filed before the High Court, the same was allowed. Then, landlord had preferred an appeal before the Supreme Court and the same was allowed by the Supreme Court. In that case, issue before the Court was renewal of agency under the provisions identical to Section 5(2) of the Burmah Shell (Acquisition of Undertaking in India) Act,1976. This would be clear from the substantial question of law framed by the High Court. The question framed was;
"(I) Whether under Clause 3(d) of the lease deed executed between Mansa Ram and M/s Caltex India Ltd., the lessor was under the legal obligation to renew the lease term for further period of 20 years, if the conditions of Clause 3(d) were complied with?"
22. It may also be noted that the Supreme Court was pleased to allow the appeal as it found that first respondent has claimed the renewal of lease period without exercising such right i.e. without applying for its renewal. It had held that this material aspect was over-looked by all the courts. Learned advocate for the respondents has placed reliance on Para.23, 24 and 25, which read, thus;
"23. It is necessary for us to appreciate the correctness of the finding recorded by the High Court on the substantial question of law regarding the deemed renewal of the lease in favour of the first respondent for a period of 20 years from 1.07.1980 to 1.7.2000.
24. The sub-clause 3 (d) reads thus:
"That the lessor will on the written request of the lessee made two calendar months before the expiry of the terms hereby created, and if there shall not at the time of such request by any existing breach or non-observance of any of the covenants on the part Page 18 of 27 C/SCA/661/2008 JUDGMENT of lessee herein before contained, grant to it a tenancy of the demised premises for a further term of twenty years from the expiration of the said term at the rent of Rs. 50/- per month and containing the like covenants and provisos as are herein contained including a clause for renewal for the further term of twenty years at 10% increase in rental and containing the like covenants and provisos as are herein contained so as to give the lessee in its option two further renewals each of twenty years."
By careful reading of the said clause of the lease deed having regard to the undisputed fact that the demised premises was mortgaged in favour of the mortgagee with possession as the appellant had executed mortgage deed in his favour on 12.01.1962, he continued to be a mortgagee till the property was redeemed in his favour on 15.4.1983. It is also the case of the first respondent that it had sent a notice for renewal of the lease deed to the appellant, but not to the mortgagee as he had stepped into the shoes of the owner of the mortgaged property till the same was redeemed to the appellant on 15.04.1983. In view of the above undisputed fact to avail the benefit of Clause 3 (d) of the lease deed, the first respondent should have sent the notice to the mortgagee of the property seeking renewal of lease of the demised property as provided under the above clause. Therefore, the first respondent Corporation has failed to exercise its right to get the renewal of lease in respect of the demised premises. This aspect of the matter has been overlooked by both the trial court as well as the High Court though the first appellate court considered this aspect of the matter in its judgment. Therefore, the determination of tenancy of the demised property by the appellant under Section 106 of the T.P. Act is perfectly legal and valid. Further, it has been held that the first respondent after termination of tenancy continued in possession of the property as a tenant of holding-over. Thus, in law, holding over of the suit schedule property by the first respondent after the termination of lease is that of a trespasser not a tenant and therefore, it becomes liable to pay mesne profits by way of damages to the appellants.
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25. The above important aspect of the matter has not been properly considered by the High Court while answering the substantial question of law. The High Court has committed serious error both on facts and in law in holding that there is deemed renewal of the demised premises in favour of the first respondent and it has not properly interpreted Section 7 of the Caltex Act regarding the fairness, reasonableness and non arbitrariness on the part of the first respondent Corporation though it has not complied with the requirements as provided under Clause 3 (d) of the lease deed. Therefore, framing of substantial question of law itself in the second appeal by the High Court is bad in law as the same does not arise at all. Having regard to the undisputed facts of the case in hand, the second appellate court has not rightly interpreted clause 3 (d) of the lease deed and the same is contrary to the facts and therefore, the finding recorded on the substantial question of law and holding that there is a deemed renewal of the demised property for a period of 20 years in view of the notice dated 1.4.1980 sent to the appellant but not to the mortgagee is not only erroneous but also error in law, therefore, the said finding is liable to be set aside."
23. The possession by lessee after expiry of period of lease is considered as possession holding over. As it would appear from Para.25 above, it was held that it amounts to a possession by trespasser. This is in favour of the respondents. In that sense, Ram Bharosay's case does help the respondents. However, it may be bear in mind that unlike the present case, therein the question before the court for consideration was renewal of lease under the statutory provision. More than that it may also be bear in mind that proceeding arose pursuant to issuance of notice of termination of lease by the landlord followed by suit for eviction.
24. Learned Senior Advocate Mr.S.N.Soparkar for the Page 20 of 27 C/SCA/661/2008 JUDGMENT petitioner has drawn attention to a decision in the case of Southern Roadways Ltd., v. S.M.Krishnan, reported in (1989) 4 SCC 603. The question arose for consideration stated in Para.2, which reads, thus;
"2. The question raised in this appeal is whether the agent after revocation of his authority is entitled to remain in possession of the premises of the principal and interfere with the business thereof. The learned single Judge of the Madras High Court in Original Suit C. S. No. 1317 of 1988 has granted temporary injunction restraining the respondent from interfering with the appellant's transport business. But the Division Bench by judgment delivered on March 28, 1989, vacated that temporary injunction. The present appeal is directed against the judgment of the Division Bench."
24.1 The above question arose, thus; the appellant company was engaged in business of transport of goods and parcels to different places in Southern India. For carrying out its business, it has appointed commission agent at various stations. In this regard, agreement was entered into between the parties. Dispute arose with commission agent at Madras. As per the terms of agreement, the agent has to arrange for godowns and employees. Godown was taken on lease by the company. Respondent was put in possession of the godown. As per the agreement, upon removal of the agent, the company would occupy the godown and utilize the services of the employees. On noticing the mismanagement by the respondent, the company had terminated the agency of the respondent and had informed about taking over of possession of godown by the company. Another agent was appointed by the company. Respondent resisted the attempt of the company to use the godown. The company instituted a suit. Learned Page 21 of 27 C/SCA/661/2008 JUDGMENT Single Judge granted the interim relief restraining the respondent from interfering with possession and business of the appellant. In Appeal, the Division Bench set aside the order of learned Single Judge. In further appeal, the Supreme Court allowed the appeal. Attention was drawn to Para.13, 15, 16, 18 and 21, which read, thus;
"13. Even otherwise, under law revocation of agency by the principal immediately terminates the agent's actual authority to act for the principal unless the agent's authority is coupled with an interest as envisaged under S. 202 of the Indian Contract Act. When agency is revoked, the agent could claim compensation if his case falls under S. 205 or could exercise a lien on the principal's property under S.
221. ...
15. Out of this practice there has emerged a rule, which is a normal incident of agency, that an agent cannot deny principal's title to property nor he can convert it into any other kind or use. Fridman's Law of Agency (5th Edition page 150) also supports this view:
"Respect of Principal's title: "The agent cannot deny the title of the principal to goods, money, or land possessed by the agent on behalf of the principal. The possession of the agent is the possession of the principal for all purposes, including the acquisition of title under statutes of limitation, even where in fact the agent, though in ignorance of his claim, is entitled to the land, unless the agent possesses not as agent but on his own behalf, in which event his possession will be personal and not for his principal."
16. As to the nature of agent's-possession in respect of principal's property, this Court in a recent judgment rendered in Smt. Chandrakantaben v. Vadilal Bapalal Modi (1989) 2 SCC 630 said at p. 643 :
(AIR 1989 SC 1269 at p. 1277) :
"It is well settled that the possession of the agent is the possession of the principal and in view of the Page 22 of 27 C/SCA/661/2008 JUDGMENT fiduciary relationship defendant 1 cannot be permitted to claim his own possession. This aspect was well emphasised in David Lyell v. John Lawson Kennedy (1889) 14 App Cas 437 where the agent who was collecting the rent from the tenants on behalf of the owner and depositing it in a separate earmarked account continued to do so even after the death of the owner. After more than 12 years of the owner's death his heir's assignee brought the action against the agent for possession and the agent defendant pleaded adverse possession and limitation. The plaintiff succeeded in the first Court. But the action was dismissed by the Court of Appeal. The House of Lords reversed the decision of the Court of Appeal and remarked: "For whom, and on whose behalf, were those rents received after Ann Duncan's death? Not by the respondent for himself, or on his own behalf, any more than during her lifetime". Emphasising the fiduciary character of the agent his possession was likened to that of trustee, a solicitor or an agent receiving the rent under a power of attorney. Another English case of Williams v. Pott (1871) LR 12 Eq 149, arising out of the circumstances similar to the present case was more interesting. The agent in that case was the real owner of the estate but he collected the rents for a considerably long period as the agent of his principal who was his mother. After the agent's death his heir claimed the estate. The mother (the principal) had also by then died after purporting by her will to devise the disputed lands to the defendants upon certain trusts. The claim of the plaintiff was dismissed on the plea of adverse possession. Lord Romilly, M. R. in his judgment observed that since the possession of the agent was the possession of the principal, the agent could not have made an entry as long as he was in the position of the agent for his mother, and that he could not get into possession without first resigning his position as her agent which he could have done by saying: "The property is mine; I claim the rents, and I shall apply the rents for my own purposes." The agent had thus lost his title by reason of his own possession as agent of the principal."
18. The crux of the matter is that an agent holds the principal's property only on behalf of the principal. He acquires no interest for himself in such property. He Page 23 of 27 C/SCA/661/2008 JUDGMENT cannot deny principal's title to property. Nor he can convert it into any other kind or use. His possession is the possession of the principal for all purposes. As the Kerala High Court in Narayani Amma v. Bhaskaran Pillai, AIR 1969 Kerala 214, observed (at 217):
"The agent has no possession of his own. What is called a caretaker's possession is the possession of the agent."
21. The second case in Jemma v. Raghu, (AIR 1977 Orissa 12) referred to us is the decision of the Orissa High Court. That case dealt with the general principle that the plaintiff who is not in possession of the suit premises is not entitled to relief of injunction. The plaintiff must ask for recovery of possession. But this principle has no application with regard to dispute between the principal and agent in respect of principal's property."
25. Southern Roadways's case (supra) does support the say of the petitioner. However, it may be stated that strictly speaking, pleading of the petitioner is not on that line. Suit is not instituted advancing relationship of principal andf agent under the Contract Act. However, at this stage, in this proceeding which arises from rejection of interim relief application by the District Court, pleading may not be taken up for strict scrutiny. Otherwise also, the case of respondent fails - even if we do not take into consideration Southern Roadways's case (supra). Above-referred case laws relied on by the respondents does not help the respondents inasmuch as the question for consideration arose in the present case is different.
26. Ownership and possession are two different concepts. One may be owner of the property without being in its possession and vice versa. Herein, petitioner was carrying Page 24 of 27 C/SCA/661/2008 JUDGMENT dual capacity of a licensor and tenant. Respondent was licensee of the petitioner and he has later on become the owner. Respondent was in possession of the property in question by virtue of licence. The licence was to run the petrol pump. The dealership or agency to run the petrol pump has not bearing or relevance to the ownership of the property in the sense that person may not have any concern with the said property, yet he may be holding agency or a dealership. If it is not in dispute that petitioner was tenant of suit property then, licensee acquiring ownership of suit property in the circumstances of the case - by itself is of no consequence.
27. In view of above discussion, Special Civil Application No.661 of 2008 succeeds. The learned trial court has taken much labour in referring the material on record produced by the parties and further drawing the inference / conclusion on the basis of that material. Reversal of the order of the learned trial court was uncalled for. Reasoning apart, conclusion reached by the learned trial court was legal and proper. Principles for interference by the learned appellate court in the discretionary order passed by the learned trial court - either vacating or granting the interim relief - are well settled. The learned appellate court would not interfere merely because it is possible to take another view. The learned appellate court has virtually given no reason for setting aside the order of the learned trial court. Interference in defiance of well settled principles is bad. Rule is made absolute to the above extent.
28. The basis of order of learned trial court from which Special Civil Application No.6484 of 2008 arises is the order Page 25 of 27 C/SCA/661/2008 JUDGMENT of the District Court, Bhavnagar in Misc. Civil Appeal No.143 of 2007. Since the Special Civil Application No.661 of 2008 is allowed and the order passed by the District Court, Bhavnagar in Misc. Civil Appeal No.143 of 2007 is set aside, the basis of the order on which the order under challenge in Special Civil Application No.6484 of 2008 passed, goes. Therefore, the order, dated 15.4.2008, passed by the learned trial court below application Exh.27 in Regular Civil Suit No.27 of 2006 is bad and unsustainable. On behalf of respondents, submissions were made in support of the order passed below Exh.27. However, in view of above conclusion, formal reference to those submissions is not necessary. Principal submission is, maintainability of the petition. It was submitted that party aggrieved by the order passed under Section 144 of CPC is required to file an appeal as the order under Section 144 is considered 'decree'. Such order is appealable and petition is not maintainable. Present petition is filed under Articles 226 and 227 of the Constitution. Relief claimed is also to quash the order below Exh.27 in Regular Civil Suit No.27 of 2008 in exercise of powers under Articles 226 and 227. Present petition is admitted earlier. Thereafter, after hearing both the parties, interim relief of maintaining status-quo was also granted. In the facts and circumstances of the present case, it is not in the interest of justice to dismiss the petition on the ground that it is not maintainable.
29. In view of above discussion, SCA No.6484 of 2008 is allowed and the order passed below Exh.27 in Regular Civil Suit No.27 of 2006 is also quashed and set aside. Rule is made absolute.
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(R.D.KOTHARI, J.)
vipul
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