Bombay High Court
Compound vs Kundanlal S/O Perumal on 4 January, 2010
Author: B.P. Dharmadhikari
Bench: B.P. Dharmadhikari
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH
WRIT PETITION NO. 6006 OF 2006
Dinesh Jagannath Khandelwal,
aged about 47 years,
occupation - Business,
Proprietor of M/s. D. Khandelwal
Steel Corporation, R.K. Chhabriya
Compound, 669, Ghat Road,
Nagpur, r/o S-53, 1st Floor,
Bharat Nagar, Amravati Road,
Nagpur. ... PETITIONER
Versus
1. Kundanlal s/o Perumal
Chhabriya, aged - Major,
occupation - Business,
2. Smt. Ranibai w/o Kundanlal
Chhabriya, aged - Major,
occupation - Business,
3. Rajesh s/o Kundanlal
Chhabriya, aged - Major,
occupation - Business,
4. Nandlal s/o Kundanlal
Chhabriya, aged - Major,
occupation - Business,
all residents of R.K. Chhabriya
Compound, 669, Ghat Road, Nagpur. ... RESPONDENTS
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Shri J.M. Gandhi, Advocate for the petitioner - tenant.
Shri C.S. Kaptan, Advocate for the respondents - landlords.
.....
CORAM : B.P. DHARMADHIKARI, J.
DATE OF RESERVING THE JUDGMENT : DEC. 17, 2009.
DATE OF PRONOUNCING THE JUDGMENT : JAN. 04, 2010.
JUDGMENT :
1. In this petition under Articles 226 & 227 of the Constitution of India, tenant has challenged the reversing judgment dated 29/8/2006 delivered by Additional District Judge, Nagpur in Regular Civil Appeal 301 of 2004. This judgment in an appeal under Section 34 of Maharashtra Rent Control Act, 1999 sets aside the judgment & decree dated 30/4/2004 dismissing Regular Civil Suit 165/2000 of respondent/ landlord delivered by Additional Small Causes Court, Nagpur, and orders petitioner tenant to hand over vacant possession to him within 3 months. It also directs an inquiry under O.20 R.12 pf Civil Procedure Code. On 18/4/2007 while admitting the writ petition for final hearing, this Court has ::: Downloaded on - 09/06/2013 15:28:49 ::: 3 stayed the operation & effect of the impugned appellate judgment.
2. The Suit as filed on 14/6/2000 was having title as under S. 24 of the Maharashtra Rent Control Act, 1999 ( Rent Act for short). The tenant then filed an application for its dismissal but landlord sought an amendment to the plaint and sought eviction of tenant on the grounds like bona fide need and nuisance etc. Tenant filed written statement disputing all factual aspects. He pointed out that after the suit was filed, the lease was further renewed on 2/9/2000 and suit itself became infructuous. The renewal is alleged to be by an agreement & memorandum of understanding entered into on 2/9/2000 for executing the renewed lease with grievance that the landlord did not remain present on 4/9/2000 before the Sub-registrar of the documents for its due registration. The landlord has alleged that there was no such understanding or an agreement for entering into a renewed lease deed and the xerox copies placed on record by tenant are forged. There are counter reports of hand writing ::: Downloaded on - 09/06/2013 15:28:49 ::: 4 experts on landlord's signatures on these disputed documents but then at this stage said controversy is not very relevant though both the sides have argued in some details on it. The tenant filed on 5/9/2000 an application at Exh. 17 for rejection of plaint but it remained undecided by the Small Cause Court. On 30/4/2004, it dismissed the Suit after holding that landlords were not entitled to decree for possession under Rent Act as per section 24, or u/s 16(1)(a),(b),(c),(e) or(g). Section 16 enables the court to restore possession to landlord if it is satisfied that tenant has committed an act prohibited by section 108(O) of T.P. Act i.e. a ground under S.16(1)(a). Clause (b) is erection permanent structure without landlord's written consent, Clause (c) is being guilty of conduct which is nuisance or annoyance , (e) is unlawful subletting or licensing while sub clause (g) deals with ground of reasonable & bona fide need. The respondent landlords then filed Appeal as mentioned above which came to be allowed by accepting bona fide need , permanent alteration and efflux of time as per lease agreement. During final arguments before me, when tenant demonstrated that ::: Downloaded on - 09/06/2013 15:28:49 ::: 5 amendment allowed by the Small Cause Court was not carried out completely, landlords moved Civil Applications 2668 & 2669 of 2009 to pay deficit court fees and to amend the plaint for that purpose. At hearing of this application tenant pointed out that same exercise was also necessary in Appeal memo. After hearing both sides, these applications were allowed by me on 9/12/2009 and landlords were allowed to pay the deficit court fees and amend plaint as also appeal memo suitably for said purpose.
Accordingly the court fees have been paid and the amendments have been carried out by the respondents landlords.
3. Adv. J.M. Gandhi for Petitioner tenant has contended that the basic plaint as filed is only under S. 24 of Rent Act and as it came to be filed not before the authorized revenue officer but before the civil court, its presentation itself is bad and void.
Any subsequent amendment thereto can not therefore instill life in it. He argues that the amendments allowed by this Court are only in the interest of revenue and does not affect his challenge raised since before the Trial Court vide Exh.17/27 left undecided ::: Downloaded on - 09/06/2013 15:28:49 ::: 6 by it. He further points out that though the paragraphs 9A to 9H were added by amendment in plaint on 4/4/2001, the title clause was not corrected. The stand of the tenant that there was renewal of lease and proceedings under S. 24 have become infructuous lead the landlord to effect the amendment. Tenant was given only xerox copy of agreement to renew as also memorandum and originals were retained by the landlords who later avoided to have it registered and came up with plea of fabrication. He invites attention to cross examination of landlord to show that at one place, landlord Kundanlal i.e. plaintiff 1 accepted his sign on disputed xerox of renewal and how later he adopted very cautious approach during further evidence. He takes the Court through judgment of Small Cause Court to urge how on merits no substance is found in landlords' case and finding of absence of jurisdiction to go into renewal dispute recorded by it . In this context, he attempted to demonstrate how finding of permanent alteration or bona fide requirement reached by Appellate Court is misconceived. The said court ought to have accepted the renewal and the xerox renewal ::: Downloaded on - 09/06/2013 15:28:49 ::: 7 agreement and dismissed the appeal of landlords. He points out that after landlords avoided the registration, tenant immediately sent a telegram on 4/9/2000 but landlords even did not bother to reply to it. Evidence of witness DW3 Shri Kulkarni is also heavily relied upon with contention that nothing material could come out in his cross-examination.
4. In the light of other evidence on record, Adv. Gandhi further argues that use of tenanted premises for shop & godown was never discontinued and in some part thereof a cabin was erected as office. This can not be construed as change of user to grant decree of eviction. The change by raising a cabin is neither structural nor permanent, and eviction under clause 16(1)(b) on that account is unsustainable. To explain his stance, he also takes support of S. 108 of Transfer of Property Act,1882. He also pleads that alleged attempt to cut open the door or change of floor do not constitute nuisance in the eye of law to support the decree for ejectment under clause 16(1)(c) of Rent Act. To show that the case for bona fide need was not made out time & ::: Downloaded on - 09/06/2013 15:28:49 ::: 8 again extent of premises available with the landlords and suppression of existing businesses with sons is being harped upon. Photographs duly exhibited are also shown to urge how landlords lied about its nature. The contention is finding about comparative hardship is eclipsed because of erroneous approach in this respect by Appellate Court. The landlords never pleaded any greater hardship to them or lesser to the tenant in the matter. He has relied upon several precedents to buttress his contentions and I find it appropriate to refer to the same in the course of the consideration at appropriate places.
5. Adv. Kaptan has stressed that plaint as filed contained requisite pleadings pointing out entitlement of landlords to eviction even under other heads i.e. under S. 16 of the Rent Act and construing it as only under S. 24 is erroneous. He takes the Court through the plaint and also relevant provisions of Rent Act. Mere label or wrong provision quoted as title is not fatal and to substantiate it, he cites some precedents. Immediately after the objection was raised, court's powers under O.6 R.17 CPC ::: Downloaded on - 09/06/2013 15:28:49 ::: 9 were invoked and paragraphs 9A to 9H were added which relate back to the date of institution of the suit. It needs to be noted that there is no paragraph as "9F" and paragraphs added by amendment are 9A to 9E & then 9G and 9H. This permission to amend granted by the Small Causes court on 4/4/2001 was never challenged by the tenant and has attained finality. To show that amendments so allowed relate back to the date of institution of the suit or then pleadings need liberal approach, he relied upon some case-law & I find it convenient to refer to it at appropriate juncture.
6. To point out that there was no renewal & the fraud played by the tenant by fabrication of documents, he narrates chronology and states that on 5/9/2000, tenant filed O.7 R.11 CPC application at Exh. 17 with copy of letter dated 5/9/2000 about forwarding of two cheques. He argues that tenant had no guts to swear about the alleged telegram dated 4/9/2000. He invites attention to copy of telegram to show anamolies and inconsistencies apparent therefrom and cross-examination of the ::: Downloaded on - 09/06/2013 15:28:49 ::: 10 tenant to urge that every thing in relation to renewal defence was pre-planned. Evidence of the handwriting expert Shri Kotwal was also shown to demonstrate that expert was not given correct signatures for use as standard signatures. Original documents i.e. xerox looked into by Small Cause court and Appellate Court are also commented upon by showing the records & proceedings of small Cause court. Evidence of tenant's witness i.e. DW3 Shri Kulkarni is also criticized as without any merit.
7. Adv. Kaptan points out that eviction has been ordered by the Appellate Court under S. 16(1)(a)(b)(c) &(g) of the Rent Act. Subclauses (a) attracts S. 108(o) of T.P. Act and contingencies contemplated in it are mutually exclusive. As various parts of section 108(o) are disjunctive, alteration prohibited therein need not be permanent because of explanation appended to S.16(1)(a) of Rent Act. That explanation does not qualify the "change" in substantive part of clause(1) but it only refers to last part of S.108(O) of TP Act. He further relies on sub clause (b) of S.16(1) of Rent Act for this ::: Downloaded on - 09/06/2013 15:28:49 ::: 11 purpose which is deliberately kept independent of sub clause(a).
According to him terms of lease at Exh. 63 agreed between the parties are final in this respect and hence, decree under both these subclauses of S. 16(1) of the Rent Act is legal & valid. To demonstrate nuisance also he has invited attention to Exh. 63 and photographs at Exh. 125 to 127. Door cutting and parking are projected as nuisance. Some judgments are relied upon in support. Coming to bona fide requirement, he argues that there is no concealment of any relevant material by the landlords and more hardship is not required to be pleaded at all. The burden to show reasonable need initially is on the landlords and burden to establish malafides or greater hardship to him is always on the tenant. Tenant has to point out efforts made by him to search other accommodation He relies upon number of judgments for this proposition. He points out that application for dismissing the suit filed at Exh. 27 was not left undecided but was actually "filed" on 9/11/2001 itself. He further argues that as the findings reached by the Appellate Court are based upon evidence and are not perverse, no interference therewith is possible in writ ::: Downloaded on - 09/06/2013 15:28:49 ::: 12 jurisdiction.
8. Adv. Gandhi for tenant in brief reply has pointed out how the landlords have attempted to create confusion about the standard signatures supplied by tenant for comparative study to handwriting expert. He points out that not only title of suit was omitted to be corrected but then requisite court fee was also not sought to be paid or was paid when paragraphs 9A to 9H came to be added. Cause of action plea was also not amended at any time. He also attempted to distinguish the judgments cited by Adv. Kaptan. He also relied upon judgment of Hon. Gauhati High Court to urge that in view of plaint assertion of absence of landlord-tenant relationship, the suit was not maintainable before Small Cause court. Adv. Kaptan had objected to new point being raised at this stage but on next day i.e. 7/12/2009 urged that said view is over-ruled by that High Court only and also in view of Apex Court judgment. He also disclosed filing of CA 2628 & 2669 of 2009 already mentioned by me above. These two civil applications were considered & allowed on 9/12/2009 ::: Downloaded on - 09/06/2013 15:28:49 ::: 13 after obtaining the tenant's reply thereto.
9. As the developments are little vexed and the impugned judgment is a reversing judgment, both the learned Counsel have also referred to the pleadings and evidence. It will be therefore in fitness of things to see how Small Cause court & the Appellate Court have dealt with it while appreciating their arguments. To streamline the exercise, it will be first essential to find out under which subclauses of Section 16 (1) of Rent Act the decree for eviction of the petitioner tenant is granted by the Appellate Court in an appeal under section 34 thereof. In paragraph 16, the said court records that after having already filed RCS 165/2000 on 14/6/2000, it did not appeal to logic that there would be any renewal on 2/9/2000. It records that "having been considered the oral & documentary evidence" & "date of institution of RCS 165/2000", it found substance in contention of the landlords that said documents were created by the tenant in effort to show that the tenancy continued. It also found that the Small Cause court wrongly shifted the burden to landlords to ::: Downloaded on - 09/06/2013 15:28:50 ::: 14 disprove the alleged memo of understanding & renewal. In paragraph 17 taking up evidence of tenant about regular rent payment, non-issuing of receipt by the landlords, landlords not permitting tenant to fix the furniture in suit premises and about handwriting expert Mr. A.G. Pathak, it mentions his evidence that there is a grill covered by iron tin sheet affixed to wall and doing of flooring work without permission of landlords. It then reproduces paragraph 11 of Canara Bank vs. Yusuf Abdulhussein reported at 1999(3) Mah.L.J. 510 and mentions grievance of landlords that tenant was not using the premises for the purpose let out but had shifted that businesses elsewhere and suit premises were being used only for office work & hence, there is change of user. In paragraph 18 of its judgment, the Appellate Court refers to case of landlords that from July,1999 the tenant was not paying any rent and hence, they decided to terminate the agreement of lease dated 16/5/1995 for non payment of rent within first 5 days of tenancy month and accordingly notice was served. Appellate Court notices that thus on basis of default in payment of rent & electric charges, landlords was claiming ::: Downloaded on - 09/06/2013 15:28:50 ::: 15 breach of terms & conditions of lease, "which gives rise to terminate the tenancy of the respondent". In paragraph 19, it states bona fide need of sons i.e. plaintiffs no. 3 & 4 for their business purpose, extent of area in their possession as per tenant, the other accommodation secured by the tenant to gather effort of landlords to demonstrate availability of alternate place and hence of no hardship to the tenant. It then proceeds to consider case law on comparative hardship and alternative accommodation In paragraph 20 case law on reasonable requirement is stated and at its end , Appellate Court says-- "The appellants trying to convince the court on the point respondent though having sufficient accommodation in Nagpur city just in front of suit premises and also using for business purpose, still trying to retain the possession of the suit premises with an intention to harass the appellants, therefore bona fide need of appellants should have been taken into account by the learned trial judge in the circumstances of the case". In paragraph 21 it considers the other case law and only narrates stand of tenant that landlords were harassing him. It also noticed tenant's ::: Downloaded on - 09/06/2013 15:28:50 ::: 16 contention that suit on the basis of alleged nuisance was not tenable and that tenant was blaming landlords of committing acts of nuisance. In paragraph 22, it notices objection of tenant to tenability of suit under S. 24 and stand of landlords that suit was not only under s. 24 but also under S. 16(1)(a)(b)(c)(e) &
(g) of Rent Act. In paragraph 23 and 24 it goes back to evidence on fabrication of renewal memo & lease agreement but reproduces only contentions. In paragraph 25 Appellate Court again comes to cement flooring, iron & steel material found on spot to make office chamber, the direction in RCS 313/2000 to tenant to remove the alterations made and finds that the Small Cause court failed to consider such evidence while deciding the issue of change of nature of suit premises. In paragraph 25, it holds that sufficient evidence about sufficient alternate accommodation with tenant is brought on record by the landlords. It also declares that landlords succeeded in establishing that tenant has alternate accommodation and has already shifted his business to his own property and is using suit premises as office cum chamber. In paragraph 27 it concludes ::: Downloaded on - 09/06/2013 15:28:50 ::: 17 that tenant has not paid rent regularly as per lease terms and therefore, by notice dated 24/8/1999 the landlords terminated the tenancy from midnight of 15th May 1995 (sic.1999). In paragraph 28, Appellate Court also considers plea of landlords in the alternative and holds that as there was no plea of renewal by tenant after 2/9/2005, he could not claim continuation of tenancy as separate notice terminating the tenancy was not required due to its period as settled between parties. In paragraph 29 which is last paragraph of its judgment, Appellate Court concludes that -i) Tenancy stood terminated by efflux of time, ii) permanent alterations made due to flooring & office chamber, iii) Suit was not only u/S 24 but also u/S 16 of Rent Act, iv) As tenant was not paying rent & other charges regularly, he has no right to retain possession, v) Tenant has sufficient alternate accommodation, vi) Sons Rajesh & Nandlal were assisting father Kundanlal in business and bona fide need on that account was established & vii) Tenant has comparatively more area for his business than landlords. It holds that the trial court failed to consider the oral & documentary evidence in entirety in ::: Downloaded on - 09/06/2013 15:28:50 ::: 18 proper perspective. It has therefore allowed the Appeal of present respondents landlords.
10. Even after all amendments, the title of suit remains as one under S. 24 of the Rent Act. It was till 9/12/2009 also valued accordingly i.e. at amount equal to two months rent. For eviction of tenant, valuation contemplated is at 12 times the monthly rent and that valuation has been done by paying deficit court fee not only in suit but also in appeal after 9/12/2009 as per leave granted by this Court. Fact remains that though the paragraphs 9A to 9H came to be inserted before the Small Cause court, the title of suit was not modified by carrying out the amendment which already stood allowed by it and in appeal again the same valuation i.e. as in suit S. 24 of Rent Act was acted upon. However, in view of scheme of O.7 R.11 CPC this does not in any way help the tenant as the defective valuation must be allowed to be corrected by paying deficit court fee within specified time and suit can be dismissed only if there is failure to cure that defect within said time. Most important ::: Downloaded on - 09/06/2013 15:28:50 ::: 19 question would be whether suit as filed and prosecuted could have been treated as one validly instituted on 14/6/2000 or then, as it was before the wrong forum, it could not have been allowed to be amended or amendment allowed can not relate back to the institution of suit. Though a ground in this respect is attempted to be raised vide ground VIII in writ petition, the petitioner tenant has not advanced any effective arguments to further it & has not made any prayer to quash order dated 4/4/2001 allowing amendment. More over there is no challenge to order of Small Cause court allowing that amendment at right time and it is not there in present writ petition. It is not the case of tenant that said order was assailed before the Appellate Court but that court ignored the challenge. Moreover, as urged by Adv.
Kaptan, if in unamended plaint seeds for pleas added later on are seen, the approach to the controversy will have to be from different perspective. Mere wrong label of plaint will not be conclusive in that eventuality. Adv. Gandhi has pointed out that two independent applications were preferred before the Trial Court to dismiss the suit for want of jurisdiction and no orders ::: Downloaded on - 09/06/2013 15:28:50 ::: 20 were passed on it. But then it is not his case that those applications were pressed and still the same were left undecided.
One fails to understand why applications were not brought to the notice of Trial Court and allowed to lie on records. Such conduct to leave some lacunae deliberately and then attempt to seek remand on that basis can not be countenanced at all. From records, it is apparent that one such application at Exh. 27 was disposed off by Trial Court on 9/11/2001 itself by ordering it to be filed. Correctness thereof was/is never questioned by the tenant. Pendency of similar application filed earlier vide Exh. 17 is therefore not relevant at all.
11. Plaint in Reg.C.S. 165/2000 as filed on 14/6/2000 under S. 24 of the Rent Act shows that there prayer was for delivery of possession with damages at double the rate of the license fee or rent. In its paragraph 13 the cause of action is claimed to have accrued on 10/4/2000 when notice for vacating after expiry of lease was issued , on 16/5/2000 when the lease period expired & day to day thereafter. This paragraph has ::: Downloaded on - 09/06/2013 15:28:50 ::: 21 remained as it is till date. In paragraph 2 last renewal in 1995 for 5 years is pleaded and then in paragraph 3 it is alleged that on 8/6/1999 tenant attempted to cut open the back door by gas-
cutter with a view to take unauthorizedly the possession of backside portion. As it was criminal act, complaint was lodged with police. Paragraph 4 then states that tenant had started creating nuisance in the premises and knowing that his right to occupy was coming to an end on 16/5/2000, he resorted to illegal activities of not depositing the rent & electricity charges.
Though damages after expiry of lease period were payable, he did not deposit the same. He filed suit and by order of temporary injunction sought separate electric meter but that order was stayed in misc. civil appeal preferred by landlords. In paragraph 5 unauthorized work to convert suit block into office chambers by using wood, aluminum material undertaken on 12/2/2000 is also pointed out. As tenant did not pay any heed to warnings, filing of RCS 313/2000 against him for removing such work and case that change of user from godown to office was contrary to law also finds place in it. In paragraph 6 of plaint, landlords state ::: Downloaded on - 09/06/2013 15:28:50 ::: 22 that monthly rent was to be increased by Rs. 100/- every year and water charges of Rs. 20/- were payable every month with electricity charges as per bill. In paragraph 8, right of landlords to cancel lease mid-term for failure to pay rent and breach of terms of lease is also pleaded. In paragraph 9 it is pleaded that monthly rent agreed for period from 16/5/1995 to 16/5/2000 was Rs. 2710/-PM with electricity charges as per bill. Tenant had on 9/14-7-2000 issued letter informing stopping of rent payment and landlords replied to it on 30/7/1999 pointing out that he was not paying rent regularly as per the agreement and was also not paying electricity bills. As per lease, if rent was not paid within first 5 days of the month, the tenancy was liable to be terminated. Landlords i.e. plaintiffs exercised that right and vide notice dated 24/8/1999 terminated it w.e.f. 23/9/1999 intimating tenant that he had to pay damages at the rate of Rs.
1000/-- per day. In paragraph 10 landlords pleaded that thereafter the tenant started sending cheques which were appropriated towards damages by sending communications on 17/12/1999, 5/1/2000 & 10/3/2000. They also pointed out ::: Downloaded on - 09/06/2013 15:28:50 ::: 23 reply dated 23/12/1999 by tenant that he would not be sending the cheques in future. In paragraph 11, they have stated that as the lease duration was to expire on 16/5/2000, a final notice came to be issued on 10/4/2000 calling upon the tenant to handover the vacant possession by midnight of 16/5/2000.
Landlords accordingly relied upon their entitlement to possession in this situation under Section 24 of the Rent Act. In paragraph 12 they pleaded that after expiry of lease period the tenant had no right to withhold the possession in view of the Rent Act.
12. It is not in dispute that proceedings under S. 24 of the Rent Act lie against a licensee and before the competent authority. Small Cause court is not that competent authority and defendant before it was not described as licensee but as lessee The registered agreements between parties are of lease. Section 7 clause (15) of Rent Act defines the phrase "Tenant" while its clause (5) defines who is "Licensee". Said clause (5) requires a subsisting agreement of license and admittedly, here the agreements were of lease. None of the learned Counsel have ::: Downloaded on - 09/06/2013 15:28:50 ::: 24 even whispered that tenant can be the licensee here. Moreover, S. 24(1) expressly restricts itself to licensee of residential premises and here lease is for non-residential use i.e. godown.
Hence S. 24 obviously has no relevance and mere claim of damages at double the rate of license fee in plaint can not be determinative. Needless to mention that plaint can not be viewed as one under S. 24 of Rent Act. The matter was before the Small Cause court and contained a prayer for eviction with basic grievances/grounds like nuisance, irregular or non-
payment of rent and electricity charges, change of user , unauthorized alterations & breach of lease agreement. It is clear that the plaint therefore could not have been thrown away at the threshold and scrutiny on touchstones of law and precedents was necessary to find out merit therein. The landlords amended their plaint shortly without any serious opposition from tenant well before recording of evidence and that order allowing the amendment was never questioned by tenant. Even today no arguments of prejudice on that count have been advanced by him.
::: Downloaded on - 09/06/2013 15:28:50 ::: 2513. Reliance of Adv. Kaptan on Challamane Huchha Gowda v. M.R. Tirumala,(2004) 1 SCC 453, at page 459 (para
10) shows that it is a settled position of law that a mere non-
mentioning or wrong mentioning of a provision in an application is not a ground to reject an application. Since there was no bar found in treating the objection (filed in the matter before Hon. Apex Court) as an application for setting aside the sale, the setting aside of sale by the execution court was held to be perfectly in tune with the CPC. In AIR 1994 Bom 141--Jagdish Balwantrao Abhyankar and others v. State of Maharashtra and others relied upon by the landlords Full Bench of this Court has in para 21 taken the view that " "21. Sometimes it does happen that an application is filed under a particular provision of a statute and it is found to be not maintainable thereunder or the Court or Tribunal has no power to grant the relief asked for thereunder but the said application is maintainable under some other provision of the statute before the same Court or Tribunal and it has power to grant the relief asked for, it is in such cases that it has always been ::: Downloaded on - 09/06/2013 15:28:50 ::: 26 held that the "label" or the "nomenclature" of the application or petition should not matter and after seeing the substance or contents of the application, if it is possible to grant the relief under some other provision of the statute, such a relief should not be denied to a party. It is, however, material to note that such a recourse is taken only when it is found that the relief asked for cannot be granted under the provisions under which the jurisdiction of the Court or Tribunal is invoked, much less when the result would be to deprive the party of a right of appeal provided against the order passed under such a provision." I have already pointed out how the suit though styled as one under S. 24 of Rent Act could not be accepted thereunder and was treated as one S. 16 of the Rent Act as necessary basics therefor were available on record. Here, with notice to tenant the suit was amended to expressly bring it within the scope of S. 16 of Rent Act and that exercise or conversion was never challenged immediately. On the contrary the suit was allowed to proceed further on merits without any serious effort to stop its trial and tenant participated in it. At this stage, only technical objection is ::: Downloaded on - 09/06/2013 15:28:50 ::: 27 being raised without even hinting any prejudice by him. Perusal of application under O.6 R. 17 CPC discloses that it proposed to amend the title of suit also as "Suit under Section 16(1)(a)(b)
(c)(e)&(g) of the Maharashtra Rent Act read with section 24".
This amendment was however not carried out though the other amendments allowed by very order were carried out. The present adjudication demands separate consideration of said amended paragraphs 9A to 9H but then facts establish that mere inadvertent failure of advocate to carry out amendment to title clause can not be fatal to the suit which otherwise fought diligently & wholeheartedly by the landlords. Law as laid down by Hon. Apex Court in Siddalingamma v. Mamtha Shenoy, (2001) 8 SCC 561, at page 567 - para 10 shows following observations : "An application for amendment under Order 6 Rule 17 CPC was moved and the deficiency in the pleadings stood removed by the amendment permitted by the trial court in exercise of its discretionary jurisdiction to do so. The order permitting the amendment was not put in issue promptly. Even the High Court in its impugned order has not found fault with the order of the trial ::: Downloaded on - 09/06/2013 15:28:50 ::: 28 court permitting the amendment nor has it expressed an opinion that leave granted by the trial court for amendment in the eviction petition suffered from any error of jurisdiction or discretion. On the doctrine of relation back, which generally governs amendment of pleadings unless for reasons the court excludes the applicability of the doctrine in a given case, the petition for eviction as amended would be deemed to have been filed originally as such and the evidence shall have to be appreciated in the light of the averments made in the amended petition. The High Court though set aside the order of the trial court but it is writ large from the framing
------------------------------The need of the landlady is, as borne out from the amended pleadings and material brought on record, bona fide and not arbitrary, whimsical or fanciful. In a civil case, once an amendment has been unreservedly permitted to be incorporated in the pleadings, the correctness of the facts introduced by amendment cannot be doubted solely on the ground that they were not stated in the original petition. So also genuineness of the landlady's statement, supported by medical prescription, that she ::: Downloaded on - 09/06/2013 15:28:50 ::: 29 needed to have treatment at Bangalore ------------------------ trial court deserves to be restored. On the question of comparative hardship as also on the issue of partial eviction, having ourselves evaluated the well-reasoned findings recorded by the trial court, we are inclined to uphold the same more so when they have not been reversed by the High Court." These observations apply with full force even in present facts. Though the learned Counsel for the landlords has also cited some judgments to show that pleadings need to be construed liberally, I do not find it necessary to refer to the same.
14 The amended paras "9A to 9H" need to be looked into while appreciating the findings reached by the Appellate Court.
It found that the tenancy stood terminated by efflux of time, that permanent alterations were made, that as tenant was not paying rent & other charges regularly, he lost right to remain in possession, that tenant has sufficient alternate accommodation, that bona fide need for sons Rajesh & Nandlal was established & that tenant had comparatively more area for his business than ::: Downloaded on - 09/06/2013 15:28:50 ::: 30 landlords. Efflux of time is not the ground in S. 16 at all and it is available vide S. 24 of Rent Act before competent authority,not before Small Cause court and that too only against a licensee for residential purpose. Being in arrears of rent or other charges is also not an express ground thereunder but then S. 15 of Rent Act prohibits ejectment if tenant pays or is ready & willing to pay standard rent & permitted increases. It mandates service of 90 days notice demanding the same and contemplates filing of suit only when within said period such amount is not cleared by the tenant. Here facts show that the grievance was not of non-
payment but of irregular payment. S.15(3) extends further protection to defaulter tenant by not permitting a decree of eviction, if within period of 90 days of service of suit summons, he deposits the amount till then due with 15% interest, continues to pay the legal rent during pendency of suit and pays costs of the suit. Here, there was no such 90 days notice demanding the standard rent or permitted increases, suit filed did not seek any decree under S. 15 of Rent Act and no arrears were claimed in it. Hence, tenant also did not get any ::: Downloaded on - 09/06/2013 15:28:50 ::: 31 opportunity as contemplated in S.15(3) and in any case, Appellate Court has not found tenant in any arrears. So eviction as ordered on that account can not be sustained under any clause of S. 16 as independent provision made therefor by legislature in Chapter III of Rent Act under the head "Relief against forfeiture" can not be allowed to be defeated or diluted by such an endeavour or interpretation. When more serious type of misconduct viz. defaults in paying rent or tenant being in arrears is not seen as enough to permit a landlord to ask for decree of eviction, mere irregularity in rent payment can not confer any right to such decree. Securing alternate accommodation by the tenant is again not a ground envisaged under S. 16 of Rent Act. Though it found tenant guilty for fabrication of alleged renewal documents, it has not granted any decree for eviction on that count and there is no effort even before this Court by the landlords to corelate it with any clause under S. 16 to sustain the claim for decree on that count.
Though it holds flooring done by tenant to be a permanent alteration, it has not recorded its own finding about attempt to ::: Downloaded on - 09/06/2013 15:28:50 ::: 32 cut open an access to rear side using the gas-cutter or then about change in nature of business or also on tenant not carrying out the shop & godown activities in tenanted premises. It holds that "sufficient evidence about sufficient alternate accommodation"
with tenant is brought on record by the landlords. It also declares that landlords succeeded in establishing that tenant has alternate accommodation and has already shifted his business to his own property and is using suit premises as office cum chamber. But then this declaration comes abruptly and not as a part of process of mind application to that evidence. Not using the premises for purpose for which the same are let out without reasonable cause for continuous period of six months preceding the date of suit is a valid ground under S.16(1)(n) but the same has not been invoked by the landlords. Commission of an act contrary to clause "O" of S. 108 of T.P. Act is ground in S. 16(1)(a) of Rent Act. S.108(O) of T.P. Act requires tenant to use the tenanted premises as person of ordinary prudence, not to use it for purpose other than one for which it was let out, and not to commit any act destructive or permanently injurious thereto.::: Downloaded on - 09/06/2013 15:28:50 ::: 33
Perusal of Appellate Court judgment reveals primacy given to alternate accommodation available with the tenant and in that background the need of landlords has been considered. Hence whether bona fide need, nuisance as pleaded or then commission of an act contrary to S.108(O) of T.P. Act is established or not are the crucial aspects. The principle of comparative hardship becomes available only after bona fide need is proved and Appellate Court here, appears to have used it to strengthen the case of landlords on need.
15. As already mentioned above, there is no plea of tenant not using the suit premises for purpose for which it is let out for a period of 6 months prior to institution of the suit without a reasonable cause. Amended paragraph 9A as added on 4/4/2001 shows that landlords alleged starting of changing of nature of suit premises from godown to office in February, 2000 and the suit has been filed on 14/6/2000.Thus said period of 6 months was not over on the date of institution of suit. Only grievance is of not obtaining landlords' permission. No facts having any ::: Downloaded on - 09/06/2013 15:28:50 ::: 34 bearing upon "without reasonable cause" are pleaded. Because of this plea eviction is sought under clauses 16(1) (a)&(b) of Rent Act. Landlords do not allege that the tenant has secured any other accommodation & does not need reasonably the suit premises. Thus tenant's possession of alternate premises is irrelevant in present matter. S.108 of T.P. Act saves contracts or usages to the contrary. Its clause "O" prohibiting user for any other purpose than one for which the premises are let out can be imported in Rent Act through S.16(1)(a) of Rent Act. When S. 16 of Rent Act does not expressly provide for any such ground of eviction, and because of specific requirements of clause 16(1)(n) such user must be minimum for 6 months before 14/6/2000, it follows that the such other user by itself is not actionable.
Moreover, on facts the lease agreement Exh. 63 dated 16/5/1985 itself discloses the purpose of lease as "for shop & godown". Hence, construction of some separate office chamber by itself is not enough to imply any deviation from such agreed user. Landlord Kundanlal has in cross examination accepted the purpose mentioned in lease to be correct and also stated that ::: Downloaded on - 09/06/2013 15:28:50 ::: 35 "the suit premises is being used by the defendant as shop as well as godown". This admission destroys the prayer for decree for eviction on ground of change of user. It also shows that the abrupt finding of use of suit premises as office cum chamber by Appellate Court is unsustainable. Landlords have relied upon AIR 1993 S.C. 2646 "Dashrath Baburao Sangale v. Kashinath Bhaskar Data" , Hon. Apex Court considered Section 13(l)(a) of the Bombay Rent Act which provided that "if the tenant has committed any act contrary to the provision of clause (o) of Section 108 of the Transfer of Property Act, he renders himself liable for eviction." Clause 108(o) of the Transfer of Property Act says that the lessee must not use or permit another to use, the property for a purpose other than that for which it was leased."
Dashrath Baburao Sangale and others v. Kashinath Bhaskar Data (supra) & the judgment of Hon. Apex Court relied on by Tenant viz. Mohan Lal v. Jai Bhagwan, AIR 1988 SC 1034 are considered recently in AIR 2005 S.C. 3389 "Hari Rao v. N. Govindachari" by the Hon. Apex Court. As its earlier cases also find consideration in this judgment & show the right perspective, ::: Downloaded on - 09/06/2013 15:28:50 ::: 36 instead of elaborating more, I find it proper to use the words of Hon. Apex Court which lay down that :--
"7 .Learned counsel for the landlord placed considerable reliance on the decision in M. Arul Jothi and Anr. v. Lajja Bal (Deceased) and Anr., (2000) 3 SCC 723. That case also arose under Section 10(2)(ii) (b) of the Act. The transaction between the parties was governed by a lease deed.
The tenant covenanted that the premises, "shall be used by the tenant for carrying on his own business and the tenant shall not carry on any other business than the above said business". The business intended was dealing in radios, cycles, fans, clocks and steel furniture. Subsequently, the tenant also started a trade in provisions (spices and dals etc.) The landlord sought eviction and the Courts below ordered eviction under Section 10(2)(ii)(b) of the Act. The tenant had appealed to this Court. This Court referred to the earlier decisions of this Court including the one in M. K. Palaniappa Chettiar v. A. Pennuswami Pillai, (1970) 2 SCC 290. It also referred to Section 108(o) of the Transfer of Property Act. This Court distinguished the various decisions brought to its notice under other sister ::: Downloaded on - 09/06/2013 15:28:50 ::: 37 enactments and took the view that the covenant in the rent deed not to use the premises for any purpose, other than the one referred to in the rent deed, brought the user by the tenant within the mischief of Section 10(2) (ii)(b) of the Act and, therefore, the order for eviction was justified. With respect, as we see it, their Lordships rested their decision on the existence of the negative covenant in the lease deed and on the view that a breach of that covenant, would attract Section 10(2)(ii)(b) of the Act, and make the user, one comingwithin the mischief of that provision. In this case, as observed, there is no covenant as the one involved in Arul Jothi's case. In M. K. Palaniappa Chettiar v. A. Pennuswami Pillai, (1970) 2 SCC 290, the tenant, while continuing the business for which the building was taken on rent, was using a negligible portion of the building for the purpose of cooking. This Court held that the High Court was in error in reversing the decision of the Rent Controller and the Appellate Authority to the effect that no ground for eviction under Section 10(2)(ii)(b) of the Act was made out. This Court dismissed the petition for eviction. In Mohan Lal v. Jai Bhagwan, (1988 (3) SCR 345), ::: Downloaded on - 09/06/2013 15:28:50 ::: 38 this Court, interpreting the corresponding provision in Haryana Urban (Control of Rent and Eviction) Act, 1973, held that when a tenant who had taken a building on lease for the purpose of running a business in liquor, converted the business into that of general merchandise, in the absence of a negative covenant, the user did not amount to user for a purpose other than that for which the building was leased. The same position was adopted in Gurdial Batra v. Raj Kumar Jain, (1989 (3) SCR 423, where the premises was let out for repairing business and the tenant along with the repairing business, also carried on sale of television sets for a while. This Court held that there was no change of user which would attract the liability for eviction under the corresponding provisions of the East Punjab Urban Rent Restriction Act, 1949. It was clearly stated that the concept of injury to the premises which forms the foundation of Section 108(o) of the Transfer of Property Act is the main basis for a provision similar to the one in Section 10(2)(ii)(b) of the Act. We think that the case on hand is governed by the principles recognized in the latter decisions and the ratio of the decision in Arul ::: Downloaded on - 09/06/2013 15:28:50 ::: 39 Jothi has no application in the absence of a negative covenant as the one obtaining in that case. Dashrath Baburao Sangale and others v. Kashinath Bhaskar Data, (1994 Supp (1) SCC 504) was a case where the premises was taken on rent for "sugarcane crushing with the help of an ox and for the shop thereof" and the tenant was to get constructed a temporary shed of tin-sheet for that purpose. The tenant started a cloth business in the premises. The Courts below found that this was a user for a purpose other than that for which the premises was leased and this Court found no ground to interfere. This decision only re-affirms the position that everything would depend on the terms of the letting and the facts of the case. Obviously, the cloth business started, had no connection with crushing of sugarcane. The decision in Ram Gopal v.
Jai Narain and others (1995 Supp (4) SCC 648), shows that the user by the tenant of a building taken on rent for the purpose of running a shop (commercial), for a manufacturing purpose, would entail his eviction on the ground of change of user. The tenant, in that case, installed an Atta Chakki and on Oil Kolhu, in the shop. The case on hand is ::: Downloaded on - 09/06/2013 15:28:50 ::: 40 not one of that nature. In other words, in the present case, there was no change of user, from non-residential to residential or from business to manufacturing or industrial. As emphasized already, there was also no negative covenant as was available in Arul Jothi's case. In such a situation, we are satisfied that the High Court was clearly in error in interfering with the decision of the Appellate Authority that there was no change of user in the case on hand attracting Section 10(2)
(ii) (b) of the Act. Merely because a tenant, who has taken a building for the purpose of running a trade, alters the commodity in which he was trading when he took the building on lease or trades in other commodities also, he could not be held to be using the premises for a purpose other than the purpose for which it was let. The purpose has to be understood, as the purpose of trade and in the absence of a covenant barring the using of it for any other trade, it will be open to the tenant to use the premises for expanding his trade or even for taking up other lines of trade as befits a prudent trader."
::: Downloaded on - 09/06/2013 15:28:50 ::: 41This ruling has no relevance when stipulation of purpose in Exh. 63 i.e. lease agreement between parties is looked into. There is no evidence about nature of activity of tenant going on in the office chamber. Landlords could have pleaded & deposed that some other business activity unrelated with godown work was/is undertaken in office/cabin, but that is not the position here. As such, it is not necessary to burden this judgment with other citations in this connection. Eviction ordered on the ground of change of user is thus liable to be quashed.
16. Permanent alterations made due to flooring & office chamber made in suit premises is also a ground which has found favour with the Appellate Court. Commission of any act destructive of tenanted premises or permanently injurious thereto is prohibited by S.108(O) of T.P. Act and the same is covered under S.16(1)(a) of Rent Act. S. 16(1)(b) thereof prohibits erection of permanent structure without written consent of landlord. Appellate Court does not point out how the ::: Downloaded on - 09/06/2013 15:28:50 ::: 42 property is prejudicially affected because of flooring or said chamber. I have to go back to the above mentioned judgment of Hon. Apex Court . Hon. Apex Court in "Hari Rao v.
N.Govindachari" (supra) considers some precedents and finds :--
"9-.In support of his claim for eviction under Section 10(2)(iii) of the Act, what the landlord pleaded was that his tenant had put up new sign-boards and fixed two additional racks by drilling holes in the wall and in the beam and had taken an independent electric connection for which holes have been drilled in the floor and the wall, and all this amounted to commission of acts of waste as are likely to impair materially the value and utility of the building. He also pleaded that the tenant had damaged the building while converting the shop for selling ready made dresses. He had installed additional show-cases on the walls of the building by making holes therein. He had increased the consumption of electricity by fixing up more lights and fans. He had increased the electric load, causing constant blowing out of the fuse in the building and causing damage to the electric service connection to the whole building and ::: Downloaded on - 09/06/2013 15:28:50 ::: 43 the entire building may catch fire at any moment. He also put up a big name board outside, damaging the building and had also drawn heavy electrical lines and taken service connection to the name board, with a heavy load of electricity. The tenant admitted the putting up of sign-boards and the fixing up of racks but he denied that he had caused any damage. Whatever he had done was with the consent of the landlord and the claim put forward by the landlord was only an attempt to gain the sympathy of the Court.
The Engineer, P.W. 2 noted that new racks were fixed by making holes in floor walls and also in the beams. Two new massive sign boards were fixed in the front and side. Holes were made in the parapet wall of the first floor and angle irons supporting the sign boards were fixed. The parapet wall was only 2" think and it could not take the weight of the huge sign boards and the parapet wall may collapse at any time. New electric connection has been given by making holes in the foundation and the wall in front and a new meter board had been fixed. This report of P.W. 2 was not sought to be corroborated by any other material to show that there was ::: Downloaded on - 09/06/2013 15:28:50 ::: 44 any danger because of the taking of a new electric connection or by the increase in load. It is true that for the purpose of his trade, the tenant fixed new racks by making holes in the floor, the walls and in the beams. But, in the absence of any other material, it cannot be said to be the commission of acts of waste as are likely to impair materially the value and utility of the building. We must say that there is hardly any evidence on the side of the landlord to show that there was material impairment, either in the value or the utility of the building by the acts of the tenant. The mere fixing of sign-boards outside the shop by taking support from the parapet wall, cannot be considered to be an act of waste which is likely to impair materially the value or utility of the building. The report of the Engineer, P.W. 2 merely asserts that the parapet wall will collapse at any time. There is no supporting evidence in respect of that assertion. Ex. B1-letter of the landlord giving permission to the tenant to fix boards, cannot also be ignored in this context.
Moreover, when a trade is carried on in a premises, that too in an important locality in a city, it is obvious that the tenant would ::: Downloaded on - 09/06/2013 15:28:50 ::: 45 have to fix sign-boards outside, to attract customers. These are days of fierce competition and unless the premises is made attractive by lighting and other means, a trader would not be in a position to attract customers or survive in the trade. Therefore, the acts of the tenant established, are merely acts which are consistent with the needs of the tenant who has taken the premises on rent for the purpose of a trade in leather goods and shoes and in furtherance of the prospects of that trade. The fixing of racks inside the premises even by drilling holes in the walls or beams cannot be said to be act which are themselves acts of waste as are likely to impair materially the value and utility of the building. Broadly, a structural alteration however slight, should be involved to attract Section 10(2)(iii) of the Act. In fact, we see hardly any pleading or evidence in this case which would justify a conclusion that the acts of the tenant amount to such acts of waste as are likely to impair materially the value and utility of the building. In G. Arunachalam (died) through L.Rs. and Anr. v. Thondarperienambi and Anr., (AIR 1992 SC 977) dealing with the same provision, this Court ::: Downloaded on - 09/06/2013 15:28:51 ::: 46 held that the fixing of rolling shutters by the tenant in place of the wooden plank of the front door by itself did not amount to a structural alteration that impaired the value of the building and no eviction could be ordered under Section 10(2)(iii) of the Act. Of course, in that case, there was also a report by an Engineer that the structural alteration made for fixing the rolling shutter, did not impair the value of the building. In the context of the Kerala statute which spoke of impairment in the value or utility of the building materially and permanently, this Court has recently held in G. Raghunathan v. K. V. Varghese, (2005 (6) Scale 675) that the fixing up of rolling shutter and doing of the allied acts referred to in that decision, would not amount to user that materially and permanently impairs the value or utility of the building. The Act here, only speaks of acts of waste as are likely to impair materially the value and utility of the building. The impairment need not be permanent. But even then, it appears to us that it must really be a material impairment in the value or utility of the building. In British Motor Car Co. v. Madan Lal Saggi (Dead) and Anr., ::: Downloaded on - 09/06/2013 15:28:51 ::: 47 ((2005) 1 SCC 8), this Court considered the aspect of material alteration or damage in the context of Section 13(2)(iii) of the East Punjab Urban Rent Restriction Act, 1949. In the lease deed in that case, there was a covenant that the lessee will not make any addition or alteration or change in the building during the period of the tenancy. This court referred to Om Prakash v. Amar Singh, ((1987) 1 SCC 458), Om Pal v. Anand Swarup, (1988) 4 SCC
545), Waryam Singh v. Baldev Singh, (2003) 1 SCC 59, Gurbachan Singh v. Shivalak Rubber Industries, ((1996) 2 SCC
626), Vipin Kumar v. Roshan Lal Anand, ((1993) 2 SCC 614) and held, "When a construction is alleged to have materially impaired the value and utility of the premises, the construction should be of such a nature as to substantially diminish the value of the building either from the commercial and monetary point of view or from the utilitarian aspect of the building."
There is hardly any material in the present case on the basis of which the Court could come to the conclusion that the act of the ::: Downloaded on - 09/06/2013 15:28:51 ::: 48 tenant here has amounted to commission of such acts of waste as are likely to impair materially the value and utility of the building.
The Rent Controller and the High Court have not properly applied their minds to the relevant aspects in the context of the statute and have acted without jurisdiction in passing an order of eviction under Section 10(2)(iii) of the Act. The Appellate Authority was justified in denying an order of eviction to the landlord on this ground. "
17. Hari Rao v. N. Govindachari" (supra) also considers AIR 2005 S.C. 3680 "G. Reghunathan v. K. V. Varghese" .
Eviction due to material alteration under S. 11(4)(ii) of Kerala Buildings (Lease and Rent Control) Act (2 of 1965) from a seventy five years old building let out for jewelery trade was considered there by the Hon. Apex Court. It was found that rolling shutter fixed by tenant could provide more security to premises & landlord not even pleaded that alterations made by tenant had destroyed or reduced value or utility of building materially and permanently. Considering that it was jewelery ::: Downloaded on - 09/06/2013 15:28:51 ::: 49 business, security of premises was found essential and value of building was also enhanced by such alterations. Landlord there admitted that he would get higher rent if premises were let out again. In this backdrop, Hon. Apex Court held, that order of eviction under S. 11 (4)(ii) was liable to be set aside as landlord failed to prove that acts of tenant constituted user of building in such manner as to destroy or reduce value or utility of building materially and permanently. AIR 1967 S.C. 643 "Manmohan Das Shah v. Bishun Das" pressed into service by Adv. Kaptan is also considered here but then it also stands distinguished there for present purposes. I, therefore, find it convenient to mention it little later. AIR 1987 S.C. 1939 "Venkatlal G. Pittie v. M/s. Bright Bros. (Pvt.) Ltd." considers S.108(p) 0f T.P. Act with S.13(1)(b) of Bombay Rents, Hotel and Lodging House Rates Control Act (57 of 1947). Under Cl. (p) of S. 108 if a lessee without the lessor's consent erects on the property any permanent structure except for agricultural purposes then it becomes a ground for ejectment. The permanent structures alleged were constructions of lofts, construction of several rooms and construction of and ::: Downloaded on - 09/06/2013 15:28:51 ::: 50 laying of a new and permanent flooring . The tenant had sunk in pillars and stanchions into the flooring. It was stated in the deposition that these pillars and stanchions mentioned in the plaint were only the posts supporting the cabins and lofts complained of and none else. These pillars and stanchions went along with the construction of lofts and construction of several rooms, that is cabins. Hon. Apex Court then looks into some decided cases to note that in Khureshi Ibrahim Ahmed v. Ahmed Haji. (AIR 1965 Guj 152) in connection with section 13(1)(b) of the relevant Act, Gujarat High Court held that the permanent structure must be one which was a lasting structure and that would depend upon the nature of the structure. The permanent or temporary character of the structure would have to be determined having regard to the nature of the structure and the nature of the materials used in the making of the structure and the manner in which the structure was erected and not on the basis of how long the tenant intended to make use of the structure. As a matter of fact the Court observed the nature of the structure itself would reflect whether the tenant intended ::: Downloaded on - 09/06/2013 15:28:51 ::: 51 that it should exist and be available for use for a temporary period or for an indefinite period of time. The test provided by the Legislature was thus an objective test and not a subjective one and once it was shown that the structure erected by the tenant was of such a nature as to be lasting in duration lasting of course according to ordinary notions of mankind the tenant cannot come forward and say that it was erected for temporary purpose. In Ramji Virji v. Kadarbhai Esufali, (AIR 1973 Guj 110) it was observed that question whether the structure was a permanent structure was a mixed question of law and fact. It was held in that case that alterations made by a tenant like constructing loft, wooden bathroom frame and putting up a new drain being minor alterations which were easily removable without causing any serious damages to the premises would not amount to permanent structure leading to the forfeiture. Hon. Apex Court also expressed that there are numerous authorities dealing with how the question whether the structure is a permanent structure or not should be judged and it was not necessary to deal with all these. One must look to the nature of ::: Downloaded on - 09/06/2013 15:28:51 ::: 52 the structure, the purpose for which it was intended and take a whole perspective as to how it affects the enjoyment, the durability of the building, etc. and other relevant factors and come to a conclusion. Then the Hon. Apex Court observes :--
"22. Judged in the aforesaid light on an analysis of the evidence the trial court as well as the appellate court had held that the structures were permanent.
The High Court observed that in judging whether the structures were permanent or not, the following factors should be taken into consideration referring to an unreported decision of Malvankar, J. in Special Civil Application No. 121 of 1968 (Bombay). These were : (1) intention of the party who put up the structure; (2) this intention was to be gathered from the mode and degree of annexation; (3) if the structure cannot be removed without doing irreparable damage to the demised premises then that would be certainly one of the circumstances to be considered while deciding the question of intention. Likewise, dimensions of the structure; and (4) its removability had to be taken into consideration. But these were not the sole tests. (5) the purpose of erecting the structure is another ::: Downloaded on - 09/06/2013 15:28:51 ::: 53 relevant factor, (6) the nature of the materials used for the structure, and (7) lastly the durability of the structure. These were the broad tests. The High Court applied these tests. So had the Trial Court as well as the appellate Bench of Court of Small Causes."
Ultimately, Hon. Apex Court allowed the Appeals and restored the decree of eviction. In 2001(2) Mah.L.J. 881--Hotel Rosalia Pvt. Ltd. vs. M/S Metro Hotels, the learned Single Judge of this Court held that tenant replacing water storage tanks was not erecting a permanent structure. In the process in paragraph 14 it is observed "14. The dissection of the aforesaid pleadings would show that the plaintiff has neither pleaded absence of written consent nor mentioned any of the material facts constituting the erection of the alleged construction on the premises as a permanent structure.
No nature of the construction was pleaded in the plaint. The nature of construction or erection on the premises could be permanent, semi-permanent or temporary. In order to prove erection or construction of permanent nature, one has to plead material facts ::: Downloaded on - 09/06/2013 15:28:51 ::: 54 and place material particulars so as to establish the nature of construction. No details are to be found in the plaint. The learned counsel for the respondent, therefore, was right in his contention that on the basis of the averments made in the plaint no cause of action as required under section 13(1)(b) of the Bombay Rent Act was made out by the plaintiff as such no decree for eviction can be passed against defendants-tenants."
Division Bench of Nagpur High Court in AIR 1956 Nag. 60 - Smt. Savitri Devi vs. U.S. Bajpai considers provisions relating to "act of waste" & hence, it is not relevant here.
Extension of wooden platform, construction of a door are held to be not a permanent construction in The Pune Art Industries vs. Narayan Kashinaath Date -1994(3) Bom.C.R. 68. In AIR 1990 Bom. 182-- Ramchandra Dattatraya Gandhi, v. Sou. Pushpabai Manohar Sheth, construction of gutter and putting pavement thereon and also construction of kitchen platform are held not permanent structures under S. 13(1)(b) of the Bombay Rents, Hotel and Lodging House Rates Control Act (57 of 1947) after ::: Downloaded on - 09/06/2013 15:28:51 ::: 55 relying on "Venkatlal G. Pittie v. M/s. Bright Bros. (Pvt.) Ltd."(supra). About burden of proof in the matter, it is observed in paragraph 10 :--
" 10. However, Mr. Walawalkar submits that the defendant has made admissions in the written- statement and if those admissions are taken into account, it can be said that allegations, as far as Section 13(1)(b) is concerned, has been proved. But I think it must be held that the plaintiff ought to have led evidence with regard to the nature of the construction, the situation of the wall and the window, where it has been put up, the degree of annexation and various other relevant factors so as to make it a permanent structure within the meaning of Section 13(1)(b) of the Rent Act. The admission, as far as defendant is concerned, is that he had spent a sum of Rs. 1500/ - in respect of the otta, that is, the platform, the more, that is, the sink and the wall and the window. The admission is as to the expenditure for various items of repairs and alterations, and this is one such item. There is no other admission.
11.This takes me to the other allegation, namely, ::: Downloaded on - 09/06/2013 15:28:51 ::: 56 construction of a shed. The plaintiff's evidence, as I have stated above, is nil.
---------------- as to whether it would cause any damage to the demised premises, etc. However, it was pointed out across the bar that this was put up outside the house in an open space and the open space is a part of the demised premises. In other words, it becomes clear that the Appeal Court had come to the conclusion without any basis whatsoever. If that is so, certainly this judgment deserves to be reversed under Article 227 of the Constitution of India.
12. Relying on the case of Venkatlal G. Pittie v. M/s. Bright Bros. (Pvt) Ltd. reported in AIR 1987 SC 1939 Mr. Walawalkar submitted that it is not proper for this Court to come to the conclusion which is different from the conclusion of the lower Court unless it can be said that there was no evidence whatsoever in the lower Court. He submitted that this Court could interfere, only if it could be said that the finding is perverse in law, in the sense that no reasonable person could have come to ::: Downloaded on - 09/06/2013 15:28:51 ::: 57 such a finding or there is a misdirection in law or it can be said that the finding is based on no material evidence or it has resulted in manifest injustice. There is no dispute as to these propositions at all. It is clear to my mind that in the present case there is no evidence worth the name to come to the conclusion that the defendant had constructed permanent structures within the meaning of Section 13(1)(b) of the Rent Act. Most of the things, as stated by the Appeal Court, are based on surmises and conjectures, without any evidence whatsoever from the plaintiff.
When the plaintiff files a suit under Section 13(1)(b) and alleges as against the tenant that he has put up a permanent structure within the meaning of Section 13(1)(b) of the Rent Act, the plaintiff must lead evidence in support of such a contention, giving all particular so as to constitute such a structure a particular one. It is only when he initially discharges this burden, the burden shifts on the other side and then the defendant can point out as to how the structure cannot be ::: Downloaded on - 09/06/2013 15:28:51 ::: 58 said to be a permanent structure. In the present case, the plaintiff made no effort whatsoever to lead any kind of evidence, being contented with what the defendant had stated in his written-statement. As I said earlier, there is no such categorical admission at all. The defendant was answering a case under Section 13(1)(g) of the Rent Act and in answer to that he pointed out as to how with the consent and knowledge of the then landlord he had carried out certain alterations for making the place comfortable for use and occupation. Even otherwise, if admissions are to be relied upon, the plaintiff cannot pick and choose only a part of the admission. Admission must eye taken as a whole and must be understood in the context in which it is made. " In Chhotalal Maganlal vs. M/s Mayur Silk Mills - 1978 All.I.R.C.J. 71 Division Bench of Gujrat High Court has applied the test of possibility of removal of new structure ( a big partition wall there) without damage to property.::: Downloaded on - 09/06/2013 15:28:51 ::: 59
18. Manmohan Das Shah v. Bishun Das" (supra) relied upon by landlords is appreciated by the Hon. Apex Court in "G. Reghunathan v. K. V. Varghese" (supra) with other precedents as under :--
"This Court had considered the scope of the analogous provision in sister enactments. The U.P. Cantonments (Control of Rent and Eviction) Act was involved in Manmohan Das v. Bishun Das (1967 (1) SCR 836). Even if the alterations did not cause any damage to the premises or did not substantially diminish its value, the alterations were material alterations. On that basis alone, the landlord was entitled to evict the tenant. That was in the context of the provision which enabled a landlord to get an order for eviction, if the tenant had, without the permission of the landlord, made any construction which has materially altered the accommodation.
Eviction could also be ordered even if that construction or alteration was likely to substantially diminish the value of the building. The difference with the Kerala Act is that the two requirements were disjunctive. It was enough to satisfy either one of them. It was clarified that although the ::: Downloaded on - 09/06/2013 15:28:51 ::: 60 expression "material alteration" was not defined, the question would depend on the facts of each case. In that case the acts of the tenant were held to amount to material alterations. In Om Prakash v. Amar Singh (AIR 1987 SC 617) interpreting the same provision, it was held that the question whether a construction materially altered the accommodation was a mixed question of fact and law. The dictionary meaning of the expression "materially"
and "alter" were considered. It was held to mean "a substantial change in the character, form and the structure of the building without destroying its identity". It had to be seen whether the constructions were substantial in nature and they altered the form, front and structure of the accommodation. No exhaustive list of constructions that constitute material alteration could be given. The determination of that question depended on the facts of each case. On facts, it was held that there was no material alteration. It was also laid down that the construction of a temporary shed in the premises which could easily be removed did not come within the mischief of the section. Brijendra Nath v. Harsh Wardhan, 1988 (2) SCR 124 held ::: Downloaded on - 09/06/2013 15:28:51 ::: 61 that the construction of a wooden balcony in the showroom did not amount to material alteration. Replacing of wooden plank on the front door of the building by a rolling shutter was held to be not an alteration that caused any damage to the building and that was held not to provide a ground for eviction in Arunachalam (died) through L.Rs. and another v. Thondarperienambi and another (AIR 1992 SC 977). In Vipin Kumar v. Roshan Lal Anand (1993 (2) SCC 614) a claim under Section 13(2)
(iii) of the East Punjab Urban Rent Restriction Act, 1949, it was held that the impairment of the value or utility of the building was from the point of the landlord and not of the tenant. It had to be shown that there was impairment of the building due to acts of the tenant and, secondly, it had to be shown that the utility or value of the building had been materially impaired. The Court went on to say that the statute on proof of facts gave discretion to the Court to order eviction. The wording of the provision was "if the tenant has committed such acts as are likely to impair the value or utility of the building or rented land". The Rent Controller had to independently consider and exercise the discretion ::: Downloaded on - 09/06/2013 15:28:51 ::: 62 vested in him keeping in view the proved facts to decree ejectment. It was for the landlord to prove such facts which warrant the Controller to order eviction in his favour. In Waryam Singh v. Baldev Singh (2003 (1) SCC 59) construing the same provision, it was held that enclosing a verandah by constructing walls and placing a rolling shutter in front, did not justify an inference that the value or utility of the building had been impaired, in the absence of evidence led by the landlord to prove that the value or utility had been affected. So an order of eviction could not be granted. "
19. This necessitates consideration of S.108(O) which requires alteration to be either destructive or permanently injurious to the tenanted premises. S. 16(1)(b) of Rent Act envisages erection of any permanent structure without landlords' consent. Its explanation excludes any work carried out with permission of municipal authority, where ever necessary , for providing a wooden partition, standing cooking platform in kitchen, door, lattice work or opening of a window necessary for ::: Downloaded on - 09/06/2013 15:28:51 ::: 63 ventilation, a false ceiling, installation of air conditioner, an exhaust outlet or a smoke chimney. Whether there is any evidence on record to show that chamber constructed by tenant is permanent structure or then about nature of alleged floor work so as to attract these legal provisions? Extent of work and its nature or mode are therefore relevant. Question needs to be first approached in the light of pleadings. In unamended plaint in paragraph 5 only contention is unauthorized starting of change of nature of block by using wood & aluminium. It is alleged that tenant has no right to change structure or change the position of shop from shop godown to office. Amendment vide paragraph 9A only adds relevant legal provisions i.e. S.16(1)(a)(b) of Rent Act. Floor work or permanent / injurious nature does not figure anywhere. In affidavit of chief, same grievance is aired only with addition of words suggesting the change to be permanent by Landlord. Paragraph 7 of his cross-examination shows that office is made by affixing cabins & partitions of plywood. Tenant made flooring with cement as he wanted to convert premises in to office. He deposed that due to said flooring cracks appeared in ::: Downloaded on - 09/06/2013 15:28:51 ::: 64 walls. He accepted that daily heavy goods are carried into tenanted premises and disposed of and, that he did not carry any repairs or colouring since inception of tenancy. He accepted that he did not obtain any report from expert about flooring or partition causing cracks or damages. His evidence therefore does not show that cabin made or flooring done jeopardized the strength of structure or that the work was of permanent character. When lease is for shop & godown, why & how changes made in flooring or by constructing office cabin were injurious needed to be pleaded and established by the landlords. Why a separate cabin or office in godown may not be erected by aluminium & plywood or then why & how it affected the structure and weakened it, whether alterations made by tenant had destroyed or reduced value or utility of building materially and permanently, whether its removal without damaging the structure was possible or not are the essential facts which ought to have been pleaded and proved. When landlords have not spent anything on repairs or maintenance of shop and godown for almost 15 years, looking to the heavy load being stacked ::: Downloaded on - 09/06/2013 15:28:51 ::: 65 therein & purpose of lease, expenditure by tenant on cement flooring can not be viewed as impairing the structure or prejudicial to the the interest of landlords. The law above shows that initial burden in this respect was upon landlords and when they fail to state anything concerning the floor in their plaint and did not lead requisite evidence, decree on that count under S. 16(1)(a) &(b) could not have been granted by the Appellate Court. It has lost site of ingredients of S.108(o) of TP Act or of S. 16(1)(a)(b) in this respect. Its findings are also contrary to facts on record.
20. According to Adv. Kaptan, two types of nuisance are established by landlords. First one is attempted door cutting to create an access to the rear yard or back portion of plot while the other is of parking of vehicles. In plaint para 4 i.e. before the amendment only statement is tenant started creating nuisance in premises. But then further part of said para does not elaborate that claim and points out expiry of lease duration and suit filed by the tenant to secure separate electric meter. Para 3 then ::: Downloaded on - 09/06/2013 15:28:51 ::: 66 speaks of criminal act of attempt to cut back door by gas-cutter to take possession of backside premises unauthorizedly.
Paragraph 9E added later on is pressed into service by the learned Counsel and it mentions misuse of the open space of the plot without disclosing manner thereof. In next sentence, use of said space as parking place for parking his and customers' vehicles by tenant and resulting obstruction in way of the landlords is pleaded. Small Cause court while recording its findings against point no. 4 in paragraph 22 notes that not making payment for electric charges was also projected as nuisance. It has expressly declared that such non-payment or then alleged attempted door cutting will not constitute nuisance under S.16(1)(c) of the Rent Act. It found that said conduct can not be viewed as one causing annoyance or nuisance and tenant was not held guilty of illegal door cutting. About parking it found that in absence of pleadings, the same can not be accepted. It also found that there is road in front of suit premises which is used by both parties for carrying steel by trucks or carts. These vehicles of landlords as also tenant are parked on that road for ::: Downloaded on - 09/06/2013 15:28:51 ::: 67 unloading. This is admitted by PW-3 Rajesh i.e. one of the landlords. He accepted existence of common lane leading to shops of both parties and that their shop was at the end while the shop of the tenant was prior to it in that lane. Both the shops are adjacent to each other and the photographs at Exh. 125 to 127 prove it. Trial court also relied upon Amarchand Harakchand Kaswa vs. Ramanlal Shantilal Porwal--1981 Bom.C.R. 489 to record the findings in favour of tenant. In paragraph 21 Appellate Court only narrates stand of tenant that landlords were harassing him. It also noticed tenant's contention that suit on the basis of alleged nuisance was not tenable and that tenant was blaming landlords of committing acts of nuisance. But then it nowhere records any finding on landlords' complaint of nuisance. In Shantilal Kesharmal Gandhi v.
Prabhakar Balkrishna Mahanubhav- (2007) 2 SCC 619 ,the judgment cited by Adv. Kaptan, the building was governed by the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 . The landlord of the building, the respondent before Supreme Court had filed a suit for eviction of the tenant under ::: Downloaded on - 09/06/2013 15:28:51 ::: 68 Sections 13(1)(a), (c) and (k) of the Act. The landlord pleaded that by installing the machinery and by dumping of the products and the blocking of an "ota", the tenant had caused nuisance to the plaintiff and the other occupiers of the same building belonging to the plaintiff and had rendered himself liable to be evicted under Section 13(1)(c) of the Act. Observations of Hon. Apex Court reveal that the finding is based on the effect of installation and working of machinery by the tenant, the blocking of an "ota" (passage) by putting up a tin sheet partition and the dumping of articles in the passage and in the open space in the premises. These aspects were found relevant and the effect of these acts also relevant by the Hon. Apex Court while entering a finding on nuisance under Section 13(1)(c) of the Act.
The argument there whether the photographs relied on by the landlord to prove the dumping were duly proved did not impress it. Similarly, the attempted explanation of the tenant that the goods did not belong to him but to his relatives was held as rightly rejected by the trial court and the appellate court.
Therefore, Hon. Apex Court saw no reason to interfere with the ::: Downloaded on - 09/06/2013 15:28:51 ::: 69 decree for eviction under Section 13(1)(c) of the Act. Hon. Apex Court also found that appellate court being final on facts, has to apply its mind independently to the pleadings & evidence before recording its conclusion either accepting or reversing the findings of the trial court. There is no such appraisal here though the Appellate Court has written a reversing judgment. I am not in position to conclude that Appellate Court has ordered petitioner tenant's eviction on the ground of nuisance here.
21. The premises are let out for use as shop or godown.
The plaintiffs i.e. landlords are in same business as that of tenant. Lease is granted with knowledge of geographical situation. Trucks & carts with material or goods to be stored or transported are bound to frequent the tenanted premises as also landlords' shop-cum-godown. The purpose of lease itself envisaged this. Parking or some problem therefor depending upon the frequency of such vehicles can not by itself therefore be viewed as nuisance. In any case, it can not suddenly become a nuisance. No change in the mode & manner of regulation of his ::: Downloaded on - 09/06/2013 15:28:52 ::: 70 business by tenant is even alleged by landlords. Landlords have accepted in cross- examination that this parking practice is going on since 20 years. The landlords have not pointed out any special instructions in the matter of regulation of use of said lane or road by tenant. Moreover it is not very clear from evidence in cross in para 6 of landlord whether these vehicles wait on public road or on private plot of landlords. Said cross also shows that it is not his grievance that such vehicles are unnecessarily kept standing on road. Parking therefore has not been proved to be a nuisance at all by the landlords. S.16(1)(c) of the Rent Act contemplates nuisance due to conduct or activity of tenant as tenant as such. Test is of nuisance or annoyance to the adjoining neighbour or occupier. Such nuisance or annoyance has to emanate from activities of tenant undertaken by tenant because of his user of tenanted premises. Whether solitary instance like attempted door cutting here would fall in it or then isolated violation of rights of lessor stands covered under this provision is the moot question. As parties have not addressed this Court on it, I avoid to record any final answer to it. A distinction may have ::: Downloaded on - 09/06/2013 15:28:52 ::: 71 to be drawn in acts of annoyance or nuisance actionable under S. 16(1)(c) of Rent Act and acts in defiance of rights of landlord not envisaged therein. But, in present facts even if attempted door cutting is presumed to be established , landlords have not pleaded it as an act of nuisance and have narrated it as criminal act for which prosecution was initiated They have not pointed out that the tenant is found guilty thereof by competent court.
Moreover, a door already existed to access open plot on backside of the tenanted premises and it was closed by grill and iron tin sheet. Tenant's alleged attempt to open it therefore ought to have been demonstrated to be annoyance or nuisance to neighbors or adjacent occupiers. Here landlords have their shop & godown in vicinity of tenanted premises and still necessary facts to show such annoyance or nuisance are neither pleaded nor deposed to. Hence, argument of Adv Kaptan that Appellate Court has ordered eviction also under S.16(1)(c) of Rent Act due to nuisance of parking or door cutting can not be accepted. In any case, such grant , if nay can not be and could not have been sustained.::: Downloaded on - 09/06/2013 15:28:52 ::: 72
22. Bona fide need of landlords accepted by the Appellate Court now needs consideration. It is seen above that plaint as filed originally did not contain this plea and it has been added subsequently. Paragraph 9D added on 4/4/2001 states that plaintiff no. 3 Rajesh & 4 Nandlal are the unemployed sons of plaintiff no.1 Kundanlal. Rajesh is stated to be not interested in or concerned with business of his father & wanted to have separate business as he is grown up & married. Nandlal also intended to start some independent business. Kundanlal was therefore insisting for vacation of tenanted premises for starting new business for his unemployed sons. Unemployment of both the sons with their desire to start independent business is thus the need pleaded with specific case that plaintiff no. 3 Rajesh is not either interested or concerned with the father's business.
Defendant tenant stated that Rajesh & Nandlal were already well established and earning a lot. They were not unemployed and premises with landlords were big enough to meet their alleged need. S.16(2) prohibits the court from passing a decree on this ground if after considering the circumstances of the case ::: Downloaded on - 09/06/2013 15:28:52 ::: 73 including the question whether other reasonable accommodation is available for landlord or the tenant, it finds that greater hardship would be caused by passing the decree than by rejecting it. It enables the court to order eviction only from part of tenanted premises if court is satisfied that no hardship would be caused either to the tenant or the landlord thereby. Thus availability of such other premises with landlord or tenant is a relevant fact & a balancing element thereunder. Here, neither landlords plead absence of such accommodation with them or availability thereof with the tenant. Kundanlal's cross examination in para 5 reveals that his sons are income tax payee and they deal with shares in the name "Nandlal" and they also assist him in his business of Sunayana Steel & Hardware.
Paragraph 10 of his cross shows that he has constructed building of 2500 sq. feet and except 924 sq. ft. Area in tenant's possession, remaining area is occupied by landlords. He took time to answer the question about extent of area lying open beyond building. He stated that plot area was 26000 sq. ft. He stated that if his financial condition permits he could construct ::: Downloaded on - 09/06/2013 15:28:52 ::: 74 on said area. He stated that he or his family did not have any other landed property. Rajesh in his chief stated that he & Nandlal were unemployed and he was not concerned with or interested in business of his father Kundanlal. He stated that both of them are married. He further mentioned that 924 sq. ft.
Area was with tenant while 1500 sq. ft. was with his father.
Both the brothers had been assisting the father and have acquired sufficient knowledge & experience in steel & iron business. They have sufficient amount to invest, loan can be obtained and material can also be procured on credit. They wanted to start business of iron & steel fabrication. The suit premises were / are in iron & steel market and suitable for their purpose. Then he has given details of various other properties with the defendant tenant to urge that more hardship would be caused to them by denying the decree for possession. In cross examination he stated that as he was assisting his father in business, his occupation was disclosed as business in affidavit.
He denied that he was not unemployed. He stated that 450 sq. ft.
of construction shown in photograph Sr. No. 2 with list Exh.::: Downloaded on - 09/06/2013 15:28:52 ::: 75
117 is made by his father on their plot. He denied that it was a permanent structure. He accepted that he himself, his brother and mother were income tax payees but then he could not tell his income and stated that it was known to his chartered accountant. He could not tell what amount was invested in shares by his brother or his business disclosed in income tax return. He stated that he does not have any knowledge about the business of his father. He however stated that he was assisting his father in business since 10 years and his brother also used to assist. In evidence of tenant , no material has been brought on record to show the other or alternate accommodation available to him.
23. Trial court i.e. Small Cause court has in paragraph 24 of its judgment found that Rajesh & Nandlal were not unemployed & dealt with share business, assisted their father and are income tax payees. It therefore found that bona fide need as pleaded did not exist and both brothers have business, source of income. Appellate Court has found that burden in this ::: Downloaded on - 09/06/2013 15:28:52 ::: 76 respect on landlords was very light and onus was upon the tenant to establish that requirement of landlords was not bona fide. In paragraph 19 it has given importance to alternate accommodation with tenant and factors relevant therefor perhaps with a view to judge comparative hardship. However, in para 19 it has not recorded any finding in this connection. Then in paragraph 20 it has proceeded to consider the "need" for Rajesh & Nandlal. In para 21 it considers requirement of landlords giving necessary details and in last sub-para thereof while narrating the contention of tenant about his harassment by the landlords, it mentions nuisance to tenant and challenge about tenability. Thus till this stage it does not record any finding on bona fide need or comparative hardship either way.
Paragraphs 22 to 24 of its judgment mention rival stands on alleged fabrication of renewal documents. In paragraph 25 it goes to angle of material alteration. In paragraph 26 it suddenly records a conclusion of sufficient alternate accommodation with tenant without evaluation of rival evidence. Finding at the end of said paragraph is "Thus, the appellants have succeeded in ::: Downloaded on - 09/06/2013 15:28:52 ::: 77 establishing that the respondent has alternative accommodation and already shifted his business over the property belonging to him and merely using the suit premises for office cum chamber".
As already demonstrated above this finding is in conflict with version of landlord Kundanlal. In paragraph 27 duty of tenant to pay rent regularly finds place. In para 28 expiry of alleged renewed period on 2/9/2005 due to disputed renewals is recorded. Then in paragraph 29 which is the last paragraph of the judgment conclusions are quoted. These conclusions are already mentioned by me in earlier part while demonstrating the manner in which the Appellate Court has dealt with the issues in Appeal. It concludes that the bona fide need for Rajesh & Nandlal is established and as tenant has sufficient alternate accommodation, less hardship will be caused to him by asking him to vacate. Thus it has not evaluated the material brought on record by both the sides to find out one which deserved acceptance and which side was weak and has not assigned any reasons therefor. It has not even pointed out any fault with findings of Small Cause court in this respect.
::: Downloaded on - 09/06/2013 15:28:52 ::: 7824. Consideration above shows that Appellate Court has failed to discharge its obligations. I find it apt to reproduce the law as laid down by the Hon. Apex Court in Santosh Hazari vs. Purushottam Tiwari reported at AIR 2001 SC 965 :-
"While writing a judgment of reversal the appellate Court must remain conscious of two principles. Firstly, the findings of fact based on conflicting evidence arrived at by the trial Court must weigh with the appellate Court, moreso when the findings are based on oral evidence recorded by the same presiding Judge who authors the judgment. This certainly does not mean that when an appeal lies on facts, the appellate Court is not competent to reverse a finding of fact arrived at by the trial Judge. As a matter of law if the appraisal of the evidence by the trial Court suffers from a material irregularity or is based on inadmissible evidence or on conjectures and surmises, the appellate Court is entitled to interfere with the finding of fact (See Madhusudan Das v. Smt. Narayani Bai, AIR 1983 SC 114). The rule is - and it is nothing more than a rule of practice - that when there is conflict of oral evidence of the parties on any matter in issue and the ::: Downloaded on - 09/06/2013 15:28:52 ::: 79 decision hinges upon the credibility of witnesses, then unless there is some special feature about the evidence of a particular witness which has escaped the trial Judge's notice or there is a sufficient balance of improbability to displace his opinion as to where the credibility lies, the appellate Court should not interfere with the finding of the trial Judge on a question of fact (See Sarju Pershad Ramdeo Sahu v. Jwaleshwari Pratap Narain Singh, AIR 1951 SC 120). Secondly, while reversing a finding of fact the appellate Court must come into close quarters with the reasoning assigned by the trial Court and then assign its own reasons for arriving at a different finding. This would satisfy the Court hearing a further appeal that the first appellate Court had discharged the duty expected of it. We need only remind the first appellate Courts of the additional obligation cast on them by the scheme of the present Section 100 substituted in the Code. The first appellate Court continues, as before, to be a final Court of facts; pure findings of fact remain immune from challenge before the High Court in second appeal."
This binding precedent has not been followed in the ::: Downloaded on - 09/06/2013 15:28:52 ::: 80 present matter by Appellate Court at all. Reliance by Adv Kaptan on AIR 1988 S.C. 367 --"Uday Chand Dutt v. Saibal Sen" to urge that this Court can not interfere with findings on questions of facts is therefore unwarranted here.
25. Several precedents on various facets of "reasonable requirement" are placed before me for consideration by both learned Counsel. Same deal with appropriate details of the bona fide need or other accommodation both with landlords & tenant and importance of its true discloser i.e. making clean breast of matter before the court for said purpose in their respective pleadings, effect of suppression thereof. Also question of burden on either about proving need, about proving bona fides, about proving alternative accommodation, relevance thereof with need or to tilt the balance of comparative hardship is argued at length with reference to S.16(1)(g) & (2) of Rent Act. I find that the Small Cause court answered the issue in favour of tenant and in appeal, though landlords made sincere efforts to assail said findings, the Appellate Court did not discharge its obligations as ::: Downloaded on - 09/06/2013 15:28:52 ::: 81 per law. The stage at which bona fide need surfaced, the circumstances in which it was pleaded, sufficiency of those pleadings, correctness thereof, aptness of reply thereto by the tenant, critical appreciation of evidence adduced on record by both sides about need or respective hardship, its admissibility, relevance of pleas in defense by tenant for that purpose, impact of availability (if any) of alternative accommodation and validity of approach by Small Cause court are various facets having significant bearing on bona fide need here. As the Appellate Court could not look into it and as I find that it will not be proper to deny the advantage of that forum to one of the parties before me, it is proper to send the matter back to Appellate Court to consider only said aspect of bona fide need. I, therefore do not find it fit to express any opinion on all these facets or on case law being used by parties to canvass their respective cause. Same needs to be left open for consideration before the Appellate Court as per law.
::: Downloaded on - 09/06/2013 15:28:52 ::: 8226. The story of alleged renewal for next 5 years after 16/5/2000 & two disputed documents needs to scrutiny in two parts. First is about fact of fabrication. Second part is of proof of such renewal as a matter of fact. Jurisdiction of the Small Causes court under S. 16(1) of Rent Act has been invoked in the matter by the landlords. Jurisdiction under S.24 is not available at all in the matter and in any case that court is not competent to look into S.24 grievance. Alleged fabrication of memo for renewal of the lease beyond 1999 or then of agreement of lease itself with story of signing it on 2/9/2000 or scheduled execution & registration thereof on 4/9/2000 and oral evidence about all this does not clothe the landlords with any additional rights against such erring tenant under the Rent Act. There is no effort to connect that grievance with any of the grounds mentioned either in S. 16 of Rent Act or elsewhere by the landlords. No attempt is made even before this Court to capitalize on it for any purpose. Decree for eviction is not sustainable only on that ground in present matter. The documents examined by the handwriting experts are only xerox ::: Downloaded on - 09/06/2013 15:28:52 ::: 83 copies and they have examined xerox of his alleged signatures to opine either way in favour of their respective clients. I find alleged xerox signatures on alleged xerox copies of alleged documents a dangerous combination to comprehend the correctness of rival contentions either way. One expert Shri Athale has pointed out that xerox copy does not reveal all details as original. Admission by Kundanlal that first xerox page of disputed document i.e. Exh. 16/1 bears his signature (xerox) can not be accepted as decisive in the matter as xerox of his original signature can be superimposed on xerox copy of any document.
Reliance on AIR 1976 Orissa 236 -- "Subarna Barik v. State" by Adv. Gandhi to urge that xerox document Exh.16/1 ought to have been treated as proved is erroneous because there the evidence of plaintiff about taking photograph of document in office with permission of Tahsildar was not questioned and that Tahsildar also accepted his signature as appearing in photograph. Hence the photograph of document was held admissible there as secondary evidence. In any case, even if fabrication of these two documents by the petitioner tenant is ::: Downloaded on - 09/06/2013 15:28:52 ::: 84 presumed, it is not sufficient by itself to grant decree of eviction to the landlord. The learned Counsel have attracted attention to the evidence of respective handwriting experts and parties or witness Shri Kulkarni to make good their stance about such renewal. That evidence is not enough to return a finding of fabrication of these two xerox documents by tenant. Entitlement of landlords to decree for eviction due to reasonable & bona fide need alone now needs to be scrutinized. Moreover the burden to prove alleged renewal with satisfactory evidence was upon the tenant. His evidence shows that the document was ready for signatures with landlords even before the negotiations. His cross examination shows that agreement on 2/9/2000 to remain present before the sub registrar on 4/9/2000 was oral and actually an understanding to that effect appears in xerox copy of memorandum dated 2/9/2000. Tenant did not in his chief utter/write a word about letter Exh. 159 forwarded by him on 5/9/2000 to Kindanlal for his alleged failure to turn up before the sub-registrar on 4/9/2000. In cross, he accepted that this letter dated 5/9/2000 was drafted by his accountant Sanjay ::: Downloaded on - 09/06/2013 15:28:52 ::: 85 Rathi on 2/9/2000. His version about sending telegram immediately on 4/9/2000 itself to landlords for absence before the sub registrar also can not be accepted as he claims to have sent it on 4/9/2000 from Post office, Civil Lines, Nagpur. Its certified copy is produced by him. Adv. Kaptan has pointed out that tenant did not depose about such telegram or that certified copy in affidavit in chief. Learned advocate made efforts to point out inconsistencies appearing on face of it like seal of post office or date etc. Adv. Gandhi had tried to explain it by stating that seal is of delivering post office and of date of delivery. I can not indulge in such guess work as parties had opportunity to lead evidence and all such factual matters should have been put to tenant when he was in witness box giving him opportunity to explain the same. What is important to note for present purposes is that receipt of such telegram and fact of not replying to it is not disputed by the landlords. None of the parties have made serious efforts to find out the person from whom or by whom and when the stamp papers for writing memorandum of understanding or renewal of lease were procured. I also find oral ::: Downloaded on - 09/06/2013 15:28:52 ::: 86 evidence available on record inadequate to conclude that there was any such renewal on 2/9/2000 or that parties had agreed to register such renewed lease deed on 4/9/2000. Hence, I hold that the petitioner tenant has failed to prove any renewal of lease beyond 16/05/2000 and respondent landlords have failed to establish that tenant fabricated the xerox copies of memorandum or renewed lease deed.
27. Small Cause court recorded a finding that it had no jurisdiction to find out fabrication or otherwise of disputed documents. Adv. Gandhi has raised issue of jurisdiction of that court by placing reliance upon judgment of learned Single Judge of Hon. Gauhati High Court in case of Ram Prasad Kumar vs. Suuraj Nath Goala reported at 2006(1) Civil LJ 646. There the tenancy had expired due to efflux of time and there was no renewal or extension. Consent of landlord to continuing possession of tenant was not established. Tenant was found not holding over or the tenancy by operation of law was not proved.
It was also found that lease expired on 5/2/1971 & no rent was ::: Downloaded on - 09/06/2013 15:28:52 ::: 87 tendered by the predecessors in title of defendant-- an alleged tenant or by defendant to the plaintiff or his predecessors in title.
Plaintiff-a subsequent purchaser then on 24/2/1989 issued notice terminating the lease and then filed a suit. This suit filed by landlord for ejectment of such person as tenant was found not maintainable. Here merely because the lease agreement has expired the tenant does not cease to be the tenant. As pointed out by Adv. Kaptan, such tenant continues to be the tenant in view of S.7(15) of Rent Act and till decree for his eviction is passed under S.16 thereof. As retention of possession by tenant in Gauhati case was not proved to be with assent of landlord, the learned Single Judge found that tenancy by operation of law under S. 116 of TP Act was not established. It is also seen from paragraph 3 of this report that tenants there were pointing out acquisition of suit-lands by the State Government under Assam ceiling law and grant of independent status as "khatians" to their predecessors. I have already mentioned provisions of S. 24 of Rent Act above. S.7(5) defining licensee requires a "subsisting license" for that status to continue but there is no such ::: Downloaded on - 09/06/2013 15:28:52 ::: 88 requirement for the tenant. (1979) 4 SCC 219 - V. Dhanapal Chettiar v. Yesodai Ammal, relied upon by Adv. Kaptan shows that the action of the landlord in instituting a suit for eviction on the ground mentioned in any State Rent Act is an expression of his intention that he does not want the tenant to continue as his lessee and the jural relationship of lessor and lessee will come to an end on the passing of an order or a decree for eviction. This was not the position before the Gauhati High Court. Ram Prasad Kumar vs. Suuraj Nath Goala (supra) is therefore not relevant here. It is also apparent that filing of suit to obtain any declaration about fabrication of two disputed documents was not necessary. Declaration either way would not have resulted in an order of eviction. As the jural relation continues & alleged disputed documents were between the landlord and tenant and effort of tenant was to show the subsisting right to continue, Small Cause court had the jurisdiction to adjudicate the controversy. The alleged renewal, had it been established, might have diluted the bona fides of landlords.
::: Downloaded on - 09/06/2013 15:28:52 ::: 8928. In the circumstances, judgment & decree dated 29/8/2006 delivered by Additional District Judge, Nagpur in Regular Civil Appeal no. 301 of 2004 is set aside and decree for eviction of petitioner tenant granted thereby under S. 16(1) of Rent Act is quashed. Regular Civil Appeal no. 301 of 2004 is restored back to the file of said court to consider entitlement of Appellant landlords before it to the decree under S.16(1)(g) of Rent Act only & afresh in accordance with law. Rejection of decree for eviction on remaining grounds vide its judgment & decree dated 30/4/2004 in Reg. Civil Suit 165 of 2000 by Additional Judge, Small Cause Court, Nagpur to landlords is restored. As the matter is old, Additional District Judge, Nagpur to attempt to decide the appeal as restored as early as possible and in any case by 31/7/2010. As the issue of bona fide need and comparative hardship is only to be considered by it, it is made clear that observations made by this Court in that respect are only to emphasize the need of remand of that ground and those observations shall not influence the Appellate Court while resolving said controversy as per law.
::: Downloaded on - 09/06/2013 15:28:52 ::: 9029. Writ Petition is thus partly allowed, however, there shall be no orders as to costs by making the Rule absolute accordingly.
JUDGE
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*dragon/GS.
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