Rajasthan High Court - Jaipur
Kailash Narain vs Swaroop Narain on 4 November, 2009
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR J U D G M E N T Kailash Narain Vs. Shah Swaroop Narain S.B. CIVIL SECOND APPEAL NO.333/1995. UNDER SECTION 100 OF THE CPC. DATE OF JUDGMENT: 4th November, 2009 HON'BLE MR.JUSTICE S.P.PATHAK Mr. S.M. Mehta, senior advocate with Mr. Harsh Sharma for the appellant. Mr. K.J. Mehta for the respondent. REPORTABLE BY THE COURT:
This second appeal under section 100 of the Code of Civil Procedure has been filed against the judgment and decree dated 5th August, 1995 passed by the Additional District Judge No.7, Jaipur in Civil Regular Appeal No.43/1994 whereby the judgment and decree dated 31st March, 1990 passed by the learned Additional Chief Judicial Magistrate and Civil Judge,Jaipur city No.7 has been upheld and the appeal of the appellant has been dismissed.
Briefly stated, the facts are that plaintiff-respondent filed a suit for eviction and determination of standard rent against the defendant-appellant on 20.4.1983. It was, inter-alia, averred in the plaint that the suit property was given on rent @ Rs.175/- per month in November, 1964 and in this regard a rent-deed was also executed in the year 1968. The rent was increased to Rs.200/- per month excluding house tax and thereafter on 1.7.1975 again the rent was enhanced to Rs.225/- per month excluding house tax. In para 2 of the plaint it was averred that the plaintiff, his son and wife are the Directors of the firm M/s Anoop Enterprises Private Limited. The company was incorporated in the year 1969. Initially, the company was indulged in film distribution work. After some time M/s Electric, Construction & Equipment Company Limited appointed M/s Anoop Enterprises Private Limited as its sole distributor and whole-sale distributor for Jaipur, Kota region. In the year 1975 Tisco Industries also appointed M/s Anoop Enterprises Private Limited as sole distributor for Rajasthan and the plaintiff company was also appointed sole distributor of electric goods by Sylvania company and before filing the suit the company of the plaintiff also started whole-sale business of stationary and refrigerated goods etc. It was also averred that since the plaintiff and his son both being Directors of M/s Anoop Industries Private Limited, they are looking after the entire work of the company. As plaintiff company was having its registered office at 17, Gopi Nath Marg on rent @ Rs.300/- per month and subsequently the rented premises was sold by its owner in the year 1980, therefore, the office of the company was shifted in June, 1980 at 11, Civil Lines Scheme in the Bungalow of one Shri S.L. Lakhera on monthly rent of Rs.1,600/- per month and for the working office of the company as a licensee. Shri Roop Narain allowed plaintiff to use premises in Mayur Talkies, Jaipur. Subsequently, the plaintiff had to vacate the premises, therefore, took another premises on rent for two years from one Jagdish Mal Mehta on 1.11.1982 @ Rs.1,500/- per month with the condition to further increase rent @ Rs.1,600/- per month total amounting to Rs.3,200/- per month. A rent-note was also executed by the plaintiff in favour of Jagdish Mal. It was also averred that the plaintiff was finding it difficult to maintain its registered office and working office at different places and the premises on rent of the plaintiff with the defendant would meet his requirement. The need of the plaintiff being bonafide and reasonable as compared to defendant and the plaintiff will suffer great hardship as compared to the defendant in case the premises occupied by the defendant of the plaintiff is not vacated and handed over to him. It was also averred that the cause of action arose in the year 1980 and 1982 when the plaintiff had to run two offices for the company and further in relation to standard rent in the year 1983 when defendant declined to fix standard rent and also committed default in making payment of rent from 1.3.1979 to 1.9.1979. A prayer was made to pass a decree for eviction against the defendant-appellant from suit premises. It was also prayed that standard rent be fixed @ Rs.437.50 from 1.3.1983 excluding house tax and cost be also awarded.
The defendant appellant filed written statement stating therein that initially the house premises was on rent @ Rs.175/- per month excluding house tax which was Rs.11/-. In the year 1968 the rent was increased to Rs.200/- per month including house tax. Subsequently, from July 1975 the rent was again increased to Rs.225/- per month and at that time litigation was also pending between the parties. It was also averred that the plaintiff was not in need of the suit premises as he was having sufficient accommodation with him. It was also averred that the disputed premises is on the second floor of the building and the upper part of the disputed building was previously on rent with one Gadodiya and after the premises was vacated, it was further given on rent to Rajasthan Upbhokta Bhandar and on their vacating it was given on rent to Capital Hotel. It was also averred that since the plaintiff was not in need of the house, he let out the premises. It was also averred that the financial condition of the defendant-appellant is not sound and in the event of vacating the suit premises, the entire family of the defendant will come on roads, therefore, comparative hard-ship will be suffered more by the defendant in comparison to the plaintiff.
In the additional pleas, it was averred that the suit premises is situated near Ksheer Sagar Hotel and Neel Kamal Hotel and since the rental value near the premises occupied by the defendant-appellant has increased immensely, therefore, the plaintiff under the greed of fetching more rent has filed the suit. A prayer was made to dismiss the suit.
The learned trial court framed following issues:
(i) Whether the defendant agreed on 1.7.1975 to pay rent @ Rs.225/- per month excluding house tax?
(ii) Whether the disputed premises was given on rent for some time in November, 1964 for commercial purpose, therefore, the plaintiff is entitled to enhance the standard rent @ Rs.437.50 per month?
(iii) Whether the defendant committed default in making payment of rent for more than six months?
(iv) Whether the plaintiff is having personal and bonafide need of the premises for his registered office and working office?
(v) Whether decree of ejectment not passed in favour of the plaintiff will cause more hardship as compared to the defendant?
(vi) Relief?
The plaintiff, in support of its case, examined himself as PW-1 and Ramesh Chand as PW-2 and tendered 18 documents in evidence.
On behalf of defendant-appellant four witnesses, namely; Kailash Narain DW-1, Prem Prakash DW-2, Krishna Kumar DW-3 and Hukam Chand DW-4 were examined and no documentary evidence was produced. The statement of Hukam Chand DW-4 could not be completed in spite of opportunity granted to produce him to the defendant.
Issue nos.1, 3, 4 and 5 were decided in favour of the plaintiff and issue no.2 was decided partly in favour of the plaintiff and the suit was decreed by the learned trial court vide judgment and decree dated 31.3.1990. The defendant having felt aggrieved preferred a regular appeal. The learned appellate court vide its judgment and decree dated 5.8.1995 upheld the judgment and decree passed by the trial court, dismissed the appeal. Hence, the present second appeal has been filed.
Heard Mr. S.M. Mehta, learned senior counsel for the appellant and Mr. K.J. Mehta for the respondent and perused the material available on record.
It appears that at the time of admission, this court framed following substantial questions of law:
(1) ???? ??? ????? 232/81 ?????? 13.7.81 ?? ??????? ???? ?? ??????? ???? ?? ??????? ????? ?? ???-?????? ?? ?????? ???????? ??????? ??? ??? ???
(2) ???? ???? 1979-80 ??? ???? ?????? ???? ?????????? ?? ???? ?? ?????? ?? ??????? ??????? ????? ?? ????? ??? ?????? ? ?????? ???????? ??????? ??? ??? ?? ?
(3) ???? ???? ?????? ??? ????? ?? ??????? ???? ?? ??????? ??? ???? ????? ?? ?????? ?????? ???? ?? ???? 1988 ?? ??? ?????? ?? ???? ?? ???? ???? ?? ?????? ? ?????? ???????? ??????? ??? ??? ???
It has been contended by Mr. S.M. Mehta, senior counsel that both the courts below have not properly appreciated the evidence in relation to need of the rented premises and hardship as claimed by the plaintiff-respondent. According to the learned counsel, plaintiff-respondent by their evidence were not able to prove that they were in bonafide need of the rented premises. It has also been contended that M/s Anoop Enterprises Pvt. Ltd. is a separate legal entity, therefore, necessity of M/s Anoop Enterprises Pvt. Ltd. cannot be considered as necessity of the plaintiff-respondent. It has also been contended that the courts below have failed to appreciate this aspect of the matter that during the pendency of the suit plaintiff constructed some rooms on the third floor of the disputed property and same was given on rent to M/s Capital Hotel Pvt. Ltd. It has also been contended that in a suit which was filed by the plaintiff on the basis of bonafide personal necessity against M/s MRF Tyres Company Ltd. in the year 1981 was decided on 13.7.1988 wherein the need of the plaintiff was not considered to be bonafide requirement of the premises which was on rent with M/s MRF Tyre Company Ltd. It is contended that in the year 1979-80 the plaintiff respondent sold the house and shifted to another rented house in Civil Lines and that shows that the plaintiff was never in need of at least the premises which are with defendant-appellant. It is contended that the burden of proving personal necessity lies on the plaintiff and he has completely failed to prove the burden in this regard, therefore, both the courts below have committed illegality in coming to the conclusion that the plaintiff-respondent was in greater need of the house in comparison to defendant appellant.
On the other hand, Mr. K.J. Mehta learned counsel has contended that it cannot be disputed that two courts below have come to the conclusion that the plaintiff-respondent has proved his need in relation to suit premises and that finding being of fact is not liable to be interferred. It is also contended that no such pleading was there to suggest that since M/s Anoop Enterprises Pvt. Ltd. being a legal entity, therefore, necessity of the company is to be treated as necessity of the plaintiff. It is also contended that as regards suit which was filed by the plaintiff-respondent against M/s MRF Tyres Ltd. is concerned, that was decided in 1988 and that was in relation to different property which was on the ground floor whereas the present property is not on the ground floor and the facts of the above case were different, therefore, the finding recored in suit no.232/1981 cannot be considered to have any binding effect on the out come of the present matter. It is also contended that against the decision rendered the matter in the year 1985 was challenged before the High Court. In the last, it is contended that since the plaintiff's wife and son are the Directors of the company and the company being private company, the entire money is invested by them, therefore, the business which is being run by the company is the business of the plaintiff and on this technical ground that need of the company cannot be treated as the need of the plaintiff in view of the provisions contained in the Rent Control Act, the plaintiff-respondent cannot be denied to claim the property for the purpose of his business may be in the form of a company.
Both the sides have relied upon several decisions rendered by the Hon'ble Apex Court and the Hon'ble High Courts.
I have considered the submissions made before me.
Before proceeding further, it shall be useful to seek guidance from the principles laid down by the authorities cited before me by both the sides.
AUTHORITIES CITED ON BEHALF OF THE APPELLANT:
In the case of M/s General Radio & Appliances Co. Ltd. and others Vs. M.A. Khader (dead) by LRs.- AIR 1986 SC 1218, it has been observed that 'the trnasferee-company which has been put in possession of the tenanted premises by the transferor company which was tenant of the premises cannot be deemed to be tenant under the Act on the mere plea that the tenancy right including the leasehold interest in the tenanted premises have come to be transferred and vested in the transferee company on the basis of the order of the High Court on sanctioning the scheme of amalgamation of company made under Ss.391 and 394 of the Companies Act. More over, when clause of the rent agreement executed by the transferor company expressly prohibited subletting of the tenanted premises without the express consent of the landlord, the transfer of the interest of the transferor company including possession in respect of the tenanted premises under the order of the High Court without obtaining the written permission or consent of the landlord could be said to have been transferred to the transferee company in contravention of the provisions of the Act as well as in contravention of the terms and conditions of the said rent agreement thereby making the transferee company liable to be evicted from the tenanted premises.
In the case of Amarjit Singh Vs. Smt. Khatoon Quamarain- AIR 1987 SC 741, the Hon'ble Apex Court while interpreting Section 14(1)(c) of the Delhi Rent Control Act observed as under:
We must proceed on the assumption that the landlady needed money to live and the income from her house letting was a source of her income. But the question is, is it a sufficient ground which will bring her out from the second limb of the conditions imposed by section 14(1)(e) of the Act? There is no dispute that subsequent events can be taken into consideration. There is no dispute that administration of justice demands that any changes either in fact or in law must be taken cognizance of by the court but that must be done in a cautious manner of relevant facts.
It has further been observed as under:
The Rent Restricting Acts are beneficial legislations for the protection of the weaker party in the bargains of letting very often. These must be so read that these balance harmoniously the rights of the landlords and the obligations of the tenants. The Rent Restrictions Acts deal with the problem of rack-renting and shortage of accommodation. It is in consonance with the recognition of the right of both the landlord and the tenant that a harmony is sought to be struck whereby the bonafide requirements of the landlords and the tenants in the expanding explosion of need and population and shortage of accommodation are sought to be harmonised and the conditions imposed to evict a tenant are that the landlord must have bonafide need. . That is satisfied in this case. That position is not disputed. The second condition is that landlord should not have in his or her possession any other reasonably suitable accommodation.
In the case of Deena Nath Vs. Pooran Lal- 2001 WLC (SC) Civil 557 the facts were that one vacant shop was available to the landlord at the time of filing suit. Another shop coming in occupation of the landlord during pendency of the suit, therefore, the fact of availablility of reasonable accommodation in occupation of the landlord was not considered and need of the landlord was found not satisfied.
In the case of Sri Balaji Krishna Hardware Stores Vs. Srinivasaiah- AIR 1998 SC 994, a suit for eviction was filed by the plaintiff-respondent landlord under the Tamil Nadu Buldings (Lease and Rent Control) Act, 1960 on the ground that non-residential premises is required for the landlord's occupation. The defendant denied the personal necessity of the plaintiff and it was also the stand that during the pendency of the proceeding several other tenanted portions occupied by other tenants fell vacant and the same was given to daughter in law of the landlord and there was no explanation by the plaintiff as to why the shop got vacant was not found suitable for the son for his business, therefore, the Hon'ble Apex Court observed that the need of the landlord was not bonafide and eviction was not liable to be granted.
In the case of Vinod Kumar Arora Vs. Smt. Surjit Kaur- AIR 1987 SC 2179, it has been observed by the Apex Court that 'if the finding recorded by the two courts below are based on conjectures and surmises and while doing so they have lost sight of relevant pieces of evidence which have not been controverted, the High Court was justified in rejecting the finding of the Rent Controller and the Appellate Authority. It has also been observed that the landlord was entitled to seek recovery of possession of the leased building for his residential need because the finding of the Rent Controller and the appellate authority about having taken the hall on lease only for running a clinic and that he had not changed the user of the premises have been rendered without reference to the pleadings and without examining the legality of the appellant's contentions in the light of Section 11 of the Act. It has further been observed that the pleadings of the parties are relevant consideration and it is not open to them to give up the case set up in the pleadings and propound a new and different case.
In the case of S.J. Ebenezer Vs. Velayudhan and others- (1998)1 SCC 633, the facts were that the tenant resisted the petition for eviction filed against him before the Rent Controller. The stand of the landlord was that the tenant committed default and the rented premises were required for business. The Rent Controller found that the pleadings in the petition were vague and the premises already in possession of the landlord was sufficient and that there was no need to seek eviction of the appellant from the suit premises. On the basis of the pleadings of the parties, necessary issues were framed and after full trial the suit was dismissed holding that no default was committed and there was no bonafide need of the building in question for the occupation of the landlord as the landlord has not faced a situation requiring immediate eviction from the building in his occupation. On appeal before the Appellate Authority, Trivendrum, the same was allowed and eviction was ordered. A statutory revision was preferred to the District Court, Trivendrum and the District Court reversed the judgments of the appellate authority and restored the order of Rent Controller dismissing the petition for eviction. Against the order of of the District Court, the landlord preferred a revision to the High Court which was dismissed on the ground that no second revision lies to the High Court. Thereafter, the landlord preferred a revision under Article 227 of the Constitution of India and the High Court vide its judgment dated 3.10.1991 allowed the revision and up-set the order of the District Court resulting in the order of eviction of the appellant-tenant. Thereafter, the matter was challenged by way of preferring an appeal before the Hon'ble Apex Court. The Hon'ble Apex Court finding that the High Court order will show that it has substituted its view in place of the view taken by the statutory authority which is not within the jurisdiction of the High Court while exercising powers under Article 227 of the Constitution of India. It has been observed that initially the ground on which the application for eviction was presented before the Rent Controller is not available to the landlord as the acquisition initiated in the year 1987 must be deemed to have been either given up or lapsed due to efflux of time. The Hon'ble Apex Court, thus, allowed the appeal and set aside the order and restored the order of Rent Controller.
AUTHORITIES CITED ON BEHALF OF PLAINTIFF-RESPONDENT.
In the case of Gaya Prasad Vs. Pradeep Srivastava- 2001(2) SCC 604, It has been observed that 'we cannot forget that while considering the bonafides of the need of the landlord the crucial date is the date of petition.
In the case of Ramesh Kumar Vs. Kesho Ram- (1992) Supp (2) SCC 623,a two-Judge Bench of Hon'ble Supreme Court (M.N. Venkatachaliah, J., as he then was, and N.M. Kasliwal, J.) pointed out that the normal rule is that rights and obligations of the parties are to be determined as they were when the lis commenced and the only exception is that the court is not precluded from moulding the reliefs appropriately in consideration of subsequent events provided such events had an impact on those rights and obligations.
In the case of Kamleshwar Prasad Vs. Pradumanju Agarwal (1997)4 SCC 413, it has been observed that the crucial date normally is the date of filing the petition. In that case, a two-Judge Bench (K. Ramaswamy and G.B. Pattanak, JJ) has held that even the subsequent event of death of the landlord who wanted to start a business in the tenanted premises is not sufficient to dislodge the bonafide need established by him earlier. It has further been observed:
That apart, the fact that the landlord needed the premises in question for starting a business which fact has been found by the appellate authority, in the eye of the law, it must be that on the day of application for eviction which is the crucial date, the tenant incurred the liability of being evicted from the premises. Even if the landlord died during the pendency of the writ petition in the High Court the bonafide need cannot be said to have lapsed as the business in question can be carried on by his widow or any other son.
In our opinion, the subsequent events to overshadow the genuineness of the need must be of such nature and of such a dimension that the need propounded by the petitioning party should have been completely eclipsed by such subsequent events. A three Judge Bench of this Court in Pasupuleti Venkateswarlu V. Motor and General Traders (1975)1 SCC 770 which pointed to the need for re-moulding the reliefs on the strength of subsequent events affecting the cause of action in the field of rent control litigation, forewarned that cognizance of such subsequent events should be taken very cautiously. This is what the learned Judges of the Bench said then:
We affirm the proposition that for making the right or remedy claimed by the party just and meaningful as also legally and factually in accord with the current realities, the court can, and in many cases must, take cautious cognizance of events and developments subsequent to the institution of the proceeding provided the rules of fairness to both sides are scrupulously obeyed.
In the case of Jai Narain Parasrampuria (Dead) and ors. Vs. Pushpa Devi Saraf & ors.- (2006)7 SCC 756, the Hon'ble Apex Court in a matter laid down the principles regarding doctrine of lifting the corporate veil. It has been observed as under:
It is now well settled that the corporate veil can in certain situations be pierced or lifted. The principle behind the doctrine is a changing concept and it is expanding its horizon as was held in State of U.P. Vs.Renusagar Power Co.-AIR 1988 SC 1737. The ratio of the said decision clearly suggests that whenever a corporate entity is abused for an unjust and inequitable purpose, the court would not hesitate to lift the veil and look into the realities so as to identify the persons who are guilty and liable therefore.
It has further been observed as under:
The application of the said doctrine becomes relevant in view of the fact that in the Memorandum of Association of the company Sarafs alone were shown to be the subscriber members of the company. In the Article of Association they were naturally inducted as the first Directors. Subsequently they included their son as a Director; and it was all the three of the Directors who executed the agreement for sale. There had, thus, been no shareholder except Sarafs. Since, they had been attempting to use the personality of the company for furthering their own personal object the doctrine of lifting the veil is applicable. They did so in furtherance of their dishonest and fraudulent design. They in fact were the alter ego of the company. It was, therefore, impossible for them to take a different stand vis-a-vis the interest of the company.
In the case of Santosh Ajit Sachdeva and ors. Vs. Anoopi Shahani- AIR 2007 SC 3231 also the Hon'ble Apex Court considered the principles regarding lifting of corporate veil. It has been observed as under:
The theory of lifting the corporate veil has been accepted in certain circumstances which have already been referred by this Court in a series of decisions. However, so far as this case is concerned, as per the finding of fact recorded by the appellate court as well as by the High Court that the appellant-defendant has not been able to successfully prove that she is controlling the company, it was held by the appellate court that merely by holding a large number of shares is not sufficient but something more is required to prove that she is actually controlling and managing the business herself. That finding of the Appellate Court has been upheld by the High Court. Hence, in view of the concurrent finding of both the courts below, there is no reason for us to take a different view of the matter. Hence, we do not find any merit in this appeal and accordingly the appeal stands dismissed.
In the case of Sheel Chand Vs. Prakash Chand- (1998) 6 SCC 683, the respondent-plaintiff filed a suit. The suit premises had been let out by the predecessor-in-interest of the respondent-landlord in 1968. The suit for eviction was filed against the tenant by the respondent-landlord on various grounds including the ground that he requires the suit premises for his bonafide personal need for starting his business. It was the case of the respondent-landlord that though he was an advocate, he wanted the suit shop for starting his business of a General Store as he did not intend to practice law. The learned trial court came to the conclusion that the need of the landlord was not genuine or bonafide, the suit was dismissed. The landlord's appeal was also dismissed. The landlord filed a second appeal in the High Court. The Single Judge of the Hon'ble High Court set aside the concurrent findings in the second appeal. The substantial question of law was framed, 'as to whether the finding relating to bonafide requirement of the appellant of the courts below is vitiated due to irrelevant consideration and not under law?' It is in the above circumstances that the Hon'ble Apex Court explaining the meaning of 'substantial question of law' observed that, 'the existence of a 'substantial question of law' is the sine qua non for the exercise of jurisdiction by the High Court under the amended provisions of Section 100 CPC. It appears that the learned Single Judge overlooked the change brought about to Section 100 CPC by the amendment made in 1976. The High Court unjustifiably interferred with pure questions of fact while exercising jurisdiction under Section 100 CPC. It was not proper for the learned Single Judge to have reversed the concurrent findings of fact while exercising jurisdiction under Section 100 CPC. That apart, we find that the learned Single Judge did not even notice, let alone answer the question of law which had been formulated by it at the time of admission of the second appeal. There is no reference to the question of law in the impugned order and it appears that the High Court thought that it was dealing with a first appeal and not a second appeal under section 100 CPC. The findings of fact recorded by the two courts below were based on proper appreciation of evidence and the material on the record. There was no perversity, illegality or irregularity in those findings. None has been brought to our notice by the learned counsel for the respondent either. The findings, therefore, did not require to be upset in a second appeal under Section 100 CPC. The judgment of the learned Single Judge, under the circumstances, cannot be sustained. This appeal consequently succeeds and is allowed'.
In the case of Narayanan Rajendran and anr. Vs. Lekshmy Sarojini and ors.- JT 2009 (4) SC 62, the Hon'ble Apex Court observed about the effect of the amendment after 1976 as under:
(i) The High Court would be justified in admitting the second appeal only when a substantial question of law is involved;
(ii) The substantial question of law to precisely state such question;
(iii) A duty has been cast on the High Court to formulate substantial question of law before hearing the appeal;
(iv)Another part of the Section is that the appeal shall be heard only on that question.
The Hon'ble Apex Court has further observed in para 70 and 71 as under:
70. The legislative intention has been clearly spelt out in a series of cases of this Court. In Gurdev Kaur and ors. Vs. Kaki and ors. AIR 2006SC 1975, this Court exhaustively dealt with the cases before and after 1976 Amendment of CPC. This Court clearly observed that the scope and ambit of section 100 CPC has been drastically changed after the amendment.
71. It is a matter of common experience in this Court that despite clear enunciation of law in a catena of cases of this Court, a large number of cases are brought to our notice where the High Court under Section 100 CPC are disturbing the concurrent findings of fact without formulating the substantial question of law. We have cited only some casses and these cases can be easily multiplied further to demonstrate that this Court is compelled to interfere in a large number of cases decided by the High Courts under Section 100 CPC. Eventually this Court has to set aside these judgments of the High Courts and remit the cases to the respective High Courts for deciding them de novo after formulating substantial question of law. Unfortunately, several years are lost in the process. Litigants find it both extremely expensive and time consuming. This is one of the main reasons of delay in the administration of justice in civil matters.
In the case of Mst. Bega Begum and others Vs. Abdul Ahad Khan (dead) by LRs and others- AIR 1979 SC 272, in relation to the necessity of the landlord in respect of the rented premises, the Hon'ble Apex Court has interpreted section 11(1)(h) of J & K Houses and Shops Rent Control Act (34 of 1966) that uses the words 'reasonable requirement' which undoubtedly postulate that there must be an element of need as opposed to a mere desire or wish. The distinction between desire and need should doubtless be kept in mind but not so as to make even the genuine need as nothing but a desire. The connotation of the term need or requirement should not be artificially extended nor its language so unduly stretched or strained so as to make it impossible or extremely difficult for the landlord to get a decree for eviction. Such a course would defeat the very purpose of the Act which affords the facility of eviction of the tenant to the landlord on certain specified grounds.
Where the plaintiffs had proved that their necessity was both genuine and reasonable, that the present premises which belonged to them were required for augmenting their income as the income so far received by them was not sufficient for them to make the two ends meet, there could be no question of a mere desire, but it is a case of real requirement or genuine need. In fact, the irresistible inference which could be drawn from the facts is that the plaintiffs had a pressing necessity of occupying the premises for the pruposes of conducting hotel business so as to supplement their income and maintain themselves properly. It was also not disputed that the defendants had taken the property on lease only for a period of 10 years and now they have been in possession of the same for over 30 years. If the plaintiffs found that their present business had become dull and was not yielding sufficient income to maintain themselves and, therefore, it was necessary to occupy the house so as to run a hotel business, it cannot by any stretch of imagination be said that the plaintiffs had merely a desire rather than a bonafide need for evicting the tenants. Thus, in the instant case the plaintiffs had proved that the requirement for the house for starting a hotel business was both genuine and reasonable and even imperative, because the scanty income of the plaintiffs was not sufficient to maintain them or to afford them a decent or comfortable living.
In relation to comparative hardship, it has been observed as under:
In deciding the extent of the hardship that may be caused to one party or the other, in case a decree for eviction is passed or is refused, each party has to prove its relative advantages or disadvantages and the entire onus cannot be thrown on the plaintiffs to prove that lesser disadvantages will be suffered by the defendants and that they were remediable.
After carefully examining the principles laid down by the Hon'ble Apex Court and the High Courts, I proceed to first discuss the findings and answer the substantial questions of law framed in the appeal.
RE: Question no.1:
It has been the contention of the learned senior counsel Mr. Mehta that since the suit filed by the plaintiff against MRF Tyres, Civil suit No.232/1988 was decided in 1988 and in that suit bonafide and personal necessity was not found satisfied of the plaintiff-appellant, therefore, in the present case also it should be held that in the year 1981 or 1983 the plaintiff was not in personal bonafide need of the rented premises.
I have considered the submissions made before me.
It is to be stated that the copy of the judgment delivered is Ex.P-1/12. The above suit was filed on 27.5.1981 against Madrass Rubber Factory Ltd. in the court of District Judge, Jaipur city, Jaipur in the year 1981 and the same was decided on 13.7.1988. In that suit on the basis of evidence adduced it was held that the plaintiff was not in bonafide need of the suit premises. It is always not correct that if plaintiff is having other accommodations and in relation to one of the accommodation the suit filed is dismissed, may be for any reason, then all pending suits of the plaintiff are not required to be dismissed. Each case is to be decided on the basis of facts of that case and the evidence adduced in that case by the parties to the litigation. It is correct that subsequent events in a case may be taken into consideration but then, the courts should always be cautious while taking into consideration the subsequent events because the law developed on the point is not to ignore the need of the landlord at the time of filing the suit for eviction. In the various decisions referred to here-in-above, it has been held that the personal bonafide need in relation to subsequent even after filing the suit should be such that it over-shadows the genuineness of the need and must satisfy the requirement of the landlord. The present suit was filed in the year 1983. The evidence which has come on record in this case and the case which was decided in the year 1988 not be considered at par with other and the judgment delivered in the suit filed in the year 1981 in my opinion will not have binding effect on other suits of the plaintiff. It is to be noticed that against the decision of the District Judge, the plaintiff filed an appeal against M/s Madrass Rubber Factory Ltd.
After carefully considering the submissions, I am of the opinion that the present suit ought not to be decided on the basis of the decision given by the District Judge in earlier suit. The present suit has been rightly decided on the basis of pleadings, issues framed and evidence adduced by both sides , the trial court as well as the appellate court both were satisfied regarding personal bonafide need and also comparative hardship of the plaintiff. The above finding recorded by the courts below is finding of facts and need not be disturbed in second appeal.
In view of the above discussion, I do not find any substance in the contention of the learned senior counsel Mr. Mehta for the appellant that since the earlier suit was filed in the year 1981 and was decided in the year 1988, therefore, it should be held that the plaintiff was not in need of the suit premises at the time of filing the suit. The answer to the question no.1 is accordingly.
Re Question Nos. 2 and 3:
The above question nos. 2 and 3 are inter-related to each other, therefore, they are being decided together.
It has been the contention of the learned senior counsel Mr. Mehta that in the year 1979-80 the plaintiff disposed of his residential premises then at the time of filing of the suit, the plaintiff's need was not bonafide, therefore, the finding recorded by the trial court on issue nos. 3 and 4 requires to be decided against the plaintiff and the suit filed by the plaintiff is liable to be dismissed. I do not find any substance in the contention of the learned senior counsel for the reason that present suit was filed in the year 1983 and prior to filing of the suit, Capital Hotel and Upbhokta Bhandar were given on rent some premises by the plaintiff which were not suitable for the business of plaintiff. Further, it is not the case of the defendant that during the pendency of the suit, plaintiff was handed over possession of his rented premises which was suitable for his business. The plaintiff in his suit has stated that he was in need of the suit premises to run his company and the rented premises with the defendant appellant is situated at a prime location is suitable for his company's registered and working office. As regards, need of the plaintiff for office is concerned, he has stated that he, his son and wife are the Directors of the company which is registered under the Companies Act and for the registered and working office, the rented premises are required and the appellant is residing with his family in the suit premises which is at a prime location of Jaipur is suitable only for the purpose of business and the defendant appellant can easily get residential accommodation elsewhere without much difficulty then in my opinion need of the plaintiff is required to be considered his personal bonafide need. He has also stated that since no accommodation is available with him, therefore, to run his company he had to take premises on rent on several occasions and presently he is paying rent of Rs.3750/- per month in Mehta Bhawan, Civil Lines and in this regard has proved rent note Ex.-2, rent receipts Ex.-3, 4 and 5 and also the letters of landlord Mr. Mehta Ex.6 and 7. He has also stated that for some time his working office was at Mayur Talkies and that was subsequently vacated on the asking of the landlord. He has also stated that at the initial stage the premises which were occupied by him to run the company was sold by its landlord, therefore, he had to vacate the premises and was compelled to shift his working and registered office of the company. In proof that the plaintiff is managing his company's registered office and working office at different places, he has produced documentary evidence and there is no reason to disbelieve the documentary evidence adduced as nothing has been extracted from his cross-examination to show that the plaintiff's need is not genuine. The defendant-appellant and his witness have only showed their ignorance about taking the premises by the plaintiff to run his company at different places by paying more rent. Thus, one thing which emerges out is that the defendant-appellant is paying a very meager rent of the premises which is being used for residential purpose whereas the plaintiff is paying exorbitant rent to run his company's working office and registered office whereas the defendant appellant is using the premises for residential purpose situated at one of the prime location of Jaipur and suitable for business of the plaintiff.
In the above circumstances, as regards plaintiff company being run in a rented premises is concerned, that has been established by oral as well as the documentary evidence and the premises which is with the defendant appellant is being used for residential purpose, therefore, the appellant can easily get residential premises somewhere else without much difficulty. There is no difficulty in reaching to the conclusion that a prime location which is presently occupied by the defendant-appellant is not easily available even after paying ten times of rent which is being paid by the defendant appellant, therefore, it cannot be said that the plaintiff is not having bonafide personal need of the premises as the plaintiff's business is to run the company and all his family members are involved in the management of the company.
It has also been the contention of the learned counsel that the need of the company cannot be treated as need of the plaintiff is concerned, it is suffice to say that the company though it is a separate and distinct entity, but it is a private company, entire capital is of plaintiff and his son and wife are the Directors of the company, the business of the plaintiff is being run through M/s Anoop Enterprises Pvt. Ltd. Thus, on examining the facts of the present case the plaintiff's suit is not liable to be dismissed for the reason that since the company is a separate entity, therefore, the company's need not be treated the need of the plaintiff is not liable to be accepted. In the case of Jai Narain Parasrampuria (dead) and ors. Vs. Pushpa Devi Saraf & ors. (supra), the Hon'ble Supreme Court has laid down the principles regarding doctrine of lifting the corporate veil wherein it has been held that it is well settled now that the corporate veil can in certain situations be pierced or lifted to find out the realities, therefore, on finding that plaintiff is running the private company, he or his family members, namely; son and wife are Directors, the total share capital is their then to dismiss the suit for the reason that company's need cannot be treated the need of plaintiff, in my opinion, is to take a too technical view to decline the relief claimed by the plaintiff in the suit. The Hon'ble Apex Court has approved the principles regarding lifting the corporate veil in the the case of Santosh Ajit Sachdeva and others Vs. Anoopi Shahani (supra).
In view of above pronouncements made by the Hon'ble Apex Court, the facts of the case, memorandum of company, share capital of the plaintiff company and management of the company which is being managed by the plaintiff, it appears that the company is a private company, all shares are of the plaintiff, his son and wife. The plaintiff has in his statement has stated that the business of the company is expanding and because of expansion of business he is in need of the suit premises. Merely because the company enjoys distinct and separate entity, it does not mean that in the present facts and circumstances of the case the need felt by the plaintiff for their company cannot be considered as personal and bonafide need for the suit premises. The doctrine of lifting of corporate veil in relation to company is applicable in the present matter as has been discussed, here-in-above that the plaintiff is running a private company and its Directors are plaintiff, his son and wife. All share capital belongs to the plaintiff, therefore, plaintiff's averments made in the suit that he is in need of the suit premises for his company's registered and working office is required to be considered as bonafide need of the plaintiff.
In view of the fore-going discussion, the contention of the learned counsel that the company is a separate and distinct entity, therefore, the company's need cannot be considered to be need of the plaintiff is not liable to be accepted.
As has been discussed here-in-above that the plaintiff requires the premises and his need is genuine and bonafide and it has also been established by the plaintiff by examining himself and other witnesses that his company's registered and working office is being run in a rented premises where rent is quite excessive and since the defendant appellant is using the rented premises for residential purposes and can easily get at some other place for residential purpose, therefore, comparative hardship will be suffered more by the plaintiff in case decree of eviction is set aside which has been granted by the trial court. It shall not be out of place to mention at this stage that as per the provisions of Rent Control Act, the need of the family is also need of the plaintiff. In the present case, the plaintiff, son and wife are jointly running the company, therefore, the suit filed by the plaintiff for eviction in the trial court was maintainable and the trial court has correctly appreciated the evidence led in this case. The learned trial court in all framed four issues. Issue no.1 was in relation to agreed rent which was being paid by the defendant-appellant @ Rs.225/- per month has been decided in favour of the plaintiff. Issue no.2 in relation to standard rent was partially decided in favour of plaintiff taking into consideration the provisions of Section 6 of the Rent Control Act. On above two issues finding was not challenged before the learned appellate court. In the appellate court findings were challenged only in relation to issue nos. 3, 4 and 5. Issue nos. 3, 4 and 5 were in relation to default, bonafide need and comparative hardship. The findings of the trial court in relation to personal bonafide need and comparative hardship have been decided by the trial court in favour of the plaintiff and same have been confirmed by the appellate court. Thus, they are the findings of fact and are not required to be interferred with in the second appeal unless it is found that the same are perverse in nature. The authorities cited before me and having been discussed here-in-ablve, clearly lay down the principle that even if the findings being of erroneous nature is not likely to be disturbed in second appeal.
In view of above discussion, answer to the question nos. 2 and 3 is accordingly.
In view of fore-going discussion and answers to the questions framed, this second appeal is liable to be dismissed.
In the result, this second appeal is dismissed.
(S.P.PATHAK) J.
bblm At the time of pronouncement of the judgment today, Mr. S.M. Mehta, learned senior counsel for the appellant submitted that some time may be allowed to the appellant to vacate the suit premises. Mr. K.J. Mehta, learned counsel for the respondent has no objection to it.
In view of the submission made and considering this aspect of the matter that the second appeal has been dismissed, therefore, execution proceedings in the present matter shall remain stayed upto 1.11.2010 provided the appellant vacates the suit premises for which one year time would be sufficient and the appellant shall vacate the premises latest by 1.11.2010. During this time the appellant shall continue to deposit the same rent/mesne profits in the bank account of the appellant as was being deposited during the pendency of the appeal. The monthly mesne profits/rent shall be paid by 10th of every month. In case the appellant so desires, he may also deposit the entire rent or part rent in advance. The appellant shall also file an undertaking to this effect that he shall hand over vacant possession of the suit property on or before 1.11.2010 and during this period he shall not create any third party right. The undertaking be furnished before the trial court within four weeks from today, failing which this order shall stand vacated and the respondent shall be at liberty to execute the decree in accordance with law.
(S.P. PATHAK)J.