Madras High Court
S.Jeganathan vs Sourastra Vipra Sabha on 30 April, 2021
Equivalent citations: AIRONLINE 2021 MAD 964
Author: R.N.Manjula
Bench: R.N.Manjula
C.R.P.(NPD).No.741 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Reserved on 28.04.2021
Pronounced on 30.04.2021
CORAM
THE HON'BLE Ms. JUSTICE R.N.MANJULA
C.R.P.(NPD).No.741 of 2016
and
C.M.P.No.4009 of 2016
S.Jeganathan ... Petitioner/Tenant/Appellant
Vs.
Sourastra Vipra Sabha
Namakkal,
Represented by its President,
D.No.11, Duban Kumarasamy Street,
Namakkal Town,
Namakkal District. ... Respondent/Landlord/Respondent
PRAYER : The Civil Revision Petition is filed under Section 25 of the
Tamil Nadu Building (Lease and Rent Control) Act, 1960, against the
Order dated 08.09.2015 in R.C.A.No.4 of 2011 passed by the learned
Sub-ordinate Judge, Namakkal confirming the order dated 17.10.2011
passed in H.R.C.O.P.No.11 of 2010 on the file of the Rent
Controller/Principal District Munsif Court, Namakkal.
For Petitioner : Mr.S.Gunaseelan
For Respondent : Mr.S.R.Varun Karthik
for M/s. C.Jagadish
https://www.mhc.tn.gov.in/judis/
Page 1 of 10
C.R.P.(NPD).No.741 of 2016
ORDER
(Heard through video conferencing) This Civil Revision Petition has been filed praying to set aside the Order dated 08.09.2015 in R.C.A.No.4 of 2011 passed by the learned Sub-ordinate Judge, Namakkal confirming the Order dated 17.10.2011 passed in H.R.C.O.P.No.11 of 2010 on the file of the Rent Controller/Principal District Munsif Court, Namakkal.
2. The petitioner is the tenant/appellant.
3. The arguments of both side counsels heard elaborately.
4. This Civil Revision Petitioner is the tenant of the respondent. He has filed a petition in H.R.C.O.P.No.11 of 2010 for depositing rent under Section 8(5) of the Tamil Nadu Building (Rent and Lease Control) Act, 1960. The respondent submitted before the Rent Controller that the respondent is a Public Trust and hence the Rent Control Act will not be applicable for the Public Trust. The learned Rent Controller/Principal https://www.mhc.tn.gov.in/judis/ Page 2 of 10 C.R.P.(NPD).No.741 of 2016 District Munsif, Namakkal accepted the contention and dismissed the Rent Control application as not maintainable. Aggrieved over that, the petitioner/tenant has filed the first appeal in R.C.A.No.4 of 2011 and the same was also dismissed by confirming the Order of the Rent Controller.
5. Now, this Civil Revision Petition has been filed by challenging the said Order. While dismissing the Rent Control Application, both the learned Rent Controller and the Rent Control Appellate Authority placed reliance on the Judgement of this Court reported in 2004(4) Law Weekly 474 (S.Kulandaivelu Vs. Sowrashtra Vipra Sabha Namakkal, represented by its President and Secretary at Dhuban KomarasamiTheru, Namakkal). The respondent/Trust is a party in the above case. While passing the judgement in this case, the learned Single Judge, S.Sardar Zackria Hussain, J (as he then was) held that the respondent's Society is a Public Trust and so the Rent Control Act is not applicable to it.
6. The learned counsel for the Civil Revision Petitioner has submitted that the respondent/Trust is not a Public Trust but it is only a https://www.mhc.tn.gov.in/judis/ Page 3 of 10 C.R.P.(NPD).No.741 of 2016 Private Trust and hence the Rent Control Act is very much applicable. He submitted the following citations in support of his argument that the Rent Control Act is applicable to the respondent/Trust.
S.No. Name of the parties Citation particulars
1. Sowrashtra Vipra Sabha Vs. Namakkal 1996 11 SCC Municipality & another., 584
2. S.Kulandaivelu Vs. Sowrashtra Vipra 2004-4-L.W.474 Sabha Namakkal.,
3. Dhanasekaran Vs. The A.R.C. School 2009(1) CTC 779 Board.,
4. Sha Poosaji Mangilal Vs. The South 2009(2) CTC 25 Indian Humanitarian League.,
5. B.Shaji Vs. Sree Pravaraswamy 2010(3) CTC Devasthanam.,. 851
6. Lakshmi Ammal Vs. Sowrashtra Vipra CRP.(PD).No.1847 of Sabha., 2012
7. M/s. Sowrashtra Vipra Sabha Vs. The W.P.Nos.11279 of 2009 and District Registrar (Societies)., 15143 of 2012
8. Thangapandiyan Vs. Shri Kanniga CRP.(NPD).No.1024 of 2013 Parameswari Amman Chathiram, Private Trust.,
9. Gopal Vs. V.A.Sathyanarayanan, 2017 Supreme (Mad) 3430 Managing Trustee of Sri Thirunavukkarasu Swamigal Madam, Vellore & another.,
7. The case involved in citation No.1 is a case where the status of the respondent is not an issue, though the trust was a party to the said case.
https://www.mhc.tn.gov.in/judis/ Page 4 of 10 C.R.P.(NPD).No.741 of 2016
8. Citation No.2 is the Judgement which was relied on by the Rent Controller and the Rent Control Appellate Authority for dismissing the petition by accepting that the respondent is a Public Trust.
9. Citation Nos.3 & 4 are the Judgements in which the learned Single Judge of this Court has laid down the rule that two fundamental tests should be applied in order to find out whether a Trust is a Public Trust or a Private Trust. They are (i) whether the objects and purpose of the creation of the Trust is for public good. (ii) whether there is any investment of fund or property.
10. Citation No.5 is not applicable to the facts of this case. Citation No.6 also will not help to the facts of this case because no findings as to the status of the respondent has been rendered, though it was a party.
11. In the case involved in citation No.7 also, the respondent is a party. The litigation is between two rival groups of Sowrashtra Vipra Sabha, which are said to have been registered under the Societies Act. If https://www.mhc.tn.gov.in/judis/ Page 5 of 10 C.R.P.(NPD).No.741 of 2016 the petitioner considers the facts involved in this case are helpful to him, he can take the opportunity to produce it before the Civil Court where the suit for recovery of possession is pending. Citation No.8 relates to a party which is a Private Trust and the same is not applicable to this case.
12. In the case connecting to citation No.9, it is held that if a Court renders a finding as to the status of the Trust as a Private Trust, the matter cannot be agitated once again. The same logic is applicable when a Court renders a Trust as a Public Trust. It has been already pointed out that in the case of S.Kulandaivelu Vs. Sowrashtra Vipra Sabha Namakkal reported in 2004(4) Law Weekly 474, the Court has held that the respondent is a Public Trust. The reasons for rendering such a finding is extracted as under:-
“7. It is seen from Ex.B-1 that the amount collected by way of rent by the respondent Sabha is utilised both for public purpose and also for the purpose of marriages and for funeral expenses relating to the Sowrashtra community and to conduct night school and in assisting the students for the purpose of higher technical education and to purchase books etc., for the students and also for the purpose of establishing co-operative societies and to start new jobs to effect improvement on the field of agriculture and business in the hand-loom and weaving sectors and to help widows and social orphans (rK:f mehijfs;) and also to attend on the https://www.mhc.tn.gov.in/judis/ Page 6 of 10 C.R.P.(NPD).No.741 of 2016 handicapped poor patients suffering from incurable disease. As such, it is clear that the respondent Sabha is a public trust in which case, the respondent sabha being a public trust is exempted from the purview of the Rent Control Act. It follows that the Rent Control Original Petition as filed is not maintainable. Though no case was set up and specific pleading was not taken in the counter that the respondent Sabha is a public trust and as such the petition premises is exempted from the purview of the Rent Control Act, such stand taken by the revision petitioner/tenant before this Court is very much maintainable being the question of law and the finding recorded by the learned Rent Control Appellate Authority that the respondent Sabha is only a private trust and so the maintainability of the Rent Control Original Petition in favour of the respondent Sabha cannot be said to be correct. Such finding of the learned Rent Control Appellate Authority is to be set aside.”
13. It is true that the status of the Trust may change if the objects and purposes and other activities of the Trust change in due course. But the petitioner herein has not established such facts before the Rent Controller. Further, the order of this Court passed in the earlier case (S.Kulandaivelu Vs. Sowrashtra Vipra Sabha Namakkal ) was also not challenged and it still holds good.
14. It is submitted by the learned counsel for the respondent that they have already filed a suit against the petitioner for recovery of https://www.mhc.tn.gov.in/judis/ Page 7 of 10 C.R.P.(NPD).No.741 of 2016 possession. If the petitioner believes that the character of the respondent/Trust has changed and it is no more a Public Trust, he can establish those facts with sufficient materials before the Trial Court itself. Having got the knowledge that the respondent/Trust has already been accepted by this court as a Public Trust, the petitioner has raised the same issue in this subsequent case also. As already there is an order of this Court which held that the respondent is a Public Trust and the same is not challenged and set aside, it is correct for the Rent Control First Appellate Authority to rely on the same and accept the respondent as a Public Trust and hold that the rent control Act is not applicable to the respondent Trust.
15. In view of the foregoing reasons, I do not find any factual or legal infirmity in the order passed by the Rent Control Appellate Authority and it does not warrant any interference. https://www.mhc.tn.gov.in/judis/ Page 8 of 10 C.R.P.(NPD).No.741 of 2016 In the result, this Civil Revision Petition is dismissed. No costs. Connected civil miscellaneous petition in C.M.P.No.4009 of 2016 is also closed.
30.04.2021 Speaking Internet : Yes Index : Yes Sni To
1.The Sub-ordinate Judge, Namakkal.
2.The Rent Controller/Principal District Munsif Court, Namakkal.
3.The Section Officer, V.R.Section, High Court, Madras.
https://www.mhc.tn.gov.in/judis/ Page 9 of 10 C.R.P.(NPD).No.741 of 2016 R.N.MANJULA,J.
Sni C.R.P.(NPD).No.741 of 2016 30.04.2021 https://www.mhc.tn.gov.in/judis/ Page 10 of 10