Supreme Court of India
Sarwan Kumar Onkar Nath vs Subhas Kumar Agarwalla on 9 October, 1987
Equivalent citations: 1987 AIR 2302, 1988 SCR (1) 414, AIR 1987 SUPREME COURT 2302, 1987 (4) SCC 546, (1987) 4 JT 64 (SC), 1987 5 JT 64, 1987 RAJLR 587
Author: E.S. Venkataramiah
Bench: E.S. Venkataramiah, K.N. Singh
PETITIONER:
SARWAN KUMAR ONKAR NATH
Vs.
RESPONDENT:
SUBHAS KUMAR AGARWALLA
DATE OF JUDGMENT09/10/1987
BENCH:
VENKATARAMIAH, E.S. (J)
BENCH:
VENKATARAMIAH, E.S. (J)
SINGH, K.N. (J)
RANGNATHAN, S.
CITATION:
1987 AIR 2302 1988 SCR (1) 414
1987 SCC (4) 546 JT 1987 (4) 64
1987 SCALE (2)723
CITATOR INFO :
D 1988 SC1821 (7)
F 1989 SC1510 (9)
ACT:
Bihar Building (Lease, Rent and Eviction) Control Act,
1947-S. 11(1)(d)-Eviction of tenant for default in payment
of rent-In the absence of any agreement to the contrary,
tenant can claim set off against advance payment of rent
accepted by landlord in violation of s. 3 of the Act and the
Court cannot order eviction by invoking the doctrine of in
pari delicto.
HEADNOTE:
When the appellant did not pay rent for September and
October, 1972, the respondent filed a petition for its
eviction from the premises in question under s. ll(l)(d) of
the Bihar Building (Lease, Rent and Eviction) Act, 1947
which provided that on failure to pay two months' rent a
tenant was liable to be evicted from the premises taken on
lease. The appellant's defence was that it had paid two
months' rent in advance at the inception of the tenancy with
an understanding that it could be set off against the rent
whenever necessary or required and, further, that since
under s. 3 of the Act it was not lawful for the landlord to
have received any sum exceeding one month's rent in advance,
it could not be considered as a defaulter in payment of rent
for purposes of s. ll(l)(d) as, at least one month's rent
which had been paid in excess of what was permitted under s.
3 was liable to be adjusted towards the arrears. The Trial
Court dismissed the suit, and his appeal against the same
having been rejected by the Additional Subordinate Judge,
the respondent approached the High Court by a Second Appeal.
Although it accepted the plea that the appellant had paid
two months' rent in advance at the inception of the tenancy,
the High Court arrived at the finding that the appellant had
failed to pay the rent for the months of September and
October, 1972, on the ground that the appellant had not
requested the respondent to adjust it towards the rent due
for the aforesaid two months. Observing that the rule of in
pari delicto did not help the appellant in this case, the
High Court set aside the concurrent judgments of the two
courts below and directed eviction.
Allowing the appeal by special leave,
415
^
HELD: The appellant could not be treated as a defaulter
who had A failed to pay rent for two months. [418E]
(i) The High Court approached the entire case in a
technical fashion. The respondent was not entitled to
receive more than one month's rent by way of advance. Yet,
the respondent had received in advance the rent for two
months. The receipt under which the said advance was
received does not state that the amount received was liable
to be adjusted towards the arrears of rent only on the
appellant informing the respondent orally or in writing that
such adjustment is to be made. In the written statement,
however, the appellant pleaded that the amount paid by way
of advance could be set off by way of rent whenever
necessary or required. This is not a case where there was
any agreement to the effect that such adjustment could be
made only on the tenant asking the landlord to make such
adjustment. Nor is this a case where the tenant was liable
to the landlord on any other account. The only transaction
between them was the lease in question and the amount in
question had been paid as rent in advance. There was also no
agreement that the amount was liable to be adjusted at the
termination of the lease. It was, therefore, open to the
respondent to appropriate the said sum towards the arrears
even without any option being exercised as regards such
adjustment by the appellant. [418A-D]
(ii) The High Court was also wrong in coming to the
conclusion that the appellant could not rely on the
provisions of s. 3 of the Act on the ground that if the
parties were in pari delicto the court would not come to the
rescue of either. [418E]
Mohd. Salimuddin v. Misri Lal & Anr., [1986] 1 S.C.R.
622, relied on.
Gulab Chand Prasad v. Budwanti & Anr., A.I.R. 1985 Pat.
327, referred to.
Budhwanti & Anr. v. Gulab Chand Prasad., [1987] 1 Scale
501, distinguished.
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 2607 of 1987.
From the Judgment and order dated 6.1.1986 of the Patna High Court in Appeal Decree No. 75 of 1978.
416Avadh Behari and Y.K. Jain for the Appellant. Shanker Ghosh and M. P. Jha for the Respondent. The Judgment of the Court was delivered by VENKATARAMIAH, J. The appellant is a firm carrying on business at Jharia. It took on lease a room bearing No. 1 in a building belonging to the respondent on a monthly rent of Rs.70 on 7.11.1960 and paid in advance two months' rent, i.e., Rs.140. The appellant paid rents regularly but did not pay the rent for the months of September and October, 1972. Taking advantage of the non-payment of the rent in respect of the said two months the respondent filed a petition for eviction against the appellant contending that the appellant had become liable to be evicted from the premises in question under clause (d) of sub-section (1) of section 11 of the Bihar Building (Lease, Rent and Eviction) Control Act, 1947 (hereinafter referred to as 'the Act') which provided that on failure to pay two months' rent a tenant was liable to be evicted from the premises taken on lease. The appellant pleaded inter alia in his written statement that at the time of the inception of the tenancy it had paid the respondent a sum of Rs.140 as advance rent with an understanding that the amount of advance could be set off against the rent whenever necessary or required and that since under section 3 of the Act it was not lawful for a landlord to claim or receive, in consideration of the grant, renewal or continuance of a tenancy of any building, the payment of any premium, salami, fine or any other like sum in addition to the rent or payment of any sum exceeding one month's rent of such building as rent, in advance, the appellant could not be considered as a defaulter in payment of rent for purposes of clause (d) of section 11(1) of the Act as atleast one month's rent which had been paid in excess of what was permitted under section 3 of the Act was liable to be adjusted towards the arrears. The appellant, therefore, contended that in any view of the matter it could not be treated as a defaulter liable to be ejected from the premises. Agreeing with the pleas of the appellant the trial court dismissed the suit and the appeal filed by the respondent before the {[; Additional Subordinate Judge, Dhanbad against the judgment of the trial court was also dismissed. The respondent filed a second appeal before the High Court against the judgment of the Additional Subordinate Judge. The High Court found that the appellant had failed to pay the rent for the months of September and October, 1972 although it accepted the plea of the appellant that he had paid the sum of Rs.140 as rent in advance on the ground that the appellant had not requested 417 the respondent to adjust the rent which he had paid in advance A towards the rent due for the months of September and October, 1972. The relevant part of the judgment of the High Court reads thus:
"6. In paragraph 9 of the written statement, the respondent stated that Rs.140 was advanced to the appellant, with an understanding that it could be set off against the rent whenever necessary or required. It will, therefore, appear that the respondent was entitled to claim adjustment if it was necessary or required. The respondent neither orally nor in writing informed that it was exercising its option under the agreement for adjusting the amount paid in advance towards the rent of September and October, 197,.. Accordingly to the respondent's own showing, it remitted the rent for these two months also alongwith rent of November and December, 1972 in January, 1973. If it had exercised its option under the agreement, there was no necessity for it to remit the rent for the months of September and October because that amount was not due as it had been paid by adjustment. Mr. Sinha submitted that the pleading should not be construed in a pedantic manner. There is no question of construing the pleadings in this case in a pedantic manner because according to its own case, the respondent was entitled to adjust the amount if necessary or required and for that it was necessary for it to intimate the appellant that it was exercising his option. Further, in the written statement no where it is asserted that it may be allowed to adjust the amount against the rent of September and October, 1972. Since the option was not exercised at any stage, the respondent cannot get the benefit of the amount paid by it in advance to the appellant. Mr. Merathia tried to make out that section 3 of the Act prohibits the landlord to accept the rent for more than one month and as the advance was for two months, no benefit can be given to the respondent as the contract was against the statute. It is true that if the parties are in pari delicto court will not come in rescue of either. However. that does not help the appellant."
Accordingly the High Court set aside the concurrent judgments of the two courts below and directed the eviction. This appeal by special leave is filed by the appellant against the judgment of the High Court. H 418 It is unfortunate that the High Court has approached the entire case in a technical fashion. It is not disputed that the respondent was not entitled to receive more than one month's rent by way of advance. Yet, the respondent had received in advance the rent for two months. The receipt under which the said advance was received does not state that the amount received was liable to be adjusted towards the arrears of rent only on the appellant informing the respondent orally or in writing that such adjustment is to be made. In the written statement, however, the appellant pleaded that the amount paid by way of advance could be set off by way of rent whenever necessary or required. This is not a case where there was any agreement to the effect that such adjustment could be made only on the tenant asking the landlord to make such adjustment. Nor is this a case where the tenant was liable to the landlord on any other account. The only transaction between them was the lease in question and the amount in question had been paid as rent in advance. There was also no agreement that the amount was liable to be adjusted at the termination of the lease. It was, therefore, open to the respondent to appropriate the said sum towards the arrears even without any option being exercised as regards such adjustment by the appellant. The High Court erred in observing that the appellant had not asserted in its written. statement that it may be allowed to adjust the advance amount towards the rent due for the months of September and October, 1972. In substance the plea set out in para 9 of the written statement, amounts to such an assertion. In any case the appellant could not be treated as a defaulter who had failed to pay rent for two months. The High Court was also wrong in coming to the conclusion that the appellant could not rely on the provisions of section 3 of the Act on the ground that if the parties were in pari delicto the court would not come to the rescue of either.
In Mohd. Salimuddin v. Misri Lal and another, [19861 1 S.C.R. 622 this Court has held that where in a suit by landlord for eviction of tenant it was found that the tenant, in order to secure the tenancy advanced certain amount to the landlord (although in violation of prohibition to do so as embodied in section 3 of the Act) under an agreement containing a stipulation that the loan amount was to be adjusted against the rent which accrued, and the amount so advanced was sufficient to cover the landlord's claim of arrears of rent for the relevant period, it could not be said that the tenant was not entitled to claim adjustment of the loan amount so advanced against the rent which accrued subsequently, simply because the loan advanced was in violation of the prohibition contained in the Act. Accordingly, this Court held that as the tenant was not in arrears of rent after the 419 adjustment of loan amount towards the rent, he was not liable to be evicted from the premises in question. This Court further observed that the doctrine of in pari delicto was not attracted to such a situation. The principle enunciated in the above case is equally applicable to the case before us.
The learned counsel for the respondent, however, relied upon a Full Bench decision of the High Court of Patna in Galab Chand Prasad v. Budhwanti and another, A.I.R. 1985 Pat. 327 in which it had been held that any excess rent paid by a tenant to his landlord in pursuance of a mutually agreed enhancement of rent which was illegal did not get automatically adjusted against all the subsequent defaults in the payment of the monthly rent under the Act. The decree for eviction passed by the High Court of Patna in the above case has no doubt been affirmed by this Court in Budhwanti & Anr. v. Gulab Chand Prasad., [1987] 1 SCALE 501. But, this Court affirmed the judgment of the High Court not on the ground that the tenant in that case was a defaulter in payment of rent but on the ground that the landlord required the premises for his bona fide use and occupation. This Court in its judgment observed that "in the view we propose to take .................. we do not think it necessary to go into the question whether the appellants had committed default in payment of rent and secondly even if they had committed default, they are entitled to adjust the excess rent paid by them over a span of 30 years without reference to the rule of in pari delicto. The reason for our refraining to go into these questions is because we find the decree for eviction passed against the appellants can be sustained on the second ground, viz., bona fide requirement of the shop for the business requirements of the members of the joint family." It is not now necessary for us to consider the correctness of the observation made by the Full Bench of Patna High Court on the question of default and the right of the tenant to claim adjustment because what was claimed by way of adjustment in the said case was a certain excess amount paid over a long period of 30 years as enhanced rent under a mutual agreement though such payment was contrary to law. But in the case before us the amount of Rs.140 had not been paid as enhanced rent under any such agreement. It was, in fact, an amount which had been paid in advance which was liable to be adjusted whenever it was necessary or required.
On the facts and in the circumstances of the case we are satisfied that the appellant was not in arrears of two months' rent. We are of opinion that the High Court was in error in holding that the appellant was a defaulter who was liable to be evicted under clause (d) of sub-
420section (1) of section 11 of the Act. The judgment of the High Court is,therefore, liable to be set aside and we accordingly set it aside. The judgment of the trial court which has been affirmed by the first appellate court is restored. The appeal is accordingly allowed with costs.
H.L.C. Appeal allowed.
421