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[Cites 6, Cited by 0]

Delhi District Court

Ram Nath Inder Devi Trust (Regd.) vs Sh. Vipin Babbar on 6 September, 2018

      IN THE COURT OF SHRI GAJENDER SINGH NAGAR:
      ADMINISTRATIVE CIVIL JUDGE­ CUM­ ADDITIONAL
           RENT CONTROLLER (CENTRAL) : DELHI

E­567/13 (Old), 78223/16 (New)


In the matter of:­

Ram Nath Inder Devi Trust (Regd.),
2764, Chatta Pratap Singh,
Kinari Bazaar, Delhi­110006.
Through its Managing trustee
Sh. Jitender Kumar.                                                                         ....Petitioner 

   
                                                   Versus


Sh. Vipin Babbar,
S/o Sh. Darshan Singh,
2764, Chatta Pratap Singh,
Kinari Bazaar, Delhi­110006.                                                               ....Respondent

Date of Institution :  21.11.2013 Date of order when reserved :  24.08.2018 Date of order when announced :  06.09.2018 J U D G M E N T :

1. Vide   this   judgment,   the   undersigned   shall   decide   the petition filed under Section 14 (1) (a) & (b) of the Delhi Rent Control E­78223/16                                                                                              Page 1/11 Act, 1958 (hereinafter referred to as DRC), of the petitioner seeking eviction of the respondent in respect of one small room situated on ground floor of premises bearing Municipal No. 2764, Chatta Pratap Singh,   Kinari   Bazaar,   Delhi­110006   (hereinafter   referred   to   as   the 'tenanted premises'), as shown in red colour in the site plan attached to the petition.

2. The brief facts of the case as narrated in the petition are that the tenanted premises was let out to respondent for non­residential purpose   at   the   monthly  rate  of   rent  of   Rs.   60/­   per   month  besides water, electricity, house tax and other charges.   The rate of rent was subsequently   enhanced   by   10%   as   per   law   vide   legal   notice   dated 17.02.2012 wherein the respondent was required to make payment of the rent at the increased rate after enhancement of 10% in future rent payable which comes to Rs. 66/­ per month.   The tenancy was oral one.  The petitioner has already obtained the requisite permission from the Competent Authority (Slum) to file the present case vide order dated 01.11.2012.

3. It is further averred that the respondent is in arrears of rent w.e.f. 01.07.1996 till 17.02.2012 (the date of notice) @ Rs. 60/­ per month alongwith interest @ 15% per annum and at the  enhanced rent at the rate of Rs. 66/­ per month excluding other charges after expiry of one month from the receipt of notice.   The petitioner sent a legal E­78223/16                                                                                              Page 2/11 notice dated 17.02.2012 calling upon the respondent to pay the arrears of rent at the rate of Rs. 60/­ per month from 01.07.1996 to till date (the date of notice) along with interest @ 15% per annum and after expiry of one month from the receipt of notice at the enhanced rate of Rs. 66/­ per month, but the respondent has not complied with the legal notice.     The   respondent   has   sublet   or   otherwise   parted   with   the possession of the tenanted premises without obtaining the consent in writing of the landlord.  Hence, the petitioner has prayed for grant of an eviction order under Section 14 (1) (a) & (b) of the D.R.C. Act against the respondent.

4. Notice of the petition served upon the respondent by way of ordinary process on 08.05.2014 and written statement has been filed on behalf of the respondent on which replication also filed on behalf of the petitioner.  

5. In written statement it is contented by the respondent that the   petition   has   not   been   signed   and   verified   and   filed   by   a   duly authorized person on behalf of the petitioner trust.  Sh. Jitender Kumar is neither the trustee, nor has been authorized by all the trustees of the petitioner trust to file and institute the present petition.  The petitioner trust is not a registered trust as required under the provisions of law.  It is stated that the petition is bad on account of non­joinder of all the trustees   of   the   trust.     It   is   stated   that   the   respondent   has   always E­78223/16                                                                                              Page 3/11 tendered the rent to the petitioner trust, but the clerk who sits in the office refused to accept the rent as and when tendered in person on the ground that there is no body to look after the affairs of the trust after the death of original trustees, no new trustee is appointed as per the terms and provisions of the trust.  The rent was tendered every month and lastly the arrears of the rent for a period of three years amounting to   Rs.   2,160/­   was   tendered   on   15.03.2012,   but   the   clerk/   person present at the office refused to accept the same and further stated that Sh. Jitender Kumar has no authority to collect the rent.   There is no absolutely, no willful default of the tender of rent by the respondent. It is stated that there is no subletting, assignment or parting with the possession of premises in question.   It is admitted by the respondent that he is tenant in the tenanted premises.  It is further admitted by the respondent  that the rate of rent is Rs. 60/­  per month exclusive of water and electricity charges, however it is denied that the rent was subsequently   enhanced   by   10%   as   per   law   vide   legal   notice   dated 17.02.2012.     It   is   denied   that   the   legal   notice   was   served   to   the respondent.  It is denied that the premises is used for non­commercial purpose.     It   is   stated   that   no   permission   has   been   taken   from   the Competent Authority (Slum) on the ground of subletting, hence the petition is liable to be rejected as barred U/s 19 of the Slum Areas (Improvement and Clearance) Act.

6. The petitioner has filed replication and the averments made E­78223/16                                                                                              Page 4/11 in the petition have been reiterated and reaffirmed.  It is stated that Sh. Jitender   Kumar   has   been   duly   authorized   to   institute   the   present petition.   It is stated that the respondent never tender the rent in the office of the petitioner at any point of time and no clerk in the office of the petitioner refused to accept the rent.

7. In support of its case, the petitioner has got examined Sh. Jitender Kumar as PW­1 and Sh. Narender Mohan Sharma as PW­2. In rebuttal, the respondent has got examined himself as RW­1.  

8. PW­1 has deposed almost on the same lines as averred in the  petition.     He   exhibited   on   record  minute  book  as   Ex.   PW­1/1; certified   copy   of   order   dated   17.07.1989   and   application   dated 17.07.1989 by which the petitioner trust is executed as Ex. PW­1/2; site plan as Ex. PW­1/3, rent receipts issued by the previous order to the   father   of   the   respondent   as   Ex.   PW­1/4;   legal   notice   dated 17.02.2012 as Ex. PW­1/5; registered A.D. Postal Receipt and Speed Post receipt as Ex. PW­1/6 and copy of order of Competent Authority (Slum)   as   Ex.   PW­1/7.     It   is   pertinent   to   mention   here   that inadvertently in the statement of PW­1 the documents on which he relied upon have been mentioned from Ex. PW­1/1 to Ex. PW­1/9, however in the affidavit only documents from Ex. PW­1/1 to Ex. PW­ 1/7 have been mentioned.  In his cross­examination, it is stated by him that he has little personal knowledge of the present eviction petition.

E­78223/16                                                                                              Page 5/11

He denied the suggestion that he is not the Managing Trustee of the petitioner   society,   or   that   he   has   not   authorized   to   file   the   present petition.   It is stated by him that he has not filed any document to prove that the Dharamshala is registered under Trust Act.  It is stated by him that the Trust was created by the order of the Court and no document was prepared after order of the Court.  He could not tell if rent was used to be collected on monthly, quarterly or yearly basis. He could not tell how the rent was collected prior to 1996.  It is stated by him that he never visited the respondent for collecting the rent.  It is stated by him that he has not authorized anybody to collect the rent.  It is stated by him that Sh. Subhash Chand might be the Karigar.   He could not tell if Sh. Subhash Chand is the Karigar of the respondent, or not.

9. PW­2 Sh. Narender Mohan Sharma has deposed that he has known   to   both   the   parties   being   the   resident   of   the   locality.     The respondent   is   a   tenant   in   respect   of   the   tenanted   premises.     The respondent   has   sublet   the   tenanted   shop   to   Sh.   Subhash   who   is presently doing the business of Gold Smith from the suit premises independently.     The   respondent   has   no   control   over   the   tenanted premises.  The respondent used to visit the suit premises once in two or three months to collect the rent from the sub­tenant.

10. No other witness has been examined on behalf of petitioner E­78223/16                                                                                              Page 6/11 and petitioner's evidence stands closed.

11. RW­1 has deposed almost on the same lines as averred in the written statement.  In his cross­examination, it is stated by him that he received a notice, Ex. PW­1/5.  After receiving the same he tried to tender the rent to Ms. Saroj Garg, one of the trustee, however she refused to accept the rent on the ground that there is some dispute in the trust.  It is stated by him that he has given reply to the said notice.  

12. The undersigned has heard the submissions of Ld. Counsel for the parties and perused the record.

13. The present petition has been filed by the petitioner under Section 14 (1) (a) & (b) of D.R.C. Act.  To succeed on this ground, a petitioner must satisfy the following ingredients :­

(i) That there is relationship of landlord and tenant between the parties;

(ii) That there are arrears of legally recoverable rent;

(iii) That a valid legal demand notice was duly served upon the   respondent   in   accordance   with   Section   106   of   Transfer   of Property Act, 1882; 

(iv) That  the  respondent has neither paid nor  tendered the E­78223/16                                                                                              Page 7/11 entire arrears of legally recoverable rent within two months of date of receipt of legal demand notice; and

(v) That the tenant has sub­let, assigned or otherwise parted with the possession of the whole or any part of the premises without obtaining the consent in writing of the landlord.

14. Now the undersigned shall deal with the evidence led by the parties to decide whether the aforesaid ingredients as required U/s 14 (1) (a) & (b) of DRC Act have been proved on the record or not. 

(i) Relationship of landlord and tenant

15. Admittedly, the  respondent  is tenant of  Ram  Nath Inder Devi Trust (Regd.) who is petitioner in the present petition, however the main contention of the respondent is that Sh. Jitender Kumar who has filed the present petition is not concerned with Ram Nath Inder Devi Trust (Regd.) and is no one to file the present petition.

16. In order to show authority of Sh. Jitender Kumar to file the present petition, a document, Ex. PW­1/1 has been filed on behalf of petitioner.  The said document is written on a plain paper i.e. not on letter head of any society, or trust.  The said document has been signed by   ten   persons   namely   Sh.   Jitender   Kumar   Sharma,   Sh.   Narender E­78223/16                                                                                              Page 8/11 Mohan Sharma, Sh. Bishan Swaroop Jain, Sh. Ashok Kumar Gupta, Sh.   Mukesh   Mathur,   Sh.   Shiv   Kumar   Khanna,   Sh.   Suresh   Chand Gupta, Sh. Rakesh Jain, Sh. Sanjay Jain and Sh. Dhanesh Sharma.  In this   document,   it   has   been   mentioned   that   Sh.   Jitender   Kumar   is Managing   Trustee   of   petitioner   trust   and   Sh.   Sanjay   Gupta,   Ld. Counsel has given his consent to contest the case on behalf of trust.

17. It is argued by Ld. Counsel for petitioner that the trust was created by the order of Sh. S.M. Aggarwal, the then Ld. Additional District Judge in suit titled as Ram Narain (deceased) now represented by his legal heirs Vs. Brij Mohan Sharma & Ors.  Vide that order Ram Nath   Inder   Devi   Trust   consisting   five   trustrees   namely   Smt.   Saroj Garg,   Sh.   Anupam   Kumar,   Sh.   Brij   Mohan   Sharma,   Sh.   Bishan Saroop Jain and Sh. Sat Narain Mittal was constituted.  It was further provided   that   any   vacancy   of   the   trustee   shall   be   filled   in   by appointing   another   trustee   by   majority   decision   of   the   surviving trustee.  In case, the surviving trustee are not able to reach a majority decision   in   this   regard,   the   decision   of   the   then   Metropolitan Councilor, or the M.L.A. of the area shall be final.   It was further provided that  the trust has got to be registered under  the Societies Registration Act.

18. The judgment of Sh. S.M. Aggarwal filed by the petitioner provided the procedure for appointment of trust.   The names of first E­78223/16                                                                                              Page 9/11 five trustees have also been mentioned.  It is to be noted that none of the   first   five   trustees   has   signed   the   document,   Ex.   PW­1/1.     No previous document whereby the trustees retired, or new trustees were appointed has been filed on record to show that the persons who have signed the document, Ex. PW­1/1 are present trustees of the petitioner trust.   Further, the name of petitioner is Ram Nath Inder Devi Trust (Regd.),   however,   infact   it   is   a   society   registered   under   Society Registration Act.   As per Section 4 of the Society Registration Act every year list of members of society including office bearers has to be submitted to the office of Registrar.  No such document has been filed on record to show who were members of the petitioner trust at the time of filing of the present petition.   It was a document maintained by Registrar of Societies/ Companies which was required to be brought by the petitioner.  The petitioner has failed to brought the same.  The onus   to   prove   that   the   petition   has   been   filed   by   duly   authorized person   is   upon   the   petitioner,   however   the   petitioner   has   failed   to brought on record any document which shows that Sh. Jitender Kumar is   duly   authorized   person   to   file   the   present   petition.     In   these circumstances, the self serving document, Ex. PW­1/1 is not helpful for the petitioner.  Thus, the petitioner has failed to show that the case has been filed by duly authorized person, hence the present petition deserves to be dismissed.

19. Since the matter has been disposed off on the above­stated E­78223/16                                                                                              Page 10/11 technical   ground   there   is   no   justification   to   give   finding   on   other points.  In the result, the petition is dismissed.  No order as to costs.

File be consigned to Record Room.

Digitally signed
                                                            GAJENDER                 by GAJENDER
                                                            SINGH                    SINGH NAGAR
                                                                                     Date: 2018.09.07
                                                            NAGAR                    15:58:24 +0530

Announced in the open court          (GAJENDER SINGH NAGAR)
on 06.09.2018                          Administrative   Civil   Judge­cum­
                                     Additional Rent Controller (Central) 
                                                    Delhi/ 06.09.2018

(This judgment contains 11 pages in total)




E­78223/16                                                                                              Page 11/11
                                                                                                E­78223/16
06.09.2018
Present:         None.

Vide   separate   judgment,   the   present   petition   of   the petitioner is dismissed.  No order as to costs.

File be consigned to Record Room. 

(Gajender Singh Nagar) ACJ/ARC (Central), Delhi/06.09.2018 E­78223/16                                                                                              Page 12/11