Allahabad High Court
Hari Ram Sahu vs Dr. Ramesh Chandra Agarwal on 20 May, 2004
Equivalent citations: 2004(3)AWC2737, 2004 ALL. L. J. 3019, 2004 A I H C 4415, (2004) 3 ALL WC 2737, (2004) 56 ALL LR 310, (2005) 1 RENCR 83, (2004) 2 ALL RENTCAS 138, 2004 ALL CJ 2 1616
JUDGMENT S.U. Khan, J.
1. This is tenant's writ petition against whom suit for eviction (S.C.C. Suit No. 105 of 1994) filed by landlord respondent has been decreed on the ground of denial of title alone. Question of benefit of Section 20 (4) of U. P. Act No. 13 of 1972 was decided in favour of tenant petitioner. The suit was decreed by J.S.C.C., Jhansi through judgment and decree dated 26.2.2000. Tenant petitioner filed a revision against the said judgment and decree being S.C.C. Revision No. 40 of 2000. Revisional court dismissed the revision by judgment and order dated 20.10.2003, hence this writ petition.
2. According to the courts below, in the written statement filed by tenant in earlier proceedings initiated against him by landlord under Section 21 of U. P. Act No. 13 of 1972 (Case No. 45 of 1993) on the file of prescribed authority/Civil Judge Jhansi, tenant petitioner denied the title of landlord respondent. Copy of release application is annexed as Annexure-1 to the writ petition. It was filed by Sita Ram Likhdhari, father of landlord respondent and landlord respondent Dr. Ramesh Chandra Agarwal. Just after filing of the release application, applicant No. 1 of the release application, i.e., Sita Ram Likhdhari died. After his death petitioner tenant filed written statement in the release application. In the said written statement it was stated that neither Sita Ram Likhdhari was the sole owner/landlord nor after his death his son Dr. Ramesh Chandra Agrawal became the sole owner/landlord of the property in dispute but they were only co-owner/co-landlord. It was further stated that Sita Ram Likhdhari also left behind several sons including Dr. Ramesh Chandra Agrawal hence Dr. Ramesh Chandra Agrawal was only co-owner/landlord. In para 19 of the said written statement it was specifically stated that tenant never accepted Dr. Ramesh Chandra Agrawal as sole owner/landlord. In the written statement filed in the suit giving rise to the instant writ petition also similar plea was raised. In the suit-giving rise to the instant writ petition various documents were filed to show that Sita Ram Likhdhari and after his death plaintiff Dr. Ramesh Chandra Agrawal was the sole owner/landlord of the shop in dispute. In the oral statement tenant petitioner also admitted that Dr. Ramesh Chandra Agrawal, plaintiff was the sole owner/landlord. Questioning the derivative title does not amount to denial of title as mentioned in Section 20 (2) (f) of the Act. In this regard reference may be made to an earlier judgment delivered by me in Harold William v. Xth Additional District Judge, Bareilly, 2004 (1) AWC 132 : 2003 (2) ARC 504, in which I placed reliance upon several Supreme Court authorities. In AIR 1975 SC 398, it has been held that the plea that plaintiff is only co-owner/landlord does not amount to denial of title :
"The defendant had admitted that he was the tenant under the plaintiffs but was merely asserting that there were some more landlords of the premises in question. It was not a case of denial of relationship of landlord and tenant between the parties.................."
"In the instant case, the plea of the defendant has been that the plaintiffs being landlords of the suit premises for a moiety of share could not alone claim a decree for eviction against him.
Such a plea set up by the defendant to resist the suit for eviction was a plea qua-tenant and not de hors it." (Para 6)
3. Defendant petitioner in his written statement filed in proceedings under Section 21 of the Act did not say that Dr. Ramesh Chandra Agarwal was not the landlord. He only said that he was only co-landlord. Admitting a person to be co-landlord is clearly an admission to the effect that he is landlord. A co-landlord is also landlord.
4. In my opinion, therefore, the statement of the petitioner in his written statement filed in the earlier case under Section 21 of the Act as well as in the written statement filed in the suit did not amount to denial of title.
5. The following authorities have been cited by the learned counsel for the landlord respondent are not applicable to the facts of the case :
AIR 1958 All 847.--In this authority it has been held that the allegation, that the plaintiff is only a co-sharer and co-landlord amounts to denial of title. As a contrary view has been taken by the Supreme Court in AIR 1975 SC 398 (supra) hence the principle laid down in this authority is not correct law.
Similarly, the authority of N. D. Khanna v. Dr. J.L, Bhatia, 1982 (2) ARC 1, which has followed the earlier authority of AIR 1958 All 847, also cannot be held to be a correct law as the authority of AIR 1975 SC 398 (supra) was not considered therein.
Authority of A.N. Agarwal v. District Judge, Allahabad, 1983 ALJ 580, is not applicable to the facts of the case as in the said case after considering AIR 1975 SC 398, it was held in para 20 as under :
"That is not so in the instant case. Here as seen above in para 12 of the written statement filed by him in Suit No. 2 of 1972 respondent No. 3 had specifically pleaded that since he was in occupation "as owner and not as tenant after May 20, 1968, question of termination of tenancy did not arise."
6. In the instant case, the tenant petitioner did not assert that he was the owner.
7. The authority of Supreme Court in T.P. Madan v. Additional District Judge, Allahabad, 1988 (2) ARC 128o, is not applicable to the facts of the instant case.
8. In the authority of Mohd. Ali v. Mohd. Akhtar and Ors., 1989 (1) ARC 329. the authority of Supreme Court in AIR 1975 SC 398, was not considered. Authority in 1992 ACJ 630, is distinguishable on facts. Similarly, in the authority in 1995 AWC 1480, the aforesaid authority of Supreme Court AIR 1975 SC 398, was not considered.
9. The authorities in AIR 1996 All 178 and 1995 (2) ARC 4 (SC) are not applicable to the facts of the instant case.
10. It may be mentioned that the tenant petitioner in his written statement filed in the release application stated in paragraphs 14, 15, 16 and 19 that the shop was let out to the predecessor of the tenant by Pramanand Likhdhari father of Sita Ram Likhdhari and grandfather of Dr. Ramesh Chandra Agrawal the plaintiff respondent. In the written statement exclusive title of Parmanand Likhdhari was not denied. If there was any denial of title either of Sita Ram Likhdhari or of Dr. Ramesh Chandra Agrawal then it was only denial of derivative title and not denial of title of the landlord who let the shop to the ancestor of petitioner. It was, therefore, not hit by the doctrine of estoppel provided for under Section 116 of Evidence Act.
11. Learned counsel for the landlord respondent has also argued that the benefit of Section 20 (4) of the Act was wrongly given to the plaintiff. In this regard no argument was raised before the lower revisional court. In any case, argument of learned counsel for the landlord respondent is that while making deposit it was asserted by the tenant that the deposit was subject to the result of the suit. Such statement, even if made, does not render the deposit to be conditional.
12. Accordingly, writ petition is allowed. Judgment and order passed by both the courts below are set aside. Suit of the landlord respondent is dismissed.
13. I have held in the Writ Petition No. 29438 of 2001, Smt. Khurshida Begum and Ors. v. Additional District Judge, Allahabad and others, decided on 23,4.2004, that while granting relief to the petitioner in writ petition, the writ court is empowered to enhance the rent to a reasonable extent. In the instant case, the property in dispute is a shop, which was let out about 4 or 5, decades before. The rent of Rs. 50 per month is virtually no rent. Accordingly, it is directed that w.e.f. May, 2004, onwards tenant petitioner shall pay the rent to the landlord respondent at the rate of Rs. 750 per month.