Bombay High Court
D(5) Dinkar Sarjerao Dappal vs The Board Of Trustees Of The on 13 January, 2009
Author: V.C.Daga
Bench: V.C.Daga
bgp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.2685 OF 1991
IN
APPEAL NO.40 OF 1989
IN
L.E. & C. SUIT NO.145/193 OF 1978
1A. Smt.Shalan w/o.Narayan Dappal
1B. Smt.Sonubai, mother of
Narayan Eknath Dappal
1C. Pintu s/o.Narayan Dappal,
Minor, M.G.Smt.Shalan w/o.
Narayan Dappal
Heirs & Legal Representatives
of the deceased Narayan
Eknath Dappal,
All Indian Citizen, Adults,
residing at Tankiwale Building,
4th Fl;oor, Dr.Maheshwari Road,
Bombay - 400 009.
1D. Sarjerao Gyandeo Dappa,
since deceased his Lrs.
1D(1) Smt.Laxmi Sarjerao Dappal
1D(2) Suryakant Sarjerao Dappal
1D(3) Chandrakant Sarjerao Dappal
1D(4) Shankar Sarjerao Dappal
1D(5) Dinkar Sarjerao Dappal ..Petitioners
all of Satara, Indian (Original
Inhabitant, R/o.381, Appellants
Shaniwar Peth, Satara. Defendants)
VERSUS
The Board of Trustees of the
Port of Bombay, a statutory
Corporation incorporated under
the Major Port Trusts Act, 1963 ..Respondents
having their Head Office at (Original
Shapurji Vallabhdas Marg, Plaintiffs &
Bombay - 400 038. Respondents)
Mr.V.Y.Sanglikar for the Petitioners
Mr.U.J.Makhija with Mr.Parag Khandhar i/b. Mulla &
Mulla for the Respondents.
CORAM :- V.C.DAGA,J.
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:2:
JUDGMENT RESERVED ON : 13TH OCTOBER, 2008
JUDGMENT PRONOUNCED ON : 13TH JANUARY, 2009
JUDGMENT (PER : V.C.DAGA,J.)
1. The un-successful Defendants in a suit, suffering from a decree of eviction from the suit premises, are the Petitioners herein.
BACKGROUND FACTS:
2. The factual background of the dispute lies in a narrow compass and it is this:
3. The suit had been filed on 16th February, 1978 by the Plaintiffs/Respondents herein against the Original Defendant, being the Predecessors of the Petitioners under Section 41 of the Presidency Small Cause Courts Act, 1882 inter alia; seeking decree for eviction from the suit premises, arrears of compensation and mesne profits.
4. The suit was decreed on 2nd December, 1988.
The Appeal against the said decree preferred by the Petitioners being Appeal No.40 of 1989 was dismissed on 22nd February, 1991. This judgment and decree is a subject matter of challenge in this Writ Petition filed under Article 227 of the Constitution of India.
5. During the pendency of the suit, the Public ::: Downloaded on - 09/06/2013 14:13:44 ::: :3: Premises (Eviction of Unauthorised Occupants) Act, 1971 (for short the " Public Premises Eviction Act") came to be amended by the Act of 61 of 1980 effective from 20th December, 1980 with the result, the suit premises came to be included in the definition of "public premises" under Section 2(e)(v) of the said Act.
6. The solitary contention raised by the Petitioners in the Petition is that in view of the provisions of the said Public Premises Eviction Act the Court of Presidency Small Cause had lost its jurisdiction placed on to Section ig try 1(3) the and suit.
Section
The
15
reliance
of the
has
said
been
Act.
In other words, though the premises was within the
sweep of the Presidency Small Cause Courts Act,1882 on
the date of the institution of the suit, since the law
has changed after the institution of the suit
providing for special remedy for eviction from the
suit premises, the Court of Small Cause had lost its jurisdiction to decide the said Lis.
THE ISSUE
7. In view of the above contention, the main issue involved in this Petition pertains to the jurisdiction of the Court of Small Causes under Section 41 of the Presidency Small Cause Courts Act, 1882 with respect to the eviction of a tenant from ::: Downloaded on - 09/06/2013 14:13:44 ::: :4: "public premises"
STATUTORY PROVISIONS:
8. Before proceeding to recapitulate the oral as well as written submissions made by the rival parties to support their respective contentions, it is necessary to turn to the relevant statutory provisions of law in this regard.
. Section 2(e)2(v), 5, 13 and 15 of the said Act read as under:
ig 2(e) "public premises" means -
2(v) any Board of Trustees constituted under the Major Port Trusts Act, 1963 (38 of 1963).
5. Eviction of unauthorised occupants:
(1) If, after considering the cause, if any, shown by any person in pursuance of a notice under Section 4 and [any evidence produced by him in support of the same and after personal hearing, if any, given under clause (b) of sub-section (2) of Section 4], the estate officer is satisfied that the public premises are in unauthorised occupation, the estate officer may make an order of eviction, for reasons to be recorded therein, directing that the public premises shall be vacated, on such date as may be specified in the order, by all persons who may be in occupation thereof or any part thereof, and cause a copy of the order to be affixed on the outer door or some other conspicuous part of the public premises.
(2) If any person refuses or fails to comply with the order of eviction [on or before the date specified in the said order or within fifteen days of the date of its publication under sub-section (1), whichever is later], the estate officer or any other officer duly authorised by the estate officer in this behalf [may after the date so specified or after the expiry of the period aforesaid, whichever is later, evict that person] from, ::: Downloaded on - 09/06/2013 14:13:44 ::: :5: and take possession of the public premises and may, for that purpose, use such force as may be necessary.
13. Liability of heirs and legal representatives;
(1) Where any person against whom any proceeding for the determination of arrears of rent or for the assessment of damages [or for the determination of the amount payable by way of interest on such arrears of rent or damages] is to be or has been taken dies before the proceeding is taken or during the pendency thereof, the proceeding may be taken or, as the case may be, continued against the heirs or legal representatives of that person.
[(1-A) Where any person from whom any cost of removal of any building or other structure or fixture, or, as the case may be, any goods, cattle or other animal is to be recovered under sub-section (2) [or sub-section (3)] of Section 5-A, or any expenses of demolition are to be recovered under sub-section (5) of Section 5-B, dies before any proceeding is taken for the recovery of such cost or during the pendency thereof, the proceeding may be taken or, as the case may be, continued against the heirs or legal representatives of that person.] (2) Any amount due to the Central Government or the [statutory authority] from the person whether by way of arrears of [rent or damages or costs of removal referred to in Section 5-A or expenses of demolition referred to in Section 5-B or interest referred to in sub-section (2-A) of Section 7 or any other cost] shall, after the death of the person, be payable by his heirs or legal representatives but their liability shall be limited to the extent of the assets of the deceased in their hands.
15. Bar of jurisdiction:
No court shall have jurisdiction to entertain any suit or proceeding in respect of -
(a) the eviction of any person who is in unauthorised occupation of any public premises, or
(b) the removal of any building, structure or fixture or goods, cattle or other animal from any public premises under Section 5-A, or ::: Downloaded on - 09/06/2013 14:13:44 ::: :6:
(c) the demolition of any building or other structure made, or ordered to be made, under Section 5-B, or [(cc) the sealing of any erection or work or of any public premises under Section 5-C, or]
(d) the arrears of rent payable under sub-section (1) of Section 7 or damages payable under sub-section (2), or interest payable under sub-section (2-A), of that section, or
(e) the recovery of -
(i) costs of removal of any building,
structure or fixture or goods, cattle or other
animal under Section 5-A, or
(ii) expenses of demolition under Section 5-B,
or
(iii) costs awarded to the Central Government
or ig statutory authority under sub-section (5)
of Section 9, or
(iv) any portion of such rent, damages, costs
of removal, expenses of demolition or costs
awarded to the Central Government or the
statutory authority.]
RIVAL CONTENTIONS :
9. Mr.Sanglikar Learned Counsel for the
Petitioners urged that during the pendency of the
suit, the Public Premises Eviction Act was amended by
Act of 61 of 1980 with effect from 20th December, 1980
and the suit premises were included in the Definition
of Public Premises under Section 2(e)2(v) of the said
Act having retrospective effect as such the Small
Cause Court had no jurisdiction to decide the eviction
proceeding filed in respect of the suit premises after
1980, as such the impugned judgment and decree is liable to be set aside.::: Downloaded on - 09/06/2013 14:13:44 ::: :7:
10. Mr.Sanglikar further urged that if the premises are public premises, Rent Act has no application. In his submission Public Premises Eviction Act prevails over the Rent Act. Reliance is placed upon the judgment of the Apex Court in the case of Ashoka Marketing Ltd. and Anr. Vs. Punjab National Bank and Ors. AIR 1991 SC 855 and Kaiser-I-Hind Pvt. Ltd. and Anr. Vs. National Textile Corporation (Maharashtra North) Ltd. and Ors.
(2002) 8 SCC 182 and Crawford Bayley & Co. and Ors.
Vs. Union of India and Ors. (2006) 6 SCC 25.
2511.
would prevail Mr.Sanglikar submits that the Special Law over General Law. As a consequence he submits that the Public Premises Eviction Act would prevail over existing Small Cause Court Act. In his submission both the Courts below have committed manifest error in rejecting the contention leading to the issue of jurisdiction of the Small Cause Court, raised by the Petitioners on the touch stone of Section 15 of the Public Premises Eviction Act.
12. Mr.Sanglikar, relying upon the land-mark decision in Anisminic Ltd. Vs. The Foreign Compensation Commission and Anr. (1969) 1 ALL E.R.208, submits that the said decision has considerably changed the legal composition and virtually assimilated the distinction between lack of jurisdiction and erroneous exercise of jurisdiction.
::: Downloaded on - 09/06/2013 14:13:44 ::: :8:In his submission, the Courts of limited jurisdiction must have jurisdiction over Lis not only when the Lis is initiated but also when it is decided. He also pressed into service two judgments of the Apex Court, one in the case of Union of India Vs. Tarachand Gupta & Bros. AIR 1971 SC 1558 and another in the case of Shri.M.L.Sethi Vs. Shri.R.P.Kapur AIR 1972 SC 2379, to contend that the ratio laid down by the House of Law in Anisminic Ltd. (Supra) has been approved by the Apex Court.
13. In nutshell, Mr.Sanglikar submits that the Small eviction Cause proceeding ig Court filed had no in jurisdiction respect to of decide the the suit premises after 21st December,1980 and that the Appellate Court ought to have taken into account the said settled legal position and should have dismissed the suit treating the Appeal being continuation of the suit. He, thus, submits that the impugned judgment and decree is liable to be quashed and set aside and the suit is liable to be dismissed with costs.
14. Mr.Sanglikar placed reliance on number of other judgments to buttress his submissions. It is not necessary to refer them at this stage, since relevant portions of them are being considered in the later part of this order.
15. Per contra Mr.Makhija learned Counsel ::: Downloaded on - 09/06/2013 14:13:44 ::: :9: appearing for the Respondents urged that Section 15 is not retrospective. It is prospective in application.
It does not provide that after coming into effect the amendment in the said Act, pending suits and/or proceedings would have to be transferred to the appropriate forum under the Public Premises Eviction Act and that the Court considering the matter would be ousted of its jurisdiction to proceed further with such suits or Appeals. In his submission, wherever such an effect is sought the Amending Act itself provides that all pending proceedings would be taken out of the Forum in which they are filed and transferred are shown to referring the new to Forum.
Section 27
Examples
of the
of this
Railways
kind
Act,
Section 31 of the Recovery of Debts Due to Bankers and
Financial Institutions Act,1963 and Section 15 of the
Maharashtra Employees of Private Schools (Conditions of Service) Act, 1977.
16. Mr.Makhija further submits that during the pendency of the Appeal, the Forum under the Public Premises Eviction Act had been created as such the Appellate Court was not bound to refer the matter to the Forum created under that Act or dismiss the Appeal on the ground that the Appellate Court had no jurisdiction from that date. He submits that the jurisdiction of the Appellate Court (Forum/Tribunal) is determined at the time when the Lis is initiated or instituted. An Appeal being a statutory right the ::: Downloaded on - 09/06/2013 14:13:44 ::: :10: Appellate Forum was determined under the Statute under which the original suit was filed. Therefore, the appellate forum provided for under the Presidency Small Cause Courts Act for filing an appeal against a decree passed in the proceeding under Section 41 was the only Court available for filing appeal.
17. Mr.Makhija also submits that the Estate Officer was not vested with the right to hear Appeals from a decree already passed by the Court of Small Causes. Therefore, there was no question of transferring the Appeal to the Estate Officer.
18. Mr.Makhija further contends that the right of Appeal is not a mere matter of procedure but is a substantive right. Institution of suit carries with it the implication that all rights of Appeal then in force are preserved to the parties thereto till rest of the career of the suit. Right of appeal is vested and such a right to enter the superior Court accrues to a litigant and exists as on and from the date the lis commences although it may be actually exercised when the judgment is pronounced. Such a right is to be governed by law prevailing at the date of institution of the suit or proceeding and not by the law that prevails on the date of its decision. Such a vested right cannot be taken away except by express enactment or necessary intendment. The intention to interfere with or to imperil such a vested right ::: Downloaded on - 09/06/2013 14:13:44 ::: :11: cannot be presumed unless such an intention is clearly manifested by express words or necessary implication.
In support of his submission, he relied on the judgments in the case of : Garikapati Veeraya Vs. N.Subbiah Choudhary and Ors. AIR 1957 SC 540, He also relied on the decision of the Hon'ble Supreme Court in the case of Messrs Hoosein Kasam Dada (India) Ltd.
Vs. The State of Madhya Pradesh and Ors. AIR 1953 SC
221. 221 Mr.Makhija also placed reliance on the decision in the case of State of Bombay Vs. M/s.Supreme General Films Exchange Ltd. AIR 1960 SC 980;
980 in support of his submission.
19. In the submission of Mr.Makhija it cannot be contended that the decree which had already been passed has become infructuous or be set aside or be non est inasmuch as there is no provision in the Public Premises Eviction Act that the decrees passed earlier against which Appeals are pending would be affected and that a new procedure would have to be adopted by a person who already held a decree under the existing law. According to him there is no destruction of the right of Appeal against an existing decree as a consequence of Section 15 of the Public Premises Eviction Act.
20. Mr.Makhija submits that the words "suit" or "proceedings" do not ordinarily indicate the Appellate proceedings. In his submission Section 15 of the ::: Downloaded on - 09/06/2013 14:13:44 ::: :12: Public Premises Eviction Act has used the words "suit"
or "proceedings" as such it will be reasonable to exclude appellate proceedings. Reliance is placed on Dewaji Vs. Ganpatlal AIR 1969 SC 560.
56021. Mr.Makhija also relied on United Bank of India, Calcutta Vs. Abhijit Tea Co.Pvt.Ltd. and Ors.
AIR 2000 SC 2957,
2957 to contend that wherever statute
uses the words no suit shall be "entertained" or
instituted in regard to a particular statute then such
provision does not affect the pending actions and such
Law is only prospective. He, thus, prayed for
dismissal of the petition with costs.
CONSIDERATION:
22. One must concede that the term "jurisdiction"
has not been defined in the Code. What is then meant by jurisdiction ? The expression "jurisdiction" is a verbal cast of many colours. In Karthiayani Vs. Neelcanta AIR 1969 Ker 280, 280 the High Court of Kerala stated;
"The expression "jurisdiction" is used in different senses. In the sense of inherent jurisdiction, it is a virtue of the Court and is not dependent on the consent or dissent of the parties, and its lack would make orders and decisions ultra vires, null and void and therefore challengeable even in collateral proceedings. On the other hand, in the sense of pecuniary jurisdiction or territorial jurisdiction, which sets the limits of exercise of the powers of a Court it is waivable by the parties - such waiver will be presumed conclusively under Section 21 CPC and ::: Downloaded on - 09/06/2013 14:13:44 ::: :13: Section 11 of the Suits Valuation Act if objection is not taken before settlement of issues for trial and its want would make the decision, at the worst, only voidable in an appeal but unchallengeable in collateral proceedings."
. In Halsbury's Laws of England, 4th Edition, Volume 10, Para 715, it is stated:
By jurisdiction is meant authority by which a Court has to decide matters that are litigated before it, or to take cognisance of matters presented in a formal way for its decision. The limits of this authority are imposed by Statute or Charter or Commission under which the Court is constituted and may be extended or restricted by similar means. If no restriction or limitation is imposed, the jurisdiction is said to be unlimited. A limitation may be either as to the kind of nature of the actions or the matters of which a particular Court has cognisance or as to the area over which the jurisdiction extends, or it may partake of both these characteristics.
23. In Official Trustee, W.B. Vs. Sachindra AIR 1969, SC 823, the Apex Court approved the meaning of expression "jurisdiction". In the leading case of Hirday Nath Vs. Ramchandra AIR 1921 Cal 34, speaking for the Full Bench, Mukherjee, ACJ also stated:
"This jurisdiction of the Court may be qualified or restricted by a variety of circumstances. Thus, the jurisdiction may have to be considered with reference to place, value and nature of the subject matter. The power of a tribunal may be exercised within defined territorial limits. Its cognizance may be restricted to subject matters of prescribed value. It may be competent to deal with controversies of a specified character, for instance, testamentary or matrimonial causes, acquisition of lands for public purposes, record of rights as between landlords and tenants. This classification into territorial jurisdiction, pecuniary jurisdiction and jurisdiction of the subject matter is obviously of a fundamental ::: Downloaded on - 09/06/2013 14:13:44 ::: :14: character. Given such jurisdiction, we must be careful to distinguish exercise of jurisdiction from existence of jurisdiction; 'for fundamentally different are the consequences of failure to comply with statutory requirements in the assumption and in the exercise of jurisdiction. The authority to decide a cause at all not the decision rendered therein is what makes up jurisdiction", and when there is jurisdiction of the person and subject matter, the decision of all other questions arising in the case is but an exercise of that jurisdiction."
24. Thus, the jurisdiction of Court means the extent of authority to Court to administer jurisdiction prescribed with regard to the pecuniary value and legal limitation reiterated by the Apex Court in the case ig of Ujjam Bai Vs. State of U.P. AIR 1962 SC 1621 and Raja Soap Factory and Ors. Vs. S.P.Shantharaj and Ors. AIR 1965 SC 1449.
25. Mr.Sanglikar is perfectly justified in relying upon the land-mark decision in Anisminic Ltd. (Supra) to submit that the said decision has changed the legal position considerably and virtually assimilated the distinction between lack of jurisdiction and erroneous exercise thereof. As indicated by Mathew, J. in M.L.Sethi (Supra), the effect of the dicta in Anisminic Ltd. is to reduce the difference between jurisdictional error and error of law within jurisdiction almost to a vanishing point. The observations of the Apex Court in this regards read as under:-
The practical effect of the decision is that any error of law can be reckoned as ::: Downloaded on - 09/06/2013 14:13:44 ::: :15: jurisdictional. This comes perilously close to saying that there is jurisdiction if the decision is right in law but none if it is wrong. Almost any misconstruction of a statute can be represented as "basing their decision on a matter with which they have no right to deal", "imposing an unwarranted condition" or "addressing themselves to a wrong question". The majority opinion in that case leaves a Court or Tribunal with virtually no margin of legal error. Whether there is excess of jurisdiction or merely error within jurisdiction can be determined only by construing the empowering statute, which will give little guidance. It is really a question of how much latitude the Court is prepared to allow. In the end it can only be a value judgment.
26. In Hari Prasad Trivedi Vs. V.B.Raju (1974) 3 SCC 415, the Constitution Bench of the Hon'ble Supreme Court new after dimensions considering of the the development concept of of jurisdiction law in and the the light of the observations in Anisminic Ltd. (Supra) said:
Though the dividing line between lack of jurisdiction or power and erroneous exercise of it has become thin with the decision of the House of lords in the Anisminic case, we do not think that the distinction between the two has been completely wiped out. We are aware of the difficulty in formulating an exhaustive rule to tell when there is lack of power and when there is an erroneous exercise of it. The difficulty has arisen because the word "jurisdiction" is an expression which is used in a variety of senses and takes its colour from its context. Whereas the 'pure' theory of jurisdiction would reduce jurisdictional control to a vanishing point, the adoption of a narrower meaning might result in a more useful legal concept even though the formal structure of law may loose something of its logical symmetry. "At bottom the problem of defining the concept of jurisdiction for purpose of judicial review has been one of public policy rather than one of logic".
27. In Budhia Vs. Gopinath (1999) 4 SCC 396, 396 the ::: Downloaded on - 09/06/2013 14:13:44 ::: :16: Hon'ble Supreme Court, after referring to leading cases, stated;
'A distinction has to be drawn between lack of jurisdiction and a mere error in exercise of jurisdiction. The former strikes at the very root of the exercise and want of jurisdiction may vitiate the proceedings rendering them and the orders passed therein a nullity. A mere error in exercise of jurisdiction does not vitiate the legality and validity of the proceedings and the orders passed thereon unless set aside in the manner known to law by laying a challenge subject to the law of limitation".
It is submitted that the following observations of the learned revising authors of a well-known work by de Smith referred to in Mafatlal Industries Vs. Union of India 1977 5 SCC 536 Pp.730-37 lay down correct law on the point and, therefore, are worth quoting: ig After Anisminic virtually every error of law is a jurisdictional error..... The distinction between jurisdictional and non-jurisdictional error is ultimately based upon foundation of sand. Much of the superstructure has already crumbled. What remains is likely quickly to fall away as the courts rightly insist that all administrative actions should be, simply, lawful, whether or not jurisdictionally lawful".
28. It is now well settled that the Court of limited jurisdiction must have jurisdiction to decide lis not only when the lis is instituted but also when the lis is finally decided. The submission made by Mr.Sanglikar in this behalf cannot be faulted.
29. Having said so, the core question which needs consideration is : In the facts and circumstances of this case, whether the Public Premises Eviction Act, at any stage of the suit, has taken away the jurisdiction of the Court of Small Causes to deal with ::: Downloaded on - 09/06/2013 14:13:44 ::: :17: the lis which was already instituted and/or initiated on 16th February, 1978 ? The law applicable for eviction of the tenant from the suit premises prior to application of the Public Premises Eviction Act was the Presidency Small Cause Court Act, 1882. Section 41 of the Presidency Small Cause Court Act reads as under:
41. (1) Notwithstanding anything contained elsewhere in this Act but subject to the provisions of sub-section (2), the Court of Small Causes shall have jurisdiction to entertain and try all suits and proceedings between a licensor and licensee, or a landlord any tenant, relating to the recovery of possession of any immovable property situated in Greater ig Bombay, or relating to the recovery of the licence fee or charges or rent therefore, irrespective of the value of the subject matter of such suits or proceedings.
(2) Nothing contained in sub-section (1) shall apply to suits or proceedings for the recovery of possession of any immovable property, or of licence fee or charges or rent thereof, to which the provisions of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947, the Bombay Government Premises (Eviction)_ Act, 1955, the Bombay Municipal Corporation Act [the Maharashtra Housing and Area Development Act,1976 or any other law for the time being in force, apply.]
30. In the above premises, it was perfectly legal for the Plaintiff-Respondent to file suit on 16th February, 1978 for eviction of the original Defendant in the Presidency Small Cause Court at Bombay. The suit was thus rightly instituted and entertained by the Small Cause Court at Bombay, which, ultimately, came to be decreed by the judgment and order dated 2nd December, 1988.
::: Downloaded on - 09/06/2013 14:13:44 ::: :18:31. During the pendency of the suit, the Public Premises Eviction Act was amended by Act of 61 of 1980 with effect from 28th December, 1980. The suit premises were included in the definition of Public Premises under Section 2(e)2(v) of the Act. The question which now needs consideration is whether the amendment is prospective or retrospective in operation ? A well accepted principle of interpretation is that every statute is prima facie prospective in its operation so far as substantive rights are concerned.
The reason being as Legislature could not have
intended affecting vested rights or to impose new
burdens
court to
retrospectively
give effect
unless
to it
the words
retrospectively.
compel the
(See
Rajagopal Reddy Vs. Padmini (1995) 213 ITR 340 (SC);
CED Vs. N.A.Merchant (1989) 177 ITR 490 (SC).
32. A distinction has been drawn by various decisions between existing right and vested right and it is said that rule against retrospective construction is applied only to save vested rights and not existing rights, as held by Apex Court in Shri Bakul Oil Industries Vs. State of Gujarat AIR (1987) SC 122. Sometimes, in such a situation the word "retroactive" is used instead of the word "retrospective".
33. However, just as a statute affecting or creating substantive rights is presumed to be ::: Downloaded on - 09/06/2013 14:13:44 ::: :19: prospective, a statute dealing with matters of procedure is presumed to be retrospective unless the construction of the statute does not admit of such a presumption. What is a matter of procedure and what is a matter of substance is again to be decided on the wordings of each statute and the consequences involved. A change of forum, for enforcing rights except in pending proceedings, is considered as a matter of procedure and new forum has to be resorted to even in respect of old cause of action, as held by the Apex Court in the case of New India Ass. Co.Ltd.
Vs. Shanti Misra AIR (1976) SC 237.
34. Considered on the above background, let me turn on the relevant part of Section 15 of the said Act, which reads as under:
15. No Court shall have jurisdiction to entertain any suit or proceeding in respect of;
a) the eviction of any person who is in unauthorised occupation of any public premises, ......................
(Emphasis supplied)
35. The dictionary meaning of the word "entertain"
is to admit to consideration. It means "file or received by the Court and it has no reference to the actual hearing of the suit." It would, therefore, appear that the direction to the Court in Section 15 is that the Court shall not proceed to admit to consideration the suit or proceeding in respect of eviction of any person, who is in unauthorised ::: Downloaded on - 09/06/2013 14:13:44 ::: :20: occupation of any public premises, this will be when the case is taken up by the Court for the first time.
The injunction on the power of the court is at the threshold. The injunction under Section 15(a) is against the Court not to entertain the suit or proceeding in respect of the eviction of any person who is in unauthorised occupation of any public premises. This prohibition or injunction in the facts of this case came into operation with effect from 28th December, 1980 i.e. the day on which Section 15 became or made application to the suit premises.
Prior to this date, there was neither any prohibition nor entertain any the injunction suit on or the powers proceeding of for the eviction.
Court to
The
injunction or prohibition became operative only with
effect from 28th December, 1980. In other words, as
per Section 15(a), the Courts were deprived fo their
jurisdiction to entertain the suit or proceeding for
eviction with effect from 28th December, 1980. So far
as the case in hand is concerned, it is not in dispute
that the suit was already instituted and entertained
by the Court of Small Cause on 16th February, 1978.
This interpretation is in consonance with the law laid
down by the Apex Court in the case of United Bank of
India, Calcutta Vs. Abhijit Tea Co.Pvt.Ltd. and Ors.
AIR 2000 SC 2957,
2957 wherein the Hon'ble Supreme Court ruled as under :
In some statutes the legislature no doubt says ::: Downloaded on - 09/06/2013 14:13:44 ::: :21: that no suit shall be 'entertained' or 'instituted' in regard to a particular subject matter. It has been held by this Court that such a law will not affect pending actions and the law is only prospective. But, the position is different if the law states that after its commencement, no suit shall be "disposed of" or "no decree shall be passed' or "no court shall exercise power or jurisdiction". In this class of cases, the Act applies even to pending proceedings and has to be taken judicial notice of by the Civil Courts.
(Emphasis supplied)
36. The Apex Court in the case of Dewaji Vs. Ganpatlal AIR 1969 SC 560 ruled that the words suit or proceeding do not ordinarily indicate the appeal proceeding. The observations made in this behalf read as under:
Further, Section 16B uses the word "entertain"
and not the words "entertain or try any suit"
as contained in Section 15(2) of the 1951 Act. If the intention was to affect pending proceedings, the word "try" along with the word "entertain" would have been used in Section 16B of the 1953 Act. Therefore, the intention was not to apply the 1953 Act to pending appeals.
(Emphasis supplied)
37. In the case of Manujendra Dutt Vs. Purnedu Prosad Roy Choudhury and Ors. AIR 1967 SC 1419, 1419 when the suit was pending, the Culcutta Thika Tenancy Act, 1949 was enacted and brought into force. By consent of parties, the suit was transferred to the Thika Controller under Section 29 of the Act. While the suit was still pending the West Bengal Legislature passed the amended Act of 1953 and by virtue of Section 8, Section 20 and 29 of the Act were deleted.
::: Downloaded on - 09/06/2013 14:13:44 ::: :22:. It was contended before the Thika Controller that with the deletion of Section 29, the Controller lost jurisdiction over the said suit. The prayer made in this behalf rejected and it was maintained right upto the High Court. The matter was taken to the Hon'ble Supreme Court. The contention was raised that since it was only by reason of Section 20 that suit had been transferred to the Controller, the deletion of that Section by Section 8 of the Amendment Act, 1953 had the effect of depriving the Controller of his jurisdiction to try the suit and therefore the judgment and order passed by the Controller though confirmed by the was without jurisdiction. The Hon'ble Supreme Court Appellate Court as well as High Court has rejected this contention in the following words:
The transfer of the suit having been lawfully made under Section 29 of the Act its deletion would not have the effect of altering the law applicable to the claim in the litigation. There is nothing in Section 8 of the Amending Act of 1953 suggesting a different intention and therefore the deletion would not affect the previous operation of Section 5 of the Calcutta Thika Tenancy Act or the transfer of the suit to the Controller or anything duly done under Section 29. That being the correct position in law the High Court was right in holding that in spite of the deletion of Section 29 the Controller still had the jurisdiction to proceed with the said suit transferred to him.
38. Having considered on the above couchstone the sweep of Section 15(a), let me turn to the Preamble of the Act itself, which states that it is an Act to provide for the eviction of unauthorised occupants from Public Premises and for certain incidental ::: Downloaded on - 09/06/2013 14:13:44 ::: :23: matters. Thus it is enacted for eviction of unauthorised occupants of the public premises.
Section 15(a) of the Act states that no Court shall have jurisdiction to entertain any suit or proceeding in respect of the eviction of any person who is in unauthorised occupation of any public premises. The Plaintiffs' right to approach Civil Court is sought to be taken away. The Legislative mandate is that no suit at the instance of the Plaintiff herein to enforce such right given in Section 15 of the Act shall lie with effect from 20th December, 1980.
39.
clear that The scheme of the Public Premises Act makes it the Legislature in its wisdom has nowhere provided in section 15 that no suit, claim or action pending on the date when Section 15 became applicable shall not be proceeded with or shall stand abated. On the contrary, clear Legislative intention is seen from the words "no Court shall entertain" meaning thereby, no such suit claim or action or proceeding shall be permitted to be filed or entertained or admitted to the portals of any Court for seeking such a relief after application of Section 15. It is, thus, clear that the Legislature in its wisdom has not expressly made Section 15 retrospective. Then to imply by necessary implication that Section 15 would have retrospective effect and would cover pending litigations filed prior to coming into force of the Section would amount to taking a view which would run ::: Downloaded on - 09/06/2013 14:13:44 ::: :24: counter to the legislative scheme. The right of the suitor to the extent referred to in Section 15 would get affected once Section 15 becomes applicable. If no suit is filed based on the cause of action which has arisen prior to coming into operation of Section 15, then no suit can be filed because Section 15 says no Court shall have jurisdiction to entertain any suit or proceeding to claim relief referred to therein. To that extent, the Section 15 may be retroactive. To highlight this aspect I may illustrate, suppose in a given case tenancy is terminated by the Plaintiffs (BPT) in the month of November, 1980 and the suit remained Plaintiffs (BPT) to ig be can filed by only 20th claim December, eviction 1980, of then the any person, who is in unauthorised occupation of public premises, under Section 15(a) of the Public Premises Eviction Act alone. Such suit would not lie in the Small Cause Court or Civil Court on account of the bar created by the provision of Section 15(a). Bar against filing, entertaining and admission of such suits would become operative on and from 20th December, 1980 so far as the premises of BPT is concerned and to that extent, Section 15(a) would take within its sweep even the action based on the past cause of action, which is sought to be activated after coming into force of prohibitory provision under Section 15(a); but that is the only because of retroactive effect of Section 15(a) and nothing more than that. From this the conclusion that Section ::: Downloaded on - 09/06/2013 14:13:44 ::: :25: 15(a) shall apply even to the pending suits and then existing rights got destroyed even though the suits for eviction from public premises were filed prior to coming into operation Section 15(a) does not logically follow.
40. In my considered view, Section 15 is prospective. There is no warrant to hold that Section 15 is retrospective in operation. It is not open for me to re-write the Section.
41. In Maxwell on the Interpretation of Statutes, 12th following Edn.
observations
(1969), the
based
learned
on
author
various
has
decisions
made the
of
different courts, specially in Athlumney (1898) 2 QB 547, pp.551-552;
"Perhaps no rule of construction is more firmly established than this that a retrospective operation is not to be given to a statute so as to impair an existing right or obligation, otherwise than as regards matters of procedure, unless that effect cannot be avoided without doing violence to the language of the enactment. If the enactment is expressed in language which is fairly capable of either interpretation, it ought to be construed as prospective only.' The rule has, in fact, two aspects, for it, 'involves another and subordinate rule, to the effect that a statute is not to be construed so as to have a greater retrospective operation than its language renders necessary."
42. In my thoughtful consideration, there is nothing in the Public Premises Eviction Act to show that Section 15 thereof is retrospective as sought to be canvassed by the Petitioners.
::: Downloaded on - 09/06/2013 14:13:44 ::: :26:43. As a result of the aforesaid discussion it must be held that the Court of Small Cause had jurisdiction when the subject suit was filed and the said Court continued to retain jurisdiction over the suit till judgment and decree. This view is in tune with the law laid down by the House of Lord in Anisminic Ltd. (Supra) followed by the Apex Court in the case of Union of India Vs. Tarachand Gupta & Bros. AIR 1971 SC 1558 as well as Shri.M.L.Sethi Vs. Shri.R.P.Kapur AIR 1972 SC 2379.
237944.
the law The aforesaid view is also in consonance with laid down by the Apex Court in the case of Commissioner of Income Tax, Bangalore Vs. Smt.R.Sharadamma AIR 1996 SC 3199, 3199 wherein the Court observed as under:
"It may be stated at the outset the general principle is that a law which brings about a change in the forum does not affect pending actions unless an intention to the contrary is clearly shown. One of the modes by which such an intention is shown is by making a provision for change over of proceedings from the Court or the Tribunal where they are pending to the Court or the Tribunal which, under the new law, gets jurisdiction to try them."
(Emphasis supplied)
45. In the case of Mukund Deo (Dead) represented by his Lrs. Kasibai and Ors. Vs. Mahada and Ors.
AIR 1965 SC 703, the Apex Court observed as under;
::: Downloaded on - 09/06/2013 14:13:44 ::: :27:It is true that as a general rule, alterations in the law of procedure are retrospective, but a right of appeal to a particular forum is a substantive right and is not lost by alteration in the law, unless provision is made expressly in that behalf, or a necessary implication arises. Where, therefore, on 21-4-1944, when the suit against appellants was filed the lands in dispute were situate within the territory of H.E.H. the Nizam of Hyderabad, the suit filed by the respondents had to be heard and disposed of according to the relevant provisions of the Code of Civil Procedure in force in the State of Hyderabad. By S.100, Code of Civil Procedure the power of the High Court in dealing with a second appeal was restricted, but the restriction could only apply to cases instituted in the Court of First Instance on or after April 1, 1951 and the jurisdiction of the High Court would, in respect of cases instituted before that date, continue to be governed by S.602 of the Hyderabad Code of Civil Procedure, under which a second ig appeal lay to the High Court on questions of fact as well as of law.
46. The Petitioners after having suffered the judgment and decree of eviction at the hands of Small Cause Court filed appeal before the Appellate Court.
The institution of the suit carried with it the implication that all rights of Appeal then in force are preserved to the parties thereto till the rest of the career of the suit. The right of Appeal is a vested right and such a right to enter the superior court accrues to the litigant and exists as on and from the date the lis commences and although it may be actually exercised when the adverse judgment is pronounced such right is to be governed by the law prevailing at the date of the institution of a suit or proceeding and not by the law that prevails at the date of its decision or at the date of filing of the appeal. Such a vested right cannot be taken away ::: Downloaded on - 09/06/2013 14:13:44 ::: :28: except by express enactment or necessary intendment.
The intention to interfere with or to imperil such a vested right cannot be presumed unless such an intention is clearly manifested by express words or necessary implication. In this behalf the Apex Court in the case of Garikapati Veeraya Vs. N.Subbiah Choudhary and Ors. AIR 1957 SC 540, wherein the Apex Court observed as Per Majority, Venkatarama Ayyer J. Contra -
The legal pursuit of a remedy, suit, appeal
and second appeal are really but steps in a
series of proceedings all connected by an
intrinsic unity and are to be regarded as one
legal proceeding.
procedure
ig The right
but
of
is
appeal
a
is not a mere matter
substantive
of
right.
The institution of the suit carries with it
the implication that all rights of appeal then
in force are preserved to the parties thereto
till the rest of the career of the suit.
The right of appeal is vested right and such
a right to enter the superior court accrues to
the litigant and exists as on and from the
date the lis commences and although it may be
actually exercised when the adverse judgment
is pronounced such right is to be governed by
the law prevailing at the date of the
institution of the suit or proceeding and not
by the law that prevails at the date of its
decision or at the date of the filing of the
appeal.
This vested right of appeal can be taken away
only by a subsequent enactment, if it so
provides expressly or by necessary intendment
and not otherwise.
47. In view of the above settled legal position, the right of the Petitioners to proceed with the Appeal was unaffected and the lower Appellate Court had jurisdiction to entertain and decide the Appeal filed by the Petitioners. It was thus rightly decided ::: Downloaded on - 09/06/2013 14:13:44 ::: :29: by the Lower Appellate Court.
48. Having said so, one more contention was raised by Mr.Makhija that the Estate Officer was appointed during the pendency of appeal and therefore, the amending Act did not provide forum till disposal of suit. Hence, Public Premises Eviction Act was not application to the suit. He placed reliance on the Division Bench judgment of this Court in the case of Raje Vyankatrao Jagjiwanrao Deshmukh Vs. Sitalprasad Sivnath decided on June 28, 1965 in Letters Patent Appeal Nos.10 and 11 of 1961, 67 BLR 868, 868 wherein it is observed that;
If a Civil Court is deprived of its jurisdiction, because the Legislature has provided for trial of the matter by a special tribunal, then if the tribunal is not constituted, the provision made for referring the matter to the tribunal having become ineffective, the aggrieved person has the right to proceed in an ordinary Civil Court and the Civil Court will be competent to decide the matter.
49. The contention raised in this behalf needs no consideration, firstly, for the view taken herein and, secondly, no sufficient material is available on record to reach to the definite conclusion as to when the Estate Officer was appointed to try the eviction proceeding under the Public Premises Eviction Act.
50. In conclusion, it follows that the argument that vested right of the Plaintiff is taken away does not hold good; nor is there any foundation for the ::: Downloaded on - 09/06/2013 14:13:44 ::: :30: contention that the later Act is retrospective in its application. All that I have held is that Section 15(a) of the Act has prospective operation and not retrospective. The Court of Small Cause did not incure any disability to entertain, try and decide the suit for eviction filed against the plaintiff/respondent (BPT). No other contentions other than dealt herein were raised at this stage, it is also appropriate for this Court to observe that the Public Premises Eviction Act provides for summary eviction of unauthorised occupant as against this the Petitioner got much better opportunity before the Court the Petitioner of Small did Cause not to suffer contest any subject suit prejudice and that warranting exercise of writ jurisdiction. The plaintiff is entitled to seek the furits of longdrawn litigation at least after expiry of 29 years.
51. In the above view of the matter, the Petition is without any substance. The same is liable to be dismissed. In the result, it is dismissed. Rule is discharged with costs quantified in the sum of Rs.25,000/-.
52. At this stage, the learned Counsel appearing for the Petitioner prayed for stay of eviction order for a period of eight weeks. The prayer made is strongly opposed by Mr.Makhija, learned Counsel appearing for the Respondent-Original Plaintiff.
However, considering the long span of litigation ::: Downloaded on - 09/06/2013 14:13:44 ::: :31: during which the interim stay was operating, I deem it reasonable to stay the effect, operation of the judgment and decree of eviction for a period of nine weeks from the date of this order, subject to the petitioners furnishing usual undertaking within a period of two weeks stating therein that they shall pay all arrears of rent and/or occupation charges as the case may be within two weeks from the date of undertaking and that they shall not create any third party interest and shall without any demur vacate and/or hand over peaceful possession of the suit premises without any obstruction to the Respondent-Decree date of adverse Holder order (BPT) of within the 15 higher days Court.
from the
The
undertaking to be signed by all the adult members of
the family of the petitioners. The failure on the
part of the Petitioners to file an undertaking
indicated herein within a stipulated period, it would
be open to Respondent-Decree Holder to execute decree in accordance with law.
(V.C.DAGA,J.) ::: Downloaded on - 09/06/2013 14:13:44 :::