Gujarat High Court
Savitaben Bhailalbhai Brahmbhatt vs Dhansukhbhai Chunilal Patel & Ors. ... on 7 March, 2014
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
C/CRA/20/2008 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL REVISION APPLICATION NO. 20 of 2008
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE PARESH UPADHYAY
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1 Whether Reporters of Local Papers may be allowed to see YES
the judgment ?
2 To be referred to the Reporter or not ? YES
3 Whether their Lordships wish to see the fair copy of the NO
judgment ?
4 Whether this case involves a substantial question of law as NO
to the interpretation of the Constitution of India, 1950 or any
order made thereunder ?
5 Whether it is to be circulated to the civil judge ? YES
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SAVITABEN BHAILALBHAI BRAHMBHATT
SINCE DECD. THROUGH HEIRS ....Applicants
Versus
DHANSUKHBHAI CHUNILAL PATEL & ORS. ....Opponents
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Appearance:
MR KV SHELAT, ADVOCATE for the Applicants (Tenants)
PARTY-IN-PERSON, for the Opponent No. 1 (Landlord)
RULE SERVED for the Opponents No. 3 - 5
ABATED for the Opponents No. 2 , 6
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Page 1 of 17
C/CRA/20/2008 CAV JUDGMENT
CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 07/03/2014
CAV JUDGMENT
1. This Revision Application under Section 29(2) of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1974 ['the Bombay Rent Act, 1947', for short] is filed by the original defendant- tenant against the concurrent findings of both the courts below, and is directed against the judgment and decree passed by the Appellate Bench of the Small Causes Court at Ahmedabad in Civil Appeal No.91 of 2003, dated 30.11.2007, by which, the Appellate Court below, while dismissing the Appeal, confirmed the judgment and decree passed by the Small Causes Court (Court No.4) Ahmedabad in HRP Civil Suit No.1351 of 1995 dated 24.03.2003, allowing the suit instituted by the landlord for recovery of possession of the suit premises, which is a non-residential premises.
2. The Trial Court had, on the basis of the pleadings, framed the following issues, and on the basis of evidence led before it, answered them as under.
(1) Whether the plaintiff proves that the defendant No.1 has unlawfully sublet, assigned or otherwise transferred the suit premises as alleged ?
( In affirmative) (1A) Who inherited the tenancy right under Section 5 (11)(c)
(ii) in respect of the suit shop amongst defendant Nos.1/1, 1/2 and 1/3 ?
Page 2 of 17 C/CRA/20/2008 CAV JUDGMENT( The defendant No.1/1 had inherited the tenancy right in respect of the suit premises).
(1B) Whether the plaintiff proves that the defendant No.1 has made breach of terms of tenancy ?
(In affirmative) (1C) Whether the plaintiff is entitled to possession?
(In affirmative)"
3. On the basis of the above findings, the Trial Court decreed the suit and directed the defendant - tenant to handover the vacant and peaceful possession of the suit premises to the landlord on or before 30.06.2003.
4. Being aggrieved by the said judgment and decree passed by the Trial Court, the defendant- tenant preferred Civil Appeal No.91 of 2003 before the Appellate Bench of the Small Causes Court at Ahmedabad.
5. The Appellate Court below, on the basis of the pleadings before it, framed the following issues and on the basis of material on record, answered them as under.
(1) Whether the learned trial Judge has erred in holding that the original defendant No.1 has sublet the suit premises, assigned or otherwise transferred it in favour of the rest of the defendants?
(In negative) (2) Whether the learned trial Judge has erred in holding that the original defendant No.1 has committed the breach of Page 3 of 17 C/CRA/20/2008 CAV JUDGMENT the terms of the tenancy as alleged?
(In negative) (3) Whether the leaned trial Judge has erred in holding that only the defendant No.1/1 has inherited the tenancy rights vis-a-vis the suit property after death of deceased defendant No.1?
(In negative)
6. On the basis of above findings, the Appellate Court below dismissed the appeal and confirmed the judgment and decree passed by the Trial Court. It is this judgment and decree passed by the Appellate Court below, the legality of which is questioned in this Revision Application. It is recorded that so far the issue A1 and 3 as recorded by the Trial Court and the Appellate Court below respectively is concerned, it pertains to inheritance of tenancy after the death of the original tenant, and the same is not relevant at this stage. It in no way changes the complexion of other issues pertaining to subletting or breach of terms of tenancy.
7. Learned advocate for the applicant- tenant has taken this Court through the reasons recorded by both the Courts below, and it is submitted that the findings recorded by the Court below, suffer from the vice of misreading of evidence and perversity. To substantiate this argument, learned advocate for the applicant has read the relevant evidence, line-by-line, from the record and proceedings which was called for by this Court. They are (i) deposition of PW-1 - Manishaben, Exh.60 (who is daughter of the landlord), (ii) deposition of PW-2 - Shankarbhai Rami, Exh.86, (iii) deposition of DW-1 - Pravinbhai Ishwarlal Page 4 of 17 C/CRA/20/2008 CAV JUDGMENT Bhrambhatt - the present applicant, Exh-93, (iv) deposition of DW-2 - Naresh Somchand Modi, Exh.160 and (v) deposition of DW-3 - Subhash Chandra Hiralal Jain, Exh.165.
8. Learned advocate for the applicant has submitted that there was no subletting of the suit premises by the tenant, nor there was any breach of terms of tenancy committed by him, and the Courts below have materially erred in arriving at the conclusion against the applicant in that regard. It is submitted that this Court may quash and set aside the finding recorded by the Courts below and dismiss the suit. Learned advocate for the applicant has placed reliance on the following decisions.
(i) Gurdial Batra versus Raj Kumar Jain - AIR 1989 SC 1841
(ii) Mahmad Umar Abdul Rahim Narmavala versus Shah Manilal Gokaldas - 1968 (9) GLR 104
(iii) Gurubachan Singh versus Ram Niwas - (2006) 5 SCC 296
(iv) Amar Nath Agarwalla versus Dhillon Transport Agency -
AIR 2007 SC 2402
9. On the other hand, on behalf of the landlord, his daughter Ms.Manishaben Dhansukhbhai Patel, who was PW-1 before the Trial Court, has appeared in person before this Court and has submitted that, there is no illegality in the judgment and decree passed by the Courts below and this Court may not interfere in the concurrent findings of both the Courts below. It is further stated that the landlord is having his shop adjoining the suit property where she goes everyday and that is how, she is aware of the ground reality and it is stated that since years, the suit premises is simply kept locked by the tenant. She has referred to the Court Commissioner's report dated Page 5 of 17 C/CRA/20/2008 CAV JUDGMENT 06.12.2006. (The said document is Exh.32 in the record of the Appellate Court below at Page Nos.145 to 148). Be it noted that this was after the eviction decree having been passed by the Trial Court, which was independent of the ground of suit premises not being used by the tenant. It is further submitted that the tenant had even resorted to the concoction of evidence in the proceedings before the Courts below. In support of this, reference is made to the deposition of Defendant No.6 - Chunilal Marwadi, Exh.-177, (which is at Page Nos.735 to 747 in the record of the Trial Court) more particularly the cross-examination of the said witness, with specific reference to Para-35 thereof. It is further stated that, since last seven years, not only no rent is paid, even the tax is not paid by the tenant to the Municipal Corporation. It is stated that the outstanding tax by this time is about Rs.50,000/- and this has led to a situation, where the suit property would be sealed by the Municipal Corporation within short time on that count. It is stated that, during about last seven years, not even a rupee is paid towards the rent by the tenant, though there is no dispute about the amount of rent payable or that it is payable on monthly basis. It is stated that not only it is not paid to the landlord, it is not deposited either in this Court or even in the Court below. It is submitted that this Revision Application be dismissed.
10. In view of above assertion made on behalf of the landlord about non-payment of rent and tax for last seven years by the tenant, learned advocate for the applicant - tenant was specifically asked by this Court to take instructions in this regard. In response thereto, at the time of hearing of this Revision Application yesterday i.e. on 06.03.2014, Mr.K.V. Page 6 of 17 C/CRA/20/2008 CAV JUDGMENT Shelat, learned advocate for the applicant tenant, after taking instructions from his client had stated that, the arrears of rent shall be paid during the course of the day (i.e. 06.03.2014) before the Court below, however he is not in a position to dispute that till date (i.e. 06.03.2014), the rent for about seven years is unpaid. He had further stated (yesterday i.e. on 06.03.2014) that, it is true that the Municipal tax is also unpaid since last seven years and the said arrears shall also be cleared within few days. Mr.Shelat, learned advocate for the tenant had however vehemently contended that, the decree of eviction is not passed on the ground of the tenant being in arrears of rent and therefore, according to him, this would be an irrelevant factor.
11. Having heard both the sides and having gone through the record and proceedings of the case, this Court finds as under.
11.1 At the outset it needs to be recorded that, for the purpose of exercising the powers under Section 29(2) of the Bombay Rent Act, the guiding principles can be traced in the decisions of Hon'ble the Supreme Court of India in the cases of Patel Valmik Himatlal versus Patel Mohanlal Muljibhai reported in (1998) 7 SCC 383, and N.Eswari, versus K.Swarajya Lakshmi reported in (2009) 9 SCC 678. The ratio thereof is that, the powers under Section 29 (2) are revisional powers with which the High Court is clothed, it empowers the High Court to correct errors which may make the decision contrary to law and which errors go to the root of the decision but it does not vest the High Court with the power to rehear the matter and reappreciate the evidence and that mere fact that a different view is possible on reappreciation of the evidence, can not be Page 7 of 17 C/CRA/20/2008 CAV JUDGMENT a ground for exercise of the revisional jurisdiction. Further, it is also a settled position of law that, the scope of Revision Application under Section 29(2) of the Act is only to the extent that, the High Court may, for the purpose of satisfying itself, that any decision in appeal was according to law, call for the case in which such decision was taken and pass such order with respect thereto, as it thinks fit. Keeping these principles in view, this Court has to examine as to whether, any interference is required in the decision arrived at by the Courts below.
11.2 Keeping above principles in view and on conjoint and harmonious reading of the evidence on record, more particularly those which are extensively read by the learned advocate for the applicant as referred in Para-7 above, and those which are referred to on behalf of the landlord as referred in Para-9 above, and also keeping in view the reasons recorded by the Courts below, this Court finds that, the findings arrived at, and ultimate decision rendered by the Courts below, are legal and do not call for any interference by this Court.
11.3 The contention of learned advocate for the applicant - tenant that the Courts below have committed error in recording finding about the original tenant having sublet the suit premises has not appeared to be well-founded in view of the over whelming material on record. As noted above, on conjoint and harmonious reading of the evidence on record, more particularly those which are extensively read by the learned advocate for the applicant as quoted in Para-7 above, this Court finds that, not only no illegality is found in the Page 8 of 17 C/CRA/20/2008 CAV JUDGMENT finding arrived at by both the Courts below in that regard, but no other conclusion could have been drawn than the one which is arrived at by the Courts below. At this juncture, it also needs to be recorded that, as per the settled position of law, even if different view was possible, then also it would not have called for any interference, but in this case, it is found that, only this conclusion could have been arrived at by the Courts below.
11.4 After having held that no illegality is found in the finding arrived at by the Courts below that the tenant had unlawfully sublet the suit premises, as the necessary consequence, the landlord would be entitled for recovery of possession of the suit property. The Courts below have already passed the decree of eviction against the tenant. This Court does not find any reason to interfere in it. At this juncture, reference may be made to the decision of Hon'ble the Supreme Court of India in the case of Virendra Kashinath Ravat versus Vinayak N. Joshi reported in AIR 1999 SC 162. In the said decision, interference by the High Court in the concurrent finding of the Courts below with regard to subletting of the suit premises is disapproved by Hon'ble the Supreme Court of India.
11.5 Having upheld the decree passed by the Courts below as above, other contention may not be required to be gone into, however, even if it was to be examined on merits, the same does not take the case of the applicant tenant any further, which is recorded hereinafter, however, before that, one more aspect needs to be recorded, which further tilts the balance against the applicant tenant, which is as under.
Page 9 of 17 C/CRA/20/2008 CAV JUDGMENT11.6 It is not in dispute that, the tenant has not paid rent of the suit premises since last seven years. He has also not paid taxes to the Municipal Corporation for last seven years. Though the decree of eviction passed by the Trial Court on 24.03.2003 was not based on that ground, fact remains that during pendency of appeal before the Appellate Court below and during pendency of this Revision Application for all these years here, though there was no dispute about the amount of rent, or that it was payable on monthly basis, for seven years rent is not paid to the landlord. It is not deposited in the Court either. The same is true with regard to the tax payable to the Municipal Corporation for the suit premises. It is not in dispute that the liability to pay tax to the Municipal Corporation is of tenant - the present applicant. It is also not in dispute that the tax is not paid for last seven years. Though the decree of eviction which is the subject matter of this Revision Application is not based on the ground of the tenant being in arrears, this Court can not turn its eyes blind to this factor, more particularly when the litigation is dragged beyond a decade even after eviction decree is passed by the Trial Court. It is not only open, but the duty of this Court to take into consideration such subsequent event. At this juncture, reference can be made to the decisions of Hon'ble the Supreme Court of India in the cases of Vishwasrao Dadasaheb versus Shankarrao D. Kalyankar reported in AIR 2000 SC 3613 and Gulabbai versus Nalin Narsi Vohra reported in AIR 1991 SC 1760. Further, this Court has found that, on merits no interference is required in the judgment and decree passed by the Courts below ordering eviction of the tenant from the suit premises, inter alia on the ground of unlawful subletting of the suit premises and therefore, though what is recorded in this para with regard to Page 10 of 17 C/CRA/20/2008 CAV JUDGMENT non-payment of rent by the tenant for seven years, and also non-payment of tax by the tenant to the Municipal Corporation for seven years, is not the base on which the decree of eviction is being upheld, but it is an additional admitted factor, which tilts the balance against the applicant tenant. It is recorded that, though it is not done in this case, on that count alone, the eviction decree could have been passed or upheld. In this regard, reference can also be made to the decisions of Hon'ble the Supreme Court of India in the cases of Mranalini B. Shah versus Bapalal Mohanlal Shah reported in AIR 1980 SC 954(1), Kulkarni Patterns Pvt. Ltd., versus Vasant Baburao Ashtekar reported in AIR 1992 SC 1097, and Chase Bright Steel Limited versus Shantaram Shankar Sawant reported in AIR 1994 SC 2114.
11.7 This Court further finds that, the totality of the circumstances of this case also warrant imposition of cost on the tenant. It is recorded that an amount to the extent of about Rs.50,000/- would only be towards the arrears of tax which is payable to the Municipal Corporation for the suit premises. In the event of non-payment of that tax, ultimately, it is the suit premises which will be sealed. The suit premises is in the heart of the commercial area of the City of Ahmedabad (Ratanpol). It is a commercial property. The rent of Rs.25/- per month is also not paid for years. Under these circumstances, if compelled, the tenant would be more happy to handover the possession of the suit premises to the landlord with this liability and consequence. Under these circumstances, awarding cost to the extent of Rs.50,000/- would take care of this situation only, that too in part.
Page 11 of 17 C/CRA/20/2008 CAV JUDGMENT11.8 At this juncture, reference needs to be made to the decision of Hon'ble the Supreme Court of India in the case of Maria Margarida Sequeria Fernandes versus Erasmo Jack De Sequeria reported in AIR 2012 SC 1727. Paras-84, 85 and 90 thereof read as under, which in my view, will apply with full force in the facts of this case.
"84. False claims and defences are really serious problems with real estate litigation, pre-dominantly because of ever escalating prices of the real estate. Litigation pertaining to valuable real estate properties is dragged on by unscrupulous litigants in the hope that the other party will tire out and ultimately would settle with them by paying a huge amount. This happens because of the enormous delay in adjudication of cases in our Courts. If pragmatic approach is adopted, then this problem can be minimized to a large extent.
85. This Court in a recent judgment in Ramrameshwari Devi and others (AIR 2011 SC (Civ) 1776 : 2011 AIR SCW 4000) (supra) aptly observed at page 266 that unless wrongdoers are denied profit from frivolous litigation, it would be difficult to prevent it. In order to curb uncalled for and frivolous litigation, the Courts have to ensure that there is no incentive or motive for uncalled for litigation. It is a matter of common experience that Court's otherwise scarce time is consumed or more appropriately, wasted in a large number of uncalled for cases. In this very judgment, the Court provided that this problem can be solved or at least be minimized if Page 12 of 17 C/CRA/20/2008 CAV JUDGMENT exemplary cost is imposed for instituting frivolous litigation. The Court observed at pages 267-268 that imposition of actual, realistic or proper costs and/or ordering prosecution in appropriate cases would go a long way in controlling the tendency of introducing false pleadings and forged and fabricated documents by the litigants. Imposition of heavy costs would also control unnecessary adjournments by the parties. In appropriate cases, the Courts may consider ordering prosecution otherwise it may not be possible to maintain purity and sanctity of judicial proceedings.
90. Experience has shown that all kinds of pleadings are introduced and even false and fabricated documents are filed in civil cases because there is an inherent profit in continuation of possession. In a large number of cases, honest litigants suffer and dishonest litigants get undue benefit by grant or refusal of an injunction because the Courts do not critically examine pleadings and documents on record. In case while granting or refusing injunction, the Court properly considers pleadings and documents and takes the pragmatic view and grants appropriate mesne profit, then the inherent interest to continue frivolous litigation by unscrupulous litigants would be reduced to a large extent."
11.9 This Court further finds that on the conjoint reading of the evidence on record, which is extensively read and referred to by both the sides, more particularly those which are referred to in Paras-7 and 9 above, and also keeping in view the admitted fact of the rent and taxes of the suit premises Page 13 of 17 C/CRA/20/2008 CAV JUDGMENT having not been paid by the tenant for last seven years though there was no dispute in that regard, an unmistakable picture has emerged where the tenant had not only sublet the suit premises unlawfully, as was alleged in the plaint and as found by the Courts below, but has subsequently simply kept it locked for years, only with a hope that one day the landlord would tire out, and since the suit premises is a commercial property, and it is in the heart of the commercial pocket of the Ahmedabad City, one day there will be a windfall in his lap. This situation is to be dealt with sternly by this Court. In these circumstances, this Court is guided by the observations of Hon'ble the Supreme Court of India in the case of Rakesh Kumar Goel v. U.P. State Industrial Development Corporation Ltd. reported in AIR 2010 SC 2451, which is to the effect that, filing of a petition before the Court of law is not like buying a lottery ticket that if luck favours, might bring a windfall, but would cost no more than the expenses of litigation. This Revision Application is no exception to it. Further, this Court has also to keep in view the observations of Honourable the Supreme Court of India in the case of Salem Advocate Bar Association vs. Union of India, reported in (2005) 6 SCC 344 which is to the effect that, judicial notice can be taken of the fact that many unscrupulous parties take advantage of the fact that either the costs are not awarded or nominal costs are awarded against the unsuccessful party, unfortunately it has become a practice to direct parties to bear their own costs, such a practice also encourages the filing of frivolous suits, it also leads to the taking up of frivolous defences. The dismissal of this Revision Application in these facts, without imposing cost, would encourage filing of frivolous litigation and would also amount to turning the eyes blind by this Court to the Page 14 of 17 C/CRA/20/2008 CAV JUDGMENT mischief being played by the tenants. Under these circumstances this application needs to be dismissed with cost.
11.10 So far the other contention of learned advocate for the applicant tenant with regard to breach of terms of tenancy is concerned, this Court finds that no illegality is committed by the Courts below in recording finding qua that issue either, and in any case, that does not take the case of the applicant tenant any further, in view of what is recorded above. So far the judgments cited by the learned advocate for the applicant are concerned, there can not be any dispute with regard to proposition of law enunciated therein, however in the facts, and reasons recorded by the Courts below, and the circumstances which are recorded by this Court above, the same would not be of any help to the applicant.
11.11 Considering the totality, this Revision Application needs to be dismissed, and it needs to be dismissed with cost.
12. In the result, the following order is passed.
12.1 This Revision Application is dismissed. Interim protection granted by this Court in favour of the applicant tenant is vacated.
12.2 The applicant - tenant is directed to handover the vacant and peaceful possession of the suit premises to the landlord on or before 31.03.2014.
12.3 In the event, the applicant - tenant does not handover the possession of the suit premises to the landlord Page 15 of 17 C/CRA/20/2008 CAV JUDGMENT by 31.03.2014, the applicant - tenant shall pay Rs.20,000/- per month to the landlord, for the period during which the possession of the suit premises is retained by him after 31.03.2014. It is clarified that, this stipulation of paying Rs.20,000/- per month to the landlord from 01.04.2014, is in no way a permission to the applicant tenant, to retain the possession of the suit premises and it would be open to the landlord to resort to any coercive proceedings, in accordance with law, to get back the possession of the suit premises.
12.4 The applicant is directed to pay Rs.1,00,000/- (Rupees one lakh only) as the cost to the landlord. It is recorded that while quantifying the cost, the factors recorded in Paras-11.7, 11.8 and 11.9 above are kept in view. This amount shall be paid within a period of three months from today.
(PARESH UPADHYAY, J.) mhdave/1
13. After this judgment is pronounced, request is made on behalf of the tenant to stay this judgment for some time. Considering the totality, this Court finds that, no further indulgence needs to be extended to the tenant now. So far the suit premises is concerned, the same is unused since years, not only that even the rent is not paid for seven years and even the tax of the Municipal Corporation is not paid for seven years and any further delay would only result in sealing of the suit property. So far the payment of cost is concerned, time is already granted of three months. Under these circumstances, this request is rejected.
Page 16 of 17 C/CRA/20/2008 CAV JUDGMENT(PARESH UPADHYAY, J.) mhdave/1 Page 17 of 17