Gauhati High Court
Praveen Agarwal vs Raushan Jabin Ansari on 19 February, 2021
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/11
GAHC010227012019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRP/127/2019
PRAVEEN AGARWAL
S/O-LATE RAMESH CHAND AGARWALA, M/S SUPER TYRE SERVICE, N B
ROAD, P.O AND P.S- TEZPUR, DIST- SONITPUR, ASSAM
VERSUS
RAUSHAN JABIN ANSARI
W/O- MD. ZAHID HAFIZ, S S ROAD, LAKHTOKIA, GUWAHATI, DIST-
KAMRUP (M), ASSAM
Advocate for the Petitioner : MR A D CHOUDHURY
Advocate for the Respondent : MD. I HUSSAIN
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
JUDGMENT
Date : 19.02.2021 Heard Mr. D. Choudhury, learned counsel for the petitioner and Mr. I. Hussain, learned counsel for the respondent.
2) This revision under section 115 CPC is directed against the first appellate judgment and decree dated 29.05.2019, passed by the Court of learned Civil Judge, Sonitpur, Tezpur in Page No.# 2/11 Title Appeal No. 9/2019, thereby dismissing the appeal and affirming the judgment and decree passed by the Court of learned Munsiff No.2, Sonitpur, Tezpur in T.S. No. 12/2012. The respondent is the landlady of the petitioner and she had instituted the suit for ejectment of the petitioner and for realization of arrear rent.
3) The case of the respondent- plaintiff in the suit was that the appellant was a monthly tenant under Tarek Akhtar Ansari, her brother, in respect of a room described in the schedule of the plaint from where he is carrying out business under the name and style of M/s. Super Tyres Services, for which the petitioner was required to pay monthly rent at the rate of Rs.1,400/- per month, payable on 7th day of each and every English calendar month. By virtue of family arrangement dated 14.07.2010, amongst the heirs of Late Ghulam Samdani Ansari, the suit room fell in the share of the respondent. It was projected that the petitioner and her brother, i.e. Tarek Akhtar Ansari verbally informed the petitioner of such fact and the petitioner was requested to attorn his tenancy under the respondent and to pay monthly rent to the respondent from the month of July, 2010 and that such verbal request was followed by a written notice dated 12.08.2010 sent by registered post. The erstwhile landlord not only informed the petitioner in writing that he was ready and willing to refund the security amount of Rs.14,000/-, but 2 (two) bank drafts for a total sum of Rs.14,000/- was also forwarded to the petitioner along with letter dated 15.10.2011. However, the petitioner did not offer monthly rent to the respondent. It was projected that on receipt of notice in Misc. Case No. 483/2011 from the Court of Munsiff No.1, Sonitpur, Tezpur, the respondent came to know that a sum of Rs.23,800/- was deposited by the petitioner towards monthly rent for the months of July, 2010 to November, 2011 at the rate of Rs.1,400/- per month in the name of the respondent. Accordingly, the suit was filed by the respondent.
4) The case of the petitioner in his written statement was that the former landlord refused to receive rent from the petitioner for the months of July, 2010, and only through letter dated 12.08.2010, the petitioner was informed about the family arrangement and to contact the respondent for a fresh tenancy. However, the respondent had agreed to accept monthly rent from the petitioner at a new rate for the months of July and August, 2010. It was stated that at no point of time the respondent ever showed him the deed of family Page No.# 3/11 settlement and did not ask for monthly rent for the month of July and August, 2010. It was projected that no one came to claim monthly rent from the petitioner and it was also projected that the former landlord took more than a year to refund the security deposit and, as such, by claiming that the petitioner was not a willful defaulter, prayed for dismissing the suit on ground of acquiescence, estoppel and waiver, and for want of cause of action. It was stated that the petitioner was shocked to receive advocate's notice dated 18.11.2010, and it was claimed that the advocate's notice was sent after the petitioner had refused to pay exorbitant rent demanded by the respondent. It was stated that the respondent could not claim rent for the months of July, 2010 to November, 2011 as the monthly rent was deposited in favour of the respondent in Court and it was projected that the petitioner was not liable to be held as a defaulter and that he was not liable to be evicted.
5) The following issues were framed for trial, viz., (I) whether there is any cause of action for the suit? (II) Whether the defendant is a defaulter in payment of rent and thereby is liable to be evicted from the suit room and premises? (III) Whether the plaintiff is entitled to recover Rs.25,200/- as arrear rent at the rate of Rs.1400/- per months from the month of July 2010 to December 2011 and also future rent at the rate of Rs.1400/- per month from the month of January 2012? (IV) Whether the plaintiff is entitled to the decree as prayed for? (V) To what relief(s) the plaintiff is entitled to?
6) The respondent- plaintiff examined two witnesses, including herself as PW-1 and her brother Tarek Akhtar Ansari was examined as PW-2, and the following documents was exhibited by the respondent, viz., Photocopy of notice dated 12.08.2010 (Ext.1), Photocopy of notice dated 18.11.2010 (Ext.2), Photocopy of notice dated 18.09.2010 (Ext.3) and Letter from Tarek Akhtar Ansari to the defendant therein (Ext.4 and 5). The petitioner also examined two witnesses, including himself as DW-1 and one Sanjib Borah as DW-2 and the following documents were exhibited, viz., Photocopy of notice dated 12.08.2010 (Ext.A), Photocopy of notice dated 18.09.2010 (Ext.B), Photocopy of notice dated 18.11.2010 (Ext.C), Letter from Tarek Akhtar Ansari to the defendant therein (Ext.D), Misc(j) Cases (Ext.E to Z), Rent deposit challans [Ext.E(1) to Ext.Z(1)], Misc(j) Cases (Ext.AA to Ext.AZ), Rent deposit challans [Ext.AA(1) to Ext.AZ(1)], Misc(j) Cases (Ext.BB to Ext.BO) and Rent deposit Page No.# 4/11 challans [Ext.BB(1) to Ext.BO(1)].
7) In respect of issue no. I, it was held that there was cause of action for the suit. In respect of issues no. II and III, it was held that the her brother had verbally informed the petitioner to enter into a fresh tenancy with the respondent and to pay her the monthly rent, and the respondent had also sent a letter dated 12.08.2010 (Ext.1) to the petitioner, followed by letter dated 18.11.2010 (Ext.2). The brother of the respondent had sent a letter dated 18.09.2010 (Ext.3), followed a notice sent in July, 2011 (Ext.4), requesting the petitioner to take refund of security deposit and when he did not turn up, the security deposit was returned by two demand drafts by letter dated 15.01.2011 (Ext.5). It was held that by proving the N.J. Cases and rent deposit challans [Ext. E to BO(1)], by which rent was deposited in favour of the respondent, the tenancy was admitted. The learned trial Court had observed that the petitioner had stated that former landlord had refused to receive rent for the month of July, 2010 and that family settlement was not disclosed to him, as such, the petitioner ought to have deposited monthly rent in Court immediately, but was deposited only on 21.11.2011 and that too for the months of July, 2010 to November, 2011. It was held that the petitioner had not assigned sufficient cause for depositing rent for 17 months together. On denial of suggestion given to PW-1 that respondent was demanding monthly rent at the rate of Rs.11,000/-, it was held that Ex.1 refers to fixing fresh rent by mutual consent but there was no evidence that the respondent had demanded rent at the rate of Rs.11,000/- per month. It was held that Ext.1 did not condone non- payment of rent for the month of July, 2010. The plea by the learned counsel that outstanding rent could have been adjusted from security deposit was not accepted because vide Ext.4, the PW-2 had requested the petitioner to collect security deposit and the same was refunded vide Ext.5 and after acceptance of bank draft, the question of adjustment of outstanding rent from security deposit did not arise. Accordingly, it was held that the petitioner had defaulted in payment of monthly rent since July, 2010 and, as such, the respondent was held to be entitled to monthly rent from July, 2010 to December, 2011 at the rate of Rs.1,400/- per month and from the month of January, 2012. In respect of issue nos. (IV) and (V), it was held that the respondent was entitled to reliefs as prayed for. Consequently, upon the suit being decreed, the decree for eviction and recovery of rent was drawn up.
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8) The aggrieved petitioner preferred an appeal against the judgment and decree passed in the suit. Based on the pleadings and evidence on record, the following points of determination were formulated, viz., (1) Whether learned Munsiff No-2, Sonitpur, Tezpur rightly decided and answered the issues no-2 & 3? (2) Whether learned Munsiff No-2, Sonitpur, Tezpur rightly decreed the suit of plaintiff providing sufficient reasons? (3) Whether learned Munsiff No.-2, Sonitpur, Tezpur appreciated the evidences adduced by the defendant/appellant properly leaving no stone unturned? and (4) Whether finding of learned Munsiff No-2, Sonitpur, and Tezpur are based upon lawful consideration and settled provisions of law?
9) The learned first appellate Court had revisited the pleadings and evidence on record and on the basis of exhibits proved by the respondent. In respect of issues no. (II) and (III), it was held that the petitioner had claimed that he had offered rent to the respondent for the months of August, 2010 and September, 2010, but the respondent had declined to accept the same, but the petitioner had failed to deposit rent in Court immediately after it was declined by the respondent. In light of Misc. Case No. 483/11 (Ext.E), it was held that through the official witness (DW-2), the respondent had proved deposit of rent in Court for July, 2010 to November, 2011. In this regard, by referring to the provisions of Section 5(4) of the Assam Urban Areas Rent Control Act, 1972 it was held that only if landlord refuses to accept the lawful rent offered by the tenant, only then a tenant may, within a fortnight of its falling due, deposit the amount of rent in Court together with process fees for service of notice on the landlord and on such deposit of rent, a tenant shall not be treated as a defaulter under Clause (e) of Sub- Section (1) of section 5 of the Act. In light of the said provision of law, it was held that the DW-1 (petitioner) had admitted that he had not deposited rent in Court immediately after the respondent denied to receive rent from him. It was held that vide Ext.E, the petitioner had proved that he had deposited an amount of Rs.23,800/- as rent for the months of July, 2010 to November, 2011 in Court together for 17 months and it was held that this evidence made it crystal clear that the petitioner had deposited rent in Court without complying with due process of law for depositing rent in Court. Accordingly, on the strength of ratio laid down in the case of (i) Sushila Devi Khemka Vs. Sabitri Devi Kejriwal, (2016) 5 Page No.# 6/11 GLJ 175, (ii) Nityananda Dutta Vs. Anisul Haque, 2008 (2) GLT 354 , and (iii) Rameswar Choudhury Vs. Ram Niranjan More, (1995) Supp (3) SCC 44 , it was held that if rent is deposited without tendering the same to the landlord, then the same is not a valid deposit under Section 5(4) of the Assam Urban Areas Rent Control Act, 1972. Thus, the decision of the learned trial Court was upheld and accordingly, the appeal was dismissed and the decree for ejectment and recovery of arrear rent passed by the learned trial Court was affirmed.
10) The aggrieved petitioner has filed this revision to assail the concurrent finding returned by both the learned Courts below. The learned counsel for the petitioner has meticulously referred to the judgment passed by the learned Courts below and has urged that the deed of family arrangement was only a tool to evict the petitioner as the said document was not proved by the respondent and, as such, the respondent failed to prove his title over the suit premises. It is submitted that the learned Court did not give any reason to disbelieve the stand of the petitioner that the respondent was demanding exorbitant rent, far in excess of Rs.1,400/- agreed upon between the petitioner and the erstwhile landlord, i.e. the brother of the respondent and moreover, as there was no receiver of rent, the petitioner cannot be termed as a willful defaulter. It is submitted that once monthly rent for the months of July, 2010 to November, 2011 was deposited in Court, the petitioner cannot be termed to be a willful defaulter. It is also submitted that if the impugned judgment is allowed to stand, it would lead to failure of justice.
11) Per contra, the learned counsel for the respondent has made his submissions in support of the concurrent finding by the judgment and decree passed by both the learned Courts below.
12) There is no dispute with regard to the fact that under the provisions of Section 5(4) of the Assam Urban Areas Rent Control Act, 1972 it is provided that the lawful rent be tendered by the tenant to the landlord before depositing the same in Court. This Court in Hazi Mahmed Jafor v. Dr. Imran Hussain Choudhury, AIR 1983 Gau 92 , it was held that the tenant can claim protection only upon fulfillment of pre-condition for deposit of rent under Section 5(4) of the Assam Urban Areas Rent Control Act. It would be appropriate to quote the relevant paragraph Page No.# 7/11 9 of the said case herein below:-
"9. In Kali Kumar Sen v. Makhanlal Biswas, AIR 1969 Assam 66, a Full Bench of this court laid down the requisite pre-conditions on fulfillment of which a tenant is entitled to the protection under Section 5 of "the Act". Their Lordships laid down the circumstances where a tenant is entitled to the protection. The Full Bench has ruled that under the following circumstances a tenant shall not be treated as 'defaulter'. (1) If the tenant pays his rent to the landlord on the due date to the full extent, no order of eviction can be passed or executed against the tenant, as he is not a defaulter; (2) if the landlord refuses to accept the rent and the tenant deposits it in court within 15 days of its becoming due, then also the tenant is not a defaulter; (3) if the rent is tendered or deposited in court beyond time, but accepted by the landlord, then also the tenant is not a defaulter. It was held that the rent due for the months of Baisakha and Jaistha were deposited in court in Asadh, therefore, the deposit of the rent for Baisakha was made beyond time and the landlord had not withdrawn it, so the defendants were defaulters and the decree was upheld. While reaching the conclusion two concurring opinions were expressed and their Lordships scanned the entire history of the Rent Control legislation from the year 1944 onwards and have held that the provisions regarding deposit are mandatory. As such, there is a binding decision of the Full Bench within this court that the tenant must pay the rent within the statutory period prescribed by Section 5(4) to obtain the relief. If the rent offered by the tenant is refused by the landlord, the former is obliged to deposit it within a fortnight of its becoming due, and, only upon such deposit the tenant shall not be a defaulter. The value and strength of the robust decision has not been appreciated in many quarters. It has been stated as "harsh", "too severe" and "landlord oriented" decision - vide North Eastern Region Local Acts and Rules, Vol. 11 page 706-07. The observations of the learned author have been used by the counsel for the petitioner to bear up his contention. The observations of the learned author overlooked that this court merely highlighted the legislative intent and held the provisions mandatory. If we scan the judgment we notice that their Lordships traced the history of Rent Control Legislations from 1944 onwards. The words of the Statute were considered along with it the nature, context and object of the provision as we will as the various possible constructions were also noted to ascertain the intention of the legislature. Their Lordships have merely given effect to the said intention. The provisions undoubtedly relate to matters of substance and directs acts or proceedings to be done in a certain manner and indicates clearly that a compliance with such provision is essential to the validity of the act of deposit of rent. It is clear that the pre-
requisite conditions must be fulfilled before the deposit of the rent may be taken as valid to prohibit or debar the court to make or pass a decree for eviction. The tenant can claim the protection only upon fulfillment of the conditions prescribed in sub-section (4) of Section 5 of "the Act". The nature of the provision, its design and the consequences which would follow from construing it as mandatory as well as directory were considered by the Full Bench. Their Lordships also considered Page No.# 8/11 that it would cause grave injustice to the landlord if the time limit fixed was considered as directory. It is the rule of construction that where a Statute is framed in terms of command, and there is no indication from the nature or wording of the provision or the surrounding circumstances that it is to receive a permissive interpretation the court is bound to construe the provision as peremptory. The constant endeavour of the court is to construe a provision what "reason and justice seem to demand". Their Lordships have considered the traditional grammatical approach as well as the modern "purposive approach" and reached the conclusion that the provisions of Section 5(4) were mandatory. Their Lordships were conscious of the affirmative and/or prohibitory words used in the section but the decision was not based on the nature of the words alone. It may be noted that the section created a new right or immunity in favour of the tenant as well as regulated the manner of its exercise and also prescribed the conditions precedent to obtain the remedy or protection. The provisions give a new right to the tenant and prescribe a particular remedy for obtaining it, therefore, such remedy must be strictly pursued. It would seem that Statutes which confer and regulate new rights, immunities and remedies, do ordinarily receive a mandatory construction because they are in derogation of common rights. Provisions of Section 5 take away the contractual right as well as the statutory rights of the landlord under the Transfer of Property Act, 1882 and create new rights in favour of the tenants. The provisions of Section 5 cannot be presumed to alter the common right or the statutory right, further than they are so declared in Section 5, expressly or by necessary implications. The new rights or privileges created in favour of the tenant are a radical departure from those already existing. This is a satisfactory reason for subjecting them to a strict construction. Further, the provisions of the section directly relate to judicial action. The Section forbids the court to pass or execute an ejectment decree on fulfillment of the conditions prescribed in Section 5 (4) of "the Act". Therefore, they provide that the tenant is entitled to certain relief and provide that certain facts must be proved to obtain the relief from the court. Indeed, the tenant is entitled to the relief awarded by the provisions upon proof of such conditions, therefore, the conditions are surely mandatory. It may be noted here that specific time for performance has been prescribed in no uncertain language - "within a fortnight of its becoming due." Legislature did not prescribe any other period but "a fortnight", it did not state "within a reasonable time". As such, the legislative intent to prescribe the specific time for the performance of the obligations is writ large in the section. Any other construction other than the one prescribed in Kali Kumar (supra) would have caused grave injustice and hardship to the landlord. A tenant, to put the landlord in difficulty, would have deposited the money into court without offering to the landlord and he could have invested the rent for months together and thereafter deposited it at any time convenient to him. Surely, it would have caused great inconvenience to the landlords. The Full Bench merely ciphered the legislative intent and expressed it in the judgment. Under these circumstances, I reach the conclusion that the provision of Section 5(4) insofar as it commands that the tenant must offer the rent to the landlord and on his refusal he must deposit in court "within a fortnight of the Page No.# 9/11 rent becoming due", are mandatory provisions. Admittedly in the instant case, the courts below held that no offer had been made by the tenant to the landlord prior to the deposit of the rent for the months of December, 1971 and January, 1972. Further, the rent for the month of December, 1971 was deposited long beyond the prescribed period under Section 5 (4) of "the Act". Under these circumstances the courts below were justified in holding that the tenant was a defaulter and the bar imposed in Section 5(1) of "the Act" was inapplicable. On the authority of Kali Kumar (supra) and for the foregoing reasons, I reject the last contention of the learned counsel for the petitioner."
13) We may also refer to the case of Ram Karanji More Vs. Keshardev Jalan, AIR 1977 Gau 4: 1996 (2) GLT 526, and Rupchand Daftary Vs. Ashim Ranjan Modak & Anr., 2000 (2) GLT 75, wherein this Court had held that for the deposit in Court to be valid deposit within the meaning of Section 5(4) of the Act, it has first to be offered to the landlord, otherwise deposit made in the Court would not be a valid deposit and in that case the defendant would not be protected from eviction under Section 5 of the Act, the provision being mandatory in nature.
14) In the present case in hand, the petitioner has not been able to prove that deposit of rent had preceded by offer of monthly rent to the respondent. Therefore, the mere proof of deposit of rent shall not save the petitioner from becoming a defaulter. Therefore, other aspects of the submissions made by the learned counsel for the petitioner need not be gone into in view of concurrent finding of facts.
15) The scope of revisional jurisdiction of the High Court under Section 115 of the CPC is very limited. The High Court can exercise the revisional power where the subordinate Court has exercised a jurisdiction not vested in it by law or has failed to exercise a jurisdiction so vested or has acted in the exercise of its jurisdiction illegally or with material irregularity, provided no appeal lies against the decision of the subordinate Court, against which order the revision petition has been preferred. In exercise of the revisional power under Section 115 of the CPC the High Court cannot re-appreciate the evidence on record and interfere with the finding of the learned Court below unless the finding recorded by the learned Court below is found to be perverse, or the law was incorrectly applied on facts, or there is non-application of mind on the part of the Court or if the learned Courts below had failed to appreciate the Page No.# 10/11 evidence available on record. In this regard, the case of The Managing Director, Hindustan Aeronautics Ltd. Vs. Ajit Prasad Tarway, AIR 1973 SC 73 may be referred to, wherein it was held by the Supreme Court of India that High Court should not interfere even if the order is right or wrong or in accordance with law or not, unless jurisdiction is exercised illegally or with material irregularity. It is no longer res integra that simply because another view of the evidence may be taken is no ground by the High Court to interfere in its revisional jurisdiction. If one needs any authority on the point, the case of Bhojraj Kunwarji Oil Mills Vs. Yograjsinha Shankersinha Parihar, AIR 1984 SC 1894 may be referred to.
16) Thus, from the pleadings and evidence on record, the learned counsel for the petitioner could not show that the judgment and decree passed by the learned trial Court and the first appellate Court is vitiated by perversity or that the learned Courts had either misinterpreted the law or failed to consider any evidence on record or misread or misconstrued any evidence on record, or that any finding was based on no evidence at all. Moreover, it could not be shown that the petitioner - tenant had complied with the pre- conditions as contained in Section 5(4) of the Assam Urban Areas Rent Control Act, 1972 was complied with before depositing rent in Court. It is further seen that Ext.E was a proof tendered by the petitioner which disclosed that instead of depositing rent from month to month within the time as prescribed under the Act, monthly rent for 17 months from July, 2010 to November, 2011 was collectively deposited in Court on 21.11.2011, which itself proved default committed by the petitioner.
17) Therefore, this revision fails and the same stands dismissed. The first appellate judgment and decree dated 29.05.2019, passed by the Court of learned Civil Judge, Sonitpur, Tezpur in Title Appeal No. 9/2019 and the judgment and decree passed by the Court of learned Munsiff No.2, Sonitpur, Tezpur in T.S. No. 12/2012 are both affirmed.
18) The Court considers it fit to grant time till 30 th June, 2021 to the petitioner to vacate the suit/ decreetal premises, subject to the herein after mentioned conditions.
a. The petitioner should submit a declaration in form of an affidavit before the learned trial Court within 15.03.2021, thereby unconditionally undertaking that he Page No.# 11/11 would (i) not sublet the suit premises or create any third party interest over the suit/ decreetal premises, (ii) hand over the vacant and khas possession of the suit/ decreetal premises to the respondent on 30.06.2021 without any damage whatsoever to the suit/ decreetal premises, and (iii) continue to pay compensation to the respondent at the rate of Rs.1,400/- per month for the months of February, 2021 till 30th June, 2021. If for any reason, 15.03.2021 be a holiday, then such declaration should invariably be submitted on the next working day of the Court. b. The above would not constitute fresh tenancy and shall not confer any right whatsoever in favour of the petitioner in respect of the suit/ decreetal shop premises.
c. It is made clear that if such declaration is submitted within 15.03.2021 (if 15.03.2021 be a holiday, then such declaration should invariably be submitted on the next working day of the Court), there would be no impediment for the respondent to put the decree passed by the learned Courts below to execution. d. Similarly, if the petitioner violates the undertaking, if submitted, the petitioner would be at liberty to not only put the decree to execution but also to pursue remedy against the petitioner for submitting a false declaration in form of affidavit before the Court below.
19) This revision stands dismissed. There shall be no order as to cost.
JUDGE Comparing Assistant