Delhi High Court
Sushil Chander Gupta vs Radha Krishan Bhatija on 26 February, 1980
Equivalent citations: 1980RLR423, AIR1980DELHI110, 17(1980)DLT395, 1980(1)DRJ40, AIR 1980 DELHI 110, ILR (1980) 1 DELHI 155, (1980) ILR(DEL) 1 DEL 155, 1980 RAJLR 423, (1980) ILR 1 DEL 155, (1980) 1 RENCR 712
JUDGMENT Avedh Bihari, J.
(1) The short question for determination in this appeal is whether the tenant is liable to ejectment on the ground of Section 14 (1) (d) of the Delhi Rent Control Act, 1958 (the Act). Section 14 (1) (d) reads : "The premises were let for use as a residence and neither the tenant nor any member of his family has been residing therein for a period of six months immediately before the date of the filing of the application for the recovery of possession thereof."
(2) On 27th August, 1974, the landlord brought an application for ejectment of the tenant on several grounds. First he obtained an ex parte order of eviction. In execution he obtained possession of the premises. Later on the ex-parte order was set aside. But restitution was not ordered. The case itself was ordered to be decided expenditiously. The case was then heard. The additional controller after hearing evidence and arguments ordered the ejectment of the tenant on the ground of S. 14 (1) (d) of the Act. From his order the tenant appealed to the Rent Control Tribunal. The tribunal decided in favor of the tenant. It held that the tenant was not liable to ejectment. Now the landlord appels to this court from the order of the tribunal dated 19th April, 1979.
(3) The crucial period for proving the non-residence of the tenant in the premises is the period of six months "immediately before the date of the filing of the application" for eviction. The application for ejectment was made on 27th August, 1974. So what has to be seen is whether the tenant or any member of his family was residing in the premises from 27th February, 1974 to 27th August, 1974. This is single question to be determined in the case.
(4) To prove his case the landlord entered the witness box. He made a positive statement that neither the tenant nor any member of his family had been residing for six months immeditely preceding the presentation of the petition. In defense the tenant examined three witnesses. Himself he did not appear before the controller to give evidence. The first witness was his son and attorney, Girdhari Lal. He stated that his father was residing in the premises from March to August 1974. On 3rd September, 1974, he left for Bombay. The second withness was J. K. Aggarwal, the previous landlord. His evidence was mainly on the purpose of letting. The tenant's case was that the premises were let to him for residence-cum-commercial purpose. On this point the concurrent finding in that the premises were let purely for residence. The third witness was Sheel Sarup Khandelwal, a practitioner of homoeopathic medicine, who deposed that he treated the tenant for his illness during March, April and May 1974, and gave medicine. One visit he paid to the tenant at his residence in question on 1st June, 1974. This the entire evidence in the case.
(5) The Additional Controller did not believe the tenant's witnesses. He found as a fact that the tenant did not reside in the premises for the critical period of six months. He ordered his eviction.
(6) On appeal the tribunal reversed this finding. Not that he found ample evidence of residence. But he called in aid a presumption of fact in favor of the tenant. The evidence of two witnesses - the son and the homoeopath - he evaluated as laregly 'corroborative'. He agreed with the Controller that non-appearance of the tenant was 'fetal' to his case. But for a contrary conclusion he drew upon a presumption and made it the foundation of his verdict.
(7) The presumption on which the tribunal grounded his decision was the presumption that the notice of termination of tenancy dated 18th April, 1974 was served on the tenant at the address of the premises and therefore he presumed that the tenant must be residing at the material time in the suit premises.
(8) The landlord served two notices on the tenant One was notice dated 19th February 1974. This notice was admittedly received by Girdhari Lal, the son of the tenant, on 24th February 1974. This notice was served before the concerned period of six months and is therefore not relevant to the question at issue. The second notice dated 18th April 1974 was served on a person whose signatures nobody could identify. Girdhari Lal in his statement asserted that the tenant was never served with this second notice. But since the notice was duly received at the tenant's address and the address was correct, a presumption under section 114 of the Evidence Act and Section 27 of the General Clauses Act was raised against the tenant. This presumption of service of notice on the tenant was then used against the landlord. The tribunal held that service of notice showed that the tenant was residing in the premises in April 1974 and therefore the period of six months of nonresidence was not proved. The tribunal said ; "THE landlord on the legal presumption by virtuous of Section 27 of the General Clauses Act and section 114 of the Evidence Act to prove the service of this particular notice on the tenant. Under these provisions if a particular notice has been shown to have been sent by registered post data correct address, then it is to be presumed that the same must have been delivered to the addressed. Now if this presumption is sought to be drawn against the appellant by the Landlord, then I have no option but to hold that this notice must have been delivered to the appellant at the address of the demised premises. So the appellant would be deemed to have been served with this notice when he was present in the demised premises. Once this fact is assumed to be correct, then it has to be held that at least appellant was residing in the demised premises in April 1974 when he received this notice. So the ground of eviction covered by Clause (d) would not become available to the landlord. If no presumption is to be drawn that this notice has been delivered to the appellant at the address of the demised premises, then it has to be held that the contractual tenancy of the appellant has not been determined as this notice would not be then considered to have been served on the appellant. So the respondent-landlord cannot succeed either way."
(9) In short the tribunal said : "If I draw the legal presumption in favor of the landlord, the ground of eviction set up by the landlord gets displaced.
(10) To me this reasoning is incomprehensible. The presumption of scrvice of notice does not necessarily imply that the tenant himself received the notice and he was actually residing there. The presumption of service has a limited role. In the first place, the presumption is raised in favor of the sender of the notice. It cannot be raised for the benefit of the tenant. He bar to prove the positive fact that he was residing in the premises during the crucial period. Secondly the presumption is a rebuttable presumption. It is not a conclusive presumption. Nor is it a rule of law. Thirdly, the tenant denies that the notice was served on him and at the same time claims the benefit of the presumption. This is approbating and reprobating. Forthly, Rules 62, 63 and 64 of the Indian Post Office Rules 1933 framed under the Indian Post Office Act, 1898 show that an article can be delivered to the addressee or his agent. Therefore, the tenant's residence is not proved. More so when the A.D. card does not bear the tenant's signature but of someone who is disowned by the tenat. Still more so when the tenant disputes the service of notice itself. Fifthly, the basis of the tribunals reasoning has now disappeared after the judgment of the Supreme Court in V. Dhanapal Chettiar v Yasodai Ammal, . The Supreme Court has held that notice of termination of tenancy is not required under the Rent Acts. The tribunal raised the presumption against the landlord because he was holding that notice to quit is essential and the same was duly served on the tenant. Now no notice to quit is necessary. Therefore the argument has now no legs to stand upon.
(11) The whole case centres round a presumption and two witnesses. The evidence of the son, Girdhari Lal, shows that the tenant mainly resides in Bombay where he owns business and a flat in Sion. He has blood pressure He has a heart (trouble). Admittedly the tenant was living in Bombay in January and February 1974. Admittedly the tenant had no ration card which could show that he drew his ration in the subject period. The son himself does not reside in Delhi with the father at the premises. He is living separately from him since 1956. For purposes of the clause the son is not a "member of the family." Except his bald statement that his father was living in the premises from March to August 1974 the witness was compelled to admit that he did not have any document to prove his assertion. It is not by naked assertion, but by deeds and acts that the residence is established. It is for this reason that it is impossible to formulvte a rule specifying the weights to be attached to a particular evidence. All that can be safely be said is that more reliance is placed upon conduct, deeds, and acts than upon assertion, especially if they are oral.
(12) Nor does the evidence of the homoepath prove the tenant's case. He only once examined the tenant at the premises on 1st June, 1974. He produced a register to prove the visit. The Controller did not accept this evidence. His principal criticism of the medical evidence was that in register maintained by the witness the word 'visit' appeared only against the name of the tenant. There was no such remark against any other party.
(13) There are presumption. One is on the side of the landlord. It is that the notice to quit was served. The other is on the side of the tenant. That he was residing in the premises at the material time. In my opinion, one does not logically follow from the other. We do not know who accepted the notice dated 18th April, 1974. The tenant's son denies the the receipt of notice. Signatures on the A.D. have not been identified. These may be the signatures of a servant. He may be an authorised person. He may be a clerk in the office established. It was the case of the tenant that he had an office in the premises. Now if there was an office an somebody received the notice it will not prove that the tenant was residing in the premises.
(14) The tribunal's judgment if I read it aright, if founded on a presumption. He held residence as a presumed fact. Without the aid of presumption it is not possible to reach the conclusion the tribunal did. Apart from the erroneous presumption on which the tribunal based its decision there is no solid proof to show that the tenant was living in the premises during the given period. The Controller reached this conclusion of fact on evidence. The tribunal disagree with him mainly because of the presumption.
(15) Residence is a state of things. To prove the existence of a certain state of affairs presumption by itself signifies very little. Tribunal of fact requires a degree of probability which is commensurate with the occasion. It is useful to recall the words of Holt C. J. in Bath and Mountague's case (1693) 3 Case in Ch 55 (105). He said : Aprobable presumption alone is no proof to rely upon : where indeed there is some proof of witness positive, and the presumption is probable that is added thereto, it may be a good fortifying evidence, but it signifies very little of itself for a foundation.
(16) There is a fetal flaw in the tenant's case. He did not appear before the Additional Controller. He did not give evidence. The best evidence was his own. But he was not willing to be subjected to the cross-examination of the opponent. In the fire of cross-examination truth is elicited. The Additional Controller adversely commented on the non-appearance of the tenant. The evidence of the two witnesses he found entirely unsatisfactory. As regards the tenant he could discover no cogent reason or explanation of his non-appearance. The tribunal recognised this 'fetal' weakness. But he diluted the effect by saying that "non-appearance of the appellant in the witness box would have been very fetal to the case of the appellant if from other evidence it had not been proved that the appellant resided in the demised premises at the relevant time." I cannot accept this reasoning. The tribunal held that the evidence of Girdhari Lal and the homoeopath corroborated the tenant's case of residence. "Corroboration" is not a technical term. It simply means "confirmation" or "support". But confirmation of what? It is confirmation of a presumption? This is what it really comes to. The tenant's Individual testimony is conspicuously absent. On the corroborative testimony of a plurality of witnesses the tribunal found in favor of the tenant. In my opinion the controller was right in holding that the best evidence had been withheld from him and that the evidence such has it was did not prove the tenant's case of residence.
(17) A presumption of adverse inference can properly be raised in these circumstances against the tenant. This is what the controller did. His approach was simple and direct. Witnesses do not carry conviction with a court a tribunal when the party himself keeps away and is not really to stand the test of cross-examination. The question of residence non-residence is not a question of presumption. It is a question of fact. It is not a question of inference but of positive proof. The landlord cannot prove the negative except by his statement. The tenant is required to prove the positive. The burden at once shifts to him to show that he was residing during the period in question.
(18) I do not deny that inferences can be drawn by a tribunal of fact. But it is not obliged to draw them as a matter of law when the tenant has chosen not to appear before the tribunal in support of his case. Once evidence has been led it must be weighed without using the presumption as a make weight in the scale of probabilities. Presumptions come only in the very rare case of the evidence being so evenly balanced that the court or tribunal is unable to reach a decision on it. S. v. S. (1972) Ac 24 (41).
(19) On the whole case my conclusion in that the tribunal was in error in drawing a presumping in favor of the tenant and in resting his decision on it. The evidence of tenant's witnesses was not but substantive evidence. At best it is 'corroborative' as the tribunal said. But the corroborative evidence is of value when the direct evidence of residence is given by the tenant himself.
(20) Counsel for the tenant argued that no second appeal lies on a question of fact under Section 39 of the Act and I should not upset the finding of of the tribunal. I do not agree. The finding of the tribunal is no finding, based as it is purely on a presumption. It more of a surmise or assumption. In the absence of proof a tribunal of fact has no right to assume that such and such was the true situation. In civil cases conclusions of fact are to be founded on a preponderance of probabilities and not on presumption. Presumptions can be used as "fortifying evidence but they cannot take the place of direct proof. Now this presumption is limited to common course of business. The most common illustration under this heading arises in the case of letters which if proved to have been addressed proprely and posted, are presumed to have been received in due course. This presumption applies when a modern statute authorises or requires the service of any document by post, unless the contrary intention appears. (Halsbury (4th ed.) Vol. 17 para 35. To infer from this that the tenant was residing in the premises during the relevant period is a complete misunderstanding and misapplication of the law. There is no presumption of residence. Residence was to be proved as a fact.
(21) For these reason I allow the appeal and restore the eviction order by the Additional Controller dated 6th May, 1978. The parties are left to bear their own costs.