Rajasthan High Court - Jodhpur
Arjun Lal vs Kundan Lal on 10 October, 2012
Author: Vineet Kothari
Bench: Vineet Kothari
SB Civil Second Appeal No. 95/90
L.Rs of Arjun Lal vs. L.Rs of Kundan Lal
Judgment dated 10/10/2012
1/49
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
JUDGMENT
L.Rs of Arjun Lal vs. L.Rs of Kundan Lal
S.B.CIVIL SECOND APPEAL NO. 95/1990
DATE OF JUDGMENT : 10th October, 2012
PRESENT
HON'BLE DR.JUSTICE VINEET KOTHARI
Mr. L.R.Mehta with
Mr. Pradhuman Singh, for the appellant-plaintiff-landlords
Mr. M.C.Bhoot, Senior Advocate assisted by
Mr. Arpit Bhoot, for the respondent-defendant-tenants
REPORTABLE
BY THE COURT:
1. The present second appeal pending in this Court for last 22 years was filed by plaintiff-Arjun Lal, who expired during pendency of this litigation on 22/1/1992 and his legal representatives; Banshi Lal Rathi s/o Arjun Lal Rathi & others are pursuing this second appeal against the defendant Kundan Lal, whose legal representatives SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 2/49 were also brought on record upon his death on 15/6/2006 & who are represented by Mr. M.C.Bhoot, Sr. Advocate assisted by Mr. Arpit Bhoot.
2. The substantial questions of law framed by coordinate bench of this Court while admitting the present second appeal on 13/3/1991 are as under:-
"(i) Whether the finding that the defendant-
respondent Kundanlal has attorned to the paramount title-holder Nathdwara Temple Board was necessary for the disposal of the suit?
(ii) Whether the findings of the learned lower Courts that the defendant Kundanlal has attorned to the paramount title-holder of the properties i.e., Nathdwara Temple Board are perverse?"
3. The aforesaid questions arise in the following factual matrix.
(i) Thikana Nathdwara granted a lease in respect of the suit shop to one Goverdhan Das Mandovara (Maheshwari) in Vikram Samvat 1975 Mag Vadi 14 (English Calender Year 1918) vide patta Ex.A/6 SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 3/49 for a period of 99 years. Goverdhan Das died and was succeeded by Rang Lal. Rang Lal mortgaged the suit shop with Safdar Ali Bhora on 10/11/1950. Thereupon Shri Tilkayat Goswami by his notice dated 19/3/1957 terminated the above lease and demanded possession. As Rang Lal did not hand over the possession of the suit shop, Shri Tilkayatji filed Civil Suit No. 229/1957 against Rang Lal for eviction and arrears of rent. Rang Lal contested the above suit and submitted inter alia that he was always prepared to pay rent and that he never denied the title of the plaintiff and admitted that he was the exclusive owner and that the lease was for 99 years in this favour. He further submitted that he mortgaged the suit shop and plaintiff's grand father also accepted it as valid. In all 6 issues were framed in the above suit. Issue no.1 was about the lessee's right to mortgage the suit shop. Issue no.2 was about the validity of termination of lease by the plaintiff, Shri Tilkayatji, vide his notice dated 19/3/1957. The plaintiff did not produce any evidence and therefore, decree for possession was not passed and only a decree for arrears of rent was passed in his favour as the defendant admitted the amount and showed his readiness to pay it. No appeal was filed against the said judgment by the plaintiff -
SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 4/49 Tilkayatji. The termination of tenancy of Rang Lal by plaintiff- Tilkayatji on the ground that the suit shop had been mortgaged and his title has been denied by Rang Lal was not given effect to.
(ii) Rang Lal Mandovara let out the suit shop to the defendant on 5/1/1961 vide Ex.2. After the death of Rang Lal, his son - Mohan Lal, thereafter, sold the lease-hold rights to the plaintiff, Arjun Lal vide registered sale deed dated 13/12/1976 (Ex.1). Said Arjun Lal filed the present civil suit No. 4/78 on or about 23/12/1977 against the defendant-tenant, Kundan Lal, for eviction and arrears of rent and damages of Rs.2079.28 on the grounds of default in payment of rent, material alteration, bonafide personal necessity and sub-letting under the provisions of Rent Control Act, 1950. The plaintiff-Arjun Lal also prayed for fixation of appropriate rent at Rs. 96.25 for the said suit shop.
(iii) The defendant-tenant-Kundan Lal contested the above suit by filing written statement dated 27/3/1978. He inter alia submitted that Temple Board Nathdwara (which had succeeded Shri Tilkayatji) upon SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 5/49 enactment of Nathdwara Temple Act, 1959, has terminated the tenancy of Mohan Lal vide registered notice dated 6/1/1978 (Ex.A/4) from Samvat Year 2035 Sawan Vadi 5 and, therefore, the suit shop could not be sold to the plaintiff by Mohan Lal, which stood sold on 13/12/1976 itself. He, however, admitted his tenancy but denied the grounds for eviction alleged by the plaintiff. In the additional pleas, defendant-Kundan Lal submitted that causes of action for eviction and for fixing of fair rent were different and there was misjoinder of causes of action in the suit. He further alleged that the sale by Mohan Lal in favour of plaintiff was the result of `durbhi-sandhi' (Collusion) and showed lack of bonafides. On the basis of the above pleadings, the trial court framed only 11 issues including the issue relating to relief.
(iv) While the evidence of plaintiff in the present eviction suit no. 4/78 was going on, the defendant-Kundan Lal filed an application and submitted that he had attorned and executed a rent note in favour of the Temple Board on 19/9/1979 (Ex.10) and the suit of the plaintiff be dismissed. The defendant stopped depositing rent and, therefore, SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 6/49 the plaintiff filed an application and prayed that the defence of the defendant be struck off. The trial court by its order dated 16/8/1980 dismissed the application of the defendant and struck off his defence. The defendant, however, filed an application for amending his written statement on 14/8/1980. On appeal by the defendant, the appellate court by its order dated 24/1/1981 set aside the order striking out his defence and directed the trial court to decide the amendment application of the defendant first. The trial court by its order dated 9/4/1981 allowed the defendant to amend his written statement and plead the alleged attornment. The defendant then filed amended written statement dated 22/4/1981 inter alia incorporating the alleged plea of attornment. The trial court framed additional issue inter alia pertaining to the alleged termination of lease of Mohan Lal and the defendant's attornment in favour of the Temple Board.
(v) The trial court, however, decided the issues relating to bonafide need and comparative hardship (Issue nos. 2 and 3) in favour of the plaintiff and against the defendant. Inspite of the above findings, the trial court by its judgment dated 14/3/1986 dismissed the eviction SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 7/49 suit. The trial court held under issue nos. 15 and 17 that the Temple Board was entitled to evict Mohan Lal and that the defendant-Kundan Lal was entitled to attorn in favour of the Temple Board and execute the rent note 19/9/1979 (Ex.10) and that the tenant's relationship with the plaintiff came to an end.
4. Aggrieved by the order and decree dated 14/3/1986 passed by the learned trial court, the plaintiff filed regular first appeal before the learned Additional District Judge, Rajsamand. The learned first appellate court of Addl. District Judge, Rajsamand vide its judgment and decree dated 23/10/1990 dismissed the above appeal No.13/86 and affirmed the judgment and decree of the trial court.
5. Learned counsel Mr. L.R.Mehta assisted by Mr.Pradhuman Singh appearing for the plaintiff appellant-Legal representatives of Arjun Lal submitted as under:
6. That under duly registered sale deed Ex.1 dated 13/12/1976 for Rs. 30,000/-, Shri Mohan Lal Mandovara s/o Rang Lal Mandovara SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 8/49 had sold the lease-hold rights of the suit shop to the present plaintiff - Arjun Lal and, thereafter, Arjun Lal filed the present suit for eviction against the defendant KundanLal, who was already in possession of the suit shop since 1961 under the Rent Note Ex.2 executed by Mohan Lal Mandovara and the suit was filed on 23/12/1977 and was registered as suit no. 4/78. The patta Ex.A/6 was issued in favour of Govardhan Das s/o Nain Chand Mandovara in respect of present suit shop no. 355 in Samvat Year 1975 (equivalent to English Calender year 1918) upon payment of `Najrana' of Rs. 201/- and further payment of Rs.16/- per year as rent. The said lease was for a period of 99 years and the expenditure on repair and renovation would not be reimbursed by the Tilkayatji Goswami. Learned counsel Mr.L.R.Mehta submitted that the said `Patta' granted in favour of grand father of Mohan Lal s/o Rang Lal, who was son of Goverdhan Lal Mandovara did not impose any such restriction on sale and mortgage of the suit property and, therefore, the sale deed Ex.1 dated 13/12/1976, even though said sale deed contained the stipulation that the seller Mohan Lal Mandovara is owner of the said shop, actually transferred only the lease-hold rights under the aforesaid Patta SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 9/49 Ex.A/6, as nobody can pass a better title than the one has (Nemo dat quod non habet - no one gives what he doesn't have) and consequently, purchaser Arjun Lal could very well file the present suit for eviction inter alia on the ground of bonafide necessity of landlord (Arjun Lal), which issues have been determined by the two courts below in the present suit no. 4/78 in favour of plaintiff- appellant-Arjun Lal. He submitted that only the additional issues no. 15 and 17 framed later on came to be decided against the plaintiff - Arjun lal by the courts below and with respect to which the aforesaid two substantial questions of law have been framed by this Court because the defendant-tenant Kundan Lal took the stand before the learned trial court below that the said lease/Patta granted in favour of Goverdhan Lal Mandovara, grand father of seller Mohan Lal Mandovara, was determined/terminated by the notice dated 6/1/1978 (Ex.A/4) served by Nathdwara Temple Board through its General Power of Attorney Shri Kanhaiya Lal Paneria upon the seller - Mohan Lal s/o Rang Lal Mandovara inter alia on the ground that Patta holder - Mohan Lal had sold the suit shop to plaintiff Arjun Lal without any such authority under the Patta Ex.A/6 and consequently SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 10/49 upon such breach of terms and conditions of the Patta and also for non-payment of rent/premium for five years from Samvat Year 2030 to 2035, the said Patta/lease stood determined/terminated and subsequently a fresh tenancy was created by Nathdwara Temple Board, which was constituted upon enactment of Nathdwara Temple Act, 1959 ( Act No. 13 of 1959) by which the ownership of the Temple and all its endowments including all offerings,which have been or herein after be made, were to vest in deity of Shri Shrinath Ji and Temple Board was constituted under the said Act was held entitled to their possession and the said Temple Board after being so constituted under the said Nathdwara Temple Act, 1959, had created a fresh tenancy directly in favour of defendant Kundan Lal under Rent Note Ex.10 dated 19/9/1979 and consequently the defendant tenant had attorned the tenancy in favour of the paramount owner Nathdwara Temple Board representing the deity of Shri Shrinath Ji and, therefore, the plaintiff purchaser - Arjun Lal could not seek any eviction of the defendant tenant Kundan Lal from the suit shop in question. Mr. Mehta submitted that this stand of defendant-tenant- Kundan Lal was contrary to Section 116 of the Evidence Act & the SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 11/49 defendant Kundan Lal was estopped from challenging the tile of the landlord.
9. Shri L.R.Mehta, learned counsel appearing for the plaintiff- appellant, therefore, contended that the lease hold rights, which devolved by succession upon Mohan Lal s/o Rang Lal Mandovara, only were transferred to purchaser under registered sale deed Ex.1 dated 13/12/1976 and same were not violating any of the conditions of Patta Ex.A/6, which contained no restriction on lessee Mandovara Goverdhan Das or his sons to mortgage or sell the suit shop and a reply to the notice Ex.A/4 dated 6/1/1978 was duly given by the plaintiff - Arjun Lal Rathi on 19/7/1978 vide Ex.A/12 to the Nathdwara Temple Board denying the validity and contents of the said notice clearly mentioning therein that there is no restriction in the `Patta' for mortgaging or selling the same and, therefore, the Nathdwara Temple Board was not entitled to initiate any legal proceedings against purchaser - Arjun Lal Rathi. The said notice after the said reply was neither further responded by the Nathdwara Temple Board nor any adjudication by any competent authority or SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 12/49 court of law terminating or determining the said lease was made. Thus, the said lease hold rights for a period of 99 years still survived and are valid even against the Nathdwara Temple Board.
10. Learned counsel Shri L.R.Mehta further contended that the lease hold rights until expiry of 99 years from Samvat Year 1975 ( equivalent to English Calender Year 1918) devolved upon the purchaser-plaintiff-Arjun Lal, therefore, there was no question of any attornment in favour of Nathdwara Temple Board by the defendant- tenant-Kundan Lal as even with the enactment of Nathdwara Temple Act, 1959 the actions already done were saved under `Repeal & Savings Clause' under Section 38 of the said Act of 1959. He also urged that even though the earlier eviction suit filed by Mohan Lal against the defendant-tenant-Kundan Lal had failed with the dismissal of second appeal of the landlord-Mohan Lal by the learned Single Judge of this Court being S.B.Civil Second Appeal No. 431/72 (Mohan Lal vs. Kundan Lal & ors.) on 14/2/1975 (per Hon'ble Mr. Justice C.M.Lodha, as he then was) vide Ex.A/3, it would not preclude the purchaser - Arjun Lal to file fresh eviction suit under the SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 13/49 Rajasthan Rent Control Act, 1950 on the ground of personal and bonafide necessity & other grounds as the earlier suit filed by Mohan Lal was dismissed, which was filed on the ground of subletting only.
11. Learned counsel Mr. L.R.Mehta also submitted that Section 116 of the Evidence Act, which is reproduced below, clearly prohibits the tenant or a sub-tenant to deny the title of the landlord at the time of taking lease and, therefore, the attornment by defendant Kundan Lal in favour of Nathdwara Temple Board is contrary to Section 116 of the Evidence Act and the defendant-Kundan Lal could not set up the title of a third party (Nathdwara Temple Board) as his defence in the present eviction suit No. 4/1978 filed by Arjun Lal and, therefore, answering the substantial questions of law framed above, the eviction decree deserves to be passed against the defendant-tenant-Kundan Lal, who is now represented by his legal representatives, in favour of the legal representatives of plaintiff-Arjun Lal.
Section 116 of the Evidence Act reads as under:-
SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 14/49 "116. Estoppel of tenant and of licensee of person in possession.- No tenant of immovable property, or person claiming through such tenant, shall, during the continuance of the tenancy, be permitted to deny that the landlord of such tenant had, at the beginning of the tenancy, a title to such immovable property; and no person who came upon any immovable property by the licence of the person in possession thereof, shall be permitted to deny that such person had a title to such possession at the time when such licence was given."
12. Learned counsel Shri L.R.Mehta relied upon the following case laws;
(i) Bejoy Gopal Mukherji vs. Pratul Chandra Ghose - AIR 1953 SC 153;
(ii) Sorthia Hadia Ruda Daya vs. Karamshi Memraj - AIR 1952 Kutch 19;
(iii) E.Parashuraman vs. V. Doriaswamy - (2006) 1 SCC 658;
(iv) Bansraj Laltaprasad Mishra vs. Stanley Parker Jones
- (2006) 3 SCC 91;
SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 15/49
(v) Sarguja Transport Service vs. State Transport Appellate Tribunal, MP, Gwalior & Ors. - (1987) 1SCC 5;
(vi) Kandapazha Nadar & Ors. vs. Chitraganiammal & Ors. - (2007) 7 SCC 65
13. On the other hand, Mr. M.C.Bhoot, learned senior counsel assisted by Mr. Arpit Bhoot for the defendant-tenant, Legal representatives of Kundal Lal submitted as under:
14. That the substantial questions of law reproduced above are really not relevant in the present matter since the property vested in the Deity Shri Shrinath Ji with the enactment of Nathdwara Temple Act, 1959 and a fresh tenancy was created by Nathdwara Temple Board in favour of defendant Kundan Lal and with the termination/determination of the lease/Patta in favour of grand father of seller, Mr. Mohan Lal Mandovara by the notice Ex.A/4 dated 6/1/1978, the present eviction suit filed by the purchaser-Arjun Lal was rightly dismissed, as he had no right to sue the present defendant- Kundal Lal and seek his eviction as he no more could be said to be SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 16/49 owner or landlord of the suit property in question & defendant tenant- Kundan Lal had already attorned in favour of paramount title holder Nathdwara Temple Board vide Ex.10 dated 19/9/1979.
15. Further elaborating his submissions, Mr. M.C.Bhoot urged that issue no. 1 regarding title or ownership of the suit shop in question having been decided against the plaintiff-Arjun Lal by both the courts below and no challenge to the said finding on issue no.1 having been made in the present second appeal of plaintiff-Arjun Lal and no substantial question of law having been framed thereon, the right of plaintiff-Arjun Lal to seek eviction of the present defendant-Kundan Lal cannot be said to exist in law.
16. Mr. M.C.Bhoot also brought to the notice of the Court that one application has been filed in the present second appeal by him on 4/8/2008 under Setion 151 CPC in which it has been stated that one more suit came to be filed by the legal representatives of said Arjun Lal, namely; Harak Lal, Banshi Lal, Narayan Lal, Laxmi Kant, Dinesh & also wife and daughters of Arjun Lal against the Temple SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 17/49 Board, Nathdwara and defendant Kundan Lal in the court of Civil Judge (Jr. Div.) Nathdwara, which suit no. 113/97 filed for declaration of tenancy created by Temple Board in favour of tenant Kundan Lal as illegal and void but the said suit came to be dismissed as `not pressed' on 3/5/2005. The copies of the order sheets of the said court of Civil Judge (Jr. Div.), Nathdwara along with the copy of plaint have been filed with the said application, namely; I.A.No. 9623/2008 and a prayer has been made therein that the present second appeal of the plaintiff Arjun Lal has since abated & has become infructuous.
17. Mr. M.C.Bhoot, therefore, submitted that the aforesaid substantial questions of law as framed above, even need not be answered in view of this subsequent development, to which application, I.A.No. 9623/2008 no reply has been filed by the plaintiff appellants. Learned counsel Mr. M.C.Bhoot, therefore, submitted that the present second appeal of plaintiffs deserves to be dismissed as having abated as rendered infructuous.
SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 18/49
18. I have heard the learned counsels at length, perused the record of courts below and the cases laws cited at the bar.
19. In the considered opinion of this Court, the present second appeal filed by the plaintiff-Arjun Lal, who is now represented by his legal representatives, deserves to be allowed and the judgment and decree of the two courts below refusing eviction decree essentially on the findings against the plaintiff on issue nos. 15 and 17, deserve to be set aside & the findings of first appellate court below in favour of the plaintiff on the ground of material alteration and bonafide necessity etc. are liable to be upheld and eviction decree against the defendant-tenant-Kundan Lal, who is also now represented by his legal representatives, deserves to be granted. The reasons are as follows.
20. The courts below have erred in confusing the present eviction suit filed by Arjun lal and taking it in the realm of a title suit, which question is normally not determinable in eviction proceedings under the Rajasthan Rent Control Act, 1950. The question of title, even if SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 19/49 incidentally raised in eviction proceedings, is only to decide essentially the question of relationship of landlord and tenant between the parties and while dealing with the eviction matters under the Rent Control Law, the courts are not expected nor bound to decide the question of title. In fact, denial of title by the tenant on the principle of estoppel is contained in Section 116 of the Evidence Act & it furnishes a further ground of eviction under Section 13(1) (f) of the Rajasthan Rent Control Act, 1950.
21. In the present case, the undisputed fact is that the predecessor- in-interest, namely; Govardhan Das Mandovara than his son Rang Lal Mandovara and his son Mohan Lal Mandovara got the lease hold rights for 99 years under the `Patta' given by Tilkayatji Goswami (Ex.A/6) way back in Samvat Year 1975 (equivalent to English Calender Year 1918). The said lease hold rights only were transferred by registered sale deed by Mohan Lal Mandovara to present plaintiff- Arjun Lal under the registered sale deed Ex.1 dated 13/12/1976. Since nobody can pass the better title than what one has, the legal maxim being Nemo dat quod non habet - (no one gives what he SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 20/49 doesn't have), under the sale deed Ex.1 though the lessor Mohan Lal s/o Rang Lal Mandovara claimed himself to be the owner of the suit shop and sold the suit shop for Rs.30,000/-, in law the said sale deed could not operate beyond conveying the lease hold rights, which Mohan Lal Mandovara got in succession through is grand father and then his father Rang Lal Mandovara. It is to be noted here that the defendant-tenant-Kundan Lal was put in possession as tenant in the suit shop in question not after the said sale deed dated 13/12/1976 but much prior to that under the rent note Ex.2 dated 5/1/1961 by Mohan Lal Mandovara, who sold the lease hold rights to Arjun Lal Rathi - the plaintiff. The denial of title by defendant tenant-Kundan Lal was estopped by virtue of Section 116 of the Evidence Act.
22. The Hon'ble Supreme Court in E.Parashuraman vs. V.Doraiswamy - (2006) 1 SCC 658 held that the question as to whether `D' (plaintiff) was absolute owner of the premises, is not relevant in considering the question whether their existed the jural relationship of landlord and tenant between the parties and the title of `D' (Plaintiff) derived from sale deed in his favour by decree of the SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 21/49 Court, though disputed, had not been successfully extinguished and, therefore, the tenant `P' was stopped from denying the title of `D' on the anvil of Section 116 of the Evidence Act. Exception to the Rule of Estoppel embodied in Section 116 arises if it is shown that since the date of the tenancy, the title of the landlord has come to an end, or that he was evicted by a paramount title-holder. In case there is no finding that the title of the landlord has come to an end, the exception to estoppel rule of Section 116 of the Evidence Act cannot be pleaded by the tenant. The relevant ratio of the judgment distinguishing the previous judgment in the case of D.Satyanarayana vs. P. Jagadish - (1987) 4 SCC 424, is reproduced hereunder for ready reference:-
"It was submitted before us that in the facts and circumstances of this case the tenants were justified in challenging the claim of the respondent to be the landlord. It was argued that the tenancy, if any, was created at an earlier stage and thereafter certain developments took place which justified the appellants' challenge to the right of the landlord to seek their eviction. In this context it was submitted that after the court sale, though the name of Doraiswamy was added in the record maintained by SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 22/49 the Corporation, his name was subsequently deleted. Doraiswamy, thereafter, filed a suit for declaration and also a decree for cancellation of the order deleting his name. The suit was dismissed on the ground of want of jurisdiction and the appeal preferred against the said judgment and order was also dismissed. Therefore, it was submitted, that the order of the Civil Court dismissing the suit filed by Doraiswamy attained finality. On the basis of these facts it was contended that Doraiswamy ceased to be the owner of the property and consequently could not exercise the rights conferred upon a landlord by the statute. The submission must be rejected firstly, for the reason that the landlord under the Karnataka Rent Control Act need not be the owner of the premises. Secondly, the mere dismissal of the suit did not, as a consequence, confer title on the Corporation in respect of the property in question. In fact we have noticed that a subsequent suit filed by the Corporation for a declaration that the sale deed executed in favour of Doraiswamy was null and void was also dismissed. In these circumstances whatever may be the dispute between the Corporation and the respondent, the appellants certainly cannot take advantage thereof, once having admitted that they were inducted as tenants by Doraiswamy, the predecessor-in-interest SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 23/49 of the respondent. It is also interesting to note that in the suit filed by the Corporation a prayer was made for a direction to the respondent as well as to the appellants herein to handover vacant possession of the premises to the Corporation. The appellants derive their right to continue in possession of the premises only through the respondent. The judgment relied upon by the appellants in D. Satyanarayana vs. P. Jagdish : (1987) 4 SCC 424 is clearly distinguishable on the facts of the case. In our view there was no extinguishment of title of the respondent, even though there may be some dispute about it with the Corporation. It is well settled that entries in the revenue record may, at times, raise a presumption, but do not conclusively confer title.
We have carefully examined the decisions of this Court in D. Satyanarayana vs. P. Jagdish (supra) and A.V.G.P. Chettiar and Sons and others vs. T. Palanisamy Gounder : (2002) 5 SCC 337 and we are of the view that the principles laid down therein are not applicable to the facts of this case. The exception to the rule of estoppel embodied under Section 116 of the Evidence Act arises if it is shown that:
".........since the date of the tenancy the title of the landlord came to an end, or that he was evicted by SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 24/49 a paramount title holder, or that even though there was no actual eviction or dispossession from the property, under a threat of eviction, the tenant had attorned to the paramount title holder......"
and a new jural relationship of landlord and tenant had come into existence between them. Such a situation has not arisen in the instant case. In this case there is no finding that the title of the landlord has come to an end. The Corporation has not established its title in any proceeding in accordance with law. In these circumstances the exception to the rule of estoppel embodied in Section 116 of the Evidence Act cannot be pleaded by the appellants." This judgment is very near to the facts obtaining in the present case and greatly supports the case of plaintiff Arjun Lal, since he or his predecessor-in-interest, members of the Mandovara family were never evicted by paramount title holder, the Tilkayatji or Nathdwara Temple Board & defendant-tenant-Kundan Lal was put in possession as tenant by predecessor-in-interest, Mohan Lal Mandovara under Rent Note Ex.2 dated 5/1/1961 only.
SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 25/49
23. Similarly, the Hon'ble Supreme Court in Bansraj Laltaprasad Mishra vs. Stanley Parker Jones - (2006) 3 SCC 91 explaining the underlying policy of Section 116 of the Evidence Act held that where a person has been brought in possession as tenant by the landlord and if that tenat is permitted to question the title of landlord at the time of settlement then that will give rise to extreme confusion in the matter of relationship of landlord and tenant and so the equitable principle of estoppel is incorporated in Section 116 of the Evidence Act. The relevant portion from the Head note of SCC is reproduced herein below for ready reference:-
"It was not in dispute that on 1.5.1971 an agreement was entered into between the appellant plaintiff and defendant respondent, allegedly as licensor and licensee, respectively. What the defendant tried to establish was that prior to the date of said agreement one S, other than the appellant, had put the defendant in possession and therefore the subsequent agreement dated 1/5/1971 with the appellant-plaintiff was really of no consequence. This argument was accepted by the trial court,which dismissed the appellant's suit for possession.
SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 26/49 However, in first appeal the suit was decreed by a Single Judge of the High Court. This aspect was dealt with by the Single Judge in detail. It was held that the concept of constructive possession was clearly applicable even if the defendant's case of S having put him in possession was accepted. Illustrations were given to buttress the interpretation given. The Single Judge was of the view that the word "pos session"in Section 116 also includes constructive possession. However, on appeal, the Division Bench set aside the order of the Single Judge by the impugned order, wherefor the appellant was before the Supreme Court.
Remanding the matter for decision afresh to the Division Bench, the Supreme Court Held:
The underlying policy of Section 116 is that where a person has been brought into possession as a tenant by the landlord and if that tenant is permitted to question the title of the landlord at the time of the settelement then that will give rise to extreme confusion in the matter of relationship of the landlord and tenant and so the equitable principle of estoppel has been incorporated by the legislature in the said section.The principle of estoppel arising from the Contract of tenancy is based upon a healthy and salutory principle of law and justice that a tenant who SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 27/49 could not have got possession but for his contract for tenancy admitting the right of the landlord should not be allowed to launch his landlord in some inequitable situation taking undue advantage of the possession that he got and any probable defect in the title of his landlord. It is on account of such a contract of tenancy and as a result of the tenant's entry into possession on the admission of the landlord's title that the principle of estoppel is attracted. Section 116 enumerates the principle of estoppel which is merely an extension of the principle that no person is allowed to approbate and reporbate at the same time.
The "possession" in the instant case relate to second limb of the Section 116, Evidence Act, 1872, relating to the estoppel between licensor and licensee. It is couched in negative terms and mandates that a person who comes upon any immovable property by the license of the person in possession thereof, shall not be permitted to deny that such person had title to such possession at the time when such license was given.
Kumar Krishna Prasad Lal Singha Deo v. Baraboni Coal Concern Ltd., 64 IA 311 : AIR 1937 PC 251, relied on The Division Bench erroneously laid stress on title, which has no relevance in the background of what is stated in Section 116. The Division Bench SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 28/49 disposed of the matter without even discussing as to why the Single Judge was not justified in the conclusions arrived at. Therefore, the matter is remanded back to the Division Bench for fresh hearing and disposal."
24. Learned counsel for the plaintiff appellant, Shri L.R.Mehta also relied upon the Supreme Court decision in the case of Bejoy Gopal Mukherji vs. Pratul Chandra Ghose - AIR 1953 SC 153 for explaining the concept of permanent tenancy under Section 105 of the Transfer of Property Act, which he contended was for 99 years in the present case in favour of the predecessor-in-interest, Mohan Lal though this father Rang Lal Mandovara and his grand father Goverdhan Das Mandovara. The relevant extract from para 4 of the judgment is reproduced hereunder for ready reference:-
"The mere fact of rent having been received from a certain person may not, as held in Rasamoy Purkatt v. Srinath Moyra (supra) and Digbijoy Roy v.
Shaikh Aya Rahman (supra), amount to a recognition of that person as a tenant. Mere possession for generations at a uniform rent or SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 29/49 construction of permanent structure by itself may not be conclusive proof of a permanent right as held in Kamal Kumar Dutt v. Nanda Lal Dule (supra) but the cumulative effect of such fact coupled with several other facts may lead to the inference of a permanent tenancy as indicated even in the case of Satyendra Nath v. Charu Sankar (supra) on which Shri N. C. Chatterjee relies. What, then, are the salient facts before us ? It is not known how the earliest known tenant Shaik Manik acquired the tenancy or what the nature of that tenancy was. The tenancy has passed from one person to another by inheritance or by will or by transfers inter vivos. In the deeds of transfer the transferee has been given the right to enjoy the property from generation to generation for ever."
25. Learned counsel for the plaintiff-appellant, Shri L.R.Mehta also relied upon an old decision of Kutch High court in Sorthia Hadia Ruda Daya vs. Karamshi Memraj - AIR (39) 1952 Kutch 19 in which also relying upon Section 116 of the Evidence Act, the Court held that in a suit for ejectment of a tenant against his sub-tenant on the ground of expiration of sub-tenancy, the sub-tenant cannot plead SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 30/49 that the plaintiff's title to the property had come to an end by a notice from the landlord and that he had obtained a fresh lease direct from the landlord. The defendant being the sub-tenant of the plaintiff, the landlord cannot terminate the sub-tenancy by a notice and, therefore, there being no threat of ouster from the landlord the defendant cannot set up the landlord's title in answer to the claim of the plaintiff to whom he is bound to restore possession. This judgment also clearly supports the case of the present plaintiff-appellants before this Court. It would be relevant to reproduce paras 5 & 6 of the judgment of Kutch High Court for ready reference:
"5. Though the landlord had served a notice on the plaintiff, the question whether it terminated the plaintiff's tenancy cannot be decided as he has not been impleaded in this suit. Besides the defendant cannot thereby get a right to run to the landlord and obtain a fresh lease and thus defeat the plaintiff's right to recover possession from him. The defendant cannot set up the landlord's title without first restoring possession to the plaintiff.
6. But cases have been cited before me where it has been decided that where the sub-tenant SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 31/49 is ousted by the title paramount or where the holder of the paramount title has been armed with the legal process which cannot be legally resisted and threatens to put him out of possession, he can attorn to the true owner and set up the title of the true owner as an answer to the plaintiff's suit. The threat of ouster under the circumstances has been held to be equivalent to the ouster and the tenant who attorns to the true owner under these circumstances without being actually dispossessed by the latter is treated as if he had been actuallyl dispossessed. `Alaga Pillai vs. Ramaswamy Thevan', AIR (13) 1926 Mad. 187, `Chokklingam Pallai vs. Ganesha Shanmughasundaram', AIR (38) 1951 Mad 284. `Ram Rekha Mal v. Munnalal', AIR (18) 1931 Lah 243 and `Luckman Chaplain v. Pearylal', AIR (26) 1939 All 670.' In this case, however, there was neither ouster of the defendant by the landlord nor even the colour of a threat of ouster. The defendant was the plaintiff's sub-tenant and the landlord could not terminate the sub-tenancy by notice. The landlord's notice to the plaintiff could not arm him with any legal process by which he could have evicted the defendant. There was, therefore, no threat of ouster, the defendant could not set up the landlord's title in answer to the plaintiff to whom he was bound SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 32/49 to restore possession."
Here in the present case also neither the plaintiff-Arjun Lal nor his predecessor-in-interest, Mohan Lal Mandovara was ever ousted from the suit shop, therefore, the defendant-tenant-Kundan Lal is bound to restore the possession of the suit shop to the plaintiff-Arjun Lal.
26. In view of the aforesaid legal position, the defence set up by the defendant tenant-Kundan Lal in the present case, on which the issues no. 15 and 17 came to be decided in his favour by the courts below and against the plaintiff, thereby resulting in refusal to grant eviction decree to the effect that in view of the notice Ex.A/4 dated 6/1/1978 given by the Nathdwara Temple Board upon its constitution under the Nathdwara Temple Act, 1959 (Act No. 13 of 1959) enacted by the Rajasthan State Legislature and accordingly such lease of 99 years in favour of Goverdhan Das Mandovara stood terminated, whereas, no such automatic termination of lease could take place by the notice, which was refuted by a reply Ex.A/12 as such termination had never SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 33/49 been adjudicated upon and in the face of contesting reply given by the plaintiff-Arjun Lal to the said notice vide Ex.A/12 dated 19/7/1978 and the defendant tenant setting up the defence that he had attorned in favour of paramount landlord namely; Nathdwara Temple Board in which the property vested by virtue of Section 3 of the Nathdwara Temple Act of 1959 under the Rent Note dated 19/9/1979(Ex.10), was the defence which was estopped and not permitted under Section 116 of the Evidence Act. He was admittedly the tenant of Mohan Lal Mandovara since 1961 and upon transfer of lease hold rights by Mohan Lal Mandovara under the registered sale deed Ex.1 dated 13/12/1976, the said plaintiff Arjun Lal stepped into the shoes of Mandovara Family through Mohan Lal Mandovara and tenant Kundan Lal could not set up the title of third party, namely; Nathdwara Temple Board as his defence, nor he could claim attornment in favour of Nathdwara Temple Board in the face of subsisting lease hold rights under the Patta Ex.A/6 in favour of the Goverdhan Das Mandovara. This is what the Rule of estoppel under Section 116 of the Evidence Act envisages.
SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 34/49
27. The lease hold rights granted to Goverdhan Das Mandovara succeeded upto Mohan Lal Mandovara and then by assignment by way of registered sale deed in favour of Arjun Lal Rathi was neither intended nor actually obliterated by the enactment of Nathdwara Temple Act, 1959. On the contrary Section 38 of the said Act saves the acts already done by the Tilkayatji, the predecessor-in-interest before vesting the said property in the Nathdwara Temple Board. Therefore, the lease hold rights under the `Patta' Ex.A/6 could not be said to be extinguished per se by giving of a notice dated 6/1/1978 (Ex.A/4) by the Nathdwara Temple Board to Mohan Lal Mandovara in 1978, which was replied & controverted by the present plaintiff- Arjun Lal Rathi since the property/lease hold rights had already been sold to him two years prior to that, in 1976. The fact is also undisputed that neither Mohan Lal Mandovara was evicted nor possession was taken of the suit property from him or from Arjun Lal Rathi in pursuance of the said notice Ex.A/4 dated 6/1/1978 at any point of time by Temple Board. Consequently, the attornment by the defendant tenant Kundan Lal in favour of Nathdwara Temple Board is of hardly any relevance as far as rights of plaintiff Arjun Lal Rathi SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 35/49 are concerned because the lease hold rights were transferred to him under the registered sale deed dated 13/12/1976 - Ex.1 & plaintiff- Arjun Lal could seek eviction of tenant-Kundan Lal on the grounds stipulated and established under the Rent Control Act, 1950 and the defendant tenant-Kundan Lal was estopped from setting up the title of the paramount landlord/owner - Nathdwara Temple Board as his defence in the said eviction suit and the same cannot override the lease hold rights of the plaintiff-Arjun Lal Rathi, which would subsist for 99 years. If this was to be permitted, Section 116 of the Evidence Act would be rendered nugatory in such circumstances and, therefore, this Court finds considerable force in the submissions of learned counsel for the appellant plaintiff, Shri L.R.Mehta that the courts below have erred in deciding issue nos. 15 and 17 against the plaintiff appellant and refusing the eviction decree to the plaintiff appellant- Arjun Lal Rathi.
28. As far as other contention of Mr. M.C.Bhoot, learned counsel appearing for the respondent-defendant-tenant, that suit filed by the legal representatives of plaintiff-Arjun Lal subsequently for declaring SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 36/49 tenancy created by Nathdwara Temple Board in favour of defendant tenant - Kundan Lal as void, namely; Civil Suit No.113/1997, was not pressed on 3/5/2005 by the plaintiffs - Legal Representatives of Arjun Lal, who had expired in the year 1992 itself is concerned, if may be stated that the dismissal of said suit as `not pressed' does not result in any adjudication of any rights of the parties & Order 23 Rule 1 CPC dealing with withdrawal or abandonment of the suit by plaintiff is not generally a restrictive right in law. As already held, the creation of fresh tenancy by the Nathdwara Temple Board in favour of defendant-tenant-Kundan Lal could not be set up as a defence by defendant-Kundan Lal in the present eviction suit filed by plaintiff- Arjun Lal Rathi, as he was estopped in doing so under Section 116 of the Evidence Act, the filing of suit by legal representatives of Arjun Lal for declaring such tenancy illegal and void and then not pressing the said suit can hardly put the defendant-tenant in an advantageous position as far as eviction on established grounds under the Rent Control Act, 1950 is concerned.
29. The Hon'ble Supreme Court in Sarguja Transport Service vs. SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 37/49 State Transport Appellate Tribunal, MP, Gwalior & Ors - (1987) 1 SCC 5 explained the principles underlying Order 23 Rule 1 CPC in the following terms:
"Where a petitioner withdraws a petition filed by him in the High court under Article 226/227 without permission to institute a fresh petition, remedy under Article 226/227 should be deemed to have been abandoned by the petitioner in respect of the cause of action relied on in the writ petition and it would not be open to him to file a fresh petition in the High Court under the same article, though other remedies like suit or writ petition before Supreme Court under Article 32 would remain open to him. The principle underlying Rule 1 of Order XXIII of the CPC should be extended in the interest of administration of justice to cases of withdrawal of writ petition also.
The principle underlying Rule 1 of Order
XXIII of the Code is that when a plaintiff once
institutes a suit in a Court and thereby avails of a remedy given to him under law, he cannot be permitted to institute a fresh suit in respect of the same subject-matter again after abandoning the SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 38/49 earlier suit or by withdrawing it without the permission of the Court to file fresh suit. Invito benificium non datur. The law confers upon a man no rights or benefits which he does not desire. Whoever waives, abandons or disclaims a right will loose it. In order to prevent a litigant from abusing the process of the Court by instituting suits again and again on the same cause of action without any good reason the Code insists that he should obtain the permission of the Court to file a fresh suit after establishing either of the two grounds mentioned in sub-rule (3) of rule 1 of Order XXIII. The principle underlying the above rule is rounded on public policy, but it is not the same as the rule of res judicata contained in section 11 of the Code. The rule of res judicata applies to a case where the suit or an issue has already been heard and finally decided by a Court. In the case of abandonment or withdrawal of a suit without the permission of the Court to file a fresh suit, there is no prior adjudication of a suit or an issue is involved."
30. The above principle bars a fresh suit by the same plaintiff, if such permission is not sought from the court for instituting the same.
SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 39/49 Here the situation is otherwise. Previously instituted suit in the year 1978 has been decided against the plaintiff, while determining the issue relating to ground of eviction in his favour and refusing the eviction decree on the defence set up by the defendant tenant-Kundan Lal, which was not permissible. Therefore, such withdrawal of subsequent suit filed by the legal representatives of Arjun Lal as `not pressed' has hardly any relevance to the present controversy.
31. To the same effect, the Hon'ble Supreme Court in Kandapazha Nadar & Ors. vs. Chitraganiammal & ors. - (2007) 7 SCC 65 held that such withdrawal order does not constitute a `decree' under Section 2(2) of the CPC and it cannot debar the plaintiff for taking a defence in second round of litigation in respect of the subject matter of which the suit was so withdrawn. To quote relevant portion from para 17 and 19 will be opportune:
"When the court allows a suit to be withdrawn without liberty to file a fresh suit, without any adjudication, such order allowing withdrawal does not constitute a decree under Section 2 (2) and it SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 40/49 cannot debar the plaintiffs withdrawing the suit from taking a defence in the second round of litigation in respect of the subject-matter in respect of which the suit was so withdrawn. It is the provision in Order 23 Rule 1 (3) (like that in Order 9 Rule 9) and not any principle of res judicata that precludes the plaintiff in a case falling thereunder from bringing a fresh suit in respect of the same matter in respect of which a suit was withdrawn without leave having been granted to file a fresh suit in respect thereof."
32. Reliance placed by the learned counsel Mr. M.C.Bhoot on a decision of Supreme Court in the case of Daryao & ors vs. State of U.P. & ors. - AIR 1961 SC 1457 (para 19) to support his contention is also misplaced. To quote relevant portion from para 19 would be appropriate:
"If the petition is dismissed in limine without passing a speaking order then such dismissal cannot be treated as creating a bar of resjudicata. It is true that, prima facie, dismissal in limine even without passing a speaking order in that behalf may strongly suggest that the Court took the view that there was no SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 41/49 substance in the petition at all; but in the absence of a speaking order it would not be easy to decide what factors weighed in the mind of the Court and that makes it difficult and unsafe to hold that such a summary dismissal is a dismissal on merits and as such constitutes a bar of res judicata against a similar petition filed under Art.32. If the petition is dismissed as withdrawn it canot be a bar to a subsequent petition under Art.32 because in such a case there has been no decision on the merits by the Court. We wish to make it clear that the conclusions thus reached by us are confined only to the point of res judicata which has been argued as a preliminary issue in these writ petitions and no other. It is in the light of this decision that we will now proceed to examine the position in the six petitions before us."
33. Thus, it is clear that estoppel and res judicata would apply only if the adjucation by the court is shown in the previous round of litigation and not by a mere withdrawal of the suit or `not pressing' the same or writ petition under Article 226 of the Constitution of India. Therefore, the contention of learned counsel Mr. M.C.Bhoot based on such subsequent event is not found worthy of acceptance SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 42/49 and same is here by rejected. The I.A.No. 9623/2008 filed by the defendant-tenant is, therefore, liable to be rejected and the same is accordingly rejected.
34. As far as attornment by the defendant-tenant-Kundan Lal in favour of plaintiff-Arjun Lal upon sale of lease hold rights under registered sale deed Ex.1 dated 13/12/1976 is concerned, the law in this regard is settled that such attornment is automatic and the rights of the transferee-Arjun Lal as landlord did not depend upon the formal attornment & acceptance by the tenant-Kundan Lal his favour. The transfer of lease hold rights by Mohan Lal Mandovara to Arjun Lal under sale deed (Ex.1) dated 13/12/1976 was with all rights and obligations attached with the suit property and, therefore, in view of the decision of Hon'ble Supreme Court in the case of Mahendra Raghunathdas Gupta vs. Vishvanath Bhikaji Mogul & Ors. - 1997 (2) Apex Court Journal 10 (SC) : (1997) 5 SCC 329 and followed by this Court in the case of Naresh Chand vs. Smt. Premlata Bakshi - 2009 (1) DNJ 423, such attornment by tenant in favour of plaintiff Arjun Lal has to be treated as automatic. The relevant extract from the SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 43/49 decision of this Court in the case of Naresh Chand (supra) is reproduced hereunder for ready reference:
"12......It has been held by the Hon'ble Supreme Court in the case of Mahendra Raghunathdas Gupta (supra) that attornment by the tenant is not necessary upon transfer of landlord's right and it is automatic. In para 5 and 6 of the said judgment, the Hon'ble Supreme Court has held as under:
"5......... It is well settled that a transferee of the landlord's right steps into the shoes of the landlord with all the rights and liabilities of the transferor landlord in respect of the subsisting tenancy. The section does not require that the transfer of the right of the landlord can take effect only if the tenant's attorn to him. Attornment by the tenant is not necessary to confer validity of the transfer of the landlord's rights. Since attornment by the tenant is not required, a notice under Section 106 in terms of the old terms of lease by the transferor landlord would be proper and so also the suit for ejectment.
6. Attornment would, however, be desirable as it means the acknowledgement of relation of a SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 44/49 tenant to a new landlord. It also implies continuity of tenancy."
13. This Court in the case of Ram Saran Sharma (supra) has also held that upon transfer of property through gift and where the tenant was served with a notice intimating the fact of gift, the plaintiff was vested with all rights of original landlord and was entitled to evict the tenant. In para 17 of the said judgment, this Court has held as under:
"Section 109 of the Act of 1882, it is held that Section 109 of the said Act does not require service of notice on the tenant, or alienation of property, to create relationship of landlord and tenant between the transferee landlord and the existing tenant. The transferee of the lessor steps into the shoes and possess all the rights which the transferor has and the attornment is not a condition precedent, to give validity to the transfer made in favour of the transferee. Section 2 of the Act of 1882 specifically provided that a transfer of property interests, which the transferor is capable of passing in the property, including the legal incidents thereof and such incidents include the rents and profits thereof. Once the SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 45/49 title of the assignee is complete, the attornment is automatic not dependent on the tenant's attorning or agreeing to the attornment."
19.......In view of the fact that the bonafide need of the plaintiff - landlord on the date of filing of the suit is relevant, subsequent events in the form of sale of said property does not ipso facto up-set the decree of eviction. The attornment in favour of purchaser was automatic and did not depend upon the acceptance of the same by the defendant - tenant. The appellant - defendant is, therefore, not entitled to any relief in the present second appeal, which is found to be devoid of merit and the same is accordingly dismissed with no order as to costs."
35. As a matter of fact, the suo-moto attornment by defendant- tenant-Kundan Lal in favour of Nathdwara Temple Board under Rent Note Ex.10 dated 19/9/1979 cannot adversely affect the rights and obligations of the plaintiff-Arjun Lal and tenant-Kundan Lal qua him and the same is of no consequence as far as the present suit of eviction filed by Arjun Lal is concerned and as already held above, SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 46/49 such attornment by Kundan Lal in favour of Nathdwara Temple Board could not be set up as a defence against the plaintiff-Arjun Lal in the present eviction suit No.4/78 in view of Section 116 of the Evidence Act, therefore, it is just like a parallel track of railway line which does not meet the other track. The present eviction suit filed by the plaintiff Arjun Lal deserves to be decreed on the grounds under Rent Control Act, 1950 established by the plaintiff and findings of the courts below in his favour since the defence taken by the defendant Kundan Lal is found to be violative of Section 116 of the Evidence Act & findings on issue no. 15 and 17 in favour of defendant-Kundan Lal cannot be sustained.
Therefore, the two substantial questions of law framed in the present matter deserve to be answered in favour of the plaintiff- landlord and against the defendant-tenant in the following terms:
(i) The question no.1 is answered like this that it was not necessary for the Trial Court for disposal of the present eviction suit No. 4/1978 filed by plaintiff Arjun Lal to decide whether the defendant tenant-Kundan Lal has attorned in favour of paramount title holder -
SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 47/49 Nathdwara Temple Board and;
(ii) The question no.2 is answered by holding that the so called attornment by defendant-tenant-Kundan Lal in favour of paramount title holder of the property - Nathdwara Temple Board or execution of Rent Note Ex.10 dated 19/9/1979 is neither relevant nor can adversely affect the rights and obligations of the plaintiff- Arjun Lal and defendant-Kundan Lal qua him in the present eviction suit no. 4/1978.
36. Consequently, the present second appeal of the plaintiff- appellant- legal representatives of Arjun Lal deserves to be allowed and same is hereby allowed and the substantial questions of law framed above are answered in favour of plaintiff landlord and against the defendant-tenant, as above. Since the grounds of eviction under the Rajasthan Rent Control Act, 1950 were decided in favour of the plaintiffs, they are held entitled to a decree of eviction against the defendant-tenant-Kundal Lal, who is now represented through is legal representatives. The second appeal is allowed with costs of Rs.5000/- to be paid to the plaintiffs.
SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 48/49
37. The respondent-defendant-tenants, legal representatives of Kundan Lal shall hand over the peaceful and vacant possession of the suit property to the appellant-plaintiffs (landlord) within a period of six months from today and shall pay mesne profit @ Rs.1000/- per month commencing from October, 2012 and will further continue to pay the mesne profit each month by 15th day of the next succeeding month or in advance to the appellant-plaintiffs till the vacant possession is handed over to the plaintiffs & defendants shall also pay arrears of mesne profit/rent, if any within three months, otherwise such amount will carry interest at the rate of 9% p.a. and in case there is any default in payment of mesne profit, the period of six months for eviction shall stand reduced and the decree of eviction would become executable forthwith. The defendant-tenant shall also not sub-let, assign or part with the possession of the suit premises or any part thereof in favour of any one else and would not create any third party interest in the same and, if so created, the same would be treated as void. The defendant-tenants shall furnish a written undertaking incorporating the aforesaid conditions in the trial court within one month and one copy thereof along with affidavit, in this Court. It is SB Civil Second Appeal No. 95/90 L.Rs of Arjun Lal vs. L.Rs of Kundan Lal Judgment dated 10/10/2012 49/49 made clear that if the peaceful and vacant possession of the suit shop is not handed over or mesne profits are not paid to the appellant- plaintiff/landlord within a period of six months from today, besides expeditious execution of the decree in normal course, the appellant- plaintiffs shall also be entitled to invoke the contempt jurisdiction of this Court. Copy of the judgment be sent to both the parties and both the courts below forthwith.
(DR.VINEET KOTHARI), J.
item no.2 baweja/-