Madras High Court
J.Thennarasu vs Anita Nalliah on 5 August, 2022
Author: N.Seshasayee
Bench: N.Seshasayee
C.R.P.(PD) No.2532 of 2021
and C.R.P.(NPD) Nos.2372 & 2373 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Reserved on : 20.04.2022
Pronounced on : 05.08.2022
CORAM : JUSTICE N.SESHASAYEE
C.R.P.(PD) No.2532 of 2021
and C.R.P.(NPD) Nos.2372 & 2373 of 2021
and CMP. Nos.18968 of 2021, 18044 of 2021 & 18046 of 2021
C.R.P.(PD) No.2532 of 2021 :
J.Thennarasu ... Petitioner / Petitioner / Respondent
Vs
Anita Nalliah .... Respondent / Respondent / Petitioner
C.R.P.(NPD) Nos.2372 & 2373 of 2021 :
1. M.Logu ... Petitioner / Petitioner / Respondent
in CRP (NPD) No.2372 of 2021
2. O.M.Paul ... Petitioner / Petitioner / Respondent
in CRP (NPD) No.2373 of 2021
Vs.
1.Sadak Hameed Thaika
2.Shafak Hameed Thaika
[Respondents 2 & 3 are represented by their
Power Attorney Agent Mr.Shafak Hameed Thaike.
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C.R.P.(PD) No.2532 of 2021
and C.R.P.(NPD) Nos.2372 & 2373 of 2021
3.Sahid Hameed Thaika .... Respondents 1 to 3 in
C.R.P.(NPD) Nos.2372 & 2373 of 2021
Prayer in CRP(PD) No.2532 of 2021 : Civil Revision Petition filed under Article
227 of the Constitution of India, praying to set aside the fair and final order dated
23.10.2021 in MP.SR.No.35278 of 2021 in RLTOP.No.477 of 2020 on the file of
the learned XVI Small Causes Judge cum Rent Controller, Chennai, and permit the
petitioner to recall and cross-examine P.W.1 in the interest of justice.
Prayer in CRP(PD) Nos.2372 & 2373 of 2021 : Civil Revision Petitions filed
under Article 227 of the Constitution of India, praying to set aside the order and
decretal order passed by XVI Small Causes Court, Chennai in (i) MP.SR.No.25480
of 2021 in R.L.T.O.P.No.374 of 2019 and (ii) MP.SR.No.26950 of 2021 in
R.L.T.O.P.No.376 of 2019, dated 07.09.2021.
In C.R.P.(PD) No.2532 of 2021 :
For Petitioner : Mr.K.F.Manavalan
For Respondent : Mr.T.Jayaramaraj
Mr.Sharath Chandran, Amicus Curiae
C.R.P.(NPD) Nos.2372 & 2373 of 2021:
For Petitioners : Mr.Na.Malaisaravanan
(in both CRPs)
For Respondents : Mr.P.B.Balaji
(in both CRPs)
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C.R.P.(PD) No.2532 of 2021
and C.R.P.(NPD) Nos.2372 & 2373 of 2021
COMMON ORDER
The short point involved in this batch of revisions relates to the power of the Rent Controller to allow cross-examination of witnesses under Section 36(2) of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 (hereinafter would be referred to as the Act). Before dealing with this issue, the brief facts involved in each of the cases are as under :
CRP.No. Revision Facts of the case Decision and Line of reasoning of filed by Rent Court 2532/2021 Tenant RLTOP.No.477/2020 Petition rejected as not maintainable was filed by the in the SR. stage itself. respondent / landlady under Sec.21(2)(f) of the Line of reasoning :
Act, that the revision The prime object of enacting the petitioner/tenant has new Act and replacing the old Act is converted the petition that to provide fast adjudication of premises from residential disputes. The Act itself has given a use to commercial use procedure under Sec.36(1)(e) to hold and under Sec.21(2)(g) summary inquiry as it deems fit and for landlord's own necessary. The main issue that has occupation. to be decided is whether the parties have complied the mandatory The tenant in his counter requirement u/s.4(2) of the denies both and alleges TNRRRLT Act. Therefore, allowing that landlord's the parties to cross-examine requirement for own use opposite parties will defeat the very is not bonafide. object of the new Act.
The tenant/revision The Rent Court opined that Sec. petitioner has filed 36(2) can be invoked only in MP.SR.No.35278/2021 exceptional cases. The 3/27 https://www.mhc.tn.gov.in/judis C.R.P.(PD) No.2532 of 2021 and C.R.P.(NPD) Nos.2372 & 2373 of 2021 CRP.No. Revision Facts of the case Decision and Line of reasoning of filed by Rent Court to re-open the petitioner/respondent had not filed respondent/ petitioner any documents to support his side evidence in contentions regarding sale RLTOP.No.477 of 2020, agreement.
and that came to be
dimissed, and this was The other contention of the
challenged in the present petitioner vis-a-vis owning of
revision. additional properties by the
respondent is not relevant to the
present case as there is no
precondition required that the
landlord should not own more than
one property within the
jurisdictional limits for invoking the
ground u/s. 21(2) (g) for own use
and occupation.
2372/2021 Tenant RLTOP.No.374/2019 Petition rejected as not maintainable
was filed by the
respondents/landlords on Line of reasoning :
the ground that the tenant Same reasons were cited by the Ld.
has failed to enter into Judge as mentioned above in
tenancy agreement in RLTOP NO. 477/2020.
terms of Sec.21(2)(a) of
the New Act. The tenant As per Sec. 2 (n) of the new Act, the
disputes it. dismissal of the earlier proceedings
in the old Act is no bar for filing the
The tenant/revision present petition under the new Act.
petitioner has filed
MP.SR.No.25480/2021, Hence, allowing this petition to praying to let in oral adduce evidence or permitting cross evidence in chief and examination will only consume cross and permitting him more time and it will lead to file oral evidence. unnecessary delay and prolong the proceedings. Then the very object of enacting this new Act will not be achieved.
2373/2021 Tenant RLTOP.No.376/2019, by Petition rejected as not maintainable the same landlord who 4/27 https://www.mhc.tn.gov.in/judis C.R.P.(PD) No.2532 of 2021 and C.R.P.(NPD) Nos.2372 & 2373 of 2021 CRP.No. Revision Facts of the case Decision and Line of reasoning of filed by Rent Court preferred the earlier case, Line of reasoning : but against another Same line of reasoning was adopted tenant. The ground for by the Ld. Judge as stated in eviction too is same and RLTOP.No.374/209 is under Sec. 21(2)(a) of the Act. And, here too the tenant disputes it.
The tenant/revision
petitioner has filed
MP.SR.No.26950/2021,
praying to let in oral
evidence in chief and
cross and permitting him
to file oral evidence.
2.1 In order to appreciate the point involved, it is necessary to set out Sec. 36 of the Act. It reads:
“ 36. Procedure of Rent Court and Rent Tribunal :
(1) Subject to any rules that may be made under this Act, the Rent Court and the Rent Tribunal shall not be bound by the procedure laid down by the Code of Civil Procedure, 1908 (Central Act V of 1908), but shall be guided by the principles of natural justice and shall have power to regulate their own procedure, and the Rent Court shall follow the following procedure, namely:-
(a) the landlord or tenant may file an application before the Rent Court accompanied by affidavits and documents, if any;5/27
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(b) the Rent Court, then, shall issue notice to the opposite party, accompanied by copies of application, affidavits and documents;
(c) the opposite party shall file a reply accompanied by affidavits and documents, if any, after serving a copy of the same to the applicant;
(d) the applicant may file a rejoinder, if any, after serving the copy of the opposite party;
(e) the Rent Court shall, then, fix a date of hearing and may hold such summary inquiry as it deems necessary.
(2) In every case, before the Rent Court and the Rent Tribunal, the evidence of a witness shall be given by affidavit. However, the Rent Court and the Rent Tribunal, where it appears to it that it is necessary in the interest of justice to call a witness for examination or cross-examination, such witness can be produced and may order attendance for examination or cross-examination of such a witness.
(3) ....
(4) .....
(5) .....
(6) (a) All applications under clauses (a), (b) (c ), (e), (f) and (h) of sub-section (2) of section 21 shall be decided within 90 days of filing of application to the Rent Court;
(b) Applications under clauses (d) and (g) of sub-section (2) of section 21 shall be decided within 30 days of filing of application to the Rent Court.
6/27 https://www.mhc.tn.gov.in/judis C.R.P.(PD) No.2532 of 2021 and C.R.P.(NPD) Nos.2372 & 2373 of 2021 3.1 An analysis of Sec. 36 of the Act shows that it neither prohibits the right of cross examination, nor has it made it an automatic procedural facility as in a proceeding in the classical school of adversarial jurisprudence. On the nature of enquiry, the Act enables the Rent Court to regulate it with its own procedure, but the legislative thrust is on the adherence to the principles of natural justice. This would imply that the Rent Court, even as it regulates its procedure must ensure its conformity with the rules of natural justice. Principles of natural justice, in its barest form involves the need to hear the one who would be affected by a proceeding before a Court or a Tribunal. But, the issue here is not about granting a party before the Rent Court an opportunity of being heard, but is about how much a litigant must be heard by it: Is it confined to a mere hearing of the rival parties on their respective versions of the case by granting them an opportunity to adduce their evidence in support of it, or does it extend to giving them an opportunity to discredit the evidence of the other side through cross examination? 3.2 The legislature now makes its next statement when it declares that the proceedings before the Rent Court is summary in nature, and follows it up with 7/27 https://www.mhc.tn.gov.in/judis C.R.P.(PD) No.2532 of 2021 and C.R.P.(NPD) Nos.2372 & 2373 of 2021 another statement that the inquiry by a Rent Court must be through the affidavit of the parties, with a rider that cross examination may be permitted only if the Rent Court considers it expedient 'in the interest of justice'. Then the Act proceeds to set two different time lines under Sec.36(6) of the Act for the Rent Court to dispose a case, which may vary depending on the nature and category of disputes. 3.3 This takes the scrutiny to the next stage. The Act, having granted the Rent Court the authority to evolve its own procedure to regulate the enquiry (consistent with the principles of natural justice), and having declared that it must be summary in character, then it proceeds to make a critical statement: That the oral evidence of the parties must be confined to presenting their respective case through their affidavits to enable it to dispose of a dispute within the prescribed time-lines. Within this statutory scheme, how cross-examination of a witness, including a party-witness, must be positioned? The scheme of the Act does not authorise a Rent Court to foreclose cross examination merely because the enquiry contemplated is summary in nature. Cross examination is therefore, neither guillotined, nor is it jettisoned as an impediment to the statutory instruction on expeditiousness. 8/27 https://www.mhc.tn.gov.in/judis C.R.P.(PD) No.2532 of 2021 and C.R.P.(NPD) Nos.2372 & 2373 of 2021 3.4 The strong message which the scheme of Sec.36 of Act sends to the litigant is that the cross examination of a party is no more right-based as in adversarial jurisprudence, but need based. And here the only instructive guide a Rent Court is statutorily provided with is that, cross examination is allowable only 'in the interest of justice', an expression of high malleability under the rules of interpretation that leaves enormous discretion with the Rent Court.
3.5 Contextually, the discretion conferred on the Rent Court to decide on the need for allowing cross examination poses certain difficulties as the criterion prescribed by the phrase 'in the interest of justice' does not appear in isolation, but exists along with few other such as 'own procedure' (of the Rent Court), 'summary' proceeding etc., besides the diktat on time-bound disposal of cases. Each of these phrases constitutes specific legislative instructions on the procedure which a Rent Court is required to follow. It is possible that some of these expressions may influence the judicial psyche while a Rent Court is required to decide on the need for allowing cross examination, and in the process there is a lurking danger that the legislatively spelt out criterion 'in the interest of justice' regulating cross examination may be missed out. In other words, the approach of the Rent Court can tend to be anti 9/27 https://www.mhc.tn.gov.in/judis C.R.P.(PD) No.2532 of 2021 and C.R.P.(NPD) Nos.2372 & 2373 of 2021 statute, if it allows itself to develop a preference for phrases like the summary proceedings, or the stipulation on time bound disposal, to relegate its statutory duty to consider the need for allowing cross examination as a mere facet of its discretionary power.
4.1 The canvas is spread vast and wide, and there are more brushes to paint with. There are exciting colours too. But they do not guarantee that a piece of art will be produced. It always depends on the quality of the one who handles the material. Exercising a discretionary power in that sense is no different from the analogy that is brought in to explain it. The strength of any discretionary power lies in its elasticity and in its functional ability to adjust its application to the need of a particular case. Discretionary powers which a statute grants a Court or a Tribunal, are more often free roaming and wild, and are rarely limited by well defined peripheral lines. It can be exciting and tempting, yet its exercise more often poses the greatest challenge to any adjudicator. It needs respect for the law, a firm understanding of the justice involved in a cause, and the intuition to know how to engage with discretionary power to advance the cause of justice with a firm awareness on the extent to which an adjudicator may go. The utility and success of 10/27 https://www.mhc.tn.gov.in/judis C.R.P.(PD) No.2532 of 2021 and C.R.P.(NPD) Nos.2372 & 2373 of 2021 any discretionary power therefore, depends essentially on the way it is handled. 4.2 Noticing that the statute has given a wide space to the Rent Court without any illustrative circumstances, and the possibility it has created for perceiving the same as conferring unbridled discretion to the Court, and observing that its working has thrown the possibility to upset the equation, affecting in the process the fairness required in an adjudicatory process of the tribunal, it has become necessary to address the issue in its deeper layers. In this exercise, to assist this Court, it appointed Shri. Sharath Chandran, Advocate as an Amicus Curiae. Submissions of the Amicus Curiae:
5.1 The scheme of the Act closely follows the pattern of Section 21(1) of the Rajasthan Rent Control Act, 2001, which is in pari materia with Sec.36(2) of the T.N.Act. The scope of the aforesaid provision came up for consideration before the Rajasthan High Court. In Aasandas Vs State of Rajasthan, [(2005) 2 RLW 1281], a Division Bench of the Rajasthan High Court held that cross examination would be inevitable where "the decision depends on the oral testimony and the affidavits given forms oath against oath." In Mahmud Khan Vs State of Rajasthan, 11/27 https://www.mhc.tn.gov.in/judis C.R.P.(PD) No.2532 of 2021 and C.R.P.(NPD) Nos.2372 & 2373 of 2021 [(2005) 5 WLC 287], another Division Bench of the same Court opined that cross examination could not be claimed as a matter of right, and that a party seeking cross examination was required to satisfy the Rent Tribunal of the need for it. In Ramswaroop Vs Charanjeet Singh, [2008 1 WLC], yet another Division Bench held that cross examination should be ordinarily permitted unless the request is found to be vexatious and is made with an intention to delay trial. But in Mithlesh Jain v Rent Tribunal [(2010) WLC 507] a learned single judge of the Rajasthan High Court (M.N Bhandari. J, as he then was) held that permitting cross examination as a rule rather than an exception would be self-defeating and would obfuscate the timely disposal of rent cases.
5.2 In Kushiram Dedwal Vs Additional Judge, SCC, Meerut [(1998) 32 ALR 59] while considering the provisions of Sec. 34 of the UP Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, an identical issue came up before the Allahabad High Court. The Division Bench held that cross examination was not a matter of right, and that it was incumbent upon the party to set out the necessary facts by way of an application, which would then be adjudicated by way of a reasoned order.
12/27 https://www.mhc.tn.gov.in/judis C.R.P.(PD) No.2532 of 2021 and C.R.P.(NPD) Nos.2372 & 2373 of 2021 5.3 The cumulative effect of the principles that emanate from these decisions (of the Rajasthan and Allahabad High Courts) are that cross examination is no more a matter of right, and that a party seeking it must make an application before the Tribunal to justify the need for cross examination. And, the Tribunal should always decide the issue with a speaking order that would enable the superior court to examine whether the discretion conferred on the Tribunal has been exercised in accordance with law, See: Oryx Fisheries v Union of India, [(2010) 13 SCC 427]. In K.L Tripathi Vs State Bank of India & Others [(1984) 1 SCC 43], the Hon'ble Supreme Court has underscored that the requirements of natural justice depends on the facts and circumstances of the case, the nature of the inquiry, the rules under which the tribunal is acting and the subject matter to be dealt with etc. The bottomline is that there shall be fairness in real action. The need for cross examination therefore, ultimately must have to be tested on the plane of fairness in judicial proceedings.
5.4 Given the setting, in the context of the present Act, the Rent Court while considering the need for cross examination, cannot afford to ignore the timeline provided for disposal of the cases under Sec.36(6) of the Act. This now requires 13/27 https://www.mhc.tn.gov.in/judis C.R.P.(PD) No.2532 of 2021 and C.R.P.(NPD) Nos.2372 & 2373 of 2021 that the Rent Court must strike a balance between the procedural fairness and requirement for expeditious disposal of rent cases. A summary enquiry might have been contemplated, but still the Act does not rule out the possibility of cases requiring evidence. See:Mst Bibi Fatma v Bakarshah [AIR 1921 Sind 45], where the Court quoted with approval a circular issued by the Bombay High Court in its High Court Civil Circulars1 Submissions of Shri P.B.Balaji:
6.1 The Act has provided certain key expressions backed by considerable freedom or discretion with the Rent Court for deciding if it needs to permit cross examination. The key expressions are: (i) 'principles of natural justice'; (b) device its 'own procedure' consistent with it; (iii) enquiry by 'summary' procedure; and (c) oral evidence through 'affidavits'. On the aspect of allowing cross examination of witnesses, Sec.36 of the Act expressly states that the Rent Court as well the Rent 1 The intention is that the Judge shall make such enquiry only as he thinks necessary to satisfy his mind. In making such enquiry the number of witnesses, whom he may think proper to examine on one side or the other, and the length of cross-examination which he may think right to permit, are matters entirely within his discretion which should be used in such a way as to prevent the object of the Legislator being deleted. Were it otherwise, any party desirous of delaying the order could easily do so by calling a large number of unnecessary witnesses or cross-examining at unreasonable length. There may be cases where the use of affidavits in place of oral evidence would be desirable. Where the evidence is taken on affidavit, the Court must be more careful to check any prolixity and to visit any fault in this direction by deprivation of imposition of costs. These remarks apply to all Acts which direct a summary enquiry in civil matters.” Also see: Robert Hryniak v Fred Mauldin [2014 1 SCR 87] of the Canadian Supreme Court.
14/27 https://www.mhc.tn.gov.in/judis C.R.P.(PD) No.2532 of 2021 and C.R.P.(NPD) Nos.2372 & 2373 of 2021 Tribunal are not bound by the procedure laid down by the Code of Civil Procedure, 1908, and that there is no vested procedural right of cross examination available to the party. The Supreme Court in the case of P.J.Gupta and Company Vs K.Venkatesan Merchant [(1975)1 SCC 46(48)] has held that where a special enactment sets out a special procedure, that will prevail. Extensive reference was also made by the learned counsel to the ratio in K.L. Tripathi Vs. State Bank of India & Others, [(1984)1 SCC 43].
6.2 In the light of the ratio laid down by the Hon’ble Supreme Court, it is evident that wherever a statute vests discretion with the Court, it is imperative that it is exercised judiciously. Contextually, a party cannot seek cross examination of a witness as a matter of right for it is likely to defeat the very object of the enactment, namely to provide a fast adjudication process for resolution of disputes between landlords and tenants.
6.3 The learned counsel then proceeded to provide the circumstances which may warrant a cross examination.
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7. Heard Thiru. K.F Manavalan and Thiru.Na.Malaisaravanan, respectively the counsel for the petitioners in CRP(PD)2532 of 2021 & CRP(NPD) 2372 and 2373 of 2021. They focused more on the facts.
Discussion & Decision:
8. Statements are broadly made as they should be, since the statute has opted for expressions or phrases with immense elasticity, conferring the Rent Court with enormous discretion. Here the expression 'in the interest of justice' as a factor provided to guide the need for allowing cross examination needs to be balanced along with few other phrases. And, this balancing act may have to be worked within the parameters laid down by the Hon'ble Supreme Court in K.L. Tripathi's case. The principles enunciated by the Supreme Court reads:
32. The basic concept is fair play in action administrative, judicial or quasi-judicial. The concept of fair play in action must depend upon the particular lis, if there be any, between the parties. If the credibility of a person who has testified or give some information is in doubt, or if the version or the statement of the person who has testified, is, in dispute, right of cross-examination must inevitable form part of fair play in action but where there is no lis regarding the facts but certain explanations of the 16/27 https://www.mhc.tn.gov.in/judis C.R.P.(PD) No.2532 of 2021 and C.R.P.(NPD) Nos.2372 & 2373 of 2021 circumstances there is no requirement of cross examination to be fulfilled to justify fair play in action. When on the question of facts there was no dispute, no real prejudice has been caused to a party aggrieved by an order, by absence of any formal opportunity of cross-examination per se does not invalidate or vitiate the decision arrived at fairly.” The following propositions can be deduced from the above decision:
➢ Right of cross examination is inevitable when credibility of a person who has testified or given information is in doubt or the version or the statement of the person who has testified is in dispute.
➢ Where there is no lis regarding the facts but only certain explanation of circumstances then there is no requirement of cross examination. Where there is no dispute as to facts or the weight to be attached on disputed facts but only an explanation of the acts,then also absence of opportunity of cross examination does not create any prejudice.
➢ On facts, if no real prejudice is caused to a party by denying the opportunity of cross examination, even then it would not vitiate the decision.
➢ A party who does not choose to controvert the veracity of the evidence or testimony cannot subsequently claim that there was no opportunity of crossexamination.
➢ Whether the principles of natural justice stands complied would depend upon the facts and circumstances of each particular case.17/27
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9.This Court does not intend to lay down any straight jacket as that may interfere with the discretion of the Rent Court. However, the present attempts is to provide certain illustrative circumstances to the Rent Court to aid it in managing its discretionary power in considering a plea for cross examination on a plane of 'interest of justice' provided by the statute. For ease of reference it is tabulated below:
Provisions of Content of possible How far can be If cross examination law & Head dispute proved without cross will be required of Dispute examination Can be proved by If a genuine dispute is documentary evidence raised regarding the regarding the mode and manner of compliance of pre- complaince.
requisites for invoking Sec.14(1) Sec.14 14(1) If landlord If the dispute pertains May not be Deposit of refuse to receive rent. to rate of Rent, that necessary.
Rent can be proved by the
Rent Agreement
registered under Sec.4
14(2) If a Tenant has It may relate both to If a bonafide dispute
a bonafide doubt the identity of the arises as to the
about the person to landlord and authenticity of the
whom rent has to be documentrary documents produced
paid evidence properly by the Landlord,
authenticated would cross examination
be sufficient. may be necessary.
But the Tribunal must
satsify before hand
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Provisions of Content of possible How far can be If cross examination
law & Head dispute proved without cross will be required
of Dispute examination
that the objection to
the authenticity of the
documents is
bonafide and that the
tenant has made out a
prima facie case for
suspecting the
authenticity of such
documentary
evidence so produced
by the landlord.
If it relates to right of Where a third party the person who is claim arises, which alleged to be the lead to a genuine landlord, then the doubt about the right Rent Agreement of the landlord, and if registered in terms of the landlord disputes Sec.4 will take care. it, then to that extent tenant may be permitted to cross examine the landlord.
And, if the tenant produce any materials to project his case of a third party claim to rent, then to that extent landlord may be cross examined.
Here again, the
Tribunal must satisfy
itself before hand that
the materials
produced before it
prima facie is capable
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Provisions of Content of possible How far can be If cross examination
law & Head dispute proved without cross will be required
of Dispute examination
of tilting the balance.
If the tenant takes up If there is any dispute
a defence in terms of raised by the landlord
Sec.15(4) and claims as to the actual
deduction for expenditure incurred
maintenance, then the by the tenant, and if
procedural any of the
compliance for documentary
invoking it can be evidence provided to
proved by the prove the actual
documentary expenditure prima
evidence. facie is found
suspcious, then to
that limited extent,
cross examination
may be necessary.
Sec. 21(2)(a) Eviction sought on Ordinarily not Cross examination
ground of failure to necessary unless the may be necessary
enter into a tenacy case falls in category only if the case falls
agreement. Here, a (a) or (b) which in category (a) or (b)
dispute can arise, cannot be The Rent Court
(a) if the tenant denies be proved through should take care to
tenancy; or written document. see that cross
(b) The tenant setting examination seeking
up a tenancy which to establish reasons
the landlord denies. for not entering into
lease agreement etc
cannot be entertained.
See : A.M Mansoor
Refai Vs Shafak
Hameed Thaika,
[C.R.P.2811 of 2021
order dt. 20.12.2021]
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Provisions of Content of possible How far can be If cross examination
law & Head dispute proved without cross will be required
of Dispute examination
Sec. 21(2)(b) Eviction sought on Since rent agreement If the receipt
ground of defaults in is registered, it settles produced by the
payment of rent. the quantum of rent tenant is alleged to be
payable. If receipt is a fabrication, or if
not given for the any correction or
entire rent paid, then interlineation is seen
the tenant is required made in the receipt
to invoke Sec.13. issued for payment of
Both these can be rent, then cross
proved by documentary examination to that
evidence. limited extent may be
necessary.
Sec. 21(2)(c) Eviction sought on If the tenant denies If the genuineness of
ground of subletting and shows a consent any written consent
without landlord's letter, that may settle produced by the
written consent. the issue. tenant is denied by
the landlord, then
cross examination
may be necessary.
Sec. 21(2)(d) Misuse of the 'Misuse' has been Cross examination
tenanted premises statuorily defined in a may be necessary, but
after landlord's notice narrow sense to mean the Rent Court may
to stop misuse. encroachment of have to appreciate the
additional space and need for it on the
also acts involving basis of facts
public nuisance. The involved in a
whole facts required particular case.
to be established may
not be easily
established by
documentary evidence
of parties.
Commissioner's
Report may be
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Provisions of Content of possible How far can be If cross examination
law & Head dispute proved without cross will be required
of Dispute examination
necessary. And, it
leaves free space for
dispute on facts not
easily provable by
documents.
Sec. 21(2)(e) Repairs, demolitions, Similar to the
rebuilding with circumstance in - do -
additions or alteration Sec.21(2)(d) above etc., Sec. 21(2)(f) For alteration etc. for Can be proved by Cross examination coverting the use of documentary evidence may be required if the building based on of competent there is any ambiguity change of land used authority in ascertaining if a by the competent particular building authority. falls with any zone whose land-use is coverted by the competent authority.
Sec. 21(2)(g) Requirement for own With the Act getting Hardly any space is
use and occupation. rid of the need for available for cross
establishing bonfide examination. The
need for seeking Rent Court must
demolition and address the issue with
reconstruction as was a mind of the facts
required in the earlier before it and if it
Act, a mere throws any
declaration of peculiarity that may
landlord's intent is warrant a cross
sufficient. examination.
Sec. 21(2)(h) Tenant himself issued Can be proved by the Cross examination
a notice in writing to notice of the tenant. may be necessary if
vacate and handover the tenant denies the
possession, based on very notice and
22/27
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C.R.P.(PD) No.2532 of 2021
and C.R.P.(NPD) Nos.2372 & 2373 of 2021
Provisions of Content of possible How far can be If cross examination
law & Head dispute proved without cross will be required
of Dispute examination
which the landlord alleges fraud with
contracts to sell the prima facie material
tenanted property. to support it.
Sec. 24 Refund of It can be proved by Space available for
advance/default the documents. First, cross examination is
regarding the same. the Rent agreement narrow. Again the
registered with the Rent Court needs to
authority itself would appreciate the facts
provide the advance before it.
amount paid; And
receipts ought to be
issued for the rent
paid; And defaulted
rent may have to be
calculated based on
this. And adjustment
of any arrears of rent
in the advance amount
is merely a matter of
arithmatic.
Order directing It is proceeding of the A need for cross
payment of rent and Rent Court, where examination may not
other charges pending there will be an arise since quantum
Sec. 25 eviction proceedings enquiry. It is of rent will be
under clauses (e) to essentially an notified in the Rental
(h) of sub-section of ancillary proceeding Agreement itself.
Section 21. to eviction
proceedings.
Landlord proposing to Can be substantially Readiness and
Sec.26 construct additional proved by willingness of the
structure/ documentary evidence landlord can be tested
improvements and in cross examination.
declares his readiness But the Rent Court
23/27
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C.R.P.(PD) No.2532 of 2021
and C.R.P.(NPD) Nos.2372 & 2373 of 2021
Provisions of Content of possible How far can be If cross examination
law & Head dispute proved without cross will be required
of Dispute examination
and willingness to put may have to weigh it
up additional in the context of
construction. sufficiency of
documentary
evidence made
available by the
landlord.
Landlord seeking to
severe vacant land
Sec.27 from the rest of the - do- - do-
premises for the
purposes of putting up
new constructions.
It is reiterated that what is provided hereinabove is merely illustrative and not exhaustive.
10. Turning to specifics of the cases now before this Court, there are two aspects:
Firstly none of the applications seeking leave of the Rent Court to cross examine were taken on record. The Rent court may have considered this practice as expedient, but it may not be appreciated. See: Selvaraj Vs Koodankulam Nuclear Power Plant India Limited [(2021) 4 CTC 539]. The second aspect is on the merit of the orders rejecting leave to the applicant/tenant to cross examine. Facts of the 24/27 https://www.mhc.tn.gov.in/judis C.R.P.(PD) No.2532 of 2021 and C.R.P.(NPD) Nos.2372 & 2373 of 2021 cases and the grounds on which the Rent Court has dismissed each of the applications have already been tabulated in the opening paragraph, and they may be referred to.
11. The power under Article 227 can be exercised only in aid of justice, and the High Court is not bound to interfere in every case where there is a procedural irregularity unless and until it is convinced that a miscarriage of justice has occasioned thereby (See Somasundaram v Anguparameswari Textiles Private Limited, (2008) 4 LW 1020). Thus, even though the Rent Court may not have been correct in refusing to number the application, nevertheless its rationale for rejecting the request for cross examination does not warrant interference, as no miscarriage of justice has been occasioned thereby. In none of the orders now under challenge, this Court does not find that the Rent Court has erred in exercsing its discretion in the context of the facts before it. Hence, no intereference under Art. 227 is warranted. But it is still underscored that in future, the Rent Court shall take any application seeking its leave for cross examination on to its file and dispose them with a speaking order.
25/27 https://www.mhc.tn.gov.in/judis C.R.P.(PD) No.2532 of 2021 and C.R.P.(NPD) Nos.2372 & 2373 of 2021
12. The conclusion is written on the wall. There is no merit in any of the revisions and they are dismissed. No costs. Consequently, connected miscellaneous petitions are closed.
05.08.2022 Index : Yes / No Internet : Yes / No Speaking order / Non-speaking order ds/CM To:
1.The XVI Small Causes Judge cum Rent Controller Chennai.
2.The Section Officer VR Section, High Court Madras.26/27
https://www.mhc.tn.gov.in/judis C.R.P.(PD) No.2532 of 2021 and C.R.P.(NPD) Nos.2372 & 2373 of 2021 N.SESHASAYEE.J., ds/CM Pre-delivery Order in C.R.P.(PD) No.2532 of 2021 and C.R.P.(NPD) Nos.2372 & 2373 of 2021 05.08.2022 27/27 https://www.mhc.tn.gov.in/judis