Madras High Court
Dharmapuri Handlooms Weavers vs S.Lakshmi on 10 July, 2012
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated:-10.07.2012 Coram:- The Hon'ble Mr.Justice T.RAJA Second Appeal No.341 of 2006 Dharmapuri Handlooms Weavers Co-operative Production & Sales Society Ltd., rep.by its Special Officer ... Appellant vs. S.Lakshmi w/o C.M.Sivanandam Bharahipuram Dharmapuri-5 ... Respondent Second Appeal filed under Section 100 CPC against the judgment and decree, dated 29.07.2005 in A.S.No.45 of 2004 on the file of Sub-Court, Dharmapuri reversing the judgment and decree in O.S.No.22 of 2000 dated 07.03.2003 on the file of the learned Principal District Munsif, Dharmapuri. For Appellant : Mr.S.Kalyanaraman For Respondent : Mr.V.T.Gopalan Senior counsel for Mr.M.Dinesh ................ J U D G M E N T
The appellant herein is Dharmapuri Handlooms Weavers Co-operative Production & Sales Society Limited, represented by its Special Officer, the plaintiff who filed the suit-O.S.No.22/2000 against S.Lakshmi-defendant/respondent herein/tenant, seeking a decree for recovery of possession of the suit property. Though the suit was decreed by the learned trial Court, the learned first appellate Court reversed the findings of the learned trial Court. Aggrieved by the reversed findings of the learned first appellate Court, this Second Appeal has been brought by the plaintiff Co-operative Society.
2. The plaintiff Cooperative Society being an absolute owner of the suit property, on being approached by the defendant to take on lease, the President of the Co-operative Society passed a resolution dated 29.2.1988 agreed to lease out the suit property in favour of the defendant for a period of 15 years on a monthly rent of Rs.104.70paise and in the said resolution, it was mentioned that only after the prior sanction from the Assistant Director of Handlooms and Textiles, Salem the lease will be granted, but contrary to the terms of the resolution, the President who is one of the Directors of the petitioner society granted the lease without obtaining any prior sanction, however, when this irregularity was brought to the notice of the Assistant Director of Handlooms, after issuing notices to the defendant to come for enquiry, finding no response from the defendant, passed an order cancelling the lease on 30.10.1991, yet the defendant continued as a trespasser even without paying monthly rent for more than a decade, hence the suit for delivery of possession was filed. In the meanwhile, after the lease agreement, when the defendant for quite some time started acting against the interest of the Society in an effort to claim absolute right over the suit property by putting up constructions for running a hotel in the name and style of Pandian Mess without even any consent or permission from the plaintiff Co-operative Society, the same was objected by the plaintiff. However, the defendant/respondent herein/tenant illegally completed the construction. As the said act is against the interest of the plaintiff Cooperative Society, the plaintiff found that the defendant is not entitled to continue with the possession of the suit property, therefore, the plaintiff Co-operative Society requested the defendant to hand over vacant possession of the suit property. But, for one reason or the other, the defendant/tenant refused to surrender possession. Under these circumstances, when the Assistant Director of Handlooms and Textiles, Salem was informed about the illegal construction of the superstructure made by the defendant/respondent and without the consent or prior approval of the plaintiff Co-operative Society the lease deed was executed, on proper examination of the fact whether the defendant has put up any unauthorised construction, has passed an order dated 30.10.1991 canceling the lease deed for the reason that the then President of the Co-operative Society while passing a resolution dated 29.2.1988 agreed to lease out the suit property in favour of the defendant has specifically mentioned in the resolution that only after obtaining prior permission from the competent authority, the lease would be executed. But as decided in the resolution to take prior permission for granting lease, no such prior permission was granted. Even before passing the cancellation order, the defendant himself came forward to vacate and hand over the suit property on the expiry of the lease period. However, the defendant refused to do so. Even after the cancellation of lease deed when the defendant continued as a trespasser, even without paying the rent for more than a decade, the plaintiff Co-operative Society in tune with complying the due process of law filed the suit. Therefore, the plaintiff Cooperative Society was constrained to file a suit for recovery of possession of the suit property from the defendant/respondent herein not only on the ground that the lease was granted without prior permission from the competent officer but the defendant has also committed illegality by putting up unauthorised construction by misusing the tenament premises.
3.(i)Objecting the said prayer, a detailed written statement was filed by the defendant/respondent herein/tenant. Though the defendant has admitted that the plaintiff Co-operative Society is the absolute owner of the suit property and she was the tenant in the suit property on a monthly rent of Rs.104.70p under a registered lease deed dated 12.4.1988 entered between them, the defendant disputed the allegation that she has acted illegally and without any consent from the plaintiff, she has put up the construction thereon for dwelling purposes.
(ii) The defendant/respondent herein further pleaded that it is an utter falsehood and untenable to say that the plaintiff has been requesting the defendant to hand over vacant possession of the suit property.
(iii)The defendant/respondent herein further denied the averment that the plaintiff obtained an order of cancellation of lease from the Deputy Registrar of Co-operative Societies(Assistant Director of Handlooms and Textiles, Salem) on 30.10.1991. The defendant/respondent also pleaded that she had no knowledge about the alleged order passed in A.R.C.777/90-91 dated 30.10.1991 as no notice was served upon the defendant/respondent herein. The defendant/respondent herein also submitted that the alleged eviction order passed against the defendant is void-ab-initio and hence, the same was not binding upon the defendant/respondent.
(iv) The further claim of the defendant/respondent herein as shown in the written statement shows that the suit property was leased out to the defendant under a registered lease deed for a period of 15 years from 12.4.1988 with several terms and conditions incorporated therein. Only on the basis of the lease deed, the plaintiff Cooperative Society allowed the defendant to construct the building premises in the suit property at the cost of the defendant and subsequently, the plaintiff also allowed the defendant to pay the tax for the building premises as per the terms and conditions in the said lease deed dated 12.4.1988. But only the plaintiff Cooperative Society refused to receive the rent from the defendant with the ulterior motive to evict the defendant from the suit property, hence the defendant/respondent made a prayer in the written statement to direct the plaintiff Co-operative Society to pay compensatory cost of Rs.3,000/- under Section 35A of C.P.C. to the defendant as the plaintiff has filed the suit for false and imaginary allegation against the defendant. The defendant further prayed that the matter is covered under the Tamil Nadu Cooperative Societies Act and hence, the Civil Court has no jurisdiction to try the above suit in law and the suit is not properly valued.
4. Under this background, the learned trial Court took up the matter for trial. On the side of the plaintiff Cooperative Society, Perumal-P.W.1 was examined and Exs.A1 to A9 were marked. On the side of the defendant/respondent herein/tenant, none was examined and no oral or documentary evidence was marked, however the learned trial court after framing the following two issues for consideration (i)Whether the plaintiff is entitled to the Relief as prayed for?
(ii)What relief the plaintiff can be given? finally decreed the suit as prayed for granting delivery of suit property.
5.(i) The plaintiff Co-operative Society brought to the notice of the learned trial Court that after the lease deed was executed, the defendant/respondent/tenant failed to obtain any prior permission from the plaintiff Cooperative Society before commencing any construction work in the suit property. Further, it was pleaded that without getting any prior approval from the members of the Committee, the lease deed was executed and therefore the lease deed has no legal validity. In view of the fact that the lease deed was wrongly executed without prior permission from the competent authority, a notice was issued to the defendant on 8.1.1990 to vacate and hand over vacant possession. As there was no response from the defendant, second notice dated 31.1.1990 was issued and for that also there was no response and therefore, the third notice dated 31.7.1990 was issued. Even though the defendant/respondent/tenant acknowledged all these notices, she has not replied to the same by taking any objection against any of the notices, hence, the Assistant Director of Handloom and Textiles passed an order cancelling the invalid lease deed as it was made without prior permission from the competent authority, but even after the cancellation order dated 30.10.1991, the tenant refused to vacate and hand over, hence the suit for delivery of possession has to be decreed.
(ii) The defendant took up two important pleas that in view of earlier eviction order dated 30.10.1991 passed under Section 146 of the Tamil Nadu Co-operative Societies Act 1983, the suit in O.S.No.22/2000 filed for recovery of possession is not maintainable. Secondly, it was pleaded that once the order of cancellation of lease is passed, then the same has to be executed under Rule 115 of the Tamil Nadu Cooperative Societies Rules but the plaintiff failed to execute the same, hence the suit for delivery of possession will not be maintainable.
6. The learned trial Court having considered the fact that the plaintiff has produced, both oral evidence adduced by P.W.1 and documentary evidences Ex.A.1 to Ex.A.9 produced, surprisingly finding no evidence either oral or documentary from the defendant/tenant, came to the conclusion that the defendant/tenant after accepting cancellation order dated 30.10.91, continued in the suit property only as a trespasser, hence decreed the suit as prayed for.
7. When the first appeal was filed by the defendant/respondent/tenant, the learned first appellate Court has reversed the findings of the learned trial Court. Aggrieved by the impugned judgment and decree passed by the learned first appellate Court, the present Second Appeal has been filed by the plaintiff Co-operative Society.
8. This Court at the time of entertaining the Second Appeal framed the following substantial questions of law.
1.Is not the lower appellate court wrong in holding that the defendant is entitled to continue in possession of the suit property on the basis of Ex.A.1 when already an order has been passed in ARC.No.777/90-91 in Ex.A.9 by Deputy Registrar of Cooperative Society formerly Assistant Director of Hand looms and Textiles ?
2.Whether the lower appellate court erred in misreading the evidence on record and thereby arrived at findings that are perverse and contrary to law ?
9. Mr.S.Kalyanaraman, the learned counsel for the appellant/plaintiff Cooperative Society while addressing the substantial question of law submitted that neither Rule 115 of the Tamil Nadu Co-operative Societies Rules 1988 nor section 146 of the Tamil Nadu Cooperative Societies Act 1983 will apply to the case on hand. But, ignoring this aspect, the learned first appellate Court wrongly disturbed the well reasoned and cogent findings given by the learned trial Court for recovery of possession. Again he contended that when the lease period for 15 years was expired on 12.4.2003 and admittedly the tenant has been sitting in the suit property without paying rent for more than a decade, the learned appellate court wrongly misreading the evidence and misplacing the law erroneously reversed the judgment of the trial Court, hence the Second Appeal is bound to be allowed. He further submitted that he is not pressing the first substantial question of law for consideration as it is not properly framed. Finally, it was pleaded that when the defendant approached the appellant plaintiff Co-operative Society to take out the suit property under lease deed for a period of 15 years on payment of rent of Rs.104.70p, the then President of Co-operative Society Shri K.G.Palaniyandi passed a resolution dated 29.2.88 to give it on lease the suit property having an extent of 1045 sq.ft. on payment of monthly rent only after getting prior permission from the Assistant Director of Handlooms and Textiles, Salem. But, without getting any prior sanction or permission from the concerned Assistant Director of Handlooms and Textiles, Salem, wrongly executed the lease deed dated 12.4.1988 for a period of 15 years from the date of execution of the lease agreement and the lease deed executed without prior permission is invalid in the eye of law. However, when the lease deed was about to be recalled, the defendant/tenant filed an application dated 20.8.1991 before the Assistant Director of Handlooms and Textiles, Salem, stating that he has already taken lease, of course, without prior permission from the competent authority. However, he undertook to hand over the vacant physical possession of the suit property on the expiry of 15 years of the lease. Under these circumstances, the Assistant Director of Handlooms and Textiles refused to grant permission to the defendant/tenant to continue to occupy the suit property till the expiry of the lease period as there was no prior sanction granted for the alleged lease and the lease deed was unofficially executed in violation of the provisions of the rules of the society. Even after this order, when the defendant/tenant continues even now to be in possession of the suit property, in the eye of law, the defendant/tenant continues as a trespasser. Under these circumstances, the appellant Cooperative Society filed a suit for delivery of possession for the reason that though Rule 115 contemplates the procedures for execution of the order passed by the Registrar, the order of cancellation of lease was not passed under any provisions of the Tamil Nadu Co-operative Societies Act by the Assistant Director of Handlooms and Textiles, Salem. Hence, the order of the Assistant Director of Handlooms and Textiles is not executable under Rule 115. Even in the case of Rule 115 (6), the Registrar has got only a limited power to order delivery by affixing a copy of the warrant in some conspicuous place on the property and proclaiming by beat of drum or other customary mode to that effect, except that he has no authority to deliver possession if any adamant tenant does not so deliver the property to the society. Therefore, Rules 115(1) and (6) are not effective or efficacious provisions to recover physical possession from a trespasser who bent upon declined to pay even the rent to continue to be in physical possession. Under these circumstances it was pleaded that filing a suit for delivery of possession of the suit property will be in consonance with due process of law, instead of physically fighting with the unreasonable and adamant trespasser. On this basis, he further pleaded that the suit filed for delivery of possession is legally maintainable. Therefore, the trial court has rightly decreed the suit, but the learned first appellate Court misplacing the law wrongly interfered, ignoring the fact, the unlawful tenant is squatting on the society's property for more than a decade without paying any rent. Hence, he prayed for interference with the impugned judgment.
10.(i) Opposing the said argument, Mr.V.T.Gopalan, learned senior counsel appearing for the respondent submitted that once the Deputy Registrar of Co-operative Societies (Assistant Director of Handlooms and Textiles, Salem) has passed the order cancelling the lease deed in A.R.C.No.777/90-91 dated 30.10.1991, the plaintiff Cooperative Society, cannot once again file a suit for recovery of the suit property as it is hit by section 11 of C.P.C.
(ii) Pleading further it was argued that once an order of eviction is passed under Section 146 of the Act, then the said order could have been executed under Rule 115 as it is not so executed, no suit for recovery can be filed.
(iii)The learned senior counsel further contended that the present suit filed by the plaintiff Cooperative Society against the defendant/respondent herein/tenant is not only misconceived but also not maintainable in law, inasmuch as when there has been a registered lease agreement dated 12.4.1988 executed by the plaintiff in favour of the defendant/respondent herein/tenant for a period of 15 years, from the date of execution of the lease agreement the defendant has paid the rent without any default. Therefore, before the expiry of the lease period, it is neither open to the plaintiff Co-operative Society nor to the Deputy Registrar of Co-operative Societies to pass any cancellation order behind the back of the defendant/respondent herein/tenant.
(iv) Lastly it was pleaded that wherever a right or liability is created by a statute which gives a special remedy for enforcing it, the remedy provided by that statute, namely, the Co-operative Society Act alone should be availed of but not by way of filing the present Civil Suit for delivery of possession. In support of this contention, he relied on a judgment in SHRI BARADAKANTA MISHRA EX-COMMISSIONER OF ENDOWMENTS V. SHRI BHIMSEN DIXIT reported in 1973 (I) SCC 446 to say that when the trial Court deliberately failed to follow the binding precedent of the High Court, such act is contumacious and constitutes contempt of Court for which this Court by exercising the power of superintendence conferred under Article 227 of the Constitution of India over the courts and tribunals in the State, must punish the trial Judge for contempt of Court.
11. Heard the learned counsel for both sides.
12. Admittedly, the suit property, having an extent of 1045 sq.ft. belongs to Dharmapuri Weavers Co-operative Production and Sales Society Ltd., Whileso, when the defendant-S.Lakshmi wanted to take on lease the said property, a request was made to the plaintiff Cooperative society, the then President of the Co-operative Society Mr.K.G.Palaniyandi by passing a resolution dated 29.2.1988 agreed to lease out the suit property in favour of the defendant/tenant after obtaining prior permission from the competent authority, namely, the Assistant Director of Handlooms and Textiles, Salem. When the resolution passed by the then President of the Co-operative Society dated 29.2.1988 itself makes it clear that the lease will be granted after obtaining prior sanction from the Assistant Director of Handlooms and Textiles, Salem, wrongly the then President of the Cooperative Society without obtaining the said permission, had executed the lease on 12.4.1988, that too, for a period of 15 years on a monthly rent of Rs.109.70p. One of the conditions in the lease deed also clearly shows that the defendant/tenant cannot put up any construction without prior permission of the society. Again the defendant/tenant herein even without obtaining any prior permission from the competent authority has also put up the superstructure. In view of the fact that the lease deed itself was not validly executed with prior sanction of the competent authority and the defendant/tenant has also put up superstructure in the suit property without prior permission violating even that unauthorised lease deed, the plaintiff Cooperative Society moved an application before the higher authority mentioning all these violations for cancellation of the said lease. Immediately thereafter, even prior to the submission of the application, the plaintiff Cooperative Society also issued a notice dated 8.1.1990 calling upon the defendant to surrender vacant possession as the lease deed was not properly executed with proper prior sanction. As there was no reply, two more notices dated 31.1.90 and 31.7.1990 were issued calling upon the defendant to surrender vacant possession. Though these notices were acknowledged by the tenant/defendant, no reply was given to the plaintiff Cooperative Society. This can be seen from Exs.A2 dated 8.1.1990 and A5 dated 31.7.1990 respectively. In view of no response from the defendant, an application was filed mentioning the violation of the rules and regulations in granting the lease deed dated 12.4.1988 with request to pass appropriate order to cancel the lease deed. In these circumstances, the Assistant Director of Handlooms and Textiles, Salem again issued notice dated 20.12.1990, 1.2.1991 and 14.2.1991 informing the defendant to come for enquiry to be held on 12.2.1991 and 4.4.1991. Again after receiving the above notices to participate in the enquiry, the defendant wantonly ignored all the notices. Under these circumstances, the Assistant Director of Handlooms and Textiles Salem finding that the lease deed dated 12.4.1988 was executed without prior permission from the competent authority, cancelled the lease deed by order dated 30.10.1991 directing the defendant/tenant to hand over the vacant possession. But it is not known under what provision of law the Assistant Director of Handlooms and Textiles, Salem has passed the order dated 30.10.91 cancelling the lease with the direction to hand over vacant suit property by the defendant to the plaintiff Cooperative Society. However, the argument made by the learned senior counsel appearing for the respondent that the said order was passed under section 146 of the Tamil Nadu Co-operative Societies Act 1983, pretends that as if power is given under Section 146 to recover immovable property, though it is not. Therefore, it is more appropriate to extract Section 146 of the Tamil Nadu Co-operative Societies Act, 1983 for proper appreciation of the arguments advanced by both sides.
"146.Registrar or person empowered by him to be a civil Court for certain purposes.- The Registrar or any person empowered by him in that behalf shall be deemed when exercising any power under this Act for the recovery of any amount by the attachment and sale or by the sale without attachment of any property, or when passing any orders on any application made to him for such recovery, or to take some steps in aid of such recovery, to be a Civil Court for the purposes of Article 136 of the Schedule to the Limitation Act, 1963 (Central Act 36 of 1963).
A mere reading of the above Section clearly shows that section 146 empowers the Registrar of a Cooperative Society to act as a Civil Court for certain purposes, i.e. to recover any amount by the attachment and sale or to take steps in aid of such recovery of the amount. But, in the present case, there is no such recovery of money involved. Therefore, Section 146 will not apply. In fact, the order said to have been passed by the Assistant Director of Handlooms and Textiles is only on a limited issue that before the lease deed was executed, no proper sanction or permission was obtained from the competent authority, so as to take any legal steps against the defendant. These vital aspects have been completely overlooked by the learned Appellate Court, therefore, the arguments advanced by the learned senior counsel relying upon sections 146 and 156 and Rule 115 relating to execution of the order do not apply to the facts of the case for the reasons given immediately below. Hence, the earlier order cancelling the lease deed passed by the Assistant Director of Handlooms and Textiles at Salem under Section 146 will operate only as res-judicata is bound to fail for the reason that Section 146 of the Act empowers a Registrar or a person empowered by the Registrar to be a Civil Court for certain purposes viz., to exercise some power for the purpose of recovery of any amount by the attachment and sale or by sale without atttachment of any property or to take some steps in aid of such recovery. But, in the present case, as mentioned above, there is no such order of recovery of money involved, hence, section 146 cannot be confused with the cancellation of lease. After the cancellation of lease, when the tenant refused to vacate and hand over the suit property and continued to occupy, she became a trespasser. Hence, the Society has rightly filed the suit for recovery of possession, therefore, the plea of res-judicata cannot be pressed into service to say that after the order cancelling the lease passed by the Assistant Director of Handlooms and Textiles, Salem again filing a suit will be hit by the principles of res-judicata. When there was an unauthorised lease deed dated 12.4.1988 between the Society-lessor and the defendant-lessee, the rights and obligations arising out of the lease deed cannot be legally decided by a Registrar or a person empowered by the Registrar like the Assistant Director of Handlooms and Textiles herein.
13. Turning to Section 156 to see any relevance, Section 156 is also extracted as follows:
"156.Bar of jurisdiction of Civil Courts.- Notwithstanding anything contained in any other law for the time being in force, no order or award passed, decision or action taken or direction issued under this Act by an Arbitrator, a Liquidator, the Registrar or an officer authorised or empowered by him, the Tribunal or the Government or any officer subordinate to them, shall be liable to be called in question in any Court and no injunction shall be granted by any Court in respect of anything which is done or intended to be done by or under this Act."
A mere reading of section 156 clearly ousts the jurisdiction of the Civil Courts by making it clear that no order or award passed or decision or action taken or direction issued under this Act by an arbitrator, a liquidator, the Registrar or an officer authorised or empowered by him, the Tribunal or the Government or any officer subordinate to them shall be liable to be called in question in any court and no injunction shall be granted by any court in respect of anything which is done or intended to be done by this Act. In the present case, the suit filed by the Co-operative Society is not against any order passed by arbitrator or Liquidator or Registrar whereas the suit for recovery or delivery or possession of the society's property is not barred by Section 156, hence section 156 also has no application.
14. In regard to another argument made under Rule 115, the Rules 115 (1) and 115(6) need to be extracted, hence the same are given as follows:
"115.Procedure for delivery of immovable property resumed for breach of the conditions of assignment or allotment.-(1) Where the decision, Award or order is for delivery of possession to a Society of land or other immovable property resumed by it for breach of the conditions of assignment or allotment of the land or other immovable property, the Society may apply to the Registrar within whose jurisdiction the land or other immovable property is situated for enforcement of the decision, Award or order. On such application, such Registrar or the Sale Officer empowered by him shall deliver possession of the land or other immovable property to the Society or to such person as it may appoint to receive delivery on its behalf, by removing, if necessary, any person bound by the decision, Award or order who refuses to vacate the land or other immovable property. (6)Where a decree is for the delivery of any immovable property in the occupancy of a tenant or other person entitled to occupy the same and not bound by the decision, Award or order to relinquish such occupancy, such Registrar shall order delivery to be made by affixing a copy of the warrant in some conspicuous place on the property and proclaiming to the occupant by beat of drum or other customary mode, at some place on, or adjacent to, such property and at such other place as such Registrar may consider necessary, the substance of the decision, Award, or order in regard to the property. A close reading of the above Rule makes it clear that wherever any award is passed by the Registrar to deliver possession of the suit property to the society of land or other property for breach of conditions of assignment or allotment, the Registrar may order the same officer to deliver possession of the land. But, in the present case, an invalid lease was executed without there being any prior assignment or allotment made by the authorities, therefore, the Registrar did not make any order for delivery of possession. Only in a case where there is an assignment of land by the society or allotment of land to any person, the Registrar has power to resume the same. But, in the present case, an illegal or unauthorised lease deed was executed by one of the Board of Directors who had absolutely no authority to do so, hence the possession taken by the defendant was illegal. So the very resolution dated 29.2.1988 passed by the plaintiff society also clearly shows that only with prior sanction and permission from competent authority the lease deed should have been executed. But, without obtaining that prior sanction, as the lease leed was erroneously and unlawfully executed, the order dated 30.10.1991 passed by the Assistant Director of Handlooms and Textiles, Salem, cancelling the lease by issuing a specific direction to hand over possesssion being not supported by any provision in the Act, the same will not have any statutory force capable of being executed under Rule 115. Under these peculiar circumstances, the suit was rightly filed for delivery of possession of the suit property. Therefore, the jurisdiction of the civil court under Section 9 C.P.C. alone can be availed of for the purpose of removing a trespasser as he has no authority to occupy a land of the society, inasmuch as it is well settled that a special statutory remedy cannot remain excluded by implication, the general right of suit under Section 9 of C.P.C. Reference can be had from V.K.THANICKACHALAM V. PARAMESWARI AMMAL (1997 (2) CTC 746). Further, in the present case, as I discussed above, there are no provision in the Tamil Nadu Co-operative Societies Act indicating exclusion of Civil Court jurisdiction by necessary implication for filing a suit by the Co-operative Society for delivery of vacant possesssion of its own property. In fact, even if it is construed that Rule 115 is a procedure to be followed for executing the order passed by the Assistant Director of Handlooms and Textiles, Salem it is not a legally valid order carrying any statutory force as that order was not passed under any statutory provision under the Act, hence, Rule 115 is neither executable nor efficacious remedy for the execution of the said order.
15. Turning back to the issue of res judicata, it is also pertinent to have a look at Section 11 of Civil Procedure Code, 1908 to test the argument of the respondent whether the principle of res judicata has any application to the present case.
Section 11 of C.P.C."No court shall try any suit or issue in which the mattter directly and substantially in issue has been directly and substantially in issue in a former suit between the same parties, or between parties under whom they or any of them claim, litigating under the same title, in a Court competent to try such subsequent suit or the suit in which such issue has been subsequently raised, and has been heard and finally decided by such Court."
The expression former suit means a previously decided suit.
From the above, it can be seen that a decision on an issue or law operates as res judicata if the cause of action in the subsequent suit is the same like in the first suit. In the present case, the plaintiff has not filed any other suit against the defendant seeking the same or similar relief. It may be also mentioned that a judgment obtained by fraud or collusion cannot operate as res-judicata. Equally there is no doubt that if the law is altered by passing of a new Act after a decision in a case, the decision cannot operate as res-judicata. Similarly, the judgment obtained by fraud or collusion cannot operate as res judicata. Again it is well settled legal position that if any order is passed in a summary proceeding and when that order is not appealable, again the principle of res judicata will not apply. In this context, it is useful to refer one old case in ARIKAPUDI BALAKOTAYYA V. YADLAPALLI NAGAYYA (AIR 1946 Mad 509) wherein it is held thus:
"In Bhagwan Din v. Gir Harsaroop ('40) 27 A.I.R. 1940 P.C.7, the District Judge was moved by a petition under Section 3 of the Act and the District Judge made an order under Section 5, Clause(i) holding that the institution was a public religious trust. The order under Section 5(4) was not complied with by the trustee. A suit was filed under Section 92, Civil P.C., for removing the trustee and for the other reliefs and the question was whether the decision of the District Judge under Section 5(4) of Act 14(XIV) of 1920 that the institution was a public religious trust operated as res judicata. The Judicial Committee held that orders under Act 14(XIV) of 1920 were of a summary nature and that therefore the decision did not operate as res judicata. They pointed out, among other things, that under Section 12 no appeal lay against the order, that there was no finality expressly attached to the order by the Act itself, that the Court was bound to stay the hearing of the petition if the party interested undertook to file a suit as provided under Sections, and reference was also made to the provisions of the Act that the District Judge was to make such enquiry as he thought fit. In the opinion of the Judicial Committee all these indicated that the order was a summary one. The following passage gives the basis of the judgment:
It is readily intelligible that the District Judge should be required to stay proceedings under the Act in any case in which the person against whom they have been taken is willing to bring a suit. But it would be both drastic and anomalous to provide that a person in possession, if not willing to bring a suit to establish his own title affirmatively must be content to abide without right of appeal by the decision of the District Judge in a proceeding of this character. The terms of Section 6 of the Act are intended, in their Lordships' view to define the consequences of such an order as was made in this case by the District Judge on 1st October 1930, but the words 'if a trustee without reasonable excuse fails to comply' cannot be read to exclude a contention in a regular suit that the plaintiff is not a trustee or to prevent a similar contention being raised by a defendant to a suit under Section 92 of the Code.
12.In another passage, the Judicial Committee said this:
The decision of this District Judge under the Act of 1920--a decision from which by Section 12 there is no appeal-is a decision in a summary proceeding which is not a suit nor of the same character as a suit; that it has not been made final by any provision in the Act; and that the doctrine of res judicata does not apply so as to bar a regular suit even in the case of a person who was a party to the proceedings under the Act.
16. In the abovementioned settled principles two vital aspects can be seen. Firstly, if any decision or order is passed in a summary proceeding which is not a suit and that the said order is not appealable, that is, if there is no provision for appeal under the Act, then the question of doctrine of res-judicata will not apply so as to bar a regular suit. Similarly, in the present case, the order of cancellation of lease deed passed by the Assistant Director of Handlooms and Textiles, Salem having not been passed under any provisions in the Tamil Nadu Co-operative Societies Act and further, the learned senior counsel appearing for the respondent has not shown any provision in the same Act that such an order of cancellation of lease has become appealable, the question of applying principles of res-judicata to bar the suit cannot be accepted.
17. Similarly, the arguments advanced by the learned senior counsel that wherever a right or liability is created by a statute which gives a special remedy for enforcing it, the remedy provided by that stature alone should be availed of, also does not carry his case to any logical conclusion in view of the reasons given above that neither the principle of res judica nor sections 146, 156 and Rule 115 will apply to the present case. Accordingly, the 2nd substantial question of law is answered in favour of the appellant.
18. Coming back to the question of perversity, when the defendant/tenant having executed a lease deed dated 12.4.1988 for a period of fifteen years for a monthly rent of Rs.104.70 ps payable on the 1st day of every following month, he has not only refused to pay the rent as admitted by him in paragraph 11 of his written statement from the date of filing written statement viz., 10/12/2001, but the period of lease of fifteen years had also already expired on 12.4.2003. Moreover, even on the admitted position that lease period was expired on 12.4.2003, the decree for delivery of possession as ordered by the trial Court ought not to have been reversed by the learned Appellate Court. Therefore the contention of the learned senior counsel for the respondent to initiate contempt proceedings against the trial judge for not properly following the settled law is far from acceptance, hence, the judgment relied upon in SHRI BARADAKANTA MISHRA EX-COMMISSIONER OF ENDOWMENTS V. SHRI BHIMSEN DIXIT reported in 1973 (I) SCC 446 will not apply to this case for the reason that the learned trial Court has rightly applied the law while decreeing the suit.
19. Learned first appellate court on account of its erroneous approach miserably failed to determine the most crucial issue as to whether even after the expiry of the lease in the year 2003, when the defendant/tenant had also stopped paying the rent as admitted in his written statement, if the tenant should be allowed to continue in the suit place. Admittedly, these two undisputed facts were erroneously overlooked by the Appellate Court.
20. It is the case of both parties that an unofficial lease deed between the parties was executed on 12.4.1988 and the same had expired on 12.4.2003, eleven years ago. Thereafter, the lease was not further renewed or no such application has been filed. Secondly, the defendant also categorically admitted in paragraph No.11 of her written statement that "The defendant is always ready and willing to pay the rent to the plaintiff. Since the plaintiff refused to receive the rent from the defendant, the defendant will take separate steps to settle the rent for the suit property to the plaintiff." But during the pendency of this matter, before the trial court, no steps were taken by the defendant to deposit the rent. Therefore, the trial court has held that the defendant has committed default in paying the monthly rent. Further, nowhere the defendant either before the courts below or before this court has filed any document to prove that the rent was paid during the pendency of this appeal. When these admitted facts were on record before the Courts below, this Court fails to find any good reason for the appellate court to ignore these admitted case of the defendant. In this context it is useful to extract Section 58 of the Indian Evidence Act, as under:
"58.Facts admitted need not be proved. No fact need be proved in any proceeding which the parties thereto their agents agree to admit at the hearing, or which, before the hearing, they agree to admit by any writing under their hands, or which by any rule of pleading in force at the time they are deemed to have admitted by their pleadings:
Provided that the Court may, in its discretion, require the facts admitted to be proved other wise than by such admissions."
A mere reading of the above Section clearly shows that the facts admitted need not be proved. Further it is also relevant to extract Order XII Rule 6 C.P.C., which states that admissions of fact either in the pleadings or otherwise whether orally or in writing can be relied upon to pass a judgment by admitting the admission made by the defendant. Order XII Rule 6 C.P.C. is given hereunder:
"6.Judgment on admissions.-(1) Where admissions of fact have been made either in the pleading or otherwise, whether orally or in writing, the Court may at any state of the suit, either on the application of any party or of its own motion and without waiting for the determination of any other question between the parties, make such order or give such judgment as it may think fit, having regard to such admissions."
A reading of the above also goes to show that Order XII Rule 6 C.P.C., as amended enables the Court to give a judgment, not only on the application of a party but on its own motion. Hence, it is clear that the amendment was brought about to further the ends of justice and give these provisions a wider sweep by empowering Judges to use it "ex debito justitiae, a Latin term, meaning a debt of justice. Thrust of the amendment is that in an appropriate case, a party, on the admission of the other party, can press for judgment, as a matter of legal right, on the principle that admission is the best piece of evidence against the person making such admission. In the light of the above provision, if this Court takes judicial note of the admission made by the tenant in para 11 of the written statement, the said admission of the tenant/defendant will certainly enable this Court to approve the judgment of the trial Court. In this context, it will be apt to refer a judgment of the Apex Court in this connection in the case of LEELA SONI AND OTHERS VS. RAJESH GOYAL AND OTHERS, ((2001) 7 SCC 494)wherein the Hon'ble Supreme Court held as under:
"103 Power of High Court to determine issue of fact.- In any second appeal, the High Court may, if the evidence on the record is sufficient, determine any issue necessary for the disposal of the appeal,-
(a)which has not been determined by the Lower Appellate Court or both by the Court of first instance and the Lower Appellate Court, or
(b) which has been wrongly determined by such court or courts by reason of a decision on such question of law as is referred to in section 100."
The section, noted above, authorises the High Court to determine any issue which is necessary for the disposal of the second appeal provided the evidence on record is sufficient, in any of the following two situations:(1)when that issue has not been determined both by the trial court as well as the Lower Appellate Court or by the Lower Appellate Court; or (2) when both the trial court as well as the Appellate Court or the Lower Appellate Court has wrongly determined any issue on a substantial question of law which can properly be the subject matter of second appeal under Section 100 of C.P.C.(see: Jadu Gopal Chakravarty (D) by his L.Rs.vs.Pannalal Bhowmick & Ors.(1978 (3) SCC 215) Inasmuch as in the instant case on both the issues relating to clauses (a) and (o), referred to above, on account of its erroneous approach the first appellate court did not determine the relevant issues, in our view, the High Court was well within its jurisdiction in recording the aforementioned findings of fact for which the evidence was on record as Section 103 of the C.P.C. empowers the High Court to determine such issues of fact."
A careful reading of Sections 100 and 103 of C.P.C. along with the above mentioned judgment of the Supreme Court in Leela Soni and others Vs. Rajesh Goyal and others, (2001) 7 SCC 494 clearly shows that Section 103 of C.P.C. empowers the High Court to determine any issue which is necessary for the disposal of the Second Appeal, provided the evidence on record is sufficient in any of the following two situations; (1) when that issue has not been determined both by the trial Court as well as the lower Appellate Court, or (2) when both the trial Court as well as the Appellate Court or the lower Appellate Court has wrongly determined any issue on a substantial question of law, which can properly be subject matter of Second Appeal under Section 100 C.P.C. Case of appellant falls in the first situation.
21. When the defendant/tenant having executed a lease deed dated 12.4.1988 for a period of fifteen years for a monthly rent of Rs.104.70 ps payable on the 1st day of every following month, he has not only refused to pay the rent as admitted by him in paragraph 11 of his written statement from the date of filing written statement viz., 10.12.2001, but the period of lease of fifteen years had also already expired on 12.4.2003. When these two open and explicit admissions were lost sight of by the learned first Appellate Court, the judgment and decree for delivery of possession, as ordered by the trial Court are bound to be restored.
22. In view of the reasons mentioned above, the findings and conclusions reached by the learned first appellate court are not only erroneous and perverse but also legally unsustainable in law, hence the same are liable to be set aside and accordingly, by setting aside the same and restoring the judgment and decree of the trial Court, the S.A.No.341/2006 stands allowed with costs throughout.
Index : yes 10.07.2012
Internet : yes
sal
To
1. The Sub-Court, Dharmapuri.
2. The Principal District Munsif, Dharmapuri.
Note to office:
Issue order copy on 23.7.2012
rkm
T.RAJA, J.
(sal)
Pre-delivery judgment in
Second Appeal No.341/2006
10.07.2012.