Bombay High Court
Mrs.Sharadabai Anandrao Durgule vs Ramchandra Manku Pol on 3 December, 2008
Author: Anoop V. Mohta
Bench: Anoop V.Mohta
ssm
sm IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 5426 OF 1991
Mrs.Sharadabai Anandrao Durgule,
Occu. Trader, R/o. House No.2944/C,
Kolhapur. ....Petitioner.
Vs.
Ramchandra Manku Pol,
(since deceased by his heirs).
1. Smt.Bhyanabai/Bahinabai
Ramchandra Pol,
R/o. House No.512/Kh,
D-Ward, Gangavesh,
Kolhapur.
2. Ganpatrao Ramchandra Pol,
R/o. House No.512/Kh,
D-Ward, Gangavesh,
Kolhapur.
3. Khanderao Ramchandra Pol,
(Since deceased by his heirs)
3a) Smt. Suman Khanderao Pol,
3b) Manik Khanderao Pol,
3c) Shridhar Khanderao Pol,
3d) Madhuri Khanderao Pol,
All R/o. B-12/B,
Jawahar Nagar,
Kolhapur.
4. Shivdas Ramchandra Pol,
R/o. Jawahar Nagar,
Kolhapur.
5. Manohar Ramchandra Pol,
R/o. Jawahar Nagar,
Kolhapur. ...Respondents.
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Mr.N.V.Walawalkar, Sr.Counsel along with
Mr.G.H.Keluskar for the Petitioner.
Mr.V.S.Gokhale for Respondent Nos. 1 and 2.
CORAM : ANOOP V.MOHTA, J.
DATED : 3rd DECEMBER, 2008.
JUDGMENT:-
The Petitioner-Landlord-Plaintiff being aggrieved by the reversal order passed by the Additional District Judge, Kolhapur whereby the Respondents tenants appeal is allowed and the Petitioner's ig suit for possession is dismissed on all counts i.e. reasonable and bonafide need, greater hardship and the standard rent.
2. The Petitioner is the owner of the part of the suit bearing Original City Survey No.512/Kh situated at Kolhapur under a Will executed by one Mr.Baburao Kushappa, the Original owner of the said building.
One Mr.Ramchandra Manku Pol, now deceased, was the tenant in the ground floor premises of the said part of the house (for short, "the suit premises"). The Petitioner required the said suit premises for her bonafide use and need and occupation for starting a Kirana shop or a hotel. She is widow. She terminated the tenancy accordingly on 31/07/1978. The Petitioner ::: Downloaded on - 09/06/2013 14:06:45 ::: ( 3 ) filed Suit No.912 of 1978 for possession of the suit premises. The suit was resisted. The suit was decreed by an order dated 27/04/1987, on all counts.
However, the District Court of Kolhapur in Regular Civil Appeal No. 172 of 1987 allowed the appeal and reverse the said decree of possession and dismissed the Petitioner's suit.
3. The Petitioner who is aged 71 years widow have two grandsons and one grand-daughter from elder son, Shri Subhash Therefore, and his son Abhijit is a Auto Bike requirement for her own business alongwith Mechanic.
other members of the families including two sons and two grand-sons just cannot be overlooked. The requirement to accommodate such members just cannot be overlooked. The grand mother at this age with financial and physical help of family wants to start some business, I see there is no reason to not consider her case, specially when the property at ground floor is situated in the midst of the city.
The desire of starting business cannot be said to be dishonest or insincere. There is ample material to support her bonafide, reasonable and genuine need of the premises. The Appellate Court below erred in law to deny the rights to occupy premises for her bonafide ::: Downloaded on - 09/06/2013 14:06:45 ::: ( 4 ) and reasonable need, when she has proved that the need is both genuine and reasonable. In the present facts and circumstances of the case, I am also convinced that the same is proved and the decree of eviction must follow on this ground of bonafide need.
4. It is difficult to accept the case of Respondent tenant that he would suffer greater hardship. The landlady/landlord is the best judge of his/her requirement. The tenant cannot dictate that how they should to show adjust their need. There is nothing on record that the landlady's need is dishonest. The bonafide and reasonable requirement as stated and proved in the present case itself, in my view is sufficient to grant the decree on that ground. (Motor Motor Cycle House and Metro Cottage Industries, Pune and Anr. Vs. Kamlabai Dattatraya Kale & Ors., 2005 (3), Mh.L.J. 1109) 1109 and Narayan Rajaram Alchetty Vs. Balamma Baburao Shrirekam & Anr. 2005 Bom R.C. 426.
5. The tenants long occupation and acquisition of the goodwill in the said premises should not prevail over the rights of landlord to occupy his or her premises.
In the present case as noted, the Petitioner is staying in the said building and required the premises ::: Downloaded on - 09/06/2013 14:06:45 ::: ( 5 ) of the ground floor in the same building just cannot be overlooked. The submission that she can start her business at any other place and the tenant is ready to provide the suitable accommodation at his costs to the landlord, is in no way can be the ground to hold that the hardship would cause to the tenant, as his liquor business would be required to be shifted from the said premises. As noted in Motor Cycle House and Metro Cottage Industries, Pune (Supra) that once the landlord has placed on the record the material evidence to support his bonafide and reasonable and as it is proved, the question of hardship normally need tilts in favour of the landlord. In the present case, it is in favour of the landlord. In view of the above facts and circumstances, the reasoning given by the lower Appellate Court on this ground, is also, therefore, incorrect.
6. Therefore, I am of the view that the Plaintiff landlady has proved the reasonable and bonafide requirement of the premises and she would suffer greater hardship if the decree for the possession is not passed and therefore, Plaintiff-Petitioner entitled for the possession of the suit premises as prayed and as granted by the Trial Court by order ::: Downloaded on - 09/06/2013 14:06:45 ::: ( 6 ) dates 27/04/1987. The Apex Court in Julieta Antonieta Tarcato Vs. Suleiman Ismail, 2008 (1) S.C.C. 173, has observed another facet of bonafide need as under:-
. The appellant being the owner of the suit premises, her need being bona fide and reasonable, it would be unfair to compel her to share the accommodation in another premises with its co-owner."
7. given With regard to the standard rent, the by the Trial Court as held that the agreed rent reasoning of Rs.100/- is the standard rent of the suit premises is correct. The Appellate Court held that the Respondent-Defendant was paying the rent and as given as per oral evidence of Defendant No.1 as per Rs.100/-
last 30 years and never disputed this and I see there is no reason to disturb the agreed rent of Rs.100/-
per month as a standard rent as ordered by the Trial Court. There is no perversity to hold agreed rent as a standard rent, specially in the present facts and circumstances of the case. Admittedly, the tenant did not file the separate prayer for fixing standard rent as per the provisions of the Bombay Rent Act, the reasoning given, therefore, by the Appellate Court ::: Downloaded on - 09/06/2013 14:06:45 ::: ( 7 ) fixing the standard rent at Rs.55/- p.m. as it was fixed in the year 1970, is incorrect.
8. Therefore, taking all this into account, the impugned order dated 31/08/1991 passed by the 5th Additional District Judge, Kolhapur is quashed and set aside and the impugned order and Judgment dated 27/04/1987 passed by the 2nd Jt. Civil Judge, Junior Division, Kolhapur is maintained.
9. prayer In the result, the Petition is allowed in terms of clauses (b) and (c). Rule made absolute. No order as to costs.
10. The learned counsel appearing for Respondent Nos.
1 and 2, seeks stay of this Judgment. Considering the facts and circumstances of the case, the effect and operation of this Judgment is stayed for two months on the condition that there shall not be any third party right and interest of whatsoever nature be created by the Respondents and parties in possession.
( ANOOP V. MOHTA, J.)
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