Patna High Court
Prem Chand Gupta & Anr vs Raj Kumar on 16 April, 2012
Equivalent citations: AIR 2012 (NOC) 324 (PAT.)
Author: V. Nath
Bench: V. Nath
IN THE HIGH COURT OF JUDICATURE AT PATNA
Second Appeal No.375 of 2008
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1. Prem Chand Gupta.
2. Chandan Kumar Gupta.
Both are the sons of Late Lakhan Lal Gupta, Resident of Mohalla-Gola Bazar,
P.S.-Buxar(Town),District-Buxar-Appellant(Defendants-Appellants).
Versus
Raj Kumar, Son of Sri Ram Nath Prasad, Resident of Mohalla-Piparpanti Road,
Buxar, P.S.-Buxar(Town)District-Buxar-Respondent(Plaintiff-Respondent)
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. MANENDRA KUMAR SINHA
For the Respondent/s : Mr.
Mr. Satyendra Pd.
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CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL JUDGMENT
Date: 16-04-2012
V.Nath, J.Heard the learned counsels for the parties.
2. The defendants-tenants are the appellants in this appeal against the judgment and decree of affirmance. The suit has been filed for eviction of the defendants from the suit premises on the ground of default in payment of rent as well as personal necessity. The relationship of landlord and tenant between the plaintiff and defendants is not in dispute. The plaintiff has stated that the defendants are tenants in the suit premises on the basis of Kiraynama dated 13.07.1994 but they have defaulted in payment of rent from 1995 onwards. The plaintiff has also claimed personal necessity of the suit premises for his own occupation for starting a business as there has been partition in the family of the plaintiff. The 2 Patna High Court SA No.375 of 2008 dt.16-04-2012 P2 / 16 defendants, however, have denied the assertions of the plaintiff and have claimed that they were earlier the tenants of the father of the plaintiff who had taken Rs. 90,000/- as advance money but even after the expiry of the period of tenancy he had failed to return the said amount to the defendants. It is the further case of the defendants that they paid Rs. 90,000/- afresh to the plaintiff at the time of inception of the tenancy on the basis of Kiraynama dated 13.07.1994 but the suit has been filed before the expiry of the stipulated period of the tenancy and without any offer to the defendants to return the advance money. It is the case of the defendants that the plaintiff wants to grab the total advance money of Rs. 90,000/- alongwith the advance money paid to the father of the plaintiff. The personal necessity of the plaintiff has also been denied and the compromise decree relied upon by the plaintiff for establishing partition has been challenged as showy document.
3. The trial court after considering the evidence came to the finding that the defendant had committed default in payment of rent as alleged by the plaintiff. It has also been found that the plaintiff has got bona fide personal necessity of the suit premises for starting his own business. The trial court also repelled the submission on behalf of the defendants that in view of the advance amount of Rs. 90,000/- lying with the plaintiff they could not be held to be 3 Patna High Court SA No.375 of 2008 dt.16-04-2012 P3 / 16 defaulter and has recorded specific finding that according to the stipulations in the Kiraynama, the amount of Rs. 90,000/- was by way of security amount paid in advance to be returned to the defendants when they would vacate the suit premises. In appeal, the appellate court reappraised the evidence and concurring with the findings of the trial court held that the defendants had defaulted in payment of the rent of the suit premises for more than several successive two months. It also took into the notice the terms of the Kiraynama and came to the finding that the amount of Rs. 90,000/- was by way of security money taken in advance and there was no stipulation that the said amount was to be adjusted towards rent. The appellate court has also come to the finding that the plaintiff has established his personal necessity of the suit premises. The suit and then the appeal were dismissed on the basis of aforesaid main findings.
4. At the time of admitting this second appeal the following substantial questions of law have been formulated for consideration in this appeal:
(i) Whether the amount paid by the defendant-tenant to the plaintiff -landlord by way of security money can be adjusted towards arrears of rent for the purpose of saving the tenant from becoming a defaulter, even though there is no 4 Patna High Court SA No.375 of 2008 dt.16-04-2012 P4 / 16 specific or implied agreement to adjust the said amount towards rent?
(ii) Whether the defendant-tenant in order to take the benefit of adjustment is required to plead and establish the express or tacit agreement with the landlord for the aforesaid adjustment?
(iii) Whether the judgments of both the courts below having been passed on the basis of the clear-cut and specific term of the Kiraynama, denying the adjustment of arrears to the tenant on that score, valid and legal?
(iv) Whether the finding of personal necessity given by the courts below can be sustained in view of the misinterpretation of Ext.9 and ignoring Exts. H and I, as contended by the appellants?
5. Mr.Verma, the learned senior counsel appearing on behalf of the appellants has firstly submitted that admittedly Rs. 90,000/- of the defendants is lying in the hands of the plaintiff and the said amount has been paid by the defendants for securing the tenancy and as such the said amount was liable to the adjusted in the rent which had fallen due and the defendants cannot be said to be defaulters. It has been urged that the specific mention has been made in the Kiraynama that the aforesaid amount was not to carry any interest 5 Patna High Court SA No.375 of 2008 dt.16-04-2012 P5 / 16 and as such the said amount was clearly the amount of rent paid in advance for the purpose of adjustment in the rents subsequently falling due. It is the contention of the learned senior counsel that any other interpretation of the clause containing the payment of the aforesaid amount in the Kiraynama would lead to great hardship to the defendants because he as a tenant belonging to an "oppressed class", have been coerced to pay the said amount in order to secure the tenancy. It is further contended that both the courts below wrongly interpreted the terms of the Kiraynama and have wrongly held that the amount paid by the defendants at the inception of the tenancy was only by way of security.
6. It has been further submitted by the learned counsel for the appellant that the findings on the issue of personal necessity by both the courts below are vitiated for non-consideration of material evidence on record. It has been urged that although by the compromise decree(Ext.9) the plaintiff was allotted two shops only but later on there was another Title Suit No. 119/2000 in which also a compromise decree (Exts. H and I) was passed which shows that the entire holding consisting of ten shops have been allotted to the plaintiff. On this basis it has been contended that as the plaintiff has come to acquire other shops also during the pendency of this suit, his case of personal necessity as pleaded has vanished. It has been 6 Patna High Court SA No.375 of 2008 dt.16-04-2012 P6 / 16 pointed out by the learned counsel that although the defendants have asserted that the other shops are vacant but the plaintiff has failed to explain as to how those shops were not suitable to satisfy his personal necessity.
7. Per contra, the learned counsel appearing on behalf of the plaintiff has submitted that both the courts have correctly interpreted the terms of Kiraynama and found that the amount, paid by the defendants besides the rent and at the inception of tenancy, was in fact the security money paid in advance. It has been urged by the learned counsel that the distinction between the security money and money paid by way of advance is always to be maintained and from the terms of the Kiraynama it is unambiguous that the amount of Rs. 90,000/- was paid by way of security which was to be refunded to the defendants at the time of their vacating suit premises. It has thus been contended that there was no scope for any adjustment of the said amount for the benefit of the defendants who had committed default in payment of rent. It has been further submitted by the learned counsel that after the compromise decree the suit premises has fallen in his share and the same has been chosen by the plaintiff as appropriate for starting his own business. It has been further contended that both the courts below have come to the concurrent finding of fact on the basis of appreciation of evidence that the 7 Patna High Court SA No.375 of 2008 dt.16-04-2012 P7 / 16 plaintiff has the bona fide personal requirement of the suit premises and those findings are perfectly in accordance with the principles of law and on the basis of evidence on record, and deserve no interference by this Court.
8. Both the sides have relied upon a large number of decisions in support of their contentions, which shall be henceforth appropriately referred to.
9. The adjustment of the amount paid by tenant to his landlord and lying in the hands of the landlord either by way of advance payment of rent or excessive rent or by way of security money has come up for consideration in several decisions of the Apex Court as well as the High Courts including this Court. However, it would be relevant here to first notice the provisions of Section 3 and Section 4 of the Bihar Buildings (Lease, Rent & Eviction ) Control Act, 1982( henceforth, in short, as Bihar Act) Section 3:- "Premium, Salami, fine or advance of more than one month's rent not to be claimed or received-It shall not be lawful for any person to claim or receive, in consideration of the grant, renewal or continuance of a tenancy of any building, the payment of any premium, salami, fine or any other like sum in addition to the rent or payment of any sum exceeding one month's rent of such building as rent in advance"
8 Patna High Court SA No.375 of 2008 dt.16-04-2012 P8 / 16 Section 4:- "Enhancement of rent of buildings:-
Notwithstanding anything contained in any agreement or law to the contrary, it shall not be lawful for any landlord to increase or claim any increase in the rent which is payable for the time being, in respect of any building except in accordance with the provisions of this Act"
10. From the above said two provisions of the Bihar Act, it is evident that the payment of any sum in addition to the rent or payment of any sum exceeding one month's rent has been declared unlawful. Further a landlord has been prohibited from enhancing the rent of the building under tenancy except in accordance with the provisions of the Act. A Full Bench of this Court in the case of Gulab Chand Prasad Vs. Budhwanti & Anr. (AIR 1985 Patna
327) considered the aspect of automatic adjustment of excess rent paid by a tenant against all subsequent defaults in payment of monthly rent, and their Lordships applying the principle of in pari delicto have held that even in cases of illegal enhancement of the rent in violation of Section 4 of the Bihar Act, neither the landlord nor the tenant is entitled to claim for refund or adjustment of the said amount. Their Lordships have held as follows:
"...Section 4 contains an absolute prohibition and, therefore, no agreement can either circumvent or override such 9 Patna High Court SA No.375 of 2008 dt.16-04-2012 P9 / 16 prohibition, nor should it be construed as to also outflank the same. It is not permissible to the parties to contract themselves out of such prohibition nor would it be open to any person to put forward a claim to make something permissible which, the law says, is prohibited..."
"...Once it is held that an agreement to increase the rent due and the receipt or payment thereof is in contravention of Section 4 and, therefore, illegal, it seems well settled that persons who have entered into such an agreement forbidden by law or denied by public policy are not entitled to seek the aid of a Court for any relief. The parties must be held as being in pari delicto with all legal consequences flowing from that rule..."
11. The aforesaid Full Bench decision of this Court came up for consideration by the Apex Court in the case of Budhwanti and Anr. Vs. Gulab Chand Prasad(AIR 1987 SC 1484). The question of entitlement of the defendant-tenant for adjustment of the excess rent paid, was not determined in the said case which was decided on the issue of bona fide requirement of the plaintiff alone but even then, the observation made by their lordships is relevant where their lordships have distinguished the decision in Mohd. Salimuddin Vs. Misri Lal & Anr.(AIR 1986 SC 1019), which was relied upon by the appellants in that case in support of their contention for assailing the decision of the High Court on the question of "in pari delicto". It has been observed as follows:-
10 Patna High Court SA No.375 of 2008 dt.16-04-2012 P10 / 16 "...It was in such circumstances this Court held that the doctrine of Pari delicto cannot be applied since the tenant was perforced compelled to advance a loan to secure the lease even though such adjustment of loan was against the terms of the Rent Act. The Learned Judges have taken care to set out that the doctrine will not be attracted when there is no element of compulsion or exploitation and both parties have by consensus contravened the provisions of law for their mutual advantage..."
12. The Full Bench decision of this Court in the case of Gulab Chand Prasad (Supra) again came up for consideration by the Apex Court in the case of Bhoja @ Bhoja Ram Gupta Vs. Rameshwar Agarwala & Ors. (AIR 1993 SC 1498). In that case it has been found by the courts below that the landlord had realized rents at the enhanced rate without taking resort to the enhancement of rent in accordance with law but the plea of the defendant for automatic adjustment of the excess amount of rent in the amount of loan subsequently falling due was rejected. Their lordships have held as follows:-
"...We are in broad agreement with the view of the Full Bench of the Patna High Court and the Madras High Court on the question of "automatic adjustment" and hold that a tenant cannot save himself from the consequence of eviction under the Act on the ground of default in the payment of rent by claiming 11 Patna High Court SA No.375 of 2008 dt.16-04-2012 P11 / 16 automatic adjustment of any excess rent paid consequent upon mutual enhancement of rent, even if illegal unless there is an agreement between the parties to such an adjustment . The tenant may also in a given case seek adjustment of the excess rent in the hand of the landlord against the arrears by specifically asking the landlord for such an adjustment before filing of the suit or in response to notice to quit and even in the written statement by way of set off within the period of limitation and by following the procedure for claiming such a set off , while resisting the claim for eviction on the ground of default in payment of arrears of rent but he cannot claim automatic adjustment..."(emphasis supplied)
13. On behalf of the appellant reliance has been placed upon the decisions of the Apex Court in the case of Kranti Swaroop Machine Tools Pvt.Ltd. & Anr. Vs. Smt. Kanta Bai Asawa & Ors. reported in AIR 1994 SC 1216 and Modern Hotel, Gudur Vs. Radhakrishnaiah & Ors. reported in 1989 SC 1510, in support of the submission that the excess amount lying in the hands of the landlord must be adjusted in the rent in order to save the tenant from becoming a defaulter . However, it would be pertinent to notice here that all these decisions by the Apex Court have been given in the context of the provisions of the Rent Acts of other States which are not in pari materia with the provisions of the Bihar Act. It would be significant to point out here that in the Bihar 12 Patna High Court SA No.375 of 2008 dt.16-04-2012 P12 / 16 Act, the payment and receipt of excess rent as well as enhancement of rent in violation of the provision of law have been specifically declared illegal whereas in the cases before the Apex Court in the aforesaid decisions, the Rent Act of concerned state contained specific provision for refund by the landlord of the amount received by him in addition to or in excess of rent and such amount has been made adjustable at the option of the tenant. The distinguishing feature of the Bihar Act has been highlighted by a three Judges Bench of the Apex Court in the case of K. Narasimha Rao Vs. T.M. Nasimuddin Ahmad (AIR 1996 SC 1214), and their Lordships specifically took notice of the provisions of Bihar Act which do not make the excess amount paid and received by the landlord refundable or adjustable as has been done by the Rent Acts of T.N.Buildings(Lease, Rent and Control) Act and Andhra Pradesh Buildings(Lease, Rent and Eviction) Control Act . It would be apt here to mention the observations of their Lordships in this regard which are as follows:-
"...There is no illegality attaching to the payment of the excess amount by the tenant to the landlord and a legally enforceable right clearly flows from the provision to the tenant. The pari delicto principle, is, therefore, clearly excluded for the purpose of envisaging the consequences of an excess amount being taken by the landlord from the tenant because the
13 Patna High Court SA No.375 of 2008 dt.16-04-2012 P13 / 16 provision requires the landlord to refund that rent. The corresponding provisions in the Bihar Act are different which includes the "Pari delicto" principle. This difference in the language of the provisions of the two enactments distinguishes the cases under the Bihar Act....."
"...It is sufficient for us to say that there are provisions in the Bihar Act, which clearly make it illegal to claim or receive any payment in excess of the amount in addition to the rent or any sum exceeding one month's rent in advance and there is a clear declaration that any excess amount received would not be lawful. There is no provision in the Bihar Act corresponding to that in Sub Section(1) and (2) of Section 7 in the Tamil Nadu and Andhra Pradesh Acts which creates legal obligation in the landlord to refund the excess amount to the tenant creating a corresponding right in the tenant to recover that amount from landlord. The absence of such provision in the Bihar Act, making the excess amount refundable and imposing an obligation on the landlord to make that refund immediately or to adjust it, is the distinguishing feature in the Bihar Act..."
14. From the aforesaid discussion, it is evident that the decisions relied upon by the learned counsel on behalf of the appellants has got no relevance as the same have been rendered in the context of the Rent Acts of other States having starkly different provision than that of the Bihar Act regarding the advance or the excess amount paid to the landlord. Moreover, in view of the Apex 14 Patna High Court SA No.375 of 2008 dt.16-04-2012 P14 / 16 Court decision in K.Narshimbha Rao case (supra), there is no escape from the conclusion that the Pari delicto principle is clearly applicable in the cases arising under the Bihar Act and the excess amount in the hands of the landlord either in addition to the rent or in excess of the sum exceeding one month's rent cannot save the tenant from becoming a defaulter in case of non-payment of rent as agreed.
15. The defendants in the written statement have also not claimed adjustment of the amount in question paid by them by way of rent and there is no pleading in the written statement that there was any agreement or understanding with the plaintiff-landlord for adjustment of the said excess amount. The submission on behalf of the defendants that the tenants should be presumed to be "oppressed class" and the exploitation at the hands of the landlord cannot be ruled out, has also got no force in absence of any relevant pleading in that regard. Moreover, the aspect of presumption of exploitation in favour of the tenant has also been taken note in the Full Bench decision in the case of Gulab Chand Prasad(supra) where it has been held as follows:-
"... Where such an enhancement has been agreed and carried out over the years, the burden is heavy on the party which alleges that the same was the result of compulsive coercion. The rule of law is that the onus would lie on such a 15 Patna High Court SA No.375 of 2008 dt.16-04-2012 P15 / 16 party alleging the same and in the case of the total absence of evidence, no inference of coercion can ipso facto be raised, nor can one orally agree to the conclusion that no body would voluntarily agree to enhance the rent where a landlord has sued under an impeccable cause of action for eviction, a tenant wishing to hold the premises may not only voluntary agree but in fact offer and tempt larger rent to the landlord as an inducement for continuation of the tenancy..."
16. The terms of the Kiraynama(Ext.2 and Ext.C/1) show that the amount of Rs. 90,000/- has been paid as security money in advance which was to be refunded to the tenants at the time when they would vacate the tenanted premises. In absence of any pleading by the defendant that the aforesaid amount was not paid by way of security but otherwise, it is difficult to accept the contention on their behalf that the said amount could have been adjusted in the rent subsequently falling due. Rather the defendants have in specific terms have alleged that the plaintiff, before filing the eviction suit, did not offer for refund of the said amount and further that the plaintiffs wanted to usurp the said amount. Both the courts below have elaborately considered the evidence of the parties including the terms of the Kiraynama and have rightly come to the conclusion that the said payment of amount was by way of security money made refundable at the time of termination of the tenancy. 16 Patna High Court SA No.375 of 2008 dt.16-04-2012 P16 / 16
17. For the foregoing reasons and discussions, it is held that the defendants (tenants) are not entitled for adjustment of the amount of Rs. 90,000/- paid by them by way of security money to the landlord towards the rents which had fallen due, for the purpose of saving them from becoming a defaulter. There is no illegality in the concurrent finding by both the courts below that the defendants are defaulter within the meaning of the Bihar Act and the plaintiff is entitled to a decree of eviction against them on that ground. The substantial questions of law in this regard are accordingly decided against the appellants.
18. In view of the conclusion that the defendants are defaulter and are liable to eviction on that ground, there is no need to consider the substantial questions of law with regard to personal necessity.
19. In the result, this second appeal is dismissed and the judgment and decree of eviction against the defendants passed by both the courts below is, accordingly, affirmed. In the facts and circumstances of the case, there would be no order as to costs.
(V. Nath, J) Patna High Court.
Dated the 16th April, 2012.
A.F.R./Nitesh.