ANILKUMAR DADURAO DHEKLE Vs RUKHIBEN .
Bench: KURIAN JOSEPH,R. BANUMATHI
Case number: C.A. No.-005284-005284 / 2006
Diary number: 10208 / 2004
Advocates: RAJIV SHANKAR DVIVEDI Vs
Page 1
CIVIL APPEAL NO.5284 OF 2006
REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5284 OF 2006
ANIL KUMAR DADURAO DHEKLE …Appellant
Versus
RUKHIBEN AND ORS. …Respondents
J U D G M E N T
R. BANUMATHI, J.
This appeal arises out of the judgment and order dated
16.10.2003 in Civil Revision Application No.1517 of 1983 passed
by the High Court of Gujarat at Ahmedabad, dismissing the
revision petition thereby affirming the order of the First Appellate
Court which reversed the order of eviction passed by the trial court.
Vide impugned order, the High Court declined to order eviction on
the ground of default in payment of rent and sub-letting without the
permission of the landlord.
2. Brief facts which led to filing of this appeal are as follows: The
appellant herein is the owner of the property known as “Radha
Bhuvan” a two storeyed building situated on Vadi Rang Mahal,
Hathia Khan Road, Vadodara City near Alankar Studio and flour
Page No. 1 of 16
Page 2
CIVIL APPEAL NO.5284 OF 2006
mill. The property consists of ground floor, first floor and second
floor. The ground floor of the suit premises was let out to the first
respondent-defendant No.1 Manilal Ishwarbhai Valand-the original
tenant in the year 1958 on a monthly rent of Rs. 30/-. The original
tenant was running a hair cutting salon in the rented premises
under the name of ‘Excellent Hair Dressing Saloon’. The tenancy
commenced from the 6th day of the month and ended on 5th day of
the following month and for payment of rent, receipt was given
from time to time. The original tenant was not in the habit of paying
the rent regularly, that is, on the due date of each month and he
was in arrears of rent for the period ranging from 06.07.1974 to
05.05.1976, amounting to Rs.660/ for twenty two months. On wilful
default in payment of rent, a notice was duly served upon the
original tenant to make payment of the above arrears within one
month from the date of receipt of notice and the tenant has neither
paid the arrears nor sent any reply. Left with no alternative, the
appellant-plaintiff was constrained to file Rent Suit No.499 of 1978
on 29.09.1978 before the Court of Small Causes Judge at
Vadodara seeking possession of the property and arrears of rent.
During the pendency of the suit, the original tenant Manilal
Ishwarbhai Valand died on 26.11.1979 and his legal
Page No. 2 of 16
Page 3
CIVIL APPEAL NO.5284 OF 2006
representatives viz., his wife and two sons namely, Dahyalal and
Bhogilal were brought on record as defendant Nos.1/1 to 1/3.
3. One of the sons of the tenant named Bhogilal independently
runs hair cutting salon on Ajwa Road opposite to Navjivan Society.
Similarly, another son Dahyalal was serving in Alembic Glass
Works for the last 10 to 12 years. Even when tenant-Manilal was
alive, his son Dahyalal never worked with his father and never
helped him in running the shop. After the death of the original
tenant-defendant No.1 Manilal, the appellant-plaintiff found that
one Somabhai Dahiyabhai Valand was inducted into the suit
premises by illegal sub-letting of the tenanted premises so as to
deprive the appellant-plaintiff of his legal right to seek possession
of the suit property. The said Somabhai Dahyabhai Valand was
arrayed as defendant No.2 in the suit (respondent No.4 in this
appeal).
4. Upon consideration of the evidence adduced by the parties
and the submissions made by the respective parties, the Small
Causes Court allowed the rent suit on the ground of default in
payment of rent by the respondents-defendants and also directed
them to handover peaceful and vacant possession of the property
to the appellant-plaintiff. It was further held by the Small Causes
Page No. 3 of 16
Page 4
CIVIL APPEAL NO.5284 OF 2006
Court that after the death of the original tenant, the defendant
Nos.1/2 and 1/3 are not statutory tenants of the said premises and
that the defendant Nos.1/2 and 1/3 have unlawfully sub-let the suit
property to respondent No.4 herein with an ulterior motive of
depriving the appellant-plaintiff from obtaining peaceful and vacant
possession of the suit premises.
5. Being aggrieved by the order of the Small Causes Court, the
legal representatives of the original tenant preferred Civil Appeal
No.227 of 1981 before the District Judge, Vadodara. The 2nd Extra
Assistant Judge, Vadodara on 30.07.1983 allowed the appeal filed
by the respondents herein. The First Appellate Court held that
under notice Ex.31, appellant-plaintiff demanded rent and other
local taxes and hence the tenancy was not a monthly tenancy but
annual, and rent was payable at the end of every year and that the
case of the appellant-plaintiff was covered under Section 12(3)(b)
of the Bombay Rents, Hotel and Lodging House Rates Control Act,
1947 [Bombay Rent Control Act]. The First Appellate Court further
held that the appellant-plaintiff failed to prove that defendant
Nos.1/1 to 1/3 had sub-let the premise to the second defendant/4 th
respondent. On these findings, the appellate court reversed the
order of eviction passed by the trial court.
Page No. 4 of 16
Page 5
CIVIL APPEAL NO.5284 OF 2006
6. Feeling aggrieved by the order passed by the First Appellate
Court, the appellant-plaintiff preferred the revision before the High
Court under Section 29(2) of the Bombay Rent Control Act. As
noted above, the High Court dismissed the revision holding that
there is no default in payment of rent and that the defendants have
deposited all the amount due, on the first day of the hearing of the
suit and thus, complied with the provisions of Section 12(3)(b) of
the Bombay Rent Control Act. Insofar as the sub-letting is
concerned, the High Court affirmed the findings of the first
appellate court. Aggrieved by the dismissal of the revision, the
appellant-plaintiff is before us by way of this appeal.
7. When the matter was taken up for admission and notice was
issued, though the service was complete none appeared for the
respondents. In the interest of justice, by order dated 08.03.2017,
we directed the Registry to engage a counsel for the respondents
through the Supreme Court Legal Services Committee and Ms.
Richa Kapoor, Advocate was nominated to appear for the
respondents.
8. Learned counsel for the appellant submitted that as a matter
of fact respondents were persistent defaulters in payment of rent
for the period ranging from 06.07.1974 to 05.05.1976 which the
Page No. 5 of 16
Page 6
CIVIL APPEAL NO.5284 OF 2006
High Court failed to appreciate properly. It was further submitted
that the case falls under Section 12(3)(a) of the Bombay Rent
Control Act, as per which if the tenant is in arrears of rent for more
than six months he is liable to be evicted and, therefore, the Rent
Controller had rightly directed the respondents to vacate the
premises. It was further submitted that after the demise of the
original tenant, respondent No.4 Somabhai Dahiyalal Valand was
inducted into the suit premises as sub-lessee and thus the
respondents are also liable to be evicted on the ground of
subletting without the permission of the landlord. Learned counsel
for the appellant-plaintiff further submitted that the First Appellate
Court and the High Court failed to properly appreciate the evidence
and materials placed on record and hence the impugned judgment
cannot be sustained.
9. Per contra, the learned counsel for the
respondents-defendants submitted that both the appellate court as
well as the High Court have dealt with all the issues extensively
and have rightly arrived at the conclusion that case would fall
under Section 12(3)(b) of the Bombay Rent Control Act and that
the appellant-plaintiff failed to prove the case of sub-letting without
the permission of the landlord.
Page No. 6 of 16
Page 7
CIVIL APPEAL NO.5284 OF 2006
10. We have carefully considered the rival contentions and
perused the impugned judgment and other materials on record.
11. Section 12 of Bombay Rent Control Act deals with the
ejectment of a tenant. As per Section 12(1) of the Act, a landlord
shall not be entitled to the recovery of possession of any premises
so long as the tenant pays, or is ready and willing to pay, the
amount of the standard rent and permitted increases, if any and
observes and performs the other conditions of the tenancy, insofar
as they are consistent with the provisions of this Act. Section 12(3)
(a) deals with the eviction where rent is payable by the month.
Section 12(3)(b) of the Bombay Rent Control Act deals with other
cases other than monthly tenancy. Section 12(3)(a) and (b) with
relevant explanations read as under:
“12. No ejectment ordinarily to be made if tenant pays or is ready and willing to pay standard rent and permitted increases. (1)…… (2)…… (3)(a). Where the rent is payable by the month and there is no dispute regarding the amount of standard rent or permitted increases, if such a rent or increase are in arrears for a period of six months or more and the tenant neglects to make payment thereof until the expiration of the period of one month after notice referred to in sub-section (2), the Court may pass a decree for eviction in any such suit for recovery of possession. (b). In any other case no decree for eviction shall be passed in any such suit if on the day of hearing of the suit or on or before such other date as the Court may fix, the tenant pays or tenders in Court the standard rent and permitted increases then due [and thereafter continues to pay or tender in Court Regularly such rent
Page No. 7 of 16
Page 8
CIVIL APPEAL NO.5284 OF 2006
and permitted increases till the suit is finally decided and also pays costs of the suit as directed by the Court].
[and there after,-
(i) Continues to pay or tender in Court such rent and permitted increases till the suit is finally decided; and
(ii) pays costs of the suit as directed by the Court.
(4) …….
Explanation.- In any case where there is a dispute as to the amount of standard rent or permitted increases recoverable under this Act the tenant shall be deemed to be ready and willing to pay such amount if, before the expiry of the period of one month after notice referred to in sub-section (2) he makes an application to the Court under sub-section (3) of section 11 and thereafter pays or tenders the amount of rent or permitted increases specified in the order made by the Court.
Explanation I.- In any case where there is a dispute as to the amount of standard rent or permitted increases recoverable under this Act, the tenant shall be deemed to be ready and willing to pay such amount if, before the expiry of the period of one month after notice referred to in sub-section (2), he makes an application to the Court under sub-section (3) of section 11 and thereafter pays or tenders the amount of rent or permitted increases specified in the order made by the Court.”
12. So far as the first ground of eviction of arrears of rent is
concerned, it is an admitted case that the tenant Manilal was in
arrears of rent from 06.07.1974 to 05.05.1976 amounting to
Rs.660/- and proper notice (Ex.31) was issued asking him to
vacate premises in case he fails to make good the arrears of rent.
Though the tenant Manilal received the said notice, no reply was
sent there to; nor the dispute of standard rent was raised. It is only
in the written statement filed by him, the dispute was raised for the
first time as to the standard rent. Notably, the tenant Manilal had
never applied for fixation of the standard rent earlier nor within one
Page No. 8 of 16
Page 9
CIVIL APPEAL NO.5284 OF 2006
month of the service of notice had he applied for fixation of the
standard rent. As noted earlier, the tenant Manilal did not even
send reply notice disputing the standard rent.
13. According to the appellant-landlord, the property is situated
on main road and Gajrawadi bus stand is also nearby and hence,
the standard rent of the demised property cannot be less than
Rs.30/- per month. It is also pertinent to note that at relevant point
of time, first floor of the tenanted premises was let out to another
tenant namely Chimanlal Jaiswal who was using the same for
residence and had been paying rent of Rs.30/- per month.
Likewise, the second floor was let out to one tenant named
Rikhavchand who was also using it as residence and the ground
floor was let out for hair cutting salon on the rent of Rs.30/- per
month. Upon consideration of evidence, the trial court recorded
that rent of Rs.30/- per month for the salon in the ground floor
cannot be said to be excessive. There is no bona fide in the
dispute raised by the tenant as to the standard rent. From the
evidence of appellant-landlord admittedly there was default in
payment of rent for more than six months and the tenant was liable
to be evicted under Section 12(3)(a) of the Bombay Rent Control
Act.
Page No. 9 of 16
Page 10
CIVIL APPEAL NO.5284 OF 2006
14. The First Appellate Court took the view that in Ex.31 Notice,
appellant-plaintiff had demanded not only the rent but also other
local taxes with permitted increases and it was not a case of
monthly tenancy; but the rent was payable at the end of every year
and therefore, the case of the appellant-plaintiff was covered under
Section 12(3)(b) of the Bombay Rent Control Act and not covered
under Section 12(3)(a) of the Act. In our view, the First Appellate
Court as well as the High Court did not properly appreciate the
evidence of appellant-plaintiff and other evidence adduced by the
parties.
15. The appellant-landlord has asserted that the tenancy was a
monthly tenancy, where rent of Rs.30/- was due on 6 th day of each
month and rental receipt was issued accordingly. To substantiate
his evidence, the appellant has produced Ex.27 which is the
receipt No.184. Ex.27 is a receipt for payment of rent from
06.03.1974 to 05.04.1974. So far as the rent receipt is concerned,
the defendant No.1/2 Dahyabhai Manilal Valand son of the tenant
Manilal admitted the signature of his father on the receipt Ex.27.
After the said payment of rent, defendant paid an amount of
Rs.100/- as rent in lieu of which three other similar receipts were
prepared on 14.08.1974 and in this manner rent upto 05.07.1974
Page No. 10 of 16
Page 11
CIVIL APPEAL NO.5284 OF 2006
was paid, Rs.10/- being remainder in credit of the defendant.
According to appellant-landlord, the respondent did not come to
receive those three receipts and so the counter-foils were not
signed by him. The rent was due from 06.07.1974 to 05.05.1976,
amounting to Rs.660/- for twenty two months and Rs.10/- was
already in credit of the defendant, thus an amount of Rs.650/- was
due. Notice (Ex.31) was sent by the appellant’s advocate that the
arrears of rent is Rs.650/- which the defendant had received by
Ex.4/2. As already noted, the defendant Manilal had neither sent
reply to the said notice nor disputed the standard rent. By
producing Ex.27 receipt and other receipts, the appellant-landlord
has established that the tenancy was a ‘monthly tenancy’.
16. In this regard, the learned counsel for the appellant has
drawn our attention to the notice issued by the
Defendant No. 1/2-Dahyalal Manilal Valand dated 27.01.2004,
wherein it is clearly stated that the tenancy is a ‘monthly tenancy’ at
a monthly rent of Rs.30/-. As pointed out by the trial court, the
defendants deposited the amount after a lapse of one month after
the receipt of notice. Resultantly, the respondent-defendant
Nos.1/2 and 1/3 are liable to be evicted on the ground of default in
payment of rent. The First Appellate Court and the High Court
Page No. 11 of 16
Page 12
CIVIL APPEAL NO.5284 OF 2006
erred in ignoring the material evidence that the tenancy was a
monthly tenancy and that the case would fall under Section 12(3)
(a). The finding of the High Court as also of the First Appellate
Court that the present tenancy is covered under Section 12(3)(b) is
liable to be set aside and the order of eviction passed by the trial
court on the ground of default in payment of rent is to be restored.
17. Next question falling for consideration is, after the death of
Manilal, whether defendant’s heirs-defendant Nos.1/2 and 1/3 are
entitled to continue in the shop. Appellant-landlord pleaded that
none of the Manilal’s sons were doing business of hair cutting
alongwith the defendant Manilal and under Section 5(11)(c) of the
Bombay Rent Control Act, the defendant Nos.1/2 and 1/3 are not
entitled to continue in tenancy after the death of deceased-tenant
Manilal. Section 5(11)(c) reads as under:-
(11) “tenant” means any person by whom or on whose account rent is payable for any premises and includes- (a) xxx (b) xxx
(c) (i) any member of the tenant’s family residing with him at the time of his death as may be decided in default of agreement by the Court;
(ii) in relation to premises let for business, trade or storage, any member of the tenant’s family carrying on business, trade or storage with the tenant in the said premises at the time of the death of the tenant as may continue, after his death, to carry on the business, trade or storage, as the case may be, in the said premises and as may be decided in default of agreement by the Court.
Page No. 12 of 16
Page 13
CIVIL APPEAL NO.5284 OF 2006
18. It is brought on record that defendant No.1/2 Dahyabhai was
serving in Alembic Glass Works as full time worker and, to prove
the same Ex.39 Service Card was produced which shows that
Dahyabhai was a full time worker and he never carried on business
of Barber alongwith the original tenant Manilal. Though in his
evidence, defendant No.1/2 Dahyabhai has stated that he was
staying in the shop and was doing barber work alongwith his father
nothing was produced to prove the same. As rightly pointed out by
the trial court, no evidence was produced to show that defendant
No.1/2 Dahyabhai had worked alongwith his father or that he had
cut hair of even a single person in Baroda in the tenanted shop
premises.
19. So far as the other son Bhogilal-defendant No.1/3 is
concerned, it is brought on record that he was running a separate
barber shop in Navjivan Society and to prove the same,
appellant-landlord has produced photographs Exs.49-50 which
showed that Bhogilal was actually working in his separate shop in
Navjivan Society while his father Manilal was alive. In this regard,
it is relevant to refer to the observation of the trial court that to his
identity and his photographs, how defendant No.1/3 came to the
court with his head completely shaven and moustache removed to
Page No. 13 of 16
Page 14
CIVIL APPEAL NO.5284 OF 2006
disguise himself as a different person from the photographs
Exs.49, 50 and 51. Nothing was brought on record to show that
defendant Nos.1/3 had been doing the business with his father at
any point of time. Further, the appellant-landlord has also
produced Exs.43 and 44 photographs to show that there was only
one chair for the customers in the shop and that neither defendant
No.1/2 nor defendant No.1/3 were present in the shop to carry on
the business alongwith tenant-Manilal thereafter. The First
Appellate Court and the High Court failed to appreciate that the
defendant No.1/2 was a full time worker in Alembic Glass works
and defendant No. 1/3 was carrying on his business separately.
The findings of the trial court that the defendant Nos.1/2 and 1/3
are not entitled to the benefit of Section 5(11)(c), is well reasoned
and based on evidence and the same is to be restored.
20. So far as the sub-letting is concerned, the defendant No.1/2
stated that the second defendant Somabhai Dahyabhai was
engaged as their worker and that he was being paid 50% of the
charges as worker and as still Somabhai did not find it profitable
and, he had left the job. The fact that a stranger was engaged in
the shop and he was being paid 50% labour charges, as rightly
observed by the trial court that it must have been either a case of
Page No. 14 of 16
Page 15
CIVIL APPEAL NO.5284 OF 2006
partnership or of sub-letting. That apart, second defendant
Somabhai has not been examined to substantiate the version of
the defendants that he was engaged by the defendants as their
worker. The findings of the First Appellate Court and the High
Court on sub-letting is accordingly reversed, restoring the findings
of the trial court that the defendants are liable to be evicted on the
ground of sub-letting also.
21. The findings and the reasonings recorded by the High Court
are not based on evidence, cannot be sustained. As rightly held by
the trial court, the respondents-tenants are liable to be evicted on
three grounds:-(i) default in payment of rent; (ii) defendant Nos.1/2
and 1/3 not being entitled to the benefit of Section 5(11)(c); and
(iii) sub-letting. It is unfortunate that the appellant-landlord is
litigating for more than four decades to get back possession of his
own premises and, therefore, the respondent-tenants are directed
to handover vacant possession of the premises immediately.
22. The impugned judgement of the High Court is set aside and
this appeal is allowed and the order of eviction passed by the Court
of Small Causes Court, Vadodara is restored. The respondent
Nos. 1 to 4 or other person, if any, inducted by the respondents
Page No. 15 of 16
Page 16
CIVIL APPEAL NO.5284 OF 2006
Nos.1 to 4 are directed to handover vacant possession within two
months from the date of this judgment, failing which the
respondents shall be liable for contempt of this court apart from
other remedies available in law. No costs.
...……………………….J. [KURIAN JOSEPH]
.………………………..J. [R. BANUMATHI]
New Delhi; April 12, 2017
Page No. 16 of 16