M/S UNICHEM LABORATORIES LTD. Vs RANI DEVI .
Bench: R.K. AGRAWAL,ABHAY MANOHAR SAPRE
Case number: C.A. No.-005335-005335 / 2017
Diary number: 2903 / 2013
Advocates: BHAGABATI PRASAD PADHY Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 5335 OF 2017 (ARISING OUT OF SLP (C) No.11472/2013)
M/s Unichem Laboratories Ltd. ….Appellant(s)
VERSUS
Rani Devi & Anr. …Respondent(s)
WITH
CIVIL APPEAL No. 5336 OF 2017 (ARISING OUT OF SLP (C) No.13070/2013)
M/s Unichem Laboratories Ltd. ….Appellant(s)
VERSUS
Amar Kaur & Anr. …Respondent(s)
AND
CIVIL APPEAL No. 5337 OF 2017 (ARISING OUT OF SLP (C) No.27328/2014)
M/s Unichem Laboratories Ltd. ….Appellant(s)
VERSUS
Rajesh Mohan Kapil …Respondent(s)
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J U D G M E N T
Abhay Manohar Sapre, J.
S.L.P.(c) No. 11472 of 2013
1) Leave granted.
2) This appeal is filed against the final judgment
and order dated 15.10.2012 passed by the High
Court of Judicature at Allahabad in Civil Revision
No. 441 of 2012 whereby the High Court allowed the
revision and set aside the judgment/decree dated
30.07.2012 passed by the Additional District and
Sessions Judge, Small Causes Court, Ghaziabad,
U.P. in SCC No. 39 of 2001.
3) The appellant is the plaintiff whereas the
respondents are the defendants in the civil suit out
of which this appeal arises.
4) The appellant is a Public Limited Company
registered under the Companies Act. Its registered
office is at Mumbai. The appellant has one
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industrial unit at Industrial Area, Meerut Road in
Ghaziabad (UP).
5) The State of U.P. has enacted an Act called
"The Uttar Pradesh Industrial Housing Act, 1955"
(hereinafter referred to as "the Act”). The object of
this Act is to provide housing to industrial workers
by the State or local authorities working in the
industries in the State of UP.
6) Some Sections of the Act, which are relevant
for this case, need mention. Section 3 provides that
the Act shall apply to those houses which are
constructed by the State or the authorities specified
in the Section for the occupation of the Industrial
workers under the Industrial Housing Scheme
subsidized by the Central Government or any
Scheme notified in the Official Gazette. Section 4
empowers the State Government to appoint Labour
Commissioner to exercise the powers under the Act
in relation to the houses and other matters specified
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therein. Section 7 specifies the duties of the Labour
Commissioner. Sections 10 and 11 deal with
allotment of houses and the manner in which the
allotment is to be made. Section 12 specifies the
conditions of occupation of the houses by the
allottees. Section 13 deals with the bar of
jurisdiction of the Court and provides that no order
made by the State or Labour Commissioner under
the Act would be called in question in any Court
and no injunction shall be granted by any Court or
any authority in respect of any action taken in
pursuance of any power conferred by or under the
Act. Sections 15 and 16 empower the Labour
Commissioner to fix the rates of rent and the
manner of its payment. Section 18 empowers the
Labour Commissioner to enter into any house for
the purpose of administering or carrying out the
provisions of the Act. Section 20 enables the
employer of the allottee to enter into an agreement
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with the Labour Commissioner for recovery of rent
every month from the salary of their
employee(allottee). Section 21 so long as it was a
part of the Act (since deleted w.e.f 28.4.72) had
empowered the Labour Commissioner to evict any
allottee from the allotted house on the grounds
specified therein. Section 22 provides a right of
appeal to the State against the order of Labour
Commissioner. Section 28 provides rule-making
power to carry out the provisions of the Act. This, in
substance, is the Scheme of the Act.
7) The State Government constructed several
houses in accordance with the provisions of the Act
and allotted, quarter Nos. 5,6,7,8,11 and 12 in
Block No. 59 at Industrial Labour Colony,
Ghaziabad to the appellant vide order dated
29.04.1971 so as to enable the appellant to allot
these houses/quarters to the workers for their use
and occupation while they were in the appellant's
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employment. The allotment order issued by the
State, inter alia, provided that, (1) monthly rent of
each quarter would be Rs. 23/-; (2) The quarters
would be used only for residence by the eligible
worker; (3) The allottee of the quarter shall deposit
security money of Rs. 46/- per quarter and will also
execute agreement as prescribed before occupying
the quarter; and (4) In the event, it is found that the
allotment is made to ineligible worker, his tenancy
shall cease attracting penal action as provided
under the Act/Rules etc.
8) Respondent No.1's husband-Dharam Dev
Yadav was in the employment of the appellant as
industrial worker. He was working in the appellant's
industrial unit. On 11.05.1971, he applied to the
appellant for allotment of one quarter for his use
and occupation. The appellant, vide order dated
12.05.71, allotted quarter No.5 in Block No. 59 in
the industrial colony at Ghaziabad to Dharam Dev
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Yadav. On allotment, Dharam Dev Yadav executed a
declaration as required under the Act/Rule.
9) Dharam Dev Yadav retired from the appellant's
service on 12.01.1992. He, however, made request
to the appellant vide his letter dated 11.01.92 to
allow him to remain in occupation of the quarter for
a period of six months. The appellant acceded to his
request and accordingly granted him time to vacate
the quarter on or before 30.06.1992 on
humanitarian ground. Dharam Dev Yadav did not
vacate the quarter after expiry of six months and
continued to remain in its occupation. In the
meantime, he died leaving behind his wife
(respondent No. 1 herein) who also continued to
remain in the occupation of the quarter along with
her family members.
10) The appellant, therefore, filed a civil suit in the
year 2001 being S.C.C. No 39/2001 before the
Additional District & Sessions Judge, Ghaziabad
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against the respondents. The suit was for
respondent's eviction from the quarter in question
and also for claiming damages for its use and
occupation payable from 30.06.1992. It was alleged
that the allotment period having come to an end on
the date of retirement of Dharam Dev Yadav on
12.01.1992 and the same having been extended for
six months till 30.06.1992, he was under legal as
well as contractual obligation to vacate the quarter
on and after 30.06.1992. It was alleged that the
respondents, who claim through Dharam Dev Yadav
had no independent right to remain in occupation of
the quarter because they were neither in the
appellant's employment and nor any allotment order
had been issued by the appellant or/and the State
in their favour in relation to quarter No. 5. It was
alleged that the respondents are, therefore, in illegal
occupation of the quarter in question as trespasser
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and hence were liable to be evicted from the said
quarter.
11) The respondents filed their written statement
and denied the claim made by the appellant. It was
alleged that the appellant being a Company had no
right to file a suit unless resolution had been passed
authorizing the plaintiff-Company to file the suit
against the respondents. It was alleged that the
appellant not being the owner of the quarter in
question had no right to file a civil suit seeking
respondent's eviction from the quarter. The
respondents then alleged that they were in
occupation of the suit house as tenant. The
respondents also alleged that the suit was barred by
virtue of Section 13 of the Act read with Section 23
of the Small Cause Courts Act and hence it was
liable to be dismissed as being barred.
12) The Trial Court framed 9 issues. Parties
adduced evidence. The Trial Court, vide
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judgment/decree dated 30.07.2012 decreed the
appellant’s suit and passed eviction decree against
the respondents. It was held that, (i) the suit is
maintainable; (ii) there existed a relationship of
landlord and tenant between the plaintiff and
Dharam Dev Yadav; (iii) the monthly rent of suit
house is Rs 34/-; (iv) the suit is not barred by
Section 13 of the Act read with Section 23 of the
Provincial Small Cause Courts Act; (v) the District
Judge has jurisdiction to try the suit; (vi) the
plaintiff is authorized and hence competent to file
the civil suit; (vii) Dharam Dev Yadav was under
contractual and legal obligation to vacate the suit
house no sooner he retired from service; (viii) the
tenancy in respect of the quarter came to end on
termination of the employment of Dharam Dev; (ix)
defendant No. 1 being wife of the original allottee
had no right to occupy the quarter in question
because she was neither a workman and nor the
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allottee; and (x) the plaintiff was entitled to claim
Rs. 1000/- per month from the defendants from
25.9.1998 till the date of filing the suit and Rs.
1000/- per month during the pendency of suit till
possession is taken of the suit house from the
defendants.
13) Felt aggrieved, the defendants filed revision
before the High Court under Section 25 of the Small
Cause Courts Act. By impugned order, the High
Court allowed the revision, set aside the
judgment/decree of the Trial Court and dismissed
the appellant's suit. The High Court held that, (i) the
civil suit at the instance of the plaintiff (appellant) is
not maintainable for want of plaintiff's (appellant’s)
locus; (ii) the suit, however, is not barred by Section
13 of the Act; (iii) such suit, however, could be filed
by the State Government or/and Labour
Commissioner; and (iv) there was no relationship of
landlord and tenant between the appellant and the
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original allottee. The High Court then proceeded to
give directions to the Principal Secretary, Labour to
take action against the erring officials who failed to
take any action to obtain possession of the quarters
from illegal occupants.
14) Felt aggrieved, the plaintiff filed present appeal
by way of special leave before this Court.
15) Heard Mr. Sudhir Chandra, learned senior
counsel for the appellant and Mr. Jay Savla, learned
counsel for respondent No.2.
16) Having heard learned counsel for the parties
and on perusal of the record of the case, we are
inclined to allow the appeal and while setting aside
the impugned order and restore the
judgment/decree of the Trial Court, which rightly
decreed appellant’s suit against the respondents.
17) In our considered opinion, both the Courts
rightly held that the Civil Suit is not barred under
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Section 13 of the Act. The reasons are not far to
seek.
18) As would be clear from the provisions of the
Act, the power to decide the eviction cases under
the Act was earlier vested with the Labour
Commissioner under Section 21 of the Act.
However, by U.P. Act No. 22/1972, Section 21 was
deleted with effect from 28.04.1972. This
necessarily resulted in restoring the power to try the
eviction suit by the Civil Court under general law in
terms of Section 9 of the Code of Civil Procedure
1908 (hereinafter referred to as “the Code”).
19) Section 9 of the Code provides that the Courts
shall have jurisdiction to try all suits of a "civil
nature" excepting suits of which their cognizance is
either expressly or impliedly barred. A suit filed to
claim eviction from any accommodation is a suit of
"civil nature" and, therefore, the Civil Court is
competent to take cognizance of such suit unless its
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jurisdiction is expressly or impliedly barred by
virtue of any special Enactment. It is not so here.
20) As mentioned above, the jurisdiction of the
Civil Court to try the eviction cases arising under
the Act was barred by virtue of Section 21 till
28.04.1972 because the power to try such cases
was vested in Labour Commissioner. It was
permissible for the Legislature to do so. However,
on and after 28.04.1972, Labour Commissioner was
divested with the power to try the eviction cases by
reason of deletion of Section 21 from the Act. The
jurisdiction to try the suits arising under the Act,
therefore, stood restored to the Civil Court by virtue
of Section 9 of the Code because the Legislature
then did not confer such powers to try the matters
arising under the Act on other specified authority on
and after 28.04.1972. It is for these reasons, we are
of the considered opinion that the Civil Court was
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justified in trying and deciding the suit out of which
this appeal arises.
21) So far as rigour of Section 13 of the Act is
concerned, in our opinion, it does not put any fetter
on the powers of the Civil Court to try and decide
the eviction cases filed by the State or any authority
or allotee of the houses against the person in
possession of the quarter on and after 28.04.1972.
22) Section 13 only provides that if any order is
passed by the State Government or Labour
Commissioner under the Act, it shall not be called
in question in any Court and no Court shall grant
any injunction in respect of any action taken or to
be taken under the Act.
23) This, in our opinion, only means that no
industrial worker or any person alike him, if feels
aggrieved of any order passed under the Act by the
specified authority, will have a right to file any case
in the Civil Court to challenge the legality of any
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such order or/and action taken under the Act. In
other words, it only restricts the rights of the
worker/person in approaching the Courts to
question the legality of the action taken under the
Act. This Section unlike Section 21 cannot be
construed as ousting the jurisdiction of the Civil
Court to try the eviction suit filed by the employer
under the Act.
24) It is a settled principle of law that exclusion of
jurisdiction of the Civil Court is not to be readily
inferred and such exclusion is either be “explicitly
expressed or clearly implied”. It is a principle by no
means to be whittled down and has been referred to
as a “fundamental rule”. As a necessary corollary of
this rule, provisions excluding jurisdiction of Civil
Courts are required to be construed strictly. In
other words, it is trite rule of interpretation that
existence of jurisdiction in Civil Courts to decide
questions of civil nature is a general rule whereas
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the exclusion is an exception. The burden is,
therefore, on the party who raises such a contention
to prove such exclusion. (See Interpretation of
Statutes by G.P. Singh, 12th Edition, pages
747-748). It is not so in this case.
25) It is for these reasons, we are of the view that
both the Courts below were right in holding that the
suit is not hit by rigors of Section 13 of the Act.
26) This takes us to examine the next question,
namely, whether the High Court was justified in
holding that the appellant (company) had no right to
file the suit for want of any locus qua the
defendants in relation to the quarter or in other
words, whether the High Court was justified in
holding that there was no privity of contract of any
nature between the appellant and Dharam Das
Yadav in relation to the quarter and, therefore, they
were not competent to file a suit under the Act to
seek respondents eviction from the quarter and
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such suit could be filed either by the State or/and
Labour Commissioner? Yet another question as to
whether the High Court was justified in holding that
there did not exist any tenancy between the
appellant and the worker in respect of the quarter?
We do not agree with the view taken by the High
Court as, in our view, the questions posed deserve
to be answered in appellant’s favour and against the
respondents for the reasons mentioned infra.
27) It is not in dispute that the State had allotted
the quarters to the appellant under the Act by
issuing an allotment order. It is also not in dispute
that the allotment of quarters was made by the
appellant to their workers for their use and
occupation, who were in their employment. That
apart and as would be clear, the Act enabled the
appellant to deduct the rent every month from the
monthly salary of the workers under the Act and
lastly, there existed a relationship of the employer
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and the employee between the appellant and the
allottee-worker due to which only, the workers were
eligible to secure the quarter under the Act as a part
of their service conditions.
28) In our considered opinion, the aforesaid
undisputed facts were sufficient to hold that
contractual relationship between the appellant and
the allottee-worker in relation to the quarter for
deciding their inter se rights had come into
existence. It could be, therefore, construed as
tenancy agreement between the parties. The
appellant was, therefore, competent to file the civil
suit against the worker for his eviction from the
quarter allotted to him on the strength of such
agreement by taking recourse to the provisions of
the Act. The breaches alleged by the appellant
against the respondents in the suit rendered the
worker and all those claiming through him liable to
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suffer the eviction order because such breaches
were rightly held proved by the Trial Court.
29) This takes us to examine one more question,
which arises for consideration, namely, status of the
allottee-worker qua the appellant on his ceasing to
be in the appellant’s employment in relation to the
quarter. It is not in dispute that the quarter in
question was allotted to Dharam Dev Yadav by
virtue of he being in the appellant's employment. It
is also not in dispute that he retired from the
service on 12.01.1992. He was, therefore, under
contractual obligation to vacate the quarter on his
retirement. He did not do so and instead sought
extension to vacate the quarter after six months.
The appellant granted it. Despite grant of extension,
he did not vacate after expiry of six months. In the
meantime, he died and his family members
(respondents) continued to remain in its occupation.
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30) The law on this question is well settled. A
contract of tenancy created between the employer
and employee in relation to any accommodation
terminates on the cessation of the employment of an
employee. In other words, such tenancy is only for
the period of employment and comes to an end on
termination of the contract of employment. Such
employee then has no right to remain in occupation
of the accommodation once he ceases to be in the
employment of his employer. He has to then
surrender the accommodation to his employer.
31) In this case, the possession of the original
allottee Dharam Dev Yadav became illegal on and
after 12.01.1992 when he retired from service
because on this date, tenancy in relation to suit
quarter also came to an end. In any event, it
became unauthorized on and after 30.06.1992. The
respondents too had no independent right to remain
in occupation of the quarter in question because
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they were neither in the employment of the
appellant and nor were the allottees under the Act
so as to entitle them to remain in possession on
their own rights.
32) The Trial Court was, therefore, justified in
recording the aforesaid findings against the
respondents and was also justified in passing
decree for eviction and recovery of rent by way of
damages against the respondents. We find no good
ground to interfere in any of these findings. They
are accordingly upheld.
33) We may mention here that Section 630 of the
Companies Act also deals with such type of cases
arising between the Company and its employees to
whom the Company has provided the
accommodation as part of his service conditions.
34) The Section enables the Company to file a
complaint against their employee, if he fails to
vacate the accommodation allotted to him by the
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Company by virtue of his employment on
termination of his employment. Such complaint
can be filed by the Company in the competent Court
wherein the Company can seek employee's
prosecution, eviction from the accommodation and
also for imposition of the fine as specified in the
Section.
35) The appellant-Company, in this case could,
therefore, also take recourse to invoke the remedy
available against the respondents under the
Companies Act. It was legally permissible for them
to do so because the Act did not bar the
applicability of Companies Act for resorting to such
remedy against the respondents. Be that as it may.
36) Learned counsel for the respondents lastly
submitted that the State/Central Government has
issued some G.Os. which, according to him, enable
the workers occupying the quarters after ceasing to
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be in the employment to purchase the quarters as
per the procedure prescribed in the G.Os.
37) It is not for this Court to examine this question
in these proceedings for the simple reason that this
appeal is confined only to examine the legality of an
order passed by the High Court in the eviction suit.
We, therefore, express no opinion on this question.
38) In the light of foregoing discussion, we cannot
concur with the reasoning and the conclusion of the
High Court. The appeal thus succeeds and is
allowed. The impugned order is set aside and that of
the Trial Court is restored.
39) The respondents are granted 3 months’ time to
vacate the suit quarter provided they deposit the
entire decreetal amount awarded by the Trial Court
and also deposit the three months’ rent by way of
damages for use and occupation at the same rate
determined by the Trial Court.
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40) Let the decretal amount be deposited in the
concerned Trial Court within one month. Failure to
deposit the amount within one month will entitle
the appellant to execute the decree forthwith.
In S.L.P.(c) Nos. 13070 of 2013 and 27328
of 2014
Leave granted.
In view of the aforesaid judgment passed
in appeal arising out of S.L.P.(c) No. 11472 of 2013,
these appeals are also allowed on the same terms
and conditions.
………...................................J.
[R.K. AGRAWAL]
…...……..................................J.
[ABHAY MANOHAR SAPRE] New Delhi; April 18, 2017
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