NILESH LAXMICHAND Vs SHANTABEN PURUSHOTTAM KAKAD (SINCE DECEASED) BY LRS
Bench: HON'BLE MR. JUSTICE ASHOK BHUSHAN, HON'BLE MR. JUSTICE K.M. JOSEPH
Judgment by: HON'BLE MR. JUSTICE K.M. JOSEPH
Case number: C.A. No.-004268-004268 / 2019
Diary number: 42914 / 2018
Advocates: P. SOMA SUNDARAM Vs
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4268 OF 2019
NILESH LAXMICHAND AND ANOTHER ... APPELLANT(S)
VERSUS
SHANTABEN PURUSHOTTAM KAKAD (SINCE DECEASED) BY LRS ... RESPONDENT(S)
J U D G M E N T
K.M. JOSEPH, J.
1. This appeal by special leave is directed against
the Order dated 24.09.2018 passed by the High Court of
Bombay in Civil Revision Application No. 29 of 2018. By
the impugned Order, the Revision Application filed by
the appellants challenging the Order of the Appellate
Bench of the Small Causes Court at Bombay in Appeal No.
19 of 2013 has been dismissed. Thereby the result is
that the suit filed by the respondents for eviction of
the appellants under Section 16(1)(c), 16(1)(e) and
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16(1)(n) of the Maharashtra Rent Control Act, 1999
(hereinafter referred to as ‘the Act’, for short), has
been decreed against the appellants.
2. The original RAE Suit No. 1681 of 2006 was filed by
one Shantaben Purushottam Kakad (the respondents in
this appeal are the legal representatives of the
original aforesaid plaintiff). The rented premises
consisted of a shop on the ground floor of the
building. The case of the plaintiff, inter alia, is as
follows (parties will be referred to in the position
before the Trial Court):
The first defendant took the premises on rent
for the purpose of carrying out business of
bookshop and he, the first defendant, has, since
the inception, been carrying on the business of
bookshop in the name and style “Chetna Book Store”.
In about July, 2005, the first defendant suddenly
closed down the business of bookstore, and since
then, is not using the premises for more than six
months prior to the suit, for the purpose for which
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it was let and that too without reasonable or any
cause. It was further stated that the first
defendant had sublet the premises to third party.
As regards the ground of nuisance, it was stated
that the defendants have started business of
preparation and sale of foodstuff from the suit
premises which does not have suitable layout or
ventilation for the same. It is further stated that
as a result, there was pollution and smell and
smoke and this caused lot of nuisance and annoyance
for the plaintiff an old landlady and other
occupants of the building. This business is now
closed down. It is further stated that the business
of garments was also started and closed down and
that the defendants have now given the suit
premises to someone else. It is, on these
allegations, the suit came to be filed.
3. A Written Statement came to be filed by the
appellants. The first appellant is actually the son of
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the second appellant. Their case is, inter alia, as
follows:
In the year 1971, the second defendant, who is
the father of the first defendant, approached the
original landlord, the husband of the original
plaintiff, for taking the suit premises on rent. On
finalisation of negotiations, the premises were
taken on rent somewhere in the year 1971. At that
time, the first defendant was a minor aged five
years. The premises were taken for
commercial/business purpose to be carried on by the
second defendant but the second defendant, for
certain spiritual reason and on the advice of the
Astrologer, obtained receipt in the name of the
first defendant. The rent receipts continued to be
issued in the name of the first defendant. After
obtaining the building on rent, the second defendant
used the rented premises for selling books in the
name and style “Chetna Book Store”. Second defendant
obtained necessary licence under The Shops and
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Establishments Act. The second defendant was not
able to get good business and sufficient earnings.
He started business of readymade garments for some
time. That also did not succeed. Thereafter, he
started the business in the name and style “Shree
Krishna Food Corner”. However, though he applied,
the Health Department did not issue the licence. The
business in fast food was stopped and again the
business of selling books and stationery was
continued. The case of sub-tenancy was denied, so
also the case relating to nuisance.”
4. The Trial Court relied upon the deposition of PW1
to find that he admitted that he did not know when the
tenancy was created, whether any negotiations took
place and on what terms and conditions, the tenancy was
created. The suit premises, was found to be let out in
the year 1971 when the original landlord was looking
after the affairs. The court relied upon the deposition
of the second defendant as DW1 as to the reasons why
the rent receipt came to be issued in the name of the 5
first defendant. The registration certificate under The
Shops and Establishments Act was found to be in the
name of second defendant for the business of book
selling and food centre. These are for the period from
1988 to 2003 and for the period from 2006 to 2007. The
lack of objection from the original landlord in the
year 1971 to the business being carried out by the
second defendant, was noted. DW1 has deposed that the
first defendant was five years old in the year 1971.
Relying upon Section 11 of the Indian Contract Act,
1872 and noting reciprocal obligations is a cast on a
lessee, tenancy in favour of the minor, was ruled out.
From the inception, the second defendant was found to
be in exclusive possession without interruption.
Tenancy was found to be created in favour of the second
defendant, though the rent receipt stands in the name
of the first defendant. It was found that defendants
proved that second defendant was then using the suit
premises for selling books by obtaining license under
The Shops and Establishments Act for the year 2006 to
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2007 and it was found that it could not be said that
defendant was not using the premises for the purpose
for which it was let for the continuous period of six
months immediately preceding the date of the suit. The
Trial court did not find favour with ground of illegal
subletting. Regarding the illegal subletting to Mr.
Raja, the details were found wanting.
5. As regards ground of nuisance, it was found that
the smell and smoke of preparing foodstuff may cause
nuisance and annoyance if the same are on a large scale
and for a continuous period. There are 16 to 18 shops
on the ground floor. The original plaintiff did not
enter the witness box. PW1 resided elsewhere and he
occasionally visited the premises. No adjoining
occupier was examined as witness to support the case of
nuisance. The particulars, as to what time in a day the
defendants particularly prepared foodstuff and on what
scale, etc., was not given. Finding all the three
grounds not made out, the suit was dismissed.
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6. The Appellate Court refers to the rent receipts in
the name of the first defendant and found that
nullifies the evidence of DW1 to the effect that the
premises was taken in the name of the second defendant
since inception. It was, therefore, found that there
was no question of induction of the second defendant
since inception. The reason regarding creation of
tenancy in the name of the first defendant being on the
advice of an Astrologer or Numerologist was found
unbelievable as no such Astrologer or Numerologist, on
whose advice the same was done, was examined. Two
letters dated 30.10.2005 and 01.12.2005 written by the
defendants were relied upon to conclude that the second
defendant had absolute control over the suit premises
and that he was in possession of the premises. As
regards non-user of the premises, evidence of PW1
showed that in or about 2005, the first defendant
suddenly closed down the business and the premises was
locked for some time and first non-use was commenced in
July, 2005. Thereafter, plaintiffs received two letters
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on 30.10.2005 and 01.12.2005 from the defendants. Under
those letters, the second defendant intimated the
original plaintiff that there was leakage in the
premises causing nuisance and due to which the suit
premises have become unwholesome and in a filthy
condition. DW1 in his evidence, it was found, has
deposed as having run the Chetna Book Store for quite a
number of years. Then he switched over to business of
readymade garments. Thereafter, he started business of
Shree Krishna Food Corner. Again, business in Book
Centre was started. The Shops and Establishments Act
showed that the business was carried on from 1988 to
1990, 1991 to 1993. The license was restricted to that
period. The subsequent license is for the period from
2006 to 2007. This meant that there was a break in 1993
and business was started again in 2006-2007. During the
period 1993 to 2006, other businesses like selling of
readymade garments and foodstuff centre was going on at
the suit premises. The suit was instituted on
19.10.2006. On the basis of new registration
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certificate issued on 30.11.2007, the defendants have
come out with a case that firm by name Chetna Book
Centre was being carried out since 2006. It was found
that there was a gap of 13 months in between the date
of the suit and registration of the new firm. This
establishes non-use, it was found.
7. The Appellate Court found that the businesses of
book stall and foodstuff are diametrically opposite to
each other. The former is carried out during the day
and later goes till late hours of night. As a result of
that it can safely be said that starting of food corner
in all probabilities could have resulted in causing
nuisance and annoyance to the occupants of the suit
building, it was found. The evidence of PW1 was relied
on to find that he used to take a round of the premises
and that he was affected whenever he visited his
mother, was found believable and nuisance was found
established.
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8. Regarding subletting, it was found there was no
plea of protected license. The court found that
subletting was duly established. Appeal was allowed.
9. As stated earlier, the High Court has affirmed the
findings of the Appellate Court.
10. In regard to the contention that who was the
tenant, it was found that the rent receipt showed that
tenant was the first defendant. It showed that second
defendant had taken the tenancy in the name of first
defendant for his benefit. Secondly, it was found that
after attaining majority, the first defendant has not
rescinded the contract. Once it was found that first
defendant was tenant, it was for second defendant to
establish in what capacity he was in possession. It was
found that second defendant was not in possession prior
to 01.02.1973, and therefore, could not claim to be a
protected sub-tenancy or protected tenancy.
11. Regarding ground of non-user, the High Court
affirmed the findings of the Appellate Court.
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12. Regarding nuisance, the High Court relied on the
evidence of PW1. Noticing the limitations under Section
115 of Code of Civil Procedure, the Revision was
dismissed.
13. We have heard the counsel for the parties.
14. Learned counsel for the appellant would submit that
none of the grounds have been made out. First defendant
was a minor in 1971. On account of the belief and on
the advice of an Astrologer the suit premises were
taken on rent in the name of first defendant who was
only five years of age. There could not be any tenancy
in his favour. Second defendant was managing the
business. License was in his name. There was neither
illegal sub-tenancy nor nuisance. The case of non-user
is also sought to be rebutted. Learned counsel for the
respondents supported the Order. He also submitted
quite clearly that the case of non-user is clearly
established at any rate and he prayed for the rejection
of the appeal.
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15. As regards the case of nuisance, Section 16(1)(c),
inter alia, declares that conduct which is a nuisance
or annoyance to the adjoining or neighbouring occupier
by the tenants or others under him, is the ground for
eviction. The nuisance, apparently, is attributed to
the period of time when business of fast food was being
carried out. We have noticed the findings of the Trial
court. The evidence of none of the neighbours, be they
any of the shopkeepers in the building itself or
otherwise, is forthcoming. Details, as such, thereof
are not seen established. The original plaintiff who
resided in the same building has not given evidence.
The evidence essentially constitutes of the deposition
of PW1, the son of the original plaintiff and the
complaint in writing. Admittedly, he does not reside in
the building. He resides elsewhere. No doubt, his
evidence that when he came to visit his mother and he
would go around, is relied upon to conclude that he has
experienced nuisance and that nuisance is established.
We would think that having regard to the serious
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consequences which arise out of ground of nuisance,
being established, the facts of this case may not
justify eviction of appellants on the said ground. In
fact, the High Court has not independently gone into
the matter and it has affirmed the findings of the
Appellate Forum. These findings, we have adverted to.
We do not think that there was justification for the
Appellate court or the High Court to sustain eviction
on the ground of nuisance.
16. As regards, the question whether there is
subletting, it is necessary to notice the plea relating
to subletting. It is to the effect that defendant no.1
has unlawfully sublet, assigned or transferred to third
party for unlawful consideration. It is further alleged
that plaintiff’s son Anil met the person who confirmed
to him that it has been given to him on license basis.
It is also stated in paragraph 5 that the defendants
have now given the suit premises to someone else. From
this, we take it that the case of subletting is built
around the act of putting the third party, who is named
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as Mr. Raja, in possession. There is no case, as such,
set up that there is illegal subletting by defendant
no.1 putting defendant no.2 in possession and the
allegation is specific, as noted above.
17. Regarding this allegation, we are of the view that
the finding, given by the Trial Court, correctly brings
out the position found in fact. The details, as to when
Shri Raja was put in possession, as to when Shri Raja
was found in possession, whether this possession was
exclusive, the purpose for which Shri Raja was using
the premises, are neither pleaded nor proved. The
alternate case of subletting, apparently set up at the
stage of argument, is that there is unlawful subletting
to the second defendant. We have noted the pleading.
The pleading of subletting is about subletting to a
third party which was rejected by the Trial Court. In
the Appellate Court, such subletting is found qua the
second appellant. Having regard to the facts, beginning
with the fact that first appellant was only nearly five
years old, the registration was in the name of second
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appellant, the nature of the relationship between the
appellants, viz., the second appellant is the father of
the first appellant and also the case which was pleaded
in the suit, we are of the view that finding of illegal
subletting cannot be sustained.
18. The remaining ground is a ground relating to non-
user. Section 16(1)(n) of the Maharashtra Rent Control
Act, 1999, reads as follows:
“16(1)(n). that the premises have not been used without reasonable cause for the purpose for which they were let for a continuous period of six months immediately preceding the date of the suit.”
19. The following elements must be established under
Section 16(1)(n) - the premises must have been let out
for a particular purpose; there must be non-user by the
tenant for the purpose; the non-user must be without
reasonable cause; the non-user must be for a continuous
period of six months immediately preceding the date of
the suit.
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20. Suit in this case was instituted on 20.10.2006.
therefore, it is incumbent on the respondents to
establish that the premises were not been used for a
continuous period of six months which means from
20.04.2006 till the date of institution of the suit.
21. The pleading of the plaintiff is, it was let out
for the purpose of business of book shop. It is further
case of the plaintiffs that about in or about 2005, the
first appellant suddenly closed down the business in
book store, and since then, till the date of the suit,
was not using the suit premises for more than six
months. It is also stated, in paragraph 5, that the
defendants have started the business of preparation and
sale of foodstuffs. As a result of tremendous pollution
and smell and smoke, it caused lot of nuisance.
Complaints were made and this business was closed. The
business of readymade garments was also started and
closed down. This is in short, the pleading of the
plaintiff.
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22. The defendants, on the other hand, set up the case
that on acquiring the premises for the business
purpose, i.e., selling of books and stationery,
defendant no.2 ran the business for a number of years.
Instead of aforesaid business, defendant no.2 started
doing business of readymade garments and he did not
succeed. Then he started fast food business and the
same also could not be continued because no license was
issued for running the same business. He instead
started again the business of selling books under the
name and style “M/s. Chetna Book Centre” and he
continued to do the said business from the suit
premises till date.
23. What stands out from the aforesaid pleadings is
that the second defendant, after taking over the
premises under the lease, has started the business of
selling books. Thereafter, from the pleadings of both
the plaintiff and defendants, it is clear that
appellant also carried on the business in readymade
garments and also, still further, business in fast
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food. As to when the other businesses were carried on,
is not clear from the plaint or written statement.
24. The case sought to be set up before this Court
would, however, reveal the following:
It is the appellant’s that the book stall
business was running slow. It was in the year 2005
that the second appellant decided to start new
business. It is their case that the business in
clothes was closed down immediately after it was
started. Thereafter, in 2005, we must indeed find
that the business of fast food was started. The
fact that the business of fast food was being run,
is clearly established by one circumstance and that
is the complaint dated 27.10.2005 given regarding
conduct of the business of fast food. This is the
case of the respondents. Therefore, the fast food
was also started and it apparently was closed down.
Thereafter, it is to be noticed that according to
the appellants, the second appellant started again
business of book stall in the name and style as
“Chetna Book Corner” in the year 2006 onwards (see
Ground ‘F’ in the Special Leave Petition). It is
further stated that as the license was originally
renewed in the name of Shree Krishna Fast Food
Corner, the Municipal Corporation did not change
the name later on and informed the second appellant
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that it will be changed at the time of renewal.
Therefore, it is quite clear that the appellant’s
case must be taken to be that till 2005, business
was been carried out in books from the suit
premises. Interestingly, the plaintiff also, in
paragraph 3, would state that in or around July
2005, the defendant no.1 suddenly closed down the
business of book store. Therefore, it is clear, as
day light, and it can be taken as established that
the premises was being used for running the book
store and it continued, even according to the
plaintiff, till July 2005. This is also the stand
taken by the appellants, as we have noted. In quick
succession, the business in garments was started
which was short lived. Equally business in fast
food was conducted and the same was also stopped.
25. We must remind ourselves that the requirement of
Section 16(1)(n) of the Maharashtra Rent Control Act,
1999 will be satisfied if it is established that for a
period of six months continuously from 20.04.2006 till
the date of institution of the suit, the suit premises
were not used by the tenant without a reasonable ground
for the purpose for which it was let out. Since even
the appellants do not have a case that the appellants
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were carrying on the business in readymade garments or
fast food during the period, the only business that the
appellants can lay store by, is the business in books.
26. The contention of the appellants would appear to
be that the Appellate Court has proceeded on the basis
that the registration was obtained on 30.11.2007.
Appellate Court further finds that there is a gap of 13
months from the date of the institution of the suit and
the date on which the registration was obtained on
30.11.2007. It is the case of the appellants that what
the provision in question requires is that there must
be non-user by the tenant for the period of six months
immediately and continuously prior to the institution
of the suit. The period of 13 months, if calculated
from 30.01.2007 backwards, in point of time, would be a
period commencing from 30.10.2006. The contention
appears to be that the cause of action is the
continuous non-user for six months prior to the use.
Therefore, the relevant question has not been posed and
answered, appears to be the argument of the appellants.
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27. Let us consider the registration certificates which
have been produced. The registration certificate, under
the Bombay Shops and Establishments Act, 1948, is seen
to be certified on 9th day of September, 2005. It is in
the name of the second appellant. Under the heading
“Nature of business”, it is stated “Sale of books, Sale
of snacks, juice, cold drink and ice cream”. The name
of the establishment is known as “Chetna Book Centre”,
“Shree Krishna Food Corner”.
28. We can say the date of receipt, as far as 2005 is
concerned, is 06.09.2005. Still further, there is a
reference to receipt dated 09.01.2007. Under the Bombay
Shops and Establishments Act, under Section 7(2)(A), a
registration certificate shall be valid upto the end of
the year for which it is granted. As it stands now, it
is valid for a period of twelve months from the date it
is granted or renewed. This is after the substitution
by Act 25 of 2013. Therefore, the provision, which is
relevant, is the previous provision, under which, as
noted, the registration certificate would be valid upto
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the end of the year for which it was granted.
Therefore, even going by the registration certificate
produced and under the Act, we would think that as it
has been issued on 09.09.2005, it came to an end by the
end of the year. The word “year” is defined in Section
2(32) as meaning that “a year commencing first day of
January”. Thus, even the appellant apparently paid the
fees for renewal of the registration only on
09.01.2007. He did not pay any fees for renewal of the
registration during the year 2006. On 30.11.2007, no
doubt, registration certificate was issued. The result
is that during the year 2006, it can be concluded that
there was no registration for the business either in
books or fast food.
29. This apart, the fact that under the Shops and
Establishments Act, it is undoubtedly true that a
person having a shop must get it registered. In other
words, carrying on a shop or establishment, as defined
in the Act, without registration, would make it
illegal. The fact that there is a registration,
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however, would not be sufficient to establish that
there is use of the premises. In other words, even if a
person has registration, that by itself would not mean
that the tenant is actually using the premises for the
purpose for which it is rented out to him. Actual use
of the premises can be established by various other
circumstances like electricity bills, payment of wages
to employees if there are employees, evidence relating
to transactions of the business which is carried on
etc. No doubt, the burden actually is on the landlord
to establish the non-user. But since, in this case, it
would appear that there is no registration for the
period, it shows that the appellants could not have
lawfully conducted any business in the suit premises.
There is, no doubt, the evidence of PW1 also.
30. Appellants have attempted to produce additional
documents. The document is a notice issued for keeping
open the shop on a Monday on 11.09.2006. It is also
stated, fine was paid of Rs.4,000/-. We find
considerable substance in the contention of the
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respondent that additional evidence can be admitted
only if the grounds of Order 41 Rule 27 are
established. We find no merit in the said application.
Consequently, it fails and it is dismissed.
31. We would think that in the circumstances of the
case, having regard to the fact that two courts have
found the ground of non-user under Section 16(1)(n) of
the Maharashtra Rent Control Act, 1999 established and
the facts as noted by us, particularly in an appeal
after Special Leave, we do not deem it fit to interfere
with the judgment of the High Court. The appeal shall
stand dismissed.
.............J. (ASHOK BHUSHAN)
.............J. (K.M. JOSEPH) New Delhi, May 08, 2019.
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