PUBLIC TRUST SHRI GEETA SATSANG BHAWAN Vs NAND LAL .
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE R.K. AGRAWAL
Case number: C.A. No.-003034-003034 / 2008
Diary number: 30838 / 2006
Advocates: MOHAN PANDEY Vs
PRATIBHA JAIN
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.3034 OF 2008
Public Trust Shri Geeta Satsang Bhawan ….Appellant(s)
VERSUS
Nand Lal & Ors. .…Respondent(s)
WITH
CIVIL APPEAL NO. 9876 OF 2017 (Arising out of S.L.P.(c) No. 10949/2008)
AND CIVIL APPEAL NO. 9877 OF 2017
(Arising out of S.L.P.(c) No. 11138/2008) AND
CIVIL APPEAL NO. 9878 OF 2017 (Arising out of S.L.P.(c) No. 14325/2008)
J U D G M E N T
Abhay Manohar Sapre, J.
IN Civil Appeal No. 3034 of 2008
1) This appeal is filed by the Plaintiff against the final
judgment and orders dated 19.09.2006 passed by the
High Court of Judicature for Rajasthan at Jodhpur in
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S.B. Civil Second Appeal No. 295 of 2006 and S.B. Civil
Second Appeal No. 296 of 2006 whereby the High Court,
by separate judgments, dismissed the appeals filed by the
plaintiff against the judgment dated 30.11.2005 of the
Additional District Judge(Fast Track) No.2, Pali (Raj.) in
Civil Appeal Decree Nos.3 and 4 of 2005 whereby the
appeals of the respondents (defendants) were allowed and
the judgment and decree dated 27.10.2004 passed by the
Civil Judge (Senior Division), Pali in the Civil Suit No.
4/2004 and Civil Suit No. 5/2004 were set aside.
2) We herein set out the facts, in brief, to appreciate
the issues involved in this appeal.
3) The appellant is a public Trust of which Shri
Ramanand is the Chairman. The Trust was formed by
executing a Trust deed on 31.07.1980. The land
measuring 1 Bigha 5 Biswas situated at Pali was allotted
by the Government on 14.05.1982 in the name of Shri
Rama Nand and the patta was accordingly granted to
him. He then constructed shops on this land.
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4) On 01.10.1985, the Shop No.7 was let out to Nand
Lal-respondent No.1 on rent on an oral agreement at a
monthly rent of Rs.500/- which was enhanced at
Rs.625/- per month on 01.10.1996 with the consent of
both parties.
5) On 01.10.1989, the Shop No.11 was let out to
Nand Lal, Jitendar Rai Mathur and M/s Mayur Auto
Repairs on rent on the basis of an oral agreement at a
monthly rent of Rs.600/-, which was enhanced to
Rs.750/- per month on 01.10.1996 with the consent of
the parties. After the enhancement of rent, the
respondents stopped paying the rent to the
appellant-Trust. However, respondent No.1 paid rent
only in respect of Shop No. 7 up to 30.06.1998.
6) On 17.10.1998, the appellant, therefore, sent a
notice under Section 106 of the Transfer of Property Act,
1882 to the respondents in respect of Shop No.11
through registered post and terminated the tenancy. By
virtue of notice, the respondents were informed that their
tenancy would terminate w.e.f. midnight of 30.11.1998.
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Similarly, on 22.10.1998, the appellant sent a notice
under Section 106 of the T.P. Act to respondent No.1 in
respect of Shop No.7 through registered post and
terminated the tenancy w.e.f. midnight of 30.11.1998.
Respondent No.1 did not reply to this notice also.
7) Subsequently, on 23.10.1998, the respondents gave
a cheque to the appellant against the rent in respect of
Shop No.11 up to the month of November and damages
on account of use and occupation for the month of
December, 1998 and respondent No.1 gave a cheque in
respect of Shop No.7 against the rent up to the month of
November and damages on account of use and
occupation for the month of December, 1998. However,
the respondents did not hand over the possession of both
the shops.
8) On 20.01.1999, the appellant instituted a suit for
eviction and recovery of rent being Civil Suit No. 15/99
(re-numbered as 5/2004) against Nand Lal, Jitendar Rai
Mathur and M/s Mayur Auto Repairs in respect of Shop
No.11 and Civil Suit No.14/99 (re-numbered as 4/2004)
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against Nand Lal in respect of Shop No.7 before the
Additional Civil Judge(Senior Division), Pali.
9) The Trial Court, after framing the issues in both the
suits, by separate judgments on 27.10.2004, answered
the issues in favour of the appellant and accordingly
decreed the appellant’s suit and ordered the respondents’
eviction from the suit premises within a period of two
months and pay the damages for use and occupation
w.e.f. 20.11.1998 till the date of handing over the
possession of the suit premises (i) at the rate of Rs.750/-
per month in Civil Suit No.5/2004 and (ii) at the rate of
Rs.625/- per month in Civil Suit No.4/2004.
10) Aggrieved by the said judgment, the respondents
filed separate first appeals being Civil Appeal Decree
No.3/2005 and Civil Appeal Decree No.4/2005 before the
Additional District Judge (Fast Track) No.2, Pali.
11) The Appellate Court framed additional issues in
place of issue Nos. 1 and 1(a) framed by the Trial Court,
which read as under:
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“(1) Whether the plaintiff-trust is exempted from the Rent Act according to the Advertisement No.P-4(11)V.V. and 3/96 dated 04.07.98 published at Page No.51 in the Rajasthan government Gazette Edition dated 06.07.1998? (2) Whether having terminated the tenancy by issuing notice under Section 106 of the Transfer of Property Act, plaintiff is entitled to get the possession? (3) Whether the plaintiff is a registered Trust, if yes, then its effect? (4) Whether all the Trustees are necessary parties to the suit? (5) Whether the notice has been waived on account of accepting the rent after terminating the tenancy through notice?”
12) By separate judgments on dated 30.11.2005, the
Appellate Court decided issue Nos. 3 and 4, as extracted
above, against the appellant and accordingly allowed the
respondents’ appeals and set aside the judgments and
decree dated 27.10.2004 passed by the Trial Court in
Civil Suit Nos. 4/2004 and 5/2004. It was held that
since the plaintiff-Trust was not registered under the
Rajasthan Public Trust Act, 1959(hereinafter referred to
as “the Act”), the suit itself was not competent for want
of registration in the light of bar contained in Section 29
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of the Act. The Appellate Court, therefore, did not go into
the merits of the case and dismissed the suit.
13) Aggrieved by the said judgments, the appellant
preferred S.B.Civil Second Appeal Nos.295/2006 and
296/2006 before the High Court.
14) The High Court, by the impugned judgments,
dismissed the appeals in limine.
15) Against both the judgments, this appeal by special
leave is filed by the plaintiff-Trust before this Court.
16) Heard Mr. M.R. Calla, learned senior counsel for the
appellant-Trust and Mr. Puneet Jain, learned counsel for
the respondents.
17) During the pendency of this appeal, the appellant
(plaintiff) filed I.A. No 5 of 2013 and sought permission to
file additional documents in support of their case. The
appellant along with IA filed one Registration Certificate
issued on 07.02.2013 by the office of the Assistant
Commissioner, Department of Endowments, Jodhpur,
Government of Rajasthan(Annexure A-3) certifying
therein that the appellant(plaintiff)-Trust is registered
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under the Act w.e.f. 07.02.2013. A prayer was,
therefore, made to take this document on record being
relevant one for deciding the appeal. This I.A. was
allowed by this Court’s order dated 20.01.2014.
18) Having heard the learned counsel for the parties
and on perusal of the record of the case, we are inclined
to allow the appeal in part and while setting aside the
impugned order and also of the first Appellate Court and
the Trial Court restore the civil suit to its file for deciding
the civil suit afresh on merits in accordance with law.
19) It is an admitted fact that the appellant/plaintiff -
Trust was not a registered public Trust under the Act on
the date of filing the civil suit. It is also an admitted fact
that the appellant-plaintiff, therefore, got the Trust
registered as required under the Act only on 07.02.2013
during the pendency of this appeal.
20) Section 29 of the Act, which applies to this case,
reads as under:
“Section 29. Bar against suits by un-registered trust-(1) No suit to enforce a right on behalf of a public trust which is
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required to be registered under this Act but has not been so registered shall be heard or decided in any Court.
(2) The provisions of Sub-section(1) shall apply to claim of set off or other proceeding to enforce a right on behalf of such public trust.”
21) Section 29 creates a bar "for hearing and deciding a
suit" filed by the public Trust for enforcement of any of
their rights, if the said Trust is not registered under the
Act. The bar, therefore, applies for "hearing and deciding”
a suit and not in filing the suit. In other words, suit can
be filed by the unregistered Trust but such suit will
neither be heard nor decided by the Court unless and
until the Trust is registered under the Act. Section 29,
therefore, operates as stay of proceedings in the suit so
long as the Trust does not get itself registered under the
Act.
22) A fortorari, the moment the Trust is registered under
the Act, the Trial Court would assume the jurisdiction to
hear and decide the suit on merits. The bar created
under Section 29 of the Act for “hearing and deciding” the
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suit is then lifted and ceases to apply to the proceedings
in the suit.
23) As mentioned supra, since the appellant (plaintiff) -
Trust was registered under the Act on 07.02.2013, they
acquired a right to prosecute the suit on merits against
the respondents. The bar created under Section 29 then
would no longer operate to the proceedings in the suit.
24) In our opinion, the Trial Court was, therefore,
wholly unjustified in proceeding to hear and decide the
suit on merits by passing a judgment/decree. It failed to
see the rigor of Section 29 which had taken away the
jurisdiction of the Trial Court in hearing and deciding the
suit.
25) Similarly, the first Appellate Court and the High
Court also erred in straightaway dismissing the
appellant's suit. Having held and indeed rightly that the
Trust was unregistered, instead of deciding the appeal
and dismissing the suit should have stayed the
proceedings by granting some reasonable time to the
appellant/plaintiff-Trust to get their Trust registered
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under the Act. If despite granting time, the Trust had
failed to obtain the Registration Certificate then in such
eventuality, the first Appellate Court could have
dismissed the suit.
26) Be that as it may, now that the appellant/plaintiff
has obtained the necessary registration certificate in
relation to their Trust under the Act, which is also taken
on record, their suit can now be heard and decided on
merits by the Trial Court. The bar operating under
Section 29 of the Act for hearing and deciding the suit
would no longer apply to the suit and the Civil Court
would now assume jurisdiction to try the suit on merits.
27) Learned counsel for the appellant (plaintiff),
however, submitted that the matter be remanded to the
first Appellate Court to decide the appeal filed by the
respondent on merits because the Trial Court has already
decided the suit on merits in their favour. The
submission is devoid of any merit for more than one
reason.
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28) First, the decree passed by the Trial Court was on
the face of it without jurisdiction having been passed in
contravention of Section 29 of the Act; second, the Civil
Court had no power to hear and decide the suit by virtue
of the bar created under section 29 of the Act; and third,
admittedly the Trust was not registered on the date of
filing of the suit and remained un-registered till the
judgment was delivered by the Trial Court. It is for these
reasons, the decree passed by the Trial Court is without
jurisdiction and has to be set aside.
29) In view of foregoing discussion, the appeal is
allowed in part, impugned judgments as also the
judgment/decrees of the Trial Court are set aside. The
matter is remanded to the Trial Court for hearing and
deciding the suits on merits in accordance with law.
Parties are granted liberty to amend their pleadings and
also file additional documents including the certificate of
registration of the Trust to enable the Trial Court to
decide the suits as directed. The Trial Court shall decide
the suits within six months uninfluenced by any of our
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observations on merits because we have not expressed
our opinion on any of the issues touching the merits of
the controversy. Parties to appear before the Trial Court
on 21.08.2017 to enable the Trial Court to proceed with
the trial.
30) The Registry is directed to send back the original
record of the case to the Trial Court forthwith, if it is
requisitioned, and also send one copy of this order to the
Trial Court for information and record.
In S.L.P.(c) Nos. 10949, 11138 and 14325 of 2008
Leave granted.
In view of the judgment passed in Civil Appeal No.
3034 of 2008, these appeals are allowed in part on the
same terms.
………...................................J. [R.K. AGRAWAL]
…...……..................................J.
[ABHAY MANOHAR SAPRE] New Delhi; July 25, 2017
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