AHMAD @ MD. AHMAD Vs MD. OSMAN
Bench: R. BANUMATHI,MOHAN M. SHANTANAGOUDAR
Case number: C.A. No.-005654-005654 / 2008
Diary number: 1988 / 2007
Advocates: C. K. SUCHARITA Vs
ANITHA SHENOY
Page 1
Non-Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5654/2008
AHMAD @ MOHD. AHMAD APPELLANT(S)
VERSUS
MOHD. OSMAN RESPONDENT(S)
WITH
CIVIL APPEAL NO. 5655/2008
MEER SATTAR ALI (Dead) by Lrs. APPELLANT(S)
VERSUS
MOHD. OSMAN RESPONDENT(S)
J U D G M E N T
MOHAN M. SHANTANAGOUDAR, J.
1. The judgment and order dated 29.11.2006 passed by the High
Court of Judicature Andhra Pradesh, whereby the High Court has
dismissed the revision petitions, is assailed before this Court in these
appeals.
2. The respondent herein filed Eviction Petition R.C. No.33 of 1997
Page 2
before the Principal Rent Controller, Secunderabad against Ahmad
alias Mohd. Ahmad and Eviction Petition R.C. No.125 of 1997 before
XVIII Junior Civil Judge-Cum-Additional Rent Controller at
Secundarabad against Meer Sattar Ali seeking eviction of the
tenants/appellants herein. Both the eviction petitions were
dismissed on the ground that the jural relationship between the
parties as landlord and tenants is not established. The Trial Court
thus, concluded that there is no question of wilful default in payment
of rent by the tenants. Incidentally, it also held that the premises in
question are not required for bona fide purpose of the landlord i.e. for
additional accommodation. The orders passed by the Principal Rent
Controller, Secunderabad were questioned by the
landlord/respondent herein in R.A. No.23 of 2001 and R.A. No.232 of
1999 on the file of Additional Chief Judge, City Small Causes Court,
Hyderabad, which came to be allowed. The judgments passed by the
Rent Appellate Court were affirmed by the High Court of Judicature
Andhra Pradesh in Civil Revision No.2374 of 2004 and Civil Revision
No.2375 of 2004. Hence, the aggrieved tenants are before this Court.
3. Learned counsel for the appellants/tenants, taking us through
the material on record, submit that the tenants and the landlord are
the encroachers upon the Government property; and thus, the
Page 3
respondent herein is not real landlord and consequently, they are not
tenants under him. She further submits that the denial of title by the
tenants is bona fide; one encroacher cannot evict another encroacher
and, therefore, the orders of the Rent Controller need to be restored
by setting aside the judgments of the Rent Appellate Tribunal as well
as the High Court.
Learned counsel appearing on behalf of the respondent/landlord
argued in support of the concurrent judgments of the Courts below.
4. The entire property bearing Cantonment Municipal No.1-19-1 to
13 (Old Nos. 105 and 106) situated at Guntroop Bazar, Rasoolpura,
Secunderabad Cantonment measuring about 3000 sq. yards was
purchased by the father of the respondent-landlord under two
registered sale deeds in the years 1911 and 1912.
Respondent-landlord has filed the registered sale deeds Exhibits P41
and P45 which clearly establish that the entire property of which the
demised premises is also a part, the father of the respondent-landlord
was the absolute owner. As pointed out by the first appellate court
and also the High Court, the above sale deeds and other documents
were produced and accepted as documents of title of the landlord in
O.S. No. 3292 of 1979 on the file of XI Assistant Judge, City Civil
Court, Secunderabad which suit was filed by the landlord and other
Page 4
legal heirs of father of the landlord for evicting one Mumtaz Begum
and others who were in illegal occupation of some portions of the said
properties. Upon perusal of the title deeds of the property, the said
suit, O.S. No.3292 of 1979, came to be decreed in favour of the
respondent-landlord. The said judgment was also confirmed in
appeal in A.S. No.197 of 1987 by the Additional Chief Judge, City
Small Causes Court, Secunderabad.
5. The ownership of the property including demised premises is
also established by the assessment records maintained by the
Secunderabad Cantonment Board. The Cantonment’s Board letter
Exhibit P2 dated 21.12.1983, addressed to the mother of the
respondent-landlord, mentions that the house Nos.105 and 106
situated in the locality known as Guntroop Bazar till 1956 which is
assigned the new house No.1-19-1 to 13, is situated in the same
locality now called Rasoolpura, Secunderabad. The premises
No.1-19-1 to 13 situated in Secunderabad stands mutated in the
name of mother of the landlord as per the records of the Cantonment
Board. The mother, brother and sister of the respondent-landlord
executed the release deed as per Exhibit P15 and relinquished their
rights, the portion of the house bearing old Nos.105 and 106 (New
No.1-19-1 to 13) to an extent of 997 sq. yards, Secunderabad in
Page 5
favour of the landlord.
6. Insofar as the stand taken by the tenant that he is in occupation
of 1-19-6, the appellant-tenant has not produced any oral or
documentary evidence to prove that the said property bearing
No.1-19-6 is in his occupation in his own right. According to
respondent-landlord, the portion occupied by the tenant forms part
and parcel of house No.1-19-1 to 13. The courts below have referred
to the report of the Commissioner that the demised premises which is
in occupation of the appellant-tenant is adjoining to the premises in
occupation of the landlord and is just separated by a wall.
6A. Insofar as the contention of the appellant that the property is
the government property, PW-5 Balaiah, Mandal Revenue Officer,
Secunderabad has stated in his evidence that after perusing the title
deeds, Exhibit X2 was issued and that the land in question along
with building Municipal No.1-19-1 to 13 Secunderabad is a private
property. There are about twenty tenants in the premises No.1-19-1
to 13 and that the respondent-landlord had been directed to pay the
arrears of tax by the Municipality is yet another evidence establishing
the ownership of the respondent-landlord.
6B. Apart from the documentary evidence, respondent-landlord had
also adduced oral evidence by examining his mother (PW-3), who has
Page 6
spoken about the tenancy and quantum of rent and she used to
collect rents from the tenants. PW-4 who is in occupation of the
other portion of the same building since 1965 till 1995 and who
subsequently purchased the same from the legal heirs of M.A. Razack
has also spoken about the tenancy of appellant-tenant.
7. We find that the Rent Appellate Court as well as the High Court
have rightly and concurrently concluded that the respondent-landlord
has established a jural relationship. The landlord’s mother, though
was not in the habit of issuing rent receipts, had maintained the
account book Exhibit P4, which depicts the rent paid by tenants.
Based on the number of documents filed by the respondent-landlord
and the oral evidence, the High Court as well as the first appellate
court have recorded a concurrent finding of the fact that the tenant
failed to establish his ownership in the demised premises and that
there is no bona fide in the denial of ownership of the
respondent-landlord and we find no reason to interfere with the
same.
8. It is also established by the landlord, as is clear from the definite
findings of the Courts below, that he has proved his bona fide
requirement inasmuch as he needs the premises for his additional
Page 7
accommodation. Even otherwise there is no serious contest on this
point.
9. Having regard to the totality of the facts and circumstances,
these appeals are liable to be dismissed and are hence dismissed.
10. The appellants/tenants are directed to handover peaceful and
vacant possession of the respective properties occupied by them to
the landlord/respondent herein on or before 31.12.2017 subject to
filing of usual undertaking within four weeks from today before the
Registry of this Court.
11. Pending applications, if any, shall stand disposed of.
12. There shall be no orders as to costs.
.......................J. [R. BANUMATHI]
………………….........................J. [MOHAN M. SHANTANAGOUDAR]
NEW DELHI; Dated: MARCH 30, 2017.