HAMEED KUNJU Vs NAZIM
Bench: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE, HON'BLE MRS. JUSTICE R. BANUMATHI
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: C.A. No.-009151-009151 / 2017
Diary number: 17956 / 2016
Advocates: LIZ MATHEW Vs
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Page 15
Page 16
Page 17
Page 18
Page 19
Page 20
Page 21
Page 22
1
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 9151 OF 2017 (ARISING OUT OF SLP (C) No.23533/2016)
Hameed Kunju ...Appellant(s)
VERSUS Nazim ….Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1) Leave granted.
2) This appeal is filed by the appellant-landlord
against the final judgment and order dated
11.01.2016 passed by the High Court of Kerala at
Ernakulam in O.P.(RC) No. 69 of 2015(O) whereby
the High Court allowed the petition filed by the
respondent herein under Article 227 of the
Constitution of India.
3) The controversy involved in this appeal is
short. It arises out of an eviction matter. However,
in order to appreciate the controversy in its proper
perspective, we consider it apposite to set out the
2
factual background of the case in detail with a view
to show as to how the litigation between the parties
progressed in the last 11 years before the Courts
below and how it was dealt with at different stages
which eventually led to passing of the impugned
order giving rise to filing of this appeal by the
landlord by way of special leave before this Court.
4) The appellant is the owner/landlord of eight
schedule suit shops details of which are specified in
the eviction petition. The respondent is in
possession of one shop out of eight shops as tenant
at a monthly rent of Rs.350/-. The remaining seven
shops were in occupation of other tenants at all
relevant time.
5) The appellant filed one eviction petition
(OP(RC) No.3/2006) before the Rent Controlling
Court (hereinafter referred to as the “Trial Court”)
against his 8 tenants, which included the present
respondent herein also. The eviction was claimed
under Section 11(2)(b) and 11(3) of the Kerala
Buildings (lease and Rent Control) Act, 1965
3
(hereinafter referred to as “the Act”) inter alia on the
ground of bona fide need of the appellant to start
business in the schedule suit shops. The appellant
filed the eviction petition through his power of
attorney holder. All the tenants including the
respondent herein entered appearance and filed
their written statements. They denied the material
averments made in eviction petition.
6) By order dated 13.08.2007, the Trial Court
placed the respondents (tenants) ex parte because
on that day none of the respondents appeared. The
Trial Court then recorded evidence of the appellant
(landlord) and his witness and adjourned the case
to 21.08.2007 for further hearing. On 21.08.2007
also, the tenants remained absent. The Court
passed the eviction order on that day against all the
tenants including the respondent herein by
accepting the case set up by the appellant on
merits.
7) Felt aggrieved by the aforementioned eviction
order, the tenants filed an appeal before the Rent
4
Control Appellate Authority being RCA No.
51/2007. By order dated 28.08.2008, the appellate
authority allowed the appeal, set aside the order
dated 21.08.2007 and remanded the eviction
petition (RC(OP) No.3 of 2006) to the Trial Court for
its fresh disposal on merits in accordance with law.
8) After the remand, the Trial Court adjourned
the case on few dates such as 29.09.2008,
04.11.2008 and 03.12.2008 and then fixed for
08.01.2009. On 08.01.2009, since the Power of
Attorney of the appellant and proof affidavit were
neither filed nor the Power of Attorney Holder was
present, the Trial Court dismissed the eviction
petition (3/2006) for default.
9) The appellant then filed an application (IA
210/2010) and sought restoration of his eviction
petition and for setting aside of the order dated
08.01.2009 by which his eviction petition (3/2006)
had been dismissed. This application was listed for
hearing on 15.03.2010. On the said date, the
appellant’s (petitioner’s) counsel was absent and
5
hence, the Trial Court dismissed the appellant's
restoration application (I.A. No.210/2010) for
default.
10) Felt aggrieved by the said order, the appellant
(petitioner) filed another application being I.A. No.
437/2010 praying therein for restoration of his
earlier application, i.e., (IA-210/2010). This
application was also dismissed vide order dated
27.09.2010 by the Trial Court.
11) Aggrieved by the said order, the appellant
carried the matter to the appellate authority in
appeal being RCA 12/2011.
12) By order dated 28.01.2014, the appellate
Authority allowed the appeal, set aside the
aforementioned dismissal orders and restored the
appellant's original eviction petition being R.C.(OP)
No. 3/2006 and remanded the eviction petition to
the Trial Court for trial on merits. The appellate
Court, however, while restoring the eviction petition
directed the appellant (petitioner) to pay a sum of
Rs.4000/- by way of cost to the tenants
6
(respondents) and Rs.2000/- to the District Legal
Services Authority within 15 days failing which the
appeal was to be dismissed. The parties were
directed to appear before the Trial Court on
28.02.2014 to enable the Trial Court to proceed
with the trial of the eviction petition and conclude
the same at an early date.
13) After remand of the eviction petition to the
Trial Court, though there was no need to again
issue notice to the parties for their appearance for
the reason that the appellate Court had already
fixed the date for the appearance of the parties
before the Trial Court on 28.02.2014, yet the Trial
Court in its judicial discretion directed issuance of
fresh notice to all the parties to the eviction petition
for their appearance and the case was accordingly
fixed for 27.03.2014.
14) On 27.03.2014, the case was adjourned for
02.06.2014 and then to 10.07.2014. On
10.07.2014, none appeared for the tenants (8 in
number) despite service to them and hence the Trial
7
Court proceeded to record evidence of the petitioner
(appellant) and heard the arguments. The case was,
however, adjourned to 22.07.2014, 25.07.2014 and
lastly to 31.07.2014. The respondents (tenants)
though served and otherwise also had full
knowledge of the proceedings did not appear on any
of these dates for the reasons best known to them.
15) On 31.07.2014, the Trial Court passed an
eviction order and decreed the appellant's eviction
petition. The Trial Court directed eviction of all the
tenants from the suit shops including that of the
respondent herein from his shop. Since the tenants
did not vacate the suit shops, the appellant filed
execution application (EP 60/2014). Notices were
issued to the tenants for hearing of the execution
case on 16.01.2015. As the Court did not sit on that
day, the petition was adjourned to 04.02.2015. On
that day, the tenants including the respondent
entered appearance pursuant to notice served on
them. However, the petition was adjourned to
05.03.2015 to enable the tenants to file their
8
objections. When the matter came up on
05.03.2015, it was submitted on behalf of the
tenants that their objections have been filed.
However, the matter was adjourned to 19.03.2015.
On 19.03.2015, the Trial Court found that the
tenants had not filed their objections and hence the
Trial Court passed an order to deliver the suit shops
to the appellant on 25.03.2015 and fixed the matter
on 26.03.2015 for filing delivery report. The
appellant (petitioner) accordingly took delivery of the
suit shops with the police aid by breaking open the
locks put on the suit shops.
16) On 26.03.2015, the Executing Court noticed
that the possession of all the suit shops has been
delivered to the appellant (decree holder), therefore,
closed the execution case (E.P.No.60/2014) by
recording satisfaction of the order.
17) So far as seven out of eight tenants are
concerned, they did not pursue the matter further.
In other words, the seven tenants accepted the fate
9
of their case and, therefore, this Court is not
concerned about seven tenants.
18) However, so far as the present respondent-
tenant is concerned, he alone pursued the issue
further and filed one application being EA No.
35/2015 in decided execution petition (EP 60/2014)
and made a prayer therein that the order dated
19.03.2015 directing delivery of possession should
be set aside.
19) On 26.03.2015, the respondent filed one
application (IA 789/2015) in main case
(RC(OP)No.3/2006) and prayed therein that the
eviction order dated 31.07.2014 passed by the
Court be set aside on the ground that the tenants
were neither put to notice nor were heard before the
order was passed. An application (IA 790/2015) for
condonation of delay of 180 days in filing the
application for setting aside the order dated
31.07.2014 was also filed. Another application
(IA791/2015) was filed by the respondent seeking
therein a prayer for redelivery of the shop to him.
10
20) During pendency of these applications made
by the respondent and before any order could be
passed by the Trial Court/Executing Court, the
respondent approached the High Court under
Article 227 of the Constitution of India in writ
petition and questioned the legality and correctness
of four orders of the Trial Court/Executing Court.
These orders were: (1) eviction order dated
31.07.2014 passed by the Trial Court (2) order
dated 19.03.2015 passed by the Executing Court
which had directed taking of delivery of suit shops
(3) delivery report dated 25.03.2015 filed by the
bailiff and (4) order dated 26.03.2015 of the
Executing Court closing the Execution Case No.
60/2014.
21) The High Court allowed the writ petition and
while in substance quashed all the four orders
impugned in the writ petition referred supra
remanded the case to the Trial Court for fresh trial
with the following directions:
The Rent Control Court, Karunagapally shall pass orders allowing I.A.No.789 of 2015
11
and I.A. No.790 of 2015 in R.C.(OP)NO.3 of 2006 expeditiously and in any event within two weeks from the date on which the petitioner produces a certified copy of this order. The landlord and the tenants shall in order to enable the rent control court to act as directed above, appear through counsel before the rent control court on 29.02.2016. The rent control court shall thereupon consider the question whether the landlord namely the appellant in R.C.A.No.12 of 2011 had complied with the stipulation regarding payment of the sum of Rs. 4,000/- as costs to the respondents in R.C.A.No.12 of 2011. This enquiry shall be completed before the closure of the civil courts for the summer vacation of 2016. Needless to say, if costs was not paid within the stipulated time, the rent control court will have no jurisdiction to dispose of R.C.(OP)No.3 of 2006 afresh. In the event of the rent control court entering a finding that the sum of Rs. 4,000/- was paid as costs to the respondents in R.C.A.No.12 of 2011 by the appellant therein within the stipulated time, the rent control court shall dispose of R.C.(OP)No.3 of 2006 afresh, after affording both sides an opportunity to adduce oral and documentary evidence. Depending upon the outcome of the enquiry to be held by the rent control court, it will be open to the tenants to move the execution court for redelivery. Until such time as the rent control court takes a decision in the matter, the status-quo as on today as regards the petition schedule property in R.C.(OP)No.3 of 2006 shall be maintained. In other words, the landlord shall not let it out to any one else and shall not transfer possession thereof to any third party. In view of the aforesaid directions, the Rent Control Court shall pass an order closing I.A.No.791 of 2015 in R.C.(O.P)No.3 of 2006, reserving liberty with the tenants to move the execution court for redelivery, if they succeed in the enquiry to be held rent control court, regarding payment of the sum of Rs. 4,000/- as costs.
12
22) It is against this order, the landlord has felt
aggrieved and filed this appeal by way of special
leave before this Court.
23) Heard Mr. Raghenth Basant, learned counsel
for the appellant and Mr. Venkita Subramoniam
T.R., learned counsel for the respondent.
24) Having heard the learned counsel for the
parties and on perusal of the record of the case, we
are constrained to allow the appeal, set aside the
impugned order and dismiss the writ petition filed
by the respondent out of which this appeal arises.
25) The short question which arises for
consideration in this appeal is whether the High
Court was justified in allowing the writ petition filed
by the respondent-tenant under Article 227 of the
Constitution and was, therefore, justified in
interfering in the four orders of the Trial
Court/Executing Court impugned therein and, in
consequence, justified in remanding the case to the
Trial Court for deciding the eviction petition de novo
on merits with specific directions to the Trial Court?
13
26) In our considered opinion, the detailed facts
mentioned supra would clearly reveal that the High
Court not only erred in entertaining the
respondent's writ petition but also erred in
exercising its supervisory jurisdiction by interfering
in the orders impugned therein.
27) In our considered view, there was no case
made out on facts or/and in law by the respondent
for entertaining his writ petition and interfere in the
orders impugned therein.
28) In the first instance itself, the High Court, in
our view, should have dismissed the writ petition in
limine on the ground that since all the 4 orders
impugned in the writ petition were amenable to
their challenge before the appellate authority, the
writ petition was not the proper remedy without first
filing the appeal and get the same decided by the
appellate Court on its merit in accordance with law.
In other words, the High Court should have declined
to entertain the writ petition under Article 227 on
the ground of availability of an alternative remedy of
14
appeal to the respondent. Indeed the respondent
had actually filed appeal in the first round of
litigation against the orders of the Trial Court.
29) There was, therefore, no reason much less
justifiable one for the High Court to have
entertained the writ under Article 227 against as
many as four orders passed by the Trial Court/
executing Court.
30) In any case, in our considered view, the
executing Court having seized of the applications
filed by the respondent, there was no justification
on the part of the High Court to have entertained
the writ petition and decided them like an original
court. All that the High Court, in such
circumstances, could do was to request the
executing Court to dispose of the pending
applications (IAs) filed by the respondent on their
respective merits leaving the parties to challenge the
orders once passed on such applications by filing
appeal, before the appellate authorities. It was,
however, not done.
15
31) Be that as it may, there was yet another
reason which should have persuaded the High
Court to decline to entertain the writ petition at its
threshold.
32) The High Court should have appreciated the
undisputed fact that the eviction decree had stood
executed and possession was already delivered to
the appellant of all the suit shops including the
shop in possession of the respondent in accordance
with provisions of Order 21 Rule 35 of the Code. It
should also have been appreciated that seven
tenants had not pursued their case against the
same eviction decree and allowed the appellant to
obtain possession of the suit shops. Whereas it was
only the respondent who had raised the frivolous
pleas against such action in these proceedings.
33) In our considered view, once the possession
had been delivered and decree was recorded as
satisfied in accordance with law, the litigation had
come to an end leaving no lis pending. In these
circumstances, in the absence of any prima facie
16
case having been made out on any jurisdictional
issue affecting the very jurisdiction of the Court in
passing the eviction decree, the High Court should
have declined to examine the legality of four orders
impugned therein.
34) Apart from what is held supra, we are of the
considered opinion that there was absolutely no
case made out by the respondent on the merits
calling any kind of interference by the High Court in
its supervisory jurisdiction under Article 227 in any
of the four orders. The reasons are not far to seek.
35) It is not in dispute that the respondent was
aware of the eviction proceedings because he had
been contesting the proceedings since inception at
every stage in the Trial Court and then in appeals. It
is also not in dispute that it was at his instance, the
appellate Court had remanded the case to the Trial
Court by order dated 28.01.2014 and fixed the date
for the parties to appear before the Trial Court. It is
also not in dispute that though the respondent
knew the date (28.02.2014) of his appearance before
17
the Trial Court, yet he failed to appear on
28.02.2014 and all subsequent dates despite
second service of notice of the proceedings.
36) In these circumstances, in our considered
view, the Trial Court was fully justified in passing
the eviction order on merits on 31.07.2014 against
the respondent. Once the final order had been
passed, the remedy of the respondent lies in filing
appeal against such order to the appellate Court or
apply for its setting aside under Order 9 Rule 13 of
the Code. The respondent did not do so within the
time prescribed for the reasons best known to him.
37) In our considered opinion, this is not a case
where the respondent could be held to be unaware
of the eviction proceedings pending or/and decided
against him nor it was a case holding that he was
never afforded any opportunity to contest the
eviction proceedings.
38) On the other hand, we have no hesitation in
forming an opinion that the respondent was
contesting the eviction proceedings as a
18
“professional litigant” and was successful to a large
extent in keeping the proceedings pending for ten
years which enabled him to enjoy possession of the
suit shop to the detriment of appellant's interest.
39) In our considered opinion, no one prevented
the respondent from appearing before the Trial
Court after the remand and contest the proceedings
on merits. Despite the knowledge of the proceedings
and the date fixed by the appellate Court at his
instance, if the respondent did not appear in the
Trial Court and failed to contest the eviction
proceedings, he has to blame himself and none. If
for one or other reason, he could not appear on
28.02.2014, no one prevented him to appear on
subsequent dates of hearing and show good or
sufficient cause for his absence on the previous date
of hearing.
40) Apart from what is held above and disagreeing
with the view of the High Court which persuaded
the High Court to again remand the case, we are of
the considered opinion that the appellant had
19
ensured compliance of the order of the earlier
appellate Court by paying the cost of Rs.4000/- to
the respondent's counsel and Rs.2000/- to the legal
services. Indeed, the very fact that the appellant had
stated in his counter affidavit duly supported by an
affidavit of his advocate (pages 51-52 of SLP counter
affidavit Para 5), there was no reason for the High
Court to have doubted the sworn testimony of the
appellant and his advocate on this issue. It should
have been accepted by the High Court for want of
anything said by the respondent in rebuttal except
denying.
41) In the light of what we have held above, there
was, in our view, neither any basis nor any
justifiable reason for the High Court to have
directed holding of any factual inquiry into the
question of payment of cost. The directions to hold
an inquiry on this issue is, therefore, wholly illegal
and uncalled for.
42) We are also of the considered opinion that the
applications filed by the respondent for setting aside
20
of the eviction orders dated 31.07.2014, 19.03.2015
and 26.03.2015 and application for condonation of
delay in filing such applications and lastly, an
application filed for giving redelivery of suit shop
were in the nature of abusing the process of the
Court and were liable to be dismissed which
unfortunately the High Court failed to do so and
went on to entertain such applications.
43) We also find that while issuing impugned
directions, the High Court again exceeded its
supervisory jurisdiction under Article 227 when it
went to the extent of issuing direction to the Trial
Court to "allow" the applications IA Nos. 789 and
790 of 2015 filed by the respondent.
44) In so doing, the High Court failed to see that
the High Court curtailed the judicial powers of the
Trial Court in passing appropriate order on such
applications. The High Court had no jurisdiction to
issue directions to the Trial Court to pass a
particular order by either allowing the application or
rejecting it. All that the High Court could do in such
21
case was to remand the case and leave the Trial
Court to pass appropriate orders on the
application(s) in exercise of its judicial discretion.
45) Be that as it may, once we hold that the
impugned order is without jurisdiction, the same
deserves to be set aside.
46) Learned counsel for the respondent (tenant)
while supporting the impugned order argued some
points but in the light of our findings recorded
supra the points urged by learned counsel for the
respondent has not substance. We, therefore, do not
consider it necessary to deal with them in detail.
47) Before parting, we consider it apposite to
observe that the object of the Rent Laws all over the
State is to ensure speedy disposal of eviction cases
between the landlord and tenant and especially
those cases where the landlord seek eviction for his
bona fide need.
48) We sincerely feel that the eviction matters
should be given priority in their disposal at all
stages of litigation and especially where the eviction
22
is claimed on the ground of bona fide need of the
landlord. We hope and trust that due attention
would be paid by all courts to ensure speedy
disposal of eviction cases.
49) As a result of the foregoing discussion, the
appeal succeeds and is allowed with costs of
Rs.25,000/- payable by the respondent to the
appellant. The impugned order is set aside and all
the aforementioned applications filed by the
respondent before the Trial Court in main eviction
case No. RC(OP)No.3/2006 and EP No. 60/2014 are
dismissed as being wholly misconceived and devoid
of any merit. Costs as awarded above.
………...................................J. [ABHAY MANOHAR SAPRE]
…...……..................................J. [R. BANUMATHI]
New Delhi; July 17, 2017