P.S. AYUB Vs ASIF JAGIRDAR
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: C.A. No.-010076-010076 / 2018
Diary number: 30736 / 2018
Advocates: NULI & NULI Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No(s). 10076 OF 2018 (Arising out of SLP(C)No.24645 of 2018)
P.S. AYUB Appellant(s)
VERSUS
ASIF JAGIRDAR Respondent(s)
J U D G M E N T
BANUMATHI, J.:
(1) Leave granted.
(2) The respondent has filed Civil Suit bearing O.S.
NO.25571/2012 for eviction on the ground: (i) Future payment of
rent; (ii) Termination of tenancy.
(3) In the said suit, the appellant herein did not appear and
the suit was decreed ex-parte on 4th February, 2013. The
appellant herein has filed an application, Misc. Petition
No.25164/2013, under Order IX Rule 13 C.P.C. and the same was
also dismissed vide order dated 24th November, 2016 on the
ground that the appellant has not shown sufficient reason for
his non-appearance.
(4) Being aggrieved, the appellant has approached the High
Court and the High Court vide Order dated 28th November, 2017
has directed the appellant to deposit the arrears of rent,
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namely, Rs.2,73,000/- (Rupees Two Lakhs Seventy Three Thousand)
within a period of two weeks. The appellant could not deposit
the same within the time stipulated by the High Court and the
same was deposited on 26th March, 2018 with a delay. By
subsequent order dated 19th June, 2018, the High Court dismissed
the application, I.A.No.1/2018, thereby declining to condone
the delay in depositing the said amount. It was submitted by
the learned counsel for the respondent that on that date also
the appellant did not appear before the High Court. Another
application, I.A. NO.2 of 2018, filed by the appellant was also
came to be dismissed by the High Court which is impugned in
this appeal.
(5) When the matter came up for hearing before this Court on
25th September, 2018, we have asked Mr. Raghavendra S. Srivatsa,
learned counsel for the respondent-landlord, to file
calculation memo as to the arrears regarding subsequent rent
payable. In compliance thereof, learned counsel for the
respondent has filed calculation memo stating that
Rs.2,77,000/- (Rupees Two Lakh Seventy Seven Thousand) on as on
31st August, 2018 is due towards the future rent after adjusting
an amount of Rs.2,73,000/- (Rupees Two Lakhs Seventy Three
Thousand) deposited by the appellant.
(6) Insofar as the future rent payable by the appellant is
concerned, the same shall be deposited by the appellant as per
the calculation memo. Without prejudice to his contention, the
appellant shall deposit Rs.2,77,000/- (Rupees Two Lakh Seventy
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Seven Thousand) before the concerned Trial Court within a
period of eight weeks from today. On deposit of the said
amount the suit for eviction filed by the respondent-landlord
i.e. Suit No.25571 of 2012 shall stand restored and the Trial
Court shall proceed with the trial in accordance with law. The
respondent-landlord is permitted to withdraw an amount of
Rs.2,73,000/- (Rupees Two Lakhs Seventy Three Thousand) already
deposited. Additionally, the appellant-tenant shall continue
to pay the agreed rent as per the terms of the contract between
the parties. On failure to deposit the arrears of
Rs.2,77,000/- (Rupees Two Lakh Seventy Seven Thousand) within
the stipulated period, the ex-parte decree of eviction dated 4th
February, 2013 shall stand revived.
(7) In the result, the impugned order is set aside and the
appeal is allowed. The suit filed by the respondent-landlord,
O.S. NO.25571/2012, shall be restored to file and the Trial
Court shall afford sufficient opportunity to both the parties
and proceed with the same in accordance with law.
..........................J. (R. BANUMATHI)
..........................J. (INDIRA BANERJEE)
NEW DELHI, SEPTEMBER 28, 2018.