SATISH CHAND (D) BY LRS Vs KAILASH CHAND
Bench: KURIAN JOSEPH,R. BANUMATHI
Case number: C.A. No.-005823-005823 / 2008
Diary number: 19717 / 2006
Advocates: M. A. KRISHNA MOORTHY Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5823 OF 2008
SATISH CHAND (D) BY LRS. & ANR. ... APPELLANT (S)
VERSUS
KAILASH CHAND & ORS. ... RESPONDENT (S)
J U D G M E N T
KURIAN, J.:
Appellant-landlords are aggrieved by the impugned
judgment passed in Second Appeal No. 602 of 2002 by the High
Court of Madhya Pradesh at Indore whereby the High Court
reversed the order of eviction passed by the first appellate court.
The first appellate court had reversed the finding of the Civil
Judge, Class II, Sanwad (for short “the trial court”) on the issue of
landlord-tenant relationship and thus aggrieved, the present
appeal.
2. The appeal is not contested by the respondent-tenants.
3. The trial court had entered a finding that Vallabhdas,
whose heirs are the respondents herein was entitled to sell the
property to the appellant-landlords. There was also a finding
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that there was no landlord-tenant relationship. The first
appellate court, having regard to an earlier finding, which was
an admitted position in a previous litigation, held that there
was landlord-tenant relationship. The court granted eviction on
the ground of arrears of rent but declined on the ground of
bona fide need. The first appellate court also upheld the right
of Vallabhdas to alienate the property to the
appellant-landlords and thereafter treating the seller as tenant.
The High Court however, took a different stand and held that it
was too early for the courts below to enter a finding as to the
right of Vallabhdas to sell his property.
4. Having heard the learned senior counsel for the
appellants, we are of the view that the High Court in Second
Appeal was not justified in reversing the concurrent findings
entered by the first appellate court and trial court in the matter
of right to sell and in reversing the admitted position of
landlord-tenant relationship as found by the first appellate
court and denying eviction.
5. First appellate court is the last court on facts. We find no
perversity in the findings of the first appellate court. The said
court has found on admission that there was landlord-tenant
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relationship. After entering such a finding only, the eviction was
ordered on the ground of arrears of rent. There is no dispute on
these facts. On the right to sell the property by the first
respondent’s father, the findings are concurrent. In that view of
the matter, we allow the appeal, set aside the impugned
judgment of the High Court and restore that of the first
appellate court. The respondents are given a period of two
months to surrender vacant possession to the appellants. No
costs.
.......................J. (KURIAN JOSEPH)
.……………………J. (R. BANUMATHI)
New Delhi; April 11, 2017.
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