Vineet Kumar Vs. Mangal Sain Wadhere [1984] INSC 5 (5 January 1984)

MISRA, R.B. (J) MISRA, R.B. (J) SEN, A.P. (J)

CITATION: 1985 AIR 817 1984 SCR (2) 333 1984 SCC (3) 352 1984 SCALE (1)31

CITATOR INFO :

E&D 1987 SC 294 (43) RF 1987 SC2284 (4,5,7) R 1988 SC2031 (6) R 1988 SC2164 (8) 1990 SC 897 (9,10) RF 1992 SC1106 (12)

ACT:

Uttar Pradesh Urban Buildings (Regulation of letting, Rent and Eviction) Act, 1972 Section 2-Interpretation of Whether the premises which was not ten years old on the date of the suit and was exempted from the operation of the new Rent Act can be governed by it, if ten years expired during the pendency of the litigation so as to attract the benefit of S.39 to the tenant-Cause of action "subsequent events" and "amendment" explained.

HEADNOTE:

Section 2 of the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 exempts from operation of the Act various kinds of buildings specified in sub section (1). Sub section (2) of Section 2 contemplates that the new Rent Act will not apply to a building during a period of ten years, from the date on which its construction is completed. Explanation I to sub clause (2) enumerates the dates on which the building shall be deemed to have been completed viz., the date of which the completion thereof is reported to or otherwise recorded by the local authority having jurisdiction;(ii) in the case of building subject to assessment that date on which the first assessment thereof comes into effect. (iii) where the said dates are different, the earliest of the said dates and (iv) in the absence of any report record or assessment, the date on which it is actually occupied for the first time.

The respondent landlord filed a suit for eviction and for arrears of rent and damages for use and occupation pendent lite and future on the allegation that the appellant was inducted as a tenant of the premises in suit on a monthly rent of Rs. 250 on 7th February 1972, that the building in suit was constructed in 1971 under the Cooperative Housing Scheme of the State Bank of India for which the bank advanced loan, that the building was assessed to house, and water tax on 1st of October 1971 and as such the building was not covered by the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 and that the appellant defaulted in the payment of rent despite notice dated 24th March 1977. The appellant resisted the suit and contended that the new Act applied as the building in question was constructed in 1968, that he had cleared rent upto 6th April 77 and that as a matter of fact a sum of Rs. 1000 spent by him towards repairs etc was due from the Respondent landlord.

The Third Additional District Judge negatived the defence and decreed the suit for eviction as also for recovery of arrears of rent and damages for use and occupation. The trial court found that not only both the conditions stated in Section 2(2) but also the 15 years' exemption applied to the instant case.

The High Court in revision accepted the finding of the trial judge that the 334 building in question will be deemed to have been completed on 1st October 1971, the date of assessment of house tax and water tax and calculating from that date the building was not ten years old on the date of the suit and therefore, the new rent Act had no application to the building in suit and the appellant cannot get any protection of the Rent Control Act. The High Court confirmed the findings of the trial court on all other points except the finding of the trial court on all other points except the finding about the amounts of rent and the allowed the appeal in part.

Allowing the appeal partially, the Court

HELD: 1:

1. The provision of the Uttar Pradesh Urban Building (Regulation of Letting, Rent and Eviction) Act 1972 will be attracted, if the building completes ten years during the course of litigation.[340 G-H] 1:2. In the instant case, the building will be deemed to have been completed on the date of assessment which was 1st October, 1971. Reckoning from this date of completion, the new Rent Act would become applicable. Admittedly the building was not ten years old on the date of suit. But during the pendency of the litigation it completed ten years by 23rd February 1982 when the Additional District Judge decided the case, entitling the appellant to claim the benefit of Section 39 of the Act. [340 B-D] Om Prakash Gupta v. Dig Vijendrapal Gupta [1982] 2 S.C.C. 61; distinguished and held in applicable.

1:3. In the present case, the benefit of the new Rent Act should be given to the appellant who only seeks the protection of the new Rent Act which became applicable to the premises in question during the pendency of the litigation.[340 C-D] Section 20 of the New Rent Act provides a bar to a suit for eviction of a tenant except on the specified grounds as provided in the section.(4) of s.20 stipulates that in any suit for eviction on the grounds mentioned in cl.(a) to sub- s.(2), viz. the arrears of rent, if at the first hearing of the suit the tenant in default pays all arrears of rent to the landlord or deposits in court the entire amount of rent and damages for use and occupation of the building due from him, such damages for use and occupation being calculated at the same rate as rent together with interest thereon at the rate of nine per cent per annum and the landlord's cost of the suit in respect thereof after deducting there from any amount already deposited by the tenant under sub-s.(1) of s.30, the court may, in lieu of passing a decree for eviction on that ground, pass on order relieving the tenant against his liability for eviction on that ground. Sections 39 and 40 of the new Rent Act also indicate that the benefit of the new Act will be given to the tenant if the conditions contemplated in those sections are satisfied. Section 39 also indicates that the parties are entitled to make necessary amendment in their pleadings and to adduce additional evidence where necessary.[342 D-G] 2:1. Normally the Court has to decide the case on the basis of cause of action that accrued prior to the date of filing the suit and not on a new cause of action. But it can and in many cases must take into account events and developments subsequent to the institution of the proceeding provided the rules of fairness to both sides are scrupulously obeyed".[341 A;F] 335 Pasupati Venkateswarlu v. Motor and General Traders,[1975] 1 S.C.C. 770; applied.

2:2. Normally amendment is not allowed, if it changes the cause of action. But it is well recognised that where the amendment does not constitute an addition of a new cause of action or raise a new case, but amounts to no more than adding to the facts already on record, the amendment would be allowed even after the statutory period of limitation.[341 G] A.K Gupta & sons v Damodar Valley Corporation,[1966] 1.S.C.R. 796;; referred to.

CIVIL APPELLATE JURISDICTION: Civil Appeal No. 10144 of 1983.

Appeal by Special leave from the Judgment and Order dated the 20th July, 1983 of the Allahabad High Court in Civil Revision No. 237 of 1983.

G.L. Sanghi, K.K.Jain, A.D. Sanger and Pramod Dayal for the Appellant.

J.D. Jain, Mrs Kawaljit Kochar and S.R. Yadav for the Respondent.

The Judgment of the Court was delivered by MISRA, J. The present appeal by special leave is directed against the judgment of the High Court of Allahabad dated 20th July, 1983 disposing of a revision under s.25. of the Small Causes Court Act arising out of suit for eviction of the appellant from the premises in suit.

The respondent filed a suit for eviction and for arrears of rent and damages for use and occupation pendent lite and future on the allegation that the appellant was inducted as a tenant of the premises in suit on a monthly rent of Rs. 250 on 7th February, 1972, that the building in suit was constructed in 1971 under the co-operative housing scheme of the State Bank of India for which the Bank advanced loan. The building in suit was assessed to house and water tax on 1st October. 1971 and as such the building was not covered by the U.P. Urban Buildings (Regulation of letting, Rent and Eviction) Act, 1972 (hereinafter referred to as the new Rent Act for short), and that the defendant defaulted in the payment of rent despite notice dated 24th March, 1977. The Respondent therefore terminated the tenancy of the appellant.

336 The claim was resisted by the appellant on the ground that the building in question was constructed in 1968 and that it was covered by the new Rent Act. His further stand was that rent had been cleared up to 6th April, 1977 and there was no default in the payment of rent. He also challenged the service and the validity of the notice terminating his tenancy. The appellant also claimed the adjustment of Rs. 1000 spent by him towards the repairs of the premises. By a later amendment it was further pleaded that the plaint having not been amended so as to bring the suit under the provisions of the new Rent Act the suit was barred by s.20 of the Act.

The Third Additional District Judge negatived the defence and decreed the suit for eviction as also for recovery of arrears of rent and damages for use and occupation. The learned Judge held that the building was exempt from the operation of the new Rent Act on two grounds. The first grounds. was based upon sub-s.(2) of s.2 which provides that nothing in this Act shall apply to a building during the period of ten years from the date on which its construction is completed. The second ground was based upon the proviso to sub-s.(2) of s.2, which contemplates that where a building has been constructed substantially out of funds by way of loan or advance from the State Government, or Life Insurance Corporation of India or a bank or a Co-operative society, and the period of repayment of such loan or advance exceeds the aforesaid period of ten years, then reference in this sub-section to a period of ten years shall be deemed to be a reference to a period of fifteen years or the period ending with the date of actual repayment of each loan or the period ending with the date of actual repayment of each loan of advance, including interest, whichever is shorter. As the last installment of the loan was paid in March 1981, instead of ten years the building should be fifteen years old to attract the provisions of the new Rent Act. He also held that the appellant had failed to prove that the spent Rs. 1000 towards repairs of the premises. The learned Judge overruled the other pleas of the appellant and decreed the suit as prayed for.

The appellant feeling aggrieved preferred a revision in the High Court. It was contended for the appellant that the building in question had been constructed by a co-operative society and the landlord had purchased it from the society and, therefore, the view taken by the learned Judge that the building was constructed substantially out of funds obtained from the sources mentioned in the proviso to s.2(2) of the new Rent Act was manifestly erroneous. The High Court, however, did not express any concluded opinion and rest contended by observing that it was not necessary to examine the submission 337 in any detail or to express any concluded opinion about it for disposal of the present revision. The High Court, however, accepting the finding of the learned Additional District Judge that the building in question will be deemed to have been completed on 1st October, 1971, the date of assessment of house tax and water tax held that the building was not ten years old on the date of the suit and, therefore, the new Rent Act had no application to the building in suit and the appellant cannot get any protection of the new Rent Act.

The High Court confirmed the findings of the trial Court on all other points except the finding about the arrears of rent. In the opinion of the High Court admittedly a sum of Rs. 1000-had been paid by the appellant to the landlord through a crossed cheque dated 16th August, 1976 which was received by the landlord on 15th September, 1976.

But when the plaintiff was in the witness box payment by cheque was not specifically put to him and it has not been established as to for which period the payment by cheque was made. The counter-foil of the cheque book also did not specify the period for which this payment by cheque was made. The High Court, however, did not endorse the finding of the Additional District Judge that the payment through the cheque may have been made by the appellant towards rent for some period prior to April 7, 1976 and held it to be manifestly erroneous and without any basis.

In the result High Court allowed the appeal in part and set aside the decree of the trial court relating to the recovery of Rs.3158-30 as arrears of rent for the period between April 7, 1976 and April 25, 1977 and remanded the case to the trial court for redetermination of the amount of rent in arrears payable by the appellant after affording opportunity to the plaintiff to explain the payment of the amount of Rs. 1000-through cheque dated August 16, 1976. The trial court was further directed to afford opportunity to the parties to adduce further evidence in regard to this aspect.

The appellant has now approached this Court with an application for special leave to appeal.

On the date of summary hearing of the application under Art. 136 of the Constitution we granted special leave and with the consent of the counsel for the parties we finally heard the appeal to obviate further delay.

338 The only point argued before this Court is whether the premises which was not ten years' old on the date of the suit and was exempted from the operation of the new Rent Act, can be governed by it if ten years expired during the pendency of the litigation. In order to appreciate the contention of the parties it will be relevant at this stage to refer to s 2 of the new rent Act. It pertinently reads:

"2. Exemption from operation of Act.-(I) nothing in this Act shall apply to- (a).............

(b).............

(c).............

(d).............

(e).............

(f) any building built and held by a society registered under the Societies registration Act, 1860 (Act No. LVIII of 1860) or by a Co-operative society, company or firm and intended solely for its own occupation or for the occupation of any of its officers or servants, whether on rent or free of rent, or as a guest house, by whatever name called, for the occupation of persons having dealings with it in the ordinary course of business.

(2) Except as provided in sub-section (5) of Section 12, sub-section (IA-) of section 21, sub-section(2) of Section 24, Section 24-A 24-B, 24-C or sub-section (3) of Section 29 nothing in this Act shall apply to a building during a period of ten years from the date on which its construction is completed:

Provided that where any building is constructed substantially out of funds obtained by way of loan or advance from the State Government or the Life Insurance Corporation of India or a bank or a co-operative society or the Uttar Pradesh Avas Evam Vikas Parishad, and the period of repayment of such loan or advance exceeds the aforesaid period or ten years then the reference in this sub-section to the period of ten years shall be deemed to be a reference to the period of ten years or the period ending with the date of actual repayment of each loan or advance (including interest), whichever is shorter.

339 Explanation I. For the purposes of this sub-section- (a) the construction of a building shall be deemed to have been completed on the date on which the completion thereof is reported to or otherwise recorded by the local authority having jurisdiction and in the case of a building subject to assessment the date on which the first assessment thereof comes into effect and where the said dates are different, the earliest of the said dates, and in the absence of any such report, record or assessment, the date, on which it is actually occupied (not including occupation merely for the purposes of supervising the construction or guarding, the building under construction) for the first time.

Provided that there may be different dates of completion of construction in respect of different parts of a building which are either designed as separate units or are occupied separately by the landlord and one or more tenants or by different tenants:

Explanation II-.......................................

Explanation III-A building shall be deemed to be constructed substantially out of funds obtained from sources mentioned in the proviso, if the funds obtained from one or more of such sources account for more than one-half of the cost of construction." Section 2 of the Act provides various kinds of buildings to which the new Rent Act has no application.

Sub-section (2) of s.2 contemplates that the new Rent Act will not apply to a building during a period of ten years from the date on which its construction is completed.

Explanation I to sub-s.(2) enumerates the dates on which the building shall be deemed to have been completed :- (i) The date on which the completion thereof is reported to or otherwise is recorded by the local authority having jurisdiction.

(ii) In case of building subject to assessment, that date on which the first assessment thereof comes into effect.

(iii) where the said dates are different, the earliest of the said dates.

340 (iv) In the absence of any such report, record or assessment the date on which it is actually occupied for the first time.

In the case in hand the building was subject to assessment therefore it will be deemed to have been completed on the date of assessment which was 1st October, 1971. The Additional District Judge has found that the building will be deemed to have been completed on the date of assessment of the house which has been accepted by the High Court.

The moment a building becomes ten years old to be reckoned from the date of completion, the new Rent Act would become applicable. Admittedly the building was not ten years old on the date of suit. But during the pendency of the litigation it completed ten years. Then the question arises whether the new Rent Act will be attracted if the building completes ten years during the course of litigation. The Additional District Judge decided the case on 23rd February 1982. By that time the building in question had completed ten years.

The trial court, however, relying on a recent decision of this Court in Om Prakash Gupta v. Dig Vijendrapal Gupta ) refused to apply the new Rent Act to the building in question. In that case a contention was raised that the building will be deemed to have been constructed on the date of occupation on 16th June, 1967 and not on the date of the first assessment and if that be so, the appellant would be entitled to the benefit of s.39 of the Act on the date when the revision came to be decided by the High Court. On 23rd March, 1978. This Court, however, held that it is the date of the first assessment which will be deemed to be the date of completion of the construction in the circumstances of the case and in that view of the matter the building had not become more than ten years old on the date when the revision came to be decided by the High Court and, therefore, there was no question of giving the benefit of s.39 of the Act to the appellant. It was not at all necessary in that case to deal with the question whether the appellant would be entitled to the benefit of s.39 as the building had not become ten years old on the date their the revision petition was heard. In the instant case, however, the building had become more than ten years old during the pendency of the litigation and, therefore, the question assumes importance in the present case.

341 It may be argued that the Court had to decide the case on the basis of cause of action that accrued prior to the date of filing the suit and not on a new cause of action, but this question need not detain us as it is covered by decision of this Court in Pasupati Venkateswrlu v. Motor and General Traders.(1) Dealing with a similar question this Court observed:

"It is basic to our processual jurisprudence that the right to relief must be judged to exist as on the date a suitor institutes the legal proceeding. Equally clear is the principle that procedure is the handmaid and not the mistress of the judicial process. If a fact, arising after the lis has come to court and has a fundamental impact on the right to relief or the manner of moulding it, if brought diligently to the notice of the tribunal, it cannot blink at it or be blind to events which stultify or render inept the decretal remedy. Equity justifies bending the rules of procedure, where no specific provision or fair play is not violated, with a view to promote substantial justice-subject, of course to the absence of other disentitling factors or just circumstances. Nor can we contemplate any limitation on this power to take note of updated fact to confine it to the trial Court. If the litigation pends, the power exists, absent other special circumstances repelling resort to that course in law or justice. Rulings on this point are legion, even as situations for applications of this equitable ruled are myriad. We affirm the proposition that for making the right or remedy claimed by the party just and meaningful as also legally and factually in legally and factually in accord with the current realities, the Court can, and in many cases must, take cautious cognizance of events and developments subsequent to the institution of the proceeding provided the rules of fairness to both sides are scrupulously obeyed." Normally amendment is not allowed if it changes the cause of action. But it is well recognised that where the amendment does not constitute an addition of a new cause of action, or raise a new case, but amounts to no more than adding to the facts already on the record the amendments would be allowed even after the statutory period of limitation. The question in the present case is whether by seeking the benefit of s.39 of the new Act there is a change in the cause of action. In A.K. Gupta & Sons. v. Damodar 342 Valley Corporation this Court dealing with the cause of action observed as follows:

"The expression "cause of action" in the present context does not mean every fact which it is material to be proved to entitle the plaintiff to succeed" as was said in Cooks v. Gill(2) in a different context, for if it were so, no material fact could ever be amended or added and, of course, no one would want to change or add an immaterial allegation by amendment.

That expression for the present purpose only means, a new claim made on a new basis constituted by new facts.

Such a view was taken in Rabinson v. Unicos Property Corporation Ltd.(3) and it seems to us to be the only possible view to take. Any other view would make the rule futile." The appellant in the present case only seeks the protection of the new Rent Act which became applicable to the premises in question during the pendency of the litigation. We see no reason why the benefit of the new Rent Act be not given to the appellant. Section 20 of the new Rent Act provides a bar to a suit for eviction of a tenant except on the specified grounds as provided in the section.

Subsection (4) of s.20 stipulates that in any suit for eviction on the grounds mentioned in cl. (a) to sub-s. (2), viz. the arrears of rent, if at the first hearing of the suit the tenant in default pays all arrears of rent to the landlord or deposit in court the entire amount of rent and damages for use and occupation of the building due from him, such damages for use and occupation being calculated at the same rate as rent together with interest thereon at the rate of nine per cent per annum and the landlord's cost of the suit in respect thereof after deducting there from any amount already deposited by the tenant under sub-s. (1) of s.30, the court may, in lieu of passing a decree for eviction on that ground, pass an order relieving the tenant against his liability for eviction on that ground. Sections 39 and 40 of the new rent Act also indicate that the benefit of the new Act will be given to the tenant if the conditions contemplated in those sections are satisfied. Section 39 also indicates that the parties are entitled to make necessary amendment in their pleadings and to adduce additional evidence where necessary.

For the reasons given above the appeal must succeed. It is accordingly allowed in part and the judgment and decree of the High 343 Court is set aside in so far as it relates to eviction but the judgment of the High Court setting aside the decree for arrears of rent and remanding the case to the trial court remains intact, and the case is sent back to the III Additional District Judge who will apply the new Rent Act and give the protection of the new Act to the appellant and will give him an opportunity to deposit the dues contemplated by s.39 of the new rent Act after first determining whether any amount is due from the appellant towards rent as directed by the High Court. The costs here will abide the result.

S.R. Appeal allowed in part.

 Back