Arya Samaj, Sagar & Ors Vs.
Pinjamal & ANR [1986] INSC 163 (8 August 1986)
MUKHARJI, SABYASACHI (J) MUKHARJI, SABYASACHI
(J) SINGH, K.N. (J)
CITATION: 1986 AIR 1789 1986 SCR (3) 514 1986
SCC (4) 3 JT 1986 143 1986 SCALE (2)238
ACT:
Madhya Pradesh Accommodation Control Act,
1961, s.
12(1)(f)-Eviction of tenant on ground of
requirement by landlord for additional accommodation -When arises.
HEADNOTE:
The landlord-appellant running a girls'
school. filed an eviction suit against the tenant, the predecessor-in- interest
of the respondent, on the ground that it needed additional accommodation for
the school.
The trial Judge as well as the Appellate
Court ordered eviction under s. 12(i)(f) of the Madhya Pradesh Accommodation
Control Act, 1961 holding that the object of the appellant-society was to get
the building back for expansion of its activities and had proved the same.
The High Court, however, in second appeal
examined the sanctioned plan, held that the landlord's claim for eviction was
on the ground of reconstruction, and the series of shops shown in the plan were
meant to be let out to tenants and set aside the order of eviction passed by
the two courts below.
Allowing the appeal to this Court, ^ HELD:
l(i). The order of the High Court is set aside.
The orders of the Additional District Judge
and the Trial Court are restored with the modification that in case any part of
the building is used for shop or let out as shop, the first option should be
given to the respondents and of that the building must be constructed on the
basis of the appended sanctioned plan. [517G; E] 1(ii). The High Court fell
into error in misconstruing the plan Ext. 4 and in holding that the landlord's
claim for eviction was on the ground of reconstruction. The High Court went on
to examine whether s. 12(h) of the Act had been complied with. There was no
such necessity 515 in view of the facts as found by the two courts below. In
any case, in second appeal the High Court should not have interfered with such
a question of fact. [517B-C]
2. The case of the landlord-appellant is
clearly covered by s.12(1)(f) of the Madhya Pradesh Accommodation Control Act,
1961. The mere fact that the landlord intended to make alterations in the house
either on account of his sweet will or on account of absolute necessity in view
of the condition of the house, would not affect the question of his requiring
the house bona fide and reasonably for his occupation, when he had proved his
need for occupying the house. [516E-F] Ramniklal Pitambardas Mehta v.
Inderadaman Amratlal Sheth [1964] 8 SCR p.1, followed.
CIVIL APPELLATE JURISDICTION: Civil Appeal
No. 2637 of 1977 From the Judgment and order dated 9.11.1976 of the Madhya
Pradesh High Court in Second Appeal No. 223 of 1976.
Rameshwar Nath for the Appellants.
Y.K. Jain for the Respondents.
The Judgment of the Court was delivered by
SABYASACHI MUKHARJI, J. This is an appeal by special leave arising from the
Judgment and order of the High Court of Madhya Pradesh at Jabalpur dated 26th
October, 1977. The landlord-appellant filed the eviction suit against the
tenant, the predecessor in interest of the respondents. The appellant runs a
girls' school, being covered by one of its objects. It needed additional
accommodation for the said purpose. The building was also in dilapidated
condition. The learned trial Judge as well as Appellate Court ordered eviction
under section 12 (f) of the Madhya Pradesh Accommodation Control Act, 1961. The
respondents were in occupation of an old shed as a tenant in the said house.
Section 12 (f). Of the aforesaid Act gives
the landlord the right to evict on the grounds, inter alia, as follows:
516 "that the accommodation let for
non-residential purposes is required bonafide by the landlord for the purpose
of continuing or starting his business or that any of his major sons or
unmarried daughters if he is the owner thereof or of any person for whose
benefit the accommodation is held and 13 that the landlord or such person has
no other reasonably suitable non-residential accommodation of his own in his
occupation in the city or town concerned." Section 12 (g) deals with the
situation where the building has become unsafe or unfit and the landlord wants
the premises for carrying out repairs. Section 12 (h) on the other hand deals
with the case where the accommodation is required bonafide by the landlord for
the purpose of building or re-building or making thereto any substantial
additions or alterations and such additions or alterations cannot be carried
out without the accommodation in the occupation of tenant being vacated.
Similar provision in section 31 (1)(g) under the Bombay Rents, Hotels and
Lodging House Rates Control Act, 1947 came up for consideration before this
Court in Ramniklal Pitambardas Mehta v.
Inderadaman Amratlal Sheth, [1964] 8 SCR p.1.
This Court held that the case in question fell under clause (g) which is
similar to clause (f) of the instant case before us of Madhya Pradesh
Accommodation Control Act, section 12 (f).
This Court further held that the mere fact that
the landlord intended to make alterations in the house either on account of his
sweet will or on account of absolute necessity in view of the condition of the
house, would not affect the question of his requiring the house bonafide and
reasonably for his occupation, when he had proved his need for occupying the
house. Nothing further need be proved. In this case, the case of the
landlord-appellant is clearly covered by section 12(1)(f). The fact that the
building had to be reconstructed for the said purpose is irrelevant. The
learned trial judge as well as the learned appellate court read the sanctioned
plan and came to the conclusion that the appellant had proved in this case all
the need for expansion of the building for girls' education which was one of
the objects of the appellant society. The High Court, in our opinion, misread
the sanctioned plan which is Ext. 4, which according to the High Court showed
in front side of the building abutting the road, a series of shops are to be
constructed. The High Court was of the view that these shops were meant to be
let out to tenants. We are of the opinion that this was a misreading of the
plan. These shops were not indicated as shops to be reconstructed, but as
existing building was to be reconstructed for the purpose of school there was
no intention of construc- 517 tion of shops and let these out. There was no
intention of the landlord-appellant to build for the purpose of letting it out.
The learned trial judge as well as appellate judge held that the object was to
get the building back for expansion of the activities of the appellant society.
The High Court, therefore, in our opinion fell into error in misconstruing the
plan and in holding that the landlord's claim for eviction was on the ground of
reconstruction. In that view of the matter the High Court went on the examine
whether section 12 (h) of the said Act had been complied with. There was no
such necessity, in view of the facts as found by the two courts below. In any
case, in second appeal the High Court should not have interfered with such a
question of fact. This was unwarranted under the facts and circumstances of the
case and on the evidence on record and in view of the decision in Ramniklal's
case (supra).
Mr. Jain appearing for the tenant sought to
urge before us that the plan indicated that the shops were intended to be
reconstructed in the new plan Shri Rameshwar Nath, Counsel for the appellant
assured us that it was the intention of the society to reconstruct the building
for the purpose of running the school. In order to avoid any apprehension,
though we allow the appeal and restore the order of the learned appellate court
as well as learned trial court, we make it clear that in case if any part of
the building is used for shops or let out as shops, the first option should be
given to the respondents. We further direct that the building must be
constructed on the basis of the plan sanctioned and as appended in the records
of this case. In view of the fact that the respondents were carrying on business
for quite long time, they should have some time to vacate. We direct that the
respondents should vacate the premises in their occupation by 31st December,
1986 and handover the same to the appellant to enable the appellant to proceed
with construction. The respondent will file an undertaking on usual terms
within a month from today.
The order of the High Court is set aside. The
orders of the learned Addl. District Judge and the trial court are restored
subject to the modifications indicated above. We further direct that after
obtaining the possession of the premises from the respondents, the appellant
should proceed to construct as quickly as possible. In the facts and
circumstances of the case the parties will pay and bear their own costs.
A.P.J. Appeal allowed.
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