Venkatesh
Thimmaiah Gurjalkar Vs. S.S. Hawaldar [1997] INSC 765 (5 October 1997)
A. S.
ANAND, S. RAJENDRA BABU
ACT:
HEADNOTE:
O R D
E R This Civil Appeal is directed against the judgment and order or the High
Court of Karnataka dated 26.10.1983 in Civil Revision Petition No. 1091/81. The
facts and circumstances in which the appeal arises need a brief notice at this
stage.
The
suit premises is a shop, which was let out by the father of the respondent -
landlord, to one Thimmaiah, father of the appellant in or about 1940 for
running a hair cutting saloon at a monthly rent of Rs. 40/-. There was a family
partition and the suit premises fell to the share of the respondent - landlord,
who thereafter became the owner and the landlord of the demised premises. According
to the pleadings of the parties, in 1972, the original tenant Thimmaiah fell
ill and stopped paying rent of the premises from January 1974 onwards. A notice
was issued by the respondent - landlord to Thimmaiah terminating his tenancy
and asking him to hand over the vacant possession of the suit premises. That
notice was issued to him on 10.1.1974.
Despite
the notice having been received by Thimmaiah, he did not vacate the premises
and hand over the possession to the landlord - respondent. Thimmaiah died on
12.7.1974. The appellant carried on the hair cutting business in the demises
premises and sent rent of the premises to the respondent - landlord, who,
however, refused to receive the same on the plea that the appellant was not his
tenant and was in unlawful possession of the premises. A notice was issued by
the landlord to the appellant on 29.7.1974 calling upon him to hand over the
vacant possession of the demised shop. Since, the notice did not evoke any
response, the landlord - respondent filed a petition under Section 21 read with
Section 51(2) of the Karnataka Rent Control Act, 1961 for eviction of the
appellant in the court of Principal Munsiff, Bijapur. The petition was resisted
by the appellant. It was asserted that the appellant had been carrying on the
hair cutting business along with his father and that the shop which had been
taken on lease by his father was taken by him in his capacity as a Manager of
the joint Hindu Family of which the appellant was also a member.
On
that basis, he claimed that he had inherited the tenancy rights in the premises
and that those rights did not come to an end on the death of Thimmaiah.
The
Principal Munsiff, after recording the evidence came to the conclusion that the
premises had not been taken by Thimmaiah as a Manager of the Hindu Joint Family
and also that the appellant had not inherited the tenancy rights of Thimmaiah,
who death. accordingly, on 18.11.1976, the petition for eviction was granted.
The order of the Principal Munsiff was challenged by the appellant in revision
before the learned District Judge, Bijapur. By a detailed order, the learned
District Judge held that the appellant was not a tenant within the meaning of
Section 3(r) of the Mysore Rent Control Act, 1961 (hereinafter referred to as
the Act). The learned District Judge further held that the respondent -
landlord had not established any of the grounds under Section 21 (1) of the Act
and, therefore, the petition for eviction was not maintainable.
The
revision petition was, accordingly, allowed and the order of eviction passed by
the learned Principal Munisff was set aside. The respondent - landlord
preferred a revision petition in the High Court against the order of the
District Judge. The High Court allowed the revision petition, set aside the
order of the District Judge and restored that of the Principal Munsiff.
We
have heard Ms. K. Saradi Devi, learned counsel for the appellant. Learned
counsel submits that since all the three courts have concurrently found that
the appellant was not a tenant within the meaning of Section 3(r) of the Act,
the courts ought to have held that the petition for eviction under Section 21
of the Act was not competent to recover possession from the appellant and
should have dismissed the eviction petition filed by the respondent - landlord.
From a
perusal of the orders of all the three courts, we find that it has been
concurrently found by them that the premises and not been taken on lease by Thimmaiah
as a Manager of Hindu Joint Family. It has also been found that the appellant
had not inherited the tenancy, since the premises in question were
non-residential premises and, therefore, tenancy was not heritable. This
finding of the courts below is fortified by a judgment of the division A.K. Satyanarayana
Setty reported in (1984 (2) Karnataka Law Journal, 72) wherein after an
analysis of various provisions of the Act, it has been authoritatively laid
down that there is no provision in the Act for transmission of tenancy in
regard to non-residential premises under the Act. In that view of the matter,
learned counsel for the appellant is right to contend that since the appellant
was not a tenant and had not inherited the tenancy, a petition under Section 21
of the Act for his eviction was not maintainable. If the respondent wanted to
recover possession of the premises from the appellant, he had to take recourse
to filing a suit for possession and not by filing an eviction petition. The
learned District Judge while hearing the revision was, therefore, perfectly
right in coming to the conclusion that the respondent - landlord was not
entitled to file the application for eviction, more particularly because the
landlord had not mentioned any of the grounds contained in Section 21(1) of the
Act in the petition seeking eviction either. The High Court, therefore, fell in
error in upsetting the well considered judgment and order of the learned
District Judge dated 4.3.1977. This appeal consequently succeeds and is
allowed. The order of the High Court dated 26.10.1983 is set aside and that of
the District Judge dated 4.3.1977 restored. Since, the respondent is not present,
there shall be no order as to costs.
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