M/S Jagannath
Kasturchand Yarn Merchants Vs. Raj Kumar & Anr [2007] Insc 1242 (10 December 2007)
A.K.Mathur
& Markandey Katju
CIVIL
APPEAL NO.6769 OF 2001 A.K.MATHUR,J.
1.
This appeal is directed against the order dated 13.2.2001 passed by the learned
single Judge in Second Appeal No. 514/90 whereby the learned single Judge has
allowed the appeal and passed a decree of eviction of the suit premises under
Section 12(1)(b) of the M.P. Accommodation Control Act 1961 (hereinafter
referred to as "the Act"). Aggrieved against the said order the
present appeal has been filed by the respondent (appellant herein).
2.
Brief facts which are necessary for the disposal of this appeal are as under:
3. The
suit was initially instituted by Smt.Bhuri Bai who died during the pendency of
the appeal and therefore her name was deleted from the array of the appellants
and her son continued as an appellant/plaintiff. The deceased plaintiff was the
owner of the suit premises house No. 739 Lordganj, Jabalpur. The suit premises was purchased by
her son and deceased Smt. Bhuri Bai from the original owner.
When
the suit premises was purchased the defendant (appellant herein) was a tenant
therein. Along with him other defendant was also residing in suit premises. The
tenancy was for residential as well as for non-residential purposes. The
plaintiff (respondent herein) filed a suit for eviction on the ground that the
suit premises is required bona fide for his /her residence as well as for
starting business. Learned counsel for the respondent (herein) did not press
the ground for eviction under Section 12(1)(e) and (f) of the Act. The only
ground was taken that the suit premises was illegally sub-let to the
appellant(herein) and, therefore, the decree for eviction was sought on the
ground of sub-letting. The suit was dismissed by the trial court. The first
appellant court also dismissed the appeal and aggrieved against that order the
second appeal was preferred. The following substantial question of law was
formulated which reads as under:
"Whether
in the facts and circumstances of the case the courts below erred in law is
finding that the plaintiffs were not entitled to evict the defendants
respondents from the suit accommodation on the ground specified in clauses (b)
(e) and (f) of sub-section (1) of Section 12 of the M.P. Accommodation Control
Act."
4. The
respondent/plaintiff only prhssed the ground of Clause (b) of sub-Section (1)
of Section 12 of the Act.
It was
admitted position that the appellant/defendant was sub-tenant in the suit
premises. The tenant claimed that he was sub-tenant since 1928. However,
sub-tenancy was created 60 years back i.e. somewhere in 1947. The present act
came into force in 1961.
Though
the plaintiff admitted that the sub-tenancy was lawfully created as it was
permissible to create sub-tenancy under section 108(j) of the Transfer of
Property Act. But it was contended that by virtue of Sections 14,15 and 16 of
the Act, sub-tenancy became unlawful entailing a decree for eviction under
Section 12(1)(b) of the act. Learned single Judge after considering the matter,
with reference to the various decisions of the apex Court came to the
conclusion that the tenant did not comply with the provisions of the Act as no
notice was given regarding the creation of sub-tenancy within six months of the
commencement of the Act which came into force on 30.12.1961. Learned single
Judge took the view that there was nothing in Section 15 of the Act which
restricted the period for the word "before" and therefore, the word
"before" should be construed on any time before 30.12.1961. Then, it
was held that sub-tenancy was created before 30.12.1961 but was not complied
with Section 15 of the Act, therefore, the plaintiff/respondent(herein) was
entitled to a decree for eviction under Section 12(1)(b) of the Act.
Accordingly, the appeal was allowed & decree of eviction was passed. Hence,
the appeal by the defendant.
5. We
have heard learned counsel for the parties and perused the record.
6. In
fact learned single Judge did not discuss the Section 15 of the Act in detail
specially with reference to the earlier sub-tenancy that whether the earlier
sub-tenancy was valid or not. Learned counsel for the appellant has stressed
that as per Section 15 of the Act the sub-tenants are protected. He invited our
attention to Section 15 of the Act & submitted that sub-tenancy was lawful
either in whole or in part by the tenant and even if notice was not given to
the landlord for creation of sub-tenancy still he is protected under Section 16
of the Act.
7. He
submitted that Section 16 of the Act contemplates that once the notice of
sub-tenancy has been given to the landlord, the sub-tenant shall with effect
from the date of the order be deemed to become a tenant holding directly under
the landlord in respect of the accommodation in his occupation on the same
terms and conditions on which the tenant would have held from the landlord, if
the tenancy had continued.
8. As
against this learned counsel for the respondent submitted that before the Act,
1961 came into force there was an earlier Act of M.P. Accommodation Control Act
1955 (Act No. 23 of 1955) and prior to 1955 Act the Central Province and Berar
Regulation of Letting of Accommodation Act, 1946 read with C.P. and Berar
Letting of Houses and Rent Control Order, 1949. Learned counsel submitted that
sub-tenancy was illegal, with reference to above enactment, therefore, the
tenant cannot seek any protection under Section 16 of the Act Be that, as it
may, we do not want to express any opinion but the impact of Section 15 was not
properly considered by the learned single Judge and he came to the abrupt
conclusion. Therefore, it would not be proper to discuss more on this question
here and we think it proper that this case be remanded back to the High Court
for reconsideration of Sections 14,15 and 16 of the Act in respect of this
case.
9.
Consequently, we set aside the impugned order and remit this case back to the
High Court to consider the question again with reference to the earlier Acts of
the M.P. Accommodation Control Act relating to question of sub- tenancy and
what is the effect of Sections 15 and 16 of the present Act. Hence the case is
remitted back to the High Court for considering the matter afresh. Since the
matter is old one, therefore, we request the High Court to dispose of the
matter as expeditiously as possible. Appeal is allowed.
No
order as to costs.
Back
Pages: 1 2
