M/s Bharat Sales Ltd. v. Smt. Lakshmi Devi, (SC) BS2939
SUPREME COURT OF INDIA

Before:- D.P. Mohapatra, Brijesh Kumar and D.M. Dharmadhikari, JJ.

Civil Appeal No. 3644 of 2002 [Arising out of S.L.P.(C) No. 1907 of 2001]. D/d. 8.7.2002.

M/s Bharat Sales Ltd. & Anr. - Appellants

Versus

Smt. Lakshmi Devi and Ors. - Respondents

For the Appellants :- Rajeev Dhawan, Sr. Advocate and Prakash Shrivastava, Advocate.

For the Respondents :- K.N. Rawal, Additional Soliciter General, Jaspal Singh and Dr. A. M. Singhvi, Sr. Advocates, Shridhar Y. Chitale, Shreekant N. Terdal, L.K. Garg, Balraj Dewan and Amit Bhandari, Advocates.

A. Delhi Rent Control Act, 1958, Section 14(1)(k) - Misuser of premises - Tenant using the property contrary to conditions imposed on parmount lessors - Govt. cancelling the lease and decided to re-enter the property - Order of eviction by Rent Controller - In particular facts of case possession be delivered to Govt.

[Para 12]

B. Delhi Rent Control Act, 1958, Sections 14(11) and 14(1)(k) - Misuser of premises by tenant - Tenant using the premises contrary to conditions imposed upon landlord (paramount lessor) by Govt. - Order of Rent Controller to pay compensation for misuser - A tenant who wants to vacate the premises cannot be compelled to pay misuser charges under Section 11(4) - Lessors have remedy in accordance with general law. AIR 1973 Supreme Court 921, 1997(1) RCR (Rent) 93 (SC) and 2000(2) RCR (Rent) 154 (SC) relied.

[Para 11]

Cases Referred :-

Faqir Chand v. Smt. Harbans Kaur, AIR 1973 Supreme Court 921.

Munshi Ram & Anr. v. Union of India & Ors., (2000) 7 SCC 22 : 2000(2) RCR (Rent) 154 (SC).

Lilawati v. K.B. Union Club, 1981 Rajdhani Law Report 524.

Dr. K. Madan v. Krishnawati (Smt.), (1996)6 SCC 707 : 1997(1) RCR (Rent) 93 (SC).

JUDGMENT

D.P.Mohapatra, J. - Leave is granted.

2. This appeal, filed by the tenants, is directed against the judgment of the High Court of Delhi dated 18th September, 2000 in S.A.O. No. 363 of 1985 dismissing the appeal filed by the appellants herein with certain observations. The operative portion of the judgment is quoted hereunder :

3. The appellants are the tenants on the first floor and barsati (hereinafter referred as 'the suit property') of P-2, Connaught Circus, previously known as 2/90, Connaught Circus, New Delhi. The suit property was taken on rent from the predecessor-in-interest of respondents No. 1 to 11, namely Ram Singh, sometime in 1950. The predecessor in interest of respondents No. 1 to 11 had taken the suit property on lease from the Governor General in Council in 1938. The Governor General in Council is now succeeded by the Union of India acting through the Land and Development Officer (for short 'the L&DO'). It was stipulated in the lease that the leasehold property was to be used for commercial purpose. Despite the stipulation in the lease the lessee i.e. the predecessor-in- interest of respondents No. 1 to 11 let out the suit property to the appellants for office purpose. The L&DO issued a notice dated 25.10.1968 to Ram Singh enumerating certain breaches in use of the leasehold premises, including misuse of first floor and barsati floors as office and misuse of unauthorized shop measuring 21'x7' as a tailoring shop. It was specifically stated in the notice that despite the previous notice issued under the L&DO's letter No. 90(2C.C.)/63-LI, dated 9.2.1965 to stop/remove the misuser, the lessee had failed to comply with the notice. Therefore, in consequence of the failure on the part of the lessee to remedy the aforesaid breach the lessor had decided to determine the lease. The relevant portion of the letter dated 25th October, 1968 is extracted as under :

In the meantime, Ram Singh had filed a petition for eviction of the petitioners under clauses (b), (c) and (k) of the proviso to Section 14(1) of the Delhi Rent Control Act, 1958 (hereinafter referred as 'the Act'), alleging sub-letting and misuser of suit property and breach of condition of the lease by the tenant in favour of the landlord. The Rent Controller dismissed the eviction petition vide order dated 18th August, 1981. The landlord filed and appeal, RCA No. 717 of 1981 before the Rent Control Tribunal, Delhi against the order of the Rent Controller. By the order dated 30th August, 1982 the Rent Control Tribunal affirmed the findings of the Rent Controller insofar as dismissal of the eviction petition filed under clauses (b) and (c) of proviso to Section 14(1) of the Act was concerned. It was stated by the Tribunals as regards clause (k) of Section 14(1) of the Act that "in view of the decision in the case of Lilawati v. K.B. Union Club, 1981 Rajdhani Law Report p. 524, it is admitted that ground of eviction is available and notice under Section 14(11) be directed to be issued." Accordingly, the Rent Controller was directed to issue notice to the L&DO under Section 14(11) of the Act to determine the misuser charges. The parties were directed to appear before the Rent Controller. In compliance with the order of the Tribunal, the Rent Controller by its order dated 14th August, 1984 apportioned the misuser charges between the parties and directed the payment as apportioned and determined. It was further directed that in case there is any violation of the order by the tenants an order of eviction would be deemed to have been passed against them. Against the said order the appellants herein filed an appeal No. 957 of 1985 before the Rent Control Tribunal. They also filed, though belatedly a petition for review of the order dated 30th August, 1982 on the ground that the counsel appearing for them (appellants) would not make a concession in law that the ground for eviction under clause (k) of proviso to Section 14(1) of the Act had been made out. By the order dated 19th August, 1985 the learned Tribunal dismissed the appeal as well as the review petition filed by the appellants. Therefore, they filed the second appeal before the High Court of Delhi which was decided by the impugned judgment. In the impugned judgment, as noted earlier, the High Court dismissed the appeal.

4. At the outset, Dr. Rajeev Dhawan, learned senior counsel appearing for the appellants, contended that the appellants do not intend to contest the order of eviction passed by the statutory authorities under clause (k) of proviso to Section 14(1) of the Act and that they are ready to hand over vacant possession of the suit property to any party as this Court may direct. Thereafter Dr. Dhawan challenged the order passed by the Rent Controller purportedly under Section 14(11) of the Act. He contended that since the tenant is ready and willing to deliver possession of the suit property to the lessor or the lessee as the Court may direct, it cannot be made liable for payment of any amount towards the misuser charges. Dr. Dhawan further contended that since the owner (Governor General in Council succeeded by the Union of India) had decided to cancel the lease in favour of the lessee (predecessor in interest of respondents No. 1 to 11) and to re-enter the property, the landlord or the petitioners has no locus standi to claim apportionment of misuser charges in the proceeding under the Act. Indeed, according to Dr. Dhawan, the proceeding under the Acts is not maintainable and should be dismissed as infructuous.

5. Shri Jaspal Singh, learned senior counsel appearing for the respondents No. 1 to 11 and respondent No. 14 who had purchased the property during pendency of the proceedings, strenuously urged that the appellants having been responsible for misuser of the suit property cannot be absolved of liability to pay misuser charges under Section 14(11) of the Act. The learned counsel further contended that the Tribunal rightly directed the Rent Controller to proceed under Section 14(11) of the Act giving notice to the L&DO and quantify the misuser charges and apportionment of the same between the parties.

6. In the context of the facts and circumstances discussed above, the question that arises for determination is whether in this proceeding the appellants could be made liable for payment of any amount towards the misuser charges as determined under Section 14(11) of the Act ? The further question that arises in this connection is whether after determination of the lease of the suit property granted in favour of the predecessor in interest of respondents No. 1 to 11 and the decision of the lessor to re-enter the property whether the proceeding under Section 14 of the Act should be proceeded with and any order passed therein can be said to be valid and binding on the parties ?

7. At the beginning it would be convenient to quote clauses (b), (c) and (k) of proviso to Section 14(1) and Section 14(11) of the Act, which reads as follows :

Since the order of eviction of the tenant passed under clause (k) of proviso to Section 14(1) is not being challenged it is not necessary for us to enter into the correctness or otherwise of the said order. Coming to the order of the Rent Controller dated 14th August, 1984 passed under Section 14(11) of the Act regarding the determination of misuser charges in the context of the facts and circumstances of the case, we are of the view that the answer to the question depends on interpretation of clause (k) of proviso to Section 14(1) and Section 14(11) of the Act. From the statutory provisions quoted earlier it is manifest that user of the premises by the tenant for a purpose other than that for which it was let without obtaining the consent of the landlord, is itself a ground for eviction under clause (c) of proviso to Section 14(1) of the Act. Under clause (k) of proviso to Section 14(1) of the Act an independent ground of eviction is laid down in case of properties obtained of lease by the landlord from the Government or the Delhi Development Authority or the Municipal Corporation of Delhi. It is provided in that clause that if the tenant, notwithstanding the previous notice, used or dealt with the premises in a manner contrary to any condition imposed on the landlord by the Government while giving him lease of the property the tenants shall be liable for eviction. From this provision it is clear that the tenant is given an opportunity to stop the misuser or stop breach of condition of the lease and discontinue the misuser by issuing a notice to him and despite such notice he having failed to take the necessary steps for stoppage of misuser, a right is vested in the landlord to seek order of his eviction. Under sub-clause (11) of Section 14 yet another opportunity is given to the tenant to comply with the conditions imposed on the landlord by any of the authorities referred to in clause (k) of sub-section (1) of Section 14 of the Act and pay back the authority such amount by way of compensation as the Controller may direct before recovery of possession of the premises. From the scheme of the statutory provisions noted above, it is clear to us that the provisions are intended for protection of the tenant against eviction from the premises. Then the question that arises is whether a tenant who is not interested in seeking such protection and wants to vacate the premises could be compelled to pay misuser charges in the proceedings under the Act ? The answer to the question, in our considered opinion, is in the negative. But that is not to say that the owner of the property or landlord of the tenant is precluded from realising any compensation or damages for misuser or unauthorized user of the suit property. The Rent Control legislation, being intended for the benefit of a tenant and to protect legitimate interests of a landlord does not contemplate of a proceeding which in essence will be a substitute for a suit or other proceedings under law for realisation of damages or mesne profits.

8. In the case of Faqir Chand v. Smt. Harbans Kaur, AIR 1973 Supreme Court 921, this Court construing the statutory provisions in Sector 14(11) and clause (k) of Section 14(1) proviso of the Act, observed :

9. In the case of Dr. K. Madan v. Krishnawati (Smt.) & Anr., (1996)6 SCC 707 : 1997(1) RCR (Rent) 93 (SC), this Court, construing Section 14(1)(k) and Section 14(11) of the Act held as follow :

10. The principles laid down therein were reiterated in the case of Munshi Ram & Anr. v. Union of India & Ors., (2000)7 SCC 22 : 2000(2) RCR (Rent) 154 (SC). In paragraph 9 of the judgment it was observed, inter alia, that : "the first opportunity to the tenant is given when the notice is served on him by the landlord and second opportunity is given when a conditional order under Section 14(11) of the Act is passed directed the tenant to pay the amount by way of compensation for regularisation of user up to the date of stopping the misuser and further directing stoppage of unauthorized user." The Court has further observed : "The continued unauthorized user would give the paramount lessor the right to re-enter after the cancellation of the lease deed." Then the Court took note of the fact that the Delhi Development Authority insisting on stoppage of misuser which was contrary to the terms of the lease. This Court also held that : "DDA cannot be directed to permit continued misuser contrary to the terms of the lease on the ground that zonal development plan of the area has not been framed."

11. In the case in hand, the clear factual position that emerges is that the appellants had used the suit property in a manner contrary to the stipulations in the lease granted by the paramount lessor in favour of their landlord. The paramount lessor had given notice to the lessee (landlord) to stop the misuser; despite such notice the misuser had continued. Therefore, the paramount lessor passed the order of termination of the lease and of re-entry; the possession of the suit property continued with the tenants (appellants). In such circumstances the landlord (respondents No. 1 to 11) were entitled to seek eviction of the tenants under clause (k) of proviso to Section 14(1) of the Act. The Controller was within his jurisdiction in passing the order of eviction under clause (k) of proviso to Section 14(1) of the Act. Regarding the order purportedly passed under Section 14(11) of the Act it has to be kept in mind that the L&DO representing the paramount lessor had not stated before the Controller its intention to receive misuser charges or permit such misuer despite the order of cancellation of the lease and reentry of the property. As noted earlier, Dr. Dhawan, learned senior counsel appearing for the appellants has, at the very outset, conceded that the appellants are not challenging the order of eviction passed against them and they are ready and willing to deliver vacant possession to the landlord or the paramount lessor as this Court may direct. In such circumstances the question of Controller directing the tenant to pay misuser charges does not arise. To maintain such an order will mean that even if the tenant has no intention to continue in possession of the premises and even if he is not contesting the eviction order the controller in exercise of his statutory power will compel him to pay misuser charge and continue in possession of the property. The Legislature could not have intended to create such a situation while enacting the provision in Section 14(11) of the Act. At the cost of repetition we would like to state here that we do not intend to hold that in such a situation the landlord or the paramount lessor cannot realise compensation, damages or mesne profits for wrongful user of the property from the tenant or erstwhile tenant. However, this purpose cannot be achieved by an order of the Controller under Section 14(11) of the Act in the situation as discussed earlier. Therefore, the position the emerges is that the order passed by the Controller for eviction of the appellants under clause (k) of proviso to Section 14(1) of the Act which was confirmed by the appellate authority and the High Court has to be maintained. The order passed by the Controller under Section 14(11) of the Act determining the misuser charges and apportioning the same between the parties which was also confirmed by the appellate authority and the High Court is unsustainable and has to be set aside.

12. Then the question arises to whom the tenants should be directed to deliver possession of the premises ? Ordinarily, in a case where the order of eviction passed by the Controller is confirmed then the landlord is entitled to recover possession of the premises from the tenant. But in the present case, as noted earlier, the order terminating the lease granted by the Union of India in favour of the landlord has been passed and re-entry upon the premises has already been ordered, if possession of the premises has not yet been taken over, it may be due to pendency of the proceedings. In the particular facts and circumstances of the case we are of the view that the tenant should deliver possession of the premises to the Union of India represented by L&DO.

13. The appeal is allowed in part and the order passed by the Controller under Section 14(11) of the Act which was confirmed by the appellate authority and High Court is set aside leaving it open to the respondents to proceed for realisation of compensation, damages or mesne profits for misuser of the property by the tenants in accordance with law. The appellants are directed to deliver vacant possession of the suit property to the Union of India represented by the L&DO within one month. There will be no order for costs.

D.M. Dharmadhikari, J. -

14. I am in respectful agreement with the reasoning and conclusions contained in the judgment of learned Brother Mohapatra J. I, however, find it necessary to consider an important submission made on behalf of the landlord and the subsequent purchasers from him of the suit premises. On their behalf learned counsel very emphatically contended that in the case between landlord and tenant, after an order of eviction is passed, the possession of the suit premises must be handed over to the landlord and cannot be directed to be handed over to a third party.

15. Learned Brother Mohapatra J. has recorded relevant facts and taken note of the subsequent events which took place during this long course of litigation. It has been found that the landlord and the tenant both committed breaches of the terms of the lease of land granted by paramount lessor and despite notice to them the said breaches were not remedied. Consequently an order determining the lease and re-entry into possession of the leased land has already been passed by the paramount lessor although as the said order has not been enforced the tenant continues in actual possession of the leased land in the suit premises.

16. In the course of hearing of this appeal the tenant has expressed his inability to pay the misuser charges as have been determined by the Rent Controller and after apportionment by him held to be payable by the tenant. The tenant, therefore, instead of paying the misuser charges has expressed his willingness to suffer the order of eviction and hand over possession of the suit premises to such party which is held to be entitled to it by this Court.

17. On determination of the lease and the order of re-entry the right of landlord to retain possession has been lost and the paramount lessor has acquired right to obtain possession of the leased land.

18. As a result of the above mentioned subsequent event of which due notice has been taken by Court, the possession of the suit premises cannot be directed to be handed over to the landlord who has no right in presaenti to obtain it even though this Court has upheld the order of eviction against the tenant. The possession of the leased land with suit premises standing over it has, therefore, to be delivered to the paramount lessor.

19. The rights and liabilities inter-se between landlord and tenant and/or between landlord and subsequent transferee from him are not subject-matters of these proceedings. They are at liberty to work out their rights if any by independent action in appropriate Court or forum.

20. The argument advanced on behalf of landlord and the subsequent purchaser that the paramount lessor is a third party to the proceedings under the Act cannot be accepted. The ground of eviction contained in clause (k) of Section 14 read with sub-section (11) of the Act makes the paramount lessor a party to the proceedings and this Court, therefore, is fully justified in directing delivery of possession to the paramount lessor instead of restoring it to the landlord.

21. For the aforesaid reasons I fully agree with the conclusion reached by learned Brother Mohapatra J. that the tenant as the appellant having expressed his desire to deliver the vacant possession of the suit property, the same should be directed to be delivered to the paramount lessor represented by L&DO within two weeks from the date of this order.

Appeal partly allowed.