ROOP CHAND vs. GOPI CHAND THALIA

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 7 PETITIONER: ROOP CHAND Vs. RESPONDENT: GOPI CHAND THALIA DATE OF JUDGMENT29/03/1989 BENCH: NATRAJAN, S. (J) BENCH: NATRAJAN, S. (J) PATHAK, R.S. (CJ) CITATION: 1989 AIR 1416 1989 SCR (2) 184 1989 SCC (2) 383 JT 1989 Supl. 73 1989 SCALE (1)733 CITATOR INFO : D 1990 SC1208 (4) ACT: Rajasthan Premises (Control of Rent & Eviction) Act, 1950: Section 13(1)(e)--Parting with possession; whether user by a social club amounts to parting with possession--Permission to file additional documents in this Court--No satisfactory explanation for not filing in Courts below--Hence no justification. HEADNOTE: The appellant/tenant took on lease a building from the respondent. In the Deed of Rent there was an express provi- sion that the tenant should not sublet the premises to anyone. However, shortly thereafter a social club came to be opened in the premises, where members played cards, chess etc. every evening till about midnight. The respondent thereupon filed. a suit against the tenant seeking his eviction inter alia on the ground of sub-letting the prem- ises contrary to the terms of the lease deed. The tenant admitted the factum of the opening of the club but contended that he had neither sublet the premises for rent nor other- wise parted with its possession to the club. The Trial Court held that the respondent had failed to prove that the appellant had sublet the premises to the Club for rent, and that the evidence only warranted an inference that the appellant had allowed the club to use the premises as a licencee and as such, the appellant was not liable to be evicted. The Appellate Court held that the evidence did not establish any subletting of the premises for rent, but nevertheless there were adequate materials to hold that the appellant had parted with the possession of the premises in favour of the club and such parting of possession would amount to subletting within the meaning of section 13(1)(e) of the Rajasthan Premises (Control of Rent & Eviction) Act, 1950 and as such the appellant was liable to be evicted. Consequently, the Appellate Court passed a decree for evic- tion. The High Court dismissed the second appeal of the appellant. After the filing of the appeal in this Court the re- spondent filed a civil miscellaneous petition seeking per- http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 7 mission to produce certain documents in the nature of the Auditor’s reports and the Managing Committee’s reports of the club as additional evidence to establish that 185 there existed a stipulation for the payment of rent by the club to the appellant, and the club was bound to pay rent to the appellant for the user of the premises, but such payment was being deferred in view of the pendency of the eviction suit between the respondent and the appellant. Dismissing the appeal and the civil miscellaneous peti- tion, the Court, HELD: (1) On a reading of sub-clause (e) of Section 13(1) it is seen that a tenant will render himself liable for eviction if he has "assigned, sublet or otherwise parted with the possession of, the whole or any part of the prem- ises without the permission of landlord." Consequently, even if a tenant parts with possession of the whole or any part of the premises without assigning or subletting the prem- ises, he would still be liable to be evicted from the prem- ises under the Act. If from this perspective the user of the premises by the club is examined, it can certainly be held that the appellant had parted with the possession of the premises as envisaged in clause (e) of sub-section (1) of section 13. [188E-G] (2) There is no evidence to show that the appellant had at any time exercised his right to exclusive possession and kept the premises locked and denied the members of the club entry to the premises. [188H; 189A] (3) Section 146 of the Companies Act enjoins every company to have a registered office and certain requirements of the Companies Act have to be complied with by the club by virtue of its registered office being situated in the leased premises. The appellant cannot prevent the club from per- forming its statutory duties so long as the club has its registered office in the premises. [189B, D] Smt. Rajbir Kaur v. M/s. S. Chokesiri & Co., JT 1988(3) SC 593, distinguished. (4) The additional documents could have been obtained and filed before the Trial Court, the Appellate Court or the High Court and no satisfactory explanation has been offered for having failed to do so. Hence there is no justification to allow the civil miscellaneous petition. [191 C] JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeal No. 855 of 1978. 186 From the Judgment and Order dated 21.3. 1978 of the Rajasthan High Court in S.B. Civil Second Appeal No. 59 of 1978. Tapas Ray, Sushil Kumar Jain, Sudhanshu Atrey and L.C. Agrawalas for the Appellant. G.L. Sanghi, Parmod Dayal, A.D. Sangar, Ajay K. Jain and K.K. Jain for the Respondent. The Judgment of the Court was delivered by NATARAJAN, J. This appeal by special leave is by a tenant and is directed against the judgment of the High Court of Rajasthan in Civil Second Appeal No. 59 of 1978 confirming the judgment of the Appellate Court whereby the appellant was held liable to be evicted from the premises leased to him by the respondent on the ground of having parted with the possession of the premises. C.M.P. No. 906 of 1973 has been filed by the respondent http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 7 under Order 41 Rule 27 C.P.C. for certain documents being received as additional evidence. In so far as the facts are concerned, there is no con- troversy whatever. In January 1963, the appellant took on lease from the respondent a building situate in Rasta Ka Gheewalan in the city of Jaipur. In the Deed of Rent execut- ed by the appellant, there was an express provision that he should not sublet the premises to anyone. However, in March 1968, a social club known as the Lokpriya Social Club came to be opened in the premises and the members of the club began using the premises for playing cards, chopar, chess etc. every evening till about midnight or even till 1 a.m. The functioning of the club in the premises led to the respondent filing a suit against the appellant seeking his eviction on two grounds viz. (1) sub-letting the premises contrary to the terms of the lease deed and (2) conversion of the user of the premises from residential to non-residen- tial purposes. As it has been concurrently held by the first two courts that the premises had not been leased for resi- dential purposes, no further advertance is called for to the second ground on which the eviction was sought for. As regards the first ground, the appellant did not dispute but on the other hand admitted the factum of the Lokpriya Social Club being opened in the leased premises in March 1968 and the club functioning 187 in the premises since then. He however contened that he had neither sublet for rent nor otherwise parted with the pos- session of the premises to the club. His case was that he continued to have possession of the premises for doing business in gold jewellery and cloth on commission basis in a small portion of the building but being the founder of the club, he had provided the club a room to have its office and a hall for the club members to assemble and play games such as cards, chess, chopar etc. In the trial of the suit, the respondent examined him- self and an Assistant in the office of the Registrar of Companies as witnesses on his side. The appellant examined himself and three other witnesses on his side to substanti- ate his contentions. The Trial Court held that the respondent had failed to prove that the appellant had sublet the premises to the Lokpriya Social Club for rent and that the evidence only warranted an inference that the appellant had allowed the club to use the premises as a licencee and as such, the appellant was not liable to be evicted. The Appellate Court, while concurring with the Trial Court that the evidence did not establish any subletting of the premises for rent, nevertheless held that there were adequate materials to hold that the appellant had parted with the possession of the premises in favour of the club and such parting of posses- sion would amount to subletting within the meaning of the Act and as such the appellant was liable to be evicted. Consequently, the Appellate Court passed a decree for evic- tion against the appellant. The Second Appeal to the High Court by the appellant did not meet with success and hence he has approached this Court by way of appeal by special leave. Since the first ground on which eviction was sought for was the subletting of the premises to the Lokpriya Social Club, the question whether the appellant was receiving any rent or not from the club had loomed large in the proceed- ings before the Trial Court and the Appellate Court. The appellant’s categoric stand that he was not receiving any rent from the Club and his permitting the club to use the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 7 premises was not for any monetary return could not be dis- lodged by the respondent by specific materials. However, after the appellant had filed this appeal, the respondent has been able to obtain copies of the Managing Committee’s reports, balance sheets and auditor’s reports of the club for the years 1968 to 1976. It is relevant to mention here that the club has been registered as a limited company under the Indian Companies Act, 1956. As a registered company, it had to prepare audited balance 188 sheets every year and present the same together with the Auditor’s Report to the members of the club and have the same approved. The respondent seeks permission of the Court to have the Managing Committee’s reports, the Auditor’s Reports and the balance sheets filed as additional evidence in the appeal and for that purpose he has filed CMP No. 906/79 under Order 41 Rule 27 C.P.C. The learned counsel for the appellant vehemently opposed the filing of additional documents by the respondent as additional evidence on the ground these documents ought to have been filed before the trial court or the Appellate Court and hence they cannot be filed now. It was also contended that if additional docu- ments are received in evidence at this stage, the appellant will have no opportunity to adduce contraevidence. We will take up the question whether CMP No. 906/79 should be al- lowed or not for consideration later. We will first examine whether even without these documents the order of eviction passed by the Appellate Court and confirmed by the High Court can be sustained or not. It may be recalled that the decree for eviction against the appellant has been passed on the ground that though subletting of the premises for rent has not been proved, yet the appellant must be held to have parted with possession of a portion of the premises to the club and such parting with possession would attract Section 13(1)(e) of the Rajasthan Premises (Control of Rent & Eviction) Act, 1950 (for short the Act). On a reading of sub-clause(e) of Section 13(1), it is seen that a tenant will render himself liable for evic- tion if he has "assigned, sublet or otherwise parted with the possession of, the whole or any part of the premises without the permission of landlord." Consequently even if a tenant parts with possession of the whole or any part of the premises without assigning or subletting the premises, he would still be liable to be evicted from the premises under the Act. If from this perspective, the user of the premises by the club is examined, it can certainly be held that the appellant had parted with the possession of the premises as envisaged in clause (e) of sub-section 1 of Section 13. This conclusion is warranted by several factors. Admittedly, when the club began to function in the leased premises, a name board carrying the name of the Club came to be exhibited in the premises. It is also admitted that the members of the club assemble at the premises everyday and play cards and other indoor games from evening till about midnight. Though the appellant would say that the club members cannot have access to the premises unless he or in his absence his brother or son opens the premises, there is no evidence to show that the appellant had at any time exercised his right to exclusive 189 possession and kept the premises locked and denied the members of the club entry to the premises. That apart there is a significant fact which has escaped the notice of the Appellate Court and the High Court viz that the club has its registered office at the leased premises. Section 146 of the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 7 Indian Companies Act enjoins every company to have a regis- tered office to which all communications and notices may be addressed. Once a company has a registered office it is bound to comply with several provisions of the Companies Act, viz. (a) the register of members is to be kept there (Section 163; (b) the right of inspection has to take place there (Section 163); (c) the register of directions, etc., is also to be kept there (Section 303): (d) the account books are to be maintained there unless the directors decide otherwise (Section 20): (e) the register of mortgages and charges and copies of registered documents are also to be kept there (Section 143); and the right of inspection of them is to be exercised there (Section 144). (f) service of documents should be effected there. These requirements of the Act have to be complied with by the club by virtue of its registered office being situated in the leased premises. The appellant cannot prevent the club from performing its statutory duties so long as the club has its registered office in the premises. Hence this factor also warrants the view that the appellant had parted with possession of the major portion of the premises to the club. In such circum- stances we see no merit in the contention of the appellant that the user of a portion of the premises by the club is only of a permissive nature and that there was no parting with possession of the premises to the club. The Appellate Court and the High Court were therefore, right in holding that the user of the premises by the club would amount to the appellant having parted with possession of a portion of the premises" as contemplated under Section 13(1)(e) of the Act. Learned counsel for the appellant referred us to Smt. Rajbir Kaur & Anr. v. M/s. S. Chokesiri & Co., JT 1988 3 SC 593 and argued that even if the appellant had conferred rights of exclusive possession to the club over a portion of the leased premises, the club would not be a sub-lessee but only a licencee of the appellant. We are unable to accept this argument because of various factors. In the first place, in Smt. Rajbir Kaur, (supra) it was clearly found that in the documents which had been brought about between the parties. the occupants were inducted into possession only as licencees and not as lessees. Secondly, the case arose under the East Punjab Rent Restriction Act in which Section 13 refers only to a tenant transferring his right under the lease or subletting the entire building or any portion thereof whereas in Section 13(1)(e) of the Rajasthan Premises (Control 190 of Rent and Eviction) Act with which we are concerned, there is reference to a tenant assigning, subletting or otherwise parting with the possession of the whole or any part of the premises without the permission of the landlord. In such circumstances, the judgment in Smt. Rajbir Kaur & Anr., (supra) cannot be of any avail to the appellant. Coming now to C.M.P. No. 906/79 filed by the respondent for receiving certain documents as additional evidence, we have already stated that these documents consist of the reports of the Managing Committee, the balance sheets and the auditor’s reports for the years 1968 to 1976. Though there are as many as 25 documents filed along with the application they really constitute 8 sets of documents pertaining to the period 1963 to 1976 except for the year 1969. The purpose of filing these documents is to show that in each of the years in question it has been stated in the auditor’s report that the rent of the club premises has not been determined and provided for as the matter is under http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 7 litigation. Mr. Sanghi, learned counsel for the respondent submitted that the explanation given in the auditor’s re- ports for provision not having been made in the balance sheet for payment of rent by the club was not because the club had been allowed free user of the premises without payment of rent but because there was litigation regarding the user of the premises by the club. The further argument was that the auditor’s report clearly showed that the club was bound to pay rent to the appellant for the user of the premises but such payment was being deferred in view of the pendency of the eviction suit between the respondent and the appellant. Mr. Sanghi stated that there cannot be any objec- tion to the additional documents being received in evidence because they were reports and balance-sheets submitted by the club, of which the appellant is a member, to the Regis- trar of Companies and hence there is no question of the appellant being taken by surprise by the contents of the documents. On the other hand, the learned counsel for the appellant vehemently contended that the respondent is not entitled under law to file documents by way of additional evidence at this belated stage of matters because the docu- ments were in existence even when the parties went to trial before the Trial Court and as such the respondent should have acted diligently and either summoned for the documents from the office of the Registrar of Companies or obtained copies of them and filed them in Court during the trial or atleast when the matter was before the first Appellate Court. On a consideration of the matter we think the objections raised 191 by the appellant’s counsel for the filing of additional evidence by the respondent in the appeal proceedings before us merits acceptance. It is true that the documents sought to be filed by way of additional evidence are indisputably the audited balance sheets and reports submitted by the club but even so the fact remains that all the documents could have been obtained and filed by the respondent before the Trial Court itself since the judgment had been rendered by the Trial Court only on 22.2. 1977. Even if the respondent was not able to file the documents before the Trial Court, he could have filed the documents before the Appellate Court and sought its permission to file them as additional evi- dence. Even before the High Court there was no attempt in this behalf. No satisfactory explanation has been offered by the respondent for having failed to produce the documents before the Courts below or the High Court. In such circum- stances, we see no justification to allow C.M.P. No. 906/79 and permit the respondent to file the documents in question as additional evidence in the proceedings. Accordingly C.M.P. No. 906/79 is dismissed. In spite of the dismissal of C.M.P. No. 906/79, since we have sustained the view taken by the first Appellate Court and the High Court that the appellant had parted with pos- session of a major portion of the leased premises in favour of the Lokpriya Social Club and such parting with possession would attract the operation of Section 13( 1 )(e) of the Act, we find no merit in the appeal and accordingly it will stand dismissed. The appellant is, however, given three months time from today to vacate and deliver vacant posses- sion of the premises to the respondent subject to his filing an undertaking in the usual terms within a period of four weeks from today. There will be no order as to costs. R.S.S. Appeal & Petition dismissed. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 7 192