Full Judgment Text
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PETITIONER:
M.M. CHAWLA
Vs.
RESPONDENT:
J.S. SETHI
DATE OF JUDGMENT:
15/09/1969
BENCH:
ACT:
Delhi Rent Control Act 1958--Suit for ejectment for non-
payment of rent for three consecutive months--Tenant in
written statement claiming fixation of standard rent--Such
claim made after period of limitation laid dawn in s. 12
cannot be entertained--Ss. 4, 5, 6 or 15(3) do not support
claim--Benefit under s. 14(2) for a second time barred by
proviso to sub-section.
HEADNOTE:
The appellant was the tenant since before 1958 of certain
premises in Delhi belonging to the respondent. The latter
filed a proceeding for electing the appellant under s. 14(1)
of the Delhi Rent Control Act, 1958, on the plea of non-
payment of rent for seven months. Persuant to the direction
of the Rent Controller the appellant paid the arrears under
s. 141.2) of the Act and the proceeding was disposed of.
The appellant again committed default in payment of rent for
three consecutive months and the respondent again filed a
fresh proceeding for his ejectment under s. 14(1). In his
written statement the appellant asked the Rent Controller to
fix the standard rent of the premises and further to give
him again the benefit of 14(2). The Rent Controller rejected
these pleas and passed an order’ in ejectment. Appeals
before the Rent Control Tribunal and the High Court failed.
In appeal by special leave before this Court the appellant
contended that the order of the Rent Controller was illegal
because he failed to fix the standard rent as claimed by
the appellant. He also contended that the limitation
period prescribed in s. 12 of the Act for an application for
fixation of standard rent did not apply where the claim
made as a defence in a suit for ejectment under s.
14(/)(c), and that in any event he was entitled to the
benefit of s. 14(2).
HELD: (i) The appellant’s plea that the Rent Controller was
to fix the standard rent when the appellant asked for its
fixation in his written statement must be rejected.
(a) The prohibition in ss 4 and 5 of the Act operates only
after the standard rent has been fixed and not before.
Until the Rent Controller has fixed the standard rent under
s. 9. the contract between the landlord and tenant
determines the liability. Section 6 cannot be interpreted
to mean that standard rent can be regarded as fixed without-
an order the Controller. [400 F-H]
(b) When s. 15(3) refers to a ease in which there is a
"dispute as to amount payable by the tenant" the dispute
referred to is about contractual rent payable and not about
the standard real. The "having regard to the. provisions of
the Act" has reference to ss. 9 and 12. The scheme of sub-s.
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(3) of s 15 is that the interim rent will be paid at the
rate ordered by the Controller and if before the proceeding
is disposed of standard rent is fixed by the Controller in
an application under s.12 then in order to obtain the
benefit of s.6 the tenant must pay the arrears calculated on
the basis of the standard rent within one month from the
date on which the standard rent is fixed or within such
further time as the Controller may allow.[402 B-G]
391
If in a proceeding under s. 14(1)(a) the tenant raises
by way of defence a contention that the standard rent be
determined the Controller may treat that as an application
under s. 12 and deal with it according to law. But the Act
confers no power under s. 15(3) upon the Controller. The
power to determine standard rent is exercisable under s.
12 only. [402 H]
(e) Acceptance of the appellant’s contention would lead to
anomalous results. Under s. 12 standard rent may be given
retrospective operation for not more than one year. But if
a tenant is in arrears for more than one year, on the
contention of the appellant, the tenant would be liable to
pay arrears at the rate of standard rent determined for a
period longer than one year before the date on which he made
a claim in his written statement for determination of
standard rent and may be entitled to reopen closed
transactions. The legislature could not have intended that
the tenant in default should be entitled to evade the
statutory period of limitation prescribed by the expedient
of refusing to make an application so as to obtain an
advantage to which he is not entitled if he moves the
Controller in a substantive application for &.termination
of standard rent. [404 E---F]
M/s. Suraj Balram Sawhney & Sons v. Dr. D. Kid, (1965) 67
P.L.R. 197, 8. K. Chatterjee & Anr. v.J.N. Ghoshal, (1966)
P.L.R. (Delhi Section) 354 and Chander Bhan v. Nand Lal &
Anr. (1969) All India Rent Control Journal 629, disapproved.
Jiwan Industries Private Ltd. v. Santosh & Company,
(1965) 67 P.L.R. 241, Lala Manohar Led Nathan Mal v. Medal
Lal Murari Lal, A.I.R. 1956 Pb. 190, and Smt. Radhey
Piari v. S. Kalyan Singh, A.I.R. 1959 Punjab, 508,
referred to..
(ii) The earlier proceeding against the appellant was
disposed of on his payment of arrears of rent for seven
months. Thereby the appellant had on the earlier occasion
obtained the benefit of s. 14(2). Having again made default
in payment of rent and not having made any payment under s.
15, he was not entitled for a second time to the benefit of
s. 14-(2). The words "no tenant shall be entitled to the
benefit under this sub-section in the proviso sub-s. (2)
of s. 14 are not directory. Even on the assumption that the
proviso is not mandatory there was no justification for
interfering with the finding of the High Court that the
appellant was not entitled to the benefit of s. 14(2). [405
E-G]
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1461 of 1969.
Appeal by special leave from the judgment and decree
dated January 24, 1969 of the Delhi High Court in S.A.O. No.
203-D of 1966.
B.C. Misra and R.P. Aggarwal, .for the appellant.
Hardev Singh and S.K. Gambhir, for the respondent.
The Judgment of the Court was delivered by
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Shah, J. Man Mohan Chawla was since before l958 tenant
in certain premises in Delhi belonging to J.S. Sethi.
The contractual rent of the premises was Rs. 160 per month.
Sethi filed petition under s. 14(1) of the Delhi Rent
Control Act, 1958 for
392
an order in ejectment against Chawla on the plea that the
latter had committed default in paying rent for seven months
consecutively. Pursuant to a direction of the Rent
Controller, Chawla deposited the rent claimed, and the
amount deposited was paid over to Sethi and the proceeding
was disposed of.
Chawla again committed default for three consecutive
months, and Sethi commenced another proceeding under s.
14(1) of the Delhi Rent Control Act for an order in
ejectment. Chawla denied the claim that he had committed
default in payment of rent. He pleaded that he had on March
19, 1963 sent to Sethi Rs. 320 by a postal money order which
Sethi had refused to accept. Sethi denied that a money
order sent by Chawla was brought to him by the postal peon.
Chawla also pleaded that the contractual rent was excessive
and that the rent of the premises let to him could not
exceed Rs. 50 per month and prayed that standard rent may be
fixed by the Controller. The Controller rejected that
contention of Chawla and passed an order in ejectment. The
order of ejectment passed by the Controller was confirmed in
appeal by the Rent Control Tribunal, and a second appeal to
the High Court was also unsuccessful. Chawla has appealed
to. this Court with special ,leave.
In support of the appeal counsel for Chawla contended:
(i) that the Controller was bound to determine the standard
rent of the premises in the proceeding instituted by Sethi,
and since the Controller failed to do so the order in
ejectment was illegal; (ii) the Courts below were in error
in holding that Chawla could not obtain the benefit of s.
14(2) of the Delhi Rent Control Act, 1958; (iii) that the
legal presumption arising from the despatch of a postal
money order for Rs. 320 addressed to Sethi had been ignored
by all the courts; and (iv) that Chawla had made a deposit
of rent for three months and if that deposit be taken into
account Chawla was not in arrears for three consecutive
months at the date of the initiation of the proceeding.
Not much need be said about contentions (iii) and (iv).
The fourth plea was not raised before the Rent Controller
and the Rent Control Tribunal; it was sought to be urged for
the first time before the High Court and the High .Court
declined to entertain that plea. We have not permitted
counsel to raise that plea, for its determination depends
upon proof of facts which were never proved.
All the Courts have held that Chawla had failed to prove
his case that a postal money order for Rs. 320 sent by
Chawla was duly addressed to Sethi and that Sethi refused to
accept the postal money order when it was tendered to him.
The only evidence in support of that case was a postal
receipt for despatch of a money order for Rs. 320 to Sethi.
It did not bear the residential address
393
of Sethi. Sethi deposed that no one had tendered to him
the postal money order. His testimony has been believed.
The third contention must therefore fail.
We may now turn to the first and the second
contentions it is necessary to bear in mind that under the
Delhi Rent Act, a proceeding for recovery of rent does not
lie before the Controller; lies in the civil court. The
Controller is authorised to try a proceeding for ejectment
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or for determination or for determination of standard rent,
or for determination of fair rent in respect of a hotel and
lodging house.
The relevant provisions of the Delhi Rent Control Act,
1958 which have a bearing on the two contentions remaining
to be determined may first be noticed:
Section 2(k) defines "standard rent" as meaning in
relation to any premises, "the standard rent referred to in
section 6 or where the standard rent has been increased
under s. 7, such increased rent. Chapter II deals with the
quantum and the procedure for determination of standard
rent, and related matters. Section 6 of the Act deals with
the quantum of standard rent. Insofar as it is relevant, it
provides:
"(1) subject to the provisions of sub-
section (2), ’standard rent’, in relation to
any premises means--
(A) in the case of residential premises--
(1) where such premises have been let out
at any time before the 2nd day of June 1944--
(a) if the basic rent of such premises per
annum does not exceed six hundred rupees the
basic rent; or
(b) if the basic rent of such premises
per annum exceeds six hundred rupees, the
basic rent together with ten per cent of such
basic rent;
(2) where such premises have been let out
at, any time on or after the 2nd day of June
1944--
(a) in any case where the rent of such
premises has been fixed under the Delhi and
Ajmer-Merwara Rent Control Act, 1947, or the
Delhi and Ajmer Rent Control Act, 1952--
(i) if such rent per annum does not exceed
twelve hundred rupees, the rent so fixed; or
394
(ii) if such rent per annum exceeds twelve
hundred rupees, the rent so fixed together
with ten per cent of such rent;
(b) in any case, the rent calculated
on the basis of seven and one-half per cent
per annum of the aggregate amount of the
reasonable cost of construction and the market
price of the land comprised in the premises on
the date of the commencement of the
construction:
Provided that where the rent so calculated
exceeds twelve hundred rupees per annum, this
clause shall have effect as if for the words
"seven and one half per cent", the words
"eight and one-fourth per cent" has been
substituted:
Section 7 provides for lawful increase of standard rent in
certain cases and for recovery of other charges. Section 9
authorises the Controller to fix the standard rent of the
premises. In so far as it is relevant, it provides:
"(1) The Controller shall, on an
application made to him in this behalf,
either by the landlord or by the tenant, in
the prescribed manner, fix in respect of any
premises--
(i) the standard rent referred to in section
6; or
(ii) the increase, if any, referred to in
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section 7;
(2) In fixing the standard rent of any
premises or the lawful increase thereof, the
Controller shall fix an amount which appears
to him to be reasonable having regard to the
provisions of section 6 or section 7 and the
circumstances of the case.
(3)
(4)
(5) the standard rent shall in all cases
be fixed for a tenancy of twelve months:
Provided that where any premises are let
or re-let for a period of less than twelve
months, the standard rent for such tenancy
shall bear the same proportion to the annual
standard rent as the period of tenancy bears
to twelve months.
(6)
395
(7) In fixing the standard rent of any
premises under this section, the Controller
shall specify a date from which the standard
rent so fixed shall be deemed to have effect;
Provided that in no case the date so
specified shall be earlier than one year prior
to the date of the filing of the application
for the fixation of the standard rent."
Section 10 provides for fixation of interim rent in an
application for determination of standard rent. That
section states:
"If an application for fixing the standard
rent or for determining the lawful increase of
such rent is made under sect,ion 9, the
Controller shall, as expeditiously as
possible, make an order specifying the amount
of the rent or the lawful increase to be paid
by the tenant to the landlord pending final
decision on the application and shall appoint
the date from which the rent or lawful
increase so specified shall be deemed to have
effect".
Section 12 insofar as it is relevant provides:
"Any landlord or tenant may file an
application to the Controller for fixing the
standard rent of the premises or for
determining the lawful increase of such
rent,--
(a) in the case of any premises which were
let, or in which the cause of action for
lawful increase of rent arose before the
commencement of this Act, within two years
from such commencement;
(b) in the case of any premises let after
the commencement of this Act,--
(i) where the application is made by the
landlord, within two years from the date on
which the premises were let. to the tenant
against whom the application is made;
(ii) where the application is made by the
tenant, within two years from the date on
which the premises were let to the tenant; and
(c) in the case of any premises in which
the cause of action for lawful increase of
rent arises after the commencement of this
Act, within two years from the date on which
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the cause of action arises:
Provided that the Controller may entertain
the application after the expiry of the said
period of two years,
396
if he is satisfied that the applicant was
prevented by sufficient cause from filing the
application in time".
An application for fixation of standard rent must be made
within two years of the date of the commencement of the Act
if the premises were let before the date of the commencement
of the Act, and if the premises were let after the
commencement of the Act within two years from the date of
letting. The Controller is authorised to entertain the
application after expiry of the period of two years if he is
satisfied that the applicant was prevented by sufficient
cause from filing the application in time. Section 4
modifies the contract for payment of rent. It provides:
"(1) Except where rent is liable to
periodical increase by virtue of an agreement
entered into before the 1st day of January
1939, no tenant shall, notwithstanding any
agreement to the contrary, be liable to pay to
his landlord for the occupation of any
premises any amount in excess of the standard
rent of the premises, unless, such amount is a
lawful increase of the standard rent in
accordance with the provisions of this Act.
(2) Subject to the provisions of sub-
section (1), any agreement for the payment of
rent in excess of the standard rent shall be
construed as if it were an agreement for the
payment of the standard rent only".
By section 5 it is provided:
"(1) Subject to the provisions of this
Act, no person shall claim or receive any rent
in excess of the standard rent,
notwithstanding any agreement to the contrary.
Section 14 which is in Ch. III deals with protection of
tenant against eviction. Insofar as it is relevant the
section provides:
"(1) Notwithstanding anything to the
contrary contained in any other law or
contract, no order or decree for the recovery
of possession of any premises shall be made by
any court or Controller in favour of the
landlord against a tenant:
Provided that the Controller may, on an
application made to him in the prescribed
manner, make an order for the recovery of
possession of the premises on one or more of
the following grounds only; namely :-
(a) That the tenant has neither paid nor
tendered the whole of the arrears of the rent
legally recoverable from him within two months
of the date on which a
397
notice of demand for the arrears of rent has
been served on him by the landlord in the
manner provided in section 106 of the Transfer
of Property Act, 1882;
(2) No order for the recovery of
possession of any premises shall be made on
the ground specified in clause (a) of the
proviso to sub-section (1), if the tenant
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makes payment or deposits as required by
section 15:
Provided that no tenant shall be entitled
to the benefit under this sub-section, if,
having obtained such benefit once in respect
of any premises, he again makes a default in
the payment of rent of those premises for
three consecutive months.
Section 15, insofar as it is relevant,
provides:
"(1) In every proceeding for the recovery
of possession of any premises on th
e ground
specified in clause (a) of the proviso to sub-
section (1) of section 14, the Controller
shall, after giving the parties an opportunity
of being heard, make an order directing the
tenant to pay to the landlord or deposit with
the Controller within one month of the date of
the order, an amount calculated at the rate of
rent at which it was last paid for the period
for which the arrears of the rent were legally
recoverable from the tenant including the
period subsequent thereto upto the end of the
month previous to that in which payment or
deposit is made and to continue to pay or
deposit, month by month, by the fifteenth of
each succeeding month, a sum equivalent to the
rent at that rate.
(2)
(3 ) If, in any proceeding referred to in
sub-section (1), or sub-section (2), there is
any dispute as to the amount of rent payable
by the tenant, the Controller shall, within
fifteen days of the date of the first hearing
of the proceeding, fix an interim rent in
relation to the premises to be paid or
deposited in accordance with the provisions of
sub-section (1) or sub-section (2), as the
case may be, until the standard rent in
relation thereto is fixed having regard to the
provisions of this Act, and the amount of
arrears, if any, calculated on the basis of
the standard rent shall be paid or deposited
by the tenant within one month of the date on
which the standard rent
398
is fixed or such further time as the
Controller may allow in this behalf.
(4)
(5)
(6) If a tenant makes payment or deposit
as required by sub-section (1) or sub-section.
(3), no order shah be made for the recovery of
possession on the ground of default in the
payment of rent by the tenant, but the
Controller may allow such costs as he may deem
fit to the landlord.
(7) If a tenant falls to make payment
or deposit as required by this section, the
Controller may order the defence
against
eviction to be struck out and proceed with the
hearing of the application".
Counsel for Chawla maintained that the period of
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limitation prescribed by s. 12 only applies to petitions
made to the Controller by a landlord or a tenant for fixing
standard rent, but it has no application to a defence raised
to a petition for ejectment filed by a landlord under s. 14
that the contractual rent exceeds the standard rent and
requests that the standard rent be determined. Counsel
contends that since in the present case the Controller
failed, though expressly requested by Chawla by his written
statement to enquire into the standard rent payable the
proceedings were. vitiated and the order made by the
Controller was illegal. It is common ground that the
written statement was filed more than two years after the
date on which the tenancy commenced and if an application
under s. 12(a) or(b) was made on that date it would be
barred by the law of limitation. But counsel said that in
terms s. 12 applies to a substantive application and not to
a defence. He relied in respect of his contention to various
indication, which he contends, are to be found in the Act.
Counsel says that by virtue of the provisions of ss. 4 and 5
recovery of rent by a landlord in excess of the standard
rent is prohibited. But in our judgment the prohibition in
ss. 4 and 5 operates only after the standard rent of
premises is determined and not till then. So long as the
standard rent is not determined by the Controller, the
tenant must pay the contractual rent: after the standard
rent is determined the landlord becomes disentitled to
recover an amount in excess of the standard rent from the
date on which the determination operates.
We are unable to agree that standard rent of a given
tenement is by virtue of s. 6 of the Act a fixed quantity,
and the liability for payment of a tenant is circumscribed
thereby even if the standard rent is not fixed by order of
the Controller. Under the scheme of the Act standard rent
of a given tenement is that amount only which the Controller
determines. Until the standard rent is
399
fixed by the Controller the contract between the landlord
and the tenant determines the liability of the tenant to pay
rent. That is clear from the terms of s. 9 of the Act.
That section clearly indicates that the Controller alone has
the power to fix the standard rent, and it cannot be
determined out of court. An attempt by the parties to
determine by agreement the standard rent out of court is not
binding. By section 12 in an application for fixation of
standard rent of premises the Controller may give
retrospective operation to his adjudication for a period not
exceeding one year before the date of the application. The
scheme of the Act is entirely inconsistent with standard
rent being determined otherwise than by order of the
Controller. In our view, the prohibition against recovery
of rent in excess of the standard rent applies only from the
date on which the standard rent is determined by order of
the Controller and not before that date.
Counsel contends that by s. 15(3) it is expressly
contemplated that a request may be made’ for determination
of standard rent as a defence to an action in ejectment, and
since the Legislature has provided no time for making such a
defence, the bar of limitation prescribed by s. 12 has no
application. But the Legislature has provided for making an
application for determination of standard rent and has
prescribed a period of limitation in that behalf. Section 14
enables the landlord to file a petition in ejectment before
the Controller on the ground that the tenant has failed to
pay or tender the arrears of rent legally recoverable from
him within two, months of the date on which a notice of
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demand for the arrears of rent has been served on him by the
landlord In such a case under s. 15(1) where the rate of
rent is accepted but there is a dispute as to the payment of
rent, the Controller will proceed to determine. whether
payment according to the contract has been made. By sub-
section (1 ) of s. 15 it is provided that the Controller
shall make an order directing the tenant to pay to the
landlord or deposit with the Controller within one month of
the date of the order, an amount calculated at the rate at
which rent was last paid. But the clause in terms provides
that this has to be done after giving the parties an
opportunity of being heard. If the Controller was obliged
to pass an order calling upon the tenant to pay to the
landlord, or to deposit in his Court the amount of rent
calculated’ at the rate at which it was last paid for the
period for which the arrears of rent were legally
recoverable from the tenant, there would be no scope for a
hearing to be given to the tenant and it would put a premium
upon false claims by landlords. Even though the expression
"shall" is used, it is, in our judgment, directory. The
tenant is entitled to show that he has paid the rent
claimed’ from him. If he proves that he has paid the rent,
the demand for deposit of arrears under sub-section (1) of
s. 15 cannot be made. Sub-section (3) of s. 15 refers to
cases in which there is a dispute
400
as to the amount of rent payable by the tenant. In that
case the Controller has to fix within fifteen days of the
date of the first hearing of the proceeding, interim rent
for the premises to be paid or deposited in accordance with
the provisions of sub-section (1) until the standard rent
in relation thereto fixed having regard to the provisions of
the Act. The determination of interim rent will be for the
period after the date of the application and also for
arrears.
Counsel for Chawla contended that the expression "dispute as
to the amount of rent payable by the tenant" in sub-s. (3)
of s. 15 means a dispute raised by the tenant as to the
"standard rent payable". We are unable to agree. The
dispute, referred to in s. 15(3) is the dispute about
contractual rent payable. When such a dispute is raised the
Controller has, within fifteen days of the date of the first
heating of the proceeding, to fix interim rent payable by
the tenant in accordance with the provisions of sub-s. (1)
including the arrears, and such payment has to be made until
the standard rent in relation thereto is fixed "having
regard to the provisions of the Act". Sub-s. (3) provides
that "interim rent" is to be paid at the rate at which it
was last paid tilt standard rent is determined, but thereby
it is not implied that standard rent is to be determined as
an issue arising in the action for ejectment: the clause
only means that when there is a dispute relating to the rate
of contractual rent payable the Controller shall within
fifteen days of the date of the first hearing of the
proceeding fix the interim rent, and the amount so fixed
shall be paid by the tenant until the standard rent in
relation to the premises is fixed in an appropriate
proceeding under the Act. The expression "having regard to
the provisions of this Act" has in our judgment reference to
ss. 9 and 12. Payment of arrears and standard rent under
sub-s. (3) must be made within one month of the date on
which the standard rent is fixed, or within such further
time as the Controller may allow in that behalf.
The scheme of sub-s. 3 of s. 15 is only that the interim
rent will be paid at the rate ordered by the Controller, and
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before the proceeding is disposed of standard rent of the
premises is fixed by the Controller in an application under
s. 12, then in order to. obtain benefit of s. 6 the tenant
must pay the arrears calculated on the basis of the standard
rent within one month from the date on which the standard
rent is fixed or within such further time as the Controller
may allow.
If in a proceeding under s. 14(1)(a) the tenant raises
by way of defence a contention that the standard rent be
determined the Controller may treat that as an application
under s. 12 and deal with it according to law. But the Act,
confers no power under s. 15(3) upon the Controller. The
power to determine standard rent is exercisable under s. l 2
only.
401
Our attention was drawn to a number of decisions of the
Punjab and the Delhi High Courts in which it was held that
the Rent Controller has in a petition in ejectment
jurisdiction to determine, the standard rent payable by the
tenant. In Jiwan Industries Private Ltd. v. Santosh &
Company(1).--Bedi, J., held that the Rent Controller could
fix the standard rent in a proceeding in ejectment even
after the application of the landlord for ejectment of the
tenant had been dismissed. In Messrs Suraj Balram Sawhney &
Sons. v. Dr. D. Kiri(2)--Gurdev Singh, J., held that the
Controller had jurisdiction under s. 15(3) to determine the
standard rent in an application for ejectment based on the
plea of non˜payment of rent, if the tenant raised a
contention that the contractual rent is in excess of the
standard rent. The learned Judge was of the view that the
language of sub-s. (3) of s. 15 covers even those cases in
which an application for fixation of standard rent it made
independently would be barred by time prescribed under s. 12
of the Act, since the limitation prescribed under s. 12
applies only to an application made for fixation of standard
rent and not to a plea taken up by the tenant in defence to
an action for his eviction under proviso (a) to sub-s. (1)
of s. 14 of the Act. If the tenant deposits the arrears of
rent, observed the learned Judge, but at the same time
contends that the rent claimed from him is in excess of the
standard rent the Controller has to go into the question of
standard rent and he cannot order payment of the entire
arrears of rent deposited unless he finds that the arrears
so deposited are not in excess of the arrears calculated at
the rate at which, the standard rent is fixed.
In S.K. Chatterjee and Anr. v.J.N. Ghoshal(3) S.K. Kapur
J., held that the words "any dispute as to the amount of
rent payable by the tenant" in sub-s. (3) of s. 15 refers to
the dispute arising between the parties on account of claim
of a party for fixation of standard rent. The learned Judge
further held that s. 15 (3 ) in terms confers powers to
order payment or deposit of arrears at the interim rate of
rent. If the disagreement between the parties be both as to
agreed rent and the standard rent, the power will be
exercised under s. 15(3) because the standard rent will
prevail over the agreed rent. He also held that s. 15
provides a code by itself as to the nature of enquiry, the
Controller has to fix an interim rent within 15 days of the
date of the first hearing of the proceeding. If this has to
be done after a fullfledged enquiry compliance with section
15(3) would become impossible. This by itself indicates
that the authorities constituted under the Act are to makean
enquiry in a summary manner.
(1) (1965) 67 P.L.R. 241.
(2) (1965) 67 P.L.R.
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(3) (1966) P.L.R. (Delhi Section) 354.
402
V.S. Deshpande, J., in Chander Bhan v. Nand Lal and
Anr.(1)---observed that his observation in the case which is
under appeal in this case that the expression "having regard
to the provisions of this Act" used in s. 15 (3 ) seemed to
refer inter alia to ss. 9 and 12 of the Act, and that
observation was "not strictly necessary for the decision of
that case" inasmuch as there was no dispute as to the rate
of rent in that case and hence s. 15(3) was not attracted at
all. The learned Judge also observed that there were two
distinct provisions in the Act for fixation of standard
rent--the first in s. 9 under which an application for the
fixation of standard rent is made, for which limitation is
provided by s. 12 of the Act; the other is in s. 15(3) of
the Act, and that applies only when there is "a genuine
dispute" between the parties regarding the rate and the
amount of rent. These observations prompt the comment that
if the view expressed be correct the period of limitation
prescribed by s. 12 is rendered practically nugatory. If a
written statement filed in an application for ejectment
under s. 14(1)(a) raises no defence on the merits and
contains a request for determination of standard rent, it
would be illogical to hold that if made in a substantive
petition it would be barred, but because it is a request
made in a written statement in answer to a claim for
ejectment it is free of the limitation prescribed by s. 12.
It is to be noticed that under s. 12 standard rent may
be given retrospective operation for not more than one year.
But if a tenant is in arrears for more than one year, on the
contention advanced by counsel for Chawla the tenant would
be liable to pay arrears at the rate of standard rent
determined for a period longer than one year before the date
on which he made a claim in his written statement for
determination of standard rent and may be entitled to reopen
closed transactions. The legislature could not have
intended that the tenant in default should be entitled to
evade the statutory period of limitation prescribed by the
expedient of refusing to make an application so as to obtain
an advantage to which he is not entitled if he moves the
Controller in a substantive application for determination of
standard rent. In our view the expression "having regard to
the provisions of this Act" occurring in sub-s. (3) of s. 15
means "having regard to sections 9 and 12 and other relevant
provisions of the Act. In our view Deshpande, J., in the
judgment under appeal was right in the view that he took,
and that the refinement he sought to introduce in the latter
judgment in Chandrabhan v. Nand Lal and Anr.(1) cannot be
accepted as correct.
The judgments to which our attention was invited appear
to have proceeded upon earlier judgments of the Punjab High
Court in Lala Manohar Lal Nathan Mal v. Madan Lal Murari
Lal(2)
(1)[1969] All India Rent Control Journal 623.
(2) A. I. R. 1956 Pb. 190.
403
and Smt. Radhey Piari v.S. Kalyan Singh(1). But both these
cases were decided on the interpretation of ss. 8 to 11 of
the Delhi and Ajmer Rent Control Act 38 of 1952 in which it
was expressly provided that the standard rent shall be fixed
on an application made to the Court for that purpose or in
an application in any suit or in any proceeding. We need
express no opinion whether the cases under the Delhi and
Ajmer Rent Control Act 38 of 1952 were correctly decided.
But the difference in the phraseology used in the Delhi Rent
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Control Act 59 of 1958 does not appear to have been
noticed in the judgments cited at the Bar in support of the
contention that to a written statement filed by a tenant
when an application is made under s. 14(1)(a) the conditions
of s. 12 do not apply.
We are of the view that the Rent Controller, the Rent
Control Tribunal and the High Court were right in the view
they have expressed.
The second contention is also without substance. The
tenant had made no attempt to pay the rent which was
demanded of him. Sub-section (2) of s. 14 enacts that the
Controller shall not pass an order for recovery of
possession of any premises if the tenant makes payment or
deposit as required by s. 15. The bar to the jurisdiction
of the Controller arises when the tenant pays or deposits
interim rent as required by s. 15(3) and an application for
fixation of standard rent is not payment or deposit required
by s. s. 15. In any event by virtue of the proviso to sub-
s. (2) of s. 14 Chawla is not entitled to the benefit of
sub-s. (2) for he had earlier committed default in payment
of rent in respect of the premises and a proceeding was
instituted against him for recovery of possession. That
proceeding was disposed of after he deposited the amount of
rent due by him. By depositing the amount in court in the
previous proceeding, Chawla clearly obtained the benefit
under s. 14(2) in respect of the premises occupied by him as
a tenant. Thereafter he made another default in payment of
rent for three consecutive months. Chawla was, therefore,
not entitled to claim the protection of sub-s. (2) of s. 14
for he made no payment as required by s. 15 and also because
he had previously obtained the benefit of sub-s. (2) by
making a deposit in the earlier proceeding.
The contention of counsel for Chawla that the proceeding
started by Sethi against him was dismissed and that Chawla
had not obtained any benefit in respect of the premises
under sub-s. (2) of s. 14 does not require serious
consideration. Chawla obtained an order of disposal of the
proceeding by depositing the amount ordered to be deposited
by him under s. 15. That was clearly a
404
benefit which he obtained under s. 14(2). The plea that "no
tenant shall be entitled to the benefit under this sub-
section" is only directory is without substance. In any
event the High Court was of the view that having regard to
the conduct of Chawla he having committed default previously
and having obtained the benefit of sub-s. (2) in respect of
the premises he was not entitled to the same benefit in this
proceeding. Assuming that the proviso to sub-s. (2) of s.
14 is not mandatory on that question we express no
opinion--we are clearly of the view that the High Court
having declined to grant the benefit of sub-s. (2) of s. 14
to Chawla, no case is made out for our interference.
The appeal fails and is dismissed with costs.
Appeal dismissed.
405