M/S KANHIYA SINGH SANTOK SINGH vs. KARTAR SINGH

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.1525 OF 2009 (Arising out of SLP©No.5312 of 2008) M/s Kanhiya Singh Santok Singh & Ors. ..Appellants Versus Kartar Singh ..Respondent J U D G M E N T TARUN CHATTERJEE,J. 1. Leave granted. 2. This appeal is directed against the final judgment and th order dated 10 of January, 2008 of the High Court of Rajasthan, at Jaipur being S.B. Civil Appeal No. 486 of 2002, whereby the High Court had dismissed the application filed by the appellants for being substituted as legal representatives of one Santok Singh who had died subsequently during the long drawn legal battle between the parties, and dismissed 1 the Second appeal filed by the appellants as having been abated. 3. The facts leading to the filing of this appeal are stated briefly as under : - The dispute relates to a shop situated at Madanganj, District Kishangarh, Rajasthan. The appellants belonged to a joint family consisting of Santok Singh, father of the appellants (now deceased), and the appellants namely, Man Mohan Singh and Jaswant Singh. Their third brother namely, Balbeer Singh had already separated during the lifetime of the father of the appellants and he runs his own business. 4. The appellants along with their father were carrying on business of motor spare parts as well as a Kerosene th Retail outlet business. On 24 of February, 1997, the respondent filed a suit for eviction against the father of the appellants Late Santok Singh (since deceased) and the firm owned by him namely M/s Kanhiya Singh Santok Singh on the ground of bonafide requirement. By th an order dated 30 of July, 1997, the Additional Civil 2 Judge, Kishangarh, held that the respondent had failed to prove his bonafide requirement and, therefore, dismissed the suit. Thereafter, the respondent filed a first appeal before the Additional District and Sessions Judge, th Kishangarh, Ajmer. On 5 of October, 2002, the First Appellate Court allowed the appeal and decreed the suit for eviction against the father of the appellants, Santok Singh (since deceased) and his firm. Aggrieved by the aforesaid decree, late Santok Singh and the firm through late Santok Singh filed a Second Appeal before the High Court of Rajasthan at Jaipur being S.B. Civil Second Appeal No. 486 of 2002. th 5. On 18 of September, 2006, the father of the appellants late Santok Singh died leaving behind his widow and three sons, out of whom the appellants being two of them, were living with late Santok Singh at the time of his death. The third son had already separated from the joint family and started a business of his own. th On 26 of October, 2006, the appellants filed an application for being substituted under Order 22 Rule 3 3 CPC as legal representatives of late Santok Singh, having specifically mentioned in the said application that they were ordinarily carrying on business along with their father as the members of his family till the time of his death. 6. On 16th of April, 2007, the respondent filed a reply opposing the application filed by the appellants for substitution as legal representatives of late Santok Singh and prayed that the appeal be dismissed as abated. 7. The High Court by the impugned order rejected the application and dismissed the appeal of the appellants as abated. 8. It is against this order of the High Court that the appellants have filed this Special Leave Petition, which on grant of leave was heard by us in the presence of the learned counsel appearing for the parties. 9. The relevant issue which is to be determined in this appeal is whether the two sons of late Santok Singh can be substituted as his legal representatives under Order 22 Rule 3 CPC pursuant to the provisions of 4 section 3 (vii) of the Rajasthan Premises (Control of Rent & Eviction) Act, 1950 (hereinafter referred to as the “Act” in short). 10.Before delving further into the issue, it is necessary to reproduce the above mentioned section, namely section 3 (vii) of the Act which runs as under: 3 (vii): “ tenant ” means- a. the person by whom or on whose account or behalf rent is, or, but for a contract express or implied would be payable for any premises to his landlord including the person who is continuing in its possession after the termination of his tenancy otherwise than by a decree for eviction passed under the provisions of this Act; and b. in the event of death of the person as is referred to in sub-clause (a), his surviving spouse, son, daughter and other heir in accordance with the personal law applicable to him who had been, in the case of premises leased out for residential purpose, ordinarily residing and in the case of premises leased out for commercial or business purposes, ordinarily carrying on business with him in such premises as member of his family upto his death. (emphasis supplied) 11. The learned counsel appearing on behalf of the respondent however contended at the first instance that 5 the appeal in this Court itself is not entertainable as the appellants cannot be substituted as legal representatives of late Santok Singh in spite of the fact that they are his sons, in view of the provisions of section 3 (vii) of the Act. It was his contention that since the original tenant had died during the pendency of the Second Appeal, the Second Appeal filed by him before the High Court was bound to have been abated, unless his heirs and legal representatives who satisfied the requirements under section 3 (vii) of the Act, were brought on record. Therefore he argued that the High Court had correctly rejected the application of the appellants finding them unfit to be declared as legal representatives of late Santok Singh under Order 22 Rule 3 of the CPC, since they did not come within the category of “tenants” under section 3 (vii) of the Act. The respondent contended that a partition had already taken place by way of family st settlement in the family of the original tenant on 1 of August, 1974, and this fact was categorically admitted by st him in his statement recorded on 31 of March, 1990. 6 Therefore, the appellants were not ordinarily carrying on business as the members of the family of late Santok Singh till the time of his death, to be substituted in his place and thus were not eligible to be brought on record as his heirs and legal representatives under Section 3 (vii) of the Act. This is so because only those legal representatives would become tenants in case of premises leased out for commercial or business purposes, who were ordinarily carrying on business with late Santok Singh as members of his family upto his death. It is relevant to mention at this stage that simply because the appellants claimed to be in business at the time of his death with late Santok Singh, would not bring them within the definition of “tenant” unless they were carrying on business in the suit premises with late Santok Singh at the time of his death as a member of his family. Therefore, it was the contention of the respondent that since a partition amongst the members of the family of Late Santok Singh and the appellants had already st taken place by virtue of a family settlement dated 1 of 7 August, 1974 and the members of the family including the appellants had started their own business, it could not be said that the appellants were entitled to be substituted as legal representatives of late Santok Singh to prosecute the second appeal filed by him against the eviction decree nor they could be entitled to file this appeal in this Court. 12. The learned counsel appearing on behalf of the appellants on the other hand argued that the High Court was wrong in placing reliance only on one part of the deposition of Late Santok Singh where he had stated that all his three sons had separate business and he had his own individual business, before the Court of Civil Judge and Additional Chief Judicial st Magistrate, Kishangarh, on 31 of March, 1990. Based on this, the High Court concluded that the appellants had separate business and were not part of the same business of Santok Singh at the time of his death, to be substituted as tenants in his place and thus could not be substituted as his legal 8 representatives who could carry forward the appeal filed by late Sanotk Singh against the eviction decree passed against him. The learned counsel appearing for the appellants contended that the High Court had erroneously overlooked another part of the same deposition where late Santok Singh had mentioned, “Man Mohan Singh is my second son who is the manager of my shop”. Therefore, according to the appellants, this in fact directly proved that at least one son namely Man Mohan Singh was helping his father in his own business at the time of his death and thus he fell within the meaning of “tenant” under Section 3 (vii) of the Act. From the deposition, it is not clear whether the appellants were in fact a part of the business of late Santok Singh and were carrying on business with him till the time of his death or not. On one hand, it is apparent that one son namely Balbeer Singh had a separate business, but the status of the other two sons cannot be ascertained clearly from the records before us. The fact that one of 9 the appellants’ was a manager of the disputed shop can have two meanings. The first one being that he was actually carrying on the business along with his father Santok Singh till the time of his death. The other being that the appellant Man Mohan Singh was only working as an employee in the shop of his father, his designation being that of a manager and was not a part of the same business. The High Court had overlooked this disputed question of fact and held that the three sons had separate business for which they could not fall under the category of “tenant” under the provisions of the Act. Furthermore, this question of fact cannot be decided without permitting the parties to lead evidence in respect of their respective cases and without coming to a finding on such question of fact by the court. In this state of affairs, pending the disposal of the Second Appeal, the High Court ought to have sent the case to the trial court to determine the status of the appellants as legal representatives of late Santok Singh after 10 permitting the parties to adduce evidence, under the provisions of Order 22 Rule 5 of CPC, which deals exclusively with the determination of question as to the legal representatives of a deceased. For a proper understanding of the above stated position, it is necessary to reproduce the provision which runs as follows: “Rule 5: Determination of question as to legal representative- Where a question arises as to whether any person is or is not the legal representative of a deceased plaintiff or a deceased defendant, such question shall be determined by the Court. Provided that where such question arises before an Appellate Court, that Court may, before determining the question, direct any subordinate Court to try the question and to return the records together with evidence, if any, recorded at such trial, its findings and reasons therefore, and the Appellate Court may take the same into consideration in determining the question.” 13. Thus considering the ambiguous position regarding the status of the appellants relating to their status as tenants, it was necessary for the High Court to remit the 11 matter to the trial Court for a proper determination of the factual aspects whether the appellants were in fact carrying on business with late Santok Singh at the time of his death by taking evidence and thereafter, come to a finding whether the appellants shall be brought on record in the second appeal as the legal representatives of late Santok Singh. 14. We need to take note of another aspect in this matter. It was contended by the respondent that even if it is proved that the appellants were carrying on business with the original tenant late Santok Singh, this would not fulfill the requirements laid down under section 3 (vii) of the Act which necessitates that the heirs and legal representatives of the tenant should have been carrying on business with him as his family members upto the time of his death. Therefore, it was his contention that going by the settlement arrived at by st the family on 1 of August, 1974, it is amply clear that the family had partitioned and the brothers were living independently of late Santok Singh and running 12 their own business. At this stage, we cannot accept this argument advanced by the learned counsel appearing on behalf of the respondent. In any view of the matter, the alleged settlement arrived at by the family and signed by its members do not conclusively point out to the fact that the members had separated and they ceased to exist as a Joint Hindu family of late Santok Singh. It is evident from the settlement deed that at the time of the execution of the said document, the appellants namely Jaswant Singh and Man Mohan Singh were minors and it was signed by Santok Singh himself on their behalf. Moreover, it is apparent that the said document only distributed the capital of the business and did not in any way divide the business among the members of the family. Thus the said document indicated shares of each party in the business to be carried on. Again if we go through the statement of the second witness who was a part of the settlement arrived as a witness, and had put his signature thereof as the same, it further illustrates 13 that the settlement was for the partition of capital of the business and not the business in itself. The above mentioned statement is produced herein for a better understanding: “ In my presence partition of capital of Joint Hindu Family of Kanhaiya Singh Santok Singh has been done in equal 5 shares of Rs. 33, 923.64 today on 1.8.74 which they all have accepted before me having received and credited in books and I have signed in the capacity of witness as desired by them.” Therefore it is evident that the appellants were the members of the same family to which late Santok Singh belonged. The only thing that needs to be determined is whether they were ordinarily carrying on business at the time of his death. This according to us should be decided by the trial Court according to the provisions of Order 22 Rule 5 of CPC as has already been stated here by production of oral and documentary evidence before the trial Court. 15.However, we make it clear that any observation made by us in this judgment on the above aspect of the 14 matter and also of the High Court, would not be taken as conclusive and it would be open to the court to come to a finding without being influenced by the aforesaid observations made in this judgment and also the observations made by the High Court in the impugned judgment. It may be mentioned here that the parties would be at liberty to rely on any documentary evidence including the deed of settlement if not already produced in the court which may be permitted to be produced and the trial Court shall also permit the parties to adduce evidence in support of the respective cases and thereafter, come to a finding on the status of the appellants and send such findings along with the records to the High Court for final disposal of the second appeal. 16.In view of our discussions made hereinabove, the impugned Judgment of the High Court is liable to be set aside and, accordingly, it is set aside. 17.The matter is now remitted back to the High Court, who in turn, shall direct the trial Court to take 15 evidence in the manner indicated above and after considering the evidence (documentary and oral) brought on record by the parties shall make a finding on the status of the appellants and the record, thereafter may be sent back to the High Court with the findings and the evidence that would be adduced and already on record and only thereafter, the High Court shall dispose of the second appeal. If the High Court is of the view that the appellants shall be substituted in place of late Santok Singh, in that case, the High Court shall decide the appeal on merits after giving hearing to the parties and after passing a reasoned judgment in accordance with law. In the event, the High Court finds that the appellants cannot be substituted in place of late Santok Singh, then the High Court shall pass an order disposing of the appeal as abated. The High Court shall direct the trial Court to take evidence and send the records with its findings within six weeks from the date of receipt of a copy of an order of the High Court to it. 16 18.The appeal is accordingly allowed to the extent indicated above. There will be no order as to costs. ……………………J. [Tarun Chatterjee] New Delhi; …………………….J. March 04, 2009. [Aftab Alam] 17