SULEMAN NOORMOHAMED ETC. ETC. vs. UMARBHAI JANUBHAI

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 6 PETITIONER: SULEMAN NOORMOHAMED ETC. ETC. Vs. RESPONDENT: UMARBHAI JANUBHAI DATE OF JUDGMENT23/02/1978 BENCH: UNTWALIA, N.L. BENCH: UNTWALIA, N.L. SARKARIA, RANJIT SINGH CITATION: 1978 AIR 952 1978 SCR (3) 387 1978 SCC (2) 179 ACT: Civil Procedure Code-Order 23 Rule 3-While recording compromise whether court should mention that the compromise is lawful-Can it be presumed-Bombay Rent Act 1947-Sec. 12(3)b-Decree based on compromise whether a nullity- Statutory ground for eviction whether can be made out from the material before the court-Compromise deed by which tenant agrees to pay arrears of rent as demanded in the plaint, if sufficient. HEADNOTE: The appellant landlord filed a suit against the respondent tenant claiming a decree for eviction on grounds of non- payment of rent and for bonafide personal necessity in accordance with the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947. The respondent filed a written statement. An exparte decree was passed which was set aside on the application of the respondent. Ultimately, the suit was disposed of on the compromise between the parties. According to the terms of the compromise the tenant was to hand over possession of the suit premises to the landlord within a period of 3 years. The tenant did not vacate on the expiry of the period and contested the execution on the ground that the decree was a nullity. The Trial Court held that the decree was a nullity. That was upset by the Appellate Court. The High Court accepted the Revision Application filed by the tenant and held that the compromise decree, is a nullity and. therefore, cannot be executed. The High Court held that the order passed by the Court did not disclose any satisfaction recorded by the Court about the existence of one or more grounds of eviction under the Act, and in the compromise pursis also there is no admission on the part of the tenant express or implied. Allowing the appeal, HELD : 1. It has been laid down by the Court in the case of Nagindas Ramdas that existence of any of the statutory grounds is a sine quo non to the exercise of jurisdiction by the Rent Court in order to enable it to make a decree for eviction. It was also laid down that if at the time of passing of the decree there was some material before the Court on the basis of which the Court could be prima facie satisfied about the existence of a statutory ground for http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 6 eviction it would be presumed that the court was so satisfied and the decree for eviction though apparently passed on the basis of a compromise would be valid. This Court also held that such material might take the shape of either of evidence recorded or produced or express or implied admission made in the compromise agreement itself. In Roshanlal’s case this Court field that the Court can pass a decree on the basis of a compromise and that in such a situation the only thing to be seen is whether the compromise is in violation of the requirements of law. [389 C-G] Nagindas Ramdas v. Dalpatram Ichharam @ Brijram and Ors., [1974] 2 S.C.R. 544 and Roshan Lal v. Madan Lal, [1976] 2 S.C.R. 878, relied on. 2. There is abundant intrinsic material in the compromise itself to indicate that the decree passed upon its basis was not in violation of the Act but was in accordance With it. If there is no dispute about the standard rent or no bonafide dispute or the dispute raised is a mere pretence of it a decree can follow under section 12(3)(b) of the Act in a suit in which rent is not due for 6 months of more but is due even for lesser period. The tenant will get the protection against eviction in such a case only if he pays or tenders in court on the first date of hearing of the suit or such other date as the Court may fix. In the instant case, the High Court was not right that on the face 3 88 of the compromise pursis or the order passed thereon there was no material to show that the tenant had either expressly or impliedly suffered a decree for eviction as being liable to be evicted in accordance with section 12(3) (b). While recording the compromise under order 23 rule 3 of the Civil Procedure Code, it is not necessary for the Court to say in express terms in the order that it was satisfied that the compromise was a lawful one. It will be presumed to have done so unless the contrary is shown. But that apart, on examination of the plaint which certainly should be looked into and which must have been in the records of the Court at the time of passing of the compromise decree, it would be found that landlords had claimed arrears of rent for two months at the rate of Rs. 17/- per month and mesne profits also for one month upto the date of the suit at the same rate. They had also claimed electricity charges @ Rs. 2/- per month. In the compromise petition the same amount of rent, mesne profit and electric charges are admitted by the tenants to be payable to the landlords. There is nothing to indicate that any genuine dispute was raised by the tenant in regard to the standard rent or the electric charges nor is there anything to show that he had ever filed a Petition under section 11 of the Act or any other provision of law for fixation of standard rent. Nor was he able to show that the Court at his request had ever fixed any other date for payment of the said amount. In view of his admission in the compromise deed to pay the rent as demanded it is manifest that there was no dispute in the case in regard to the standard rent. The facts clearly show that the tenant had incurred liability to be evicted under the said provisions of law and the compromise decree was passed on the tenant’s impliedly admitting such liability. [390 F-G, 391 C-D, E-H, 392 A-B] JUDGMENT: CIVIL APPELLATE JURISDICTION : Civil Appeal No. 226 of 1976. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 6 (Appeal by Special Leave from the Judgment and Order dt. the 17th October, 1975 of the Gujarat High Court in Civil Revision Appln. No. 679 of 1972). P. H. Parekh, Manju Sharma & C. B. Singh for the Appellants. V. N. Ganpule for the respondent. The Judgment of the Court was delivered by UNTWALIA, J.-This is a decree-holders’ appeal by Special leave. The sole respondent is the judgment debtor. The appellants filed a suit against the respondent in the Small Causes Court at Ahmedabad in 1964 claiming a decree for eviction against him on the ground of non-payment of rent and bonafide personal necessity. The grounds made out were in accordance with the relevant provisions of The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947- hereinafter to be referred to as the Act. The respondent filed a written statement with a view to contest the suit. Eventually on account of the default of the defendant the suit was taken up for hearing ex-parte and an ex-parte decree was passed on the 16th of March, 1966. The defendant applied under Order IX Rule 13 of the Code of Civil Pro- cedure-hereinafter to be referred to as the Code, for setting aside the decree. It was set aside. But ultimately the suit was disposed of on the 1st March, 1967 on compromise between the parties. According to the terms of the compromise decree, the judgment-debtor was to hand over possession of the suit premises to the decree holders within a period of three years i.e. by 1st of March, 1970. But he did not do so. Thereupon the decree-holders filed an execution case to get 389 possession of the property. The respondent contested the execution on the ground that the decree was a nullity. The first Court accepted his plea but on appeal by the decree- holders it was held by the Appellate Court that the decree was not a nullity and was executable. The respondent filed a revision application in the Gujarat High Court which has been allowed. The High Court has accepted the respondent’s plea that the compromise decree is a nullity and hence cannot be executed. It is not necessary to review again and again all the earlier judgments of this Court on the point. It will be sufficient to refer only to two namely, Nagindas Ramdas v. Dalpatram Ichharam @ Brijram and Ors(1)-a judgment which is noticed by the High Court also in its order under appeal and the case of Roshan Lal v. Madan Lal(2). It was pointed out in Nagindas’s case (supra) by one of us (SarKaria J) that the existence of one of the. statutory grounds mentioned in sections 12 and 13 of the Act, as in the case of other similar States Statutes, is a; sine qua non to the exercise of jurisdiction by the Rent Court in order to enable it to make a decree for eviction. Parties by their consent cannot confer jurisdiction on the Rent Court to do something which according to the legislative mandate it could not do. The Court while recording a compromise under Order XXIII, Rule 3 of the Code has to satisfy itself that the agreement between the parties is lawful; in other words is not contrary to the provisions of the Act But it has been clearly laid down in Nagindas’s case at page 552 "........ that if at the time of the passing of the decree, there was some material before the Court, on the-basis of which, the Court could be prima facie satisfied,, about the existence of a statutory ground for eviction, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 6 it will be presumed that the Court was so satisfied and the decree for eviction, though apparently passed on the basis of a compromise, would be valid. Such material may take the shape either of evidence recorded or produced in the case, or, it may partly or wholly be in the shape of an express or implied admission made in the compromise agreement, itself,. . . ." In Roshan Lal’s case, one of us (Untwalia J.) following Nagindaes case reiterated the same view. At page 882 delivering the judgment of this Court, it has been said "The Court can pass a decree, on the basis of the compromise. In such a situation the only thing to be seen is whether the compromise is in violation of the requirement of the law. In other words, parties cannot be permitted to have a tenants eviction merely by agreement without anything more. The compromise must indicate either on its. face or in the background of other materials in the case that the tenant expressly or impliedly is agreeing to suffer a decree for eviction because the landlord, in the circumstances, is entitled to have such a decree under the law." (1) [1974] 2 S.C.R. 544. (2) [1976] 1 S.C.R. 878, 390 With reference to the requirement of the law under Order XXIII Rule 3 of the Code, it has been observed further on the same page :- If the agreement or compromise for the eviction of the tenant is found, on the facts of a particular case, to be in violation of a particular Rent Restriction or Control Act, the Court would refuse to record the compromise as it will not be a lawful agreement. If on the other hand, the Court is satisfied on consideration of the terms of the compromise and, if necessary, by considering them in the context of the pleadings and other materials in the case, that the agreement is lawful, as in any other suit, so in an eviction suit, the Court is bound to record the compromise and pass a decree in accordance therewith. Passings a decree for eviction on adjudication of the requisite facts or on their admission in a compromise either express or implied, is not different." The High Court has held the decree to be a nullity on the following grounds :- (1) Admittedly, the order passed by the learned Judge does not disclose any satisfaction recorded by him about the existence of one or more grounds of eviction under the Act. Naturally, therefore, the decree does not disclose that the learned Judge, who passed the eviction decree, was satisfied about the existence of any of the grounds for eviction. (2) In the compromise pursis also, there is no admission on the part of the defendant, express or implied, under section 12 or section 13 of the Act." In arriving at the said conclusions the High Court has left http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 6 out of consideration the affidavit filed on behalf of the appellants at the time, the suit was taken up for hearing ex-parte and the ex-parte decree following thereupon. We also do not propose to refer to those materials to arrive at our conclusions, which are different from those of the High Court. But even apart from those materials, there is abun- dant intrinsic material in the compromise itself to indicate that the decree passed upon its basis was not in violation of the Act but was, in accordance with it. In Vora Abbasbhai Alimahmomed v. Haji Gulamnabi Haji Safi- bhai(1) Shah J, as he then was, delivering the judgment of this Court pointed out that when the conditions of clause (a) of sub-section (3) of section 12 of the Act are fulfilled the Court is bound to pass a decree in ejectment against the tenant. But in relation to clause (b) it has been said at page 166 :- "The clause deals with cases not falling within cl. (3) (a) i.e. cases (i) in which rent is not payable by the month (ii) in which there is a dispute regarding the standard rent and (1) [1964] 5 S.C.R. 157. 391 permitted increases, (iii) in which rent is not due for six months or more. In these cases the, tenant may claim protection by paying or tendering in Court on the first day of the hearing of the suit or such other date as the Court may fix, the standard rent and permitted increases and continuing to pay or tender in Court regularly such rent and permitted increases till the suit is finally decided and also by paying costs of the suit as directed by the Court." It clause (b) is attracted as being any other case of the type (ii) i.e. "in which there is a dispute regarding the standard rent and permitted increases", then in such a case, "the tenant would not be in a position to pay or tender the standard rent, on the first date of hearing, and fixing of another date by the Court for payment or tender would be ineffectual, until the standard rent is fixed." Hence the Court, on the application of the tenant, has to fix the standard rent first. But if there is no dispute or no bona fide dispute, or the dispute raised is a mere pretence of it, a decree can follow under clause (b) of subsection (3) of section 12 of the Act in a suit in which rent is not due for six months or more but is due even for a lesser period. The tenant will get the protection against eviction in such a case only if he pays or tenders in Court on the first date of the hearing of the suit or such other date as the Court may fix the rent due (leaving aside the question of costs). In the instant case the High Court was not right that on the face of the compromise pursis or the order passed thereon, there was no material to show that the tenant had either expressly or impliedly suffered a decree for eviction as being liable to be evicted in accordance with section 12 (3) (b) of the Act. While recording the compromise under Order XXIII Rule 3 of the Code, it is not necessary for the Court to say in express terms in the order that it was satisfied that the compromise was a lawful one. It will be presumed to have, done so, unless the contrary is shown. But that apart, on examination of the plaint which certainly could be looked into and which must have been in the records of the Court at the time of the passing of the compromise decree, it would be found that the landlords had claimed arrears of http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 6 rent for two months @ Rs. 17/- per month and mesne profit also for one month upto the date of the suit at the same rate. They had also claimed light charges @ Rs. 2/- per month. In, the compromise petition, paragraph 2, the same amount of rent, mesne profit and electric charges are admitted by the tenants to be payable to the landlords There is nothing to indicate that any genuine dispute was raised by the tenant in regard to be standard rent or the electric charges Nor is there anything to show that he had ever filed a petition under section 11 of the Act or any other provision of law for fixation of standard rent. In other words, there is nothing to show that the tenant could claim protection from eviction in accordance with clause (b) of sub-section (3) of section 12 of the Act on the ground that he was not in a position to pay or tender the rent due on the first date of the hearing of the suit, which must have been fixed before the passing of the ex-parte decree. Nor was he able to show that the Court at his request bad ever fixed any other date for 392 payment of the said amount In paragraph 3 of the compromise petition also it is admitted that the standard rent would be Rs 17/- per month plus Rs 2/- electric charges and the defendant would pay the mesne profits at the aforesaid rates from 1-3-1967. It is, therefore manifest that there was no such dispute in this case in regard to standard rent which could give any protection to the tenant against his eviction under section 12 (3) (b) of the Act The facts clearly show that he had incurred the liability to be evicted’ under the said provisions, of law and the compromise decree was passed on the tenant’s impliedly admitting such liability If a decree for possession Would have been passed in inviting the tenant would not have got three years’ time to vacate the premises. He, therefore, agreed to suffer a decree by consent and gained three years’ time under it. But the unavoidable uncertainties of litigation and the delay in disposal of cases at all stages have enabled him to gain a period of about 1 1 years. more by now. In our judgment the decree under execution is not a nullity and has got to be executed by the Execution Court without any further loss of time, as quickly as possible. In the result, we allow this appeal with costs and set aside the judgment and order of the High Court. P.H.P. Appeal allowed. 393