BHOOLCHAND AND ANR. vs. KAY PEE CEE INVESTMENTS AND ANR.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 12 PETITIONER: BHOOLCHAND AND ANR. Vs. RESPONDENT: KAY PEE CEE INVESTMENTS AND ANR. DATE OF JUDGMENT10/10/1990 BENCH: VERMA, JAGDISH SARAN (J) BENCH: VERMA, JAGDISH SARAN (J) REDDY, K. JAYACHANDRA (J) CITATION: 1991 AIR 2053 1990 SCR Supl. (2) 251 1991 SCC (1) 343 JT 1991 (1) 186 1990 SCALE (2)711 ACT: Karnataka Rent Control Act, 1961--Sections 21(4) and 50-Subletting without written constent of the landlord eviction of tenant-Written consent of landlord for sublet- ting--Whether enures to benefit of tenant during subsistence of statutory tenancy after expiry of contractual tenancy. HEADNOTE: T.A. Jotindranath Mudaliar, the original lessor, let out his premises viz. two shops and a house adjoining the shops to M/s,Bhoolchand Chandiram, appellant on 4.10.1943 on the terms contained in the letter dated 4.10.1943 whereby the shops were let out on a monthly rent of Rs.430 for two years with the option of sub-letting one of the shops and the house adjoining the shops was let out on a monthly rent of Rs.50 for eleven months with the option of sub-letting the house also. The appellant sub-let one of the two shops to one ’Arts Palace’ and later w.e.f. 1.4.1948, the appellant inducted another sub-tenant M/s. Super Dry Cleaners, appel- lant in the other appeal. Consequent upon a partition in the family of original lessor, the premises in dispute came to the share of Narendranath Mudaliar. The original lessor including Narendranath Mudaliar after partition continued to realise rent from the tenant of the entire premises till May 1974. On 28.6.1974, Narendranath Mudaliar sold the property in question to respondent No. 1. The appellanttenants at- torned in favour of respondent No. 1 and paid rent for the premises @ Rs.335 (fair rent fixed) to respondent No. 1. Respondent No. 1 filed petition on 5.9.1975 for eviction of the appellant on the grounds of sub-letting and bona fide need of the landlord under clauses (f) and (h) of the provi- so to sub-section (1) of Section 21 of the Karnataka Rent Act. The trial court dismissed the application, but the High Court set aside that order and passed a decree for eviction on both the grounds. Hence these appeals by the tenant and sub-tenant have been filed after obtaining special leave of the Court. The appellants question the findings of the High Court on both the questions viz. bona fide requirement of the landlord as also sub-letting. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 12 252 Respondent No. 1 on the other hand urged that there is no infirmity in the High Court’s decision on both the questions so as to warrant any interference in these appeals. Dismissing the appeals, this Court, HELD: Landlord’s written consent for sub-letting during the period of contractual tenancy cannot be construed as his consent subsisting after the expiry of the contractual tenancy. [265D] A sub-letting by the tenant with the consent in writing of the landlord does not become unlawful on the expiry of the contractual tenancy of the tenant, unless there is any fresh sub-letting by the tenant without the written consent of the landlord. Mere continuance in possession of a sub- tenant lawfully inducted does not amount to any fresh or further sub-letting. [265E-F] The sub-letting in the instant case was after expiry of the contractual tenancy and after the commencement of the Act prohibiting sub-letting without the written consent of the landlord when it was made on 1.4.1948. [265B] Damadilal and Ors. v. Parashram and Others, [1976] supp. SCR 645; Dhanapal Chettiar v. Yesodai Ammal [1980] 1 SCR 334; Smt. Gian Devi Anand v. Jeerart Kumar and Ors., [1985] Supp. 1 SCR 1; L. Mahabir Prasad Verma v. Dr. Surinder Kaur, [1982] 3 SCR 607; M/s. Shalimar Tar Products Ltd. v. H.C. Sharma and Ors., [1988] 1 SCC 70; Shantilal Rampuria and Ors. v. M/s. Vega Trading Corpn. and Ors., [1989] 3 SCC 552; M/s. Bajaj Auto Ltd. v. Behari Lal Kohli, [1989] 4 SCC 39; Duli Chand (dead) by Lrs. & Ors. v. Jagmender Dass, [1990] 1 SCC 169 and Tara Chand and Ant. v. Ram Prasad, [1990] 3 SCC 526, referred to. JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 47(11 and 4702 of 1985. From the Judgment and Order dated 12.12. 1983 of the Karnataka High Court in C.R.P. No. 3765 of 1981. Dr. Y.S. Chitale Rameshwar Nath, Ravinder Nath and Sukumar Ghosh for the Appellants in C.A. Nos. 4701 and 4702 of 1985. 253 P. chidambram, S.S. Javali, H.R. Anantha Krishna Murthy and Ranjit Kumar for the Respondents in C.A. Nos. 4701 and 4702 of 1985. The Judgment of the Court was delivered by VERMA, J. These appeals by special leave are by the tenant and the sub-tenant against a decree for eviction passed on the grounds of sub-letting and the reasonable and bona fide requirement of the respondent-landlord specified in clauses (f) & (h) of the proviso to sub-section 1 of Section 21 of the Karnataka Rent Control Act, 1961 (herein- after called ’the Act’). The Trial Court had rejected the landlord’s application. for an order of eviction on these grounds, but the High Court in a revision under Section 50 of the Act has set aside the Trial Court’s order and passed the decree for eviction on these grounds. Hence these ap- peals. The material facts are undisputed at this stage. The premises comprises of two shops and a house adjoining the shops and belonged earlier to one T.A. Jotindranath Mudali- ar. The premises were let out by the original lessor to M/s. Bhoolchand Chandiram (Appellant in Civil Appeal No. 470 1 of 1985) on 4.10.1943 on terms contained in the letter dated http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 12 4.10. 1943 from the original lessor to M/s. Bhoolchand Chandiram which reads as under: "T.A. Jotindranath 933, Laxmipur Mudaliar. Mysore, 4th October 43 To Messrs. Boolchand Chandiram, Silk Merchant, C/o Messrs. Bhagwandas Shyam sunder & Co., 112, Commercial Street, Bangalore Cantt. Dear Sirs, With reference to your letter dated 30th Sept. 43 and your personal conversation about renting out my shops in 254 the Commercial Street, Bangalore Cantonment, it is agreed and confirmed that you are prepared to take the two shops at monthly rent of Rs.430 (Rs. Four hundred and thirty only) with two years agreement and three month’s advance and execute the necessary rental Deed, with the option of sub- letting one of the shops. As for the House adjoining the shops at monthly rent of Rs.50 (Rs. Fifty only) with one month’s advance and Eleven Month’s rental Deed. You have the option of sub-letting the house also. Yours sincerely, sd/- T.A. Jotindernath Mudaliar" M/s. Bhoolchand Chandiram continued as a tenant in the premises and sometime in the year 1946 sublet one of the two shops to one ’Arts Palace’. Later, w.e.f. 1.4.1948 the appellant M/s. Bhoolchand Chandiram inducted another sub- tenant M/s. Super Dry Cleaners (Appellant in Civil Appeal No 4702 of 1985) in place of Arts Palace in the same shop. In 1960, a partition took place in the Hindu Undivided Family of Mudaliar brothers, the original lessor and the suit premises fell to the share of Narendranath Mudaliar. M/s. Bhoolchand Chandiram continued in the premises as the tenant with Super Dry Cleaners as the sub-tenant in one shop from 1.4. 1948. The original lessor (including Narendranath Mudaliar after partition in the HUF of Mudaliar brothers) continued to take rent from the tenant M/s. Bhoolchand Chandiram of the entire premises i.e. two shops and the house adjoining the shops till May, 1974. On 28.6.1974, the said Narendranath Mudaliar executed a registered sale deed in favour of respondent No. 1, M/s. Kay Pee Cee Investments, a registered partnership firm comprising of three ladies of one family as partners, for the sale consideration of Rs. 1,40,000. It may be mentioned that in a proceeding for fixation of standard rent between the original lessor and the tenant, monthly rent of Rs.325 was fixed for the entire premises i.e. two shops and the house and the rent due upto May, 1974 was paid by the tenant to the original lessor. After execution of the said sale deed in favour of respond- ent No. 1, the tenant attorned in favour of respondent No. 1 and paid rent for the entire premises @ Rs.325 per month to respondent No. 1. The suit premises comprises of Shop. Nos. 44 and 45 (New Nos. 1 & 2) in commercial Street, Bangalore Cantt. and House No. 250 (New No. 22 Narain Pillai Street Cross). Admittedly, the premises are 255 in a prestigious commercial locality of the city of Banga- lore. Respondent No. 1 landlord claims that the entire suit premises is reasonably and bona fide required by the land- lord for its own business as agents of various textile mills http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 12 for the purpose of opening a showroom for which it was purchased. It is also alleged that one of the shops was unlawfully sublet w.e.f. 1.4.1948 giving rise to the other ground of sub-letting also for eviction. The respondent No. 1 gave a notice on 31.7.1975 terminating the appellant- tenant’s tenancy. Thereafter on 5.9.1975 a petition was filed by respondent No. 1 for eviction of the appellant on the grounds of sub-letting and bona fide need of the land- lord under clauses (f) & (h) of the proviso to sub-section 1 of Section 21 of the Karnataka Rent Control Act, 1961. As earlier stated, the Trial Court dismissed the application, but the High Court has set aside that order and passed a decree for eviction on both the grounds. The ground of sub-letting is to be decided on the above undisputed facts on the basis of legality of the act of sub-letting on 1.4.1948 in these circumstances. The ground of bona fide need of the landlord is to be decided on the basis of the evidence led which is entirely oral from both the sides with reference to the infirmity, if any, in the High Court’s finding permitting interference therewith in these appeals. Dr. Y.S. Chitale, learned counsel appearing for the appellant-tenant assailed the High Court’s findings on both these questions. Shri S. Ghosh, learned counsel appearing for the sub-tenant adopted the arguments of Dr. Chitale. Shri Chidambaram, learned counsel appearing on behalf of the respondent No. 1 landlord has urged that there is no infirmity in the High Court’s decision on both the questions to permit any interference in these appeals. We shall first take up the question relating to the landlord’s reasonable and bona fide requirement which is a ground for eviction under clause (h) of the proviso to sub- section 1 of Section 21 of the Act. It may be recalled that the Trial Court had negatived the existence of this ground while the High Court reversing that conclusion has held it to be proved. The question before us is whether there is any infirmity in the High Court’s reversal of this finding justifying interference in these appeals. Against the deci- sion of the Trial Court, the provision made in Section 50 of the Act is of a revision and not an appeal to the High Court. However, the power of revision is not narrow as in s. 115 CPC but wider requiring the High Court to examine the impugned order for the purpose of satisfying itself as to the legality or correctness of such order or proceeding’ which enables the High Court to ’pass such order in refer- ence thereto as it thinks fit’. 256 It is clear that the High Court in a revision under Section 50 of the Act is required to satisfy itself not only as to the legality of the impugned order or proceeding but also of its correctness. The power of the High Court, therefore, extends to correcting not merely errors of law but also errors of fact. In other words, the High Court in a revision under Section 50 of the Act is required to examine the correctness of not only findings on questions of law but also on questions of fact. It is significant that the revi- sion provided is directly against the Trial Court’s order and not after a provision of appeal on facts. All the same, the power in revision under Section 50 of the Act cannot be equated with the power of the Appellate Court under Section 107(2) of the Code of Civil Procedure which is the same as that of the original court; and the revisional power under Section 50 of the Act even though wide as indicated, must fall short of the Appellate Court’s power of interference with a finding of fact where the finding of fact depends on the credibility of witnesses, there being a conflict of oral http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 12 evidence of the parties. It has, therefore, to be seen whether the High Court in the present case while reversing the Trial Court’s finding on the question of landlord’s reasonable and bone fide requirement of the suit premises exceeded its jurisdiction. Admittedly, the only evidence led by the landlord for this purpose is oral comprising of the testimony of PW. I Dinesh, the Power of Attorney holder of the landlord and son of one of the three ladies who were partners of that firm. The evidence in rebuttal is also oral comprising essentially of denial of the plaintiffs requirement. The credibility of the oral evidence adduced by the parties has to be assessed in the background of certain undisputed facts and circumstances. It is undisputed that the respondent No. firm comprising of three partners, all women, belonging to a family of businessmen having textile business also was constituted in 1958 and the firm was registered in 1961; the power of attorney was given to PW 1 Dinesh, son of one of the partners, on 4.9.1970; the suit premises was purchased by the respondent No. 1 firm in 1974; respondent No. 1 firm has its business in one room on the third floor in a rented premises in Bangalore and it does not have any other premises for this purpose; and PW. 1 Dinesh is looking after the entire business of the respond- ent No. 1 firm as a duly constituted attorney. RW. 1 Thakur- das Bhoolchand, proprietor of M/s. Bhoolchand Chandiram also admitted that the children of the ladies who were partners of the respondent No. 1 firm are carrying on the business and that business is being carried on 257 in a premise at Sakalji Market, Avenue Raod, Bangalore which according to respondent No. 1 is a rented accommodation. RW. 1 has merely denied knowledge of the premises being taken on rent by respondent No. 1. The question, therefore, is wheth- er on these undisputed facts and circumstances the ,land- lord’s reasonable and bona..fide need has been proved. The Trial Court in deciding against the landlord was influenced considerably by the fact that in support of the landlord’s case ’no piece of documentary evidence is pro- duced’. The Trial Court accepted that the family of the respondent No. 1 carries on textile business but held it not proved that partition in the family has taken place to give rise to the requirement of respondent No. 1 firm for the suit premises when the joint family owns other premises in Bangalore. According to the Trial Court, the respondent No. 1 firm is not a separate entity detached from the family. The Trial Court was obviously in error in being influenced by the absence of any documentary evidence to support the need set up by respondent No. 1. There is no finding record- ed by the Trial Court of the existence of any document which was material for deciding the question and it being in possession of the respondent No. 1 had not been produced at the trial. In the absence of any such finding, the effect of non-production of any documentary evidence being put in scales against the landlord resulted in an infirmity permit- ting the High Court to examine the correctness of the find- ing even when it was based on the credibility of the oral evidence adduced by the parties. Similarly, the suit prem- ises belonging, admittedly, to the three ladies who were partners of the respondent No. 1 firm and to no other member of the family to which those ladies belonged, the premises, if any, belonging to other members of the family could not be taken into account for assessing the reasonable and bona fide need of the business of respondent No. 1 firm. Since the three ladies constituting the respondent No. 1 firm come http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 12 from a family having textile business and for the purpose of the suit premises, they being distinct from other members of the family with their separate business in a rented accommo- dation in the same city, the Trial Court’s finding was vitiated by another infirmity when it failed to examine the need set up by respondent No. 1 firm in the correct perspec- tive. The High Court was, therefore, justified in re-examin- ing the correctness of the finding on this question correct- ing both these errors which had vitiated the Trial Court’s finding. These infirmities in the Trial Court’s finding clearly show that the weight of the Trial Court’s finding of fact in the present case was considerably reduced and the High Court in a revision under Section 50 of the Act was empowered to examine the cor- 258 rectness of this finding after eliminating both the infirmi- ties. It is obvious that the partners of the respondent No. 1 firm belonging to a family already having large textile business would not purchase the suit premises in a presti- gious commercial locality at Bangalore merely for earning the monthly rent of Rs.325 after investing the amount of Rs. 1,40,000 in 1974 to acquire the business premises. This factor indicating the greater probability also has to be put in scales while assessing the landlord’s bona fide require- ment set up in the present case. Viewed in this manner, the High Court’s finding on this question based on the oral evidence adduced by the parties in the background of undis- puted facts and circumstances of the case reaching the conclusion that the landlord’s reasonable and bona fide requirement of the suit premises for its own occupation is proved does not suffer from any infirmity which can justify interference therewith in these appeals. This alone is sufficient to affirm the decree for eviction passed against the appellants in these appeals. We shall now consider the other question relating to sub-letting which is a ground for eviction specified in clause (f) of the proviso to sub-section 1 of Section 21 of the Act. The basic point for decision is whether the sub- letting made by M/s. Bhoolchand Chandiram to M/s. Super Dry Cleaners of one shop which is a part of the suit premises w.e.f. 1.4, 1948 was unlawful being contrary to any provi- sion of law then in force. Considerable argument was ad- vanced from both sides relating to the law then in force. We may here indicate that existence of the ground of sub-let- ting loses much of its significance on our above conclusion that the landlord’s reasonable and bona fide need was right- ly held proved by the High Court with the consequence that the decree for eviction can be sustained on that ground alone. The ground of sub-letting, however, remains of prac- tical significance only for the purpose of applicability of sub-section 4 of Section 21 of the Act since that would be attracted only if the ground of sub-letting also found proved by the High Court, is not upheld herein. If, however, this ground also is upheld, then the decree being passed even on this ground, the further question of greater hard- ship to the landlord or the tenant under Section 21(4) of the Act would not arise. It is for this reason that we consider it necessary to examine the question of subletting. The main controversy between the two sides on the ground of sub-letting is whether a written consent of the landlord for sub-letting was necessary on 1.4.1948 when the sub- letting was made and, if so, 259 was there such a written consent given by the landlord? The http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 12 written consent of the landlord on which reliance is placed by the tenant as well as the sub-tenant, the appellants in these appeals, is that contained in the above quoted letter dated 4.10.1943 of the original lessor. Unless the written consent of the landlord contained in the above letter dated 4.10.1943 can be held to be subsisting on 1.4.1948 when the sub-letting was made in favour of M/s. Super Dry Cleaners there , would, admittedly, be no written consent of the landlord to this subletting. There is no controversy in this respect. The first point for consideration, therefore, is whether the written consent of the landlord contained in the above quoted letter dated 4.10.1943 can be treated as subsisting and available on 1.4. 1948 when the subletting in question was, in fact, made. There is no case set up by the tenant and sub-tenant of any implied consent of the original lessor or waiver of the ground of sub-letting and, therefore, that question does not arise for consideration. The written consent of the landlord for sub-letting on 1.4.1948 according to learned counsel for the appellants is to be found in the letter dated 4.10.1943 of the original lessor. The consent of the landlord for sub-letting is a question of fact. Such consent is an act of volition of the landlord and is not to be inferred from any statutory provi- sion. The effect of the statute comes in, if at all, only for the purpose of ascertaining whether the landlord’s consent can be treated as subsisting after lapse of the period for which it was expressly given. There being no compulsion on the landlord to give such consent it cannot ordinarily extend beyond the period for which alone it was expressly given. Admittedly, the consent which was given by the original lessor in the present case is to be found only in the said letter dated 4.10.1943. We must, therefore, see the consent given therein. The aforesaid letter dated 4.10.1943 of the original lessor confirming the creation of the tenancy with effect from 4.10.1943 stated that two shops were let out on a monthly rent of Rs.430 for two years with the option of sub-letting one of the shops; and the house adjoining the shops was let out on a monthly rent of Rs.50 for eleven months with the option of sub-letting the house also. There is no dispute that subsequently in a proceeding for fixation of the standard rent, the entire premises comprising of the two shops and the houses, was treated as one premises and the monthly rent of Rs.325 was fixed for the entire premises and this is how the tenancy was treated by both sides as one tenancy instead of two separate tenancies appearing in the 260 letter dated 4.10.1943. The letter dated 4.10.1943 created contractual tenancy for a period of two years in respect of the two shops and for a period of eleven months for the adjoining houses. Obviously, the consent of the landlord for sub-letting mentioned therein by giving the tenant the option of sub-letting cannot, therefore, be construed as consent for a period beyond the period of the contractual tenancy which was only two years in respect of two shops. It would neither be reasonable nor appropriate to construe that the consent was given for any period after expiry of the period of contractual tenancy specified therein. There is nothing in the said letter dated 4.10. 1943 10 suggest the continuance of the tenancy after the expiry of the specified period of contractual tenancy and, therefore, there could be no occasion to contemplate any consent for sub-letting after expiry of the period of contractual tenancy of two years in respect of the two shops. This is the factual position http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 12 emerging from the aforesaid letter dated 4.10.1943 which alone is the basis of appellant’s assertion that sub-letting w.e.f. 1.4.1948 was with the written consent of the original lessor. Admittedly, creation of the sub-tenancy w.e.f. 1.4.1948 in respect of one of these shops was long after the expiry of the period of contractual tenancy of two years specifically mentioned in that letter. The question, there- fore, is: whether the landlord’s consent given in the said letter dated 4.10.1943 could be treated as subsisting for creation of a valid sub-tenancy w.e.f. 1.4. 1948 after the expiry of the period of contractual tenancy? The argument of Dr. Chitale, learned counsel for the appellanttenant, which has also been adopted by Shri Ghosh, learned counsel for the appellant sub-tenant is that on expiry of the contractual tenancy, the tenant became a statutory tenant by virtue of the restriction on his evic- tion except on one of the grounds for eviction provided in the statute and, therefore, all the terms and conditions of the contractual tenancy became the terms and conditions of the statutory tenancy. On this basis, it was argued that the written consent of the landlord for sub-letting during the period of the contractual tenancy continued to subsist as one of the terms and conditions of the statutory tenancy also. It was argued that for this reason, even though the subletting was made w.e.f. 1.4.1948 after the period of the contractual tenancy, yet it too must be deemed to be with the written consent of the landlord which was available during the period of the contractual tenancy. Dr. Chitale also referred to the fact that the first sub-letting in 1946 to Arts Palace of the same shop which was later sublet w.e.f. 1.4. 1948 to M/s Super Dry Cleaners was also after expiry of the period of two years of the contractual tenan- cy. This fact, however, is not 261 material in the present case since the first sub-letting ended before commencement of the second sub-letting on 1.4. 1948 and it is only the validity of the subsisting sub- letting w.e.f. 1.4. 1948 which is in question in the present proceedings. Dr. Chitale relied on a number of decisions of this court in support of his contention’ that the written consent of the landlord for sub-letting during the period of contractual tenancy continued as one of the terms and condi- tions of the statutory tenancy when the sub-letting was made w.e.f. 1.4.1948. In reply, Shri Chidambram contended that the written consent of the landlord for sub-letting is not one of the terms which ensures to the benefit of the tenant during subsistence of the statutory tenancy after expiry of the contractual tenancy. The decisions cited at the Bar on this point are Damadilal and Others v. Parashram and Others, [1976] Supp. SCR 645; Y. Dhanapal Chettiar v. Yesodai Ammal, [1980] 1 SCR 334; Smt. Gian Devi Anand v. Jeevan Kumar and Others, [1985] Supp. 1 SCR 1; Mahabir Prasad Verma v. Dr. Surinder Kaur, [1982] 3 SCR 607; M/s. Shalimar Tar Products Ltd. v. H.C. sharma and Others, [1988] 1 SCC 70; Shantilal Rampuria and Others v. M/s Vega Trading Corporation and Others, [1989] 3 SCC 552; M/s. Bajaj Auto Limited v. Behari Lal Kohli, [1989] 4 SCC 39; Duli Chand (Dead) by L.rs. v. Jagmender Dass, [1990] 1 SCC 169 and Tara Chand and Another v. Ram Prasad, [1990] 3 SCC 526. The decision in Damadilal’s case (supra) and others in the same line related primarily to the question of heritable interest in the premises of the legal representatives of the deceased tenant who was in occupation as statutory tenant. Pointing out that the concept of statutory tenancy under the English Rent Acts and under Indian Statutes like the one http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 12 with which we are concerned rests on different foundations, it was held that the statutory tenant had a heritable inter- est in the premises which was not merely a personal interest but an interest in the estate like that of a contractual tenant. On this conclusion, the right of legal representa- tives of the statutory tenant to protect the possession and prosecute the appeal against eviction order was upheld. The main question for decision in Damadilal’s case (supra) was the heritable nature of the statutory tenancy and it was in this context that the terms and conditions of a statutory tenancy were held to be the same as those of the contractual tenancy preceding it. No question arose in Damadilal’s case (supra) of the right of a statutory tenant to create a sub- tenancy after replacement of the contractual tenancy with the statutory ’tenancy. The observations made and the deci- sion rendered in Damadilal’s case (supra) cannot, therefore, be construed as holding that a statutory tenant has a right to create a sub-tenancy 262 during subsistence of statutory tenancy after expiry of the contractual tenancy when the Rent Acts give the same protec- tion against eviction tO the tenant except on one or more of the specified grounds. Obviously, the protection to the statutory tenant and the heritable nature of the statutory tenancy providing the same protection against eviction to the tenant’s heirs does not further require conferral of the right of inducting a sub-tenant which is not necessary for enjoyment of the tenancy and the protection against eviction given by the Rent Acts. There is no rationale for inferring or extending the landlord’s written consent for sub-letting beyond the period of contractual tenancy for which alone it is given. No separate discussion of the later decisions in the same line is necessary because of the same distinction in all of them. One decision which. requires specific mention and is obviously nearest on facts to the present case is Mahabir Prasad Verma v. Dr. Surinder Kaur, [1982] 3 SCR 607. In that case, the contractual tenancy was for a period of one month from 1.4. 1974 to 30.4.1974 with the landlord’s consent for sub-letting. The tenant continued to occupy the premises even after expiry of the contractual tenancy on 30,4.1974 and inducted therein a sub-tenant. The landlord sued for eviction of the tenant on the ground of unlawful sub-letting of the premises which was a ground for eviction under the relevant Rent Act. There was some dispute about the time of induction of the sub-tenant, it being claimed by the tenant that the induction of the sub-tenant was in the month of April, 1974 during subsistence of the contractual tenancy while the landlord contended that the sub-letting was after the month of April, 1974. It was found as a fact that the tenant had sublet in the month of April, 1974 when the written consent of the landlord subsisted and not subsequent to it in May as claimed by the landlord. The crux of the question for decision therein was stated thus: "The crux of the question, therefore, is whether the sublet- ting by the tenant with the written consent of landlord during the currency of the tenancy becomes unlawful and illegal on the determination of the tenancy and furnishes a ground for eviction within the meaning of S. 13(2)(ii)(e) of the Act." On the finding that the sub-tenant had been inducted during the period of contractual tenancy on the basis of the writ- ten consent for subletting given by the landlord, the sub- letting did not become unlawful merely because the contrac- tual tenancy of the tenant came to an end and the protection http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 12 against eviction to the tenant as a statutory tenant also 263 enured to the benefit of the lawful sub-tenant recognised by the statute. It was held as under: "Subletting lawfully done with the written consent of the landlord does not become unlawful merely on the ground that the contractual tenancy has come to an end. Subletting to constitute a valid ground for eviction must be without the consent in writing of the landlord at the time when the tenant sub-lets any portion to the sub-tenant. A subletting by the tenant with the consent in writing of the landlord does not become unlawful on the expiry of the contractual tenancy of the tenant, unless there is any fresh sub-letting by the tenant without the written consent of the landlord Mere continuance in posses- sion of a sub-tenant lawfully inducted does not amount to any fresh or further sub-letting. We are, therefore, satis- fied that in the instant case the tenant has not sub-let any portion without the written consent of the landlady after the commencement of the Act ..... Mere continuance of possession by the subtenants lawfully inducted by the tenant with the written consent of the landlady contained in rent note does not afford any ground to the landlady for eviction of the tenant on the ground of sub-letting, as the tenant has not sub-let after the commencement of the Act any por- tion without the consent in writing of the landlady." (emphasis supplied) Of all the decisions cited at the Bar, this decision is, admittedly, nearest on facts to the present case with the only difference that the sub-letting in the present case was after expiry of the contractual tenancy and after the com- mencement of the Act prohibiting subletting without the written consent of the landlord when it was made on 1.4.1948, while the sub-letting in Mahabir Prasad’s case (supra) was during the period of contractual tenancy when the express written consent of the landlord for sub-letting was available. The principle for application, however, is the same with the only difference in the result since in Mahabir Prasad’s case (supra) the sub-letting was made during subsistence of the contractual tenancy with the written consent of the landlord. It is significant that the judgment in Mahabir Prasad’s case (supra) was by A.N. Sen, J. who also wrote the opinion in Gian Devi’s case (supra) relied on by Dr Chitale as one of the decisions in line with Damadilal’s case (supra). It is clear that A.N. Sen, J., who wrote the 264 opinion of the Bench in Mahabir Prasad’s case (supra) as well as in Gian Devi’s case (supra) did not construe the earlier decisions starting with Damadilal’s case (supra) in the manner read by Dr. Chitale. If Dr. Chitale is correct in his submission on this point, then the entire emphasis in Mahabir Prasad’s case (supra) on the sub-letting being made during the period of contractual tenancy in April, 1974 and not thereafter being decisive of the validity of sub-letting was misplaced and a futile exercise. In our opinion this was not so and the correct premise is that landlord’s written consent for sub-letting during the period of contractual tenancy cannot be construed as his consent subsisting after expiry of the contractual tenancy. The submission of learned counsel for the appellants runs counter to the clear deci- sion in Mahabir Prasad’s case (supra) which, in our opinion, is in no way contrary to the decisions starting with Damadi- lal’s case (supra), the observations wherein are in the context of heritability of the statutory tenancy. In fact. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 11 of 12 it is rightly not even contended by Dr. Chitale that the decision in Mahabir Prasad’s case (supra) runs counter to Damadilall’s case Supra and other decisions following them. This is sufficient to indicate that the appellants’ conten- tion is untenable. There is some controversy between the parties about the legislative history of the Rent Acts in the Bangalore Civil Station wherein the suit premises is located, but an in- depth consideration of that controversy is not necessary. The only question is: whether on 1.4.1948 when the sub- letting was made in favour of M/s. Super Dry Cleaners, the contractual tenancy giving written consent for sub-letting having expired was the written consent of the landlord for sub-letting necessary under the statute then in force? It is sufficient to state that the Bangalore House Rent and Accom- modation Control Act, 1946 was brought into force w.e.f. 1.10.1946 for a period of two years expiring on 1.10. 1948. Later enactments were Mysore House Rent and Accommodation Control Act, 1951 and then Karnataka Rent Control Act, 1961 w.e.f. 31.12.1961. The suit for eviction was filed in Sep- tember, 1975 on the grounds contained in clauses (f) and (h) of the proviso to sub-section 1 of Section 21 of the Karna- taka Rent Control Act, 1961. in the Bangalore House Rent and Accommodation Control Act, 1946 which applied at the time of sub-letting in the present case on 1.4.1948 the provision for eviction of tenants was made in Section 9 thereof. Sub- section 2 specifies the grounds on which a landlord was entitled to seek eviction of his tenant. One such ground in Sub-section 2 is of sub-letting and the relevant portion reads as under: "(iii) that the tenant has after the commencement of this 265 Law without the written consent of this landlord--. (a) sub-let the entire building or any portion thereof; or ,, It is, therefore, clear that the written consent of the landlord for sub-letting was necessary under the relevant statute applicable on 1.4. 1948 when the sub-letting was made in the present case. In fact. this requirement of written consent of the landlord was the basis on which both sides argued the case and the main thrust of Dr. Chitale’s argument was that such a written consent was to be found in the letter dated 4.10.1943 of the original lessor. We have, earlier, indicated that the landlord’s consent in the afore- said letter dated 4.10.1943 was not available on 1.4.1948 after expiry of the contractual tenancy. The rest is only a logical corollary to this conclusion leading to the inevita- ble result that induction of the sub-tenant M/s. Super Dry Cleaners w.e.f. 1.4.1948 by the tenant M/s. Bhoolchand Chandiram was unlawful being made contrary to the provision of law then in force which constitutes the ground for evic- tion contained in clause (f) of Sub-section 1 of Section 21 of the Karnataka Rent Control Act, 1961. There is, thus, no ground to differ with the conclusion reached by the High Court that the ground of sub-letting has been made out, even though our reasons are different. On the above conclusion that the ground of sub-letting also was rightly held proved by the High Court in addition to the ground of landlord’s reasonable and bona fide re- quirement, the question of applicability of Sub-section 4 of Section 21 of the Karnataka Rent Control Act, 1961 does not arise and, therefore, it is not necessary to examine the question of comparative hardship. In that view of the mat- ter, the appeals must fail. Consequently, both the appeals are dismissed. In view of http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 12 of 12 the fact that the appellants are carrying on their business in the suit premises for a long time and will, therefore, need some reasonable time to shift to some other place, we grant to the appellants time till 31.3.1991 for vacating the suit premises and delivering vacant possession thereof to the landlord respondent No. 1, subject to undertaking in the usual terms being filed by the appellants within a period of four weeks. No costs. Y. Lal Appeals dis- missed. 266