BIJAY KUMAR MANISH KUMAR HUF vs. ASHWIN DESAI

REPORTABLE             IN THE SUPREME COURT OF INDIA        CIVIL APPELLATE JURISDICTION  IVIL PPEAL OS (C  A  N .12025­12026 of 2018) ARISING OUT OF Petitions for Special Leave to Appeal (Civil) Nos. 33765­ 33766/2017) Bijay Kumar Manish Kumar HUF                  Appellant VERSUS Ashwin Desai               Respondent WITH Civil Appeal Nos.12029­12030 of 2018 (@Special Leave Petition (C) Nos.32909­32910 of 2018) (@Diary No(s). 35069/2017) Civil Appeal Nos. 12031­12032 of 2018  (@Special Leave Petition (C) Nos. 32911­32912 of 2018 ) (@Diary No(s). 35255/2017) Civil Appeal Nos. 12027­12028 of 2018  (@SLP(C) Nos. 33767­33768/2017)) JUDGMENT N.V.RAMANA, J. 1 1. Delay condoned. 2. Leave granted. 3. Heard Mr. Jaideep Gupta, learned Senior counsel appearing for the   appellant   and   Mr.   Siddharth   Bhatnagar,   learned   counsel appearing for the respondent. 4. These   four   appeals   are   filed   against   the   orders   dated 15/17.11.2016 and 20.7.2017 passed by the Calcutta High Court. The appellant before us is landlord ofa building which is the subject matter of   lease.   This  building  was   leased  bythe   erstwhile   owner, NanjeeShamjee&   Comp.(lessor)   to   the   respondent   (lessee)   for   a period of 99 years at Rs.350/­ per month   via   a Registered Lease Deed on 20.11.1992. Later, on 30.8.1996 the appellant purchased the   entire   premises   of   the   disputed   property   from   the   erstwhile owner   via   a   Registered   Deed   of   Conveyance.   Thus,the   appellant stepped into the shoes of the said lessor. On account of default in payment of lease money, a suit,  ., 5. viz Title Suit No.2450 of 2007 was instituted by the appellant before the XI City Civil Court, Kolkata for recovery of  khas  possession, mesne profits, permanent injunction and other reliefs. The respondent had 2 filed an Order VII, Rule 11 CPC application for rejection of plaint which was dismissed by the trail court on 03.02.2015 and again by High Court in revision on 31.03.2015. A second application under Order VII, Rule 11 CPC was filed by the respondent claiming that plaint ought to be rejected for non­issuance of statutory notice under Section 6(4) of West Bengal Tenancy Act, 1997.  This was dismissed by   the   trial   court   on   18.08.2016.   However,   the   revision   petition against this was allowed by the High Court on 15.11.2016 and it is against this that the present appeal is filed.  6. The contention raised by the appellant is that they are governed by the provisions of Transfer of Property Act, 1882 because the lease was executed in 1992 when the West Bengal Tenancy Act, 1997 was not in force and the same cannot have retrospective effect. On the other hand, the respondent contended that the suit was filed on 06.09.2007 when the West Bengal Tenancy Act, 1997 was in force. 7. Thus, the question involved in these appeals is whether the West Bengal Tenancy Act, 1997 or the Transfer of Property Act, 1882 applies.  3 8. This dispute can be resolved by framing an issue by the trial court   on   the   said   point   and   by   adjudicating   the   same   as   a preliminary issue. 9. Taking into consideration the peculiar facts and circumstances of the case, since the suit is still in the preliminary stage, we dispose of the appeals directing the trial court to frame the issue, relating to maintainability of suit and applicability of enactments, as mentioned supra , and decide the same in accordance with law as a preliminary issue as expeditiously as possible, preferably within a period of six months from the date of communication of this judgment. .......................J (N.V. RAMANA) ........................J (MOHAN M. SHANTANAGOUDAR) EW ELHI N  D ;  D ECEMBER  12, 2018. 4