BABU RAM GOPAL AND OTHERS vs. MATHRA DASS

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 5 PETITIONER: BABU RAM GOPAL AND OTHERS Vs. RESPONDENT: MATHRA DASS DATE OF JUDGMENT28/02/1990 BENCH: SHARMA, L.M. (J) BENCH: SHARMA, L.M. (J) RAMASWAMI, V. (J) II CITATION: 1990 AIR 879 1990 SCR (1) 736 1990 SCC (2) 279 JT 1990 (3) 25 1990 SCALE (1)416 ACT: EAST PUNJAB URBAN RENT RESTRICTION ACT, 1949: Section 13(2) (v)--Tenant--Temporarily suspending actual physical user of premises--Whether liable for eviction--Whether nonoccupation must continue till the date of filing of eviction application. INTERPRETATION OF STATUTES: External aids-Compari- son with Rent Acts of other States---Not commended. HEADNOTE: On an application flied by the respondent--landlord in March 1973 for eviction of the appellant--tenant on the ground that for a continuous period of more than four months the appellant had ceased to occupy the shop during 1969-71, the Rent Controller passed a decree for eviction under Section 13(2)(v) of the East Punjab Rent Restriction Act, 1949. The appellate authority affirmed the decree. The High Court rejected the tenant’s appeal. In the appeal before this Court, the appellant-tenant contended that though the shop had remained closed for a temporary period, it Was in his effective control and that since the non-occupation did not continue when the eviction petition was filed, the ground mentioned in Section 13(2)(v) had not been made out. On behalf of respondent-landlord, it was contended that since in a number of Rent Acts, the ground specifically required such nonoccupation for a period immediately preced- ing the date on which the ejectment application was filed, the Act which did not use identical language, should be interpreted differently. Allowing the appeal, this Court, HELD: 1.1 If a tenant stops the business which he is carrying on in a shop and closes the premises continuously for a period of four months without a reasonable cause he will be liable for eviction. However, the non-occupation of the premises by a tenant must continue till the date of. filing of application for his eviction on the ground covered by s. 13(2)(v). [739D] 737 1.2 The reason of including clause (v) in s. 13(2) is to ensure that buildings, which are scarce in number specially http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 5 in the towns, necessitating rent control legislation, do not remain unused at the instance of tenants who do not actually need them. A tenant who is in possession of a building in the legal sense only cannot be said to be in occupation thereof for the purpose ors. 13(2)(v); otherwise a question of his eviction as envisaged in that section would not arise. The section, by making provisions for his ejectment, assumes that he is in possession, but, still includes cessa- tion of occupation as one of the grounds. The clause, there- fore, has to be interpreted in this background and it must take colour from the context. [739B-C] However, the use of present perfect tense in the words ’has ceased to occupy’ contemplates a period even connecting in some way with the present time. [741A] Goppulal v. Thakurji Shriji Shriji Dwarkadheeshji & Anr., [1969] 1 SCC 792, relied on. V. Dhanpal Chettiar v. Yesodai Ammal, [1980] 1 SCR 334 and Gajanan Dattatraya v. Sheroani Hosang Patel & Ors., [1976] 1 SCR 535, referred to. 1.3 Though a comparison of the language of the Act with that of other Rent Acts specifically indicating that the period of non-occupation should be one immediately preceding the suit supports the view that the period of non-occupation need not subsist at the date of the suit, that alone does not outweigh the other relevant circumstances. If, on the other hand, provisions of several other Acts are examined it would be seen that the Section has been framed in such a way which avoids use of present perfect tense. Besides, compar- ing statutes of different States is not to be commended because similarity or variation in the laws of different States is not necessarily indicating. of a kindered or different intention. [741 B-D] Nathia Agarwalla and Another v. Musst. Jahanara Begum and Others, [1966] 3 SCR 926, followed. In the circumstances, the decision of the courts below that the tenant is liable to be ejected is set aside. [741G] JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeal No. 823 of 1981. 738 From the Judgment and Order dated 16.10.1979 of the Punjab & Haryana High Court in Civil Revision No. 2300 of 1979. V.C. Mahajan (NP), Ms. Urmila Kapoor, Ms. S. Janani and Ms. Meenakashi for the Appellant. M.L. Verma and P.C. Kapur for the Respondents. The Judgment of the Court was delivered by SHARMA, J. This appeal by a tenant-defendant is directed against the decree for his eviction from a shop on the ground mentioned in s. 13(2)(v) of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the Act) which renders the tenant liable for eviction if he has ceased to occupy the rented premises for a continuous period of four months without reasonable cause. The questions which are involved in this case are whether a tenant can be said to have ceased to occupy a building merely for the reason that he temporarily suspends the actual physical user there- of; and whether a landlord is entitled to a decree even if the tenant has re-occupied the premises before the eviction proceeding was commenced. 2. The landlord-respondent filed the present application for eviction of the appellant before the Rent Controller in http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 5 March, 1973and inter alia pleaded that for a continuous period of more than four months the appellant had ceased to occupy the shop during 1969 to 1971 and he was, therefore, liable to be ejected. The appellant disputed the allegation, but, the Rent Controller as well as the Appellate Authority rejected the defence and accepted the plaintiff’s plea. After unsuccessfully moving the High Court under s. 15(5) of the Act, the tenant had filed the present appeal by special leave. 3. The grounds on which a tenant can be asked to quit are mentioned under s. 13(2) of the Act, and under clause (v) thereof the Controller may pass an order for the ten- ant’s eviction if he is satisfied, "13(2)(v): That where the building is situated in a place other than a hill-station, the tenant has ceased to occupy the building for a continuous period of four months without reasonable cause," Mrs. Urmila Kapoor appearing in support of the appeal con- tended that the appellant has all along been in possession of the shop which 739 was never vacated and merely for the reason that the shop remained closed for a temporary period he cannot be said to have ceased to occupy the same. The argument is that the appellant’s occupation of the shop was never interrupted as it was in his effective control, although closed and secured under the appellant’s lock which nobody ever disturbed. We do not find ourselves in a position to accept the interpre- tation of the section as attempted on behalf of the appel- lant. The reason of including the clause (v) in s. 13(2) is to ensure that buildings, which are scarce in number spe- cially in the towns, necessitating rent control legislation, do not remain unused at the instance of tenants who do not actually need them. A tenant who is in possession of a building in the legal sense only cannot be said to be in occupation thereof for the purpose of s. 13(2)(v); otherwise a question of his eviction as envisaged in that section would not arise. The section, by making provisions for his ejectment, assumes that he is in possession, but, still includes cessation of occupation as one of the grounds. The clause, therefore, has to be interpreted in this background and it ,must take colour from the context. We, therefore, hold that if a tenant stops the business which he is carry- ing on in a shop and closes the premises continuously for a period of four months without a reasonable cause he will be liable for eviction. 4. The other point urged by Mrs. Kapoor needs more serious consideration. The non-occupation of the premises by the tenant did, not continue after 197 1, and the eviction petition was filed in 1973. Is it permissible to hold, in this situation, that the ground mentioned in s. 13(2)(v) has been made out? On behalf of the respondent it has been contended that since in a number of Rent Acts of other States a similar ground specifically requires such non- occupation for a period immediately preceding the date on which the ejectment application is filed, the present Act which does not use identical language should be interpreted differently. Reliance has also been placed on the observa- tions of this Court in Gajanan Dattatraya v. Sherbanu Hosang Patel & Ors., [1976] 1 S.C.R. 535; a case arising under the’ Bombay Rents, Hotel & Lodging House Rates Control Act, 1947. 5. The prayer for eviction, in the above case, was rounded on a plea of subjetting, and the ground in this regard, as mentioned in s. 13(1)(e), is "that the tenant has, since the coming into operation of the Act, unlawfully http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 5 sublet" the premises. The Court rejected a similar conten- tion of the tenant, as in the present case, by holding that, "To accede to the contention of the appellant would mean 740 that a tenant would not be within the mischief of unlawful subletting if after the landlord gives a notice terminating the tenancy on the ground or unlawful subletting the subten- ant vacates. The landlord will not be able to get any relief against the tenant in spite of unlawful subletting. In that way the tenant can foil the attempt of landlord to obtain possession of the premises on the ground of sublet.ting every time by getting the sub-tenant to vacate the premises." The observations, and consequently the decision were based on the law requiring service of notice to quit before start- ing an action for ejectment as assumed earlier before the decision of 7 learned Judges in V. Dhanpal Chettiar v. Yesodai Ammal, [1980] 1 S.C.R. 334 holding otherwise was given. The provisions of s. 13 had, then, to be construed in a manner which did not render the same completely ineffec- tive. Now, that is not the position. It is true that the Court in the former decision also observed that the tenant’s liability to eviction arose once the fact of unlawful sub- letting is proved, but, the very next sentence further clarifies the position in the following words: "At the date of the notice, if it is proved that there was unlawful subletting, the tenant is liable to be evicted." It is significant to note that according to the decision the subletting had to continue till the date of the notice. If the requirement of notice disappears the above observation must be read as referring to the application for eviction and not the notice. 6. The observations in an earlier case of this Court in Goppulal v. Thakurji Shriji Shriji Dwarkadheeshji & Anr., [1969] 1 S.C.C. 792; may be of some help in the present context. This decision was discussed in Gajanan Dattatraya’s case (supra) and was distinguished on the ground that the Court there had no occasion to consider the question as to whether subletting to be within the mischief of the relevant statute is to subsist at the date of the suit. It is true that the Court did not have to consider and decide directly the present controversy, but, the comment made on the lan- guage of the statute concerned is helpful to the tenant. The dispute, in that case, depended on the interpretation of s. 13(1)(e) of the Rajasthan Premises (Control of Rent and Eviction) Act, 1950 which forbids the Court to pass a decree for eviction unless inter alia "the tenant has assigned, sublet or otherwise parted with the possession" of the disputed premises. There the words "has sublet" needed construing, while in the case before us they are 741 "has ceased to occupy". In this background, the Court said that the use of present perfect tense contemplates a period even connecting in some way with the present time. 7. So far as the language of some rent Acts, specifical- ly indicating that the period of non-occupation should be one immediately preceding the suit, is concerned, the learned counsel is right that a comparison of the language of the present Act lends some support to his stand, but this alone does not outweigh the other relevant circumstances. On the other hand, if the provisions of several other Acts are examined, it will be seen that the section has been phrased in a way which avoids the use of present perfect tense. As an illustration, the provisions of the Bihar Rent Act may be seen, which forbids the eviction of a tenant "except in http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 5 execution of a decree passed" for subletting (or for other grounds mentioned therein). Besides, as pointed out in Nathia Agarwalla and Another v. Musst. Jahanara Begum and Others, [1966] 3 SCR 926; comparing statutes of’different States is not to be commended because similarity or varia- tion in the laws of different States is not necessarily indicative of a kindered or a different intention. The reason for this view was expressed in the following lan- guage: ’Enactments drafted by different hands, at different times and to satisfy different requirements of a local character, seldom afford tangible or sure aid in construction. We would, therefore, put aside the Rent Control Acts of Madras, Bihar, Delhi and other States because in these States the problem of accommodation in relation to the availability of lands and houses and the prior legislative history and experience, cannot be same as in Assam." 8. On an examination of all the provisions of the Act and on taking into account the other relevant considera- tions, we are of the view that the non-occupation of the premises by a tenant must continue till the date of the filing of the application for his eviction on the ground covered by s. 13(2)(v). Accordingly, the appeal is allowed and the decision of the courts below is set aside. The parties shall bear their own costs throughout. N.P.V. Appeal al- lowed. 742