Rent Act eviction proceedings cannot continue against a tenant who subsequently acquires co-ownership of the property.

The original plaintiffs (co-owners) filed an eviction suit against the applicant-tenant on grounds of unauthorized construction, subletting, change of user, bona fide requirement, and arrears of rent

The Trial Court dismissed the suit in 2009, but the Appellate Bench reversed this decision in 2014, passing an eviction decree

The tenant challenged this decree via a Civil Revision Application under Section 115 CPC.

During the pendency of this revision, the applicant-tenant purchased a 50% ownership share in the suit premises from the legal heirs of the second plaintiff via a conveyance deed dated 22 April 2016

Consequently, the heirs of the second plaintiff (now Respondent No. 2) sought to withdraw the eviction proceedings, whereas the other co-owner (Respondent No. 1/3) insisted on proceeding with the eviction

Section 115 of the Code of Civil Procedure, 1908, regarding revisionary jurisdiction

While one co-owner can sue for eviction, such entitlement ends if another co-owner objects or if the entitlement of the body of co-owners to eject the tenant expires by act of parties or operation of law, as established in Mohinder Prasad Jain v. Manohar Lal Jain (2006) 2 SCC 724 and India Umbrella Mfg. Co. v. Bhagabandei Agarwalla (2004) 3 SCC 178

The principle from Atmaram Properties v. Federal Motors (2005) 1 SCC 705 regarding the deposit of market rent as a condition for staying an eviction decree

The court reasoned that once a tenant acquires a co-ownership share in the tenanted premises, they occupy a dual capacity where their tenancy rights are enhanced by ownership rights

Applying the ratio in Mohinder Prasad Jain, the court held that although a suit by one co-owner is generally maintainable, the disagreement of another co-owner is a relevant fact that can terminate the proceedings

The court identified three scenarios where eviction fails: (a) when a joint plaintiff-owner withdraws consent; (b) when a third-party purchaser of a co-owner's share refuses to proceed; and (c) when the tenant themselves purchases a co-ownership share

In this case, since the tenant became a 50% owner and the other co-owner (successor to Plaintiff 2) expressly sought to withdraw the suit, the eviction proceedings could not legally continue

The court dismissed the respondents' reliance on P. Anjanappa v. A. P. Nanjundappa and Alka Shrirang Chavan v. Hemchandra Rajaram Bhonsale, noting they were factually distinguishable as they did not involve landlord-tenant mergers under the Rent Act

It held that a co-owner cannot continue eviction proceedings under the Rent Act against a tenant who has acquired a part-ownership in the property

The court directed the Registry to refund the entire amount deposited by the applicant (approximately Rs. 60,00,000/-) along with accrued interest, ruling that since the eviction decree was reversed, the applicant was entitled to the return of market rent deposited during the pendency of the revision