GOPAL SARAN Vs SATYANARAYANA
Bench: MUKHARJI,SABYASACHI (J)
Case number: Appeal Civil 2747 of 1988
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 18
PETITIONER: GOPAL SARAN
Vs.
RESPONDENT: SATYANARAYANA
DATE OF JUDGMENT20/02/1989
BENCH: MUKHARJI, SABYASACHI (J) BENCH: MUKHARJI, SABYASACHI (J) RANGNATHAN, S.
CITATION: 1989 AIR 1141 1989 SCR (1) 767 1989 SCC (3) 56 JT 1989 Supl. 21 1989 SCALE (1)497 CITATOR INFO : F 1990 SC1208 (4)
ACT: Rajasthan Premises (Control of Rent and Eviction) Act, 1950: Section 13(1)(e)--Tenant--Sub letting--Liability to eviction--When arises--Tenant doing advertisement business--Putting up hoarding-Parting with possession--Assignment--What constitutes. Indian Evidence Act, 1872: Sections 137 and 138--Cross examination-Plaintiff need not be cross examined beyond evidence given in examination in chief--Opportunity not to be given to make out a case in cross examination.
HEADNOTE: The respondent-Landlord filed a suit for eviction against the appellant-tenant on 3 grounds, namely, (1) that the tenant had parted with possession of the roof of the shop let out to him by putting up an advertisement board, (ii) by fixing the advertisement board on the roof of the shop with iron angles, the tenant had caused material alter- ation to the premises, and (iii) the tenant had defaulted in the payment of rent. The tenant asserted that though he was carrying on optical business in the shop he was also running the business of advertisement by way of display of various advertisements (hoardings) hoards at various places in the city. The Trial Court decreed the suit on the ground of default in payment of rent, material alteration and sub- letting. The appellant preferred an appeal and the District Judge remanded the case back to the Trial Court for trial on all issues, on the ground that the appellant had not been al- lowed to cross-examine the respondent or to adduce evidence in defence. On remand, the Trial Court held that the appellant had caused material alteration by fixing the board on the roof, had parted with possession of the roof by such fixing of the board, had committed default in payment of rent, and passed a decree for eviction against the appellant for causing material alteration and for parting with the possession of the roof. No decree was however passed on the ground of default, because the default was held to be the first de-
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 18
fault. 768 The appellant filed an appeal, and the District Judge allowed the appeal on the ground that by displaying the advertisement board, the appellant had not caused any mate- rial alteration of the premises and that by displaying such advertisement board did not amount to parting with posses- sion of the roof of the premises. With regard to default, on an analysis of the dates of the payment, the District Judge held that there was no default in payment of rent for six months, but held that the default was the first default and consequently there could be no decree for eviction. The respondent preferred an appeal before the High Court. The appeal was allowed only on the issue of parting with possession, holding that the display of the advertise- ment board amounted to parting with possession of the prem- ises. The High Court noted that the appellant had not dis- puted that the advertisement board was installed on the roof of the shop and that he was getting the rent for this board, and the document which was tendered, viz: Exhibit 6 showed that the company Paramount Services had written a letter to the respondent-landlord that they had installed the board on the terrace of the shop and the site was with them for the last six months. The High Court accordingly concluded that there was parting with possession by the tenant, and the landlord was therefore entitled to a decree for eviction under section 13(1)(e) of the Act. In view of this finding under section 13(1)(e) of the Act, the High Court held it was unnecessary to go into the other grounds and passed a decree for eviction. In the appeal by the tenant to this Court on the ques- tions: (1) Whether the appellant was carrying on his own advertising business? (2) Whether such an act can be termed as parting with possession of the roof or any part thereof by the appellant in favour of the advertiser because by putting up such hoarding, he was getting a return? (3) If it is found that it was not a business of the appellant to carry on the advertising, but the appellant had also an advertising agency to put up its advertising board then would such an act amount to parting with possession of the roof or any part thereof by the appellant? (4) In any event can any case or cause of action for the suit filed in 1974 on the basis of Exhibit 6 a letter dated January 20, 1977 be maintained? Allowing the appeal and setting aside the order of eviction, the Court. HELD: 1. Under the Rajasthan Premises (Control of Rent and Eviction) Act. 1950 the tenant must be guilty either of an assignment or 769 sub-letting or otherwise parting with possession either of the whole or any part of the business without the permission of the landlord. [787A] 2(a) Sub-letting means transfer of an exclusive right to enjoy the property in favour of the third party, [787B] 2(b) The concept of parting with possession in private contracts between the landlord and tenant was also known in India and it means parting with legal possession to the exclusion of the grantor himself. [787H; 788A] Stening v. Abrahams, [1931] 1 L.R. Chancery Division 470, referred to. Shalimar Tar Products v. H.C. Sharma & Others, [1988] 1 SCC 70; Gundalpalli Rangamanner Chetty v. Desu Rangiah, AIR 1954 Madras 182; Jackson v. Simons, [1923] 1 Ch. 373 and Chaplin v. Smith, [1926] 1 K.B. 198, referred to.
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 18
Gee v. Hazleton and Others, [1932] 1 King’s Bench Divi- sion 179, distinguished. Vishwa Nath v. Chaman Lal, AIR 1975 Delhi 117; Madras Bangalore Transport Co. (West v. Inder Singh and Others, [1986] 3 SCC 62; Dr. Vijay Kumar and Others v. M/s. Raghbir Singh Anokh Singh [1973] 2 SCC 597; B.M. Lal (dead) by L.Rs. v. Dunlop Rubber & Co. Ltd., [1968] 1 SCR 23; Rajbir Kaur v. M/s. S. Chokosiri and Co., AIR 1988 SC 1845 and Shri Dipak Banerjee v. Smt. Lilabati Chakroborty, 4 Judgment Today 1987 3 SC 454, referred to. In the instant case, on the facts found, it cannot be said or even argued that there was any assignment by the tenant. The tenant or the sub tenant did not have any exclu- sive possession or interest in the building or in any part of the building nor was that right in lieu of any payment or any compensation. Having regard to the quality, nature and degree of the occupation of the transferee, it cannot be said that either there was any assignment or sub-letting or parting with possession to such a degree by permitting the hoarding that the tenant had lost interest. He was using this premises for his benefit. Unless the tenant has in- fracted the prohibition of the Act, he is not liable to be evicted. 1789B, G] 3. The question whether there is a tenancy or licence or parting with possession in a particular case must depend upon the quality 770 of occupation given to the licensee or the transferee. Mere occupation is not sufficient, to infer either sub-tenancy or parting with possession. [786A] Associated Hotel of India Ltd. Delhi v. S.B. Sardar Ranjit Singh, [1968] 2 SCR 548 and Smt. Krishnawati v. Shri Hans Raj, [1974] 1 SCC 289, referred to. 4. The case rests on the express provision of the Act and there is no scope to explore the latent purpose of the Act. [789G] 5. The plaintiff-landlord had not subjected himself to crossexamination in spite of the order of the court on remand. It would, therefore, not be safe to rely on the examination-in-chief which was not subjected to cross-exami- nation before the remand was made. If that is so, it will appear that there is no evidence of the plaintiff in respect of the allegations in the plaint. There was no question of cross-examining the plaintiff travelling beyond the evidence of the plaintiff given in examination-in-chief and thereby giving an opportunity to make out a case in cross-examina- tion. It therefore, appears from the pleadings and the evidence that the respondent did not make out any case of the appellant parting with possession by putting up the hoarding. [779D-G]
JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeal No. 2747 of 1988. From the Judgment and Order dated 23.2.1988 of the Rajasthan High Court in S.B. Civil Second Appeal No. 77 of 1987. Tapas Ray, S.K. Jain and P. Agarwal for the Appellant. Mrs. Rani Chhabra for the Respondent. The Judgment of the Court was delivered by SABYASACHI MUKHARJI, J. This appeal by special leave is against the judgment and order of the Division Bench of the High Court of Rajasthan dated 23rd February, 1988. The
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 18
appellant is the tenant in the suit premises. The premises in question is a shop situated outside Delhi Gate, Udaipur, in the State of Rajasthan. In the said shop the appellant carried on the business of opticals. This fact is undisput- ed. He asserted that he was also running the business of advertisement by way of display of various advertisements (hoardings) 771 boards at various places in the city of Udaipur. The case of the appellant was that though the appellant had taken the premises on rent on the basis of oral tenancy on 1st August, 1971, the rent-note in fact was executed on 30th May, 1972. The respondent had filed the suit for eviction of the ten- ant-appellant on three grounds, namely, (i) that the tenant-appellant had parted with possession of the roof of the said shop-room by putting up an advertisement board; (ii) by putting up such advertisement board, fixing the same on the roof of the said shop-room with iron angles, the appellant had caused material alteration to the premises; and (iii) the appellant had defaulted in payment of rent. On or about 20th April 1978, the trial court decreed the suit on the ground of default in payment of rent, material alter- ation and subletting. The appellant preferred an appeal before the learned District Judge, Udaipur, who remanded the case back to the trial court for trial on all the three issues, on the ground that the appellant had not been al- lowed to cross-examine the respondent or to adduce evidence in defence. On remand, the trial court held that the appel- lant had caused material alteration by fixing the board on. the roof; had parted with possession of the roof by such fixing of the board; and had committed default in payment of rent. Accordingly, a decree was passed against the appellant for causing material alteration and for parting with the possession of the roof but no decree was passed by the trial court on ground of default because the said default was held by the learned Trial Judge to be the first default. The appellant thereafter filed first appeal against the said judgment and decree passed by the trial court on 9th Novem- ber, 1984. By the judgment and decree dated 20th March, 1987 the learned District Judge allowed the said appeal holding, inter alia, that by displaying the advertisement board the appellant had not caused any material alteration of the premises and display of such advertisements hoardings did not amount to parting with possession of the roof of the premises. In respect of default, on an analysis of the dates of payment it was held that there was no default in payment of rent for six months. The learned Trial Judge had held that the default was the first default, therefore, there could be no decree for eviction on this ground. So even if the learned District Judge would have affirmed the findings of the Trial Court on the issue of default, there could not have been a decree in the said suit on the ground of de- fault. The plaintiff-respondent preferred an appeal before the High Court. The said appeal was allowed only on the issue of parting with possession holding that the display of the board amounted to parting with possession of the prem- ises. Accordingly, the decree for eviction under section 13(1)(e) of the Rajasthan Premises (Control of Rent and Eviction) Act, 1950, hereinafter mentioned as the ’Act’, was passed. 772 Section 13 of the said Act deals with the grounds for evic- tion of tenants. By clause (a), sub-section (1) of the said section provides that out withstanding anything contained in any law or contract, no Court shall pass any decree, or make
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 18
any order, in favour of a landlord, evicting the tenant so long as he is ready and willing to pay rent therefore to the full extent allowable under the said Act unless it is satis- fied, inter alia, that the tenant had neither paid nor tendered the amount of rent due from him for six months. Sub-clause (b) of subsection (1) of the said section makes the tenant liable to eviction if he has willfully caused or permitted to be caused substantial damage to the premises. Clause (e) of sub-section (1) of section 13 under which the decree in question, in the instant case, was passed provides as follows: "(e) that the tenant has assigned, sub-let or otherwise parted with the possession of, the whole or any part of the premises without the permission of the landlord; or" as mentioned hereinbefore, the decree in this case was passed by the High Court under section 13(1)(e) of the Act on the ground that the appellant had parted with possession. The High Court in the judgment under appeal has noted that the plaintiff-appellant had not disputed that the advertise- ment board was installed on the roof of the shop. The High Court noted that the appellant has also not disputed that he was getting the rent for this board and the document which was tendered viz., Exhibit 6 showed that the Paramount Services had written a letter to the landlord-respondent Gulam Abbas herein and the same had been accepted by the appellant. The said Ex. 6 read as follows: "Shri Gulam Abbas Bhalam Wala, Udaipur. Dear Sir, We wish to write that we have taken the site for putting up commercial board on the terrace of the shop of Saran Optician, Udaipur. This site is with us for the last 1/2 year. Yours faithfully, Paramount Serv- ices, Sd/- Partner.’’ 773 The High Court was of the view, that perusal of the document indicated that Paramount Services had installed that board on the terrace of the shop and the site was with them for the last six months. The High Court further held that it transpired that the terrace of that shop had been parted away to the Paramount Services for installing the advertise- ment board. The High Court proceeded on the basis that Ex. 6, mentioned hereinbefore, showed that the site was with the Paramount Services and it has been admitted by the tenant- appellant that he had charged the money for leasing out this site to the Paramount Services. According to the High Court two factors were relevant in this case: (1) whether the site was with the Paramount Services for the last six months and (2) that the defendant had admitted that he had received the rent for this. The High Court referred to the deposition of D .W. 1 Gopal Saran which was as follows: "USS BOARD PAR PRACHAR KE TEEN SALL KE PARDRAH SAU RUPAYE MAIN LETA THA JISMEN PAINTING AUR BOARD AUR LIKHAVAT KA KHARCH MERA THA" According to the High Court, these two factors established that the defendant had parted with part of the terrace to Paramount Services. This according to the High Court, was wrong as it had been clearly prohibited in the lease-deed Ex. 1, Clause 3 reads as under: "DUKAN KO LIPA POTA SAPPH ACHHI HALAT MEN RAKHUNGA AUR BAGAIR LIKHIT IJAZAT AAPKE KOI
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 18
MAJID TAMIR NA KRAUNGA AUR NA DUSRE KISSI AUR KO MUNTKIL KAR SAKUNGA. MAIN KHUD DUKAN PAR BAITHUNGA." The High Court found that the tenant-appellant had mentioned that they would not part with the possession, notwithstanding that the tenant-appellant had parted with the possession which was apparent, according to the High Court, from Ex. 6 and the statement of D.W. 1 that he had charged rent for installing this board. These two factors went to show, according to the High Court, that the defend- ant had parted with the possession of the part of the ter- race so as to enable the Paramount Services to stall the board in the premises. The Court accepted the submission on behalf of the respondent-landlord that there was parting with possession and the landlord was entitled to a decree for eviction under section 13(1)(e) of the Act. It may be mentioned that two other submissions were urged before the High 774 Court on behalf of the landlord-respondent, namely, that the rent was tendered and that when it was refused by the land- lord, the tenant had deposited the rent in the Court under section 19-A of the Act had not been established. There was also the finding on the issue of material alteration and that was also not established by the respondent-landlord. But the High Court, in view of this finding under section 13(1)(e) of the Act, as set out hereinbefore, found it unnecessary to go into those reasons and passed a decree for eviction. Aggrieved thereby, as mentioned hereinbefore, the tenant has come up in appeal to this Court. We find a certain amount of confusion as to what was the actual state of affairs. The pleadings of the plaintiff- respondent, the landlord in connection with the allegations of parting with possession are set out in paragraphs 5, 6 and 8 of the plaint and these have been answered by the appellant in paragraphs 5, 6, 8 and 9 of the written state- ment. It may be appropriate at this stage to set out the same both in Hindi as well as in English. Paragraph 5 is as follows: "Hindi Original: "5. YEH KI PRATIVADI NE BINA VADI KO POOCHHE AVAM VADI KI ANUMATI PRAPAT KIYE BINA VIVADGRAST DUKAN KE UPAR CHHAT PAR ZITAR TRAKTAR KA BOARD LAGA DIYA HAl JO CHHAT PAR LOHE KE ANGLE MAIN FIX KIYA HUVA HAI." "In English: "5. Without permission and consent of the plaintiff the defendant has put up the board of Jitter Tractors on the roof of the disputed shop in question which is fixed on iron angles on the roof.’" Paragraph 6 reads as under: "In English: "6. The defendant has, without the permission and consent of the plaintiff given to the advertising agency the Board which has been displayed on the roof of the disputed shop taken by the Defendant from the Plaintiff on rent, in 775 respect of which the Defendant had no right.’ Hindi Original: "6. YEH KI BOARD JO VIVADGRAST DUKAN JO KI PRATIVADI KE PASS VADI KI AUR SE KIRAYE PAR HAl, KI CHHAT PAR LAG RAHA HAl VAH VIGYAPAN
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 18
(ADVERTISEMENT) KA BOARD HAI JISKO PRATIVADI NE VADI KI ANUMATI PRAPAT KIYE BINA ADVERTIS- ING AGENCY KO LAGANE DE DIYA HAl JISKA KI PRATIVADI KO SWATEY KOYEE ADHIKAR NAHIN HAl.’ Paragraph 8 as reads as under: In English "8. The defendant has no right to place the Board of the Advertising Agency on the roof of the shop without permission of the plaintiff." Hindi Original: "8. YEH KI PARTIVADI KE KO BINA VADI SE POCCHHE DUKAN KI CHHAT PAR ADVERTISING AGENCY KO BOARD LAGANE DENE KA KOYEE ADHIKAR NAHIN HAI." Paragraph 5 of the Written Statement reads as follows: In English: "5. With regard to paragraph 5 of the Plaint the defendant states that the Defendant had displayed a sign board on the roof of the disputed shop but it is false to state that any angle has been fixed or embedded on the wall of the shop or of the roof or on the floor of the roof. The sign board has been placed without damaging the walls or the floor of the roof in any manner whatsoever. The angles have not been embedded. In putting up this sign board, there was no necessity of obtaining written permission of the plaintiff. It was within the full knowledge of the Plain- tiff and the Plaintiff never objected to the same, which means the 776 plaintiff had consented to the same." Hindi Original: "5. VAD PATRA KE PAIRA 5 KE LIYE NIVEDAN HAI KE PRATIVADI NE EK SIGN BOARD VADGRAST DUKAN KI CHHAT PAR LAGAYA HAl PAR YEH MITHYA HAl KI DUKAN KI ATHVA CHHAT KI DIWAR ATHVA FARSH MAIN ANGLE LAGAYE HO VAH SIGN BOARD BINA DUKAN KI DIWARON ATHVA CHHAT KE FARSH KO KISI BHANTI HANI PAHUCHAE HUVE LAGAYA GAYA HAl. GADA NAHIN GAYA HAI. IS SIGN BOARD LAGANE MAIN VADI KO LIKHIT ANUMATI LENA AVASHAK NAHIN THA, VIASE VADI KE PURAN GYAN MAIN YEH BOARD LAGAYA THA TATHA AISA KARNE MAIN VADI NE KABHI APATTI NAHIN UTHAYEE, ARTHAT VADI KI AWAKRITI NAHI HAI." Para 6 of the written Statement reads as follows: "In English: "The allegations in paragraph 6 of the Plaint that the Board belonged to any other advertis- ing agency is false. the defendant himself has placed the said board in the normal course of his carrying on the business. The defendant is using the said disputed shop on his own right for the purposes of carrying on his normal business." Hindi Original: "6. VAD PATRA KA PAIRA 6 MAIN YEH MITHYA HAI ICE BOARD KISI ADVERTISING AGENCY KA LAGA HUVA HAI. PRATIVADI SWAM NE VAH BOARD LAGAYA HAl TATHA APNA SADHARAN VAVASAYE KARTE HUVE LAGAYA HAl. TATHA VADGRAST DUKAN KA PANE SADHARAN VAVSAYE MAIN HI UPYOG KAR RAHA HAl AVAM SADHI- KAR KAR RAHA HAI."
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 18
Para 8 of the Written Statement is as follows: 777 In English: "The Contents of para 8 of the Plaint are not admitted. The Defendant has not allowed any- body to put up the Board, but he has himself put up the same." Hindi Original: "8. VAD PATRA KA PAIRA 8 SAVIKAR NAHIN HAl. PRATIVADI NE BOARD, KISI KO LAGANE NAHIN DIYA HAl APITU SWAM LAGAYA HAl." Paragraph 9 of the Written Statement is as follows: "In English: "9. The defendant denies all the allegations in paragraph 9 of the Plaint. In particular the defendant states that the plaintiff has no right to bring the present suit of eviction which has been filed on false grounds. The defendant has neither committed default in payment of rent nor he has allowed anybody to put up board on the shop, nor he has parted with possession of the lease-hold property or any part thereof to anybody. The defendant is in full control and possession (of the disput- ed shop). It may be mentioned that in the plaint the plaintiff has not alleged any act of sub-letting by the defendant." Hindi Original "9. VAD PATRA KA PAIRA 9 SARVATHA ASWIKAR HAl. VADI KO KOYEE SWATAV NAHIN HAl KI VAH MITHYA ADHARO PAR DUKAN KHALI KARVAYE NA TO PARTIVADI NE KOYEE CHOOK KI HAl, KIRAYA DENE MAIN UAR NA HI USNE DUKAN PAR KISI KO BOARD LAGANE DIYA HAl AUR NA HI KOYEE MUKTI BHOG KIRAYE LI HUEE SAMPATI KA PARTIVADI KE KISI BHI BHAG KA KISI KO BHI HYA HAl. VAH PRATIVADI KE POORAN BHUGTI BHOG MAIN HAl." At the initial hearing before the trial court, namely, before the remand the plaintiff got himself examined as witness and the evidence 778 of plaintiff in examination-in-chief was recorded on 6.4.1979. After recording the said evidence, the trial court recorded that the counsel for the defendant was absent and thereupon closed the case, without, however, entering into the question as to why the endorsement was made. Against the decree of the trial court, the first appeal was filed before the learned District Judge and as stated hereinbefore, at the final hearing of the appeal, the first Appellate Court held that the defendant was not given adequate opportunity to either cross-examine the plaintiff or to adduce his evidence and on that ground the order of remand was made. The plaintiff-landlord, however, did not say in Examination-in-chief that the board was fixed by anyone else than the defendant or that there was parting with possession of the roof of the shop room or any part thereof or by putting the said angles in the wail, which was again not admitted as correct by the appellant, any material altera- tion was made. However, a photograph of the board was pro- duced by the plaintiff and the same was marked as Ex. 2. After the case was remanded, the trial court directed the plaintiff to appear before the court and to subject himself to cross-examination by the defendant and also to produce his evidence, if any. In spite of several opportunities the plaintiff did not appear before the Court and submit himself
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 18
to cross-examination. As the plaintiff neither submitted himself for further cross-examination nor produced any other evidence or witness in support of the plaint the defendant led defence evidence and got himself examined. The English translation of the said evidence of the defendant-appellant was filed on behalf of the appellant at the heating of this appeal. From the said evidence it would appear, he had stated, inter alia, as follows: "(a) I have affixed the Board on this shop for advertisement. The said Board is affixed in cement pillars (should be pot) and for affix- ing the said boards neither the roof nor the walls of the shop were dug; (b) The Board is affixed permanently and I advertise the business of parties and get its payment. I have not parted with possession of any portion of the roof of the shop to anyone. In 1974, I advertised for Bhatia at the Board in which I have written that I have zeator I have strength, a picture tractor was also made there I used to take Rs. 1500 for 3 years for advertisement out of which painting of Board, writing expenditure was mine. 779 CROSS EXAMINATION: (a) It is wrong to say that the Board is fixed on the roof of the shop. I do not do business of tractor, but I deal in advertising busi- ness. Besides this I maintain 14 others boards in the city. The above board is 10 ft. x 4 ft. At present Hanuman Vanaspati is advertised through the Board which was for the last 2 months prior to the Board was affixed. (b) 14 Boards of Paramount Services are fixed prior to the year 1988 which are being main- tained by me. Ex. 6 is the letter of the said service. I charge M/s Paramount Services Rs.500 per year." On the basis of the aforesaid, it was contended that it was the definite case of the defendant in Examination-in- chief, that the board belonged to him and that the defendant was carrying on his own business and that there was no dispute as to the same by the plaintiff. It may be mentioned that the plaintiff had not subjected himself to crossexami- nation in spite of the order of the Court after the remand, therefore, it would not be safe to rely on the examination- in-chief recorded which was not subjected to cross-examina- tion before the remand was made. If that is so, it will appear that there is no evidence of the plaintiff in respect of allegations in the plaint. This position appears estab- lished from the facts on record. When the plaintiff appeared for evidence in rebuttal he could have been cross-examined on these points. It was submitted that in rebuttal the plaintiff had stated only with regard to the default in payment of rent but the Plaintiff had not chosen to support his plaint case, before the defendant went to the witness box. There was no question of cross-examining the plaintiff travelling beyond the evidence of the plaintiff given in examinationin--chief and thereby giving an opportunity to make out a case in crossexamination. It, therefore, appears from the pleadings and the evidence that the respondent did not make out any case of the appellant parting with posses- sion by putting up the hoarding. In examinationin-chief also he did not make out such a case and on the contrary his case was that it was that it was the defendent-appellant who had
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 18
put up the hoarding. The plaintiff did not allege that the defendant-appellant was not carrying on also advertising business. It was submitted on behalf of the appellant that having refused to submit to crossexamination the plaintiff has made the evidence in examination-in-chief non est. It was the case of the defendant that he was carrying on 780 the business of advertisement by putting up the hoardings of different parties. The board was made by him, paintings and writings were also done by him and for putting the hoarding the charged from his customers. Therefore, it appears to us that there are no clear findings that anybody was given lease or anybody was given the right to put up the hoarding and there was parting of possession in favour of anyone else. It was, however, argued that even if the appellant had put the advertisement board hoarding he was earning a huge amount by the same and this was a factor which would indi- cate that there was parting of possession by him. It was, however, submitted on behalf of the appellant that when the shop had been let out to the defendantappellant for carrying on business it was the fight of the defendantappellant to carry on the business. It was legally permissible to use the said shop room and also use the roof thereof and earn as much as could be done and as such it is not parting with possession. In the premises, it appears to us that for the purpose of disposal of this appeal it is necessary to consider: (i) whether the appellant was carrying on his own advertisement business? (ii) Even if so, whether such an act can be termed as parting with possession of the roof or any part thereof by the appellant in favour of the advertiser because by putting up such hoarding he is getting a return otherwise? (iii) The next question that arises is that if it is found that it was not a business of the appellant to carry on the advertising but the appellant had allowed up advertising agency to put up its advertising hoarding, then would such an act amount to parting with possession of the roof or any part thereof by the appellant? (iv) In any event, can any case or cause of action for the suit filed on 1974 on the basis of Ex. 6, namely, the letter dated January 20, 1977 of M/s. Paramount Services be maintained? On behalf of appellant it was contended by Shri Tapash Ray, counsel for the appellant, that the judgment and order of the High Court could not be sustained and in the facts and circumstances of the case, there could not be any evic- tion order passed against the appellant by virtue of section 13(1)(e) of the Act. Undisputedly the appellant was a ten- ant. Therefore, in terms of Section 13(1) of the Act, not- withstanding anything contained in any law, no decree for eviction can be passed except on the grounds mentioned in the said section. To sustain any order of eviction, it must be rounded only on one of the grounds mentioned in the said section. Therefore, it has to be found out whether the respondent had been able to make out any of the grounds mentioned in Section 13 of the Act. 781 It was contended on behalf of the appellant that the advertisement board had been put up by the appellant as part of his business and he had charged certain expenses in respect of the same and that, it was urged, was the finding of the courts below and the High Court was in error in holding that there was any parting with the possession. It was submitted that simply the display of advertisement board on the disputed premises did not amount to parting with possession of the premises. The High Court was wrong, it was
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 11 of 18
urged, in accepting the plea of the respondent of parting with possession only on the basis of the letter dated 20th January, 1977 (Ex. 6). The learned District Judge in the first appeal had accepted that there was no parting of possession. The High Court, on the other hand, in the judg- ment in appeal relying on Ex. 6 came to the conclusion that the appellant was getting rent for this board and the appel- lant had accepted document Ex. 6 which Paramount Services had written to the appellant. The High Court was wrong, it was submitted on behalf of the appellant, that Ex. 6 clearly showed that Paramount Services had installed this board on the terrace of the shop and the shop was with them for six months. The learned District Judge on an analysis of the evidence came to the conclusion that there was no parting with possession. The High Court on an analysis of the same evidence came to the conclusion that there was. It is, therefore, necessary as the learned District Judge did, to consider what was the evidence before the trial court. The plaintiff had given a statement before the trial court that a board of Paramount Advertising Agency was fixed over the disputed shop which was installed without asking him and that was of the size of 10’ x 8’. At the time of filing the suit there was board of Zitter and now it is of Maharaj Vanaspati. After making holes in the wall, it had been fixed with cement with the help of iron angles. On the other hand, the defendant, Gopal Sharan, had stated that he had fixed the board of advertisement over the disputed shop which was fixed with cement by boring holes. For fixing the board the walls had not been dug. The board had been fixed on a tempo- rary place on which he used to make advertisement of the business of the parties on payment. It was the definite case in defence of the tenant that roof of the disputed shop has not been given to anyone. In cross-examination, he admitted that in 1974 advertisement of Shri Bhatia was done on the board and for the advertisement of board he took Rs. 1500 for three years. The expenses towards the painting and fixing the board and writing were met by him. The board of his shop was fixed below the front of his shop in the name of Sharan Optician, the photo of which is Ex. 2. The tenant had given the receipt of Rs. 1500 to Bhatia. It was the definite case of the tenant that he dealt with the business of advertisement and there were 14 more boards in 782 the city run by him. It was stated that he took Rs.500 per year for 15 boards from Paramount Services. In the photo- graph, Ex. 2, one board of the defendant was fixed in the name of Sharan Optician on the disputed shop and above it there was advertisement board which was of a tractor and fixed in front of the roof. The tenant had clearly stated that while fixing the board he did not bore the roof and the same had been fixed with the help of cement. On the other hand, it was stated by the landlord that it was fixed in the wall with the help of angles but this fact has not been supported by any other evidence. The learned District Judge came to the conclusion that the board was fixed to the front of the side of the roof of the disputed shop. The roof of the disputed shop had not been bored nor any holes had been made in the wall. In these circumstances, the learned Dis- trict Judge came to the conclusion that there was no altera- tion of the premises or damage. The learned DistriCt Judge considered the question and the arguments that the defend- ant-appellant was not doing the work of advertisement and he had the business of spectacles and he had let out the space on rent for fixing the board on the roof and that he had got a board fixed there from which it was clear that he had
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 12 of 18
parted with the possession of the space on the roof and he had further given it on rent. Emphasis was laid on behalf of the respondent-landlord on Ex. 6. Ex. 6, it may be men- tioned, is subsequent to the accrual to the cause of action. The suit was filed in 1974. Ex. 6 is dated 20th January, 1977. Considering the aforesaid contentions and the position in law, the learned District Judge came to the conclusion that by Ex. 6 no portion of the disputed shop was given to the exclusive possession of the advertising agency or the defendant had not divested itself of any part of the roof. Simply by displaying the advertisement board on any portion of the roof, it could not be said that the possession had been delivered to the company to which the board belonged, according to the learned District Judge. He further held that the tenant continued to be in possession thereof. In such circumstances, it cannot be proved on the basis of the record, the learned District Judge came to the conclusion, that the tenant had parted with the possession. In this connection, it may be appropriate to refer to the deposition of Gopal Saran, the defendant-appellant before the trial court. He had stated that he had put up his board on the shop for advertisement purpose. The board had been put in cement pillars and by putting up the said board neither the roof nor the wall had been dug. The board it was stated was permanently fixed and the tenant asserted that: "I advertise the business of the parties from time to time on payment. I have not parted with the possession of the shop or of the roof or any 783 part thereof." The tenant further stated that in "1974 I advertised for Bhatia on this board in which I had written that I have zeator I have strength, a picture tractor was also made there. I used to take Rs. 1500 for three years for advertisement out of which painting of board, writing ex- penditure was mine. The board of my shop as Sharan Opticals is fixed on the front of the shop". It appears on an analy- sis of the evidence that the correct position in law, as established before the learned District Judge, was that the tenant used to carry on apart from opticals business, the business of advertising and for that he used to charge in the manner indicated therein. He used to charge certain amount of money. The question is whether by so doing, the tenantappellant has assigned, sub-let or otherwise parted with the possession of the whole or any part of the premises without the permission of the landlord. It is undisputed that whatever has happened has happened without the permis- sion of the landlord. On the facts found, it cannot be said or even argued that there was any assignment by the tenant, "Assignment", it has been stated in Black’s Law Dictionary, Special Deluxe Ed., p. 106, "is a transfer or making over to another of the whole of any property, real or personal, in possession or in action, or of any estate or right therein". It has further been stated as "The transfer by a party of all its rights to some kind of property, usually intangible property such as rights in a lease, mortgage, agreement of sale or partner- ship." It has to be examined whether there was sub-letting or otherwise parting with possession in terms of Sec. 13(1)(e) of the Act. In this connection, it may be appropriate to refer to the deposition of the tenant, wherein he had stated: "USS BOARD PAR PRACHAR KE TEEN SALL KE PANDRAH SAU RUPAYE MAIN LETA THA JISMEN PAINTING AUR BOARD AUR LIKHAVAT KA KHARCH MERE THA." The above, in our opinion, indicates that the board was
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 13 of 18
used for publicity and paintings and other expenses were of the tenant. Therefore, it was the tenant who was carrying on the business. The learned trial Judge has noted the evidence on this. The learned trial Judge in his judgment at page 96 of the paper-book had observed that the defendant in his written statement had admitted about the fixation of sign- board on the shop. But the board had been displayed by not fixing anything on the wall or any angles on the roof. The plaintiff-landlord 784 had not submitted any evidence but the defendant-tenant in his evidence had admitted that he had fixed the board in the wails of the cement which was fixed permanently, and he fixed the board time to time during the course of his busi- ness of advertisement. The defendant further admitted that in 1974, he had advertised the board of Bhatia in which he had written that he had a tractor and the picture of tractor was made on the board. These in the learned trial Judge’s Judgment as well as the deposition of the tenant-appellant, in our opinion, conclusively, establish that it was the tenant who was carrying on the business of advertisement by advertising the advertisements of different traders. If that is the position, then in this situation, can it be said that there was either any assignment, sub-letting or otherwise parting with possession. Shri Tapash Ray, counsel for the appellant submitted that there was not. Shri Rajinder Sachhar, on behalf of the landlord submitted that there was. Reliance was placed by Shri Tapash Ray on the observations of Farwell, J. of Eng- land in Stening v. Abrahams, [1931] 1 L.R. Chancery Division 470. There the Chancery Division of the High Court of Eng- land was concerned in that case whereby the lessee’s cove- nant was not to "part with the possession of the demised premises or any part thereof’ and it was held that it was broken only if the lessee entirely excluded himself from the legal possession of the part of the premises. In the facts of that case a seven years’ exclusive licence to erect an advertisement board against the front wall of the lessee’s house followed by its erection was held not to be a breach of the above covenant. Farwell, J. in his judgment at page 473 of the report considered the question as to whether the defendants had broken the covenant against parting with possession of any part of the premises. The plaintiffs therein had stated that by giving the A.A. Company "the right to use the front of the wall for an advertisement hoarding", the defendants had "parted with the possession of that front and 3-inch stratum of air outside it." The learned Judge noted that it was difficult to define the meaning of parting with possession generally. It must always be a question of fact and the construction of the particular agreement in each case and it cannot be determined by look- ing at the document alone. The learned Judge after disclaim- ing any attempt to define the meaning of parting with pos- session generally and reiterating that it must always be a question of fact and construction of the particular argument in each case observed in an instructive passage at page 473 of the report as follows: "But in my view a lessee cannot be said to part with the 785 possession of any part of the premises unless his agreement with his licensee wholly ousts him from the legal possession of that part. If there is anything in the nature of a right of concurrent user there is no parting with
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 14 of 18
possession. Retention of a key may be a nega- tive indicium, and the authorities on the whole show that nothing short of a complete exclusion of the grantor or licensor from the legal possession for all purposes amounts to a parting with possession. The fact that the agreement is in form a licence is immaterial, as a licence may give the licensees exclusive a right to the legal possession as to amount to a parting with possession. How does the present licence exclude the defendants from any part of the premises? It no doubt gives the licensees the exclusive right to use the wall for an advertisement hoarding. No one, including the defendants, can use the wail for that purpose. On the other hand the defendants remain to a large extent in possession of the wall." It was contended in that case that the front of the wall was wholly in the control of the licensees. That is not wholly the true view, Justice Farwell observed. The right of the licensees to put up their advertisement hoarding did not prevent the defendants from using the wall so long as they did not interfere with their licensees. Merely giving the licensees a right to use the wall for a particular purpose was not parting with possession within the covenant, in that case it was held. On the other hand, on behalf of the landlord Sree Ra- jinder Sacchar, referred to the decision of the King’s Bench Division of the High Court of England in Gee v. Hazleton and Others, [1932] 1 King’s Bench Division 179. There a statuto- ry tenant of a dwelling house and land had granted a licence for seven years at an annual rent to a bill-posting company to erect advertisement hoarding on part of the land. The company was granted free and uninterrupted access to "the advertising position" for bill-posting, etc., purposes. It was held in appeal from the County Court decision that although the document did not constitute the grant of a sub-lease, but only of a licence, the said part of the tenant’s premises had ceased to be within the protection of the Rent Restriction Act because it was used for the busi- ness purposes by the other statutory tenant of the whole and the landlord was entitled to possession of that part. It may be stated that the principle of the aforesaid decision of Gee v. Hazleton (supra) is not quite 786 relevant for the present purpose. In that case, the subject matter was a dwelling house with huge land around it let out for residential purpose. There the tenant had let out a part of the land to an advertising agency for carrying on commer- cial activities and the tenant was charging an amount which was by far more than the total amount which she was paying as rent for the entire premises to the landlord. This factor was taken with the main factor that the portion of the land given to the advertising agency in that case was a grant of licence by the tenant in favour of the advertising agency giving the advertising agency exclusive possession in that land to the exclusion of the tenant. Therefore, in that case, the Court held that there was parting with legal possession in favour of the advertising agency not because of realization of amount by the tenant more than the rent paid by her but really because on the fact it was found that exclusive possession was given to the said advertising agency of a portion of the residential unit to use for commercial activity. In that case, possession given to the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 15 of 18
advertising agency was exclusive with the right to include advertising agency and also the right to exclude others including the tenant herself. The proposition of law laid down in Stening v. Abrahams (supra) was approved in Gee v. Hazleton (supra). In this connection, a reference may be made to the observations of Lord Justice Scrutton at page 185 of the report, where the learned Lord Justice had ob- served as follows: "I can conceive in some advertising cases, cases of advertising boards, that different views may be taken when the advertising sta- tion consists of a board put on a dwelling- house. There the paramount use of the wall is as the wall of the dwelling-house; and there is also a difficulty in defining what one gets possession of when the possession granted is that of an advertising station attached to a wall. Here there is no difficulty of that sort." Lord Justice Slesser at page 192 of the report referring to the Stening v. Abrahams (supra) noted the view that the exclusive right to legal possession could amount to parting of possession. It is interesting to note in that case before the court Mr. A.T. Denning, as Lord Denning then was, had appeared for the landlord and had contended that if the defendant had herself used this portion of the premises for bill posting she would have been within the protection of the Rent Restriction Acts but the defendant had let it for business purposes to some one else and as such she would not be protected as to that portion. That is not the position here. Furthermore, under the Rajasthan Act, such kind of user does not take away tenant’s rights. Under the said Act, 787 the tenant must be guilty either of an assignment or sub- letting or otherwise parting with possession either of the whole or any part of the business without the permission of the landlord. In this, there was no assignment. Sub-letting means transfer of an exclusive right to enjoy the property in favour of the third party. In this connection, reference may be made to the decision of this Court in Shalimar Tar Products v. H.C. Sharma & Others, [1988] 1 SCC 70 where it was held that to constitute a sub-letting, there must be a parting of legal possession, i.e., possession with the right to include and also right to exclude others and whether in a particular case there was sub-letting was substantially a question of fact. In that case, a reference was made at page 77 of the report to the Treatise of Foa on Landlord and Tenant, 6th Edition, at page 323, for the proposition that the mere act of letting other persons into possession by the tenant, and permitting them to use the premises for their own purposes, is not so long as he retains the legal posses- sion himself, a breach of covenant. In paragraph 17 of the report, it was observed that parting of the legal possession means possession with the right to include and also right to exclude others. In the last mentioned case, the observations of the Madras High Court in Gundalpalli Rangamannar Chetty v. Desu Rangiah, AIR 1954 Madras 182 were approved by this Court in which the legal position in Jackson v. Simons, [1923] 1 Ch. 373 were relied upon. The Madras High Court had also relied on a judgment of Scrutton L.J. in Chaplin v. Smith, [1926] 1 K.B. 198 at page 211 of the report where it was said: "He did not assign, nor did he underlet. He was constantly on the premises himself and
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 16 of 18
kept the key of them. He did business of his own as well as business of the company. In my view he allowed the company to use the prem- ises while he himself remained in possession of them." This position was also accepted in Vishwa Nath v. Chaman Lal, AIR 1975 Delhi 117 wherein it was observed that parting with possession is understood as parting with legal posses- sion by one in favour of the other by giving him an exclu- sive possession to the ouster of the grantor. If the grantor had retained legal possession with him it was not a case of parting with possession. In this connection, reference may be made to the observations of this Court in Madras Banga- lore Transport Co. (West) v. Inder Singh and Others, [1986] 3 SCC 62 wherein the observations of the Delhi High Court had been approved. The concept of parting with possession in private contracts between 788 the landlord and tenant was also known in India and it means parting with legal possession to the exclusion of the gran- tor himself. In this connection, the observations of this Court in Dr. Vijay Kumar and Others v. M/s Raghbir Singh Anokh Singh, [1973] 2 SCC 597 may be referred to. There the Rent Controller had found that the appellants had parti- tioned the shop in question in two portions. The two por- tions were demarcated by a wooden partition wall. In one portion there was the clinic of the first appellant land in the other portion, the other appellant was carrying on the business of sale and purchase of motor cars. The wooden partition wail had divided the single shop into two parts so that there were now two doors, one in the portion in the occupation of the first appellant, and the other portion in occupation of the other appellant. One could not go directly from one portion to the other on account of the wooden partition wail. The first appellant locked his portion. On these findings, the Rent Controller had held that the second and third appellants were in exclusive possession of their portions. Hence he came to the conclusion that the first appellant had parted with the possession of his portion to them. The Rent Controller did not accept the plea of the appellants that the business which was being carried on in their portion was the joint business of the appellants. The first appellant was assessed to income tax. He had never shown the income from the motor business in his income-tax returns. The appellants did not produce the account-books. The Rent Controller accordingly held that the plea of joint business had not been established. It was argued before this court that the first appellant being the father of the other two appellants established them in business and permitted them to occupy a half portion of the shop for that purpose. As a father, it was submitted, it was natural for him to establish his sons in life. In short, the argument was that the second and third appellants were occupying the half portion with his permission. This Court held that that was a plausible argument but they were unable to entertain this at a later stage in the Supreme Court and further held that the new plea was not a pleading of law but was a plea in fact. In B.M. Lall (dead) by L.Rs. v. Dunlop Rubber & Co. Ltd., [1968] 1 SCR 23 a distinction between the lease and licence was emphasised. See the observations at page 27 of the report. There was in the facts and circumstances of the case no grant of interest in land in favour of the advertis- er. In Rajbir Kaur v. M/s. S. Chokosiri and Co. (AIR 1988 SC 1845) it was emphasised that it was the operative intention
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 17 of 18
which is important. 789 In Shri Dipak Banerjee v. Smt. Lilabati Chakroborty, 4 Judgment Today 1987 3 SC 454 it was reiterated that in order to prove tenancy or sub-tenancy two ingredients had to be established, firstly, the tenant must have exclusive right of possession or interest in the premises or part of the premises in question and secondly, the right must be in lieu of payment of some compensation or rent. In this case, the tenant or the sub-tenant did not have any exclusive posses- sion or interest in the building or in any part of the building nor was that right in lieu of any payment or any compensation, on the basis of the facts as indicated herein- before. From the aforesaid, it appears to us that the question whether there is a tenancy or licence or parting with pos- session in a particular case must depend upon the quality of occupation given to the licensee or the transferee. Mere occupation is not sufficient, in our opinion, to infer either sub-tenancy or parting with possession. In Associated Hotel of India Ltd., Delhi v. S.B. Sardar Ranjit Singh, [1968] 2 SCR 548 it was held on the question whether the occupier of a separate apartment in a premises is a licensee or a tenant, the test is whether the landlord retained control over the apartment. Similarly, it was held by this Court in Smt. Krishnawati v. Shri Hans Raj, [1974] 1 SCC289 that sub-letting like letting, is a particular type of demise of immovable property and is distinct from permissive user like that of a licensee. If two persons live together in a house as husband and wife and one of them who owns the house allows the other to carry on business in a part of it, it will be in the absence of any other evidence, a rash inference to draw that the owners has let out that part of the premises. Sree Sachhar sought to argue that in consider- ing the question of eviction it has to be borne in mind that the purpose of the Rent Restriction Act is to protect dwell- ing house and not to protect a person who is not the resi- dent of dwelling house but is making money by sub-letting it. In our opinion, however, having regard to the quality, nature and degree of the occupation of the transferee and the facts found, it cannot be said that either there was any assignment or sub-letting or parting with possession to such a degree by permitting the hoarding that the tenant had lost interest. He was using this premises for his benefit. Unless the tenant has infarcted the prohibition of the Act, he is not liable to be evicted. The case rests on the express provision of the Act and there is no scope to explore the latent purpose of the Act. In the premises, the High Court’s order of eviction cannot be upheld. As no question of non-payment has been found by the trial 790 court and the learned District Judge and there is no finding of any material alteration, in our opinion, the order for eviction cannot be sustained. The appeal, therefore, must be allowed. The appeal is allowed and the order for eviction is set aside. In the facts and the circumstances of the case, however, the parties will pay and bear their own costs. N.V.K. Appeal al- lowed. 791
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 18 of 18