N.ESWARI Vs K.SWARAJYA LAKSHMI
Case number: C.A. No.-006261-006261 / 2009
Diary number: 7426 / 2009
Advocates: PRABHA SWAMI Vs
GHAN SHYAM VASISHT
REPORTAB LE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6261 OF 2009 (Arising out of SLP (C) No. 6979 of 2009)
N. Eswari …Appellant W/o Adhinarayana Rao
VERSUS
K. Swarajya Lakshmi …Respondent W/o K.V.L.N.A. Sastry (Late)
J U D G M E N T
TARUN CHATTERJEE,J. 1. Leave granted.
2. We are invited in this appeal to decide whether the High
Court was justified, in the facts and circumstances of the present
case in its revisional jurisdiction, in re-appreciating the facts and
setting aside the order of the Rent Controller, Vijayawada dated
31st of October, 2001 and the order of the Appellate Authority,
Vijayawada dated 21st of December, 2005.
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3. In our view, the High Court was not justified in interfering
with the concurrent findings of fact arrived at by the Courts
below.
4. The appellant is a tenant in respect of the premises in
question since 1982. In or about the year 2000, the
landlady/respondent herein filed an application for eviction of the
tenant/appellant under Section 10(3)(a)(i)(a) read with Section
10(2)(i) of A.P. Buildings (Lease, Rent and Eviction) Control Act,
1960 (in short, “the Act”) before the Rent Controller on the
ground that the landlady/respondent bonafide required the
premises in question and also the tenant/appellant was a willful
defaulter in payment of rent.
5. Parties adduced evidence and finally, the Rent Controller,
Vijayawada, by its final order dated 31st of October, 2001,
rejected the eviction petition inter alia holding that the
landlady/respondent had failed to prove that the tenant/appellant
was a defaulter in payment of rent and in so far as the bonafide
need of the premises in question was concerned, it was held that
the landlady/respondent had two houses at Hyderabad and the
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landlady was residing in Vijayawada with her family members
consisting of one son and two daughters for the last 31 years.
6. Feeling aggrieved, an appeal was carried to the Appellate
Authority, namely, Principal Senior Civil Judge-cum-Appellate
Authority, Vijayawada. The Appellate Authority also affirmed the
findings of the Rent Controller, Vijayawada and dismissed the
appeal. A Civil Revision Petition was then filed in the High Court
of Andhra Pradesh at Hyderabad by the landlady/respondent
against the aforesaid concurrent orders of rejection of the
eviction petition and by the impugned order, the High Court had
set aside the concurrent orders of rejection and directed the
eviction of the tenant/appellant.
7. Feeling aggrieved by the impugned order of the High
Court, this Special Leave Petition has been filed at the instance
of the tenant/appellant, which on grant of leave, was heard in
presence of the learned counsel for the parties.
8. So far as the ground of willful default was concerned, both
the Rent Controller as well as the Appellate Authority held that
there was no willful default in payment of rent for the months of
December, 1998 and January, 1999. So far as this ground was
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concerned, the High Court also observed that the learned
counsel for the landlady/respondent, not having urged the said
ground i.e. willful default in payment of rent, the findings of the
two Courts below must be affirmed. So far as the case of
bonafide requirement of the landlady/respondent was concerned,
the High Court has, by the impugned order, set aside the
concurrent findings of fact arrived at by the Courts below.
9. In our view, the High Court was not justified in the present
case to interfere with the concurrent orders of the Courts below
rejecting the plea of bonafide requirement of the
landlady/respondent. The only ground on which the High Court
had set aside the concurrent orders of the Courts below is that
since the husband of the landlady had retired from service in
1982 and was residing at Hyderabad and she was not having
any other residential house at Vijayawada where she was
planning to settle, it must be held that the requirement was
bonafide.
10. In Paragraph 16 of the impugned Judgment, the High Court
has given the reasons for setting aside the concurrent orders of
rejection of the eviction petition. We feel it proper in this case to
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reproduce the said part of the impugned order, which runs as
under :-
“16. The evidence of P.W. 1 would go to show that he was retired from service in 1982, that at present he is residing at Hyderabad, that he was not having any other residential house at Vijayawada and he is planning to settle at Vijayawada. When a suggestion was given to the effect that with a view to evict the tenant so that he would get higher rent, the present petition was filed, but the same was denied. R.W. 1, who is no other than the tenant stated that she is a tenant right from 1986 and she never committed any default in payment of rents. Having come to the Court, it is for the petitioner to establish that the premises in question is required for bona fide purpose. P.W. 1 admitted that he has got two own houses at Hyderabad and at present the landlady is staying with her children at Hyderabad, but at the same time, admittedly, the landlady is not having any residential premises at Hyderabad. She is aged about 70 years. Since the children of landlady are residing at Hyderabad, it cannot be said that there would be no one to look after her. Landlady is the best judge for his residential requirement. It is for the landlady to look after herself at that age. She can chose any place where she wanted to settle down for variety of reasons.”
11. On a bare perusal of these findings of the High Court, it
appears that PW1 has categorically admitted that he had
got two houses of his own at Hyderabad and at present,
the landlady/respondent is staying with her children at
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Hyderabad but since she has no residential house at
Vijayawada and her age is about 70 years, she wants to
settle herself in Vijayawada in the disputed premises.
According to the High Court, the landlady/respondent was
the best judge for her residential requirement and she can
choose any place where she can settle down for various
reasons. In view of the above, the High Court had set
aside the concurrent orders of the Courts below and
granted eviction of the appellant.
12. We are unable to accept these findings of the High Court
made in the impugned order. It is an admitted position that
the landlady, who is permanently residing in Hyderabad
with her family consisting of a son and two daughters and
she has got two houses there, only because she has
expressed her desire to stay at this old age of 70 years in
the tenanted premises, it cannot be said that the
requirement of the landlady has been proved to be
genuine.
13. As noted hereinearlier, the Rent Controller, Vijayawada and
the Appellate Authority concurrently held on facts on proper
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appreciation of evidence on record that the
landlady/respondent had failed to prove that she required
the premises in question for her bonafide need. This
concurrent finding of fact was upset by the High Court in its
revisional jurisdiction. In our view, the High Court was not
justified in interfering with such concurrent finding of fact in
the exercise of its revisional jurisdiction and come to a
different finding on the question of bonafide need of the
landlady/respondent. In Smt. Rajbir Kaur and Another
Vs. M/s S. Chokesiri and Co. 1989 (1) SCC 19, this Court
considered this aspect of the matter and at Page 43, has
dealt with the aforesaid question elaborately –
“When the findings of fact recorded by the Courts- below are supportable on the evidence on record, the revisional Court must, indeed, be reluctant to embark upon an independent re-assessment of the evidence and to supplant a conclusion of its own, so long as the evidence on record admitted of and supported the one reached by the Courts-below. With respect to the High Court, we are afraid, the exercise made by it in its revisional jurisdiction incurs the criticism that the concurrent-finding of fact of the Courts-below could not be dealt and supplanted by a different finding arrived at on an independent re-assessment of evidence as was done in this case”.
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14. The Rent Controller and the Appellate Authority had
considered the entire materials on record and the
arguments adduced by the parties and came to a finding
that the requirement of the landlady/respondent was not
genuine and there was no need to leave her permanent
house at Hyderabad, where she has been living, to come
over to Vijayawada to stay alone at the age of 70 years
without there being anyone to look after her. This finding of
fact arrived at by the Rent Controller and the Appellate
Authority, in our view, cannot be said to be perverse and
arbitrary.
15. That being the position, we are of the view that it was not
open to the High Court, in the exercise of its revisonal
jurisdiction, to interfere with the concurrent findings of fact
of the Rent Controller as well as of the Appellate Authority.
16. For the reasons aforesaid, the impugned order is set aside
and that of Rent Controller, Vijayawada and the Appellate
Authority are restored.
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17. The application for eviction filed by the respondent stands
rejected. The appeal is thus allowed. There will be no
order as to costs.
…………………………J. [ TARUN CHATTERJEE ]
NEW DELHI …………………………J. September 15, 2009 [ R. M. LODHA ]
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