S.P.RAJA SHEKHAR Vs M.LALITHA
Case number: C.A. No.-000542-000542 / 2009
Diary number: 13425 / 2007
Advocates: Vs
AMLAN KUMAR GHOSH
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.542 OF 2009 (Arising out of S.L.P. (C) No.10238 of 2007)
S.P. Raja Shekhar and Ors. ...Appellant(s)
Versus
M. Lalitha ...Respondent(s)
O R D E R
Leave granted.
Heard learned counsel for the parties.
The eviction petition filed by the appellants on the ground of default in
payment of rent and bona fide need was dismissed by Rent Controller, Secunderabad.
On appeal, Additional Chief Judge, City Small Causes Court, Hyderabad, after
detailed evaluation of the evidence produced by the parties reversed the order of the
Rent Controller and granted eviction on the ground that the need of the appellants
was bona fide. When the matter was taken in revision, the High Court overturned the
finding of fact recorded by the appellate Court on the issue of bona fide need, set
aside the order of the appellate Court and restored the order passed by the Rent
Controller. Hence, this appeal by special leave.
It is well settled that in exercise of revisional jurisdiction, the High Court
cannot re-appraise the evidence and substitute the finding of fact recorded by the
final court of fact unless the same is found to be perverse. In the instant case, the
High Court without appreciating the limitation of its jurisdiction reversed the
judgement of the appellate court, which, in our considered view, was legally
impermissible.
....2/-
- 2 -
Accordingly, the civil appeal is allowed, impugned order rendered by the
High Court is set aside and the order of eviction passed by the appellate court is
restored. The respondent is granted time till 31st December, 2009, to vacate the
premises in question upon filing usual undertaking in this Court within four weeks
from today.
It is directed that in case the respondent fails to vacate the premises in
question within the aforesaid time, it would be open to the decree holder to file an
execution petition for delivery of possession and in case such a petition has already
been filed, an application shall be filed therein to the effect that the respondent has
not vacated the premises in question within the time granted by this Court. In either
eventuality, the Executing Court is not required to issue any notice to the respondent.
The Executing Court will see that delivery of possession is effected within a period of
fifteen days from the date of filing of the execution petition or the application
aforementioned. In case for delivery of possession any armed force is necessary, the
same shall be deputed by the Superintendent of Police within forty eight hours from
the date requisition is received therefor. It is also directed that in case anybody else,
other than the respondent, is found in possession, he shall also be dispossessed from
the premises in question.
......................J. [B.N. AGRAWAL]
......................J. [G.S. SINGHVI]
New Delhi, January 30, 2009.