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PETITIONER: DEWAJI
Vs.
RESPONDENT: GANPATLAL
DATE OF JUDGMENT: 06/08/1968
BENCH: SIKRI, S.M. BENCH: SIKRI, S.M. BACHAWAT, R.S. HEGDE, K.S.
CITATION: 1969 AIR 560 1969 SCR (1) 573
ACT: Berar Regulation of Agricultural Leases Act (24 of 1951), as amended by Amendment Act of 1953, ss. 16, 16A and 16B--If applicable to appellate proceedings. Letters Patent Appeal--Jurisdiction of Bench to reopen interlocutory order by single Judge.
HEADNOTE: The respondent leased his land to the appellant on yearly lease for the year 1950-51. As the appellant did not vacate at the end of the year the respondent filed a suit for his eviction. Pending the suit, the Bera Regulation of Agricultural Leases Act, 1951, came into force and the appellant contended that he continued to be a tenant for the year 1951-52, that he was a ’protected tenant’, and that the civil court had no jurisdiction to eject him. The trial court rejected the contentions. The appellant appealed and while the appeal was pending the Act was amended by the 1953 Act. Sections 16A and 16B of the Act as amended provided, that whenever any question as to whether a transaction between a landholder and a person claiming to be his lessee was a lease, arose in any suit or proceeding, it should be referred to the revenue officer that the revenue officer’s decision shall be accepted by the civil court; and that no civil court shall entertain any suit to obtain a decision on a matter which the revenue officer was empowered to determine. The appellant contended in the appellate court that the determination of the question whether he was the respondent’s tenant was a matter entirely within the jurisdiction of the revenue courts only. The appellate court held that the 1953-Act did not affect pending proceedings, that the appellant was not the respondent’s tenant for the year 1951-52, and dismissed the appeal. In second appeal, a single Judge of the High Court held that in view of the 1953 amendments, it was for the revenue courts to decide whether the appellant was the respondent’s lessee for the year 1951-52 and referred the matter to the revenue courts. The revenue courts held that the appellant was paying rent to the respondent for the year 1951-52, and remitted the finding to the .High Court. Another Single Judge of the High Court, before whom the
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matter came up for final disposal, accepted the finding and held that. the respondent was not entitled to eject the appellant. He also rejected the respondent"s contentions that the 1953 amendments were not applicable and that the matter should never have been referred to the revenue courts. The respondent thereupon appealed under Letters Patent. The Bench held that ss. 16, 16A and 16B of the Act were not intended to affect pending proceedings, that the civil court could decide the question whether the appellant was the respondent’s tenant in 1951-52, and allowed the appeal accepting the findings of the trial court and the first appellate court that the appellant was not the respondent’s tenant for the year 1951-52. In appeal to this Court. HELD: (1) It was open to the Letters Patent Bench to decide all points decided by the single Judges even though no appeal was filed against the order referring the matter to-the revenue courts, as that order 574 was only an interlocutory one to which s. 105(2) C.P.C.; was not applicable. [578H; 579A-B.] Satyadhyan Ghosal v. Smt. Deorajin Devi, [1960] 3 S.C.R. 590, (2) The intention of the Legislature was not to apply the 1953-Act to pending proceedings and therefore ss. 16, 16A and 16B did not bar the jurisdiction of the civil.courts in the present case. The 1953-Act came into force after the trial court decreed the suit and an appeal was pending in the first appellate Court. The words ’suit or proceeding in s. 16A do not ordinarily, indicate appllate proceedings and there is nothing in ss. 16, 16A or 16B which can lead to the necessary inference that these provisions were intended to apply to appeals pending when the 1953-Act came into force. Further, the words used in s. 16B are ’entertain’ and not ’entertain and try.’. If the intention was to affect pending proceedings the word ’try.’ would have been in the section along with the word ’entertain’. [578 C-El
JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1041 of 1965. Appeal from the judgment and decree dated August 9, 1962 of the Bombav High Court, Nagpur Bench, in Letters Patent Appeal No. 12 of 1961. S. V. Natu and A. G. Ratnaparkhi, for the appellant. S.N. Kherdekar and M.R.K..Pillai, for the respondent. The Judgment of the Court was delivered by Sikri, J. This appeal by certificate granted under Art.-133 (1)(a) and (b) of the Constitution is directed against the judgment of the High Court of Judicature at Bombay, Nagpur Bench, in a Letters Patent appeal allowing the appeal and restoring the decree made in favour of the plaintiff Ganpatlal--respondent before us and hereinafter called the respondent by the Trial Court as confirmed by the District Court. The facts relevant for the determination of the points raised before us are as follows: The respondent, Ganpatlal, was the owner of Field Survey No. 56, measuring 25 acres 4 gunthas, in Yeotmal District. It appears that the respondent used to lease the land to the defendant Dewaji--appellant before us and hereillafter called the appellant---on yearly lease. For the year 1950-51 he
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gave the land to the appellant on the condition that at the end of the year the lease will stand determined and the appellant will hand over possession. On May 7, 1951, the respondent served a notice on the appellant requiting him to vacate the land in suit. The appellant however, continued to remain in possession. Thereupon the respondent filed a suit on September 17, 1951. praying for possession, damages and mesne profits, On November 15, 1951, the Berar Regulation of Agricultural 575 Leases Act, 1951 (Madhya Pradesh No. XXIV of 1951)--hereinafter called the 1951 Act--came into force, s. 16 of which provides as follows: "Except as otherwise provid.ed in this Act, no Civil Court shall entertain any suit instituted, or application made, to obtain a decision or order on any matter which a Revenue Officer is by or under this Act, empowered to determine, decide or dispose of." One of the pleas which the appellant took was that he had been recorded as a ’protected tenant’ under the 1951 Act and that the Civil Courts had no jurisdiction to eject him in view of 8 of that Act. The Trial Court held that the appellant was not a protected tenant under s. 3(3) of the 1951 Act and the Civil Court had , jurisdiction. The appellant then appealed to the District Judge and the Additional District Judge held that the Civil Court had jurisdiction. He observed that "there is nothing in this section (s. 16 of the 1951 Act) to suggest that the powers of the Civil Court were in any way curtailed in regard to the question whether a particular person was a tenant or not under section 3 of the Act. Moreover, there is nothing in that Act to show that it was intended to apply to suits which were pending at the date when this Act came into force." By the time the appeal was heard by the Additional District Judge, s. 16 of the 1951 Act had been substituted by ss. 16. I6-A and 16-B by the Berar Regulation of Agricultural Leases (Amendment) Act, 1953---hereinafter called the i953 Act. These. sections run as follows: "16(1) Whenever any question arises whether any transaction between a landholder and a person claiming to be his lessee is a lease within the meaning of this Act, such question shall be decided by the Revenue Officer. (2) In deciding the question referred to in subsection (1) the Revenue Officer shall, notwithstanding anything contained in section 92 of the Indian Evidence Act, 1872, or in section 49 of the Indian Registration Act, 1908. or in any other law for the time being in force, have power to inquire into and determine the real nature of the transaction and shall be at liberty, notwithstanding anything contained in any law as aforesaid to admit evidence of any oral agreement or a statement or unregistered document with a view to such determination. (3) Any decision of the Revenue Officer under this section shall be binding on the parties to the proceedings and persons claiming through them. 576 16-A (1 ) Whenever any question as is referred to in section 16 arises before a
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Civil Court in any suit or proceeding, the Court shall, unless such question has already been determined by a Revenue Officer, refer the question to the Revenue Officer for decision and shall stay the suit or proceeding so far as it relates to the decision of such question. (2) The Civil Court shall accept the decision of the Revenue Officer on the question and decide the suit or proceeding before it accordingly. 16-B: Except as otherwise provided in this Act, no Civil Court shah entertain any suit instituted, or application made, to obtain a decision or order on any matter which a Revenue Officer is by or under this Act, empowered to determine, decide or dispose of." Before the Additional District Judge the appellant relied on these sections and asserted that the determination of the question whether a person is a tenant or not was, under the 1953 Act, a matter entirely within the jurisdiction of the Revenue Courts and the jurisdiction of the Civil Courts had been ousted. The learned Additional District Judge repelled the argument and held that the 1953 Act did not affect pending proceedings. The learned Additional District Judge thereupon dismissed the appeal. The appellant then appealed to the High Court. The appeal first came up for hearing before Vyas, J. By an order dated August 21, 1957, he held that in view of the amendments made by the 1953 Act, "it is not for the Civil Court to’ decide but for the Revenue Officer to determine whether in the year 1951-52 also the defendant was paying to his landlord every week by way of rent one-third share in the produce of the garden and was his lessee for that year also." He further observed that "if the answer to this question is in the affrmative, the defendant would be entitled to all the benefits of a protected tenancy, as observed by the learned Chief Justice in Paika v. Rajeshwar(1).’’ In the result he set aside the judgment and decree passed by the learned Additional District Judge and directed "that the record and proceedings in this case be sent to the Revenue Officer that is, the SubDivisional Officer, Yeotmal, and the said Revenue Officer is directed to decide whether the defendant’s averment is right or otherwise, namely, that even after the expiry of the year 1950-51, that is, even after 31st March, 1951, the defendant used to pay to his landlord, the plaintiff, every week by way of rent one-third share F in the produce of the garden. The decision of the Revenue Officer (1) [1957] Nag. L.J. 344. 577 shall be subject to the usual course of appeal and revision, and. when the question which is referred to the Revenue Officer by this judgment is finally decided by the highest Revenue Authority, the finding shall be communicated to this Court. Until such time that this Court receives a finding upon the question mentioned above from the highest Revenue Authority, this appeal shall stand stayed. It shall be disposed of by this Court after the finding of the highest Revenue Authority is received by it." The Revenue Court then remitted the finding. The Commissioner, which was the last Revenue Court, gave a finding confirming the one as given by the Sub-Divisional Officer that the appellant was paying rent to the respondent for the year 1951-52.
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The appeal was then heard by Badkas, J. It was argued before him that Vyas, J., should not have referred the issue to the Revenue Officer for decision under s. 16 of the 1951 Act, but Badkas, J., held that it would not be appropriate for him to sit in judgment over the decision given by Vyas, J., and that the reference made by Vyas, J., under s. 16 of the 1951 Act had to be accepted. Accepting the finding of ,the Revenue Courts, Badkas, J., held that the respondent was not entitled to eject the appellant. He further held that it was not necessary to decide whether the 1951 Act was retrospective or not as the 1951 Act came into force during the.year in which the defendant held survey numbers in question as lessee. He accordingly allowed the appeal. Having obtained leave, the respondent appealed under the Letters Patent. It was urged before the Letters Patent Bench on behalf of the appellant that the Bench could not deal with the question whether the 1953 Act applied to pending proceedings on the ground that this point had not been argued before the learned Single Judge. The Bench found no substance in this contention as the point had been raised before the learned Single Judges. The Bench further held that there was no bar to the question of applicability of the 1953 Act being allowed to be raised. Dealing with the merits, the Bench held that "taking the scheme of the Act into account and the fact that there is no section in the Act which makes the Act applicable to pending proceedings, it is at once clear that it was not intended to affect pending proceedings. Pending proceedings must continue unaffected by the provision of the Act and whatever quest.ions arose in those proceedings must be decided by the Civil Courts." The Bench then accepting the finding of the Civil Courts, held that there was no defence to the suit and the suit must succeed. The Bench also repelled the argument that it was not open to R to consider the entire merits of the Second Appeal as the leave had 578 been given by Badkas, J., and not by Vyas, J. The Bench observed that there was no substance in the contention since the judgment of Vyas, J., was never open to the appeal it being an interlocutory judgment. The learned counsel for the appellant contends that ss. 16, 16A and 16B, as substituted by the 1953 Act, had clearly ousted the jurisdiction of the Civil Courts and Vyas, J, was right in sending the case to Revenue Courts for decision on the question whether the appellant was a tenant in the year 1951-52 or not. He stresses the word "whenever" appearing in s. 16 and says that this is a wide word and no limitation can be placed on it. In our view there is no substance in this contention. The first point to be noticed in this connection is that the 1953 Act came into force after the Trial Court had decreed the suit and an appeal was pending before the District Judge. It cannot be disputed that if the Legislature intends to oust the jurisdiction of Civil Courts, it must say so expressly or by necessary implication. We cannot find any words in ss. 16, 16A and 16B which can lead to the necessary inference that these provisions were intended to apply to appeals pending when the 1953 Act came into force. It is true that the word "whenever" is wide but s. 16A uses the words "suit or proceeding" and these words do not ordinarily indicate appellate proceedings. Further, s. 16B uses the word "entertain" and not the words "entertain or try any suit" as contained in s. 15 (2) of the 1951 Act. If the intention was to affect pending proceedings, the word "try" alongwith
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the word "entertain" would have been’ used in s. 16B of the 1953 Act. It seems to us that the intention was not to apply the 1953 Act to pending appeals. If ss. 16A and 16B do not bar the jurisdiction of the Civil Courts in this case the Letters Patent Bench was right in accepting the findings given by the Trial Court and the District Court in holding that the appellant was not a tenant for the year 1951-52. The learned counsel then contends that it was not open to the Letters Patent Bench to decide .this question of the applicability of ss. 16, 16A and 16B because Vyas, J., had decided to the contrary and had not given leave to appeal against his order. It seems to us that the order of Vyas, J, was interlocutory and it was not necessary for the respondent to obtain separate leave to appeal against this order. It was open to the Letters Patent Bench to decide all points decided by Vyas, J., in the interlocutory ’order dated August 21, 1957. At any rate the same point was raised before Badkas, J. Further as held by this Court in Satyadhyan Ghosal v. Sm. Deorajin Devi(1), "an interlocutory order which did not terminate the proceedings and which had not been appealed from either because no appeal lay or even though an appeal lay an appeal was not taken, could be challenged in an appeal from (1) [1960] 3 S.C.R. 590. 579 the final decree or order." Section 105(2), C.P.C., does not apply in this case, and therefore, the Letters Patent Bench was entitled to go into the validity of the order passed by Vyas, J. The learned counsel then urges that this was a new point and the Letters Patent Bench should not have allowed it to be taken. But we agree with the Bench that the point had been raised before the learned Single Judges.. In view of this it is not necessary to decide whether a new point can be taken up in a Letters Patent appeal or not. In the result the appeal fails and is dismissed with costs. V.P.S. Appeal dismissed. 13Sup. CI./68---6 580