http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2  

CASE NO.: Appeal (civil)  1241 of 2008

PETITIONER: FATEH SINGH(D) TH.LRS.

RESPONDENT: SAHIB SINGH (D) TH.LRS.

DATE OF JUDGMENT: 12/02/2008

BENCH: P.P. Naolekar & Lokeshwar Singh Panta

JUDGMENT: JUDGMENT

O R D E R  [ARISING OUT OF SLP (CIVIL) NO.21589 OF 2006]

       I.A. No.1 is allowed.          Leave granted.         The present appeal has been filed by the legal representatives of the Landlord  (since deceased).  The Landlord filed a suit for ejectment on the ground of non- payment of rent under Section 14(1)(a) of the Delhi Rent Control Act, 1958  (hereinafter referred to as \023the Act\024).  After service of notice on the Tenant- Defendant (since deceased), the Tenant-Respondent entered appearance and filed his  written statement denying the relationship of Landlord and Tenant between the  parties.  As the relationship was denied by the Tenant-Defendant, the Additional  Rent Controller while deferring passing of order under Section 15(1) of the Act  directed parties to lead evidence.  Ultimately by its order dated 20.1.1996, the  Additional Rent Controller held that the Landlord has established his relationship  with the Tenant-Defendant of landlord and tenant and thus directed the Tenant- Defendant to pay or tender the rent w.e.f. 1.1.1989 to 21.1.1996 at the rate of Rs.500/-  per month within a period of one month.  The Tenant-Defendant instead of  depositing the rent and getting the benefit under Section 14(2) of the Act, preferred  an appeal before the Rent Control Tribunal.  By order dated 28.2.1996 the Rent  Control Tribunal dismissed the appeal but extended the time for complying with the  order of the Trial Court for one month from the date of the order dated 28.2.1996.   Again the Tenant did not deposit the rent and preferred a Writ Petition under Article  226 of the Constitution before the High Court.  The High Court on 21.3.1996 passed  an interim order which reads as under:-

\023Notice, Mr. Issar accepts notice.  Meanwhile, there will be stay  of dispossession subject to the deposit of rent with effect from  1st January, 1989 till date @ Rs.200/- per month.  Let that  amount be deposited within four weeks.  Adjourned to 20th  May, 1996.\024

       Thus, by the interim order, the High Court directed the Tenant to deposit the rent  from 1.1.1989 to 21.3.1996 at the rate of Rs.200/- per month and four weeks’ time  was given to the Tenant to deposit the rent.  The Tenant  deposited the rent, as  directed by the High Court, on 11.4.1996 and 31.5.1996.  Ultimately, the High Court  by its order dated 22.5.1996 dismissed the Writ Petition filed by the Tenant.   

       The Landlord filed a petition for execution of the decree of possession as,  according to him, there was non-compliance of the order of the court by the Tenant in  depositing the rent within the period of one month from the date of the order firstly  passed by the Additional Rent Controller on 20.1.1996 and thereafter by the Rent  Control Tribunal on 28.2.1996.  In execution of the decree, the Landlord obtained the  possession of one room.   

       The Tenant moved an application under Order 9 Rule 13 CPC before the  Executing Court (Additional Rent Controller)seeking setting aside  of the order of

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2  

warrant of possession.  The Tenant pleaded that he had complied with the conditional  order dated 20.1.1996.  The Executing Court (Additional Rent Controller) dismissed  the above application of the Tenant on 1.2.1997.  However, the Rent Control  Tribunal by its order dated  5.2.1998 has upheld the objection raised by the Tenant  that he having complied with the directions passed under the interim order on  11.4.1996 was not liable to be ejected.  The view taken by the Rent Control Tribunal  was accepted by the High Court in a Writ Petition filed by the Landlord under  Article 227 of the Constitution of India.  Aggrieved by the said order the present  appeal by way of special leave petition has been filed before us.           It appears from the order dated 21.3.1996 that as an interim measure, the High  Court had stayed the dispossession of the Tenant and also directed the Tenant to  deposit the rent at the rate of Rs.200/- from 1.1.1989 i.e. the date from which the  landlord has claimed the arrears till the date of the order i.e. upto 21.3.1996 within a  period of four weeks.  The effect of this order is that the Landlord was prevented in  executing the decree for possession and the Tenant was directed to deposit the rent at  the rate of Rs.200/- instead of Rs.500/-.  This deposit was to be made within four  weeks.  The Tenant, in fact, deposited the rent on 11.4.1996 as directed by the High  Court.  On 22.5.1996 the High Court dismissed the Writ Petition.  The net result of  the dismissal of the Writ Petition is that the Tenant was called upon to deposit the  rent at the rate of Rs.500/- and on that date the interim order came to an end.   However, the Tenant deposited the rent at the rate of Rs.200/- on 11.4.1996 and the  balance amount of rent of Rs.300/- per month was deposited on 31.5.1996.   Therefore, there is a clear cut breach of the provisions of the Act in non-depositing  the rent and avoiding the execution of the decree passed under Section 14(1)(a) of the  Act.           The High Court has committed an error in accepting the reasoning  given by the  Rent Control Tribunal.  The appeal is allowed. The impugned order of the High  Court dated 12.10.2006 as well as that of the Rent Control Tribunal dated 5.2.1998  are set aside.  However, considering the fact that the Tenant has deposited the  balance amount of rent on 31.5.1996, we direct that the decree for eviction shall not  be executed till 31.8.2008 provided the respondents files the usual undertaking in this  Court within four weeks.