JASWANT KAUR Vs SUBHASH PALIWAL .
Case number: SLP(C) No.-003592-003592 / 2006
Diary number: 4242 / 2006
Advocates: Vs
PRAVEEN CHATURVEDI
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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION (C) NO.3592 OF 2006
Jaswant Kaur & Anr. .. Petitioners Vs.
Subhash Paliwal & Ors. .. Respondents
J U D G M E N T
ALTAMAS KABIR, J.
1. One Bhavani Shankar, the father of the
Respondent Nos.1 and 2, Subhash Paliwal and Gopal
Paliwal, was the owner of several properties,
including the disputed shop room. After his
demise, on 3rd January, 1998, Subhash Paliwal and
Gopal Paliwal filed a suit against the petitioners
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for their eviction from the shop room in question
on the ground of personal necessity and bonafide
necessity of Sandeep, son of Subhash Paliwal, for
his painting business. On 22nd July, 1998, the
petitioners filed an application under Order XI
Rules 12 and 14 of the Code of Civil Procedure,
1908, for a direction upon the respondents to
produce on record the Will said to have been
executed by their late father, Bhavani Shankar, on
21st July, 1989, whereby he was alleged to have
bequeathed the disputed shop room to his younger
son, Gopal Paliwal, thereby asserting that Subhash
Paliwal was not the owner of the suit shop room and
the suit for eviction for the bonafide need of his
son was not, therefore, maintainable.
2. After hearing the submissions made on behalf of
the respective parties, the learned Civil Judge
dismissed the said application. Subsequently, the
petitioners herein filed their written statement on
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8th December, 1998, denying the averments made in
the plaint, but without making any averment with
regard to the existence of the Will said to have
been executed by Bhavani Shankar. Ultimately, by
judgment and decree dated 2nd August, 2000, the
learned Trial Court decreed the suit for eviction
and recovery of rent in favour of the respondents,
against which the petitioners preferred First
Appeal on 28th August, 2000.
3. On 3rd August, 2002, the petitioners filed an
application in the pending appeal under Order VI
Rule 17 of the Code of Civil Procedure for
amendment of the written statement to incorporate
the submissions that in view of the Will
purportedly executed by Bhavani Shankar, Subhash
Paliwal was not the owner of the suit property and
could not, therefore, ask for eviction of the
petitioners therefrom for the personal and bonafide
requirement of his son. The learned Additional
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District Judge No.2, Udaipur, by his order dated
13th November, 2002, dismissed the application filed
by the petitioners on the ground that despite
having knowledge of the Will in question even at
the time of filing written statement, no such
averment had been made. The revisional application
filed by the petitioners before the High Court
against the order dated 13th November, 2002, has
been lying defective and no steps have been taken
to proceed with the same.
4. According to the petitioners, on obtaining a
certified copy of the Will dated 21st July, 1989,
said to have been executed by Bhavani Shankar, the
petitioners once again made an application under
Order VI Rule 17 and under Order XLI Rule 27 of the
Code of Civil Procedure for amendment of the
written statement and for permission to bring on
record additional evidence on the ground that the
Will in question was not in their possession prior
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to 18th November, 2002, as a result whereof they
were unable to make any reference thereto in the
written statement. The First Appellate Court by a
reasoned order dated 20th May, 2003, allowed both
the applications, against which the respondents
filed Civil Miscellaneous Appeal before the High
Court and the High Court by its impugned order
dated 19th December, 2005, allowed the appeal and
rejected both the applications filed by the
petitioners on 3rd January, 2003, under Order VI
Rule 17 CPC and Order XLI Rule 27 CPC.
5. Appearing on behalf of the petitioners, Ms.
Shobha, learned Advocate, submitted that the High
Court had erred in interfering with the reasoned
judgment of the First Appellate Court since Subhash
Paliwal did not fall within the definition of
“landlord” as defined in Section 3(iii) of the
Rajasthan Premises (Control of Rent & Eviction)
Rent Act, 1950 (hereinafter referred to as “the
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1950 Act”), under Section 13 whereof a suit for
eviction could be brought by the landlord on the
ground of bonafide necessity for the use or
occupation for himself or his family. Ms. Shobha
submitted that neither the brother nor the
brother’s son of the exclusive owner would have any
right to claim eviction after their rights were
separated by the Will executed by Bhavani Shankar
on 21st July, 1989.
6. Ms. Shobha submitted that the powers of the
Appellate Court were sufficiently wide to allow the
introduction of additional evidence if the Courts
below had wrongly declined to admit the evidence or
if the parties seeking to bring the documents on
record failed to produce the same despite due
diligence, or if the Appellate Court thought it
appropriate to have the said document on record for
a proper adjudication of the lis. Ms. Shobha urged
that the High Court had failed to gauge the
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importance of bringing on record the certified copy
of the Will by way of additional evidence and had
erred in disallowing the petitioners’ prayer for
amendment of the written statement on the basis
thereof, as it went to the very root of the
petitioners’ case that Subhash Paliwal had no right
to maintain the suit jointly with Gopal Paliwal for
eviction of the petitioners from the suit shop room
for the bonafide need of the nephew of the
exclusive owner.
7. Ms. Shobha submitted that as was held by this
Court in Dondapati Narayana Reddy vs. Duggireddy
Venkatanarayana Reddy [(2001) 8 SCC 115], amendment
of pleadings should be liberally allowed, unless it
is established that the result would cause such
injustice and prejudice against the opposite side
as could not be compensated by costs or as would
deprive him of a right accrued due to lapse of
time. Reference was also made to a decision of
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this Court in Prem Bakshi and others vs. Dharam Dev
and others [(2002) 2 SCC 2] in the context of an
application for amendment filed under Order VI Rule
17 CPC, wherein it was observed that it was almost
inconceivable how mere amendments of pleadings
could possibly cause failure of justice or
irreparable injury to any party. It was observed
that such amendments only serve advance notice to
the other side as to the plea which a party might
take up. Accordingly, a situation could not be
envisaged where amendment of pleadings, whatever be
the nature of such amendment, would even remotely
cause failure of justice or irreparable loss to any
party. Reference was also made to the decision of
this Court in Rajesh Kumar Aggarwal vs. K.K. Modi
[(2006) 4 SCC 385], wherein the approach to be
taken by the Courts in considering whether to
permit amendment fell for consideration and it was
held that the Courts should allow all amendments
that may be necessary for determining the real
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question in controversy between the parties,
provided it did not cause injustice or prejudice to
the other side. It was observed that the real controversy test is the basic or cardinal test and it is the primary duty of the Court to decide
whether such an amendment is necessary to decide
the real dispute between the parties. Similar
views were also expressed in Andhra Bank vs. ABN
Amro Bank N.V. [(2007) 6 SCC 167].
8. Ms. Shobha urged that although the Will in
question may have been within the knowledge of the
petitioners, without obtaining a certified copy
thereof, it was not possible to include the same in
the pleadings while filing the written statement,
particularly when the application filed by the
petitioners under Order XI Rules 12 and 14 for
discovery of the said document had been rejected by
the Trial Court.
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9. It was further submitted that the High Court
should have appreciated the fact that there was no
bar to the Appellate Court permitting amendment of
pleadings to enable a party to raise a new plea, as
was held by this Court in Pandit Ishwardas vs.
State of M.P. [(1979) 4 SCC 163]. In fact, this
Court observed that all that was necessary was that
the Appellate Court should observe the well-known
principles subject to which amendments of pleadings
are usually granted. Naturally, one of the
circumstances which would be taken into
consideration before an amendment was granted is
the delay in making the application seeking such
amendment and, if made at the appellate stage, the
reason why it was not sought in the Trial Court.
Ms. Shobha also referred to the decision of this
Court in Harcharan vs. State of Haryana [(1982) 3
SCC 408], where it was observed that amendment of
pleadings relating to the main controversy should
not be refused on mere technical grounds.
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10. Ms. Shobha then contended that the appeal in
the High Court was not maintainable under Order 43
Rule 1 CPC against an order passed either under
Order 6 Rule 17 or Order 41 Rule 27 CPC.
11. Ms. Shobha concluded on the note that since by
virtue of the Will executed by Bhavani Shankar,
neither Subhash Paliwal nor his son had any
ownership rights over the disputed shop room, the
suit for eviction filed by Subhash Paliwal for the
bonafide need of his son was not maintainable being
hit by Section 13(1)(h)(i) of the 1950 Act. She
urged that the High Court had exercised its
jurisdiction erroneously in interfering with the
order of the Appellate Court.
12. Appearing for the Respondents, Mr. S.K.
Keshote, learned Senior Advocate, contended that
the submissions made on behalf of the Petitioners
was misconceived, since even in their written
statement filed on 8th December, 1998, no reference
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had been made to the Will and the Petitioners
admitted the Respondents to be their landlords and
had also contended that the rents for the suit
premises were being paid to them. Mr. Kishote
submitted that the suit was ultimately decreed by
the Trial Court in favour of the Respondents on 3rd
August, 2000, and an appeal was filed by the
Petitioners herein against the said judgment and
decree on 28th August, 2000. Thereafter, it was
only on 3rd September, 2002, that an application was
made for amendment of the written statement to
incorporate the plea regarding the Will. By its
order dated 13th November, 2002, the First Appellate
Court dismissed the said application on the ground
that though the fact regarding the execution of the
Will was within the knowledge of the Petitioners
even at the time of filing of the written
statement, no such plea had been taken till the
suit was decreed or even in the Appeal when the
same was filed.
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13. Mr. Keshote submitted that no interference was,
therefore, called for with the findings of the
First Appellate Court regarding the lapse on the
part of the Petitioners herein to amend the written
statement during the trial of the Suit.
14. On the question of maintainability of the
Appeal before the High Court in view of the
provisions of Order XLIII Rule 1 of the Code of
Civil Procedure, Mr. Keshote submitted that under
the amended provisions of clause (u) of Rule 1 of
Order XLIII, which was brought into effect from 1st
February, 1977, an Appeal against an order of
remand under Rule 23-A of Order XLI CPC, is
maintainable. For the sake of reference, the
provisions of Order XLIII Rule 1(u) CPC are
extracted hereinbelow :-
“Order XLIII Rule 1 Appeal from orders – An appeal shall lie from the following orders under the provisions of Section 104, viz. :-
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(a) to (t) ………………………………………………………………………………
(u) an order under Rule 23 or Rule 23-A of Order XLI remanding a case, where an appeal would lie from the decree of the Appellate Court;
(w) …………………………………………………………………………………………………”
15. Mr. Keshote then submitted that having admitted
the relationship of landlord and tenant in their
written statement, the Petitioners could not resile
from their admissions and that too at the appellate
stage. It was submitted that the application for
amendment was not bonafide and had been correctly
dismissed by the High Court. Mr. Keshote urged
that once the prayer made by the Petitioners to get
the certified copy of the Will on record before the
Trial Court under the provisions of Order XI Rules
12 and 14 C.P.C. was rejected on 22nd July, 1998,
the question of an application under Order XLI Rule
27 CPC for the same purpose, did not arise.
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16. We have carefully considered the submissions
made on behalf of the respective parties and in
view of the introduction of Rule 23-A in Order
XLIII Rule 1(u) CPC, it can no longer be argued, as
has been done by Ms. Shobha, that the Appeal was
not maintainable. We are, therefore, satisfied
that the Appeals before the High Court were
maintainable and had been rightly entertained by
the High Court.
17. As far as Ms. Shobha’s second submission
regarding the bonafide requirements of the son of
Respondent No.1, Subhash Paliwal, is concerned, we
are unable to accept the same in view of the
Petitioners’ own admission in their written
statement that Subhash Paliwal and Gopal Paliwal
were their landlords in respect of the suit shop
room and that they had been paying rents to them
till the filing of the suit. In fact, the
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Petitioners would stand estopped from taking such
objection under Section 116 of the Evidence Act.
18. It is no doubt true, as has been submitted by
Ms. Shobha, that the power to allow amendment of
pleadings is very wide and is to be applied
liberally. However, in the context of the instant
case, such an argument would not be available to
the Petitioners since, as found by the Courts
below, they were fully aware of the Will in
question, but had not even mentioned the same in
their written statement and had only made an
application under Order XI Rules 12 and 14 CPC for
a direction upon the Respondents to produce the
same, which prayer had been rejected. It is only
at the first appellate stage, and, that too, about
two years after the Appeal had been filed, that the
two applications were made under Order XLI Rule 27
and Order VI Rule 17 CPC for amendment of the
plaint and for bringing on record the certified
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copy of the Will. By virtue of the said two
applications, the Petitioners attempted to
introduce a new story by way of defence in order to
prolong the disposal of the appeal.
19. In such circumstances, we are of the view that
notwithstanding the new case attempted to be made
out by the Petitioners, the same is of little
consequence in view of their admission that the
Respondents, Subhash Paliwal and Gopal Paliwal,
were their landlords and that they were paying
rents for the suit shop room to them.
20. The various decisions cited by Ms. Shobha quite
unequivocally lay down the law relating to
amendment of pleadings, but they cannot be applied
to the facts of this case in view of the admissions
made on behalf of the petitioners that they had
been paying the rents for the suit shop room to the
respondents.
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21. In view of such admission, little remains to be
considered in the present proceedings,
notwithstanding Ms. Shobha’s submission regarding
the definition of “landlord” in Section 3(iii) of
the 1950 Act in support of her submission that
Subhash Paliwal did not fall within the description
of “landlord” in the Act. The Special Leave
Petition is, accordingly, dismissed.
22. There will, however, be no order as to costs.
…………………………………………J. (ALTAMAS KABIR)
…………………………………………J. (MARKANDEY KATJU)
New Delhi Dated: December 15, 2009.
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