M. MEERAMYTHEEN Vs K. PARAMESWARAN PILLAI .
Case number: C.A. No.-006391-006391 / 2002
Diary number: 16108 / 2002
Advocates: Vs
ROMY CHACKO
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6391 OF 2002
M. Meeramytheen and Ors. ...Appellant(s)
Versus
K. Parameswaran Pillai and Ors. ...Respondent(s)
With Civil Appeal No.7749 of 2002
O R D E R
Heard learned counsel for the parties.
A petition was filed before the learned Munsif,
Quilon, who was exercising powers of the Rent Controller
under the provisions of the Kerala Buildings (Lease and
Rent Control) Act, 1965, by K. Parameswaran Pillai and B.
Geethadevi for eviction of the two tenants and one sub-
tenant from two shop rooms which were let out in the year
1967 on a monthly rental of Rs.250/-. In 1971, the
tenants undeniably created a sub-tenancy in relation to
one of the two rooms in favour of S. Abdul Jabbar. Later
on, a partition was effected on 12th October, 1981, in
which one of the two rooms in question was allotted in the
share of Premachandran and the other in favour of his
sister, B. Geethadevi, Plaintiff No.2. Premachandran
transferred the room, allotted in his share, under a
registered sale deed executed in favour of Plaintiff No.1,
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who is nobody else than his own brother. The present suit
has been filed by the transferee from Premachandran, who
acquired right, title and interest in one of the rooms,
which was allotted in favour of Premachandran and
Plaintiff No.2, who is the sister of Premachandran,
Plaintiff No.1, and in whose share the other room was
allotted. As the cause of action for filing the eviction
petition had arisen in 1971 prior to the partition, which
was effected in 1981, the suit for eviction was filed by
the transferee from Premachandran in whose favour one room
was allotted and Plaintiff No.2, who owned another room by
virtue of the partition.
The defendants filed written statement contesting
the suit for eviction. They neither denied title of the
plaintiffs nor relationship of landlord and tenant. They,
however, denied that they had created any sub-tenancy as
alleged by the plaintiffs.
Before the Rent Controller, after framing of
issues, parties adduced evidence in support of their
respective cases. The Trial Court, on a consideration of
evidence brought on record, dismissed the suit recording a
finding that the plaintiffs failed to prove the case of
sub-tenancy.
Against the judgement of the Rent Controller, an
appeal was preferred. The appellate court took the view
that though initially there was a single tenancy in
respect of both the rooms, as a result of the partition
one each of the two shop rooms were allotted in the shares
of two different co-sharers. Hence, the plaintiffs were
not entitled to seek eviction in relation to both the shop
rooms and they could seek eviction only in relation to
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that shop room in respect of which sub-tenancy was
actually created. On the basis of that finding, the
appellate court allowed the appeal in-part and granted
decree for eviction in relation to the room which was the
subject-matter of sub-tenancy.
Against the said judgement of the appellate court,
separate revision applications were filed both by the
landlords and the tenants. The High Court concurred with
the reasoning of the appellate court for granting a decree
for eviction only in relation to the room in respect of
which sub-tenancy was created. It, however, confirmed the
finding recorded by the appellate court that the
plaintiffs had succeeded in proving the case of sub-
tenancy. Against the said judgement, Civil Appeal No.6391
of 2002 and Civil Appeal No.7749 of 2002 have been filed
by the tenants and the landlords respectively by way of
special leave.
We have heard learned counsel appearing on behalf
of the parties in these appeals.
So far as the finding in relation to creation of
sub-tenancy is concerned, learned counsel appearing on
behalf of the tenants could not point out any infirmity
therein. He could not show that the finding of fact
recorded by the appellate court on the question of
creation of sub-tenancy was perverse and, therefore,
liable to be interfered with by the High Court in
revision. We are, therefore, of the view that no ground
is made out for any interference with the finding on the
question of creation of sub-tenancy.
Now, the question arises as to whether the
appellate court and the High Court were justified in
granting decree for eviction only in relation to one of
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the two rooms, which was actually sub-let. Undisputedly,
at the time of letting of in the year 1967, one single
tenancy was created in relation to both the shop rooms and
the sub-tenancy was created in respect of one of the two
rooms in the year 1971. Thus, the cause of action to file
suit for eviction accrued in the year 1971. Ten years
later, partition was effected by virtue of which these two
shop rooms were allotted in the shares of two different
co-sharers, who joined together in the present suit
seeking eviction of the tenants and the sub-lessee. Thus,
it cannot be said that on account of partition, the
original tenancy was divided and, therefore, eviction
could be ordered only in respect of one of the rooms that
was actually sub-let, more so, when the cause of action
had accrued prior to the partition. This being the
position, we are of the view that the appellate court as
well as the High Court were not justified in granting
decree for eviction in relation to only one of the shop
rooms in respect of which sub-tenancy was created.
Accordingly, Civil Appeal No.7749 of 2002 is
allowed, judgement and decree passed by the appellate
court as well as the High Court are modified and suit for
eviction is decreed in its entirety. The tenants are,
however, granted time till 30th June, 2010, to vacate the
premises in question upon filing the usual undertaking in
this Court within four weeks from today.
It is directed that in case the tenants fail 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 been already filed, an application shall be
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filed therein to the effect that the tenants have 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 tenants. 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
tenants, is found in possession, he shall also be
dispossessed from the premises in question.
Civil Appeal No.6391 of 2002 is dismissed as being
devoid of any substance.
No costs.
......................J. [B.N. AGRAWAL]
......................J. [AFTAB ALAM]
New Delhi, September 17, 2009.