SUNITA RANI Vs SRI CHAND .
Case number: C.A. No.-006140-006141 / 2009
Diary number: 29325 / 2008
Advocates: DINESH KUMAR GARG Vs
VIVEK GUPTA
SUNITA RANI & ORS. v.
SRI CHAND & ORS. (Civil Appeal No. 6140-6141 of 2009)
SEPTEMBER 7, 2009 [S.H. KAPADIA AND AFTAB ALAM, JJ.]
[2009] 14 (ADDL.) S.C.R. 295
The following Order of the Court was delivered by
O R D E R
Application for deletion of the name of Respondent No.4 is
allowed.
Leave granted
1. The respondents (Landlord) instituted proceedings for
eviction of the appellants (Tenant) from three different premises let
out to them at different times. One of the proceedings was in
respect of a go-down let out to the appellants at the monthly rental
of Rs.50/-. The other was in regard to a shop with the monthly
rental of Rs.35/- and the third was for a kothari on the monthly
rental of Rs.15/-.
2. The Prescribed Authority/Munsif, Deoband, Saharanpur,
consolidated the three proceedings and by a common judgment
and order dated 8 November, 1983 dismissed all the three
eviction/release petitions filed by the respondents.
3. Against the order passed by the Prescribed Authority the
respondents preferred appeals before the Additional Judge,
Saharanpur. The appellate authority allowed the appeal relating to
the go-down and ordered its release/ eviction of the appellants by
judgment and order dated 30 May, 1989. By the same judgment,
however, it rejected the respondents’ appeals in regard to the
other two premises, namely, the shop and the kothari.
4. The respondents filed two writ petitions before the Allahabad
High Court challenging the orders rejecting his eviction/release
petitions in respect of the shop and the kothari. The appellants too
approached the High Court in a writ petition against the judgment
of the appellate authority in so far as it allowed release of the go-
down in favour of the respondents. The High Court, like the two
courts below, heard all the three writ petitions together and
disposed them of by a common judgment and order dated 19
August, 2008. The High Court held that the judgment and order
passed by the lower appellate court was eminently just and in
accordance with law. It therefore, dismissed all the three writ
petitions.
5. But the High Court did not stop there. It felt that the existing
rent of the shop and the kothari (in regard to which the landlord’s
eviction/release petitions were finally rejected) was very low and
was liable to be increased. It, accordingly, passed the following
order:
“The existing rent of Rs.50/- per month for two
accommodations, kothari and shop left in the occupation of the
tenant, is extremely inadequate. Accordingly, it is directed that
w.e.f. August 2008 onwards tenants shall pay rent for the
portion left in their occupation, i.e. kothari and shop at the total
rate of Rs.500/- per month”
6. Aggrieved by the order of the High Court increasing the rent
of the shop and the kothari from Rs.50/- pm to Rs.500/- pm, the
appellants have come in appeal.
7. In a recent judgment dated 27 August, 2009 in C.A. No.
5835 of 2009 (State of Maharashtra and Anr. vs. M/s Super Max
International Pvt. Ltd. & Ors) a three-Judge Bench of this Court
examined the question of the Court’s authority to increase the
existing rent or to direct the tenant to pay/deposit in court an
amount in excess of the existing monthly rent. The Court upheld
the court’s power and authority to make such a direction in cases
where the tenant goes to the superior court in appeal or revision
against a decree or order of eviction. But at the same time it made
clear that in a case where the landlord goes to the superior court
against an order rejecting his application for eviction/release, it is
not open to the Court to direct any increase in the monthly
contractual/statutory rent of the premises. In this regard the
decision in the M/s Super Max International referred to an earlier
decision of this court in Niyas Ahmed Khan vs. Mahmood Rahmat
Ullah Khan, (2008) 7 SCC 539 and made the following
observations:
“7. In Niyas Ahmed Khan, the position was quite different. The
landlord’s application for eviction of the tenant on grounds of
personal necessity was turned down by the prescribed
authority. The order of the prescribed authority was confirmed
by the appellate authority. The landlord challenged the orders
passed by the two authorities under the Rent Control Act in a
writ petition filed before the Allahabad High Court and while
admitting the writ petition the Court gave an interim direction to
the tenant to pay rent at the rate of Rs.12,050/- per month (in
place of the contractual monthly rent of Rs.150/-). The Court
further directed that if the rent fixed by it was not paid for two
consecutive months the landlord could evict the tenant by
coercive means taking the aid of police. In appeal by the
tenant, this Court naturally frowned upon the interim order
passed by the High Court and in paragraph 10 of the decision
observed as follows:
“10. To sum up, in writ petitions by landlords against rejection
of eviction petitions, there is no scope for issue of any
interim direction to the tenant to pay higher rent. But in
writ petitions by tenants against grant of eviction, the
High Court may, as a condition of stay, direct the tenant
to pay higher rent during the pendency of the writ
petition. This again is subject to two limitations. First, the
condition should be reasonable. Second, there should
not be any bar in the respective State rent control
legislation in regard to such increases in rent. Be that as
it may.” ”
8. In light of the decisions in Niyas Ahmed Khan and State of
Maharashtra, the High Court judgment in so far as it enhanced the
monthly rent of the shop and the kothari in occupation of the
appellants from Rs.50/- pm to Rs.500/- pm is clearly
unsustainable.
9. It may be noted here that the High Court has sought to
justify its direction to the appellants to pay the monthly rent for the
shop and the kothari at a rate ten times higher than the existing
rent by pointing out that in the U.P. Rent Control Act there is no
provision for enhancement of rent after October, 1972 (except
where the Landlord is the Government or a public charitable or
public religious trust). It has also relied upon decisions of this Court
in (i) M.V. Acharya vs. State of Maharashtra AIR 1998 SC 602, (ii)
Satyawati Sharma vs. Union of India & Anr., (2008) 5 SCC 287
and (iii) Shangrila Food Products Ltd. Vs. Life Insurance
Corporation of India, AIR 1996 SC 2410. There is nothing in either
M. V. Acharya or Satyawati Sharma to suggest that in the absence
of any provision in the Rent Control Act, the High Court can
assume the authority and the power to enhance manifold the
contractual/statutory rent payable by the tenant in a writ petition
filed by the landlord against an order rejecting his eviction/release
application. Further, the reliance placed by the High Court on the
decision in Shangrila is equally misplaced. The decision in
Shangrila was rendered in a very different set of facts and under
the Public Premises (Eviction of Unauthorised Occupants) Act,
1971 which has not only a different scheme but altogether different
object and purpose than the Rent Act. But in Shangrila too, in
paragraph 8 of the decision it was observed as follows:
“….It is thus plain and clear that unless the occupant is first
adjudged as an unauthorized occupant, his liability to pay
damages does not arise. In other words, if he is an unauthorized occupant, he may be required to pay rent but not
damages…...”
(emphasis added)
10. Similarly, the absence of any provision for enhancement of
rent after a cut off date in the Rent Act may be an issue for
consideration in a different context (as in M. V. Acharya) but in a
writ petition filed by the landlord against an order rejecting his
eviction/release application that cannot be made a ground for the
High Court to assume the authority to enhance the existing rent. It
needs to be realised that a tenant against whom the
eviction/release application filed by the landlord has been rejected
by the courts below enjoys all the protections afforded by the Rent
Act, including the one against the enhancement of rent. That being
the position, it is not open to the High Court, to summarily strip the
tenant of the statutory protection and enhance the existing rent in a
completely unguided and subjective manner.
11. For the reasons stated above we find the High Court order
enhancing the rent of the shop and the kothari from Rs.50/- to
Rs.500/- pm quite unsustainable. To that extent, the High Court
order is set aside.
12. The appeals are allowed to the limited extent, but without
any order as to costs.