UDAY SHANKAR UPADHYAY Vs NAVEEN MAHESHWARI
Case number: C.A. No.-005888-005888 / 2006
Diary number: 4006 / 2006
Advocates: NIRAJ SHARMA Vs
UDAY SHANKAR UPADHYAY & ORS. v.
NAVEEN MAHESHWARI (Civil Appeal No.5888 of 2006)
NOVEMBER 18, 2009 [MARKANDEY KATJU AND R.M. LODHA, JJ.]
[2009] 15 (Addl.) SCR 1002
The following Order of the Court was delivered
ORDER
1. This appeal has been filed against the impugned judgment and order of
the Madhya Pradesh High Court dated 6.10.2005 in Second Appeal No. 107
of 2004.
2. Heard learned counsel for the parties and perused the record.
3. The Landlord-appellant filed a suit for eviction of the tenant from the
shop in question on the ground that he needs the shop for setting up the
business of his two sons viz. Nischal Upadhyay and Bhaskar Upadhyay, and
there is no other suitable accommodation for the said purpose.
4. The facts have been mentioned in the judgments of the courts below
and hence we are not repeating the same here.
5. The plaintiffs/appellants filed the suit for eviction against the tenant
stating inter alia, that the shop in dispute (which is on the ground floor) is
required for starting the business of Nischal Upadhyay and Bhaskar
Upadhyay, major sons of plaintiff No. 1. The trial court by judgment dated
8.10.2002 found that the need of the landlord was bona fide and decreed the
suit.
6. Before the trial court the tenants had taken the plea that the plaintiffs
have alternative accommodation which is a hall over the suit shop, and hence
the sons of plaintiff No. 1 can carry on business there. However, the trial court
held that the said hall on the first floor is a residential accommodation and the
plaintiffs have no suitable accommodation for doing business.
7. Against the judgment of the trial court, the defendant filed an appeal
which has been allowed by the first appellate court by judgment dated
19.1.2004, true copy of the said judgment is at Annexure P-2. The first
appellate court held that the hall above the suit shop is a suitable alternative
accommodation and it can be used for non-residential purpose. Hence the
first appeal was allowed.
8. It may be noted that the first appellate court has not held that the sons
of plaintiff No. 1 do not have bona fide need of some premises for doing their
business. All that it held was that the alternative accommodation on the first
floor which is a hall can be used for doing business.
9. The appellants filed a second appeal which has been dismissed by the
impugned judgment and hence this appeal.
10. Thus the fact as found by the trial court is that the sons of plaintiff No.
1 bona fide want to start their own business separately, and this finding has
not been disturbed in appeal.
11. In our opinion, once it is not disputed that the landlord is in bona fide
need of the premises, it is not for the courts to say that he should shift to the
first floor or any higher floor. It is well-known that shops and businesses are
usually (though not invariably) conducted on the ground floor, because the
customers can reach there easily. The court cannot dictate to the landlord
which floor he should use for his business; that is for the landlord himself to
decide. Hence, the view of the courts below that the sons of plaintiff No. 1
should do business on the first floor in the hall which is being used for
residential purpose was, in our opinion, wholly arbitrary, and hence cannot be
sustained.
12. As regards the finding that the sons of plaintiff No. 1 are getting salary
of Rs. 1500/- from the firm, in our opinion, this is wholly irrelevant and was
wrongly taken into consideration by the High Court.
13. For the reasons given above, the judgments of the High Court and the
first appellate court are set aside and that of the trial court is restored. The
appeal stands allowed. No costs.
14. However, the respondent is granted one year’s time to vacate the shop in
dispute on furnishing the usual undertaking within six weeks from the date of
this order. The respondent shall, however, continue to pay the rent during this
period.