Yatindra Singh, J.@mdashWhat is the status of a tenant after termination of his tenancy u/s 106 of the Transfer of Property Act (the T. P. Act)?
Can such a tenant claim adversely to his landlord? Is an application u/s 21 (1) of the U. P. Urban Buildings (Regulation of Letting. Rent and
Eviction) Act. 1972 (the new Act) maintainable against such a tenant? These are the questions that arise in this writ petition. Here are the facts.
Facts
2. Sri Om Prakash Gupta (the contesting respondent) is the landlord of the house in question. Petitioner is the tenant of the same. The contesting
respondent terminated the tenancy of the petitioner by the notice dated 8.1.1972. At that time, the United Provinces (Temporary) Control of Rent
and Eviction Act. 1947 (the old Act) was applicable. He waited for another twelve years and then filed an application on 5.7.1984 u/s 21 (1) (a)
of the new Act for the release of the house in question. The Prescribed Authority rejected his application on 6.12.1993, but his appeal was
allowed on 30.9.1999, hence the present writ petition.
Points for Determination
3. Sri Vinod Prasad, counsel for the petitioner, has raised following points before me :
(i) The tenancy of the petitioner was determined on 8.1.1972. What was his status thereafter? Was he a trespasser? Has he become owner of the
house as twelve years had already expired at the time of filing the application u/s 21 (1) (a) of the new Act?
(ii) An application u/s 21 (1) of the new Act can be filed only against a tenant. Was petitioner a tenant after determination of his tenancy? Was any
application, u/s 21 (1) of the new Act, maintainable against him?
(iii) Has the contesting respondent made out the grounds for eviction of the petitioner u/s 21 (1) (a) of the new Act?
1st Point : Possession of tenant after termination of tenancy-Permissive
4. Section 116 of the Evidence Act enacts a rule of estoppel between a landlord and a tenant. The Privy Council in Bilas Kunwar v. Desraj Ranjit
Singh, held :
A tenant who has been let into possession cannot deny his landlord''s title, however, defective it may be, so long as he has not openly restored
possession by surrender to his landlord.
This was approved by Apex Court in Atayam Veerraju v. Pechetti Venkajuia. One can, without adding any other authority, say a tenant, in
possession of a premises, cannot deny the title of his landlord under whom he had entered, or from whom he has taken a renewal of his lease and
to whom he has paid rent. A tenant cannot say that the landlord had no title at the time of his admission. Whether the landlord takes proceedings
for ejectment, or rent, or use and occupation against his tenant, the tenant can neither set up the superior title of a third person, nor show that the
landlord has no title. The only course for such a tenant (who wishes to set up superior title than his landlord), is to hand over the possession of the
premises, and then take proceedings to recover it.
5. The counsel for the petitioner submitted that the law explained in the previous paragraph is distinguishable on the wordings of Section 116 of the
Evidence Act. He laid emphasis on the following words of Section 116 of the Evidence Act ''No tenant of Immovable property--shall during the
continuance of the tenancy''. According to him the tenancy was determined by the notice dated 8.1.1972, it came to an end ; there is no
continuance of the tenancy ; and the bar of Section 116 of the Evidence Act is not applicable. There are divergent opinions. Sarkar on the
Evidence 15th ed. page 1923 narrates the two views as follows :
The doctrine of estoppel does not extend after the discontinuance of tenancy, that is to say. It is open to the tenant to question the title of the
landlord who had inducted him, if the tenancy is terminated and possession surrender : and the tenancy may terminate by having run its prescribed
course or by act of parties, e.g.. by reason of notice to quit served, or forfeiture, or by act of law, that is to say, the tenant is dispossessed by a
person claiming and having a title paramount. But the preponderance of opinion is in favour of the view that if a tenant has been let into possession
by a landlord, he cannot even after expiration of tenancy dispute his title and plead adverse possession, without first openly and actually going out
of occupation, and thereby making it clear that he intended to dispute the title of his landlord.
Sarkar has opined that preponderance of opinion is that even after expiration of tenancy, the tenant cannot claim adverse possession. Let''s
consider some of the cases.
6. A Division Bench of Nagpur in Mst. Hirabai v. Jiwanlal Palode, has held that :
Section 116 was not regarded as exhaustive of the rule of estoppel governing a landlord and a tenant. .......Even prior to the enactment of the
Evidence Act the view prevailed that a tenant who had been let into possession was estopped from denying the landlord''s title without
surrendering possession.
...................
The fact that in the present case the tenancy came to an end by reason of forfeiture and the landlord served a notice asking the tenants to vacate
the house did not make any difference to the applicability of the rule of estoppel which is grounded on the tenant being still on the premises which
he had obtained from the landlord. The estoppel continues so long as the tenant does not surrender possession to the landlord.
So is the view of a Division Bench of Andhra Pradesh in Bokka Sreeramulu v. Kalipatnapu Venkateshwar Rao, :
It is then argued that the protection, if any, u/s 116 has come to an end by reason of the registered notice to quit given to the defendant ; but, as
we have already observed above, the bar of estoppel continues till the defendant has given up his possession for the mischief contemplated by
Section 116 cannot be avoided until the tenant actually goes out of occupation and there is a great preponderance of judicial opinion in favour of
this view.
7. To sum up, the law is that the tenant cannot deny the title of landlord merely because his tenancy has come to an end by forfeiture or notice to
quit u/s 106 of the T. P. Act. A tenant in order to claim adverse possession has to hand-over the possession back to the landlord and then claim
adverse possession. The possession of the petitioner after determination of notice dated 8.1.1972 was permissible and not adverse.
2nd Point : Petitioner was a statutory
tenant--Application was
maintainable
8. The relationship of the landlord and tenant was governed by the T. P. Act. This relationship was contractual. It is only in the middle of the 20th
century that different States had enacted Rent Control Acts giving protection to the tenants. A Constitution Bench of the Supreme Court was
called upon in V. Dhanapal Chettiar v. Yesodai Ammal, (the Dhanapal case) to consider if a notice to quit u/s 106 of the T. P. Act is necessary for
eviction of a tenant under the Rent Control Acts. The Supreme Court held that :
Determination of a lease in accordance with the Transfer of Property Act is unnecessary and a mere surplusage because the landlord cannot get
eviction of the tenant even after such determination. The tenant continues to be so even thereafter. That being so, making out a case under the Rent
Act for eviction of the tenant by itself is sufficient and it is not obligatory to found the proceeding on the basis of the determination of the lease by
issue of notice in accordance with Section 106 of the Transfer of Property Act.
The Supreme Court in M. Subbarao v. P. V. K. Krishna Rao, (the Subbarao case) held that Constitution Bench in the Dhanapal, case had held
that :
In the matter of determination of tenancy the State Rent Acts do not permit a landlord to snap his relationship with the tenant merely by serving on
him a notice to quit as is the position under the Transfer of Property Act. The landlord can recover possession of the property only on one or more
of the grounds enacted in the relevant section of the Rent Acts. Even after the termination of the contractual tenancy the landlord under the
definitions of landlord and tenant contained in the Rent Acts remains a landlord and a tenant remains a tenant.
9. A contractual tenant whose tenancy has been terminated continues to be a tenant : loosely called a statutory tenant. A statutory tenant differs
from a contractual tenant in the sense that under the later, the tenant has an estate of interest in the demised property whereas in case of the former
the tenant has a mere personal right of occupation. His rights are governed by the statute. A statutory tenant is not heritable unless so provided.
Here under the old Act, statutory tenancy was not heritable but under the new Act it is heritable.
10. The petitioner in the present case after determination of notice dated 8.1.1972 was a statutory tenant. The relationship between the landlord
and the tenant did not snap ; it continued. An application u/s 21 (1) of the Act is maintainable against such a tenant. The proceedings u/s 21 (1) of
the Act cannot be quashed on the ground that they were not maintainable.
3rd Point : Bona fide Need and
Comparison of Hardship
11. It is true that the Prescribed Authority had rejected the application holding that the need of the contesting respondent is not bona fide. But the
appellate court has allowed the appeal after recording a finding that the need of the landlord is bona fide and greater hardship will occasion to him
in case his application is dismissed. There is no illegality or perversity in the finding recorded by the appellate court. The Judgment is not vitiated on
this Count.
Conclusion
12. The petitioner after determination of tenancy was not a trespasser. His status was that of statutory tenant. An application u/s 21 (1) of the new
Act was maintainable against him. There is no illegality so far as the finding of bona fide need and comparative hardship is concerned. The writ
petition has no merits. It is dismissed. However, the fact that the petitioner is a retired soldier of the Indian Army and is old man of 72 years, he
may not be evicted from the premises in dispute for a period of 15 months from today provided he deposits entire arrears of rent within one month
from today before the Prescribed Authority and also files an undertaking in the form of an affidavit within the same time before the prescribed
authority that he will vacate the premises within 15 months and will pay the rent for the period of his occupation.