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Annapurna Mistanya Bhandar Vs Satya Narain Dudhani and Others

Case No: Civil Revision No. 381 of 2002

Date of Decision: March 3, 2003

Acts Referred: Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15#Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Citation: (2003) 2 JCR 424

Hon'ble Judges: M.Y. Eqbal, J

Bench: Single Bench

Advocate: M.M. Banerjee, for the Appellant; S.L. Agarwal, for the Respondent

Final Decision: Allowed

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Judgement

@JUDGMENTTAG-ORDER

M.Y. Eqbal, J.@mdashThis revision application at the instance of defendant/tenant is directed against the order dated 23.7.2002 passed by Addl.

District Judge, Dhanbad in Title Appeal No. 39/96 whereby he has allowed the amendment petition filed by the plaintiff landlord under Order VI,

Rule 17, CPC for adding and inserting in the plaint the subsequent default as a ground for eviction.

2. The plaintiffs/opposite parties filed Title (eviction) Suit No. 1/85 for a decree of eviction and for recovery of arrears of rent. It was alleged by

the plaintiffs that the defendant is a monthly tenant in respect of the suit premises on payment of rent of Rs. 275/-. The defendant defaulted in

payment of rent since the month of October, 1983 upto December, and 1984. The suit was contested by the defendant stating inter alia that there

is no default in payment of the rent. Learned Sub-Judge, Dhanbad in terms of judgment dated 17.10.1996 dismissed the suit by recording a finding

that there is no default in payment of rent. Plaintiffs then filed Title Appeal being T.A. No. 39/96. During the pendency of the appeal an amendment

petition was filed by the plaintiff/appellants alleging that the appeal was filed on 23.12.1996 and after filing of the appeal defendant neglected in

payment of rent and as such he is defaulter. The said amendment was allowed by the Court below.

3. I have heard Mr. M.M. Banerjee, learned counsel for the petitioner and Mr. S.L. Agarwal, learned counsel for the opposite parties.

4. From perusal of the record, it appears that during the pendency of the suit the trial Court on the application filed by the plaintiffs u/s 15 of the

Bihar Buildings (Lease, Rent and Eviction) Control Act passed an order directing the defendants to deposit arrears of rent as also current and

future rent. In compliance of the aforesaid order defendants deposited arrears of rent and also current rent till disposal of the suit. At the appellate

stage the plaintiff sought amendment of the plaint by inserting that after disposal of the suit defendants failed to deposit the rent and also neglected

to pay the rent. The proposed amendment sought for the plaintiffs is quoted herein below :

SCHEDULE OF AMENDMENT TO BE MADE IN THE PLAINT.

After paragraph 4 of the plaint the following para 4 (a) may be added.

The defendants were directed by order dated ..... passed u/s 15 of the Bihar Buildings (Lease, Rent and Eviction) Control Act to deposit current

and arrear rent.

The defendants/Respondents deposited rent upto September, 1995 to Nov. 1995 @ Rs. 275/- p.m. i.e. Rs. 825/- by challan No. 508 dated

16.9.1996 and thereafter the defendants/respondents failed and neglected to deposit rent month by month till date either in Court or by Money

order as required under the Act. As such, the defendants are defaulters. Respondents deposited rent upto September, 1995 to Nov. 1995 @ Rs.

275/- p.m. i.e. Rs. 825/-by challan No. 508 dated 16.9.1996 and thereafter the defendants/respondents failed and neglected to deposit rent

month by month till date either in Court or by Money order as required under the Act. As such, the defendants are defaulters u/s 11(1)(d) of the

said Act.

There has been no attempt of the defendants/respondents to deposit rent in Court although the appeal No. 39/96 was filed on 23.12.1996 against

the judgment and decree passed in this suit on 2.11.1996.

5. The question therefore, falls for consideration is as to whether Court can take notice of the default occurred during the pendency of the appeal

and can allow amendment of the plaint for the purpose of deciding the issue of default in passing a decree for eviction.

6. It is well-settled proposition of law that amendment could be allowed at any stage of the proceeding including the appellate stage but the rule

gives discretion to the Court to allow amendment which is necessary for the purpose of determining the real matter in controversy between the

parties. The amendment cannot be claimed as a matter of right. It depends on the fact of each individual case.

7. In the case of "" Pandit Ishwardas Vs. State of Madhya Pradesh and Others, the Apex Court while considering the question of amendment of

written statement at the appellate stage observed that there is no impediment or bar against an appellate Court permitting amendment of the

pleadings. All that is necessary is that the Appellate Court should observe the well-known principles subject to which amendments of pleadings are

usually granted. It was held that if the necessary material on which the plea arising from amendment may be decided is already there, the

amendment may be more readily granted than otherwise.

8. It is true that in order to shorten the litigation, to preserve the rights of both the parties and to Sub-serve the ends of justice the Court should

take into consideration the subsequent event and adjudicate the right of the parties and grant relief available to them. It is equally well settled that

there is nothing to debar the Court permitting the introduction of cause of action arising subsequent to the filing of the suit by way of amendment so

long as the defendant has an opportunity of meeting the new case by amendment of his written statement and by leading evidence in support of his

defense. But certainly it does not mean that a party as a matter of right claim introduction of fresh cause of action at the appellate stage and ask the

Court to allow amendment of the pleadings and order for the trial de novo. One can understand that during the pendency of a suit for eviction if the

defendant/tenant commits fault in payment of rent then one can ask for adding those defaults as an additional ground for eviction and the trial Court

may allow such amendment before hearing of the suit is concluded. But at the appellate stage allowing such amendment by introducing a fresh

cause of action of default occurred during the pendency of the appeal will amount to sending the matter to the trial Court for fresh hearing on the

issue of default. Such an amendment in my opinion cannot be allowed.

9. In the instant case the suit for eviction on the ground of default was dismissed by recording a conclusive finding of default against the plaintiff.

During the pendency of the appeal at the instance of the plaintiff if any default is alleged then that cannot be taken into consideration for the purpose

of deciding the appeal. Such an amendment which requires fresh evidence and fresh trial need not be normally allowed. Otherwise instead of

shorten the litigation it will protract the litigation. This is the reason; the provision of Order VI. Rule 17 has been amended by CPC (Amendment)

Act, 2002. The amended provision of Order VI, Rule 17 provides that no application for amendment shall be allowed after trial has commenced,

unless the Court comes to the conclusion that inspite of due diligence, the party could not have raised the matter before the commencement of trial.

10. For the reasons aforesaid, in my considered opinion in an appeal arising out of decree for eviction fresh ground of default occurred during the

pendency of the appeal should not be allowed. The Court of appeal below therefore, committed error of law in allowing the amendment petition:

This revision application is therefore allowed and the impugned order is set aside.