Delhi High Court
M/S Jay Shree Investment Pvt. Ltd. vs Col. Anil Ohri (Retd.) & Anr. on 9 January, 2012
Author: Valmiki J. Mehta
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA No.18/2012
% 9th January, 2012
M/S JAY SHREE INVESTMENT PVT. LTD. .... Appellant
Through Mr. B. Mohan with Mr. Vageesh
Sharma, Advocates.
versus
COL. ANIL OHRI (RETD.) & ANR. ..... Respondents
Through None.
CORAM:
HON'BLE MR. JUSTICE VALMIKI J.MEHTA
To be referred to the Reporter or not?
VALMIKI J. MEHTA, J (ORAL)
CM No.370/2012
Exemption allowed subject to just exceptions. CM stands disposed of.
CM No.369/2012 (delay)
Condonation of delay of 284 days in filing of this appeal is sought on
the ground that the Advocate of the appellant did not contact the appellant
from 15.4.2009 till July 2011, and within this period made a statement in the
trial court on 16.4.2009 closing the evidence on behalf of the appellant /
RFA No.18/2012 Page 1 of 5
defendant. It is stated that the appellant / defendant has already filed a
complaint with the Bar Council against the said Advocate. In my opinion
although there may not be sufficient reasons for not contacting its Advocate
by the appellant from 15.4.2009 till July 2011, since I have heard the
counsel for the appellant on merits, I am formally condoning the delay,
however, condonation of delay should not be interpreted to mean I agree that
the Advocate of the appellant / defendant who conducted the case in the trial
court is guilty of negligence. I am also, therefore, allowing the present
application of condonation of delay, only subject to just exceptions,
inasmuch as there is another appeal RFA No.22/2012 filed by the appellant
against and impugned judgment of the same date dismissing the counter
claim of the appellant / defendant and in which a similar application has
been filed.
The application accordingly stands disposed of.
RFA No.18/2012
1. The challenge by means of this Regular First Appeal (RFA) filed
under Section 96 of the Code of Civil Procedure, 1908 is to the impugned
judgment of the trial court dated 6.12.2010 decreeing the suit of the
RFA No.18/2012 Page 2 of 5
respondent / plaintiff / landlord for mesne profits for the period from
1.11.2006 to 31.5.2007.
2. The facts of the case are that the appellant / defendant / tenant took on
lease the ground floor of House No. C-34, Greater Kailash-I, New Delhi-48
vide lease agreement and maintenance agreement, both dated 23.7.2001.
The total amount of charges payable with respect to the leased premises was
`75,000/- per month, `45,000/- as rent and `30,000/- as maintenance
charges, the latter being actually part and parcel of the rent. The period of
lease was for three years which expired on 31.7.2004. The respondent /
plaintiff issued and served upon the appellant / defendant a legal notice of
termination for tenancy dated 6.7.2004, Ex. P-10 and to which a reply dated
6.8.2004 was also given, Ex. P-11. Since the appellant / defendant failed to
vacate in spite of termination of the monthly tenancy, the subject suit for
possession and mesne profits came to be filed.
3. I may note that the appellant / defendant has already handed over the
possession of the suit premises to the respondent / landlord on 31.5.2007
inasmuch as earlier a decree under Order 12 Rule 6 CPC was passed on
22.11.2006 against the appellant / defendant, and which decree became final.
RFA No.18/2012 Page 3 of 5
4. The only issue in the present appeal is with respect to payment of
mesne profits from 1.11.2006 till 31.5.2007, inasmuch as, at the rate at
which mesne profits have been decreed, the appellant / defendant has
already paid the increased charges / mesne profits for the period prior to
1.11.2006.
5. The trial court has held that in terms of the agreements between the
parties being the lease deed, Ex. P-1 and maintenance agreement, Ex. P-2
there was to be a yearly increase of 20% on the last paid charges, and
therefore, for the subject period from 1.11.2006 to 31.5.2007, increase of
20% has been granted over the last paid charges. I do not find any illegality
or perversity in this approach of the trial court inasmuch as the increase is as
per the agreement between the parties.
6. So far as the aspect that appellant / defendant had paid enhanced
charges and therefore became a tenant for a period of two years from
1.8.2004, I may note that admittedly no rent agreement was entered for this
period of two years, and as per the judgment of Hardesh Ores (P) Ltd. v
Hede & Company, 2007(5) SCC 614 there cannot be a lease for a period of
more than 12 months by mere exercise of an option, unless, there is
RFA No.18/2012 Page 4 of 5
registered lease deed for the period. This requirement of a lease deed of
more than 12 months having to be by a registered document is in terms of
Section 107 of the Transfer of Property Act, 1882 read with Section 17(1)(b)
and Section 17(1)(d) of the Registration Act, 1908. It has also been held by
the Supreme Court in the case of Sarup Singh Gupta v. S. Jagdish Singh &
Ors., 2006 (4) SCC 205 that in case the landlord receives charges after
termination of tenancy, he can appropriate those charges towards the charges
payable for use and occupation of the tenanted premises by the tenant. I,
therefore, hold that the appellant / defendant has rightly been held liable to
pay mesne profits, inasmuch as, there was no registered lease deed for the
period for which the tenancy was claimed by the appellant / defendant.
7. In view of the above, there is no merit in the appeal, which is
accordingly dismissed, leaving the parties to bear their own costs.
CM No.368/2012(stay)
Since the main appeal has been dismissed, no orders are required to be
passed in this application, which is also dismissed.
VALMIKI J. MEHTA, J.
JANUARY 09, 2012
dk
