Madras High Court
M/S.Kpn Travels India Limited vs Mr.C.M.Suresh on 10 February, 2021
C.R.P.No.2309 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 10.02.2021
CORAM:
THE HONOURABLE MRS. JUSTICE V.BHAVANI SUBBAROYAN
C.R.P.No.2309 of 2020
and
C.M.P.No.14513 of 2020
1.M/s.KPN Travels India Limited,
Represented by its Managing Director,
Mr.K.P.Natarajan,
No.23-B, Rajaji Street,
Swarnapuri, Salem-636 004.
2.Mr.K.P.Natarajan
Managing Director,
KPN Travels India Limited,
No.23-B, Rajaji Street,
Swarnapuri, Salem-636 004. ... Petitioners
Vs.
Mr.C.M.Suresh,
S/o.Dr.C.Muniratnam,
No.3, I-Block, Anna Nagar East,
Chennai-600 102. ...Respondent
Prayer: Civil Revision Petition filed under Article 227 of the Constitution
of India, against the Judgment and Decree dated 24.01.2020 passed in
R.C.A.No.699 of 2014, on the file of the VII Judge, Small Causes Court,
1/15
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C.R.P.No.2309 of 2020
Chennai confirming the order dated 17.09.2014 in R.C.O.P.No.5 of 2013 on
the file of the X Small Causes Court, Chennai.
For Petitioners : Mr.M.Arunkumar
For Respondent : Mr.A.Muniraja
ORDER
This Civil Revision Petition filed under Section 25 of Tamil Nadu
Building (Lease and Rent) Control Act, 1960, against the judgment and
decree dated 24.01.2020 passed in R.C.A.No.699 of 2014 on the file of the
learned VII Judge, Small Causes Court, Chennai, confirming the order
dated 17.09.2014 passed in R.C.O.P.No.5 of 2013 on the file of the X Small
Causes Court, Chennai.
2. The case of the revision petitioners is that the petitioners herein are
tenants in the premises at Door No.13, 1-B, Anna Nagar East, Chennai-600
102, wherein, ground floor portion of the building was let out to the
petitioners by the respondent's father in June 2002 for business purposes on
a monthly rent of Rs.26,000/- and Rs.4,00,000/- was paid towards Security
Deposits.
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C.R.P.No.2309 of 2020
3. Further, in the year 2005, the respondent's father had settled the
property/premises in favour of the respondent. After execution of the
settlement, the petitioners herein were paying the rent and amenities
charges to the respondent. The rent was increased from time to time and at
present the petitioners are paying rent of Rs.30,800/- and amenities charges
of Rs.1,500/-, totally Rs.32,300/- and after deducting the TDS of Rs.3,080/-
the petitioners are paying Rs.29,220/- to the respondent. The extent of
property is 1,500 Sft. and vacant place of 750 Sft. The said building was
used as an office for loading, unloading and storing stocks that are being
transported.
4. Also, the respondent herein filed R.C.O.P.No.5 of 2013, in the
year 2013 under Sections 10(2)(ii)(b), 10(2)(v) and 10(3) (c) of the
Tamilnadu Buildings (Lease and Rent Control) Act for eviction on the
ground of different user, nuisance and own use and occupation. The trial
court after taking note of the facts and circumstances and thhe documents
placed on record, had passed an order observing that "the petition is
allowed on the ground of additional accommodation. This petition is
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C.R.P.No.2309 of 2020
dismissed on the grounds of different user and nuisance. Eviction ordered.
Time for eviction two months." Against the said order in R.C.O.P.No.5 of
2013, the respondent herein filed R.C.A.No.126 of 2015 and the petitioners
herein filed R.C.A.No.699 of 2014, which were also dismissed by the
learned VII Judge, Small Causes Court, Chennai, vide its order dated
24.01.2020 confirming the order of the learned Rent Controller. Aggrieved
against the order of the Appellate Authority in R.C.A.No.699 of 2014 by
confirming the order in R.C.O.P.No.5 of 2013, the petitioners herein filed
this present Civil Revision Petition before this Court and the respondent
have filed a Caveat No.4098 of 2020.
5. The learned counsel for the petitioners would submit that the said
accommodation was ordered only on the basis that the respondent is
carrying a car business for the past 10 years and the same is without any
basis, however, no documents have been filed to prove the same. The
petitioners are running a Mobile Prepaid Card Top-Up counter at a small
space of 150 sq.ft., in the same premise from 01.06.2002. The petitioners
are carrying the said business in the same premise and the appellate Court
has not considered the same and allowed the prayer of the respondent/
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C.R.P.No.2309 of 2020
landlord. The additional accommodation granted by the court below is
affecting the petitioners' business and Section 10(3)(c) of Tamilnadu
Buildings [Lease & Rent Control] Act, 1960 will not be applicable and no
documents have been produced to show that the respondent is carrying on
the business of buying and selling car. Also, no hardship has been proved
by the land lord.
6. The learned counsel for the petitioners also submitted the
respondent / landlord does not have any business plan as stated in the
petition and even assuming the same is true, the business of mobile prepaid
card top up does not require 1500 sq.ft. of commercial space or 750 sq.ft
open parking. The respondent is not running any business dealing with used
car in the petition premises as stated in the petition. The petitioners will be
put into great hardship if it is asked to vacate the petition premises, whereas
no hardship or prejudice will be caused to the respondent. The respondent's
contention lacks bonafide and the demand made by the respondent is only
with malafide intention.
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C.R.P.No.2309 of 2020
7. That apart, it is the further contention of the learned counsel for
the petitioners that the lower Court has accepted Ex.P9, Form 16, as a proof
for the business of the respondent. The respondent has not produced any
income tax statement or any other documents to substantiate the same and
the Court below ought to have considered the same. Moreover, the
respondent's allegation that the family members of the staff members of the
petitioners are staying in the petition premises and the allegation of
different user is also hereby denied. The petitioner / tenant is a transport
company engaged in storing stocks, which are being transported in
Chennai. Hence, the Additional Accommodation, which was granted by the
court below to the respondent has to be set aside. Further, he would submit
that the Court below ought not to have granted additional accommodation.
8. Contending contra, the learned counsel for the respondent would
submit that the petitioner was a tenant under the father of the
respondent/landlord from 01.06.2002 on a monthly rent of Rs.14,000/- and
a sum of Rs.12,000/- as amenities charges in the petition premises. The rent
was enhanced from time to time and at present, the petitioners are paying
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C.R.P.No.2309 of 2020
the rent and charges at Rs.30,800/- and Rs.1,500/- totally Rs.32,300/- per
month. After deducting TDS of Rs.3,080/-.
9. Besides the above, the learned counsel for the respondent would
submit that the petitioner denies all the allegation that their staff members
are taking bath and washing clothes in the petition premises and causing
nuisance to the respondent and neighbours, but from the averments of the
petition itself it is clear that the said building is used as office for loading,
unloading and storing stocks that are being transported. Further, in the front
open space, the vehicles are parked for loading and unloading goods and
the petitioner/Company is having its staff members for running the office.
Since the petition premises was taken on rent, some of the staff members
are staying in the night in the petition premises for protecting and
safeguarding the goods stored in the premises. As a common carrier, the
vehicles of the petitioners are maintained and thereby the petitioners are
causing nuisance to the respondent and neighbours.
10. The learned counsel for the respondent vehemently argued that
the respondent is presently running a mobile prepaid card top up counter at
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C.R.P.No.2309 of 2020
a small space at 150 Sq.Ft., that too under the stairs of the building and in
order to carry on the business of dealing in cars, the respondent needs a
much larger space with road facing frontage and with space to
accommodate and park the vehicle and that the respondent neither owns nor
possesses any premises in the city of Chennai.
10. Heard the learned counsel for the petitioners and the learned
counsel appearing for the respondent and perused the materials available on
record.
11. This Court has considered the rival submissions made by both the
counsel. In the counter filed by petitioners before the court below, it is
admitted that the respondent's building is used as office for loading,
unloading and storing stocks that are being transported. It is an admitted
fact that the petitioner its having staff members for running the
transportation office and the petition premises is taken on rent and some of
the staff members are staying during the night hours at petition premises for
loading and unloading and safeguarding the goods stored in the premises.
As a common carrier, the vehicles of the petitioners are maintained in the
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C.R.P.No.2309 of 2020
open space.
12. The present Civil Revision Petition filed by the petitioner /
tenant. The finding of the Appellate / Tribunal, while recording the plea of
additional accommodation, it is clear from the pleadings and the pleadings
made in RCOP, as far as the requirement of additional space, which is
being occupied by the petitioner who is the tenant, the respondent
submitted that he is carrying on business in dealing with used cars and then,
professionally supported by his son to carry on business, they needed the
premises, which was let out to the petitioner herein and the respondent had
been demanding the vacant possession of the premises by making several
oral and written demands for the last two years prior to filing of the RCOP
No.5 of 2012. Further, the respondent / landlord also contended that he is
running a mobile prepaid card top up counter at a small space of 150 sq.ft,
that too under the stairs of the building comprised in the schedule portion.
In order to carry on the business of selling of used cars, the landlord /
respondent needed much larger space, which has got road facing frontage
and with more space to accommodate the vehicles, which are brought for
sale and to park the same. The petitioner / tenant , who filed the Revision
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C.R.P.No.2309 of 2020
had submitted that the business of mobile prepaid car does not require 1500
square feet and 750 square feet of open land, which is an open parking, as
the respondent / landlord is not running any business dealing in car in the
premises, as alleged by him.
13. On perusal of the documents, filed on behalf of the respondent /
landlord, it is categorically made clear that he is in possession of the portion
of the rented out premises and that he requires the said land for expanding
his business. The Civil Revision Petitioner herein has not denied that the
landlord is in occupation of the portion of the rented out premises and not
denied that the landlord is not carrying on the said business, as claimed by
the landlord. Thus it is made clear that the landlord is in possession of the
portion of the premises which is evidently clear from the counter affidavit
at paragraph no.8, wherein it is stated that the allegation of "business plans
of the respondent is denied. The business of mobile prepaid card top up
does not require 1500 square feet commercial space or 750 square feet of
open parking. The respondent is not running any business dealing in cars
in the premises as alleged by the respondent".
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C.R.P.No.2309 of 2020
14. Contrary to the said statement, the Revision Petitioner in his
cross examination has already stated that "kDjhuh; vd;d bjhHpy; bra;fpwhh; vd;gJ
vdf;F bjhpahJ". Further he has also stated that "kDjhuh; ,e;j tHf;if jhf;fy;
bra;jgpwF vd;d bjhHpy; bra;fpwhh; vd;W ghh;j;jnghJ mth; bjhiyngrp hPrhh;$; bra;a[k;
bjhHpiy khogoapd; fPH; itj;J elj;Jfpwhh; vd;W ehd; bjhpe;J bfhz;nld;/"
15. From the above statement, it is clear that the respondent /
landlord is carrying on the business of mobile recharge as claimed by him
in the original petition. The Rent Control Original Authority has held that
the additional accommodation, as pleaded by the respondent / landlord is
genuine and required for his own use and allowed the claim as far as the
additional accommodation alone, which had been concurrently held by the
Rent Control Appellate Tribunal. That apart, it is also clear that the
respondent / Land lord has also produced a statement that he is doing a car
business for the past ten years and for the car business, he has obtained
bank loan to the tune of Rs.20 Lakhs, which is established and evidently
clear from Exhibit P9, which is a sanction letter for advance issued to the
P.W.1. It is not denied by the petitioner / tenant that the landlord is not
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C.R.P.No.2309 of 2020
doing any cell recharge business under the stair case to an extent of 150
square feet, which establishes that the land lord is doing business, as he
claimed in the RCOP petition and when the same has been proved from the
statements, the court below has rightly allowed the landlord's claim.
16. Therefore, this Court is of the view that it is not for the tenant to
dictate terms to the landlord as to whether the business carried on by the
landlord requires 1500 square feet or 750 square feet of parking area, it is
for the landlord to decide how much space he requires to do his business or
expand his business. Time and again, the Hon'ble Supreme Court as well as
this Court in various cases decided that it is not the choice of the tenant to
state that the requirement of the landlord is limited to an extent and not as
the landlord claims and it is for the landlord to decide as to what he has to
do with the portion he requires, as long as the claim for requirement is
bonafide. From the records, it is categorically clear that the landlord is in
need of space to expand his business, which is available in the petition
mentioned property.
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C.R.P.No.2309 of 2020
17. That apart, the respondent has claimed the said land for his son's
future expansion of business and this Court feels that it is a bonafide
requirement. When the Civil Revision Petitioner has stated that the only
claim put forth is that the requirement of the respondent / landlord is not
bonafide and does not show any material that he is already into the business
for the past ten years and the claim has to be rejected, the landlord has
proved that he is dealing with the used cars. Apart from that, the landlord
has established that the requirement is bonafide and the need is genuine as
the findings of the court below are not perverse and this Court is not
inclined to interfere with the same, as the entire evidence has been
considered and the findings of the authorities are also considered.
In view of the above, the present Revision petition is devoid of
merits and no valid grounds are raised for this Court to interfere with the
concurrent findings of the Rent Controller as well as the Appellate
Tribunal. Hence the Civil Revision Petition is dismissed. Consequently,
connected miscellaneous petition and Caveat petition are closed.
Accordingly, the petitioners herein are directed to vacate the premises as
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C.R.P.No.2309 of 2020
per the orders of the Court below and hand over the vacant possession to
the respondent on or before 28.03.2021. No costs.
10.02.2021
Index : Yes/No
Speaking / Non-speaking order
sbn/ssd
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C.R.P.No.2309 of 2020
V.BHAVANI SUBBAROYAN. J.
sbn / ssd
C.R.P.No.2309 of 2020
and
C.M.P.No.14513 of 2020
10.02.2021
https://www.mhc.tn.gov.in/judis/
