IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 2876 OF 2001

Kusum Devi ......Appellant

vs.

Mohan Lal (dead) by L.Rs., ......Respondent

J U D G M E N T

B.N. AGRAWAL, J.

1.The appellant – landlady filed a suit for eviction of respondent-tenant from the

suit premises under Section 12 (1)(a),(c),(e), (g) and (o) of the Madhya Pradesh

Accommodation Control Act, 1961 [hereinafter referred to as `the Act’].

Decreeing the suit, the trial court directed the respondent to deliver vacant

possession of the suit premises to the appellant and to pay the unpaid rental of Rs.

1080/- to her within one month. Being aggrieved, the respondent filed an appeal

in the Court of IIIrd Additional District Judge, Damoh. Dismissing the appeal,

the first appellate court held that the appellant was entitled to get vacant

possession of the suit premises from the respondent only under clauses (e) and (g)

of sub-section (1) of Section 12 of the Act. Aggrieved thereby, the respondent

filed an appeal before the High Court of Madhya Pradesh. The High Court, by

the impugned judgment, following the judgment in the case of Smt. Parmeshwari

Devi vs. Thakur Nathu Singh, 1998 (1) MPJR 462, a decision of the same High

Court – while allowing the appeal and setting aside the decrees of eviction granted

by both the courts below under clauses (e) and (g) of Section 12(1) of the Act,

held that no decree could be passed if the grounds enumerated under clauses (e)

and (g) are taken together in a suit for eviction as both the claims could not be

held to be bona fide. Hence, this appeal by special leave.

2.Briefly put, the facts are that the appellant herein purchased a two-storied

building, namely, Ward No. 1, Damoh, by a registered Sale Deed dated 13.6.1986

from one Mahindra Raja Jain and respondent herein, who was inducted as tenant

by the ex-owner Mahindra Raja Jain in the first floor of the said house and was

residing in the suit premises at the time of its purchase by the appellant, became

tenant of the appellant. Since the respondent had not paid rent since 1979, the

right to recover the same was assigned to the appellant by the ex-owner. Failure

of the respondent to pay rental resulted in a notice being sent by the appellant on

29

th

August, 1986, but despite that respondent did not pay rental to the appellant.

On 20

th

July, 1987, appellant filed a suit for eviction against the respondent on

grounds, inter alia, of bona fide need for residential purpose under Section 12(1)

(e) and for carrying out repairs in the suit premises as it had become unsafe for

human habitation under Section 12(1)(g), which repairs, according to the

appellant, could not be carried out until the suit premises were vacated by the

respondent. It was stated that since - at the time of purchase - the accommodation

available with the appellant on the ground floor was inadequate, the appellant

had to hire a room in the same locality for the purpose of keeping the household

goods. It was further stated that keeping in view the large family of the appellant

consisting of a retired husband, five married daughters, who keep visiting her

regularly, and marriageable sons, the appellant and his family was facing acute

shortage of residential accommodation.

3.The respondent contested the said suit and filed a written statement, denying the

title of the appellant as well as the grounds on which his eviction from the suit

premises was sought, stating as follows:-

“Since the year 1953-54, I am a tenant in the suit house. I had

taken this house on rent from Sunder Lal Jain......The plaintiff used

to live in the ground floor portion of the house along with her

husband and one child and the remaining members of the family

had been married. The Plaintiff had taken on rent some rooms in

Asati Dharmashala. Mohinder Raja is the son of Sunder Lal Jain,

who used to live in London. This house has been sold by Mohinder

Raja to the Plaintiff.....Kusum Devi had sent me notice before the

Nalish...I had never given any rent to Kusum Devi....This is true to

suggest that in the year 1965 I came to know that Mohinder Raja is

the son of Sunder Lal Vaidya Raj....I indicated this as the wrong

statement because I did not know that he had any right over the suit

property. When Mohinder Raja went away after executing the

registry of the suit house only then I came to know that Mohinder

Raja was the owner of the suit house. I came to know after going

through the notice that Mohinder Raja was the owner of the suit

house. This is true to suggest that on 13.6.86 the registry of the suit

house had been executed... The suit house was constructed in

1948...This is true to suggest that on the first floor, where my latrine

is located, to its side Basant Khanwilker’s house is situated. The

walls of the suit house side where Basant Khanwilkar is living...are

in bad condition. The bricks of that side have been washed away.

This is true to suggest that there one crack has been formed in the

roof of the house. This crack is just above the partition. This is

true to suggest that the son of the plaintiff who used to live with her

in the suit house has reached the age of marriage. The elder son of

the Plaintiff has been married. He used to pay visit to plaintiff’s

place. All the five daughters of the plaintiff have been married and

they also used to visit the plaintiff’s place. This is true to suggest

that the husband of the plaintiff is a retired postmaster.”

As stated above, the trial court, after considering the pleadings of both the parties

and analyzing the evidence led, decreed the suit of the appellant-plaintiff on all the

grounds taken in the suit and directed the respondent-tenant to deliver vacant

possession of the suit premises to the appellant within one month. The said judgment

of the trial court was unsuccessfully challenged by the respondent by filing an appeal

before the first appellate court in relation to grounds enumerated under clauses (e)

and (g). Being aggrieved, the respondent carried the matter – by way of Second

Appeal - to the High Court of Madhya Pradesh, which, while reversing the judgment

of the first appellate court, held that no decree could be granted if the grounds

enumerated under clauses (e) and (g) are taken together in a suit for eviction as both

the claims could not be held to be bona fide. In so holding, the High Court followed

the judgment in the case of Smt. Parmeshwari Devi [supra].

4.Shri H.L.Agrawal, learned senior counsel appearing on behalf of the appellant,

submitted that both the courts below having concurrently found the requirement

of suit premises by the appellant bona fide for the purpose of residence under

Section 12 (1) (e) and for carrying out repairs under Section 12 (1) (g) as the

accommodation had become unsafe/unfit for human habitation, it was not open

to the High Court to go into the question whether both the grounds for eviction

under Section 12 (1) (e) and Section 12 (1) (g) could be taken together or not. The

High Court, therefore, has committed a grave error by going into that question

and holding that if grounds for eviction under Section 12 (1)(e) and 12 (1) (g) are

raised together, both the claims could not be held to be bona fide and no decree

could be granted at the same time.

5.On the other hand, Shri Sakesh Kumar, learned counsel appearing on behalf of

the respondent, has submitted that by the impugned judgment, the High Court

has rightly set aside the decree of both the courts below granted under Section 12

(1)(e) and Section 12(1)(g) as both the grounds, being contradictory to and

destructive of each other, could not be taken together in a suit for eviction.

6.Before considering the rival submissions of both the parties, it would be useful to

refer to the relevant provisions of the Act, which are set out hereunder: -

“Section 12: Restriction on eviction of tenants:-

(1) Notwithstanding anything to the contrary contained in any other

law or contract, no suit shall be filed in any civil Court against a

tenant for his eviction from any accommodation except on one or

more of the following grounds only, namely:

(e) that the accommodation let for residential purposes is required

bonafide by the landlord for occupation as a residence for himself

or for any member of his family, if he is the owner thereof, or for

any person for whose benefit the accommodation is held and that

the landlord or such person has no other reasonably suitable

residential accommodation of his own in his occupation in the city

or town concerned;

(g) that the accommodation has become unsafe, or unfit for human

habitation and is required bonafide by the landlord for carrying out

repairs which cannot be carried out without the accommodation

being vacated;”

According to clause (e), a landlord can file a suit for eviction of tenant if the

accommodation let for residential purpose is required bona fide by him for

occupation as a residence for himself or for any member of his family if he is the

owner thereof, provided the landlord has no other reasonably suitable residential

accommodation of his own in his occupation in the city or town concerned. Under

clause (g), what is required to be established by a landlord seeking eviction is that the

accommodation has become unsafe, or unfit for human habitation and is bona fide

required by him for the purpose of carrying out repairs, etc., and that such repairs

cannot be carried out without the accommodation being vacated. Therefore, in a suit

for eviction under Section 12(1)e) and Section 12(1)(g), what the court is required to

see is the bona fide requirement of the landlord; under the former clause for

occupation of the landlord or any member of his family and under the latter, for the

purpose of carrying out repairs.

7.There are provisions in the Act that provide sufficient protection to the tenants

against whom decree of eviction is granted under clauses (e) and (g). Section 17 of

the Act provides that a landlord on recovery of possession of any accommodation

from the tenant in pursuance of order made under clauses (e) or (f) shall not,

except with the permission of the Rent Controlling Authority, re-let whole or any

part of the accommodation so recovered within two years from the date of

obtaining such possession. It further provides that failure of the landlord to

occupy the premises so recovered within two months of obtaining the possession

or, after occupation within two months, if it is re-let, within two years from the

date of obtaining such possession, to any person other than the evicted tenant

without obtaining the permission of the Rent Controlling Authority or is

transferred to any other person for reasons which do not appear to the Rent

Controlling Authority to be bona fide, the Rent Controlling Authority may, on

application made to it in this behalf by such evicted tenant, direct the landlord to

put the tenant in possession or pay him such compensation as the Rent

Controlling Authority thinks fit.

8.Section 18 of the Act provides that the court while granting decree on the grounds

specified in clause (g) or (h) of sub-section (1) of Section 12, shall ascertain from

the tenant whether he would like to be placed in occupation of the accommodation

or part thereof from which he is to be evicted and on his so electing, shall record

the fact of the election in the order specifying the date on or before which he shall

deliver possession so as to enable the landlord to commence the work of repairs or

building or re-building, as the case may be, and on the tenant delivering the

possession within the date specified, the landlord shall, within one month of the

completion of such work, place the tenant in occupation of the accommodation or

part thereof. It further provides that on failure of the landlord, after having

obtained possession of the premises within the date specified in the order, to

commence the work of repairs, etc., within one month of the specified date or

complete the work in a reasonable time or after completion of the work, to place

the tenant in occupation of the premises, the Court may, on application made to it

in this behalf by the evicted tenant within the prescribed time, order the landlord

to place the tenant in occupation of the accommodation or part thereof or to pay

to the tenant such compensation as the court thinks fit.

9.As stated above, what is to be ascertained by the court in a suit for eviction under

clauses (e) and (g) is the bona fide requirement of the landlord; under clause (e)

for own occupation and under clause (g) for carrying out repairs, etc. in the suit

premises. If, on the basis of the pleadings and evidence led, the court is satisfied

that the landlord has established his bona fide requirement of the suit premises

for his own occupation or for any member of his family under clause (e), it may

order eviction of tenant under the said clause. Once such a decree is passed, the

landlord, by grant of such decree in his favour, gets a right to either move to the

building so vacated without or after making repairs, alterations, additions, etc.

10. In the case on hand, both the courts below concurrently found that the appellant

required the premises for her own use and, therefore, granted a decree for

eviction under Section 12(1)(e). We have been taken through the pleadings and

the evidence led in both the courts below and find that, while arriving at the

finding of bona fide requirement of the suit premises by the appellant, both the

courts below very carefully considered the pleadings of the parties and analyzed

the evidence on record. In fact, the respondent himself, in his written statement,

spoke about the factum of large family of the appellant and her having taken on

rent some accommodation in the locality for keeping household goods. The

relevant portion of the written statement of the respondent is reproduced below:-

“The plaintiff used to live in the ground floor portion of the house

along with her husband and one child and the remaining members

of the family had been married. The Plaintiff had taken on rent

some rooms in Asati Dharmashala. This is true to suggest that the

son of the plaintiff who used to live with her in the suit house has

reached the age of marriage. The elder son of the Plaintiff has been

married. He used to pay visit to plaintiff’s place. All the five

daughters of the plaintiff have been married and they also used to

visit the plaintiff’s place. This is true to suggest that the husband of

the plaintiff is a retired postmaster....”.

We, therefore, do not find any infirmity in the findings concurrently recorded by

both the courts below on the aspect of bona fide requirement of the suit premises by

the appellant for her use under Section 12(1)(e). In our view, the trial court as well as

the first appellate court have rightly come to the conclusion that the requirement of

suit premises by the appellant was bona fide and granted decree under clause (e).

11.Having held that the present case is one where the appellant has established her

bona fide requirement of the suit premises for residential purpose under clause

(e), we now turn to the grounds raised by the appellant under clause (g) i.e., that

the accommodation having become unsafe or unfit for human habitation, she

bona fide required the same for carrying out repairs, etc., and that such repairs

could not be carried out without the accommodation being vacated. Both the

courts below have relied upon the statements of Puran Chand [PW.2],

Khemchand Asati [PW.3], Bhagawati Prasad [PW.4], C.K. Shrivastava [PW.5]

and Mohinder Raja Jain [PW.6] and Exhibit P-6. All these witnesses in

their depositions have categorically stated that the suit premises were in a

dilapidated condition, that there were cracks on the walls and that the building,

being very old, has become quite weak. PW.5 – Shri C.K. Srivastava, an official of

the Public Works Department, in his deposition has stated that the suit house

needed special repairs and that the repairs could not be carried out without

getting the house vacated. Exhibit P.6 is a notice dated 16.9.87 sent by one Mr.

Khanwilker, whose house is next to the appellant, stating that the suit premises

were in rundown condition, which was posing a danger to the safety of life and

property. Even the respondent in his written statement has admitted about the

dilapidated condition of the suit building, the relevant portion of which is as

under:-

“The suit house was constructed in 1948...This is true to suggest

that on the first floor, where my latrine is located, to its side Basant

Khanwilker’s house is situated. The walls of the suit house side

where Basant Khanwilkar is living...are in bad condition. The

bricks of that side have been washed away. This is true to suggest

that there one crack has been formed in the roof of the house. This

crack is just above the partition.”

On the basis of the statements of PWs. 2 to 6 and Exhibit P-6 as also the written

statement of the respondent, both the courts below were quite justified in arriving at

a finding that the appellant has succeeded in proving her bona fide requirement

under Section 12 (1)(g) as well and accordingly granted a decree for eviction against

the respondent on that ground as well.

12.This brings us to the question whether in a suit for eviction the grounds

enumerated under clauses (e) and (g) of Section 12 (1) can be raised together by a

landlord. As stated above, the High Court, by the impugned judgment, following

Smt. Parmeshwari Devi [supra], held that no decree could be granted if the

grounds enumerated under clauses (e) and (g) are taken together in a suit for

eviction as both the claims could not be held to be bona fide.

13.In Smt.Parmeshwari Devi [supra], plaintiff filed a suit for eviction of defendant

on the grounds enumerated under clauses (e) and (h) of sub-section (1) of Section

12 of the Act. While the trial court granted a decree of eviction under clause (h),

but not under clause (e), the first appellate court, on appeal being preferred by

the defendant challenging grant of eviction decree under clause (h) and on cross

objection being filed by the plaintiff seeking decree under clause (e) as well,

dismissed the appeal filed by the defendant and allowed the cross objection filed

by the plaintiff and granted decree of eviction under clause (e) as well. On appeal

being preferred by the defendant, the High Court, while allowing the appeal and

setting aside decrees of eviction granted by the trial court and the first appellate

court under clauses (e) and (h) of sub-section (1) of Section 12 of the Act, observed

as under: -

“…this court is of the view that no difficulty would arise if the

respondent had approached the court without asserting that he

wanted to reconstruct the house or demolish it, provided he required

the accommodation for his residence. In the case of Ramniklal

Pitamabardas Mehta vs. Indradaman Amratlal Sheth, AIR 1964

SC 1676 it was held that once it is proved that landlord required the

house bona fide, it did not matter if he occupied the house after

reconstructing or demolishing it. Therefore, we take it that it is well

established that once the bona fide requirement under section 12 (1)

(e) of the Act is proved together with other ingredients of that

Section, it would not be of any consequence whether the

accommodation is occupied as such or the house is reconstructed or

demolished as such or the house is reconstructed or demolished for

the purpose of residence, but the landlord could not let it out within

two years of obtaining possession unless conditions mentioned in

Section 17 are satisfied. ….the court has no option to say that

respondent could not have pleaded bona fide requirement for

residence as well as bona fide requirement for reconstruction

simultaneously. Both the pleas destroy each other. It is true that

under Order VII Rule 7 of the Code of Civil Procedure alternative

reliefs are permitted. It is also well established that alternative and

inconsistent claims have been permitted by courts subject to rider

that law permits a court to do so.”

The High Court further observed as under: -

“this court is of the view that the plea of the respondent/landlord

that he required the suit house bona fide for the residence of himself

and that of the members of his family cannot stand together with the

plea of the landlord that he required the suit house bona fide for

reconstruction. On the contrary, the requirement of bona fide

reconstruction of the suit house cannot be pleaded simultaneously

with the plea of bona fide requirement for persona residence. Both

the pleas are mutually destructive of each other and the very fact

that they were pleaded together shows that none of them are bona

fide….the landlord can take only one of pleas so that it be bona fide.

The moment he chooses the second with the first both destroy each

other”

14.There is no provision in the Act preventing a landlord from raising grounds

enumerated under clauses (e) and (g) of sub-section (1) of Section 12 of the Act

together in a suit for eviction. In a given case like the present one, raising both the

grounds together, what the court is required to see is whether the bona fide

requirement of the landlord to occupy the premises for his own occupation has

been proved or not. Once the bona fide requirement under clause (e) is held to

have been proved, the mere fact of having simultaneously pleaded in the plaint

that the suit premises, having become unsafe or unfit for human habitation, are

bona fide required for carrying out repairs, which could not be carried out

without the premises being vacated, does not affect the bona fide requirement of a

landlord under clause (e). Therefore, once bona fide requirement of a landlord

for own occupation stands established and a decree for eviction is granted under

the relevant provision, it is well within the right of the landlord to either move to

the building without or after carrying out repairs.

15.In Ramniklal Pitambardas Mehta vs. Indradaman Amratlal Sheth, AIR 1964 SC

1676, a decision of a 3-judge Bench of this Court, referred in Smt. Parmeshwari

Devi [supra], respondent-plaintiff filed a suit for ejectment of the defendant-

tenant from the suit premises on the grounds of bona fide requirement for own

occupation under clause (g), which is analogous to clause (e) in the case on hand,

and for making additions, alterations and necessary changes in the suit premises,

it being in dilapidated condition, under clause (hh) of sub-section (1) of Section 13

of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947, which is

more or less similar to clause (g) in the case on hand. Finding that the respondent

bona fide required the premises for his own occupation, the trial court decreed

the suit on both the grounds. Agreeing with the views of the trial court, the first

appellate court dismissed the appeal preferred by the defendant-tenant. The

defendant -tenant then preferred a revision before the High Court, which was also

dismissed. On appeal by special leave being preferred to this Court, the sole

question that arose before this Court was whether the case of the respondent-

plaintiff fell within the provisions of Section 13(1)(g) or Section 13(1)(hh) of the

said Act. After having answered the question that the case of the respondent-

plaintiff fell within the provisions of Section 13(1)(g), this Court observed at page

1678 as under: -

“....we agree with the courts below that the respondent’s case falls

under cl. g when he bona fide requires the premises for his own

occupation. The mere fact that he intends to make alterations in

the house either on account of his sweet will or on account of

absolute necessity in view of the condition of the house, does not

affect the question of his requiring the house bona fide and

reasonably for his occupation, when he has proved his need for

occupying the house. There is no such prohibition either in the

language of cl. g or in any other provision of the act to the effect

that the landlord must occupy the house for residence without

making any alterations in it. There could not be any logical reason

for it.”

After so observing, this court held at page 1679 as under: -

“we are therefore of opinion that once the landlord establishes that

he bona fide requires the premises for his occupation, he is entitled

to recover possession of it from tenant in view of the provisions of

sub-cl. g of Section 13 (1) irrespective of the fact whether he would

occupy the premises without making any alteration to them or after

making the necessary alterations.”

16.There is a long line of decisions wherein, in identical situations, the principle laid

down in Ramniklal [supra] has been reiterated by this Court.

17.In P.S. Pareed Kaka & Ors. vs. Shafee Ahmed Saheb, (2004) 3 SCR 412, a 2-

Judge Bench of this Court, while interpreting clauses (h) and (j) of sub-section 1

of Section 21 of the Karnataka Rent Control Act, 1961, which clauses are

analogous to clauses (e) and (g) of sub-section (1) of Section 12 of the Act in the

present case, held, at page 419, as under: -

“…the trial court has miserably failed to consider whether the need

as put forth is bona fide, reasonable or not. The High Court on re-

appreciation of evidence, came to the conclusion that the need is

bona fide and the building required demolition and

reconstruction….it is in evidence that the premises is very old and

the building therein is dilapidated and portions of the building have

also collapsed. It is also in evidence that the rear outhouse building

has already collapsed. In these circumstances, it cannot be said that

the said need is not bona fide or unreasonable. It is not for the

tenant to suggest that there is no need to demolish the existing

building and construct the new building. The landlord is entitled to

make use of his property for any reasonable purpose. If the

landlord chooses to use it for residential purpose, the tenant cannot

say that he should not do so.”

It was further held at page 420 as under:-

“Law is well settled on this aspect. Even if the building is in a good

condition, if it is not suitable for the requirement of the landlord, he

can always demolish even a good building and put up a new

building to suit his requirements. It is not necessary for the

landlord to prove that the condition of the building is such that it

require immediate demolition particularly when the premises is

required by the landlord. Therefore, it has to be held that the

finding of the trial court cannot be sustained and the High Court on

re-appreciation of the evidence, rightly so, held that the landlord has

established that his need for all the four petition schedule premises

is bona fide and reasonable.”

18.In Modern Tailoring Hall vs. H.S. Venkusa and Ors., (1997) 5 SCC 315, this

Court was dealing with a case in which the landlord had sought eviction of the

tenant under clauses (h) and (j) of sub-section 1 of Section 21 of the Karnataka

Rent Control Act,1986, which correspond to clauses (e) and (g) in the present case.

While dismissing the appeal of the tenant and declining to take a view contrary

to one expressed in Ramniklal [supra], this Court, at page 317, held as under:-

“….The ground of eviction given in the two provisions being

mutually exclusive have flowing therefrom separate individual

rights and obligations and they cannot be permitted to overlap so as

to confer on the court the discretion of employing one provision over

the other. An application of the landlord, if not falling under

Section 21 (1) (h), would on its own, merit dismissal. The court

cannot treat it in its discretion as one under Section 21(1)(j) and

order an unwanted eviction. The distinction qualitatively has to be

maintained. We therefore, decline to take a view to the contrary,

even if it be possible, than the one taken by the high court based as it

is on the decision of this court in Ramniklal Pitambardas Mehta vs.

Indradaman Amratlal Sheth.”

19.In Radhey Shyam & Ors. Vs. Kalyan Mal, (1984) 4 SCC 447, this Court followed

Ramniklal [supra] and while dismissing appeal of the tenant, at page 449

observed as under: -

“a case more or less similar on facts had come up before this Court

in Ramniklal Pitambardas Mehta v. Indradaman Amratlal Sheth

which arose from proceedings taken under the Bombay Rents,

Hotel and Lodging House, Rates Control Act 57 of 1947. There the

eviction was sought under Section 13 (1)(g) and 13 (1) (hh) of that

Act. Section 13 (1) (g) of that Act corresponds to section 12 (1) (f)

of the Madhya Pradesh Accommodation Control Act and Section 13

(1)(hh) of that Act corresponds to Section 12 (1)(g), namely, that the

building is required for effecting either repairs or alterations. This

court has observed in that case that once the landlord establishes

that he bona fide requires the premises for his occupation, he is

entitled to recover possession of it from the tenant under the

provisions of sub-clause (g) of Section 13 (1) irrespective of the fact

whether he would occupy the premises without making any

alterations or after making the necessary alterations….’.

After so observing, it was held at page 449 as under: -

“Though the facts of that case are slightly different in that the

requirement was for occupation after making some alterations

whereas in the present case the requirement is for locating the

landlord’s factory after demolishing and re-constructing the

building, the principle deducible from that decision would apply to

the facts of even these cases We agree with Mr. U.R. Lalit, learned

counsel for the respondent landlord that the order of eviction is

based mainly under Section 12 (1)(f) of the Act and that from the

mere fact that Section 12(1)(h) also is added would not make the

order of eviction only one under Section 12(1)(h) of the Act and

Section 18 of the Act will not be attracted.”

20.We may now notice some more decisions wherein also clauses akin to clauses (e)

and (g) were interpreted in the way they have been in Ramniklal [supra] and

other decisions referred to above.

21. In Matthew James Mckenna & Anr. Vs. Porter Motors Ltd., (1956)

AC 688, while construing clauses (h) and (m) of sub-section (1) of

Section 24 of Tenancy Act, 1948 of New Zealand, and dismissing the

appeal of the appellant-tenant, the Privy Council held as under:-

“…….. The real question turns on the meaning of “his or their own

occupation.” Apart from paragraph (m) there would be no doubt

that a landlord required demised premises for his own occupation

although he was intending for the purposes of his occupation to

make substantial alterations, or put up a wholly new building. The

difficulty arises from the existence of paragraph (m). Is that to be

construed as covering all demolition or reconstructions cases,

including those where the landlord will remain in occupation, or do

the words of paragraph (h) limit its operation.

Their Lordships are of the opinion that its scope is so

limited. This gives their natural meaning to the words “for his or

their own occupation” while leaving a scope for paragraph (m),

which accords with the distinction plainly drawn by paragraphs (g)

and (h) between landlords who require to relet or resell and

landlords who require to occupy. ……..”

22.In Betty’s Cafes Ltd. Vs. Phillips Furnishing Stores Ltd., (1959) AC 20, the House

of Lords, while dismissing appeal of the tenant, whose eviction was sought by the

landlord under clauses (f) and (g) of the Landlord and Tenant Act, 1954, held that

the fact that the landlords might intend to occupy the rebuilt premises themselves

did not deprive them of the right to possession under paragraph (f), since they

could satisfy its conditions; such a deprivation was not implied in it when read

with paragraph (g).

23.In Krishna Das Nandy vs. Bidhan Chandra Roy, AIR 1959 Calcutta 181, a 2-

Judge Bench of the Calcutta High Court, while answering a question whether

bona fide requirement for own occupation of a landlord would include building or

re-building of the suit premises so as to make the premises livable as per his

requirement, observed at pages 188-189 as under:-

“The plaintiff’s case is that he requires the disputed premises for

building and/or re-building for his own occupation or, in other

words, that he requires it for his own occupation and, for that

purpose, he will build and/or re-build it…..Where the requirement is

for building and re-building, that must be for purposes other than

the landlord’s own occupation and where the requirement is for the

landlord’s own occupation, no question of building and re-building

should arise; or, to put it straight, if the landlord’s case is that he

requires the premises for building and re-building, he cannot claim

to occupy it himself and if his case be that he requires it for his own

occupation, he must occupy it as it is and must on his own showing

or admission, it will not be fit for his own occupation unless built

and/or rebuilt, his case of requirement for his own occupation must

fail under the statute.”

After so observing, the Court held at page 189 as under:-

“…occupation of the premises for purposes of building and/or rebuilding in order to

make it fit for one’s own occupation would be part of such occupation”.

24.In Smt. Rohinibai vs. Vishnumurthy, 1980 (1) ILR 340, a 2-Judge Bench of the

Karnataka High Court, in an identical situation, held at pages 344-345 as under:-

“It is no doubt true that there could not be an order of eviction both

under clauses (h) and (j) of Section 21 (1) of the Act. This is clear

from not only the wording of clauses (h) and (j) of Section 21 (1) of

the Act, but also provisions of Sections 25 to 28 of the Act. Under

clause (h) an order of eviction could be made only for the purposes

of bona fide use and occupation of the premises by the landlord.

However, as pointed out in the aforesaid decisions, the clause does

not require that a landlord after securing an order of eviction of

tenant from a premises should occupy it as it existed on the date of

eviction. There is no restriction on the landlord to have alteration

or to have new construction after demolishing the premises as

existed on the date of eviction….In the nature of things the scope of

clause (h) is entirely different from clause (j). Therefore, there

could not be an order of eviction on both the grounds specified in

clauses (h) and (j). It is for this reason , they are mutually exclusive

but this does not mean that a landlord seeking eviction on the

grounds mentioned in clause (h) cannot plead that he wants to

occupy the premises after demolition and reconstruction, and that

by taking such a plea the case goes outside the scope of clause (h)

and falls under clause (j).”

25.In view of the foregoing discussion, we hold that in a case where eviction has been

sought both on the grounds of bona fide requirement by the landlord for

occupation of the premises for himself or any member of his family, as required

under Section 12(1)(e) of the Act and for carrying out repairs, as enumerated

under Section 12(1)(g) of the Act, the court is required to consider both the

grounds on merits, as they are mutually exclusive, but not destructive of each

other. In case decree for eviction is passed only under clause (e), the landlord

would be entitled to move into the premises without or after making any repairs

and the provisions of Section 17 of the Act would apply. But if the same is passed

under clause (g) alone, the provisions of Section 18 would apply. However, in case

decree is passed under clauses (e) and (g) both, in that eventuality, the same shall

be deemed to have been passed mainly under clause (e), as such the provisions of

Section 17 of the Act would alone apply and not Section 18 thereof.

26. In the case on hand, the trial court as well as the first appellate court, having

found the requirements of suit premises by the landlady under clauses (e) and (g)

proved, rightly granted decree for eviction under both the clauses. In our view,

High Court was not justified in setting aside the said decrees by following the

judgment in the case of Smt. Parmeshwari Devi [supra] as law laid down therein

runs contrary to the principles laid down by this Court in the case of Ramniklal

Pitambardas Mehta [supra] and other decisions referred to above.

27. In the result, the appeal is allowed, impugned judgment of the High Court is set

aside and the same rendered by first appellate court confirming decree for

eviction is restored. The respondents are granted six months’ time to vacate the

suit premises on furnishing usual undertaking to this Court within eight weeks

from today. There shall be no order as to costs.

..………………..J.

[B.N. AGRAWAL]

..………………J.

[G.S. SINGHVI]

8

th

April, 2009.

NEW DELHI.