LexJOY NATH GOALA AND ORS. versus BHABANI PRASAD CHOUDHARY AND ORS.
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- JOY NATH GOALA AND ORS. A v. BHABANI PRASAD CHOUDHARY AND ORS. MARCH 3, 1997 [K. RAMASWAMY AND G.T. NANAVATI, JJ.) B Rent and Eviction : Eviction-Compromise decree-Tenants undertook to vacate the premises after expiry of three years-Premises not vacated-Eviction notice given-Suit by landlord for declaration of title and ejectment-Held, after the C tenn in the consent decree expired, the defendants remained in unlawful possession without any right or interest in the property-Once tenancy has been tennir.ated by a compromise decree, defendants cannot claim their continuance as tenants unless there is a further agreement between the landlord and tenant after the decree-Defendants have not pleaded adverse D possession in their pleadings disclaiming the title of the landlord nor has any issue been raised in that behalf and, as such, question of adverse possession .would not arise. CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1829 of ~ E From the Judgment and Order dated 29.11.90 of the Assam High Court in S.A. No. 34 of 1983. N.R. Choudhury and Somnath Mukherjee for the Appellants. S.B. Sanyal Bikash Kargupta and Avijit Bhattacharjee for the Respondents. The following Order of the Court was delivered : Delay condoned. Leave granted. We have heard the counsel on both sides. This appeal by special leave arises from the judgment <>f the Guwahati High Court, made on November 29, 1990 in Second Appeal No. F G 34of1983. H 625 626 SUPREME COURT REPORTS [1997] 2 S.C.R. · A The admitted position is that one Susi) Goala, the predecessor- in-interest of the appellants in respect of the property in question had purchased the same on May 8, 1946. Further admitted position is that in a suit for eviction initiated in the year 1947 a compromise decree came to be made on January 26, 1948 under which the respondents who were tenants B in the property had undertaken to vacate the premises after expiry of three years. The period·had expired on January 25, 1951 but the respondents did not surrender possession of the premises. Consequently, after eviction notice was given in the year 1977, the suit for declaration of title to 1-29 and ejectment of the respondents from the premises was sought and after trial, the trial Court decreed that suit and on appeal it was confirmed. But C in second appeal, the learned Judge reversed the decree and dismissed the suit on the finding that one Bhuban Choudhury was the con-tenant with the respondents and he was not made a party to the suit; as a consequence, the suit was bad for non-joinder of the necessary party. The High Court has also found that the appellants had not proved that the respondents had D been in possession for not more than 12 years and that, therefore, the suit is not .maintainable. Thus this appeal, by special leave. We find force in the contention of Shri N.R. Choudhury, learned counsel for the appellants, that the view taken by the High Court is wholly incorrect. As regards the first point, Bhuban Choudhury was a tenant at E one point of time and, in fact, in the prior suit filed in 1947, he had not claimed any interest and had remained only proforma defendant to the suit and the respondents had suffered consent decree. It was also an admitted position that the suit was filed against the respondents and not against Bhuban Choudhury who disclaimed interest. In the cross-examination of p the appellant it has been suggested that: "I do not know where Bhuban Choudhury is. After getting written statement I did not make enquiry about Bhuban Choudhury." This suggestion amounts to an implied admis-. sion that Bhuban Choudhury was not residing in the premises in question. It clearly appears that Bhuban Choudhury was not claiming any interest as a licensee under the compromise decree, dated January 26, 1948 nor was G he in possession of the suit premises. As a consequence, the omission to implead Bhuban Choudhury was of no consequence and the suit w~s not bad for non-joinder of necessary parties. It is· seen that the respondents have not pleaded adverse possession H in the pleadings nor has an issue been raised in that behalf. When the - - - - JOY NATI! GOALA v. B.P. CHOUDHARY 627 appellants claimed their title to the property on the basis of the sale-deed, A unless the r.espondents establish by evidence alluende by pleading adverse possessfon and proof of disclaimer of their right in their possession as licens
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