A
MAHENDRA SAREE EMPORIUM
v.
G.V. SRINIVASA MURTHY
MAY 1, 2002 ·
B
[R.C. LAHOTI AND B.N. AGRAWAL, JJ.]
Karnataka Rent Act, 1999:
ss.2(3)(g) and 70(2)(0.)-Abatement of proceedings-Non-residential
C premises-Eviction of tenant sought by landlord u/s. 21 of Karnataka Rent
Control Act, 1961-Allowed by High Court-Pending appea' before Supreme
Court, the 1999 Act came into force-Area of premises exceeds 14 square
meters-Jn view of s.2(J)(g), 1999 Act does not apply to suit premises and
. therefore, by virtue of clause (c) of s. 70(2) these proceedings shall stand
D abated~Karnataka Rent Control Act, 1961-s.21.
'i
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 6296 of
1998.
From the Judgment and Order dated 25.9.1998 of the Kamataka High
E Court in H.R.R.P. No. 2491 of 1991.
A. Subba Rao and A.T. Rao for the Appellant.
P.R. Ramasesh for the Respondent.
The Judgment of the Court was delivered by
F
Proceedings for eviction of tenant from the suit premises were initiated
under Section 21 of the Kamataka Rent Control Act, 1961 before the court.
The High Court has allowed the landlord's claim for recovery of possession
of the suit premises on the ground of sub-Jetting by the tenant. The decree
passed by the High Court has been put in issue by the tenant by filing this
G appeal under Article 136 of the Constitution by special leave. During the
pendency of the appeal the Kamataka Rent Act, 1999 has: come into force
with effect from 31st December, 2001. Section 70 of the 1999 Act-dealing
with repeal and savings provides as under :
H
"70. Repeal and Savings-()) The Kamataka Rent Control Act, 1961
694
--
,.
-·
MAHENDRA SAREE EMPORIUM v. G.V. SRINIVASA MURTHY
695
(Karnataka Act 32 of 1961) is hereby repealed.
(2) Notwithstanding such repeal and subject to the provisions of
Section 69 -
(a) all proceedings in execution of any decree or order passed under
A
the repealed Act, and pending at the commencement of this Act, in B
any Court shall be continued and disposed of by such Court as if the
said enactment had not been repealed;
(b) all cases and proceedings other than those referred to in clause (a)
pending at the commencement of this Act before the Controller, Deputy
Commissioner, Divisional Commissioner, Court, District Judge or the C
High Court or. other authority, as the case may be, in respect of the
premises to which this Act applies shall be continued and disposed of
by such Controller, Deputy Commissioner, Divisional Commissioner,
Court, District Judge or the High Court or other authority in accordance
with the provisions of this Act.
(c) all other cases and proceedings pending in respect of premises to
which this Act does not apply shall as from the date of commencement
of the Act stand abated.
(3) Except as otherwise provided in Section 69 and in sub-section (2)
D
of this section, provisions of Section 6 of the Karnataka General E
Clauses Act, 1899 (Karnataka Act III of 1899), shall so far as may
be applicable in respect of repeal of the said enactment, and Sections
8 and 24 of the said Act shall be applicable as if the said enactment
had been repealed and re-enacted by this Act."
It is not disputed that the area of the suit premises used for non-residential
purposes exceeds fourteen square meters. Hence looking to the provisions of
clause (g) of sub-section (3) of Section 2 of the 1999 Act, the provisions of
the 1999 Act do not apply to the suit premises and, therefore, by virtue of
clause (c) of sub-section (2) of Section 70 of the 1999 Act these proceedings
shall stand abated.
That being the position of law this appeal cannot be decided on merits
and stands abated without any adjudication on merits. It be treated as disposed
of.
R.P.
Appeal disposed of.
F
G
Lex