MR. P. SRIRAMAMURTHY
A
v.
MRS. VASANTHA RAMAN
FEBRUARY 7, 1997
[K. RAMASWAMY ANDS. SAGHIR AHMAD, JJ.]
B
Rent and Eviction :
Tamil Nadu Building Lease and Rent Control Act, 1960:
c
S.10(2)-Eviction of tenant-Moulding the relief-Landlady filed peti-
tion for eviction of tenant for default in payment of rent-Subsequent events
showed that landlady needed the accommodation for personal occupa-
tion-Need for personal occupation not pleaded-Held, for moulding the
relief subsequent events can be taken note of-In the circumstances relief of D
eviction granted on ground of personal occupation-Six months' time granted
to tenant to deliver vacant possession of premises on filing usual undertak-
ing-Landlady directed to file certain undertakings, on def a ult of which tenant
would be at liberty to seek possession of premises.
From the Judgment and Order dated 6.1.95 of the Madras High
Court in C.R.P. No. 404 of 1993.
S. Srinivasan for the Appellant.
C.S. Vaidyanathan and S.R. Setia for the Respondent.
The following Order of the Court was delivered :
F
This appeal by special leave arises from the judgment of the Madras G
High Court, made on 6.1.1995 in C.R.P. No. 404 of 1993.
The appellant is the tenant and the respondent is the landlady.
Admittedly, a lease for 11 month was executed on 18.2.1988 at a rent in a
sum of Rs. 2,800 per month. Notice was given on June 13, 1988 on the H
1045
1046
SUPREME COURT REPORTS
[1997] 1 S.C.R.
A ground that the appellant had committed wilful default in the payment of
the rent for three months. Reply thereto was given on June 20, 1988
denying the allegations. By the time, the petition came to be filed by the
respondent, the default came to be for six months. As a consequence,
O.A. No. 2709/88 was filed for eviction of the respondent under Sections
B 10(2)(i) and lO(ii)(b) of Tamil Nadu Building Lease and Rent Control
Act, 1960. The Rent Controller ordered eviction on the ground of wilful
default and also for using the premises for purpose other than for which
it was let out. On appeal, it was reversed. But in the ·revision, the High
Court held that the appellant has committed wilful default in the pay-
C ment of the rent. Thus, it confirmed the order of eviction passed by the
Rent Controller.
The question is: whether the appellant has committed wilful
default of payment? In the counter-affidavit filed in this Court, it is
D
~pecifically stated that lease for 11 months was granted with an intention
tl~at after the retirement of the respondent's husband they ,~ould come
back from the United States of America and settled down permanently
in Madras the demised premises. It is also stated in paragraph 12 of the
counter-affidavit that wife and the husband sustained injuries in a car
accident and due to the severe back pain, particularly during winter
E season, they had decided to come back. In fact, her husband retired
from service on April 15, 1995. When the respondent's husband retired
from service, they decided to permanently come back and settle down
in Madras. Thus it is obvious that they needed their house for personal
occupation. It is true that the need for. personal occupation was not
F pleaded. It is settled law that for moulding the relief, subsequent events
can be taken note of. Under those circumstances, the relief of eviction
could be granted on the ground of personal occupation. The amount of
Rs. 24,000 deposited by the appellant shall be adjusted towards the
arrears of the rent. If there is any arrears lo be paid, time is given to
the appellant to pay the same. Six months' time from today is granted
G to the appellant to deliver the vacant possession of the premises on
filing usual undertaking within a period of four weeks from today. The
respondent is also directed to file an affidavit within a period of six
weeks from today that after their coming back from the States, they shall
neither let out the building to the third party nor induct any party and
H shall personally stay in the building and shall not leave back for the
P.SRIRAMAMUR1HYv. MRS. VASANTIIARAMAN
1047
United States of America within a period of ten years from today. In the A
event of their leaving for the United States within the said period, the
tenant would be at liberty to seek possession of the premises.
The appeal is disposed of accordingly. No costs.
R.P.
Appeal disposed of. B
Lex