Poonam Srivastav, J. - (1.) HEARD Sri Arvind Srivastava, learned counsel for the petitioner-tenant and Sri Rahul Shripat for the landlord-respondent.
(2.) THE petitioner-tenant challenged the judgment dated 5.5.2009 passed by the Special Judge, S.C./S.T. Act, Meerut confirming the judgment of the Judge. Small Causes Court, Meerut dated 26.4.2006. The dispute relates to House No. 35, located at Kalka Ka Bagh, Khatikan, Shahpeer Gate, Meerut at a monthly rent of Rs. 18. A notice dated 10.1.1997 was served on the petitioner that he has not paid rent and consequently the tenancy stood determined from the date of expiry of notice. S.C.C. Suit No. 127 of 1997 was instituted. The respondent Nos. 3, 4 and 5, plaintiffs claimed to be heirs of late Jorawar Singh who used to collect rent during life time of Kalka Prasad. Kalka had executed a Will in respect of property No. 35 Kalka Ka Bagh, Khatikan, Shahpeer Gate, Meerut in favour of Jorawar Singh. After death of Jorawar Singh, the plaintiffs stepped in his shoes. The rent was due w.e.f. 1.1.1975 but despite demand by means of notice under Section 106, Transfer of Property Act, the suit was instituted for arrears w.e.f. 9.7.1994 to 1.3.1997, damages at the rate of Rs. 5 per day. A written statement was filed, which the petitioner claims to be a forged one denying the allegation of the plaintiffs. The submission is that late Subrati was the tenant and Jorawar Singh was only Munshi who was authorized to collect rent and, therefore, he was not entitled to institute the suit. The Will was a forged document. The contention on behalf of the petitioner is that written statement, affidavits etc. filed in the writ petition were all forged. However, the suit as decreed and a civil revision preferred against the decree stands dismissed by means of the impugned judgment. The first submission is that there are separate accommodation in occupation of different tenants. The disputed accommodation was owned by Kalka Prasad and thereafter his heirs became the owner. The Will is forged document and the suit itself is not maintainable at the instance of the heirs of Jorawar Singh. In fact there were 10 suits instituted against all the tenants and in nine suits itself the Court had come to a conclusion that Jorawar Singh is not the owner/ landlord save for the present one.
(3.) THIS contention on behalf of the petitioner has been vehemently opposed by Sri Rahul Sripat appearing on behalf of the contesting respondents who claimed their right on the basis of registered Will by Kalka Prasad in favour of Jorawar Singh. In the year 1989 Original Suit No. 1274 of 1989, Jorawar Singh v. Shital Prasad Mathur and others was instituted, plaint thereof is annexed as Annexure-7 to the writ petition. The relief claimed in the said suit was that by a decree of declaration in favour of the plaintiffs against the defendants, it be declared that the registered Will dated 16.1.1968 registered on 13.2.1968 is a valid one and the plaintiffs have interest in the property. The claim of the petitioner that this suit was dismissed in default on 10.4.2007 by the Civil Judge (Junior Division), City Meerut and no restoration has been filed till date, has been answered by Sri Rahul Sripat that in the written statement the heirs of Kalka Prasad had admitted the Will and claim of Jorawar Singh, therefore, the suit was not contested and got dismissed in default. The order dismissing the said suit in default is annexed as Annexure-10 to the writ petition. Sri Arvind Srivastava placed reliance on two decisions of this Court ; Hari Shankar Sharma v. Special Judge, Moradabad and others, 1983 (2) ARC 13 and Mandir Radha Krishan Ji Maharaj, through its Trustees v. IIIrd Additional District Judge, Moradabad, (2004) 2 SAC 366 : 2004 (5) AWC 3855 paragraph 13 in support of the contention that mere fact that some one collecting rent on behalf of the landlord would not make him a landlord under Section 3 (j) of the Act for the purpose of issuing notice. On the basis of these two decisions, the emphasis is that the suit is not maintainable at the instance of heirs of late Jorawar Singh.;