- (1.) THIS revision is directed against a judgement of the Judge Small Cause Court dated 27-4-1975 decreeing the suit of the plaintiff-opposite party for ejectment of the defendant-applicant and for recovery of the arrears of rent.
(2.) SUIT No. 325 of 1973 had been filed by the plaintiff-opposite party for ejectment of the defendant. The plaintiff claimed that he was the Mutwalli, Manager and Administrator of the Waqf Property No. 8/538 Takia Wazirshah, Hing-Ki-Mandi Agra and that the defendant was the tenant of one of the shops of the aforesaid property on a monthly rent of Rs. 8/-. The plaintiff claimed that as the defendant had not paid the rent despite the service of the notice of demand he was liable to ejectment. The suit was contested by the defendant. In paragraph 1 of the written statement he alleged that the plaintiff was neither the Mutwalli, Manager nor the Administrator of the property in suit and that the Property was not a waqf property. The defendant also claimed that he was not a tenant on behalf of the plaintiff. During the pendency of the suit an application was filed by the plaintiff-opposite party for striking off the defence on the ground that as the defendant-applicant had not deposited the rent under Order 15, Rule 5 C.P.C., the written statement was liable to be struck off. The application was contested by the defendant-applicant. On 28th April, 1975 the Court accepted the case of the plaintiff-opposite party and struck out the defence. Thereafter, the court decreed the suit on 29th April, 1975, Against the said decree, the defendant-applicant went up in revision to the District Judge. The revision was also dismissed. Hence this second revision.
(3.) THE main question that arises for determination in the present revision is whether the order striking off the defence was valid and could be sustained. In the instant case, the defendent did not admit the title of the plaintiff-opposite party and asserted that as there was no relationship of landlord and tenant between him and the plaintiff, the suit of ejectment was not maintainable. THE plaintiff-opposite party had also claimed that the property was not the waqf property and that the defendent was not its tenant. Under Order 15, Rule 5 C.P.C. a lessee is liable to deposit the arrears of rent and compensation for use and occupation on or before the first hearing of the suit and thereafter throughout the continuance of the suit deposit regularly the amount of monthly rent or compensation for use and occupation due at the rate admitted by him. This Rule 5 further empowers a Court that in the event of any default in this regard, the Court would be entitled to refuse to entertain any defence or as the case may be strike off this defence. For applying Rule 5 of Order 15, it is necessary that the relationship of landlord and tenant should exist. The provisions of Order 15, Rule 5 cannot he applied to a case where a suit is not filed by the lessor for the eviction of a lessee from any immovable property after the determination of his lease. It is, therefore, a condition precedent for the exercise of jurisdiction under Order 15 Rule 5 that the relationship of landlord and tenant must be found.;