Alok Sharma, J. - (1.) THIS petition has been filed against the judgment dated 25.11.2014, passed by the Appellate Rent Tribunal, Kota directing the eviction of the petitioners -tenants (hereinafter "the tenants") from the tenanted premises and issuing a certificate of possession in favour of the respondent -landlord (hereinafter the landlord) while reversing the judgment dated 02.11.2011, passed by the Rent Tribunal, Kota whereby the landlord's eviction petition on the ground of default as provided for under Section 9(a) of the Rajasthan Rent Control Act, 2001 (hereinafter "the Act of 2001") had been dismissed.
(2.) MR . Sanjay Singhal, appearing for the tenants has submitted that the ground of default under Section 9(a) of the Act of 2001 for eviction of the tenant was not made out in the instant case inasmuch as the purported arrears of rent payable to the landlord were sought to be related to revised rent payable by him under a judgment dated 12.05.2008 in eviction petition No. 361/2004, passed by the Rent Tribunal, Kota in proceedings earlier taken by the landlord under Section 6 of the Act of 2001 for revision of rent. It has been submitted that vide its judgment, the Rent Tribunal, Kota had held that albeit the contracted rent was Rs. 910/ - per month, yet in terms of Section 6 of the Act of 2001, the landlord was entitled to revised rent @ Rs. 1,470/ - per month effective 01.04.2003. It has been submitted that consequent to the judgment dated 12.05.2008, passed by the Rent Tribunal in petition No. 361/2004, a sum of Rs. 38,745/ - was due to the landlord as of 30.04.2008. It has been submitted that vide notice dated 16.06.2008 compliant with the two provisos of Section 9(a) of the Act of 2001, the landlord sought the payment of the amounts due not for default simplicitor but for reason of arrears payable under the judgment dated 12.05.2008, passed by the Rent Tribunal, Kota in eviction petition No. 361/2004. Counsel submitted that for a ground of default to be made out under Section 9(a) of the Act of 2001, the amounts of arrears of rent payable under the judgment dated 12.05.2008, passed by the Rent Tribunal on a petition for revision of rent were not reckonable as those amounts were constituted of arrears of rent due resulting from the revision of rent by the Rent Tribunal and not from the deliberate act of non -payment of rent due. Such amounts were recoverable by resort to Section 20 of the Act of 2001 in execution proceedings. It has been submitted that in respect of such amounts recoverable under Section 20 of the Act of 2001 following the judgment dated 12.05.2008, passed by the Rent Tribunal, the tenants could not be held to be in default. Counsel further submitted that even otherwise even prior to the receipt of the notice dated 16.06.2008, the tenants had deposited a sum of Rs. 5,000/ - on 02.06.2008 and a further sum of Rs. 30,000/ - on 18.06.2008 consequent to which they were, if at all, in default only of Rs. 1,870/ - which was also deposited on 28.07.2008. It has been submitted that in this view of the matter, the Rent Tribunal had correctly appreciated the facts of the case and held the tenants not in default leading to the dismissal of the landlord's eviction petition. Counsel finally submitted that the Appellate Tribunal has erred in treating the amounts recoverable under the judgment dated 21.05.2008, passed by the Rent Tribunal, Kota in a petition No. 361/2004 for revision of rent, as arrears of rent due for a period of four months, nonpayment of the whole whereof would entail the tenants' eviction for default in payment of rent under Section 9(a) of the Act of 2001. Per contra, Mr. Naseemuddin Quazi, appearing for the landlord, submits that Section 9(a) of the Act of 2001 provides that where the tenant neither pays, not tenders the amount of rent due from him for a period of four months or more and despite notice indicating the bank account where the arrears are to be deposited, does not deposit the whole of the arrears of rent notified within 30 days of receipt of the notice, a ground of eviction for reason of default is made out. Counsel submits that merely because the amounts of arrears of rent due resulted from revision of rent pursuant to the judgment dated 12.05.2008, passed by the Rent Tribunal in eviction petition No. 361/2004, the said amounts would not be excluded from words "rent due" in Section 9(a) of the Act of 2001 - -no matter that the said amounts were also recoverable in execution proceedings by resort to Section 20 of the Act of 2001. Counsel submits that in this view of the matter with the passing of the judgment dated 12.05.2008 in eviction petition No. 361/2004, the tenants were admittedly in arrears for a sum of Rs. 38,745/ - for the period 01.04.2003 till 30.04.2008. Notice for payment of arrears of rent emanated from the landlord on 16.06.2008 detailing thereunder the demand for payment of arrears and the bank account where such arrears were to be deposited. This notice was admittedly receipted on 20.06.2008 by the tenants and in terms of second proviso of Section 9(a) of the Act of 2001, the entire amount of arrears of rent had to be deposited within a period of 30 days therefrom - -i.e. by 19.07.2008. Counsel submitted that albeit a sum of Rs. 5,000/ - was indeed deposited on 02.06.2008 and a further sum of Rs. 30,000/ - deposited on 18.06.2008 in the bank account of the landlord, yet the tenants continued to remain in arrears of rent for the period notified in a sum of Rs. 1,870/ - which was deposited in the landlord's bank account on 28.07.2008. This was after the 30 days period provided for from the receipt of notice to pay under second proviso to Section 9(a) of the Act of 2001 which expired on 19.07.2008. It has been submitted that in this view of the matter, the Appellate Tribunal has rectified the obvious error of the Rent Tribunal in dismissing the eviction petition holding that the tenants were not liable to be evicted from the tenanted premises on the ground of default as provided for under Section 9(a) of the Act of 2001.
(3.) HEARD the counsel for the tenants and the landlord.;