M.B Shah, J.— Leave granted.
2. The appellant who was forcibly and illegally dispossessed since May 1986 from the tenanted premises by his landlord is moving from pillar to post to get justice. Unfortunately, after considering all the relevant facts which were brought on record, the High Court remanded the proceedings under Section 6 of the Specific Relief Act, 1963 (hereinafter referred to as “the Act”) for reconsideration by the trial court. It is apparent that the whole purpose of the proceedings under Section 6 of the Act is frustrated by such order. The procedure under Section 6 of the Act is summary and its object is to prevent self-help and to discourage people to adopt any foul means to dispossess a person. Dispossession of a tenant should be in accordance with law.
3. It is the submission of the appellant that as proprietor of India Watch House, he was doing business in tenanted premises situated at 843, Anna Salai Madras for more than 35 years. Subsequently, the respondent Tamil Nadu Handloom Weavers' Cooperative Society Ltd., Madras purchased the said premises and, therefore, the appellant was paying rent regularly to it.
4. In 1978, the respondent filed civil suit for getting the premises vacated from the appellant. During the pendency of the proceedings, the appellant gave a power of attorney to one Muralidhar Balani to run business of India Watch House, hence Balani was getting the said shop remodelled. However, on 20-5-1986 at about 7.30 p.m while the work of remodelling of shop was going on, one Mr Anakaputhur Ramalingam and about 20 Co-optex Workers with the help of police forcibly trespassed into the tenanted premises. They took forcible possession despite the fact that their civil suit for eviction was pending in the court.
5. On the same day, the appellant filed a complaint but the police did not take any action on it. On 21-5-1986, the complaint was sent to the Commissioner of Police, Chennai for immediate action against the trespassers. On 31-5-1986 telegraphic complaints were sent to the Director General of Police and the Inspector General of Police. Thereafter, on 16-6-1986, the appellant filed Writ Petition No. 5382 of 1986 for a direction to the police to take appropriate action on the complaint filed by the appellant. That writ petition was allowed by the High Court on 3-5-1988 and the Court directed CB/CID to investigate the complaint of the appellant. On such direction, CB/CID registered the offence punishable under Sections 143, 147, 149, 323, 341 and 441 IPC. The main accused Anakaputhur Ramalingam was arrested on 19-7-1988. Thereafter, on 18-6-1991, the Government of Tamil Nadu accorded sanction to prosecute the case against the accused. Hence, the CB/CID police filed the charge-sheet against all the accused for the offence punishable under Sections 147, 149, 441, 352, 380 and 341 IPC in the Court of Additional Chief Metropolitan Magistrate, Egmore, Chennai. It is alleged by the appellant that accused succeeded in pressurizing and influencing the Government to withdraw the prosecution against all accused and thereafter Public Prosecutor filed an application for withdrawal of the prosecution. Permission to withdraw the prosecution case was granted by the ACMM on 15-10-1993.
6. In the meantime, within a period of six months from the date of dispossession, on 25-9-1986, the appellant filed OS No. 6998 of 1986 for restoration of possession under Section 6 of the Act. The respondent filed written statement and pleaded that the appellant had informed them that he has vacated the premises and it was open to the respondent to take the possession either on 19-5-1986 or 20-5-1986. Therefore, possession was taken in presence of the police constables. The trial court dismissed the suit. Against the said judgment and order, the appellant preferred CRP No. 1818 of 1996 before the High Court of Madras. Considering the facts stated above, the High Court allowed the petition. However, the High Court held that in the interest of justice the matter requires to be remanded to the trial court for fresh consideration of the evidence and proper disposal. That order is challenged in this appeal.
7. From the facts narrated above, it is apparent that pending suit filed by the respondent for evicting the appellant, the respondent took forcible possession of the tenanted premises, for that purpose the appellant had lodged criminal complaint on the same day and as no action was taken, he had informed various authorities immediately. Despite the representation made to the higher authorities as the police had not taken any action, the appellant preferred writ petition before the High Court and the High Court directed CB/CID to investigate the case. Thereafter the charge-sheet was submitted; the Government granted sanction; however, for the reasons best known to it, the Government withdrew the criminal proceedings. This would clearly establish that the appellant was in possession of the premises and pending suit, he was forcibly dispossessed. Hence, in such circumstances if matter is remanded for reconsideration after a lapse of 15 years, the whole purpose of summary suit under Section 6 of the Act for taking possession would be frustrated. The facts were eloquent and no further evidence was necessary nor was anything required to be reappreciated. It is to be stated that admittedly there is no document to indicate that the appellant willingly handed over the possession of the suit premises. If the appellant was prepared to hand over the possession of the suit premises willingly a consent decree would have been obtained in a pending suit which was filed in 1978. In any case, there was no necessity of taking possession by use of force in presence of the police. If the appellant had willingly handed over possession, he would not have immediately lodged the criminal complaint and made representation to the higher authorities for taking action nor would he have filed a writ petition for appropriate directions. Hence, this contention does not deserve to be accepted by any process of reasoning.
8. In our view, if such actions by the mighty or powerful are condoned in a democratic country, nobody would be safe nor can the citizens protect their properties. Law frowns upon such conduct. The court accords legitimacy and legality only to possession taken in due course of law. If such actions are condoned, the fundamental rights guaranteed under the Constitution of India or the legal rights would be given a go-by either by the authority or by rich and influential persons or by musclemen. Law of jungle will prevail and “might would be right” instead of “right being might”. This Court in State of U.P v. Maharaja Dharmander Prasad Singh (1989) 2 SCC 505 dealt with the provisions of the Transfer of Property Act and observed that a lessor, with the best of title, has no right to resume possession extrajudicially by use of force, from a lessee, even after the expiry of earlier termination of the lease by forfeiture or otherwise. Under law, the possession of a lessee, even after the expiry or its earlier termination is juridical possession and forcible dispossession is prohibited. The Court also held that there is no question of the Government withdrawing or appropriating to it an extrajudicial right of re-entry and the possession of the property can be resumed by the Government only in a manner known to or recognized by law.
9. In this view of the matter, this appeal is allowed. Impugned judgment and order passed by the High Court is set aside. The suit filed by the plaintiff-appellant for restoration of possession of the suit property is decreed. The respondent is directed to hand over the possession of the premises within one month to the appellant. Further, we strongly deprecate the high-handed action taken by the respondent in taking forcible possession from a tenant and direct the respondent to pay Rs 50,000 as costs to the appellant.