A.M Khanwilkar, J.— The appellant filed a suit for dissolution of partnership of a jewellery shop and rendition of accounts against Rakesh Kumar (Respondent 1), Maya Devi (Respondent 2) and Bal Mukund Verma (predecessor of the respondents). The suit was decreed in favour of the appellant inter alia with a declaration that the possession of the suit shop was for the benefit of the appellant and Respondent 1 as joint tenants.
2. The respondents filed two separate appeals which were disposed of by the first appellate court vide a common judgment on 3-2-2005. In the said appeal, the declaration regarding the tenancy rights of the appellant in the suit shop was reversed on the finding that the tenancy was surrendered by one partner. The first appellate court relying on the decisions in Kanji Manji v. Port of Bombay AIR 1963 SC 468; H.C Pandey v. G.C Paul (1989) 3 SCC 77, AIR 1989 SC 1470 and Harish Tandon v. ADM, Allahabad (1995) 1 SCC 537, AIR 1995 SC 676, opined that notice of surrender of tenancy given by one of the co-tenants and a decree of possession of the tenanted premises passed on that basis will bind the other. The first appellate court found that the tenancy surrendered by one of the joint tenants, even if without the consent of the other, would bind the other joint tenant.
3. Aggrieved, the appellant filed a second appeal before the High Court of Delhi at New Delhi being RSA No. 146 of 2005. By the impugned judgment dated 2-12-2013 2013 SCC OnLine Del 6453, the second appeal was dismissed by the learned Single Judge on the sole ground that the question as to whether the tenancy rights could be surrendered by one of the joint tenants without the consent or concurrence of the other is a question of fact and not a question of law much less a substantial question of law. The appellant filed a review/recall application against the aforementioned impugned judgment before the High Court, which was rejected on 22-8-2014 2014 SCC OnLine Del 7587. The appellant has challenged both these judgments of the High Court in the present appeals.
4. The grievance of the appellant is that the appellant had raised substantial questions of law as articulated in the memo of second appeal, in Para 8(K). The main grievance of the appellant was that Respondent 1 joint tenant had surrendered the entire tenancy rights in the suit shop without the consent or knowledge of the appellant, in a deceitful and fraudulent manner. In that, the surrender of the tenancy was unilateral, unauthorised and collusive between the landlady who is the mother of Respondent 1 and the new tenant inducted in the suit shop (original Defendant 3 before the trial court) who was none other than the father of Respondent 1.
5. According to the appellant, in the present case, the act of surrender of joint tenancy by Respondent 1 was a subterfuge and fraud played so as to defeat the rights of the appellant in the suit shop. Further, the first appellate court, without dealing with the finding of fact recorded by the trial court on this aspect, reversed the well-considered view taken by the trial court. The first appellate court merely relied upon the decisions which could be distinguished and not relevant to the specific plea taken by the appellant. This grievance made by the appellant has been completely glossed over by the learned Single Judge of the High Court. The High Court proceeded to reject the second appeal without addressing the real issues, by merely stating that the fact as to whether the tenancy rights could be surrendered by one of the partners is a question of fact.
6. We have heard the learned counsel for the parties. With their able assistance, we have perused the relevant records and the judgments impugned in the present appeals. We agree with the appellant that the learned Single Judge of the High Court has failed to refer to the substantial questions of law formulated by the appellant in the memo of appeal in Para 8(K). Further, the specific plea taken by the appellant, that the alleged surrender of joint tenancy by Respondent 1 was a deceitful and fraudulent act not binding on the appellant nor could impact the joint tenancy in respect of the suit shop, has not been examined by the High Court. The material facts to establish that plea have been brought on record by the appellant and duly noticed by the trial court. However, the efficacy thereof has not been considered either by the first appellate court or the High Court. The High Court was obliged to examine the aforementioned pleas taken by the appellant including that the decisions of this Court relied upon by the first appellate court to answer the issue against the appellant were inapplicable to the fact situation of the present case and could be distinguished.
7. As a result, we find merit in the argument of the appellant that the parties be relegated before the High Court for a fresh consideration of the second appeal on its own merit in accordance with law and more so, the substantial questions of law formulated by the appellant which are as under:
“(i) Whether the tenancy of Respondents 1 and 2 as created w.e.f 1-9-1975 in respect of Suit Premises No. 47, UB, Jawahar Nagar, Delhi 110 06 jointly in their name can be said to be joint tenancy as contemplated in the judgment “H.C Pandey v. G.C Paul (1989) 3 SCC 77, AIR 1989 SC 1470” which were passed in the context of joint tenancy conferred on the body of the legal heir of deceased or not?
(ii) Whether the learned appellate court was duty-bound to address all issues and give finding therein after reappraisal of the facts and was not competent to uphold the finding summarily as sought to be done by the judgment dated 3-2-2005 or not?
(iii) Whether the learned appellate court was duty-bound to deal with other issues except Issue 6?
(iv) Whether the judgment/decree of the learned appellate court dated 3-2-2005 was perverse and in breach of its jurisdiction as the appellate court by not giving independent finding passed on reappraisal of pleading and evidence on record?
(v) Whether the learned appellate court upholding other issues ought to have passed such further direction for passing of the preliminary decree of rendition of account to its logical end as appointment of Local Commissioner and its terms set lapsed by then or not?”
8. We may not be understood to have formulated the abovenoted questions while remitting the second appeal. It will be open to the High Court to reformulate the substantial questions of law or permit the parties to urge any further substantial questions of law that may require consideration by the High Court.
9. Accordingly, we set aside the judgments and orders passed by the High Court dated 2-12-2013 2013 SCC OnLine Del 6453 and 22-8-2014 2014 SCC OnLine Del 7587 and instead restore the second appeal to the file of the High Court to its original number for fresh consideration on its own merit in accordance with law. The parties shall appear before the High Court on 17-4-2017 when the High Court may assign a suitable date for hearing of the second appeal. We request the High Court to expeditiously dispose of the second appeal.
10. The appeals are allowed in the above terms. No order as to costs.