CENTRAL BANK OF INDIA LIMITED Vs. GOKAL CHAND

JUDGEMENT

(1.) This appeal raises a question of construction of S. 38 (1) of the Delhi Rent Control Act, 1958 ( Act 59 of 1958). The appellant is a tenant of premises No. 7 Sriram Road, Delhi, under the respondent. The respondent made an application to the Controller for eviction of the appellant on the ground that he bona fide required the premises for his occupation. The respondent resides at No. 17, A1ipur Road, Delhi. The appellant filed an application before the Controller alleging that the accommodation in premises No. 17, Alipur Road consisted of more than three rooms and consequently, the respondent did not bona fide require the premises in dispute for his own occupation and praying for the issue of a commission to go to No. 17, Alipur Road and to prepare a plan of the premises. By his order dated May, 29, 1965 the Controller rejected the application. He said :

(2.) The Delhi Rent Control Act, 1958 empowers the Controller to pass orders for, fixing the standard rent or lawful increase thereof evictions of tenants and various other orders on the applications filed before him by the landlord or the tenant. Under Ss. 36 and 37(2), the Controller may pass interlocutory orders in a pending proceeding. Under S. 36, he may pass orders for the summoning of witnesses, the issue of commissions for examinations of witnesses, discovery, production and inspection of documents and inspection of premises. By S. 37(2), he is required to follow as far as may be the practice and procedure of a Court of small causes, and following such practice and procedure, he may pass other interlocutory orders. Section 38 gives a right of appeal to the Rent Control Tribunal from every order of the Controller made under the Act. The Tribunal has all the powers vested in a Court under the Code of Civil Procedure , 1908 when hearing an appeal. Under S. 43 , save as expressly provided in the Act, every order made by the Controller or an order passed on appeal under the Act is final and cannot be called in question in any original suit, application or execution proceeding. Section 38(1) reads:

(3.) The object of S. '38 (1) is to give a right of appeal to a party aggrieved by some order which affects his right or liability. In the context of S. 38 (l),'the words "every order of the Controller made under this Act"! though very wide, do not include interlocutory orders, which are merely procedural and do not affect the rights or liabilities of the parties. In a pending proceeding, the Controller may pass many interlocutory orders under Ss. 36 and 37, such as orders regarding the summoning of witnesses, discovery, production and inspection of documents, issue of a commission for examination of witnesses, inspection of premises, fixing a date of hearing and the admissibility of a document or the relevancy of a question. All these interlocutory orders are steps taken towards the find adjudication and for assisting the parties in the prosecution of their case in the pending proceeding; they regulate the procedure only and do not affect any right or liability of the parties. The legislature could not have intended that the parties would be harassed with endless expenses and delay by appeals from such procedural orders. It is open to any party to set forth the error, defect or irregularity, if any, in such an order as a ground of objection in his appeal from the final order in the main proceeding . Subject to the aforesaid limitation, an appeal lies to the Rent Control Tribunal from every order passed by the Controller under the Act. Even an interlocutory order passed under S. 37(2) is an order passed under the Act and is subject to appeal under S.38 (1) provided it affects some right or liability of any party. Thus , an order of the Rent Controller refusing to set aside an ex parte order is subject to appeal to the Rent Control Tribunal.