LAWS(SC)-1996-11-99

CHIRANJILAL Vs. AJAY KUMAR SOOD

Decided On November 26, 1996
CHIRANJILAL Appellant
V/S
AJAY KUMAR SOOD Respondents

JUDGEMENT

(1.) The contemnor landlord is present before us. Under the directions of this court the landlord was to reconstruct the premises and reinduct the two tenants namely Chiranji Lal and Amro Devi. This court gave two years time to the landlord to reconstruct the premises. He has not done so. The tenants filed this contempt petition. The landlord has asked for further two years' time. The learned counsel for the landlord further states that according to the latest bye-laws it may not be possible for him to reconstruct the building for residential purposes. It is not necessary for us to go into the merits of the controversy. We suggested the landlord to compensate the tenants to purge himself out of the contempt. The landlord has agreed. Both the parties have agreed that the landlord will compensate Chiranji Lal by paying him Rs. 1 lakh. There is no agreement between Amro Devi and the landlord. Chiranji Lal was a tenant in a non-residential premises. Amro Devi was occupying a shop as well as the residence.

(2.) After hearing the learned counsel for the parties, we are of the view that the interest of justice would be met if the landlord is directed to pay a sum of Rs. 2 lakhs as compensation to Amro Devi. We order accordingly. The landlord, Ajay Kumar Sood shall pay a sum of Rs. 50,000. 00 to each of the tenants namely Chiranji Lal and Amro Devi on or before 15/1/1997. He shall pay further sum of Rs. 50,000. 00 to Amro Devi before 31/7/1997. The remaining sum of Rs. 1 lakh to Amro Devi and Rs. 50,000. 00 to Chiranji Lal shall be paid by 31/12/1997. We further make it clear that any violation of this order shall further attract the provisions of the Contempt of courts Act. Apart from that, the amount shall be recoverable as arrears of land revenue. We further direct that if the money is not paid as directed above, it shall attract interest at the rate of 18%.

(3.) The contempt petitions are disposed of.