MAMLATDAR OF BARODA AS CUSTODIAN OF THE PROPERTIES OF THE EVACUEE ABDUL SATAN Vs. KAMLA MOTILAL RANCHHOD

JUDGEMENT

(1.) THE facts of the suit from which this revision application arises are briefly these: The suit premises had been leased by the plaintiff to defendant 1, Abdid Satar, at a rent of Rs. 41/- per month. The rent was paid upto October 1948. Thereafter, it appears to have fallen into arrears. Defendant 1 migrated to Pakistan some time about the beginning of 1949. As therefore the plaintiff could not serve a notice on him personally, a notice terminating his tenancy was affixed at the suit premises on 29-9-1949. Thereafter the plaintiff filed the present suit for recovering the arrears of rent and for obtaining possession of the property. On 7-2-1950, defendant 1 was declared to be an evacuee. The Deputy Custodian of Evacuee Properly then took possession of the suit premises. He was joined as defendant 2 in the suit. He contended that the notice terminating the tenancy had not been properly served. He also contended that the notice had been waived, as the plaintiff had, during the pendency of the suit, received rent from the trial Court held that the notice given by the plaintiff was not valid and that it had been waived. Accordingly the trial Court dismissed the. plaintiff's claim for possession of the suit premises. It, however, passed a decree in favour of the plaintiff for arrears of rent. The plaintiff appealed to the District Court. The learned District Judge held that the notice given by the plaintiff had been properly served and (hat this notice had not been waived. Accordingly he allowed the appeal and passed a decree for possession in favour of the plaintiff. Against that decree the present revision application has been filed.

(2.) MR. Desai, who appears on behalf of the Deputy Custodian, has contended that the order passed by the learned District Judge is wrong as under Section 180 Administration of Evacuee Property Act (31 of 1950) no decree for eviction could nave been passed in this case. By Section 8, Administration of Evacuee Property (Amendment) Act 1953, a new Section 18 was substituted for the old Section 18. Section 8 provided: "for Section 18 of the principal Act the following section shall be substituted and shall be deemed always to have been substituted, namely: -- Section 18". It is, therefore, clear that the new section 18 had been given retrospective effect and must be deemed to have been in force from the date on which the Administration of Evacuee Property Act' came into force. The relevant part of the section provides:

(3.) THE order passed by the District Judge allowing the plaintiffs claim for possession of the suit premises must consequently be set aside. The decree passed by the District Judge is, therefore, set aside and that passed by the trial Court is restored. As the application succeeds on a point which was not urged before the District Judge, we direct that the parties should bear their own costs throughout.