PURNA CHANDRA SARBAJNA Vs. RASIK CHANDRA CHAKRABARTI

JUDGEMENT

(1.) This is an appeal on behalf of the defendants in an action for rent. The plaintiffs claim rent in respect of the years 1310, 1311, 1312 and three quarters of the year 1313. The answer of the defendants to the claim is that by reason of their eviction by their landlords from a substantial portion of the lands of their tenancy, there has been a suspension of the entire rent and consequently the suit ought to be dismissed. The Subordinate Judge in the Court below has overruled this objection on the ground that although the tenants-appellants had been originally evicted from a substantial part of the lands of their tenancy, yet the plaintiffs have subsequently taken effective steps to restore them to possession of all the lands comprised in their lease. In this view, he has made a decree in favour of the plaintiffs.

(2.) The defendants have now appealed to this Court, and on their behalf it has been contended that the steps taken by the plaintiffs to restore them to possession of the lands of their tenancy are entirely ineffectual and that consequently the plaintiffs are not entitled to recover any portion of the rent payable under the lease. In answer to this argument, two contradictory positions have been taken up on behalf of the plaintiffs-respondents. Babu Dwarka Nath Chakrabarti, who has appeared on behalf of some of the landlords who are interested to the extent of one-fourth in the superior right, has argued that there has not been in the eye of the law any eviction at all of the tenants-defendants. Babu Joy Gopal Ghosha, on the other hand, who has appeared on behalf of the landlords entitled to three-fourths of the superior interest, has conceded that, as found by this Court in a previous litigation between the parties, there was an eviction of the defendants from a substantial portion of the lands of their tenancy, but he has argued that they have been subsequently restored to possession of those lands. In our opinion, there is no force in either of these contentions.

(3.) In so far as the contention advanced by Babu Dwarka Nath Chakrabarti is concerned, it practically invites us to reverse the previous decision of this Court between these very parties as erroneous. In 1896, the plaintiffs-respondents commenced an action against these defendants for recovery of rent in respect of the disputed property for the years 1299 to 1302. It was then contended by the defendants that the claim was unsustainable, because there had been an eviction of them from a substantial portion of the lands of their tenancy at the instance of the landlord. This objection was successful, and the judgment of this Court on that occasion has been reported Harro Kumari V/s. Puma Chandra 28 C. 188]. It was held by Sir Francis Maclean, C.J., and Mr. Justice Banerjee, that there had been an eviction, as a result whereof the entire rent had been suspended. The consequence was that the claim for rent was dismissed. It is now sought to be argued that although that decision might operate as res judicata in so far as the facts found by this Court are concerned, the decision does not operate as res judicata in so far as any inference of law was drawn from the facts found. The broad contention of the respondents in substance is that a decision erroneous in law cannot under any circumstances operate as res judicata. This contention is not sustainable on principle. and is clearly opposed to a long series of authorities which were reviewed in the case of Aghore Nath Mukherjee V/s. Srimati Kamini Debi 11 C.L.J. 461 : 6 Ind. Cas. 554 where it was pointed out by this Court that although the true limits of the rule of res judicata might be difficult to formulate, two principles were well-settled. In one class of cases, the parties may seek to litigate again the same cause of action as had been decided between them in a prior suit. In another class, the dispute may relate to matters which have been already in controversy and have formed the subject of consideration in the previous suit, although the cause of action in the subsequent suit may be distinct. In the former class of cases, the application of the rule of res judicata is obviously justifiable on principle. In the latter class of cases, the estoppel ought to be limited to matters distinctly put in issue and determined in the prior action, and it should further be restricted to questions of fact or mixed questions of fact and law, for if it was extended to pure questions of law, a Court might find itself in the position that, so far as certain parties are concerned it, is irrevocably bound to adhere to a proposition of law erroneously laid down in a previous suit. Tested in the light of this principle, it is obvious that the argument addressed to us on behalf of the respondents is entirely unsustainable. The question whether there has been an eviction or not, must depend upon the particular circumstances of each case. In England the question would have to be decided by a Jury under proper directions from the Court, Upton V/s. Townend (1855) 17 C.B. 30 : 104 R.R. 562 : 25 L.J.C.P. 45 : 1 Jur. (N.S.) 1089 : 4 W.R. 56; Henderson V/s. Mears (1859) 28 L.J.Q.B. 305 : 1 F & F. 636 : 5 Jur. (N.S.) 709 : 7 W.R. 554. In this country where cases are tried by Judges without the assistance of a Jury, the facts as well as the inferences to be drawn therefrom must be determined by the Judge alone. At the highest, therefore, the question whether there has been an eviction or not, may be deemed a mixed question of fact and law. Consequently, a decision in a previous suit between the parties that certain circumstances, found to exist upon the evidence, amount to eviction, operates as res judicata in a subsequent suit where the self-same question arises for decision. In the case before us, if we were to accede to the contention of the respondents, we would practically be called upon to review the former decision and to hold that there was no eviction at any time, and consequently to pronounce an opinion that the previous suit for rent should not have been dismissed. It is manifestly impossible for us to uphold an argument which leads to a consequence of this description. We may add, however, that even if the question, whether there has. been an eviction or not, were open for examination, the plaintiffs could not possibly succeed. That there has been, in this case, a clear eviction, and an eviction by the consent or procurement of the plaintiffs, is incontestable, because the defendants have been deprived of possession of a considerable quantity of land comprised in their tenancy, by persons to whom the plaintiffs have granted leases in respect of such lands. The conclusion that, under these circumstances, the entire rent has been suspended is supported by a long series of decisions which have been recognised as good law for over forty years.--See Gopanund V/s. Lalla Gobind Pershad 12 W.R. 109; Dhunput Singh V/s. Mahomed Kazim 24 C. 296; Rasheswari V/s. Saurendra Mohun 11 C.L.J. 601 : 5 Ind. Cas. 105 and Chandrakant V/s. Rama Nath 11 C.L.J. 591 : 6 Ind. Cas. 478; and that the rule is based upon weighty reasons and is defensible on principle is clear from the case of Rai Charan V/s. Administrator-General 9 C.L.J. 578 : 36 C, 856 : 2 Ind. Cas. 169.