P SUNDARESAN Vs. PVENKATESIAH

JUDGEMENT

(1.) The matter arising in this civil miscellaneous appeal is whether in view of the provisions of Section 7 of Madras Act XV of 1946 the defendants are-able to resist the execution of the decree for eviction passed in O.S. No. 169 of 1940.

(2.) An agreement was entered into between the plaintiffs and the defendants, who belong to one family, whereby the plaintiffs were to own the whole of the family house-which is the subject-matter of the dispute-and in return for which they executed a promissory note in favour of the defendants. The defendants were however allowed to remain in possession of two rooms as tenants of the plaintiffs, the further arrangement being that the interest due on the promissory note executed by the plaintiffs in favour of the defendants should be set off against the rent due for the two rooms. The plaintiffs alleged that not only did the tenants-fail to pay the rent and that the tenancy was therefore at an end; but that they had trespassed into a third room. It was finally held in Letters Patent Appeal that although the plaintiffs and the defendants had not become divided and that the family house still remained technically an asset of the joint family, so that the plaintiffs and the defendants were tenants-in-common, yet in view of the fact that the defendants had agreed to hold the two rooms as tenants of the plaintiff and to pay a rent therefor, it was not open to them under Section 116 of the Evidence Act to deny the right of the plaintiffs as long as they were in possession. The Court therefore confirmed the decree of the Courts below evicting the defendants from these two rooms.

(3.) The plaintiffs attempted to execute their decree and were met with obstructive tactics at every stage. On 15 July, 1947, in the absence of the judgment-debtor, E.P. No. 252 of 1947 was ordered to be executed. The defendants then filed various applications which dragged on the proceedings until Madras Act XV of 1946 had become law. E.A. No. 1402 of 1947, the order on which is now under consideration, was filed for a short stay of execution pending an application for review to the High Court. During the course of that application the defendants drew the attention, of the Court to the provisions of Section 7 in Madras Act XV of 1946 and said that the Court had no jurisdiction to evict them. That application was in due course- dismissed. Hence this appeal.