UDAY SHANKAR TRIYAR Vs. RAM KALEWAR PRASAD SINGH
LAWS(SC)-2005-11-69
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on November 10,2005

UDAY SHANKAR TRIYAR Appellant
VERSUS
RAM KALEWAR PRASAD SINGH Respondents


Referred Judgements :-

SHEIKH PALAT V. SARWAN SAHU [REFERRED TO]
BIHAR STATE ELECTRICITY BOARD V. BHOWRA KANKANEE COLLIERIES LTD. [REFERRED TO]
KODI LAL V. CH.AHMAD HASAN [REFERRED TO]
SHASTRI YAGNAPURUSHDASJI THE ADVOCATE GENERAL FOR THE STATE OF MAHARASHTRA VS. MULDAS BHUNDARDAS VAISHYA:MULDAS BHUNDARDAS VAISHYA [REFERRED TO]



Cited Judgements :-

DABRIWALA STEEL & ENGINEERING COMPANY LIMITED & ORS. VS. SAKET STEEL LTD. [LAWS(P&H)-2015-3-55] [REFERRED TO]
HARYANA STATE CO OP. SUPPLY AND MARKETING FEDERATION LTD VS. JAYAM TEXTILES [LAWS(SC)-2014-4-114] [REFERRED TO]
P GOPALASAMY VS. DISHNET WIRELESS LTD [LAWS(MAD)-2006-3-56] [REFERRED TO]
PASSANG LEPCHA VS. SANEY TSHERING LEPCHA [LAWS(SIK)-2014-2-4] [REFERRED TO]
ADARSH BIO-TECH PVT. LTD. VS. SRINIVASA POLYMERS [LAWS(TLNG)-2023-9-66] [REFERRED TO]
TELUGU DESAM PARTY VS. UNION OF INDIA [LAWS(TLNG)-2024-1-67] [REFERRED TO]
DR.LAL BAHADUR VS. RITESH PANDEY [LAWS(ALL)-2021-10-2] [REFERRED TO]
SURINDER SINGH MANCHANDA VS. SATGURU INVESTMENTS P. LTD. [LAWS(CL)-2010-4-3] [REFERRED TO]
T.V.S. MOTOR COMPANY LTD. VS. COMMISSIONER OF CENTRAL EXCISE, CHENNAI - III [LAWS(CE)-2012-6-11] [REFERRED TO]
M NAGARAJAN VS. KUMUDHAVALLI [LAWS(MAD)-2013-11-103] [REFERRED TO]
T.BANGERLOBA VS. J.WALTER LONGCHAR [LAWS(GAU)-2021-4-60] [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. HOPE TEXTILES LTD [LAWS(MPH)-2006-7-33] [REFERRED TO]
JEET RAM VS. GANGA PHAL [LAWS(P&H)-2010-2-399] [REFERRED]
ARUNIMA MANCHANDA @ ARUNIMA DHINGRA VS. ABHEY MAN SINGH SIDHU @ ABHEY MAN SIDHU [LAWS(P&H)-2011-9-473] [REFERRED TO]
SPML INFRA LIMITED VS. GRAPHITE INDIA LIMITED [LAWS(DLH)-2020-2-186] [REFERRED TO]
NATIONAL HIGHWAYS AUTHORITY OF INDIA VS. BHUBANESWAR EXPRESSWAY PRIVATE LIMITED [LAWS(DLH)-2021-5-24] [REFERRED TO]
ASSAM COMPANY INDIA LTD. VS. BANK OF NEW YORK MELLON [LAWS(GAU)-2014-6-45] [REFERRED TO]
M/S MOHAN MEAKIN LIMITED VS. M/S SPIRIT AND BEVERAGES L-1 [LAWS(HPH)-2018-6-4] [REFERRED TO]
GALATEA LTD VS. DIYORA AND BHANDERI CORPORATION [LAWS(GJH)-2024-4-363] [REFERRED TO]
DINENDRA KUMAR VS. NAVRATAN MAL [LAWS(RAJ)-2006-4-122] [REFERRED TO]
CHHABUBAI HARIBHAU BADAKH VS. S H KHATOD AND SONS [LAWS(BOM)-2009-5-23] [REFERRED TO]
DEEPAK KHOSLA VS. UOI [LAWS(DLH)-2009-10-92] [REFERRED TO]
ABC BEVERAGES PRIVATE LIMITED VS. INDIAN RAILWAY CATERING & TOURISM CORPORATION (IRCTC) LTD. [LAWS(DLH)-2017-7-69] [REFERRED TO]
INDIRA GANDHI NATIONAL OPEN UNIVERSITY VS. M/S SHARAT DAS & ASSOCIATES PVT. LTD. [LAWS(DLH)-2020-6-65] [REFERRED TO]
PRAKASH JARWAL VS. STATE [LAWS(DLH)-2020-6-66] [REFERRED TO]
PREETHI SWAMINATHAN VS. GOVT. OF NCT OF DELHI & OTHER [LAWS(DLH)-2018-7-831] [REFERRED TO]
KICHCHE JOGA VS. LAKHMA KAWASI [LAWS(CHH)-2012-9-34] [REFERRED TO]
HUBTOWN LIMITED VS. ASHOK COMMERCIAL ENTPERISE [LAWS(BOM)-2023-1-90] [REFERRED TO]
GOLD DEVELOPERS PVT. LTD VS. NITISHREE INFRASTRUCTURE LTD [LAWS(DLH)-2013-9-367] [REFERRED TO]
ZOOLOGICAL SURVEY OF INDIA VS. PISCEAN ENTERPRISES [LAWS(CAL)-2008-2-87] [REFERRED TO]
BIKKAR SINGH VS. JALAUR SINGH [LAWS(P&H)-2010-2-185] [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. AMAR AUTOS [LAWS(ALL)-2009-1-194] [REFERRED TO]
UNION OF INDIA VS. AMITAVA PAUL [LAWS(CAL)-2015-3-23] [REFERRED TO]
PRABHAKAR @ BABUJI VS. K. MARGABANDHU [LAWS(MAD)-2017-6-118] [REFERRED TO]
HARBANS LAL KHULLAR VS. HARBHAJAN SINGH [LAWS(P&H)-2007-2-68] [REFERRED TO]
HARINDER KUMAR VS. MANGESHWAR KUMAR AND OTHERS [LAWS(P&H)-2013-7-925] [REFERRED TO]
T P SATHYANARAYANA VS. MAHESH [LAWS(KAR)-2010-9-13] [REFERRED TO]
P. RAJU VS. U. RAM BABU [LAWS(MAD)-2013-1-558] [REFERRED TO]
SHARMILA SHETTY VS. HEMEN BAROOAH BENEVOLENT & FAMILY TRUST [LAWS(CAL)-2024-3-181] [REFERRED TO]
NPR FINANCE LTD. VS. DEEPAK JHUNJHUNWALA [LAWS(CAL)-2014-4-138] [REFERRED TO]
AIR INDIA LIMITED VS. PRESIDING OFFICER [LAWS(CAL)-2015-6-53] [REFERRED TO]
KEWAL KUMAR JAGGI VS. VINOD KUMAR SAHU [LAWS(MPH)-2008-7-38] [REFERRED TO]
MOHAMED VS. CHANCELLOR UNIVERSITY OF CALICUT [LAWS(KER)-2010-11-401] [REFERRED TO]
MANAS MANDIR VS. SHRI SUDHIR KUMAR RAKHEJA [LAWS(DLH)-2016-5-241] [REFERRED TO]
JEM EXPORTER VS. UNION OF INDIA [LAWS(BOM)-2023-8-154] [REFERRED TO]
AKM ENTERPRISES PVT LTD VS. AHLUWALIA CONTRACT (INDIA) LTD [LAWS(DLH)-2019-3-161] [REFERRED TO]
ANSAL PROPERTIES AND INDUSTRIES PVT LTD VS. RATNU [LAWS(DLH)-2013-11-274] [REFERRED TO]
HINDUSTHAN MOTORS LIMITED VS. NATIONAL INSURANCE COMPANY LIMITED [LAWS(CAL)-2009-1-2] [REFERRED TO]
SHAMIM AHMAD VS. STATE OF U P [LAWS(ALL)-2010-10-81] [REFERRED TO]
VATECH GLOBAL CO. LTD. VS. UNICORN DENMART LTD. [LAWS(DLH)-2022-8-4] [REFERRED TO]
SMAAASH ENTERTAINMENT PVT. LTD VS. VARSICON ENGINEERING PVT. LTD [LAWS(DLH)-2021-9-108] [REFERRED TO]
IN RE VS. STATE [LAWS(ET)-2011-11-2] [REFERRED TO]
RAJESH KUMAR & ORS VS. ROSHAN LAL & ORS [LAWS(HPH)-2019-3-56] [REFERRED TO]
DEEPAK KHOSLA VS. DELHI HIGH COURT [LAWS(DLH)-2011-1-306] [REFERRED TO]
MONTREAUX RESORTS PVT. LTD. AND ANR. VS. SONIA KHOSLA AND ANR. [LAWS(DLH)-2010-4-324] [REFERRED TO]
ISMAIL KHAN VS. BIR SINGH [LAWS(P&H)-2015-5-588] [REFERRED TO]
SATYABHAMA PATTANAIK VS. BIJENDRA MOHAPATRA [LAWS(ORI)-2012-6-5] [REFERRED TO]
BALCORP LIMITED VS. GANGA RAM BRIJ MOHAN [LAWS(DLH)-2024-11-29] [REFERRED TO]
UNION OF INDIA & ORS. VS. SHANTI GURUNG & ORS. [LAWS(DLH)-2014-3-342] [REFERRED TO]
GUDIMETLA DURGA PRASAD REDDY VS. INDIAN OVERSEAS BANK [LAWS(APH)-2022-10-156] [REFERRED TO]
VARUN PAHWA VS. MRS. RENU CHAUDHARY [LAWS(SC)-2019-3-3] [REFERRED TO]
KESAR ENTERPRISES LTD VS. DY DIRECTORE OF CONSOLIDATION BAREILLY [LAWS(ALL)-2006-1-13] [REFERRED TO]
FAROOQ MOHAMMAD VS. STATE OF M.P. AND ORS. [LAWS(MPH)-2015-9-104] [REFERRED TO]
PRADEEP KUMAR & ORS VS. MAHILA RAMBETI & ORS [LAWS(MPH)-2015-7-207] [REFERRED TO]
ITC LIMITED VS. BRITANNIA INDUSTRIES LTD [LAWS(MAD)-2023-7-123] [REFERRED TO]
DAYAL SARUP VS. OM PARKASH [LAWS(P&H)-2010-2-108] [REFERRED TO]
USHA THAREJA AND OTHERS VS. RAVINDER PARTAP THAREJA AND OTHERS [LAWS(P&H)-2017-11-255] [REFERRED TO]
K RAMACHANDRAN VS. BAGAWATHI [LAWS(MAD)-2010-3-685] [REFERRED TO]
VIJAYAKIRAN CONSTRUCTIONS PVT LTD VS. DEPUTY COMMISSIONER OF COMMERCIAL TAX [LAWS(KAR)-2010-2-35] [REFERRED TO]
Vijayakiran Constructions Pvt. Ltd. represented by Sri. N. Vijaykumar S/o Nilappa Reddy VS. The Deputy Commissioner of Commercial Tax, Joint Commissioner of Commercial Taxes (Appeals) Division 2 and 4 and State of Karnataka Department of Finance [LAWS(KAR)-2010-2-147] [REFERRED TO]
MADDIREDDY JANARDHAN VS. NASEEM KHATUN [LAWS(TLNG)-2022-8-37] [REFERRED TO]
GEETA SHUKLA VS. DISTRICT JUDGE UNNAO [LAWS(ALL)-2022-5-221] [REFERRED TO]
GEETA SHUKLA VS. DISTRICT JUDGE UNNAO [LAWS(ALL)-2022-5-221] [REFERRED TO]
OIL AND NATURAL GAS CORPORATION LTD. VS. PLANETCAST TECHNOLOGIES LTD. [LAWS(DLH)-2020-6-67] [REFERRED TO]
GENERAL MOTORS EMPLOYEES UNION VS. GENERAL MOTORS INDIA PVT. LTD. [LAWS(BOM)-2024-1-213] [REFERRED TO]
S. MALLA REDDY VS. FUTURE BUILDERS CO-OPERATIVE HOUSING SOCIETY [LAWS(SC)-2013-4-72] [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. GREENWORLD CORPORATION [LAWS(SC)-2009-5-63] [REFERRED TO]
DEEPAK KHOSLA VS. COMPANY LAW BOARD [LAWS(DLH)-2014-8-91] [REFERRED TO]
CHEMONS INDIA PVT. LTD VS. VIJAY SINGH SANDHU [LAWS(DLH)-2013-9-222] [REFERRED TO]
SEEMA SAPRA VS. GENERAL ELECTRIC CO [LAWS(DLH)-2015-3-2] [REFERRED TO]
HINDUSTAN MOTOR LTD VS. NATIONAL INSURANCE CO LTD [LAWS(CAL)-2009-2-44] [REFERRED TO]
AMINA BI KASKAR VS. UNION OF INDIA [LAWS(DLH)-2011-7-376] [REFERRED TO]
ABDUREHIMAN VS. SETHU MADHAVAN [LAWS(KER)-2006-8-92] [REFERRED TO]
A RAFEEQ VS. C VIJAYA [LAWS(APH)-2023-11-2] [REFERRED TO]
M/S UTTAM TRADERS RANGHRI VS. TULE RAM ALIAS TULA RAM [LAWS(HPH)-2018-9-1] [REFERRED TO]
LAKSHMI VS. CHINNAMMAL ALIAS RAYYAMMAL [LAWS(SC)-2009-4-93] [REFERRED TO]
ANUPAM TALUKDAR VS. PIYALI TALUKDAR [LAWS(CAL)-2008-11-8] [REFERRED TO]
COMMR. OF CUS. AND C. EX. VS. J.S. GUPTA AND SONS [LAWS(ALL)-2014-3-280] [REFERRED TO]
SHRI GURMAIL CHAND AND ANOTHER VS. SHRI YOG RAJ [LAWS(HPH)-2013-6-189] [REFERRED]
UNION OF INDIA VS. HINDUSTAN GUM & CHEMICALS LTD. [LAWS(P&H)-2007-2-86] [REFERRED TO]
RAVI BALA VS. SATPAL [LAWS(P&H)-2007-12-71] [REFERRED TO]
BISWAJIT DHAR VS. CHINU RANI DHAR [LAWS(GAU)-2011-7-77] [REFERRED TO]
DAYAL SARUP VS. OM PARKASH [LAWS(P&H)-2010-4-184] [REFERRED TO]
MORGAN SECURITIES AND CREDITS PVT. LTD. VS. BPL LIMITED [LAWS(DLH)-2023-1-18] [REFERRED TO]
SHITAL VS. D.D.C. AND OTHERS [LAWS(ALL)-2017-10-110] [REFERRED TO]
SUSHMA ARYA VS. PALMVIEW OVERSEAS LTD. [LAWS(BOM)-2022-11-5] [REFERRED TO]
BHAGWAN SINGH RAWAT VS. SAROJINI THAPLIYAL [LAWS(UTN)-2014-11-29] [REFERRED TO]
VEMBAIYAN VS. SAKTHIVEL [LAWS(MAD)-2008-12-485] [REFERRED]
ANURADHA BHARATH VS. M/S. I.T.M.S. AND COMPANY [LAWS(KAR)-2022-3-55] [REFERRED TO]
HEMLATA VIJAYSINGH VEDH VS. PROVIDENT INVESTMENT CO LTD [LAWS(BOM)-2011-4-70] [REFERRED TO]
SAEEDA ASHRAF VS. V ADDITIONAL DISTRICT JUDGE FAIZABAD [LAWS(ALL)-2021-10-73] [REFERRED TO]
TEJRAM VS. LEARNED ADDITIONAL COMMISSIONER [LAWS(BOM)-2023-3-244] [REFERRED TO]
SUBHAS KRISHNA BHADURY & ORS. VS. STATE OF WEST BENGAL & ORS. [LAWS(CAL)-2018-8-279] [REFERRED TO]
SHALINI PODDAR VS. VCK SHARE & STOCK BROKING SERVICES LIMITED [LAWS(CAL)-2012-12-33] [REFERRED TO]
HARI CHARAN AND ORS. VS. STATE OF HARYANA [LAWS(P&H)-2010-9-303] [REFERRED TO]
ISHWARDAS LIMJE VS. DATTU DIGARSE [LAWS(MPH)-2022-4-83] [REFERRED TO]
BAJRANG LAL VS. KANHAIYA LAL [LAWS(RAJ)-2006-12-27] [REFERRED TO]
NPR FINANCE LIMITED VS. DEEPAK JHUNJHUNWALA [LAWS(CAL)-2010-1-81] [REFERRED TO]
OIL AND NATURAL GAS CORPORATION LTD. VS. JOINT VENTURE OF M/S SAI RAMA ENGINEERING ENTERPRISES [LAWS(DLH)-2019-10-87] [REFERRED TO]
RACHIT MALHOTRA VS. ONE97 COMMUNICATIONS LIMITED [LAWS(DLH)-2018-10-461] [REFERRED TO]
RAM SARUP LUGANI VS. NIRMAL LUGANI [LAWS(DLH)-2023-1-3] [REFERRED TO]
GAURI SHANKER VS. IIIRD ADDL. DISTRICT JUDGE, BALLIA [LAWS(ALL)-2010-5-328] [REFERRED TO]
IN RE: GAURI SHANKER VS. STATE [LAWS(ALL)-2010-5-421] [REFERRED]
RAJESH KUMAR & ORS VS. ROSHAN LAL & ORS [LAWS(HPH)-2019-3-11] [REFERRED TO]
KEISHAM O CHAOBA DEVI VS. KEISHAM MANIHAR SINGH [LAWS(GAU)-2006-12-39] [REFERRED TO]
MUNICIPAL COUNCIL VS. RAJ KUMAR [LAWS(P&H)-2006-7-441] [REFERRED TO]
K SANTHANAM VS. S KAVITHA [LAWS(MAD)-2010-12-45] [REFERRED TO]
SUDHIR PAKALA VS. SANGEETHA PAKALA [LAWS(TLNG)-2021-1-124] [REFERRED TO]
OMML-SPML VS. NHPC LIMITED [LAWS(P&H)-2024-1-61] [REFERRED TO]
M VAIRAVAN VS. R V PERIANNAN CHETTIAR [LAWS(MAD)-2006-4-29] [REFERRED TO]
DEEPAK KHOSLA VS. HON`BLE HIGH COURT OF DELHI [LAWS(DLH)-2014-1-281] [REFERRED TO]
ENTREPRENEURS CO-OP GROUP HOUSING SOCIETY LTD. VS. SCHINDLER INDIA PVT. LTD. [LAWS(DLH)-2013-7-131] [REFERRED TO]
M/S TAJ TRADE AND TRANSPORT CO. LTD VS. NEXT WAVE CORPORATION [LAWS(DLH)-2013-7-271] [REFERRED TO]
SMV AGENCIES PVT LTD VS. CROSS COUNTRY HERITAGE HOTEL [LAWS(DLH)-2013-4-262] [REFERRED TO]
RAHUL JAIN VS. PRADEEP KUMAR [LAWS(DLH)-2006-8-197] [REFERRED TO]
FOMENTO RESORTS AND HOTELS LTD VS. AMILCAR CUNHA SOUZA [LAWS(BOM)-2010-9-178] [REFERRED TO]
SARVESH KUMAR GUPTA VS. NEERAJ BORA [LAWS(ALL)-2023-1-61] [REFERRED TO]
STEEL STRIPES WHEELS LTD. VS. TATA AIG GENERAL INSURANCE CO. LTD. [LAWS(DLH)-2020-2-185] [REFERRED TO]
COMMISSIONER OF INCOME TAX-III VS. SUDEV INDUSTRIES LIMITED [LAWS(DLH)-2018-5-607] [REFERRED TO]
EDUCATION WELFARE CHARITABLE TRUST VS. M/S. ART WORK EXPERT LIMITED [LAWS(CAL)-2014-10-4] [REFERRED TO]
M T EMERALD SKY VS. RELIANCE INDUSTRIES LTD [LAWS(GJH)-2007-1-35] [REFERRED TO]
FAROOK MOHAMMAD VS. STATE OF M.P. AND ORS. [LAWS(MPH)-2015-8-107] [REFERRED TO]
BANGALORE CITY COOPERATIVE HOUSING SOCIETY LTD VS. STATE OF KARNATAKA [LAWS(SC)-2012-2-14] [REFERRED TO]
NAFEEZ ZAWAHIR VS. P G VENUGOPAL [LAWS(MAD)-2018-9-603] [REFERRED TO]
B.K. SRIVASTAVA VS. STATE OF PUNJAB [LAWS(P&H)-2012-9-67] [REFERRED TO]
YARA RENUKA VS. GOVERNMENT OF ANDHRA PRADESH [LAWS(APH)-2011-2-57] [REFERRED TO]
BISWAJIT DHAR VS. CHINU RANI DHAR [LAWS(GAU)-2011-6-20] [REFERRED TO]


JUDGEMENT

R. V. Raveendran, J. - (1.)Leave granted. This appeal by the landlord (plaintiff in Eviction Suit No.2 of 1989 on the file of Munsiff, First, Samastipur, Bihar) is against the judgment dated 28-7-2003 passed by Patna High Court in MA No. 300/2002.
(2.)The appellant-plaintiff filed the said eviction suit against one Anugraha Narayan Singh and the District Congress Committee (I), Samastipur, (referred to as A.N. Singh and DCC respectively) on the following three grounds : (i) that the suit premises (house) was let out to A. N. Singh for his personal residential occupation and the said A.N. Singh had unauthorisedly sub-let a portion of the suit premises to DCC; (ii) that A.N. Singh had committed default in paying the rent and electricity charges; and (iii) that the suit premises was required for his personal use.
(3.)The defendants resisted the suit. They denied the allegation that the suit premises was let out personally to A.N. Singh for his residence. They contended that the premises was let out to A.N. Singh in his capacity as President of DCC for being used as the office of DCC, on a monthly rent of Rs.200/- (inclusive of electricity charges), and there was no default in paying the rent. They also denied the claim of the landlord that the suit premises was required for his own use.


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