Kerala High Court
Abdul Latheef vs T.T.Joy on 16 March, 2017
Equivalent citations: AIR 2017 (NOC) 1107 (KER.)
Author: B. Kemal Pasha
Bench: B.Kemal Pasha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
THURSDAY, THE 16TH DAY OF MARCH 2017/25TH PHALGUNA, 1938
RSA.No. 764 of 2012 (G)
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AGAINST THE JUDGMENT IN AS 75/2010 of SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
AGAINST THE JUDGMENT IN OS 330/2008 of MUNSIFF'S COURT,
PERUMBAVOOR
APPELLANTS/APPELLANTS/1ST AND 2ND DEFENDANTS:
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1. ABDUL LATHEEF, AGED 59 YEARS,
S/O.AHAMMED, VARIKKADAN HOUSE,
RESIDING AT PALLIKAVALAYIL, PALLIPRAM KARA,
MARAMBILLY VILLAGE, KUNNATHUNADU TALUK.
2. V.A.FASIL, AGED 30 YEARS,
S/O.ABDUL LATHEEF,VARIKKADAN HOUSE,
RESIDING AT PALLIKAVALAYIL, PALLIPRAM KARA,
MARAMBILLY VILLAGE, KUNNATHUNADU TALUK.
BY ADVS.SRI.G.RAJAGOPAL
SMT.S.LEELALAKSHMI
SMT.N.RENJINEE DEVI
RESPONDENTS/RESPONDENTS/PLAINTIFFS AND 3RD DEFENDANTS.:
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1. T.T.JOY, AGED ABOUT 59 YEARS,
S/O.THARU, THOMBRA HOUSE, PULLUVAZHI KARA,
PERUMBAVOOR VILLAGE, KUNNATHUNADU TALUK-683 542.
2. C.Y.MEERAN, AGED ABOUT 50 YEARS,
S/O.YOUSAF, CHENTHARA HOUSE, KADATHARA KARA,
VENGOLA VILLAGE,KUNNATHUNADU TALUK-683 554.
3. PREMJI PATTEL, AGED 59 YEARS,
S/O.HIRJI, BHAVANI HOUSE, IRINGOLE KARA,
PERUMBAVOOR VILLAGE-683 542.
RSA.No. 764 of 2012 (G)
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4. T.P.VARGHESE, AGED ABOUT 74 YEARS,
S/O.PATHROSE, THOMBRA HOUSE, KADANTHARA,
VENGOLA KARA, VENGOLA VILLAGE,
KUNNATHUNADU TALUK, PIN-683 554.
5. S.K.ABDULLA, AGED ABOUT 57 YEARS,
S/O.MEETHIYAN KOCHU, SRAMBIKKAL HOUSE,
NOW RESIDING AT DEEPAM HOUSE, MOULOODPURAM BHAGOM,
PALLIPRAM KARA, MARAMBILLY VILLAGE,
KUNNATHUNADU TALUK-683 107.
R1, R2 & R4 BY ADV. SRI.SIRAJ KAROLY
R5 BY ADV. SRI.P.THOMAS GEEVERGHESE
THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD
ON 16-03-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
DSV/-
[CR]
B. KEMAL PASHA, J
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R.S.A.No.764 of 2012
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Dated this the 16th day of March, 2017
J U D G M E N T
1. What is the nature of Exhibit-B3; whether it is an outright sale or a mere grant of licence?
2. If it is a licence, whether it is an irrevocable licence?
3. Can an irrevocable licence be transferred?
4. Whether the right created in favour of the 1st appellant through Exhibit-B3 is alienable?
2. The 2nd appellant is the son of the 1st appellant. The respondents are the plaintiffs and the 3rd defendant in O.S.No.330 0f 2008 of the R.S.A.No.764 of 2012 : 2 : Munsiff's Court, Perumbavoor. The appellants are defendants 1 and 2 in the suit. The appellants have come up with this second appeal by challenging the concurrent findings entered by the Munsiff's Court, Perumbavoor in O.S.No.330 of 2008, followed by those of the Subordinate Judge's Court, Perumbavoor in A.S.No.75 of 2010 and A.S.No.77 of 2010. A.S.No.75 of 2010 was filed by the present appellants; whereas A.S.No.77 of 2010 was filed by the 3rd defendant.
3. This Court has admitted this second appeal on the following substantial questions of law:
"1. When possession of the property is admittedly with the defendant, without seeking a relief of recovery of possession, could the declaratory reliefs of cancellation of document whereby possession was obtained by the defendant and cancellation of the documents executed R.S.A.No.764 of 2012 : 3 : pertaining to the said property alone is sustainable in view of the bar under Section 34 of the Specific Relief Act?
2. Is not a right under an irrevocable licence coupled with the transfer of assignable interest in property heritable and transferable?
3. Are the courts below right in cancelling the documents executed by the 1st defendant regarding the plaint schedule property after arriving at a finding that the 1st defendant is also a co-owner of the plaint schedule property?
4. Whether the courts below are correct in granting cancellation of the documents when the documents are not executed either by the plaintiffs or by any person who under any circumstance is unable to bind the plaintiffs by the said documents."
4. The suit is one for getting Exhibits-A2 and A3 sale deeds, in respect of the telephone booth and the space occupied by it, numbered as PMC XVII/1108, R.S.A.No.764 of 2012 : 4 : constructed beneath the staircase shown in the plaint schedule, and also for the cancellation of contract dated 14.07.1995, in respect of the said telephone booth, entered into between the 1st plaintiff and the 1st defendant. A relief of perpetual injunction has also been sought for, for restraining the defendants from creating any documents and from transferring or alienating the property covered by Exhibits-A2 and A3.
5. The case of the plaintiffs, in short, is that the plaintiffs along with the 1st defendant were the co- owners in respect of the property covered by Exhibit- A1. The property is situated in the heart of the Perumbavoor town, where the said persons constructed a shopping complex, for which the 1st plaintiff was authorised through a general power of attorney by all the other co-owners. There is a staircase in the southern block of the building. The R.S.A.No.764 of 2012 : 5 : 1st plaintiff, through Exhibit-B3 contract, permitted the 1st defendant to construct and conduct a public telephone booth at a space of 10 feet length and 6 feet width beneath the said staircase, through contract dated 14.07.1995. Thereafter, as against the terms and conditions contained in Exhibit-B3 contract, the 1st defendant executed Exhibit-A2 settlement deed in favour of his wife and son, who is the 2nd defendant, in respect of the plaint schedule item, by showing a larger extent of 212 Square Feet as against 60 Square Feet originally granted through Exhibit-B3. Thereafter, the 1st defendant along with his wife and the 2nd defendant executed Exhibit-A3 sale deed in respect of the plaint schedule property in favour of the 3rd defendant. According to the plaintiffs, they did not want to continue with the licence granted through Exhibit-B3 and therefore, they revoked the licence. Plaintiffs wanted to get R.S.A.No.764 of 2012 : 6 : Exhibits-A2 settlement deed and A3 sale deed set aside, and also to declare that Exhibit-B3 contract stands cancelled. Perpetual injunction, as noted above, was also sought for.
6. Defendants 1 and 2 filed a written statement contending that the 1st defendant has purchased the plaint schedule property from the plaintiffs for consideration, and that registration was not required since the consideration was less than `100/-. It is contended that Exhibit-B3 created an outright sale within the meaning of Section 54 of the Transfer of Property Act. It is also contended that the sale was an oral sale. According to them, it was the 1st defendant, who constructed the staircase as well as the telephone booth by spending an amount of `50,000/-. According to defendants 1 and 2, the entire portion beneath the staircase was given to the 1st defendant through an oral sale. The plaintiffs are R.S.A.No.764 of 2012 : 7 : not entitled to get any of the reliefs prayed for.
7. The trial court decreed the suit in part by granting reliefs (a) and (c). The trial court declined to grant the relief (b) and did not declare that Exhibit-B3 stands revoked. Defendants 1 and 2 filed A.S.No.75 of 2010, and the 3rd defendant filed A.S.No.77 of 2010 by challenging the judgment and decree of the trial court. The plaintiffs, aggrieved by the refusal of relief (b), preferred a cross-objection. Both the appeals and the cross-objection were heard by the Subordinate Judge's Court, Perumbavoor and all the same were dismissed, by concurring with the findings entered by the trial court.
8. Heard the learned counsel for the appellants and both the learned counsel for the respondents.
9. The 5th respondent is the 3rd defendant. The 5th respondent is traveling along with the appellants. The learned counsel for the appellants and the 5th R.S.A.No.764 of 2012 : 8 : respondent have argued that the transaction effected through Exhibit-B3 was an outright sale and that portion of the property was purchased by the 1st defendant from the plaintiffs, for consideration. It has also been argued that both the courts below were misled in finding that the transaction involved is a mere licence. It has been further argued that even if it is considered that transaction is only a licence, the right created through Exhibit-B3 is annexed to immovable property and therefore, the same is transferable within the meaning of Section 56 of the Indian Easements Act, 1882 (hereinafter referred to as `the Easements Act'). Alternatively, it is also argued that even if the transaction covered by Exhibit-B3 is a licence, the same is an irrevocable licence within the meaning of Section 60 of the Easements Act and therefore, the same is transferable.
R.S.A.No.764 of 2012 : 9 :
10. Per contra, the learned counsel for respondents 1 to 4 has argued that the transaction covered by Exhibit-B3 is the grant of a mere licence and nothing more. It has also been argued that it was in the form of a personal privilege, which is a right purely personal that was conferred on the 1st defendant through Exhibit-B3. According the learned counsel for respondents 1 to 4, the right created through Exhibit-B3 is not transferable or alienable and therefore, the concurrent findings entered by both courts below, regarding the interpretation of Exhibit-B3 and cancellation of Exhibits-A2 and A3, are not liable to be interfered with.
11. For interpreting and construing a document, the actual words used in the document have to be considered. The conduct of the parties or intention of the parties cannot be considered when the words used in the document are clear and unambiguous. R.S.A.No.764 of 2012 : 10 : The intention of the parties, in order to note down as to how they understood the contents of the document as well as their subsequent conduct in considering the nature of the transaction etc., have relevance only when the words used in the document are ambiguous. Exhibit-B3 clearly shows that the other co-owners, who are respondents 1 to 4, had granted the right to install and conduct a public telephone booth beneath the staircase leading to the 1st floor in the southern block of the shopping complex at a space having 10 Feet length and 6 Feet width, to the 1st defendant, on accepting an amount of `99, as compensation. The Malayalam word used there does not mean the sale consideration; whereas, it could only be remuneration, reward or compensation. It has been further recited in Exhibit- B3 that based on the said document, the 1st defendant should himself procure permission from R.S.A.No.764 of 2012 : 11 : the Municipality and sanctions from the Departments for constructing the booth at the said space provided and to install the telephone to conduct "PCO". It has also been recited that in future, respondents 1 to 4 shall have no right to question the said right of the 1st defendant or to obstruct the exercise of such right by the 1st defendant.
12. The nomenclature of Exhibit-B3 is that of a `contract'. On a literal interpretation of Exhibit-B3, it can be said that it is not a sale deed. It does not create an outright sale. Even the amount of `99 received has not been shown as sale consideration. The document does not show that there is transferability of the property involved. It is evident that the said document, by accepting a mere reward of `99, was executed just as a personal privilege granted to the 1st defendant, merely because of the fact that he is also one of the co-owners, who wanted R.S.A.No.764 of 2012 : 12 : such a benefit. On a literal interpretation of Exhibit- B3, it is further evident that the said right was given to the 1st defendant alone and not to any other person, that too for installing and conducting a telephone booth and not for any other purpose. At any rate, the said document cannot be treated as one creating a sale.
13. On going through the recitals in Exhibit-B3, it is evident that it was only the grant of a mere licence and nothing more. Through Exhibit-B3, a licence was granted to the 1st defendant for the construction and conduct of a telephone booth over an area of 10 X 6 Feet beneath the staircase. Through Exhibit-B3, no right has been granted to the 1st defendant enabling him to transfer, sell, alienate or encumber the said right. In the absence of any such power specifically prescribed in the document, it cannot be said that the 1st defendant has any right R.S.A.No.764 of 2012 : 13 : to transfer, alienate or encumber the property or the right.
14. The learned counsel for the appellants and the 5th respondent have invited the attention of this Court to a decision in Narsingh Das and others v. Mian Safiullah Sha [AIR 1954 Allahabad 773] and argued that the practice prevailing in the said State was that the licensees, who were permitted to put up buildings and occupy it in rural area were not being permitted to transfer or alienate the right of residence and the building; whereas such persons in the urban area were entitled to alienate and encumber such right and the building. The said decision has been followed by the Allahabad High Court in Mahadeo Misir and another v. Palakdhari Misir and others [AIR 1960 Allahabad 743]. The decisions noted supra were followed again by the Allahabad High Court in Aqlima Bibi and others v. R.S.A.No.764 of 2012 : 14 : Shiv Shanker and others [AIR 1982 Allahabad 158].
15. The learned counsel for respondents 1 to 4 has relied on the decision of the Allahabad High Court in Reghubir Saran and others v. Param Kirti Saran [AIR 1962 Allahabad 444]; wherein it has been held in paragraph 6 that:
"It is not an interest in the property and the permission granted by the licensor to the licence is personal. If a licence is not an interest in the property then there is no question of its being transferable.
Only one kind of licence is transferable and that is mentioned in Sec.56; every other licence is untransferable."
16. Section 56 of the Easements Act deals with the `Licence when transferable'. It says that:
"Unless a different intention is expressed or necessarily implied, a license to attend a place of public R.S.A.No.764 of 2012 : 15 : entertainment may be transferred by the licensee; but, save as aforesaid, a license cannot be transferred by the licensee or exercised by his servants or agents."
17. Relying on illustration (a) to Section 56 of the Easements Act, the learned counsel for the appellants and the 5th respondent have argued that when the right is one annexed to any immovable property of the licensee, such licence is transferable. According to the learned counsel, the 1st defendant is a co-owner in respect of the whole property and the whole building and therefore, even in the space, which is the subject matter of Exhibit-B3 also, he had an undivided right of 1/5 shares. The argument is that it was along with such a title and right over such an undivided share in the property, the licence was created through Exhibit-B3.
18. The aforesaid argument forwarded by the R.S.A.No.764 of 2012 : 16 : learned counsel for the appellants and the 5th respondent is not palatable. Exhibit-B3 was independently created to confer licence on the 1st defendant to construct and conduct a telephone booth. At the same time, nowhere in Exhibit-B3 it has been stated that the 1st defendant can continue to enjoy such a right by annexing the same with his right as a tenant in common in the property, and therefore, it cannot be said that the right granted through Exhibit-B3 is one annexed to the right of the 1st defendant as a tenant in common in the property. Matters being so, illustration (a) to Section 56 of the Easements Act has no application in this case. A licence does not create an interest in the immovable property and therefore, normally there is no question of its transferability. Only the special kind of licences, which are mentioned in Section 56 of the Easements Act, are transferable and no other licences are R.S.A.No.764 of 2012 : 17 : transferable.
19. It is true that the licence in this case has become irrevocable when the licensee acting upon the licence has executed a work of a permanent nature by constructing a telephone booth beneath the staircase and the said work is of a permanent character and further, the licensee has incurred expenses in the execution of such a work. Therefore, the said licence has become irrevocable within the meaning of Section 60(b) of the Easements Act.
20. Section 56 of the Easements Act exclusively deals with the kinds of licences, which can be transferred. Even though the learned counsel for the appellants and the 5th respondent have argued that when the licence has become irrevocable, the same can be transferred, it is trite that any other licence, which does not come within the purview of Section 56 of the Easements Act, cannot be transferred. The R.S.A.No.764 of 2012 : 18 : licence created through Ext.B3 is not one coming within the category of licences, which can be transferred.
21. Section 59 of the Easements Act makes the position clear. As per Section 59 of the Easements Act, when the grantor of the licence transfers the property affected thereby, the transferee is not as such bound by the licence. The said provision evidently deals with those licences which are revocable. In case of a revocable licence, when the grantor even without revoking the licence, transfers the property affected with the said licence to another person, the transferee is not bound by the said licence, thereby the transfer of the property results in an automatic revocation of such a licence. At the same time, the position will be otherwise in case of an irrevocable licence.
22. In the case of an irrevocable licence, the R.S.A.No.764 of 2012 : 19 : transferee of the property, will always be bound by such irrevocable licence created in the property. Over and above it, such an irrevocable licence is heritable also. This is because of the fact that the licensee has done work of a permanent character in the property and further, the licensee has incurred expenses in the execution of such a work, within the meaning of Section 60(b) of the Easements Act. Further, in the case of a licence coming under Section 60(a) of the Easements Act, it is coupled with a transfer of property, and such transfer should be in force. In the case of a revocable licence, such licence will not be heritable because of the fact that the successors in interest of the property affected by the licence, also can be equated with transferees of the property. In such case, they are not bound by a revocable licence created by the grantor.
23. In the case of a revocable licence, when the R.S.A.No.764 of 2012 : 20 : grantor sells the property, the licence comes to an end. A revocable licence is not annexed to the property in respect of which it is enjoyed and therefore, the same is not transferable. Similarly, a revocable licence is not heritable also, because it comes to an end with the death of the grantor.
24. It is true that through Exhibit-A2, the 1st defendant had settled some property, on his wife and his son, who is the 2nd defendant, on which the 1st defendant had no transferable or marketable title. He had even gone to the extend of settling an extent of 9.7 Feet X 23 Feet, thereby wrongly showing a total of 212 Square Feet through Exhibit-A2, even when he was given the right to install and conduct the telephone booth through Exhibit-B3 at a space having an extant of 10 X 6 Feet i.e., 60 Square Feet only. That itself shows the clandestine intention of the 1st defendant to deal with the property. He R.S.A.No.764 of 2012 : 21 : wanted to create a registered document in order to alienate the property, and that was the reason why he had executed Exhibit-A2. Thereafter, by relying on Exhibit-A2, he along with his wife and the 2nd defendant executed Exhibit-A3 sale deed in favour of the 3rd defendant, by showing Exhibit-A2 as the prior document. "One can transfer only what he has." Here, Exhibit-A2 was cooked up with an illegal design, on the strength of which, Exhibit-A3 sale deed was executed. The 1st defendant had no right or power to execute Exhibit-A2 in respect of the property covered by it. The 1st defendant as well as his wife and the 2nd defendant have no right or title to execute Exhibit-A3 based on Exhibit-A2.
25. Even though, the plaintiffs are not parties to Exhibits-A2 and A3, their right over the property as a whole has been affected by Exhibits-A2 and A3 and therefore, both the courts below have rightly chosen R.S.A.No.764 of 2012 : 22 : to set aside Exhibits-A2 and A3. There is absolutely nothing to interfere with the said relief granted by both the courts below to the plaintiffs. Regarding the relief of perpetual injunction also, both the courts below have rightly granted such a relief. This second appeal is devoid of merits, and is only to be dismissed with costs, and I do so.
In the result, this second appeal is dismissed with costs to respondents 1 to 4.
Sd/-
B. KEMAL PASHA, JUDGE.
DSV/17/3/17 // True Copy // P.A. To Judge