Kerala High Court
Saraswathi vs Sai Rajesh on 1 June, 2022
Author: K. Babu
Bench: K. Babu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
RSA NO. 805 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 23.9.2020
IN A.S.NO.50/2014 OF SUB COURT, OTTAPPALAM
OS 104/2011 OF MUNSIFF MAGISTRATE COURT,PATTAMBI
APPELLANTS/SUPPL. APPELLANTS 2 TO 6/LRS OF PLAINTIFF:
1 SARASWATHI,AGED 65 YEARS
W/O.IDIYATH VIJAYAKUMAR, IDIYATH HOUSE,
NETHIRIMANGALAM AMSOM, DESOM, PATTAMBI POST AND
TALUK, PALAKKAD DISTRICT 679 303.
2 BIJUMON,AGED 46 YEARS
S/O. IDIYATH VIJAYAKUMAR, IDIYATH HOUSE,
NETHIRIMANGALAM AMSOM, DESOM, PATTAMBI POST AND
TALUK, PALAKKAD DISTRICT 679 303.
3 SHAJUMON,AGED 44 YEARS
S/O. IDIYATH VIJAYAKUMAR, IDIYATH HOUSE,
NETHIRIMANGALAM AMSOM, DESOM, PATTAMBI POST AND
TALUK, PALAKKAD DISTRICT 679 303.
4 SHINIMOL,AGED 43 YEARS
D/O. IDIYATH VIJAYAKUMAR, AND W/O. DEVARAJ,
IDIYATH HOUSE, NETHIRIMANGALAM AMSOM, DESOM,
PATTAMBI TALUK, AND NOW RESIDING AT THATTAPARAMBIL
(DEVARAGAM), EDAPPAL ROAD, POST KOOTTANAD,
PATTAMBI TALUK, PALAKKAD DISTRICT 679 534.
5 SEEMA DEVI,AGED 40 YEARS
D/O. IDIYATH VIJAYAKUMAR, AND W/O. SUNILKUMAR,
IDIYATH HOUSE, NETHIRIMANGALAM AMSOM, DESOM,
PATTAMBI TALUK, AND NOW RESIDING AT
VALIYAKKEL,VAVANNUR, NAGALASSERI POST PATTAMBI
TALUK, PALAKKAD DISTRICT 679 533.
BY ADVS.SRI.R.SREEHARI
SRI.P.B.KRISHNAN
R.S.A.No.805 of 2020
2
RESPONDENTS/RESPONDENTS:
1 SAI RAJESH,AGED 46 YEARS
S/O. CHITTANIPARA RAJAN, RAJADHANI HOUSE,
KODALUR AMSOM AND DESOM, PATTAMBI POST AND TALUK,
PALAKKAD DISTRICT 679 303.
2 REJEEV,AGED 41 YEARS
S/O.CHITTANIPARA RAJAN, RAJADHANI HOUSE,
KODALUR AMSOM AND DESOM, PATTAMBI POST AND TALUK,
PALAKKAD DISTRICT 679 303.
BY ADVS.SRI.SANTHEEP ANKARATH
SRI.J.RAMKUMAR
THIS REGULAR SECOND APPEAL HAVING COME UP FOR ADMISSION
ON 01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
R.S.A.No.805 of 2020
3
JUDGMENT
The judgment dated 23.9.2020 in A.S.No.50 of 2014 on the file of the Subordinate Judge's Court, Ottappalam is under challenge in this Regular Second Appeal. A.S.No.50 of 2014 arose from the judgment dated 31.3.2014 passed by the Munsiff-Magistrate, Pattambi in O.S.No.104 of 2011.
2. The legal representatives of the original plaintiff are the appellants. The defendants are the respondents.
3. The plaintiff instituted the original suit for injunction and realisation of damages. The plaint schedule property is a building originally owned by the father of the defendants. The plaintiff pleaded that the plaint schedule building was obtained on lease during 1981 from the father of the defendants wherein he has been conducting a provision store by name `Sreedevi Stores'. According to the plaintiff, he is the tenant of the building. The entrustment in 1981 was as per a lease agreement. A sum of Rs.5,000/- was paid as advance, and as per the agreement, a sum of Rs.300/- per month was fixed as rent, excluding electricity charges. The rent of the building was periodically enhanced, and at present, the rate of rent is Rs.2,250/- per month. R.S.A.No.805 of 2020 4 During 1995, the defendants effected maintenance in the plaint schedule building and also made certain modifications. Thereafter, the defendants demanded the plaintiff to tender Rs.20,000/- as advance. According to the plaintiff, a blank cheque leaf, a blank stamp paper worth Rs.50/- and a blank white paper affixed with a revenue stamp were signed and handed over to the defendants. Defendant No.2 is managing the building. He has been receiving the rent from the plaintiff. In 2006 the defendants demanded Rs.2,00,000/- as advance and Rs.5000/- as monthly rent. They informed the plaintiff that if he could not pay the same, they would evict him. The defendants are attempting to evict the plaintiff from the plaint schedule building. The defendants committed mischief to the building, and thereby, the plaintiff sustained a loss of Rs.62,727/-. The defendants are liable to make good the loss.
4. The defendants challenged the claim of the plaintiff. According to the defendants, the plaintiff is only a licencee of the shop room. On 15.8.2009, a licence agreement was executed granting permission to occupy and use the building for 18 months. The licence fee agreed was Rs.2,250/- per month. The plaintiff has never been a tenant of the building. The building to which the plaint schedule shop room forms part is in a dilapidated condition. No other shops are R.S.A.No.805 of 2020 5 functioning in the building. The licence period as per the agreement dated 15.8.2009 expired. Defendant No.2 on 1.3.2011 expressly withdrew the permission granted to the plaintiff to conduct business in the building. The plaintiff sought time to remove the articles from the room and made an undertaking that when the construction materials are brought to the premises he would remove the articles. Thereafter, the plaintiff instituted the original suit suppressing the material facts.
5. Along with the written statement the defendants set up a counterclaim and prayed for directing the plaintiff to vacate the plaint schedule building.
6. The parties went to trial. During the trial, PWs 1 and 2 were examined and Exts.A1 to A13 were marked on the side of the plaintiff. DW1 was examined and Ext.B1 was marked on the side of the defendants. Ext.C1 was marked as Court exhibit.
7. The trial Court dismissed the original suit and decreed the counterclaim directing the plaintiff to vacate the plaint schedule shop room within two months from the date of the decree.
8. The legal representatives of the plaintiff challenged the decree and judgment passed by the trial Court, filing A.S.No.50/2014 before the Subordinate Judge's Court, Ottappalam. The First Appellate Court confirmed the judgment and decree passed by the trial Court. R.S.A.No.805 of 2020 6
9. The legal representatives of the original plaintiff have preferred this Regular Second Appeal under Section 100 of the Code of Civil Procedure.
10. Heard Sri.P.B.Krishnan, the learned counsel for the appellants and Sri.Santheep Ankarath, the learned counsel appearing for the respondents.
11. The learned counsel for the appellants submitted that the courts below are legally not justified in holding that Ext.B1 is a licence. It is submitted that the materials placed on record, especially Exts.A3 and A5 to A13, would indicate existence of a lessor-lessee relationship between the parties. The learned counsel further contended that the Courts below are not justified in granting a decree of mandatory injunction.
12. The learned counsel for the respondents/defendants, per contra, contended that the relationship between the parties is that of licensor and licencee. It is submitted that Ext.B1, which was duly proved, has no ambiguity in understanding the jural relationship between the parties.
13. The issue that falls for consideration is whether any substantial question of law arises in this appeal. R.S.A.No.805 of 2020 7
14. The case of the original plaintiff is that the building was entrusted to him in 1981 by the father of the defendants, and from that date onwards, he has been conducting a provision store in the building. The specific case of the plaintiff is that there exists a lessor-lessee relationship between the parties. The original plaintiff gave evidence as PW1. While giving evidence, PW1 deposed that the document evidencing creation of the lease was entrusted to his counsel. According to PW1, the said agreement was renewed on some occasions and the copies of the renewed document were given to him. He would depose that he had entrusted the copies of the renewed lease deed to the advocate clerk. The trial Court held that when the plaintiff set up a case that a lease deed was executed between the parties as early as in 1981 and the same was renewed periodically and the copies of the renewed lease deed were in his possession, the failure on his part to tender those documents in evidence would be sufficient to draw an adverse inference under Section 114(g) of the Indian Evidence Act.
15. Ext.B1 is the licence deed dated 15.8.2009 executed between the original plaintiff and defendant No.2. Both the Courts below concurrently found that the defendants could prove execution of Ext.B1 by the original plaintiff. Ext.B1 shows that the original plaintiff was permitted to conduct stationery business in the shop for a period of R.S.A.No.805 of 2020 8 18 months with effect from 15.8.2009. In Ext.B1 it is further recited that the licence fee to be paid by the plaintiff to the defendants was Rs.2,250/- per month. It is specifically recited in Ext.B1 that the contract entered into between the parties is only a licence and not a lease. Further it is recited therein that defendant No.2, the first party in Ext.B1, retains possession of the building and the second party, being the original plaintiff, was given only permission to conduct business, as stated above, in the building for the period specified therein.
16. The disputes centred around the question whether the jural relationship between the original plaintiff and the defendants is that of lessor-lessee or licensor-licensee. On the distinction between lease and licence, in Associated Hotels of India Ltd. v. R.N.Kapoor ( AIR 1959 SC 1262) the Apex Court held thus:-
27. There is a marked distinction between a lease and a licence. Section 105 of the Transfer of Property Act defines a lease of immovable property as a transfer of a right to enjoy such property made for a certain time in consideration for a price paid or promised. Under Section 108 of the said Act, the lessee is entitled to be put in possession of the property. A lease is therefore a transfer of an interest in land.
The interest transferred is called the leasehold interest. The lessor parts with his right to enjoy the property during the term of the lease, and it follows from it that the lessee gets that right to the exclusion of the lessor. Whereas Section 52 of the Indian Easements Act defines a licence thus:
"Where one person grants to another, or to a definite number of other persons, a right to do or continue to do, in or upon the immovable property of the grantor, something R.S.A.No.805 of 2020 9 which would, in the absence of such right, be unlawful, and such right does not amount to an easement or an interest in the property, the right is called a licence."
Under the aforesaid section, if a document gives only a right to use the property in a particular way or under certain terms while it remains in possession and control of the owner thereof, it will be a licence. The legal possession, therefore, continues to be with the owner of the property, but the licensee is permitted to make use of the premises for a particular purpose. But for the permission, his occupation would be unlawful. It does not create in his favour any estate or interest in the property. There is, therefore, clear distinction between the two concepts. The dividing line is clear though sometimes it becomes very thin or even blurred. At one time it was thought that the test of exclusive possession was infallible and if a person was given exclusive possession of a premises, it would conclusively establish that he was a lessee. But there was a change and the recent trend of judicial opinion is reflected in Errington v. Errington [(1952) I All ER 149] , wherein Lord Denning reviewing the case-law on the subject summarizes the result of his discussion thus at p. 155:
"The result of all these cases is that, although a person who is let into exclusive possession is, prima facie, to be considered to be tenant, nevertheless he will not be held to be so if the circumstances negative any intention to create a tenancy."
17. In Cobb v. Lane [(1952) 1 All ER 1199] the Court of Appeal in England observed thus:-
".............The solution that would seem to have been found is, as one would expect, that it must depend on the intention of the parties."
Denning, L.J. also reiterated the same decision. Reviewing these decisions Denning, L.T. had observed at page 384 of the report (1) R.S.A.No.805 of 2020 10 that to ascertain whether a document created a licence or lease, the substance of the document must be preferred to the form; (2) the real test was the intention of the parties -- whether they intended to create a lease or a licence; (3) if the document created an interest in the property, it is a lease; but if it only permitted another to make use of the property, of which the legal possession continued with the owner, it was a licence; and (4) if under the document a party got exclusive possession of the property, prima facie, he was considered to be a tenant; but circumstances might be established which negative the intention to create a lease."
18. In Marchant v. Charters [(1977) 3 All ER 918] Lord Denning put the principles in a slightly different form by holding that the true test is the nature and quality of the occupation and not always whether the person has exclusive possession or not. The true test in the language of Lord Denning is as follows:-
".... It does not depend on whether he or she has exclusive possession or not. It does not depend on whether the room is furnished or not. It does not depend on whether the occupation is permanent or temporary. It does not depend on the label which the parties put upon it. All these are factors which may influence the decision but none of them is conclusive. All the circumstances have to be worked out. Eventually the answer depends on the nature and quality of the occupancy. Was it intended that the occupier should have a stake in the room or did he have only permission for himself personally to occupy the room, whether under a contract or not? In which case he is a licensee."
19. I shall now examine the question whether the jural relationship between the defendants and the original plaintiff was that R.S.A.No.805 of 2020 11 of lessor-lessee or licensor-licensee in the backdrop of the principles discussed above
20. In Ext.B1, the agreement executed by the parties with the nomenclature `lease agreement', it was agreed that the second party, the original plaintiff, was given the permission to conduct a provision store in the building for a period of 18 months from 15.8.2009. The monthly licence fee fixed as per Ext.B1 agreement was Rs.2,250/-. A sum of Rs.20,000/- was received by the first party to ensure prompt payment of the licence fee by the second party/the original plaintiff. Ext.B1 specifically states that the first party retained the possession of the building and that the original plaintiff was given only temporary permission to conduct a provision business for a limited period.
21. Though the original plaintiff claimed that the original entrustment of the building was in the year 1981 by way of a lease agreement and the same was periodically renewed, creating renewal deeds, he miserably failed to establish the case set up by him. Therefore, Ext.B1 is the crucial document, proof of which has been concurrently approved by the trial Court and the First Appellate Court, which could be relied upon to canvass the real intention of the parties and the nature and quality of the occupancy. Ext.B1 makes it clear that R.S.A.No.805 of 2020 12 the original plaintiff had no stake in the building. He was given only permission to conduct provision business for a temporary period. The intention of the parties is further evident from the fact that the legal possession of the same continued with the defendants. It has come out in evidence that the original plaintiff had never obtained exclusive possession of the property. The original plaintiff failed to prove the contrary. The necessary inference is that the relationship between defendant No.2 and the original plaintiff is of licensor and licencee. The trial Court and the First Appellate Court meticulously analysed the pleadings and evidence and recorded the finding that the contract between the parties by virtue of Ext.B1 was only a licence and not a lease.
22. The question of law considered in this lis has been settled by the Apex Court. Therefore, the question would not be a 'substantial question of law'. The Regular Second Appeal is dismissed in limine. The parties are directed to bear their respective costs. All interlocutory applications pending, if any, shall stand closed.
The learned counsel for the appellant Sri.R.Sreehari prayed for time till 1.1.2023 to vacate the building. The learned counsel made an undertaking for and on behalf of the appellant that the appellant will vacate the building on or before 1.1.2023. The learned R.S.A.No.805 of 2020 13 counsel also undertook that the appellant will clear the entire rent arrears due to the respondent and will continue to pay the rent till the building is vacated. The undertaking is recorded.
Sd/-
K.BABU Judge TKS