Prasanna vs S Nagalaxmi on 5 August, 2009

[Cites 1, Cited by 5]

Karnataka High Court

Prasanna vs S Nagalaxmi on 5 August, 2009

Equivalent citations: AIR 2010 KARNATAKA 66, 2011 AIR CC 1024 (KAR), 2010 (1) AIR KAR R 342, 2011 (1) AIR KANT HCR 431, (2011) 2 DMC 512, (2011) 4 KCCR 3405, (2011) 2 DMC 456, (2011) 2 HINDULR 496, (2011) 2 KANT LJ 662, (2011) 102 ALLINDCAS 829 (KAR)

L . A 2 b S "vE:§KATE3%;sHET~TY

IN THE HIGH Coum' 0? KARNATAKA AT B;é,;%§%5§s::;a§i%E,%
SATEQ mzs mg am ms? OF' AucrUS"::_§20:;e%:  A'

BEFORE» *»A u _41v_V -. é
THE} §~£QN'BLE MR JUSTECE K I'=¥._ i-if§Sir¥§%VANAR§'ztY;€§£ﬁ{'
R.S.A. Na.'11__13of*-20538 ' ' ' " " '

BETWEIZH:

1 PRASANNA V   _   , 
S/O RAMASWAMY" -PrE1\:<3Ai12;  
AGED ABOUT 33 YEARS  :
PROPRIETOR  " I  '
LAXMI JA£€ARf8H$NA EAK'ER':€7 V. 
B M R(j}A§I),  R; FAif.NF....TQ'*i%'vN
HASSE5-N 2f2'i:STRi::T "-i'5f?3---- .1. :16;, 

»_~:,_ g=_=*._V,: H.AP?ELLANT
(BY smx"J';a1~IA:2§H:»mA;Q,"A::=VO'CATE )
1 S E€AGP:LA§{%§£I'._  ' '
1.

3: {Q LATE» Q: S; S£~iANKARANARAYANASHE'"£'TY 2i:G,}=;3:> £_1BOU*i"' YEARS % "R/AT BEvI.__RO&D, " :~;EA,R~%r¢AVv'<3DHA¥A SCHGOL '«_ C'VAR'.Pé§T§LE1%..?0wN, R ';~iAssAr§_ E'§'ISTRiCT~§?'3 1 :5. A S/GLATE C S SHANKAR:%NARAYANASHE§"TTY .. ' ' EEGEE) 2:30;}? 49 YEARS = ../Rm? BM RGAD, NEAR EGAVQSHAYA SCHGGL c R PATANA T{)WI~¥ 1 HASSAN DIS'?R§{C'Z'~5'?3 116. @ 3 <3. 3 SHASEKALA 9/Q LATE C S SHAE\iKARA£%EARAYANASHEX7£*TY . _ % AGED ABOUT 4'? YEARS _ "

R/AT BM Rom, NEAR NAVOIJHAYA $cHC:o£_g"~ % C R PATANA TOWN " * J % ELASSAN DISTRIC'I'-573 116.;

4 JAYASHRI , - " ' I 13/0 LATE C 3 SHANKARA-RARAYANAS14£.E'I?{"':'*~V AGED ABOUT 45 YEARS " % Rm': BM Raw, NEAR Navaikimya SCHAQQL c R PATANA T:;>wN.._ ' " j' A HASSAN D;STR1c'I'-- .--.S5?3¥_1 135.; c S ADHIsHwEs1--;A;:'U::«:f;xR * % sic: LATE <::..1s;;-sHA,NIg:AJRANARA¥A;€ASEETTY AGE3 A.Ec:>U:T" 3?.Y§~:A§§s :1' V A R'./AT BM R933}. HEM "f€A§.e'GZ§i'iAYA SCH£Z':{}L (.31 C R PA'1*ANsx:'.:r;€:m?:q'-» HASSiaE€A}§IST'}?:ICT=S?'3 1 16;' 5 {: 8"'VASUb:~:aV"A}<.V F)/O Lﬁ;"l'E C/'S sHm';£«:ARANARAYANAsHBTTY AGED AE3€)'U'T :36 '~;--.»_'E;«=*.-Rs 5;/gigs BM RQAD, NEAR NAVQDBAYA SCZHOQL ._jc':T<.RE PATANA '1'G¥+--' ' " « _ _1?iPs"S':.'%f;3.D_3f"E?IS'{'RIC'I'~573 116. f_ V vggfésgi. K. ANAE'€Dé%. RAM, Ami FQR . .53"';.fTE§;f1\i"£4,'v~""

K we L;=r£':_E.J'{: S 3HANKARANARA¥ANA$;»iETTY ';z..GE:.§3'saB0z;'r 35 YEARS R/ATBM mas, 2~:EAR ?\€AV{}m§AYA scaam, V " .. 'Tc R F*A'fANA mww '~ V masm ms-'m;<:':'-5'z3 1 153 .i. RESPQ§\§Z§E}'€f'S M/S, SUNSAR SWAMY RAMDAS FCIR R-«I, 3, 4, 6 55'? , SR}, ME. SUNDARA RAM/KN $5 SEQE, EZASE-I¥§1P N. EQAEK, AIZIVS; FGR E~<2 5?, § } 3} The trial {Smart in the ﬁght cf the pleaaings {if {he parfias, framad the f<:;§}c«W:;ng issues:

1} Dams the piainiiﬁ' preve that {ief€1"1c1am':»iS«.._ liable to dciiver the p03sessi.o11 c2f...s_;2§E_1_:'.* , "

scheciuie property in favatzr of deftindaiﬁ' btaing trarminated as mqujmd ~t_h¢_ iaw? .. ' * "

ii) Does the plajntiﬂ" "-pri*¢'szTe' th<:¥ *._.

d€f'er1da:£1t has violated thg tar:ns_.ofE.e;ase. Cansequentiy me -_,d'cfendam; is ﬁab£é""'ta"

hanci~0ve:r {ha suit Atairou; of the p1a_im::ﬁ3

iii) Does the d'ef€«;r1daI":%::»' prov»s:.s" , that his hardship expigii:1c<i_' in .13 of the W'I'itt€;i1 staﬁemczitl 'ﬂare' 'vgustajriable.

Coziseéguenﬁy, 3: {1"é:fe:'idaiit' * get protection fgsaxzrs.._cia*:i<:'i;i,<:$11:_a;¢i:.t}:1z:"3;:-3'ss*,;*%*_ion made in is { x%'1fiti€n_ stéi1:'e:1ie.t._:?i?" ' gv;V wh¢:;2ar% t31.€3V"";i>ia§r1tiiT is entitie for the i relieﬁsgught, in the prtszitrii': suit'? 'A ﬂy'; Grder or tiecree?

L' L plaintiff examined llimseif as mm apart "'»-w___'from exazﬁéimng @126 S. Nagaiakshmi as Cayy 0f the:

£::;g§,*.£_:§%;:1€ice 311$: the aeksnowiedgament svara marked 8.3 EXS.

P2. 01''; the ether hand, the defendant axamhled

--~ Ir1im$e1f as DWK1 and 315% axlother W'i'{1"1€S$ DR. Sririivasa &

6) The Lower ﬁxppéiiate ("E01111 an re-assﬁssﬁient of the oral and ziocuinexztaxy evidence, disposed .' by Judgement and Decree dated 20.03.2098' appeal and up--he:>ldiI1g the j1qidg;o:J:'1A1A.;'1r§;:z;it i?1r5: '* irial Court, The Lower Appfaiiate Cgiirt dL3:*i'L:t:,-9;: t1'Ai€ '£;<:.{11::$"r3, of its judgement frameci _ foﬂcgwéiug for corxsideration.

i} Wimﬂxer sxzrorgg in hcglciijgg Vt1§1.%:;$: I-i;ér*211;t3atiai'1--*--<)f tenancy is ' ii} """ tf1€:&V"'i:11;§iiVg'1';'éci jzzdgement and 1 d€C£'j('?f:_ "of "«._1:1'w::__ -ﬁiai Ceurt calls far " ir1t€I'f€r'e«::Ce?['['--

iii} * vmat. g:~d¢:?' * Appellate Cami. CC}ﬂ(3LiI'I"€d with the f:ii1_éii:;gé" Court an 2111 issues. it is against {base V.c:3I1c'{£3':'&r:%':zi. "":§13d§n€§1t 0f the Cmgrts bslaw, {ha W ﬁiefenéant has presentéé this appeal. & 11 the lease granted in hm favaur is evidenced registareci dacumeni. As per 15% Part af ;°§@cti<:i:i."15G'£:3--.j;:§' 'E'.P.Act, there is a iegai ﬁctioig that i%::;1*se . immovabie property is for ag1'iC:?L1'}t'£3:1f+c".:é1:' purpoﬁes it shail be deem€cE b::__.beV'€hé: lfiagxk year, temiirzabia, on the 1§:.$s§::* _AA01jVV }essee, by six months' ﬁotice. Sécﬁgén, deals as to how ﬁne leases t{;_r*b¢ m;=1d§. sectien, 16358 of iI3:1z3r3.0vab;r:V at far anf,-f {arm €xceetii:;g+.o1;é~;,:A_Q;'" rent, can be made G111}? by .._a '§'he3:efore, $316 question waulzi be aVs».§:e4;A> ;v1i€:t%1e:_r" deamed provision contained in

-:9? _Sa¢ti<§i1" ccmtmlled by Section 10'? or 1101:. '._VIr1 V1:1;aepi§~i0m;,;"'t1;is question is no mere res irzategm in the ligfzfsﬁ. iéf' t§1¥e'& '-ii-i§:{ft4';§z1dg"g1eI1ts cf the Horfble Suprema Court. 21:; szirar. devi Bhagazt Trust, Agra Vs. Ram Jan {czeaap by Lila. [Am 1995 so 2432;, this ____""VeIj; question came 11;) fer ccmsideration before the Apex V? ;«:}.:;1,1:"t. As could be seen fmm ths said decision, the iaase /@ 12 imroived in that (3336 was evidenced by an unregisigsred ciwcumem: and it was for a n:1aI121facturi1':g___§§ii:'}»;i:§-:s_c3;"

such 165136 was tenninated by iszming e:"x;::£$i1;:h"'s I10€i_Cé;'.

The vaiidity of the temninatiﬁm r_:1£xt€cé=, 'c:a.,i:"I;é' §:2p'*::;f£or consideratien. The Apex Ctﬁuxjt, even though lease may be far ;_i ai1':Lfactiiring:v_;3ufpose, and if the ieasse was 11:31; ffefﬁ 7§g&ar:.j_:G menths notice was not required.. It: §;*~.'2.1:3.:1f't"1x*t;,'-'1é¢2L,rf ﬁat the iease far more than aria, sh':ot_1}.s:i__ be by 'zeigiétared dacumeni as reqi1ired__1q§r* E,+'s¢ ;€;'t.i'V::=;j1: Act The ebservation made bfthé i:§.V"'Pa1*a~6 reads ti"ms:~ SeE:Y:i<:$1:s_ provicies, imar alia, {hat _§f1" €;h€: afi)se 1fi<:e of 3. Cantract between thﬁ AV V-.?._?fai*§:if:é',A.&&.8. leaéé of it;1m0veab1e préparty Em' ' " V purpgses shali be ciesmeci to "E26 3; fmm 3.558.? ta ymr tsrmirzabie by six ":1m1zigI:i15:-.~i ' riotica. in the presem case mare is 3.

x Ci;€£:'£§': fxnding to the effec'{. that the 13336 in ' r éﬁestieii was :10: from year $0 3563:' 0:" for a perioci exceeding arm year. Tfiereferﬁ EVEI1 theugh thé lease may 2135: for 3. 1;1:zaz1L1fact"a3rin2 pumase, Since the 16336 was :10: frem 'year :0 &/ j 'K,_..::Bcyaj [Am 2001 so 1696], the sauna question grass 13 year. six months' notice was not r€:auir¢d.. manzlfacturing 1(:2a$(f3 which is not from _.__ A' year does not require six months' 11£:\_if.:ic:%:'j-of' termiriatien. 1:. win fail in .ti:rc:.. +3;e<:éj§z'1§1f'4":};1é1'fifVV%c3i*.i'.V Section 106, requiling ﬁﬁézsn 7 terlninatien. A isase frzmfg mdI?i1j1"'t0 3.53 19336: othez" than a leaséa. yea: "ta-.'-3yé 2;r is tennizlabie by flfﬁﬁtjiﬁ days'*. :jnfiC¢, I~ﬁ§<:-i}r'ics2;' t1"1e notice in the p:*eSe?;'it. ,c:7a_s§; notice to quit. The to the co::1ciusi§r11'gIf§j:1t tihe =:1_<.:t.1§A for 21 neriod $3.?'-(('}€(3.{i.v'3.'I'V"i,<'.'f»_"ffI#Z(:§'{';"I:gf.¢§;a1E,;$i'1(?I not a lease from Veg.zf..;to hatsldirg that six months' :1c:.ti<::¢ :"%1Ias~ f'c::quired. Such a notice is reqiiiyed, " is no contract to the cantraﬁz, o111},%--.xn§i1<efx' manufacturing lease is, ..«:§g9Vis~deenV§{éd» .'{q__i_;>§3, {rem year to year. Tfais net case, the lease is tarminabie by " rzotice even if K316: lease: is a .' A 13358.", V' .V 4' (tzncieszriirxing is mine} V' " Again, in Samir Hukkajew Vs. Hevinder &/ 14 {Gr considaration before the Apex Court. The in Paras» 5, 6, & 37, has observed thus: ' ' "S. Sectiaxz 106 lav-:5 down-~a»_ construction, which is Mma.'1§1':r1s;= j pzarties have not Whether the lease is Véa'1'*13f' 0rA'mQ11thi?,' B13111 reading of this séé'tié§1:.. it is 'that jggislature has V in 'fcﬂv tum categories a(.:{:ord;'§ gd ; agci this seating: wgulgi j;0 - c«:>f1?3.'?.stI"z1e the Ci¥_l1'21f1i();"3:.: of:I?a'_.Vaii§ €lc%;1s¢.4V i;1 {A1}1 é""absenc¢ of 9. cantrsirgt usage" to the <:ontrarv.

Whé3Ee'ﬂif§:_V a déﬁtfact have indicated this section would not ann1éV.L'_ '§,3§.?vI1é:_.'t"i{u:i__:_s-__.;§.§§'¢;::c:4't;ih<)1'; does is to prescribe j.j1{: (iuré.1':i,o;§1' or the peréed of different kinds af 5[_.1:é:a.sas"~'b3? ieﬁé:}7"'fi¢tioz1~ieases for agicuitural or ' nurposes shall be deemed to I36 V".-.}ea{£=.<i'é."f:?051?:1"vyear to year am}. 311 Gthar ieases "shaeif cieemsd :9 be from month to msmh.

n T E§:i.::-{lance of a vaiié 163.36 is a m'e~req2.1:i3ite to V' , ift¥;£)1<:6 the riﬂe cf canstructian emboéisé in »' $':e:c:ti:;}n 106 0f'I'ra1.':sfer of Propértv Act.

(Emphasis as in the oréginal) «&/ I5

6. Section 10'? prescribes the preee{lﬁ_:fe_"_['~._ for executien of a lease between the .;. Under the first paragraph of ¥;'{1ie'.V$ee1%,j0:i.:'~:§ﬁ lease of immovable property 'f'r<3:31 yeazj. ﬁe or for term exceeding ofxe of'res::§i§viI}?5,'.,,, i' yearly rent can be niade ef113; %:\3§ instrument and 0f"_V1eaVise'e§ are governed by the :"second""pe§fa§"ea_ph to say aﬁ ether 1ease'$'ef-giproperty can be made either i:;}z~--:*eg,i5ste:fe':3§ or by oral ageéﬁgeﬁt . " dekivery ef IJOsseséeirifi'.» V " A hand we are concerned wifiu. an V o1*ai'1e;ise:'TA'Wh:ieh is hit bv the first pwggaeix et'-__ 10'? of the Tranefei' of V, .i?feeertV* éietg Under Section 137 Darties have " " "L"an;"eptio:3: to enter into 3 iease in respect of an imﬁ'1e¥a:bie"'pr0pem? either for a term less than é;£ vea1*f'i_ei* ﬁem Veer te year, for any term exeeedifxgene veer or reserving a yearly rent. If .. , eutheﬁr' 'decide "E.,1]30I1 having a lease in reseeet ca'? * ._a};113; immevabie eremrtv from 1-sear te veer or far any term exceeding one vmr. or reserving veariy rent, such a iease has to be (31113? EN a reﬂstered ixieerument. In abeerzee of 3. &/ I6 reﬁstereé instrument no valid £58.36 from to year GI' for a tenn exceeding one 5 ;_. é resezvmg a vearlv rent. can be craeatadﬁ'-if % lease is 110: a valid lease vz?ithiz1t..§_:11€a;}f1i1ig' Sf the 096113112; words of Secticizz 1336-5 riﬂe 11"

constxuction emb0die.d.* t1f_1ereii'1 vw5;u1CiL.~i2§>t. _Vb€ . attracted. The above is '1§:':*:é'*}e;ga1 imsitien E53. a harmonious wading of ¥:;a':i1. ':3ect.ioﬁs'.'AA (Emphasis: as, in In this decisicrxg wi1uirigc+:I;';zéI1%;~ Devi Bhagat Trust's casé _rc::}§éii§~{=§.<';i"'*--t«s» ha?.s3a"£-30 been referreé azxci f61i<)w'ed._: '{:I.E1:i;;V1f_:'ai:'a.Lte*. €::}:1z:l:;sic:n of the Apax 6012251: is found at Pagé.--%V1{},'wi:§c2{iieétié as. und::r:--

" 18: , tﬁis: Dresent Case theugh {ha Viﬁiiﬁnéliailt haévvéiéimed that it was a 163.36 for ' ﬁurmse, admitteéiv there was H '- ':10 Z writien lease. Therefore, rule of "'#::9nvs:tfu»:§'ti9n as envisaged in Section 106 AA _w<§1;2l{i not be applicable as the statutory f§m1§,§eme:1£ of Sartiiima 18'? sf the: Act has 233%: $663 satisﬁad. The 13133, 0f the azﬁpeilant that 15 davs' notiae temzinatiag the }3E'@S€I"}.E w

Legal Document View

Unlock Advanced Research with PRISMAI

Karnataka High Court

Prasanna vs S Nagalaxmi on 5 August, 2009

Equivalent citations: AIR 2010 KARNATAKA 66, 2011 AIR CC 1024 (KAR), 2010 (1) AIR KAR R 342, 2011 (1) AIR KANT HCR 431, (2011) 2 DMC 512, (2011) 4 KCCR 3405, (2011) 2 DMC 456, (2011) 2 HINDULR 496, (2011) 2 KANT LJ 662, (2011) 102 ALLINDCAS 829 (KAR)