Chhidi Ram vs Ramjas Foundation
2011 Latest Caselaw 2001 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                              Date of Judgment: 06.4.2011


+                  RSA No.12/2007



CHHIDI RAM                        ...........Appellant
                         Through: Ms.Sunita Harish, Advocate.

                   Versus

RAMJAS FOUNDATION                    ..........Respondent.
                 Through:            Mr.Sunil Mittal, Advocate.

CORAM:
HON'BLE MS. JUSTICE INDERMEET KAUR

     1. Whether the Reporters of local papers may be allowed to
        see the judgment?

     2. To be referred to the Reporter or not?               Yes

     3. Whether the judgment should be reported in the Digest?
                                                          Yes



INDERMEET KAUR, J. (Oral)

1. This appeal has impugned and judgment dated 25.9.2006

which had endorsed the finding of the trial judge dated 01.12.1995

whereby the suit filed by the plaintiff Ramjsas Foundation seeking

possession and recovery of damages qua the suit property i.e.

Jhuggi No.F-35, Sari Rohilla, anand Parbat, New Delhi ( hereinafter

referred to as „the suit property‟) had been decreed in faovur of the

plaintiff.

2. The case of the plaintiff as is evident from the plaint is that

the plaintiff is the owner of the suit property. The defendant was a

licencee therein. License deed dated 31.12.1979 (Ex.,PW-1/6) had

been executed between the parties. Defendant is unauthorisedly

occupying the suit property. In para 5 of the plaint, it has been

specifically averred that the licence of the defendant was

terminated on 07.3.1985 vide a written notice. In spite of the said

termination the defendant had failed to vacate the suit property.

3. In the written statement, it was denied that the licence has

been terminated in terms of the aforenoted notice. It was stated

that up to date licence fee had been paid by the defendant; no

cause of action has arisen in favour of the plaintiff.

4. On the pleadings of the parties seven issues were framed;

they read as follows:

1. Whether plaintiff has any locus standi to file the present suit against the defendant? OPP

2. Whether the suit has been signed, verified and file on behalf of the plaintiff by a duly authorized and competent person? OPP

3. Whether defendant was licencee of the plaintiff society in respect of Jhuggi No.35, Sario Rohilla, Anand Parbat and his licence was terminated vide notice 7.3.85, if so, to what effect? OPP

4. Whether the defendant has encroached upon the land in front of the plaintiff‟s jhuggi without the consent of the pltff if so, to what effect? OPP

5. Whether plaintiff is entitled to claim, damages from the defendant for the illegal use and occupation of the encroached them as shown red in the site plan attached, if so, at what rate and for what period? OPP

6. Whether plaintiff is entitled to the relief of possession as claimed? OPP

7. Relief.

5. On the basis of oral and documentary evidence led by the

parties, the suit of the plaintiff was decreed, which finding was

affirmed by the first appeallate court.

6. This is a second appeal. It has been admitted and on

24.8.2009 the following substantial question of laws were framed:

1. Whether the licence of a licencee can be terminated without giving him a notice in terms contained in the licence deed? If so its effects?

2. Whether the licence of a licencee can be revoked on filing of a suit without terminating the licence by way of a written notice?

7. On behalf of the appellant, it has been submitted that Clause

5 of the licence deed Ex. PW-1/6 states that after the termination of

the licence if the licencee fails to vacate the property, he will be

charged damages at the rate mentioned therein. Attention has

also been drawn to para 5 of the plaint where it has been averred

that the licence of the defendant had been terminated vide written

notice dated 7.3.1985. It is pointed out by learned counsel for

appellant that both the two finding court have returned a positive

finding against the plaintiff on this score. Both the courts have

held that the notice dated 7.3.1985 was in fact never served upon

the defendant. The licence deed (Ex.PW-1/6) clearly states that the

licence will be terminated meaning thereby that it has to be by a

written document as is also averred in para 5 of the plaint. This

fact having been disbelieved by both the two courts below, it is

clear that the licence has not been validly terminated; defendant

cannot be evicted. Finding in the impugned judgment is a

perversity; it calls for an interference.

8      Arguments have been refuted.

9      Record has been perused. The finding in the impugned

judgment qua this controversy is interalia extracted as follows:

"It is fact that the appellant/defendant had denied notice Ex. PW-1/10 and the respondent/plaintiff had not proved postal receipt qua legal notice and the onus was upon the respondent/plaintiff to establish that the legal notice was sent by registered post or A.D Card was acknowledged on the part of the appellant. Apparently the respondent/plaintiff failed to prove the legal notice deed Ex.PW- 1/10 in respect of the termination of licence. Is there consequences prejudice to the respondent/plaintiff? There is no legal requirement of notice for termination of licence prior to fiing of the suit; secondly, filing of the suit amounts of advance notice of termination of licence, therefore, I hold that for additional reasons discussed, the issue No. 3 was decided properly/rightly by the Trial Court."

10 Issue no.3 is relevant in the controversy in dispute. Both the

fact finding courts below have held that the notice dated 07.3.1985

(Ex.PW-1/10) had not been served by the plaintiff upon the

defendant. The impugned judgment had however endorsed the

finding of the trial judge on this count that a licence is created at

the will of the licensor; no separate notice is required to terminate

the licence; filing of a suit by the plaintiff is itself a revocation of

the licence of the defendant by the plaintiff.

11 The argument of the learned counsel for the appellant is

devoid of any force. Ex.PW-1/6 does not make mention of any

written notice which is required to be sent by the plaintiff to the

defendant before terminating his licence. This is nowhere

mentioned in Ex.PW-1/6. It is clear that the plaintiff had sent

notice dated 7.5.1985 (Ex.PW-1/10) to the defendant by of a

abundant pre-caution. Even assuming that this notice was not

served upon the defendant, filing of the suit was itself a notice

terminating the licence of the defendant.

12 A licence has been defined under Section 52 of the Indian

Easement Act, 1882. It is revocable under Section 60 of the said

Act. The contention of the appellant that the plaintiff had made a

permanent structure upon the suit property after the licence had

been granted to him and in terms of Section 60(b) the licence

cannot now be revoked which is another limb of his argument is

also an argument devoid of any force. This was not even pleaded

before the courts below. It was never a part of his written

statement. It cannot now be raised in second appeal. Moreover,

Clause 2(3) of Ex.PW-1/6 clearly states that the licencee will not

erect any further superstructure on the said land. This argument

now propounded would thus even otherwise negative the case of

the appellant. Revocation of a licence can be either express or

implied; the deeming clause is contained in Section 62 of the said

Act. The filing of a suit; seeking possession from the licencee

amounts to an express revocation of the licence. Contention of the

defendant before this court that he had raised a superstructure of

permanent character was also against the terms of the licence

contained in Ex.PW-1/6; for which the provisions of Section 60 (b)

are attracted. The result of the aforenoted discussion is that the

finding in the impugned judgment calls for no interference. It is in

no manner perverse.

13     There is no merit in the appeal. Dismissed.




                                     INDERMEET KAUR, J.
APRIL6, 2011
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