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Tabrejulla vs Jaffar Khan
2025 Latest Caselaw 10712 Kant

Citation : 2025 Latest Caselaw 10712 Kant
Judgement Date : 26 November, 2025

Karnataka High Court

Tabrejulla vs Jaffar Khan on 26 November, 2025

Author: H.P.Sandesh
Bench: H.P.Sandesh
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                                                         NC: 2025:KHC:49271
                                                        RSA No. 582 of 2025
                                                    C/W RSA No. 592 of 2025

                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 26TH DAY OF NOVEMBER, 2025

                                           BEFORE

                            THE HON'BLE MR. JUSTICE H.P.SANDESH

                         REGULAR SECOND APPEAL NO. 582 OF 2025 (INJ)
                                           C/W
                         REGULAR SECOND APPEAL NO. 592 OF 2025 (INJ)


                   IN RSA No. 582/2025:

                   BETWEEN:

                   1.    TABREJULLA
                         S/O. M. SANAULLA,
                         AGED ABOUT 44 YEARS
                         PROPRIETOR, MADANI WOOD
                         CRAFT BUSINESS, BADA ROAD,
                         SANTHEBENNURU VILLAGE,
                         CHANNAGIRI TALUK,
                         DAVANAGERE DISTRICT-577 552.
Digitally signed                                               ...APPELLANT
by DEVIKA M
Location: HIGH     (BY SRI. JAYAPRAKASH R.V., ADVOCATE)
COURT OF
KARNATAKA
                   AND:

                   1.    JAFFAR KHAN
                         S/O. LIYAKATH ALI KHAN,
                         AGED ABOUT 39 YEARS,
                         OCC: MORTAR WORKER,
                         R/O MASJID MOHALLA,
                         NAYAKARA BEEDI, SANTHEBENNURU VIILLAGE
                         SANTHEBENNURU HOBLI-I
                         CHANNAGIRI TALUK,
                         DAVANAGERE DISTRICT-577 552.
                           -2-
                                     NC: 2025:KHC:49271
                                    RSA No. 582 of 2025
                                C/W RSA No. 592 of 2025

HC-KAR




                                           ...RESPONDENT

     THIS RSA IS FILED UNDER SECTION 100 OF CPC.,
AGAINST THE JUDGEMENT AND DECREE DATED
02.12.2024 PASSED IN R.A.NO.38/2024 ON THE FILE OF
SENIOR    CIVIL  JUDGE   AND   JMFC,   CHANNAGIRI,
DISMISSING THE APPEAL AND CONFIRMING THE
JUDGEMENT AND DECREE DATED 08.04.2024 PASSED IN
OS NO.120/2021 ON THE FILE OF PRL. CIVIL JUDGE AND
JMFC, CHANNAGIRI.

IN RSA NO. 592/2025:

BETWEEN:

1.   TABREJULLA
     S/O. M. SANAULLA,
     AGED ABOUT 44 YEARS
     PROPRIETOR, MADANI WOOD
     CRAFT BUSINESS, BADA ROAD,
     SANTHEBENNURU VILLAGE,
     CHANNAGIRI TALUK,
     DAVANAGERE DISTRICT-577 552.
                                       ...APPELLANT
(BY SRI. JAYAPRAKASH R.V., ADVOCATE)

AND:

1.   JAFFAR KHAN
     S/O. LIYAKATH ALI KHAN,
     AGED ABOUT 39 YEARS,
     OCC: MORTAR WORKER,
     R/O MASJID MOHALLA, NAYAKARA BEEDI,
     SANTHEBENNURU VIILLAGE
     CHANNAGIRI TALUK,
     DAVANAGERE DISTRICT-577 552.
                                    ...RESPONDENT

    THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED
                            -3-
                                        NC: 2025:KHC:49271
                                      RSA No. 582 of 2025
                                  C/W RSA No. 592 of 2025

HC-KAR




02.12.2024 PASSED IN R.A.NO.39/2024 ON THE FILE
OF   THE   SENIOR   CIVIL   JUDGE   AND   JMFC,
CHANNAGIRI,    DISMISSING    THE  APPEAL   AND
CONFIRMING THE JUDGMENT AND DECREE DATED
08.04.2024 PASSED IN OS.NO.120/2021 ON THE FILE
OF THE PRINCIPAL CIVIL JUDGE AND JMFC,
CHANNAGIRI.


     THESE APPEALS, COMING ON FOR ADMISSION, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE H.P.SANDESH


                      ORAL JUDGMENT

1. These matters are listed for admission. Heard

the learned counsel for the appellant in the respective

appeals. These two second appeals are filed against the

concurrent finding.

2. The factual matrix of case of appellant before

the Trial Court while seeking the relief of permanent

injunction, it is contended that the defendant is the owner

of the suit schedule property. The plaintiff is licensee of

the said property by virtue of a license granted through

written document dated 11.02.2015 for a period of 6

years that comes to an end on 11.02.2021 and he is

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running wood craft business in the scheduled property. As

per the terms of license, the plaintiff constructed

permanent structure of building in the suit schedule

property for the purpose of wood craft business. It is also

stated that monthly rent was at Rs.701/- and same will

be enhanced from certain period and it is currently

Rs.1,500/- per month. The defendant agreed that he

would pay the cost of structure after the termination of

license period or completion of license period, to the

plaintiff. In view of the COVID-19 pandemic, the license

period was orally enhanced by the plaintiff and the

defendant. The plaintiff had paid the rent every month. It

is also contended that defendant without any reason

came to the suit property on 17.04.2021 with KEB person

in order to cut down the electricity supply which would

have been taken for the wood craft industry. The same

was done in order to harass him and thereby to see that

the plaintiff should vacate and handover the suit schedule

property to the defendant. The plaintiff invested an

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amount of Rs.5,00,000/- in the wood craft business and

due to COVID-19 pandemic, he had no earning in such

one year period. The defendant without taking care of

legal aspects gave pin prick to the plaintiff in order to

harass him and hence, filed the suit seeking the relief of

permanent injunction. In pursuance of the suit summons,

defendant appeared and filed written statement denying

the possession of plaintiff as tenant and also ownership to

"Madani Wood Craft Business", which was established in

the scheduled property. The defendant admitted that

there was a license amongst himself and plaintiff through

an agreement dated 11.02.2015 and the same is an

unregistered document and the same is covering the

period for rent more than 11 months. Therefore, said

document is of no legal consequences in the absence of

registration as it is compulsorily registrable document.

3. The other contention is taken in the written

statement that the structure which would left by the

plaintiff is temporary. The plaintiff had continued his wood

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craft business at his property bearing panchayath

property No.3588 of Santhebennuru Village and that too

after the date 11.02.2021, the plaintiff has purposefully

not produced the license in order to misguide the Court

and said property is situated nearby the suit property.

The plaintiff with an intention to gain wrongfully is

avoiding and handing over the vacant possession of the

suit property and remained in possession illegally. It is

also contended that in terms of the agreement dated

11.02.2015, that structure put up by the plaintiff has to

be left as it is to the defendant. The rate of rent was also

enhanced to Rs.1,500/- from 11.02.2018 and the plaintiff

paid Rs.3,000/- only on 15.05.2019. Thereafter, he had

stopped the payment of rent on the mutual understanding

that the rental amount has to be adjusted towards the

cost of structure which would be left by the plaintiff. The

plaintiff has also agreed to pay the remaining amount of

rent on 11.02.2021. The plaintiff filed the suit without any

cause of action and hence, prayed that plaintiff has no

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right to remain in the suit property as tenant and

therefore, the suit is not tenable in the eye of law.

4. The defendant also filed the counter claim

contending that the plaintiff had agreed to pay an amount

of Rs.1,500/- per month as rental amount. He had not

paid the said amount since 11.02.2018 till filing of the

suit and the counter claim. Even after the filing of the suit

also, the plaintiff has not paid the rental amount as

agreed. The defendant in need of suit schedule property

and as such he approached the plaintiff with a request for

vacant possession of the same. When the plaintiff has not

come forward to handover the vacant possession of the

property, got issued the termination of notice dated

06.09.2021 and thereby terminated the tenancy of

defendant from 01.10.2021 and said notice came to be

served upon the plaintiff. Even after also, the plaintiff has

not vacated and handed over the premises. After

terminating the tenancy of the plaintiff, he has no legal

right to continue the possession in and over the suit

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schedule property and he is in arrears of rent of

Rs.87,000/- from 11.02.2018 till filing of the counter

claim. Hence, prayed the Court to grant the counter

claim. When the counter claim was filed, the plaintiff also

filed the rejoinder and he denied the rental arrears since

from 11.02.2018 and the rental amount of Rs.1,500/- per

month and contended in the statement that term of lease

was for a period of 6 years and monthly rent was

Rs.701/-. The said rental amount was enhanced from

year to year. The current rate of rent per month is

Rs.1,500/-. The plaintiff has paid the rental amount since

11.02.2018 consistently. During the COVID-19 pandemic

lockdown, he had not paid the rental amount and after

lifting out the lockdown the plaintiff approached the

defendant for clearance of the rental arrears and amount.

However, the defendant refused to receive the rentals in

order to expel the plaintiff's possession from the suit

schedule property.

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5. The Trial Court taking into note of the pleadings

of the parties, i.e., plaint averment and written statement

averment and as well as the counter claim framed the

issues and allowed the parties to lead evidence. The

plaintiff examined one witness as P.W.1 and got marked

document Ex.P.1 to Ex.P.17 and the respondent also

examined one witness as D.W.1 and got marked

document Ex.D.1 and Ex.D.2. The Trial Court having

considered the oral and documentary evidence, answered

Issue Nos.1 and 2 as negative and answered Issue Nos.3

and 4 as affirmative and while answering Issue No.1 and

2, comes to the conclusion that the license period was

terminated by issuing the notice and hence, the

possession is not a legal possession and also comes to the

conclusion by taking into note of the admission on the

part of rate of rent and also deducted the amount of

Rs.3,000/- which was paid in the year 2019 and comes to

the conclusion that arrears of rent is Rs.87,000/- upto the

date of filing of counter claim and hence, answered Issue

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Nos.3 and 4 as affirmative and ordered to handover the

vacant possession of the property within 3 months.

6. Being aggrieved by the said judgment and

decree, an appeal is filed before the First Appellate Court.

The First Appellate Court having re-assessed the material

available on the record and in keeping the grounds which

have been urged in the appeal memo, formulated the

point whether the appellant has established that the Trial

Court erred in dismissing the suit of the plaintiff and

decreeing the counter claim relief sought by the

defendant directing the plaintiff to hand over the vacant

possession of the suit property to the defendant and also

directing to pay the arrears of monthly rent of

Rs.87,000/- without appreciating the oral and

documentary evidence led by both the properties and

whether it requires interference of this Court.

7. The First Appellate Court having re-assessed

the material available on record comes to the conclusion

that there is a license and also the document which

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clearly discloses handing over the possession in favour of

the appellant and also the same is for a period of 6 years

and 6 years period has already been elapsed. Apart from

that taken note of non payment of rent and also the rate

of rent Rs.1,500/- was also admitted and only taken the

contention that during the COVID-19 period, could not

able to pay the arrears of rent and the same is calculated

and taking into note of the payment of Rs.3,000/- and the

same was deducted out of Rs.3,000/- and ordered to pay

the balance amount of Rs.87,000/-. The First Appellate

Court also taken note of the document Ex.P.1 is

unregistered rent agreement, for any rent agreement

covering more than a period of 1 year as per Section 17

of the Registration Act, such rent agreements shall be

registered in accordance with law. If any agreement not

registered, it will hit by Section 49 of the Registration Act

and also taken note of the plaintiff's claim as per Ex.P.1,

it is the defendant who has to pay the cost of permanent

structure put up by the plaintiff in the suit schedule

- 12 -

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property and also taken note of both oral and

documentary evidence comes to the conclusion that the

appellant has committed a default in payment of rent and

squatting on the property, illegally without payment of

rent, under these circumstances, not entitled for any

relief and hence, confirmed the order of The Trial Court.

8. Being aggrieved by the concurrent finding,

present second appeal is filed before this Court. The main

contention of the counsel for the appellant before this

Court is that when the permanent structure was put up,

ought not to have terminated the contract between the

plaintiff and defendant. The counsel also would

vehemently contend that the same is irrevocable as

provided under Section 60(b) of Indian Easement Act,

1882, when the plaintiff has made construction of

permanent nature on the suit schedule property by

incurring expenditure after taking the vacant property on

license basis. The counsel also vehemently contend that

the First Appellate Court also committed an error in

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dismissing the appeal without looking into the pleadings

of the parties and particularly the fact that license

granted in favour of the plaintiff was irrevocable in view

of Section 60(b) of the Indian Easement Act, 1882 and

also committed an error in awarding Rs.87,000/- as rent

without considering the oral and documentary evidence

and hence, this Court has to admit and frame substantive

question of law.

9. The counsel in support of his argument relied

upon the Judgment of the Apex Court reported in (1987)

2 Supreme Court Cases 555 and brought to notice of

this Court paragraph No.9 wherein discussion was made

with regard to Section 60(a) and (b) and also brought to

notice of this Court, paragraph No.10 wherein also

discussed that the result is that the respondents acting

upon the license had executed works incurring expenses

which rendered the license irrevocable. As regards

evidence, we have perused the statement of Ganga

Prasad Dhayani, D.W. 1, Shanker Dutt, D.W.2 and Bhola

- 14 -

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D.W.3. Their testimony fully established that the school

had constructed three classrooms, latrines and the urinals

and the incurred expenses. Having taken note of the

same, it is held that it is difficult to believe that he had no

knowledge of the constructions, such defence which was

taken. Hence, counsel pressed into the service of the

principles laid down in the said judgment.

10. Having heard the appellant's counsel and also

on perusal of material available on record, very plaintiff

himself has pleaded in the plaint that there was a license

and the same is also for a period of 6 years from

11.02.2015 to 11.02.2021. It has to be noted that the

present suit is filed for the relief of permanent injunction

after the period of 6 years and also it is emerged during

the course of evidence that the rent was not paid after

completion of 3 years i.e., from 11.02.2018 and there is

an admission on the part of the plaintiff also in the written

statement filed by the plaintiff when the counter claim

was made that the present current rate of rent is

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Rs.1,500/-. When such being the case, the defendant also

terminated the license period since period was already

completed, but not vacated the premises and also there

was an arrears of rent and claimed the arrears of rent at

the rate of Rs.1,500/- from 11.02.2018 and also due was

taken note upto the extent of Rs.87,000/- and also

terminated the tenancy and filed the counter claim.

Having taken note of all these materials before the Court,

the Trial Court answered the Issue Nos.1 and 2 as

negative and though the plaintiff is in possession of the

property and the possession is unauthorized possession

since the license is terminated by causing legal notice and

also material discloses that he did not pay the rent and

though it is admitted in the pleading also that due to

COVID-19, could not able to pay the rent, but, even for

having paid the rent subsequent to the COVID-19 also

nothing is placed on record. All these materials were

taken note of by the Trial Court and also the Appellate

Court while considering the grounds which have been

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urged and particularly taking into note of the document

Ex.P.1 is an unregistered document. However, the

defendant did not trouble the possession of the plaintiff

for the period for which he had agreed from 11.02.2015

to 11.02.2021 and immediately after the expiry of the

period of 6 years, the plaintiff only approached the Court

seeking for the relief of permanent injunction and

immediately the defendant also issued notice and filed

counter claim and also arrears of rent was also not paid

and taking into note of all these factors into consideration

when the termination was made and counter claim is

filed, both the Trial Court and First Appellate Court

considered the said fact into consideration.

11. No doubt the counsel appearing for the

appellant relied upon the judgment and pressed into the

service Section 60(b) Indian Easement Act,1882 but in

the case on hand, it is very clear that the vacant land is

given to the defendant and the same is also for a period

of 6 years, not for permanent period as contended by the

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plaintiff/appellant and when the document itself which is

not disputed and the said document is also very clear, the

same is for a period of 6 years and after the period of 6

years only, the plaintiff has approached the Court when

he did not vacate the premises and paid the rent.

Thereafter, legally terminated the tenancy and filed the

counter claim and counter claim is also entertained. When

such being the case, the very contentions and principles

laid down in the judgment will not comes to the aid of

appellant and appellant cannot squat on the property

without payment of rent as agreed and no dispute with

regard to even the rate of rent also and categorically

pleaded in the written statement filed by him to the

counter claim also the present rate of rent is Rs.1,500/-.

At the same rate of rent, the defendant also claimed the

arrears of rent and also the counter claim. When such

being the case, I do not find any ground to admit and

frame substantive question of law.

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12. In view of the discussions made above, I pass

the following:

ORDER

i) Both the Second Appeals are dismissed.

ii) In view of the dismissal of the appeals, I.As., if

any do not survive for consideration, the same

stands disposed of in both the appeals.

Sd/-

(H.P.SANDESH) JUDGE

RHS

 
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