Madras High Court
R.Mani vs The Executive Officer on 7 January, 2022
S.A.No.1277 of 2010
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.01.2022
CORAM:
THE HON'BLE MR.JUSTICE R.PONGIAPPAN
S.A.No.1277 of 2010 and
M.P.No.1 of 2010
R.Mani ... Appellant
Versus
1. The Executive officer,
Senthamangalam Panchayat
Senthamangalam
Namakkal Taluk & District
2. Duraisamy ... Respondents
PRAYER: Second Appeal filed under Section 100 of the Code of Civil
Procedure to set aside the Judgment and Decree dated 07.01.2010
made in A.S.No.328 of 2003 on the file of the Additional District Court,
Fast Track Court, Namakkal confirming the Judgment and Decree dated
30.07.2003 made in O.S.No.234 of 2002 on the file of Additional District
Munsif, Namakkal.
For Appellant : Mr.S.Mukunth for
M/s Sarvabhauman Associates
For Respondents : Mr.G.Sankaran for R1
Page No.1 of 9
https://www.mhc.tn.gov.in/judis
S.A.No.1277 of 2010
R2 – No appearance
JUDGMENT
Aggrieved over the concurrent findings made in O.S.No.234 of
2002 on the file of the learned Additional District Munsif, Namakal dated
30.07.2003 and in A.S.No.328 of 2003 on the file of the Additional
District Munsif Court (Fast Track Court), Namakkal dated 07.01.2010,
the appellant, who is the plaintiff in the above referred suits is before this
court with the present Second Appeal.
2. The appellant is the plaintiff and the respondents are the
defendants. For the sake of convenience, the parties herein are referred
according to their litigative status before the trial court.
3. The averments found in the plaint filed by the plaintiff are as
follows:-
The suit schedule properties belongs to the 1st defendant /
Panchayat. As a lessee, for the past 15 years, the plaintiff is in
possession of the suit schedule property. As of now, the plaintiff has
https://www.mhc.tn.gov.in/judis
S.A.No.1277 of 2010
cultivated mango trees. Recently, the 2nd defendant by saying that he
has purchased the suit schedule property requested the plaintiff to
vacate the suit schedule property. Since the plaintiff has cultivated so
many crops in the suit property, he is not in a position to handover the
same because the same would cause damage to the crops / trees.
Either of the defendants have not sent notice to the plaintiff for the
recovery of possession. On 20.03.2002, the 2nd defendant has
attempted to interfere with the plaintiff's possession and enjoyment of the
suit property. Hence it was necessary to grant relief that the plaintiff
cannot be evicted without due process of law, hence the suit.
4. The 1st defendant remained ex-parte, the averments found in the
written statement filed by the 2nd defendant is as follows:-
The averments found in the plaint are all denied. The 1st defendant
leased out the suit property to the plaintiff only for a period of three years.
After the lapse of three years, alleged lease stated by the plaintiff is not in
existence. At the time of entering into the lease, the plaintiff had
executed a letter of undertaking, wherein he gave undertaking to vacate
the suit property immediately, after the termination of lease. The alleged
https://www.mhc.tn.gov.in/judis
S.A.No.1277 of 2010
standing crops found in the suit property does not belong to the plaintiff.
The suit property was given to the plaintiff up to 30.03.2002, therefore,
after the said date, the plaintiff is not tenant and also the suit property is
not under the plaintiff's lawful possession. There is no cause of action
and hence the suit filed by the plaintiff is liable to be dismissed.
5. Based on the above averments, the trial court framed necessary
issues and tried the suit. On the side of the plaintiff, the plaintiff himself
was examined as P.W.1 and marked sixteen documents as Exs.A.1 to
A.16. On the side of the defendants, D.W.1 and D.W.2 were examined
and seven documents were makred as Ex.B.1 to B.7.
7. Having considered the materials placed before the courts below,
the trial court came to the conclusion that the plaintiff has not proved his
lawful possession and therefore, the relief asked cannot be granted in his
favour. In the appeal preferred by the plaintiff, the first appellate court
has also came to the same conclusion and dismissed the appeal.
Aggrieved over the said findings of the court below, the plaintiff is before
this Court with the present Second Appeal.
https://www.mhc.tn.gov.in/judis
S.A.No.1277 of 2010
8. At the time of admission of Second Appeal, this Court has
formulated the following substantial questions of law for consideration:-
“(i) Are the Courts below justified in overlooking the
evidence that the appellant is in juridical possession over the
suit property and he cannot be evicted, except under due
process of law?
ii) Are the courts below justified in dismissing the suit
without considering that the 1st respondent is estopped from
evicting the appellant forcefully, more particularly when the
1st respondent had acknowledged appellant's settled
possession from 02.03.1990 and till date had not issued
notice of eviction nor had taken steps to evict the appellant
under due process of law?”
9. Heard the learned counsel appearing for the appellant and the
learned counsel appearing for the respondents.
10. It is not in dispute that the suit schedule property belongs to
the 1st defendant. It is also not in dispute that the plaintiff is a tenant to
the suit schedule property. In the said circumstance, while at the time of
granting lease, the same was granted only for a period of three years and
https://www.mhc.tn.gov.in/judis
S.A.No.1277 of 2010
the same was reduced in writing. The plaintiff also conceded the same
and gave an undertaking vide Ex.B.10. Therefore, in view of the
undertaking given by the plaintiff, it should be necessary for him to vacate
the suit property immediately after the completion of lease period. Here it
is a case after violating the said undertaking, the plaintiff has approached
the trial court for the relief that he has to be evicted only on due process
of law. Therefore, the filing of the suit itself is against the undertaking
given by him.
11. Accordingly, I am of the considered view that at the time of
filing the suit, the plaintiff is not in the lawful possession of the suit
schedule property and there is a termination of tenancy. The courts
below have also came to the same conclusion that the plaintiff is not in
the lawful possession of the suit schedule property and therefore, he is
not entitled to the relief of injunction. The said finding is based on correct
factual position. The learned counsel appearing for the appellant has
also fairly conceded that plaintiff's possession in respect of the suit
property is unlawful possession, accordingly, I am of the opinion that no
substantial questions of law arises for consideration in this Appeal.
In the result, the Second Appeal is dismissed. Consequently,
https://www.mhc.tn.gov.in/judis
S.A.No.1277 of 2010
connected miscellaneous petition is closed. No costs.
07.01.2022
Index: Yes/No
Internet: Yes/No
To
1. The Additional District Court,
Fast Track Court, Namakkal
2. The Additional District Munsif,
Namakkal.
https://www.mhc.tn.gov.in/judis
S.A.No.1277 of 2010
R.PONGIAPPAN, J.
ssd
S.A.No.1277 of 2010 and
M.P.No.1 of 2010
https://www.mhc.tn.gov.in/judis
S.A.No.1277 of 2010
07.01.2022
https://www.mhc.tn.gov.in/judis
