KALIKUTTY Vs. KRISHNA IYER

JUDGEMENT

(1.) This Second Appeal is by the defendants. The suit wherefrom it arises was for eviction and the defence raised was that the defendants were entitled to fixity of tenure under the Cochin Verumpattomdars Act VIII of 1118. That defence found favour with the District Munsiff of Irinjalakuda who tried the suit but his decision was reversed on appeal by the learned Temporary Additional District Judge of Anjikaimal who heard the plaintiffs appeal from the Munsiffs decision. The defendants have hence preferred this second appeal.

(2.) Before the Munsiff the suit proceeded on the basis that unless the plaintiff succeeded in satisfying the court that he required the holding bona fide for building residential quarters for himself no decree for eviction can be passed. The learned Munsiff was not satisfied that the said requirement was made out on the evidence in the case. The learned Appellate Judge came to exactly the opposite conclusion as to the effect of the evidence. Before him the plaintiff had taken a point that the lease in question did not fall within the purview of the Cochin Verumpattomdars Act, in that the lease comprised of buildings owned by the landlord and the thereof, together with the paramba on which the said buildings stood. The learned Judge however did not express any opinion on this matter but as mentioned already proceeded to pass a decree in favour of the plaintiff on the ground that he has satisfied the requirements as laid down by Cl.(f) of sub-s. (1) of S.8 of the Verumpattomdars Act. Before us in second appeal the defendants learned counsel very vehemently attacked the learned Judges finding and also raised several other nice questions. We are however of opinion that the second appeal should fail on the short ground that S.3 Cl.(c) of the Verumpattomdars Act exempts leases of the kind we have before us in this case from the operation of the provisions in the Act relating to fixity of the tenure.

(3.) Admittedly the lease in question is not only of a garden land but also of the building standing on it belonging to the landlord. S.3 of the Act enacts that the Act shall not apply to leases referred to in Cls. (a) to (f) thereof and Cl.(c) is in these terms:-