SAINABA Vs. SHAMSUDEEN

JUDGEMENT

(1.) Can a tenant remaining in possession of the tenanted premises challenge the legality of a Muslim gift deed executed in favour of the landlord on the ground that there has not been a delivery of property, is the question that has come up for consideration in this case.

(2.) Petition schedule building was gifted in favour of the present landlord by the father as per gift deed No.3689/95 of Sub Registry Office, Aluva. Landlord-tenant relationship existed between the petitioner's father and the respondents before the execution of the gift deed. Petitioner's father died on 18.9.2000. Subsequent to his death petitioner continued the C class business conducted by his father. Landlord wanted the tenanted premises so as to conduct a stationary shop and ladies store. Rent Control Petition was filed under S.11(2)(b)and 11(3)of Act 2 of 1965. Tenant resisted the petition contending that there is no bona fides in the plea. It is stated that the petition was not maintainable since petitioner is not the owner of the premises. Further it is also contended that unless and until delivery is effected, gift deed will not come into effect as per the Mohammedan law. Further it is pointed out that landlord is conducting business in the adjacent room of the tenanted premises and consequently he is not entitled to get eviction under S.11(3). At best petitioner could seek eviction only under S.11(8) of the Act.

(3.) Landlord got himself examined as PW. 1. PWs.2 and 3 were also examined. Exts. Al to A17 documents were produced and marked. Second respondent before the Rent Control Court was examined as DW.1. DWs. 2 and 3 were also examined. PW.2 was the Commissioner. Exts. B1 to B3 were marked on the side of the tenant. After considering the oral and documentary evidence, Rent Control Court found that petition is maintainable and the landlord is entitled to get eviction under S.11(3) of the Act. Tenant took up the matter in appeal before the Appellate Authority which was dismissed confirming the finding of the Rent Control Court. Rent Control Court and the Appellate Authority held that landlord is entitled to get eviction under S.11(3) of the Act. It was also found that tenant is not entitled to get the benefit of the second proviso to S.11(3).