LAWS(MAD)-2010-1-240

ASMATH BEGUM Vs. M R DEVARAJAN

Decided On January 18, 2010
ASMATH BEGUM Appellant
V/S
M.R.DEVARAJAN Respondents

JUDGEMENT

(1.) The revision petitioner/defendant has preferred this civil revision petition as against the judgment and decree dated 14.11.2005 in Ejectment Suit No.52 of 2004 passed by the Learned IV Judge, Court of Small Causes, Chennai.

(2.) The Germine facts of the respondent/plaintiff's case are as follows: The respondent/plaintiff is the absolute owner of the land over which the superstructure bearing old Door No.4, New No.5, Mottai Garden, First Lane, Old Washermenpet, Chennai 21 rests. The petitioner/defendant's husband V.M.Sulaiman became the tenant under the respondent/plaintiff's father Rajagopal in respect of vacant land measuring 722 (38 X 19) Sq.Ft. on a monthly rent of Re.1/-. Later, the revision petitioner/defendant's husband built up the superstructure on the vacant land leased out to him and was paying the monthly rent in respect of the land regularly. Lastly, the petitioner/defendant's husband paid Rs.5/- per month towards land rent to the respondent/plaintiff and after his demise, the revision petitioner/defendant was paying a land rent of Rs.10/- per month to the respondent/plaintiff. The revision petitioner/defendant paid the land rent for the month of March 2000 and from April 2000 onwards, the land rent was not paid in spite of repeated demands. Therefore, the respondent/plaintiff caused a notice dated 27.4.2003, and called upon the revision petitioner/defendant to pay the arrears of rent. The respondent/plaintiff terminated tenancy of the revision petitioner/defendant and called upon to vacate the suit property by the end of 31.7.2003 and offered a sum of Rs.1,00,000/- to the revision petitioner/defendant as compensation for the superstructure as per Section 11 of the MADRAS CITY TENENATS' PROTECTION ACT, 1921. The petitioner/defendant received the notice on 30.4.2003 and gave a reply dated 14.5.2003 mentioning false and fictitious allegations. The revision petitioner/defendant did not comply with the respondent/plaintiff's demand and therefore, the present suit was laid to quit and deliver vacant possession of the land described in the schedule.

(3.) The case of the revision petitioner/defendant is set out below: The respondent/plaintiff is not the owner of the suit property. The superstructure on the suit land, originally owned by one Abdul Baseeth on the leasehold right of the land from the father of the respondent/plaintiff. He sold the superstructure along with the lease hold right to G.B. Abdul Majeed, son of Babu Sahib by a registered sale deed dated 17.9.1945 (vide document No.556/1945) on the file of the Registrar of Madras and Chenglepet. The leasehold right was purchased by the said Abdul Majeed from the father of the respondent/plaintiff M.K.Rajagopal Chettiar after payment of the compensation determined by this Court in Ejectment Suit No.3458/1947. Thus, Abdul Majeed became the absolute owner of the land and superstructure of the suit property. The respondent/plaintiff had no right to claim the suit property after 1947. The said Abdul Majeed executed a will bequeathing the suit property to his son G.M.Abdul Wahab on 22.2.1959. In turn the said Abdul Wahab sold the house and the land by means of a registered sale deed dated 19.10.1963 to one Karima Jan in respect of the premises No.16, Mottai Garden, First Lane bearing Door No.5. Later, Karima Jan sold the property to the husband of the revision petitioner/defendant on 12.2.1982 by means of registered sale deed (vide document NO.177/82).