Orr and Others vs Rakkumarathi

Admittedly the relation of landholder and tenant subsisted between the parties to the suit and even in these proceedings it is not the defendant''s

case that such relation has terminated. They tender a patta which implies the continuance of that relation. It is difficult to understand how they can

insert in the patta words implying that any land or lauds comprised therein belong not to the tenant but to another person, viz., Pattadar No. 57. To

compel the plaintiff to accept such a patta would be to compel her to accept a document denying her right to the property. No doubt where there

has been a transfer of a tenant''s interest to a third party and the transfer is admitted by the parties concerned, it is competent to, and may be the

duty of, the landholder to treat the transferee as the tenant; but where there is a dispute as to the transfer of the rights it is not competent to the

landholder to determine the question for himself and refuse to grant patta to the party who was the tenant prior to the dispute. He is to proceed on

the footing that the tenancy continues until the third party setting up the cessation of the tenancy establishes it in a way binding upon the original

tenant. The appeal therefore fails, and is dismissed with costs.