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Judgment
A. Ramamurthi, J.—The defendant in the suit is the appellant.
The case in brief is as follows:- The Schedule property absolutely belongs to the plaintiff Charities and the defendant is a tenant on a monthly
rent of Rs.400/= payable on the first week of every succeeding month. On the direction of HR & CE Department, the plaintiff was directed to fix a
fair rent in comparison with other adjacent non-residential buildings. The plaintiff fixed the rent and sent a notice dated 03.10.1985, for which the
defendant did not send any reply. The defendant cannot continue his tenancy in view of his non-cooperation with the Charities welfare. The plaintiff
sent a legal notice dated 31.10.1985 terminating the tenancy with the end of November 1985 and called upon him to vacate and deliver
possession. The defendant successfully evaded to receive the notice and it was returned with an endorsement as ''not found'' from 01.11.1985 to
25.11.1985. Hence, the suit filed to direct the defendant to deliver vacant possession of the property.
The defendant company in the written statement contended that the plaintiff has no manner of right to fix the monthly rent unilaterally and claim the
same from them. The plaintiff sent a letter dated 03.10.1985 fixing the rent at Rs.5/= per sq.ft. and made a demand of an exorbitant amount of
Rs.6,197-50 and claimed arrears of Rs.3,38,307-50. A suitable reply was also sent by the defendant. The defendant had not received the lawyer
notice dated 31.10.1985 alleged to have been sent terminating the tenancy. In the absence of proper notice to quit u/s 106 of Transfer of Property
Act, the suit itself is liable to be dismissed in limini. Subsequent to the notice, the demand was made for rent and by such conduct, there had been
waiver of the said notice. The tenancy of the defendant is protected under the Tamil Nadu Buildings (Lease and Rent Control) Act and it is also
not disclosed whether the plaintiff is a Public Charities entitled to invoke the benefit of the exemption. The suit as framed is not maintainable in the
absence of all the trustees joining the suit and the fit person alone is not entitled to represent the plaintiff.
The trial court framed six issues and on behalf of the plaintiff, P.W.1 was examined and Exs.A-1 and A-2 were marked and on the side of the
defendant, neither any witness was examined nor any document was marked. The trial court dismissed the suit and aggrieved against this, the
defendant preferred A.S. No. 413 of 1989 on the file of VI Additional Judge, City Civil Court, Madras and the learned Judge after hearing the
parties, allowed the appeal, set aside the judgment and decree of the trial court and decreed the suit granting three months time to vacate.
Aggrieved against this, the defendant has come forward with the present second appeal.
At the time of admission of the second appeal, this Court framed the following substantial questions of law for consideration:
(1) Whether the lower appellate court has properly appreciated and applied to the facts of this case the principles governing the service of notice
of termination especially when there has been no actual service of such notice on the tenant ?
(2) Whether there has been a misconstruction and an omission to construe the material evidence on record by the lower appellate court when it
chose to reverse the judgment and decree of the trial court ?
Heard the learned counsel for the parties.
It is not in dispute that the schedule mentioned property belong to the plaintiff Charities. The defendant is the tenant on a monthly rent of
Rs.400/= payable on the first week of every succeeding month. The plaintiff sent a notice fixing a fair rent as per the direction of HR & CE
Department and sent to the defendant on 03.10.1985 and no reply was received. Subsequently, the plaintiff sent a legal notice dated 31.10.1985
under the original of Ex.A-1 terminating the tenancy of the defendant and called upon him to vacate and deliver vacant possession; but the
defendant successfully evaded to receive the same from 01.11.1985 to 25.11.1985 and Ex.A-2 is the returned cover. Now, the plaintiff Charities
has filed the suit directing the defendant to deliver vacant possession of the schedule mentioned property.
The trial court dismissed the suit, whereas the lower appellate court reversed the finding and the suit was decreed. The learned counsel for the
appellant/defendant contended that there was no valid termination of tenancy u/s 106 of Transfer of Property Act. There is admission on the part
of P.W.1 that Ex.A-1 notice has not been served on the appellant. P.W.1 also stated that he is not aware of the location of the suit property and
also the portion occupied by the defendant. The lower appellate court erred in holding and applying the presumption u/s 114 of the Evidence Act.
The appellant had denied the service of notice dated 03.10.1985 even in the written statement.
There is no dispute between the parties relating to the relationship as landlord and tenant. The only question raised by the learned counsel for the
appellant is that there is no valid notice as contemplated u/s 106 of Transfer of Property Act. The notice has not been served on the appellant and
hence, it cannot be construed under law that there is a valid notice. The learned counsel for the appellant also relied upon R. Jayachandran ..vs..
Soletti Lakshmana Chettiar Trust, rep. by its Managing Trustee N.K. Sreeramulu Chetty 1989 II MLJ 452 for the following principle:
When a notice has been sent by post, a presumption arises in law that the notice has reached the addressee. But when the postal cover itself has
come back such presumption goes. Similarly, when the addressee refutes that he received any notice sent in a postal cover, then also there cannot
be any such presumption and it is for the sender to prove service of notice"".
There is no dispute about the principle, but the applicability of the same depends upon the facts and circumstances in each case.
It is admitted that Ex.A-2, the returned cover contained the correct and proper address relating to the appellant. It is also admitted that the
appellant is running a non-residential business in the demised portion. A perusal of the cover also indicates that from 01.11.1985 to 25.11.1985
the appellant had not chosen to receive the same. It is not the case of the appellant that the shop was closed during the period of 25 days. An
endorsement made by the postman on the cover as ''not found''. Under the circumstance, the only conclusion that can be drawn is that the
appellant had deliberately evaded to receive the notice for a period of 25 days and now trying to take advantage of the same and defend the suit
filed by the plaintiff. When the cover contains a correct address, the burden should be naturally on the appellant to establish that either the shop
was closed or the concerned person was not available to receive the same. When the business has been carried on during the relevant period, it
can be safely concluded that the appellant had deliberately evaded to receive the notice. The plaintiff being the owner of the property, can be
expected to give notice only to the correct address and if the tenant deliberately evades to receive the same, the plaintiff cannot be found fault for
and the appellant is not entitled to take advantage of his own mistake. The lower appellate court had also relied upon Kaliappa Nadar ..vs..
Amirtha Valavandammal 1972 TLNJ 546 in support of the contention, simply because P.W.1 happened to be a Clerk in the Charities stated in the
course of evidence that he was not aware of the place where the property situated, the suit cannot be dismissed. When the relationship of the
landlord and tenant is admitted and as the respondent had positively established that there was a valid notice issued u/s 106 of Transfer of Property
Act, then necessarily the plaintiff is entitled to get recovery of possession. The lower appellate court has correctly appreciated the legal position
and there is no reason to interfere with the same.
For the reasons stated above, the second appeal fails and is dismissed. The appellant is granted three months time to deliver vacant possession
of the property and he should also file an affidavit of undertaking that he would pay the arrears of rent, if any within that period. No costs.