Full Judgment Text
REPORTABLE
2023INSC854
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO……………………. OF 2023
(Arising out of Petition for Special Leave to
Appeal (Civil) No.15774/2022)
M/S PAUL RUBBER INDUSTRIES
PRIVATE LIMITED …APPELLANT(S)
VERSUS
AMIT CHAND MITRA & ANR. …RESPONDENT(S)
J U D G M E N T
ANIRUDDHA BOSE, J.
Leave granted.
2. The main point which we have to address in this appeal is
as to what extent the Court can take cognizance of a clause
relating to purpose for which a lease is granted contained in an
unregistered deed of lease for immovable property stipulating its
duration for a period of five years. In the judgment under appeal,
Signature Not Verified
Digitally signed by
SNEHA DAS
Date: 2023.09.25
16:49:31 IST
Reason:
opinion of a Division Bench of the Calcutta High Court is that
1
such deed cannot be received as evidence of any transaction
affecting the property over which the lease is executed. On
27.03.2003, a document captioned “Tenancy Agreement” was
executed by and between one Sabita Mitra (the landlady, since
deceased), now represented before us by her legal heirs being the
two respondents and an incorporated company, Paul Rubber
Industries Private Limited. The latter is the appellant in this
proceeding. In this judgment, we shall refer to the landlady and
her legal representatives as the respondents interchangeably and
the appellant Paul Rubber Industries Pvt. Ltd. shall be described
as defendant. The property in question comprises of
approximately 16 cottahs (one cottah is equivalent to
approximately 720 sq. ft.) of land situated at Radha Madhab
Dutta Garden Lane, within the city of Kolkata. The tenure of the
agreement, as stipulated therein was for a period of five years
with provision for renewal for further five years. There is
stipulation for further renewal for such period and on such terms
2
and conditions as might have been agreed upon by the parties.
This is contained in clause 2 of the agreement. But no such
renewal was effected. First five years of the tenancy stood
completed on 31.10.2007, and a letter was sent by the landlady
on 07.11.2007 seeking enhancement of rent. It does not appear
that the defendant had paid rent thereafter. It had, however,
raised a plea that such rent used to be collected on behalf of the
landlady on due date, but this was stopped after October 2007.
Thereafter, on 06.03.2008, the landlady served a notice requiring
the defendant to vacate the subject-premises with effect from
31.03.2008. In this letter of 06.03.2008, the defendant was
addressed as monthly tenant. Default in payment of monthly rent
was highlighted in this letter. It was also specified therein that
the landlady needed the said premises for her own use and
occupation and for business purpose of her family members.
This letter is being projected by the respondents as notice for
3
fifteen days, as per stipulation of Section 106 of the Transfer of
Property Act, 1882 (herein after “1882 Act”).
3. The tenant had not delivered vacant possession as a result
of which the suit, which gives rise to the present appeal, was
instituted by the landlady on 04.09.2008 before the Civil Judge,
Senior Division at Sealdah, having jurisdiction over the suit
property. The original plaintiff (i.e. the landlady) claimed, inter-
alia, recovery of possession as also decree for mesne profit.
Various defences were set up by the defendant in its written
statement. One of them was that since it was an agreement for
lease under which it was inducted as a tenant and the same was
unregistered, the suit was not maintainable. Another plea of the
defendant was that the subject property stood vested in the State
under the thika tenancy law. This is a special type of tenancy
prevalent in the Kolkata region involving multiple-tier of tenancy
and ownership structure. The defendant claimed to have filed
certain returns before the Thika Controller. This issue was not
4
raised before the High Court and is not in lis before us also. The
defendant in the written statement, denied expiry of tenancy on
31.01.2007. As regards default in payment of rent, we have
already referred to the defendant’s stand. Altogether, five issues
were framed by the Trial Court. The first two issues framed by
the Trial Court related to maintainability of the suit in the form it
was framed and subsistence of cause of action. These two issues
had not been pressed during trial and the Trial Court found that
the suit was maintainable. The other three issues related to the
question as to whether the plaintiff was entitled to the reliefs
claimed or not.
4. The defendant, in its written statement, referred to the said
agreement of 27.3.2003. In paragraphs 6,8 and 10 of the written
statement, main defence of the defendant was disclosed. Plea
was also taken denying default and vesting of the property in the
State under the thika tenancy law. Before us, arguments have
been advanced mainly on legal position of the unregistered
5
agreement and the consequences thereof. Rest of the written
statement contained broad denial of the plaintiff’s claims. We
quote below the said three paragraphs of the written statement:-
As a matter of fact, the plaintiff by representating
“6.
herself to be the Owner/Landlady of the suit premises
inducted the defendant therein as a lessee as would be
evident from the Agreement dated 27.3.2003. The plaintiff
has not sought any leave from this Learned Court to rely
upon the said Agreement neither a copy of which has been
filed. However this defendant craves leave of this Ld. Court
to rely upon the said Agreement at the time of hearing.
The aforesaid Agreement on the face of it was an
Agreement of Lease not registered under the statute and
accordingly the suit is not maintainable.
8. It is denied that the tenancy if at all, expired on
31.01.2007 as the defendant was assured of a renewal by
the plaintiff and the defendant was willing to renew the
same which was known to the plaintiff.
10. The notice of the plaintiff served upon the defendant is
defective. Admittedly the defendant was a Lessee under
the plaintiff on the strength of the aforesaid Agreement and
on expiry of the initial period of five years was subject to a
renewal. The plaintiff never denied the fact of renewal to
the defendant and is therefore put to the strictest proof
thereof.”
Main argument before the Trial Court centred around
legality of the notice. The defendant’s case was that the premises
was let out for manufacturing purpose and in terms of Section
106 of the 1882 Act, a clear six months’ notice was required to be
given. The Trial Court on analysis of evidence found that the suit
6
property was not let out for agricultural or manufacturing
purpose.
5. The Trial Court held:-
“I have no hesitation to hold that the tenancy of the
defendant was month by month governed under the T.P.
Act and after expiry of terms of the lease, the said tenancy
was not extended by the parties with mutual consent as
per provision of the agreement dated 27.03.03. It is the
case of the plaintiff that the defendant is also a defaulter
and he did not pay the rent of the suit premises from
October, 2007. Such contention of the plaintiff is also
admitted by the plaintiff that the rent, municipal charges
and maintenance charges of the suit premises were not
paid by the defendant from October, 2007 but pleaded that
the plaintiff never sent her representative to the defendant
for collection of rent which was the usual practice. From
Ext. 7 which is the notice issued upon the defendant, it
appears that a 15 days clear notice was duly served upon
the defendant by the plaintiff asking him to quit and
vacate the suit premises on and from 31.03.08. It is further
appears from the case record hat during the trial, the
defendant has filed a return before the reasonable office of
Thika Controller for determination of right title interest
under the Thika Tenancy Act along with others which was
registered as Misc. Case 79 & 80 of 2007. From Ext. 8
filed by the plaintiff, it appears that upon hearing the
parties, the Ld. Thika Controller was pleased to hold that
the plaintiff is the recorded owner of the suit premises.
So, from the overall discussion, evidence and materials
on record, I am of view that the suit premises was let out to
the defendant for other purposes other than agricultural or
manufacturing purposes and such tenancy of the
defendant deemed to be a lease from month to month
terminable on the part of either lessor or lessee by 15 days
notice and after expiry of the term of the lease i.e. on
31.10.07, a clear 15 days notice was served upon the
defendant requesting him to quit and vacate the suit
premises and hand over the peaceful possession of the
same to the plaintiff. As such, the plaintiff is entitled to get
relief as prayed for. Hence, the above issues are also
decided in favour of the plaintiff.”
7
(quoted verbatim from the paperbook)
6. The Trial Court found that the tenancy of the defendant was
month by month governed under the 1882 Act and after the
expiry of the lease, the said tenancy was not renewed by the
parties on mutual consent as per the terms and provisions of the
agreement dated 27.03.2003. On the question of Thika tenancy,
the Trial Court recorded that the Thika Controller had already
held that the plaintiff was the owner of the suit premises.
7. The appeal of the defendant was examined by the Division
Bench of the High Court and on considering a large body of
authorities, the High Court found no reason to interfere with the
judgment of the Trial Court. The appeal was dismissed. It was
the view of the High Court that the agreement being unregistered,
the same could not be looked into for determining the rights and
liabilities of the parties and for its duration. On the question as
to whether the purpose of the lease was “manufacturing” or not,
the High Court held that it was for the appellant to establish that
8
factor. The appellant not having adduced any evidence in that
regard, the High Court drew adverse inference on that count and
the Trial Court judgment was not interfered with.
8. For the purpose of adjudicating the present appeal, we need
to look into the provisions of Sections 105, 106 and 107 of the
1882 Act and the provisions of Sections 17 and 49 of the
Registration Act, 1908 (hereinafter “1908 Act”). The said
provisions of the 1882 Act stipulate:-
A lease of immoveable property is
“105. Lease defined.—
a transfer of a right to enjoy such property, made for a
certain time, express or implied, or in perpetuity, in
consideration of a price paid or promised, or of money, a
share of crops, service or any other thing of value, to be
rendered periodically or on specified occasions to the
transferor by the transferee, who accepts the transfer on
such terms.
Lessor, lessee, premium and rent defined.— The
transferor is called the lessor, the transferee is called the
lessee, the price is called the premium, and the money,
share, service or other thing to be so rendered is called the
rent.
[106. Duration of certain leases in absence of written
(1) In the absence of a contract
contract or local usage.—
or local law or usage to the contrary, a lease of immovable
property for agricultural or manufacturing purposes shall
be deemed to be a lease from year to year, terminable, on
the part of either lessor or lessee, by six months’ notice;
and a lease of immovable property for any other purpose
shall be deemed to be a lease from month to month,
terminable, on the part of either lessor or lessee, by fifteen
days’ notice.
9
(2) Notwithstanding anything contained in any other law
for the time being in force, the period mentioned in sub-
section (1) shall commence from the date of receipt of
notice.
(3) A notice under sub-section (1) shall not be deemed to be
invalid merely because the period mentioned therein falls
short of the period specified under that sub-section, where
a suit or proceeding is filed after the expiry of the period
mentioned in that sub-section.
(4) Every notice under sub-section (1) must be in writing,
signed by or on behalf of the person giving it, and either be
sent by post to the party who is intended to be bound by it
or be tendered or delivered personally to such party, or to
one of his family or servants at his residence, or (if such
tender or delivery is not practicable) affixed to a
conspicuous part of the property.]
A lease of immoveable
107. Leases how made.—
property from year to year, or for any term exceeding one
year, or reserving a yearly rent, can be made only by a
registered instrument.
[All other leases of immoveable property may be made
either by a registered instrument or by oral agreement
accompanied by delivery of possession.
[Where a lease of immoveable property is made by a
registered instrument, such instrument or, where there are
more instruments than one, each such instrument shall be
executed by both the lessor and the lessee:]
Provided that the State Government may from time to
time, by notification in the Official Gazette, direct that
leases of immoveable property, other than leases from year
to year, or for any term exceeding one year, or reserving a
yearly rent, or any class of such leases, may be made by
unregistered instrument or by oral agreement without
delivery of possession.]”
Sections 17 and 49 of the 1908 Act read:-
“17. Documents of which registration is compulsory.
— (1) The following documents shall be registered, if the
property to which they relate is situate in a district in
which, and if they have been executed on or after the date
on which, Act No. XVI of 1864, or the Indian Registration
Act, 1866, or the Indian Registration Act, 1871, or the
10
Indian Registration Act, 1877, or this Act came or comes
into force, namely:—
(a) instruments of gift of immovable property;
(b) other non-testamentary instruments which purport or
operate to create, declare, assign, limit or extinguish,
whether in present or in future, any right, title or interest,
whether vested or contingent, of the value of one hundred
rupees and upwards, to or in immovable property;
(c) non-testamentary instruments which acknowledge the
receipt or payment of any consideration on account of the
creation, declaration, assignment, limitation or extinction of
any such right, title or interest; and
(d) leases of immovable property from year to year, or for
any term exceeding one year, or reserving a yearly rent;
[(e) non-testamentary instruments transferring or assigning
any decree or order of a Court or any award when such
decree or order or award purports or operates to create,
declare, assign, limit or extinguish, whether in present or
in future, any right, title or interest, whether vested or
contingent, of the value of one hundred rupees and
upwards, to or in immovable property:]
Provided that the [State Government] may, by order
published in the [Official Gazette], exempt from the
operation of this sub-section any lease executed in any
district, or part of a district, the terms granted by which do
not exceed five years and the annual rents reserved by
which do not exceed fifty rupees.
[(1A) The documents containing contracts to transfer for
consideration, any immovable property for the purpose of
section 53A of the Transfer of Property Act, 1882 (4 of
1882) shall be registered if they have been executed on or
after the commencement of the Registration and Other
Related laws (Amendment) Act, 2001 and if such
documents are not registered on or after such
commencement, then, they shall have no effect for the
purposes of the said section 53A.]
(2) Nothing in clauses (b) and (c) of sub-section (1) applies
to—
(i) any composition deed; or
(ii) any instrument relating to shares in a joint stock
Company, notwithstanding that the assets of such
Company consist in whole or in part of immovable
property; or
11
(iii) any debenture issued by any such Company and not
creating, declaring, assigning, limiting or extinguishing any
right, title or interest, to or in immovable property except in
so far as it entitles the holder to the security afforded by a
registered instrument whereby the Company has
mortgaged, conveyed or otherwise transferred the whole or
part of its immovable property or any interest therein to
trustees upon trust for the benefit of the holders of such
debentures; or
(iv) any endorsement upon or transfer of any debenture
issued by any such Company; or
(v) [any document other than the documents specified in
sub-section (1A)] not itself creating, declaring, assigning,
limiting or extinguishing any right, title or interest of the
value of one hundred rupees and upwards to or in
immovable property, but merely creating a right to obtain
another document which will, when executed, create,
declare, assign, limit or extinguish any such right, title or
interest; or
(vi) any decree or order of a Court [except a decree or order
expressed to be made on a compromise and comprising
immovable property other than that which is the subject-
matter of the suit or proceeding]; or
(vii) any grant of immovable property by [Government]; or
(viii) any instrument of partition made by a Revenue-
Officer; or
(ix) any order granting a loan or instrument of collateral
security granted under the Land Improvement Act, 1871,
or the Land Improvement Loans Act, 1883; or
(x) any order granting a loan under the Agriculturists,
Loans Act, 1884, or instrument for securing the repayment
of a loan made under that Act; or
(xa) any order made under the Charitable Endowments
Act, 1890 (6 of 1890), vesting any property in a Treasurer
of Charitable Endowments or divesting any such Treasurer
of any property; or]
(xi) any endorsement on a mortgage-deed acknowledging
the payment of the whole or any part of the mortgage-
money, and any other receipt for payment of money due
under a mortgage when the receipt does not purport to
extinguish the mortgage; or
12
(xii) any certificate of sale granted to the purchaser of any
property sold by public auction by a Civil or Revenue-
Officer.
[Explanation.—A document purporting or operating to
effect a contract for the sale of immovable property shall
not be deemed to require or ever to have required
registration by reason only of the fact that such document
contains a recital of the payment of any earnest money or
of the whole or any part of the purchase money.]
(3) Authorities to adopt a son, executed after the 1st day of
January, 1872, and not conferred by a will, shall also be
registered.”
……
“ 49. Effect of non-registration of documents required
No document required by section 17
to be registered.—
[or by any provision of the Transfer of Property Act, 1882 (4
of 1882)], to be registered shall—
(a) affect any immovable property comprised therein, or
(b) confer any power to adopt, or
(c) be received as evidence of any transaction affecting
such property or conferring such power,
unless it has been registered:
[Provided that an unregistered document affecting
immovable property and required by this Act or the
Transfer of Property Act, 1882 (4 of 1882), to be registered
may be received as evidence of a contract in a suit for
specific performance under Chapter II of the Specific Relief
Act, 1877 (3 of 1877), or as evidence of any collateral
transaction not required to be effected by registered
instrument.]”
9. The aforesaid provisions were analysed by this Court in the
case of Anthony -vs- K.C. Ittoop & Sons and Others [(2000) 6
SCC 394], and this authority was also cited before the High
Court. This was a case in which the respondent was inducted
13
into possession of a premises under a lease deed for a period of
five years, but the deed was not registered. It has been held in
this judgment:-
“ 11. The resultant position is insurmountable that so far as
the instrument of lease is concerned there is no scope for
holding that the appellant is a lessee by virtue of the said
instrument. The Court is disabled from using the
instrument as evidence and hence it goes out of
consideration in this case, hook, line and sinker
(vide Shantabai v. State of Bombay [AIR 1958 SC 532 :
1959 SCR 265] , Satish Chand Makhan v. Govardhan Das
Byas [(1984) 1 SCC 369] and Bajaj Auto Ltd. v. Behari Lal
Kohli [(1989) 4 SCC 39 : AIR 1989 SC 1806] .
12. But the above finding does not exhaust the scope of the
issue whether the appellant is a lessee of the building. A
lease of immovable property is defined in Section 105 of
the TP Act. A transfer of a right to enjoy a property in
consideration of a price paid or promised to be rendered
periodically or on specified occasions is the basic fabric for
a valid lease. The provision says that such a transfer can
be made expressly or by implication. Once there is such a
transfer of right to enjoy the property a lease stands
created. What is mentioned in the three paragraphs of the
first part of Section 107 of the TP Act are only the different
modes of how leases are created. The first para has been
extracted above and it deals with the mode of creating the
particular kinds of leases mentioned therein. The third
para can be read along with the above as it contains a
condition to be complied with if the parties choose to create
a lease as per a registered instrument mentioned therein.
All other leases, if created, necessarily fall within the ambit
of the second para. Thus, dehors the instrument parties
can create a lease as envisaged in the second para of
Section 107 which reads thus:
“All other leases of immovable property may be made
either by a registered instrument or by oral agreement
accompanied by delivery of possession.”
13. When lease is a transfer of a right to enjoy the property
and such transfer can be made expressly or by implication,
the mere fact that an unregistered instrument came into
existence would not stand in the way of the court to
14
determine whether there was in fact a lease otherwise
than through such deed.”
The same view was broadly reflected in the cases of
10. Shri
Janki Devi Bhagat Trust, Agra -vs- Ram Swarup Jain (Dead)
by Lrs. [(1995) 5 SCC 314] and Satish Chand Makhan and
Others -vs- Govardhan Das Byas and Others [(1984) 1 SCC
369]. Section 107 of the 1882 Act which we have quoted above
stipulates that a lease of immovable property from year to year or
for any term exceeding one year can be made only by a registered
instrument. So far as Section 106 of the said statute is
concerned, in which distinction is made between lease of
immovable property for agricultural or manufacturing purpose
and lease of immovable property for any other purpose, the same
provides that a lease of immovable property for agricultural or
manufacturing purpose shall be deemed to be a lease from year-
to-year terminable by six months’ notice. In other cases,
termination would require fifteen days’ notice. The subject
15
agreement had a duration of five years with a provision for
renewal for a further period of five years. Hence under the first
part of Section 107, for the said lease agreement to be
admissible, registration of the same would have been necessary.
The deeming provision of sub-section (1) of Section 106 so far the
same related to lease for agriculture or manufacturing purpose
would not be applicable as the deed was not registered. The
appellant has argued that the Trial Court had admitted the lease
agreement in evidence, and for determining the purpose of lease,
we can examine the deed. But this argument is flawed. This
provision contemplates lease for manufacturing purpose, in
absence of contract or local law to the contrary, shall be deemed
to be year to year lease. In that case, it would require six months’
notice for termination. But here, the agreement itself provides a
five year duration, and hence ex-facie becomes a document that
requires compulsory registration. That is the mandate of Section
107 of the 1882 Act and Sections 17 and 49 of the 1908 Act. The
16
Court cannot admit it in evidence, as per the judgment in the
case of Anthony (supra). A coordinate Bench in the case of
Shyam Narayan Prasad -vs- V. Krishna Prasad and Ors. [(2018)
7 SCC 646] has re-affirmed this view, referring to Section 49 of
the Registration Act. This is a prohibition for the Court to
implement and even if the Trial Court has taken it in evidence,
the same cannot confer legitimacy to that document for being
taken as evidence at the appellate stage. The parties cannot by
implied consent confer upon such document its admissibility. It
is not in dispute in this case that the period between service of
notice and institution of the suit fell short by four days of
completion of six months. In any case, we do not consider it
necessary to address this question as in our opinion, the
requirement to give six months’ notice does not arise in this case.
That point has not been raised before us.
11. The fault line in the defendant’s case also lies on the point
as to whether the lease was for manufacturing purpose or not,
17
which was examined by the High Court and decided against the
appellant. The defendant tried to establish from the clause of the
lease agreement, statement made in the plaint as also his
evidence before the Trial Court that the lease was for
manufacturing purpose. All these materials no doubt point to
the fact that the lease was given for commercial purpose (as
pleaded in the plaint). In cross-examination, DW-1 had stated
that he was doing business of rubber. In the case of G.
Mackertich -vs- Steuart and Co. Ltd. [(1971) 3 SCC 39], it has
been held that burden of proving that the lease was for
manufacturing purpose lies on the party who claims it to be so.
In the present appeal, it would have been for the defendant
(appellant before us) to discharge this burden, as held by the
High Court. In the case of Shivaji Balaram Haibatti -vs-
Avinash Maruthi Pawar [(2018) 11 SCC 652] as also in a
judgment of the Calcutta High Court in the case of Messrs Shree
Nursing Timber Works and Messrs. Shree Nursing Electric
18
Stores -vs- Sm. Amala Bala Dassi [1973 CWN 522], it has been
held that on this ground, there must be pleading supported by
evidence to prove that the lease was for manufacturing purpose.
12. On behalf of the appellant, however, it was urged, referring
to the provisions of Section 49 of the Registration Act that for
establishing nature and purpose of possession, even an
unregistered document could be looked into as that would come
within the ambit of collateral purpose. On this point, judgment
of this Court in the case of Sevoke Properties Ltd. -vs- West
Bengal State Electricity Distribution Company Limited
[(2020) 11 SCC 782] has been relied upon. In the case of Sevoke
Properties (supra) a coordinate Bench opined that as the
agreement for lease in that case was unregistered, contents of the
instrument were inadmissible in evidence. There was admission
in the written statement of respondent in the case of Sevoke
Properties (supra) by the defendants that they were in
19
occupation under the lease agreement (in controversy in that
case) for a period of fifteen years with effect from 1981 and that
period of lease had expired on 24.05.1996. The issue decided in
that case was whether the lease stood determined by efflux of
time and once it did, what would be the position of the lessee?
The coordinate Bench found that the position of the lessee would
be that of a tenant at sufferance. In that context, it was held that
there was no necessity to terminate the lease under Section 106
of 1882 Act. That case was decided on the basis of admission in
written statement and has no application to the facts of the
present case. The observation made in the case of Sevoke
Properties (supra) that only purpose for which the lease can be
looked at for assessing nature and character of the possession
was in that context and that judgment proceeded on the basis
that the period of lease had expired on a certain date. This
decision is not an authority for the proposition that nature and
character of the possession in an unregistered lease deed could
20
always constitute collateral purpose so that the Court could
examine the deed for that reason. The purpose for which lease is
granted forms an integral part of the lease deed in this case and
this very issue forms one of the main disputes. The expression
“collateral purpose” has been employed in proviso to Section 49 of
the Registration Act to imply that content of such a document
can be used for purpose other than for which it has been
executed or entered into by the parties or for a purpose remote to
the main transaction. This view was taken by this Court in an
earlier decision, in the case of K.B. Saha and Sons Private
Limited -vs- Development Consultant Limited [(2008) 8 SCC
564]. The position of law on this point has been summarized in
paragraph 34 (of the report) in this judgment:-
“ 34 . From the principles laid down in the various*
decisions of this Court and the High Courts, as referred to
hereinabove, it is evident that:
1. A document required to be registered, if unregistered is
not admissible into evidence under Section 49 of the
Registration Act.
21
2. Such unregistered document can however be used as an
evidence of collateral purpose as provided in the proviso to
Section 49 of the Registration Act.
3. A collateral transaction must be independent of, or
divisible from, the transaction to effect which the law
required registration.
4. A collateral transaction must be a transaction not itself
required to be effected by a registered document, that is, a
transaction creating, etc. any right, title or interest in
immovable property of the value of one hundred rupees
and upwards.
5. If a document is inadmissible in evidence for want of
registration, none of its terms can be admitted in evidence
and that to use a document for the purpose of proving an
important clause would not be using it as a collateral
purpose.”
13. In the case of Rai Chand Jain -vs- Miss Chandra Kanta
Khosla [(1991) 1 SCC 422], dispute arose as to whether certain
premises were let out for residential purpose or as to whether
there was an oral agreement of letting out the premises to the
tenant, for running a press. It was in that perspective, it was held
in the said case that a lease deed though unregistered, could be
considered for collateral purposes to show the purpose for which
the premises was leased out. Thus, the lease deed was referred to
for the sole purpose to defeat the claim of subsistence of an oral
agreement. The ratio of this authority has been considered in the
22
case of K.B. Saha and Sons Private Limited (supra) and we
follow that ratio. In the case of Satish Chand Makhan (supra),
another coordinate Bench of this Court declined to accept
admissibility of an unregistered lease agreement for determining
duration of the lease (9 years in that case) on the reasoning that
terms of lease would not constitute collateral purpose. It was
observed in this judgment that “nature and character of
possession” could constitute collateral purpose but that was not
the point which was directly in lis before this Court. In our
opinion, nature and character of possession contained in a flawed
document (being unregistered) in terms Section 107 of the 1882
Act and Sections 17 and 49 of the Registration Act can form
collateral purpose when the “nature and character of possession”
is not the main term of the lease and does not constitute the
main dispute for adjudication by the Court. In this case, the
nature and character of possession constitutes the primary
dispute and hence the Court is excluded by law from examining
23
the unregistered deed for that purpose. In respect of the suit out
of which this appeal arises, purpose of lease is the main lis, not a
collateral incident.
14. We, however, need not further dilate on this question. The
lease was for use by the predecessor of the appellants “for the
purpose of his business and/or factory.” The property was
described in the schedule to be estimated 16 cottahs of land
“with a factory shed/godown space”. Such description would not
be sufficient to establish that the same was for manufacturing
purpose. In the decision of this Court in Allenbury Engineers
Pvt. Ltd. -vs- Ramkrishna Dalmia and Others [(1973) 1 SCC 7],
the expression ‘manufacturing purpose’ as employed in Section
106 of the 1882 Act was explained to mean:-
“8…The expression “manufacturing purposes” in Section
106, thus, means purposes for making or fabricating
articles or materials by physical labour, or skill, or by
mechanical power, vendible and useful as such. Such
making or fabricating does not mean merely a change in
an already existing article or material, but transforming it
into a different article or material having a distinctive
name, character or use or fabricating a previously known
article by a noval process.”
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15. In Park Street Properties Private Limited -vs- Dipak
Kumar Singh and Another [(2016) 9 SCC 268], which was cited
in the case of Sevoke Properties (supra), it was observed that in
the absence of a registered instrument, the courts are not
precluded from determining the factum of tenancy from other
evidence on record as well as the purpose of tenancy. In this
case, factum of creation of tenancy has been established. But the
purpose of tenancy, so as to attract the six months’ notice period
under Section 106 of the 1882 Act cannot be established by such
evidence as in such a situation, registration of the deed would
have been mandatory. The onus would be on the defendant to
establish the fact that manufacturing activity was being carried
on from the demised premises. A mere statement by the DW-1 to
which we have referred earlier or the purpose of lease as specified
in the lease agreement would not be sufficient to demonstrate the
purpose of lease to be for manufacturing. This could be proved by
explaining what kind of work was being carried on in the factory
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shed. In such a situation also, the registration of the deed would
have been necessary. In absence of such registration, tenancy
would have been of “month to month” character. For these
reasons, we do not think the High Court erred in law in
dismissing the defendant’s appeal. The present appeal shall stand
dismissed on the same rationale.
15. Pending application(s), if any, shall stand disposed of.
16. There shall be no order as to costs.
……………………………….J.
(ANIRUDDHA BOSE)
……………………………….J.
(VIKRAM NATH)
NEW DELHI;
th
SEPTEMBER 25 , 2023.
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