- (1.) This order shall dispose of Civil Appeal No. 4978 of 2000 and Civil Appeal No. 4979 of 2000. A common order is being passed in both the appeals as the appeals are interdependent and the decision in one appeal would affect the result of the other appeal. Rampuria Industries & Investments Ltd. being the landlord has filed Civil Appeal No. 4979 of 2000 whereas Nellimarla Jute Mills Co. Ltd. being the tenant has filed Civil Appeal No. 4978 of 2000. For convenience sake the parties would be referred as landlord and tenant. Reference may not be treated as a finding regarding their inter se relationship.
(2.) Landlord by a registered lease deed dated 10.12.1973 leased a 5000 sq ft flat situated at 3-A, Shakespeare Sarani, Calcutta to the tenant for a period of 21 years w.e.f. 1.3.1974 at a rent of Rs. 5000 per month for the entire period of lease. It was stipulated in the lease that on the expiration of the lease by efflux of time the tenant would deliver possession of the demised premises to the lessor "peaceably and quietly". Landlord issued a notice dated 30.12.1994 to the tenant intimating it of the impending expiry of the lease and requesting it to vacate the demised premises by 1.3.1995 i.e. the date of determination of the lease.
(3.) The tenant filed Title Suit No. 603 of 1995 against the landlord in the City Civil Court, Calcutta seeking, inter alia, a declaration that the lease was a monthly tenancy and protected under the West Bengal Tenancy Act, 1956 (for short "the Act"). The landlord after the expiry of the period of lease on 7.4.1995 filed Suit No. 119 of 1995 in the High Court of Calcutta claiming a decree for vacant possession of the demised premises and for mesne profits per diem on and from 2.3.1995 till vacant possession was made over to it. It was contended by the landlord that the tenant, being in illegal occupation of the premises, was a trespasser after 1.3.1995. It, therefore, valued the suit at the market value of the premises u/s. 7(vi)(a) of the West Bengal Court Fees Act, 1970 (10 of 1970) (hereinafter referred to as "the Court Fees Act"). The market value of the premises was assessed at Rs. 10 lakhs and, ad valorem, maximum court fee of Rs. 10,000.00 paid on the said valuation.;