- (1.) This appeal is directed against the judgment of the Andhra Pradesh High Court dated April 16, 1987, passed in Second Appeal No. 308 of 1981. By the impugned judgment, the High Court has dismissed the Second Appeal preferred by the appellant. One Bheemarasetti Adinarayana Naidu was the plaintiff in Suit No. O.S. No. 55 of 1967 in the Court of District Munsif, Anakapalli which was renumbered as OS No. 260 of 1969 in the Court of Principal District Munsif, Yellamanchili. Such suit was instituted by the plaintiff for redemption of usufructuary mortgage created by deed dated December 11, 1946 (Ext. A-1) on the basis of the sale deed dated September 19, 1960 (Ext. A-2) under which the said plaintiff purchased the property with a right to redeem. The appellant was the second defendant in the said suit. There is not dispute that at the time of creating such usefructuary mortgage in 1946, the appellant was continuing as a lessee and the lease was to expire in 1948. The appellant contended that his right as lessee continued despite the said usufructuary mortgage and in view of such right continuing, he had acquired non-evictable right and, therefore, there was no question of taking over possession of the property from him by redemption of mortgage. Such contention has not been accepted either by the Court below or by the High Court.
(2.) M. K. Ram Kumar, learned counsel appearing for the appellant has contended that simply on execution of usufructuary mortgage, the right of the lessee does not come to an end unless and until it can be established that such lease-hold interest had been terminated or the lease-hold interest had been surrendered eithr by express conduct of the parties or by necessary implication flowing from the deed of mortgage. Save as aforesaid, it must be held that the lease-hold interest continues notwithstanding creation of usufructuary mortgage. In support of such contention, reliance has been made to the decision of this Court in Gopalan Krishnakutty v. Kunjamma Pillai Sarojini Amma, (1996) 3 SCC 424 . After taking into consideration of the decisions of this Court in Narayan Vishnu Hendra v. Baburao Savalaram Kothawale, (1995) 6 SCC 608 and in Gambangi Appalaswamy Naidu v. Behara Venkataramanayya Fatro, (1984) 4 SCC 382 and in Shah Mathuradas Maganlal and Co. v. Nayappa Shankarappa Malave, (1976) 3 SCC 660 it has been held in Gopalan Krishnakuttys case that simply on the execution of the usufructuary mortgage deed, surrender of tenancy right cannot be inferred but the question of continuance of lease-hold interest upon execution of usufructuary mortgage is required to be decided on the facts situation of the case.
(3.) Mr. Ram Kumar has submitted that there is no automatic merger of interest of the lessee with that of the mortgagee and in the absence of proof of surrender by the defendant of his lease-hold interest and to hold only the right of mortgagee, the plaintiff is not entitled to automatically claim possession of the lease-hold premises by redeeming the mortgage.;