- (1.) Leave granted.
(2.) This appeal by special leave arises from the judgment of the learned Single Judge of the Kerala High court, made on 24/6/1996 in SA No. 2 of 1993.
(3.) The short question that arises for consideration is whether the respondents are entitled to terminate the lease granted to the appellant. Clause 6 of the lease deed reads as under: "the lessee need not surrender and the lessor cannot claim to recover the property or the management of the institution from the Society so long as it is used for the purpose of an educational institution. But if it ever happens that the site and buildings are used for purposes other than those for which they are intended and/or the lessee finds it not possible to manage the institution as an educational institution, the lessor will have the absolute right of re-entry. ";