JAMNADAS DHARAMDAS Vs. J JOSEPH FARREIRA

JUDGEMENT

(1.) This appeal is by the defendant-tenant by certificate granted by the High Court of judicature at Bombay against its judgment dated 21-1-1969 in Special Civil Application No. 1596 of 1965 granting a decree directing that the defendant shall vacate and deliver peaceful possession not only of the land demised to him under the lease in the suit but also of the three buildings which have been constructed on the demised land.

(2.) By a lease deed dated 14th December, 1948 the plaintiff gave to the defendant on lease two plots Nos. 12 and 13 situated at Sitaladevi Temple Road, Mahim for a period of 15 years commencing from 1st December, 1948 at the yearly rent of Rs.10,200 payable in equal quarterly instalments of Rs.2,550 in advance. The lease deed provided that the defendant was at liberty to erect building and structures on the two plots of land. The defendant agreed to pay and discharge all taxes and outgoings imposed on the above two plots as also on the buildings to be erected by the defendant. On the expiration of the term of 15 years or sooner termination of the lease the defendant agreed to deliver back the possession of the two plots to the plaintiff 'free of all buildings, erections and structures and levelled and put in good order and condition to the satisfaction of the plaintiff'. Cl. IV of the lease provided for determination and forfeiture of the lease in the event of the rents having been allowed to be in arrears for more than 30 days or upon breach of conditions of the lease. The forfeiture clause also provided that upon forfeiture the plaintiff would be entitled to re-enter upon not only the two plots of land but also the structures standing thereon.

(3.) The defendant defaulted not only in payment of rent but also in payment of taxes due in respect of lands and buildings which he erected. The plaintiff filed a suit in 1951 for ejectment. The defendant filed an application for the fixation of standard rent and the standard rent was fixed at Rs.435 per month from September 1, 1950. A compromise was entered into between the parties in the suit on 5th March, 1954 by which the parties agreed on a rent of Rs.435 per month from September, 1950 to February, 1954.