AIR 1979 SUPREME COURT 1745 ::(1979) 3 MahLR 273 ::1979 MPLJ 71 ::(1979) MPLJ 719 ::1979 (4) SCC 214 ::(1979) 5 All LR 573 ::1979 5 All LR 573 ::1979 BLJR 742 ::1979 BBCJ 106 ::1979 MPRCJ 92 ::(1979) Mah LJ 773 ::1979 MPRCJ 82 ::(1979) 2 RenCR 352 ::1979 (2) RentLR 235 ::1979 (2) RenCJ 350 ::(1979) 2 RenCJ 358 ::1979 RajLR 472 ::(1979) ILR SC 163 ::ILR 1979 HP 163

Supreme Court Of India

(From: Madras)*

Hon'ble Judge(s): Y. V. Chandrachud, R. S. Sarkaria, N. L. Untwalia, P. N. Shinghal, P. S. Kailasam, O. Chinnappa Reddy, E. S. Venkataramiah , JJJ

Transfer of Property Act (4 of 1882) , S.106, S.111(g), S.111(h)— Eviction against tenant under any State Rent Control Act - Giving of notice under Section 106 T. P. Act - Not necessary - Determination of lease by forfeiture - Mode. AIR 1976 SC 588; AIR 1975 SC 1111; AIR 1974 SC 2061; AIR 1967 SC 1419; AIR 1965 SC 101; AIR 1963 SC 120; AIR 1971 J and K 20, AIR 1971 Delhi 98; AIR 1965 Mys 65; AIR 1959 Raj 59; AIR 1952 Madh B 121; AIR 1964 Cal 1 (SB); AIR 1964 Pat 401 (FB); AIR 1969 Punj and Har 110 (FB) (1969) 2Mad LJ 585 and AIR 1949 Mad 387, Overruled. Tamil Nadu Buildings (Lease and Rent Control) Act (18 of 1960) , S.10— In order to get a decree or order for eviction against a tenant under any State Rent Control Act it is not necessary to give notice under Section 106 T. P. Act. Determination of a lease in accordance with the Transfer of Property Act is unnecessary and a mere surplusage because the landlord cannot get eviction of the tenant even after such determination. The tenant continues to be so even thereafter. That being so, making out a case under the Rent Act for eviction of the tenant by itself is sufficient and it is not obligatory to found the @page-SC1746 proceeding on the basis of the determination of the lease by issue of notice in accordance with Section 106 of the T. P. Act. On the question of r....