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Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): M. B. Shah, R. P. Sethi , JJ

(A) Transfer of Property Act (4 of 1882) , S.10— Perpetual lease - Condition restraining lessee from alienating leasehold property - Is not illegal or void. (Para 17) (B) Transfer of Property Act (4 of 1882) , S.111(g)— Termination of lease - Prior notice - Necessity - Lease deed executed prior to enforcement of Transfer of Property (Amendment) Act, 1929 - Termination of lease not bad for want of prior notice in writing to lessee. Namdeo v. Narmadabai, AIR 1953 SC 228 and Shri Rattan Lal v. Shri Vardesh Chander, AIR 1976 SC 588, Rel. on. (Para 18) (C) Transfer of Property Act (4 of 1882) , S.111(g)— Perpetual lease - Forfeiture clause - When can be invoked - Express condition accepted by lessee not to alienate leasehold property - Partial alienation not expressly prohibited - Consequently transferee of lessor's right cannot invoke forfeiture clause for determining lease in case of partial alienation by lessee. R.S.A. Nos. 1319-22 of 1996, D/- 27-10-1998 (Kant), Reversed. (Para 21 22) (D) Transfer of Property Act (4 of 188....