AIR 1950 NAGPUR 233

Nagpur High Court

Hon'ble Judge(s): Mangalmurti, R. Kaushalendra Rao , JJ

Transfer of Property Act (4 of 1882) , S.106, S.110— Tenancy from month to month - Notice to quit. I.L.R. 1937 Naa. 214: AIR (24) 1937 Nag. 139: 170 I.C. 790, OVERRULED. A periodical tenancy such as from month to month is not governed by S.110, Transfer of Property Act, and hence the first day of the month need not be omitted from the period of notice to quit. It is a tenancy to which S.106 applies and the notice to quit must expire with the end of a month of the tenancy: AIR (30) 1943 Bom. 306, Rel. on.; AIR (19) 1932 P.C. 279, Disting.; I.L.R (1937) Nag 214: A.I.R (24) 1937 Nag. 139 : 170 I.C. 790, OVERRULED.(Para 4 5) Annotation: ('50-Com.) Transfer of Property Act, S.106, N.40, S.110, N.1 Pt.9.