AIR 1933 ALLAHABAD 756(2) ::AIROnline 1933 All 17 ::AIROnline 1933 All 18

Allahabad High Court

Hon'ble Judge(s): Niamatullah, Rachhpal Singh , JJ

Transfer of Property Act (4 of 1882) , S.106, S.111— S. 106 has no application when period of lease is fixed by contract - Tenant is not entitled to notice after expiry of period. Section 106 does not apply to cases in which the parties under their agreement, fix a period for the lease. After the expiry of the period, the tenant is only a tenant at sufferance and is not entitled to any notice to quit.