AIROnline 2025 SC 580

Supreme Court Of India

(From : Allahabad)

Hon'ble Judge(s): Sanjay Karol, Joymalya Bagchi , JJ

Transfer of Property Act (4 of 1882) , S.106— General Clauses Act (10 of 1897) , S.27— Termination of tenancy - Deemed service of notice - What amounts to - High Court had set aside ejectment decree passed by Trial court on sole ground that notice under S.106 was not served upon tenant as letter was returned with endorsement "Not Delivered" - Undisputedly, notice was sent to tenant by Registered Post in compliance with S.106 - As per S.27 of General Clauses Act, service made through Registered Post, is deemed to have been made as per law - Notice sent by Registered Post constituted deemed service - Ejectment decree passed by Trial Court was restored Civil Revision No.22 of 2012,D/-07-10-2016 (ALL)-Reversed (Para 15 17)