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Syed Mohsenuddin v. Baikuntha Chandra Sutradhar
Structured Summary of the Full Bench Judgment (Mookerjee, C.J.)
Factual and Procedural Background
Two persons, Durga Charan and Gunamoy, held a non-transferable occupancy holding from the Plaintiffs (landlords). The holding comprised ten plots and the annual rent was Rs. 13-2-0. On 17 December 1915 the tenants sold a portion of their holding to the first Defendant. The landlords (not party to that sale) sued the tenants for recovery of arrears of rent. The tenants refused to pay rent for the whole holding on the ground that a portion had been transferred; that defence failed. The parties then reached an arrangement in which the tenants surrendered to the landlords the land they had sold and took settlement of the remainder at a reduced annual rent of Rs. 6-4-0. On that basis a decree for a reduced sum was entered in favour of the landlords.
The landlords subsequently instituted the present suit grounded upon the alleged surrender, seeking to eject the transferee (the first Defendant) from the plots in his possession. The Defendant contested the validity of the surrender in the trial Court. The trial Court answered the raised issue "Is the istafa valid and sufficient? Is the Plaintiff entitled to get khas possession?" in the affirmative and decreed the suit. The Subordinate Judge (on appeal) reversed that decision. The Division Bench identified a conflict of opinion on the competence of an occupancy raiyat who had transferred part of a non-transferable holding to surrender that transferred portion and referred the specific question to a Full Bench. The Full Bench heard the matter and delivered the present judgment.
Legal Issues Presented
- At trial the principal issue raised: "Is the istaf(a) (surrender) valid and sufficient? Is the Plaintiff entitled to get khas possession?" (trial issue answered affirmatively by trial Court).
- The Full Bench–referred question (as explicitly framed by the Division Bench): "When an occupancy raiyat has transferred part of his non-transferable holding, is he competent to surrender to his landlord the portion so transferred, either by surrender of that portion alone or by surrender of the whole inclusive of such portion?"
Arguments of the Parties
Plaintiff (landlord) / Appellant's Arguments
- The landlords relied on the surrender executed by the original tenants after the sale; on the basis of that surrender they claimed title to eject the transferee (the Defendant) from the plots he held.
- Implicit in the plaintiffs' approach was the contention that the original tenants were entitled to surrender what they had previously transferred, thereby enabling the landlords to recover possession from the transferee.
Defendant / Respondent's Arguments
- The Defendant contested the validity of the surrender and maintained that there could be no valid surrender of what had already been transferred to a third party.
- In short, the respondent argued that the prior transfer to the Defendant precluded the tenants from surrendering the transferred portion in a manner that would defeat the transferee's interest.
Table of Precedents Cited
| Precedent | Rule or Principle Cited For | Application by the Court |
|---|---|---|
| Durgaprasad v. Doula Gazi | Held that transfer by an occupancy raiyat of part of his non-transferable holding does not entitle the landlord to recover possession by ejecting the transferee. | Used to show that the sale of a portion did not forfeit the tenancy nor give landlord a right of re-entry as a matter of law. |
| Durga Charan v. Pandabnath | Cited among earlier authorities supporting the principle in Durgaprasad. | Relied upon as antecedent authority for the proposition that part-transfer does not entitle landlord to eject a transferee. |
| Kabil Sardar v. Chandernath | Cited among earlier authorities supporting the same proposition. | Referenced as part of the line of authorities confirming transfer of part does not ordinarily permit landlord to recover possession. |
| Dayamayi v. Anandamohan | Full Bench ruling that transfer of part is operative against the raiyat and landlord is not ordinarily entitled to recover possession unless abandonment, relinquishment or repudiation of tenancy occurred. | Applied to explain why the landlord in the present case sought ejectment only on the basis of a subsequent surrender rather than as a direct consequence of the transfer. |
| Albany's case | Illustration of the elementary rule that powers (except collateral or those coupled with a trust) may be suspended or destroyed by the person competent to exercise them. | Used to introduce the general doctrinal background that a power can be extinguished by inconsistent dealings. |
| Nocl v. Henley | Referenced for the rule applying to present and future powers and to personal as well as real estate. | Cited as authority for the proposition that powers can be suspended or destroyed by the donee's acts. |
| West v. Berney | Statement that dealing with the estate so as to create interests inconsistent with the exercise of a power must extinguish that power ("not permitted to a man to defeat his own grant"). | Quoted and relied on to support the view that a donee's inconsistent dealings can determine or extinguish an option to exercise a power. |
| Smith v. Death | Authority stating that a dealing inconsistent with exercise of power extinguishes that power (doctrine of approbate and reprobate). | Used as a principal historical authority establishing the general rule that inconsistent dealings determine the option to exercise a power. |
| Cunynghame v. Thurlow | Listed among cases discussed by Lord St. Leonards concerning powers. | Cited as part of the doctrinal lineage described in the judgment. |
| Bickley v. Guest | Listed among authorities concerning powers. | Included within the array of authorities supporting the general doctrinal proposition. |
| Smith v. Houblon | Listed among authorities concerning powers. | Included among the historical authorities relied on for the general principle. |
| Horner v. Swann | Followed as settled law that a person cannot defeat his own grant by inconsistent dealings. | Mentioned as affirming the settled law described in earlier authorities. |
| Hurst v. Hurst | Cited as a case applying the same principle by Romilly, M.R. | Relied upon as part of the line of cases applying the extinguishment principle. |
| Davies v. Huguenin | Applied the principle (by Wood, V.C.) that inconsistent dealings extinguish the exercised power. | Referenced as part of the judicial application of the doctrine. |
| Issac v. Hughes | Cited (James, V.C.) among cases applying the general doctrine. | Included in the sequence of authorities acknowledging the rule. |
| Doed Wigan v. Jones | Cited (Lord Tenterden, C.J.) among authorities applying the principle. | Referred to as part of the supporting case law. |
| Piers v. Tiute | Cited (Plunket, L.C.) among related authorities. | Mentioned as part of the doctrinal background. |
| Green v. Green | Cited (Sugden, L.C.) among cases recognising this principle. | Used as another judicial example of application. |
| In re Chambers | Cited (Smith, M.R.) among the line of decisions on powers/defeating grants. | Included as part of the authority base for the general rule. |
| Re Hanock | Lindley, L.J., approved that any dealing inconsistent with exercise of power must put an end to it. | Relied upon to support the proposition that inconsistent dealing extinguishes a power. |
| Foakes v. Jackson | Mentioned as having been adopted by Farwell, J., supporting the extinguishment proposition. | Used to show judicial acceptance of the doctrine. |
| Nottidge v. Darling | Noted for aligning with Scrope v. Offley: a donee cannot exercise power so as to derogate from his prior grant or covenant. | Applied to demonstrate that prior grants/covenants operate as a release or limit on later exercise of power. |
| Re Evered | Court of Appeal ruled that any act purporting to exercise a power which would defeat a prior dealing is invalid to that extent. | Used to underline that purported exercises of powers cannot defeat prior inconsistent dealings. |
| In re Sugden's Trusts | Cited among modern decisions discussing nuances whether a dealing has created interests inconsistent with the power. | Referenced to show that questions of construction and inconsistency can be intricate. |
| Scrope v. Offley | House of Lords authority to the effect that a donee who has executed a grant or covenant dealing with the subject matter cannot later exercise the power so as to derogate from that grant. | Cited (via Nottidge v. Darling) to support the principle that prior grants/covenants restrict later exercises of power. |
| Long v. Rankin | Mentioned among cases raising niceties about whether a dealing creates interests inconsistent with the power. | Noted as part of a list of authorities on fine points of construction. |
| Warburton v. Farn | Listed among cases concerning potential inconsistency between dealing and power. | Included in the catalogue of relevant decisions. |
| Alexander v. Mills | Listed among cases relating to the contours of the doctrine. | Mentioned as part of the jurisprudential background. |
| Hardaker v. Moorehouse | Listed among authorities concerning questions of inconsistency between dealing and power. | Referenced as another relevant decision. |
| Langley v. Conlan | Case in which Rugg, C.J., held that a donee of a general power who made a conveyance in mortgage with covenants of warranty and received consideration for his own use was estopped from later exercising the power to the prejudice of the mortgagee. | Used to illustrate the estoppel-based strand of authority where inconsistent dealing precludes later exercise of the power. |
| Columbia Trust Go v. Christopher | Cited for the ground that a person is not permitted to defeat his own grant (alternative to estoppel rationale). | Relied upon to contrast bases for the rule (estoppel vs. not permitting one to defeat own grant). |
| Mc Fall v. Kirkpatrick | Cited similarly for the proposition that one cannot defeat his own grant. | Used to support the "not permitted to defeat his own grant" rationale. |
| Aldin v. Latimer Clark Muirhead Co. | Part of a series of cases illustrating broad application of the "not defeat your own grant" principle. | Referred to as analogous authority on the wide application of the principle. |
| Cable v. Bryant | Listed among cases illustrating the principle. | Referenced as analogous support. |
| Browne v. Flower | Listed among cases illustrating the principle. | Included among illustrative authorities. |
| Schwann v. Cotton | Listed among cases illustrating the principle. | Referred to as further example. |
| Derry v. Sanders | Listed among cases illustrating the principle. | Noted as part of the illustrative line of cases. |
| Siddons v. Short | Listed among cases illustrating the principle. | Included among the illustrative authorities. |
| Saint v. Pilley | Listed among cases illustrating the principle. | Referred to as further illustrative authority. |
| Grosvenor Hotel Co. v. Hamilton | Listed among cases illustrating the principle. | Included among illustrative authorities showing wide application. |
| Kripa Sindhu v. Annada Sundari | Full Bench case noting that the Bengal Tenancy Act does not purport to be a complete code and does not incorporate all general principles of contract and equity. | Quoted to support the view that general principles of equity and contract may apply in disputes between landlords and tenants under the Bengal Tenancy Act. |
Court's Reasoning and Analysis
The Court proceeded in a stepwise manner:
- It first observed that the sale by the tenants of part of their non-transferable holding did not operate as a forfeiture of the tenancy or entitle the landlord to re-enter. This followed from a line of authorities (including Durgaprasad v. Doula Gazi and Dayamayi v. Anandamohan) establishing that transfer of part does not ordinarily permit the landlord to recover possession of the transferred land by ejecting the transferee.
- The Court then considered the statutory context: under section 86 of the Bengal Tenancy Act an occupancy raiyat not bound by a fixed lease has the power to surrender his holding and may usually surrender the whole or, by arrangement with the landlord, a portion. That statutory proposition was accepted as a starting point.
- The Court addressed the core legal question whether a prior alienation by a raiyat could, by reason of equitable or doctrinal principles, disable him from subsequently exercising the statutory power of surrender in respect of land already transferred.
- To resolve this, the Full Bench developed and applied an established common-law principle (drawn from a broad array of English and other authorities): except for powers collateral or coupled with a trust/duty, a donee of a power may extinguish or suspend the power by dealings that create interests inconsistent with the exercise of that power. The Court cited multiple authorities (e.g., West v. Berney, Smith v. Death, Re Hanock, Re Evered, Langley v. Conlan) to demonstrate that any dealing by the donee which is inconsistent with the exercise of the power must be taken to determine or extinguish the power, and in some streams of authority the donee may be estopped from later exercising it to the detriment of third parties.
- The Court applied that principle to the facts: the tenants had conveyed part of the holding to the Defendant for consideration and the conveyance included an implied (and explicit) assurance that the purchaser would remain in possession and that the transferors would not do anything to injure the conveyed interest. The subsequent surrender by the transferors to the landlord (without the transferee's concurrence) was inconsistent with the earlier conveyance and therefore, in equity, operated to destroy the power to surrender insofar as its exercise would prejudice the transferee.
- The Court concluded that allowing the tenants to exercise the power of surrender in such circumstances would permit them to derogate from their own grant and would be a fraud on the transferee. The Full Bench emphasised that fairness and elementary equity require that the transferors cannot, by exercising a discretionary power, defeat the rights they had previously conveyed to another.
- The Court also noted that the Bengal Tenancy Act is not a complete code displacing equitable principles, and therefore general doctrines of contract and equity are applicable where relevant (citing Kripa Sindhu v. Annada Sundari).
Holding and Implications
Holding: Answer to the referred question: in the negative. The Full Bench held that an occupancy raiyat who has transferred part of his non-transferable holding is not competent to surrender to his landlord the portion so transferred, either by surrender of that portion alone or by surrender of the whole inclusive of such portion.
Direct consequences for the parties:
- The Full Bench affirmed the decree of the Subordinate Judge (which had held against the Plaintiffs' claim based on the surrender).
- The appeal by the Plaintiffs was dismissed.
- Costs of the hearings before the Full Bench and the Division Bench were awarded (the appeal was dismissed with costs of those hearings).
Broader implications: The Court grounded its decision on established equitable and common-law principles (and on prior case law) showing that a donee's inconsistent dealing may extinguish the power to exercise an option or power. The opinion does not purport to recast statutory law but applies general doctrines of contract and equity to resolve the referred question under the Bengal Tenancy Act.
Disposition
The decree of the Subordinate Judge is affirmed. The Plaintiffs' appeal is dismissed with costs. Several judges (Pletcher, Chatterjea, Teunon, Richardson JJ.) expressly agreed.
The Judgment of the Full Bench was delivered by
Mookerjee, C.J:— This reference has been made in connection with an appeal by the Plaintiffs in a suit for ejectment. The facts material for the elucidation of the question of law involved in the appeal lie in a narrow compass. Two persons, Durga Charan and Gunamoy, held a non-transferable occupancy holding under the Plaintiffs. The tenancy included ten plots of land and the rent payable was Rs. 13-2-0 a year. On the 17th December 1915, the tenants sold a portion of their holding to the first Defendant. The landlords, who were not parties to this transaction, thereafter sued their tenants for recovery of arrears of rent. The tenants expressed their unwillingness to pay rent for the entire holding as they had already transferred a portion. This was plainly no defence to the suit. The parties, however, came to an arrangement; the tenants surrendered to their landlords the land they had sold, and took settlement of the remainder for an annual rent of Rs. 6-4-0. On the basis of this arrangement, a decree was made in favour of the landlords for a very much smaller sum than what they had claimed. The landlords then instituted the present suit on the basis of the surrender to eject the transferee from the plots in his possession. The Defendant contested the validity of the surrender in the trial Court. Thereupon the following issue was raised:—
“Is the istafa valid and sufficient? Is the Plaintiff entitled to get khas possession?”
The Court of first instance answered the question in the affirmative and decreed the suit. Upon appeal, the Subordinate Judge reversed that decision. On second Appeal to this Court, it was argued that the original tenants were entitled to surrender to the landlord what they had previously transferred to the Defendant. This view was controverted by the Respondent who maintained that there could be no valid surrender of what had already been transferred. The Division Bench came to the conclusion that there was a conflict of ??? opinion on the question of the competence of an occupancy raiyat, who has transferred a portion of his non-transferable holding, to surrender the portion so transferred to his landlord, whether by surrender of that portion alone or by surrender of the whole ??? of such portion. They have accordingly referred the following question to a Full Bench for decision
“When an occupancy raiyat has transferred part of his non-transferable holding, is he competent to surrender to his landlord the portion so transferred, either by surrender of that portion alone or by surrender of the whole inclusive of such portion.”
As the question arises in an Appeal from Appellate decree under the Buies of Court, the entire appeal has been referred to the Full Bench for disposal.
It may be premised at the outset that the Sale of a portion of the holding by the original tenants to the first. Defendant did not operate as a forfeiture of the tenancy so as to entitle the landlord to reenter. This follows from the decision in Durgaprasad v. Doula Gazi (10), where Banerjee, J. held, on the authority of the earlier decision in Durga Charan v. Pandabnath* and Kabil Sardar v. Chandernath (11), that the transfer by an occupancy raiyat of a part of his non-transferable holding does not entitle the landlord to recover possession of the land transferred by ejecting the transferee. This proposition was affirmed by a Full Bench in Dayamayi v. Anandamohan (12), where it was ruled that the transfer of the part was operative against the raiyat and that the landlord was not ordinarily entitled to recover possession of the holding, unless there had been an abandonment or a relinquishment of the holding or a repudiation of the tenancy. This position must now be deemed well-established and explains why the Plaintiff landlord in this case is constrained to seek ejectment of the transferee Defendant on the basis of a surrender by the original tenant. We must, consequently, examine the validity of the surrender which forms the foundation of the claim.
In view of the provisions of sec. 86 of the Bengal Tenancy Act, there can be no doubt that an occupancy raiyat not bound by a lease or other agreement for a fixed period has the power to surrender his holding, that he may ordinarily exercise such power in respect of the entire holding, and that, by arrangement with his landlord, he may exercise the power in respect of a portion of his holding. But the question remains, whether he may not by reason of his prior acts with regard to the holding dissemble himself, entirely or to a limited extent, to exercise that power. For the solution of this question, it is essential to bear in mind the elementary rule that all powers, other than powers collateral and powers coupled with a trust or duty, may be suspended or destroyed, either wholly or in part, by the person competent to exercise the power. The rule applies as well where the power is present as where it is future and to arise upon a contingency [Albany's case (13)] and to personal as Well as to real estate [Nocl v. Henley (14)]. The rule applies, further, to powers appendant and in gross: reference may in this connection be made to West v. Berney (15), where Sir John Leach, V.C, stated that the person in vested with the power may act towards the estate in such a manner that “his dealing with the estate, so as to create interests inconsistent with the exercise of his power, must extinguish his power; the general principle is that it is not permitted to a man to defeat his own grant.” The power is not in the nature of a trust: it may he exercised or not, and a dealing with the estate inconsistent with the exercise of it, determines the option to exercise it. The subject is discussed at length by Lord St. Leonards in his classical treatise on powers (8th Ed., 1861, pp. 88 and 905) where reference is made amongst others to Smith v. Death (16), Cunynghame v. Thurlow (17), Bickley v. Guest (18) and Smith v. Houblon (19). In the case first mentioned, Sir John Leach, V.C, stated the result of the authorities to be that “Every power reserved to a grantee for life, though not appendant to his own estate, as a leasing power, but to take effect after the determination of his own estate, and, therefore, in gross, might be extinguished; such a grantee could deal with the estate in respect of his freehold interest, but his dealing with the estate so as to create interests inconsistent with the exercise of his power must extinguish his power, upon the general principle that a person is not permitted to defeat his own grant,” in other words, as it was in his option to exercise the power or not, any dealing with the estate by him inconsistent with its exercise must he taken to determine his option on the doctrine of approbate and reprobate. This was followed by Sir Thomas Plumer, M.R, as settled law in Horner v. Swann (20) (see also Chance on Powers, Vol. 2, page 590 and Supplement, p. 110). The principle that all powers, other than collateral powers or other than those coupled with a trust or duty, can be suspended or destroyed, either wholly or in part, by the donee thereof, and that any dealing with an estate by the donee of a power inconsistent with the exercise of that power, releases it either wholly or pro tanto, is now firmly settled, and has been applied and recognised in a long line of cases, many of them, subsequent to those mentioned by Lord St. Leonards, for instance, by Romilly, M.R, in Hurst v. Hurst (21), by Wood, V.C, in Davies v. Huguenin (22), by James, V.C, in Issac v. Hughes (23), by Lord Tenterden, C.J, in Doed Wigan v. Jones (24), by Plunket, L.C, in Piers v. Tiute (25), by Sugden, L.C, in Green v. Green (26) and by Smith, M.R, in In re Chambers (27). Amongst still more modern decisions, the most instructive are Re Hanock (28), Foakes v. Jackson (29), Nottidge v. Darling (30), Re Evered (31) and In re Sugden's Trusts (32). In the first of these cases, In re Hanock , Lindley, L.J, approved the proposition that “any dealing with the estate by the donee of a power, inconsistent with the exercise of the power, must put an end to it,” and this was adopted fey Farwell, J., in the second case, Foakes v. Jackson . In the third case, Nottidge v. Darling it was pointed out by Cozens Hardy, M.R, and Fletcher Moulton and Buckley, L. JJ., that this view was in accord with the decision of the House of Lords in Scrope v. Offley (33) to the effect that if before the exercise of the power there has been executed by the donee of the power a grant or covenant dealing with the property which is subject to the power, the donee cannot subsequently so exercise the power as to derogate from his grant or to act in breach of his covenant; that the grant or covenant in such case is pro tanto, in favour of the grantee, a release of the power. This proposition was reaffirmed in In re Evered , where the Court of Appeal ruled that any act purporting to be an exercise of the power which will defeat a prior dealing with the estate by the donee of the power will be an invalid exercise of the power to the extent that such act would be defeated, though the Court proceeded to express its dissent from the view taken in Davies v. Huguenin that a power exercisable by will only could be exercised by deed. This is a point with which we are not concerned here; but it is worthy of note that Cozens Hardy, M.R, in his judgment treated a release of a power and a covenant not to exercise the power as having the same effect. The principle that the dealing with the estate by the donee of the power so as to create interests inconsistent with the exercise of his power must extinguish his power was also recognised by the Judicial Committee in Spencer v. Registrar of Titles (34). It may be observed here in passing that questions of considerable nicety may arise, on the construction of a power given in a particular case, whether the dealing with the estate by the donee has led to the creation of such interests as are really inconsistent, wholly or partially, with the exercise of the power, Long v. Rankin (35). Warburton v. Farn (36), Alexander v. Mills (37), Hardaker v. Moorehouse (38) and In re Sugden's Trusts .
The principle expounded and illus rated above has been extensively applied in the Courts of the United States, where it has been ruled, as consonant with principles of fair dealing and common sense, that any dealing with the estate by the donee of the power, inconsistent with its exercise, by which the rights of others are affected, puts an end to the power; and it has sometimes been said that the act of the donee should have the effect of an estoppel and should in good faith preclude him from exercising his power to the detriment of others who have derived title from him. On this ground, it has been held that a life-tenant, with power of disposal, who mortgages the fee by an instrument with covenants of warranty, cannot be permitted to exercise his power to the injury of the mortgagee. It necessarily follows that where a donee alienates the property order which the power exists, and the power can still be exercised without derogating from his grant, there is no estoppel. Similarly in the case of a power of sale over lands, the execution of the power as to part of the lands does not extinguish the power, and it may subsequently be executed as to the balance of the lands. It will be observed that the rule is here rested on the ground of estoppel, and in a recent case, Langley v. Conlan (39), (where a donee of a general power to devise real estate made a conveyance in mortgage with covenants of warranty and received for his own use the consideration of the mortgage) Rugg, C.J, held that he was estopped from subsequently exercising the power to the prejudice of the mortgagee. This may be contrasted with the ground assigned by Sir John Leach, V.C, in Smith v. Death , namely, that a person is not permitted to defeat his own grant, and that basis was adopted by Nunn, J., in Columbia Trust Go v. Christopher (40) and Cartwright, C.J, in Mc Fall v. Kirkpatrick (41). It is plain that if the rule be formulated that the donee of a power may estop himself from the voluntary exercise thereof, some limitation must obviously be framed, and, on the whole, it seems sounder to base the rule on the ground that no one is permitted to defeat or derogate from his own grant. That principle, as we know, is of very wide application, and lies at the root of the doctrine that the grantor of land to be used for a particular purpose is under an obligation to abstain from doing anything on adjoining property belonging to him which would prevent the land granted from being used for the purpose for which ??? was made, Aldin v. Latimer Clark Muirhead Co. (42), Cable v. Bryant (43), Browne v. Flower (44), Schwann v. Cotton (45), Derry v. Sanders , Siddons v. Short (47), Saint v. Pilley (48) and Grosvenor Hotel Co. v. Hamilton (49).
Tested in the light of these principles, the claim put forward by the Plaintiff on the basis of the surrender proves to be without solid foundation. The tenants transferred a portion of their holding to the Defendant for consideration on the 17th December 1915. That conveyance recited what is implied in all transfers, namely, that the transferors would do nothing to injure the interest conveyed, and further stated that the purchaser would remain in possession from generation to generation. Notwithstanding this, the transferors proceeded to surrender the holding to their landlord. In such circumstances, the view may legitimately be maintained that the transfer in favour of the Defendant disentitled the transferors to exercise to his detriment their power of surrender. The alienation operated in equity to destroy that power, since it would be a fraud on the alienee if the transferors could thereafter, by exercising the power optional with them, derogate from their own grant; it would be manifestly inconsistent with rudimentary principles of fair dealing and honesty to hold that they could be permitted to exercise the power so as to imperil and ultimately destroy the interest they had conveyed. If X holds as tenant under A, so long as they are the only persons interested in the tenancy, they may, by mutual agreement, supersede the contract and substitute therefor a new engagement in respect of a part only of the land to be held at a smaller amount of rent than before. But where X has transferred a portion of his interest to Y, a similar course is impossible, except with the concurrence of all the three persons interested; X cannot in fairness be permitted to exercise his power of surrender in favour of A for his own benefit so as to enable himself to take a new tenancy of the lands retained by him and to the detriment of his transferee Y who would thereby be exposed to attack by A. It follows accordingly that as after the conveyance, the power to surrender could no longer be validly exercised, the Plaintiff landlord has not, by its infructuous exercise, acquired a title to eject the Defendant. It is satisfactory to find that this conclusion which accords with the manifest justice of the case can be based on broad general principles. In this connection we may usefully recall the important fact pointed out in the Full Bench case of Kripa Sindhu v. Annada Sundari that the Bengal Tenancy Act does not purport to be a complete code even in respect of the law of landlord and tenant, much less does it profess to incorporate the general principles of the law of contract and the doctrines of equity jurisprudence, in so far as they may have to be applied in the determination of disputes between landlord and tenants.
Our conclusion is that the question referred to the Full Bench should be answered in the negative, and that an occupancy raivat who has transferred part of his non-transferable holding, is not competent to surrender to his landlord the portion so transferred either by surrender of that portion alone or by surrender of the whole inclusive of such portion.
The result is that the decree made by the Subordinate Judge is affirmed and this appeal dismissed with costs of the hearings before the Full Bench and the Division Bench.
Pletcher, J.:— I agree.
Chatterjea, J.:— I agree.
Teunon, J.:— I agree.
Richardson, J.:— I agree.
N.G
Appeal dismissed.
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