Madras High Court
Unknown vs Mahant Basant Bavaj Chala Lakshmandas on 11 December, 2024
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
C.R.P.(NPD) No.2686 of 2009
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11.12.2024
CORAM
THE HON'BLE JUSTICE N.SATHISH KUMAR
C.R.P.(NPD) No.2686 of 2009
1. Kothandam
2. Jayanthi
3. Manikandan
4. Venkatesan
5. A.Shanmugham
6. P.S.Mani
7. R.Vimala
8. S.Kumari
9. S.Saradammal
10. P.Perumal (Died)
11. P.Parvathi
12. D.Danalakshmi (Died)
13. N.Arumugham
14. K.Veerasami
15. K.Arumugham
16. Senthil Kumar
17. T.Divakar
18. V.Arumugham
19. K.Sekar
20. K.Senthil Kumar
21. M.Mangalakshmi (Died)
22. Poongavanammal
23. M.Seenu sa
24. A.Abdul Rashid (Died)
25. K.Nagammal
26. K.G.Subramani Sa
1/17
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C.R.P.(NPD) No.2686 of 2009
27. Lakshmi
28. S.Varadappa Chettiar
29. Deivani Ammal
30. K.Rajeswari Ammal
31. Lalith Bai (Died)
32. Rajammal (Died)
33. V.Marks
34. Syed Ahamad
35. Pitchaiammal
36. Gowri
37. Santhanam
38. R.Sakunthala (Died)
39. Roja Bai (Died)
40. Soundarapandiyan (Died)
41. Delli Babu
42. Baggialakshmi
43. N.G.Chandrasekaran
44. N.G.Iyyappan
45. Lakshmi Bai
46. N.Perumal
47. P.Parvathy
48. Indirakumar
49. P.Venkatesan
50. P.Gomathy
51. P.Sudhakar
52. P.Banumathy
53. S.Karpagam
54. Uma Maheswari
55. Lavanya
56. Janathanan
57. A.Dilshaad Begum
58. A.Shabeer Ahamed
59. A.Kalitha Begum
60. Kandasamy
61. Jawaharlal Sha
62. Kuppusamy Sha
2/17
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C.R.P.(NPD) No.2686 of 2009
63. Sundar Sha
64. Chandra Mohan
65. V.C.Rangan
66. A.Priya
67. Raji
68. Latha
69. Kumar
70. R.Vijaya
71. R.Loganathan
72. S.Mallika
73. Manoranjitham
74. Punniyakotti
75. Devi
76. S.Vani ... Petitioners/Objectors-Petitioners
(P47 to P76 impleaded by this Court)
-vs-
1. Mahant Basant Bavaj Chala Lakshmandas
Udasi Sadha, Madathipathi,
Siva Kanchi Udasi Mutt. ... Respondent/Decree Holder
2. B.Anandan ... Petitioner/Respondent
3. Sujatha
4. Rajendira Kumar ... Petitioners/Objectors/Respondents
Prayer: Civil Revision Petition filed under Article 227 of the Constitution
of India to call for the records comprised in Unnumbered E.A.SR.No.851 of
2006 in E.P.No.138 of 2000 in O.S.No.21 of 1973 on the file of the
Subordinate Judge Court at Kancheepuram dated 24.08.2009 and to set
aside the same.
For Petitioners : Mr.P.Valliappan, Senior Counsel
For M/s.P.V.Law Associates
For R1 : Mr.M.Murugananthan
3/17
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C.R.P.(NPD) No.2686 of 2009
For R2 to R4 : Given up
For Advocate Commissioner: Mr.T.N.Rajagopalan
*****
ORDER
Challenging the order passed by the Executing Court, rejecting the application filed under Order XXI Rule 36, 96 to 98, objecting to the delivery of properties, this Civil Revision Petition has been filed.
2. A suit in O.S.No.21 of 1973 had been filed by the plaintiff / Decree Holder/ 1st respondent herein and the same was decreed in favour of the plaintiff, pursuant to which, an Execution Petition in E.P.No.138 of 2000 has been filed. On that day, the revision petitioners have filed a petition, raising objection to deliver the properties. However, the said application came to be rejected by the Executing Court and the order of rejection is impugned before this Court.
3. On 30.07.2024, this Court had passed the following interim order:
4/17
https://www.mhc.tn.gov.in/judis C.R.P.(NPD) No.2686 of 2009 “Heard the learned counsel appearing on either side.
2. After hearing the case in detail and considering the importance of the issue involved in this case, this Court advised both sides to settle the issue amicably with mutual understanding. For this purpose, fixing of ground rent is required. Accordingly, the learned counsel suggested to appoint an Advocate Commissioner to determine the ground rent with the assistance of some experienced revenue officials as per the provisions of Tamil Nadu Minor Inams Estates (Abolition and Conversion into Ryotwari) Act, 1963(herein after referred to as ''the Act'') and the Rules made therein in respect of the extent of land in occupation of each revision petitioners in S.Nos.1692 /2 to 1692/50, Bavaji Street, Kancheepuram.
3. Considering the request of the learned counsel and for proper adjudication of the case, this Court intends to appoint Thiru.T.N.Rajagopalan, learned Advocate, Madras High Court, Cell No.9884459893, at No.31, Law Chambers, High Court Buildings, Chennai-104 as Advocate Commissioner to determine the ground rent with the assistance of one experienced revenue official, who is well versed with the subject land and to determine the ground rent.
4.The Advocate Commissioner shall determine the ground rent as per the provisions of the Act in respect of the extent of land in occupation of each revision petitioners in S.Nos.1692 /2 to 1692/50, Bavaji Street, Kancheepuram.
5.He shall make a personal visit and determine the ground rent as per the provisions of the Act with the assistance of an experienced revenue official and shall submit a report on or before 10.09.2024.
6.He shall serve notice to both the parties before making his field inspection.5/17
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7. The Advocate Commissioner fee is fixed at Rs.50,000/-.
8. Both the parties have to bear the Advocate Commissioner's fee equally including incidental expenses of the Advocate Commissioner.
9. Post this Civil Revision Petition on 17.09.2024.”
4. Thereafter, as the rent had not been fixed and the assessment had also not been made in respect of the land, this Court passed the following further order dated 03.12.2024:
“This Court by an order dated 30.07.2024 had appointed an advocate Commissioner to fix the ground rent in terms of Section 13 of Tamil Nadu Minor Inams Estates (Abolition and Conversion into Ryotwari) Act, 1963. This Court is of the view that the assessment has not been made in respect of the land wherein the joint ground patta was already issued and pending the settlement proceedings, once again, directing the commissioner to fix the assessment of ground rent does not serve any purpose, for the simple reason when the patta has been issued in respect of their houses under Section 13 of the Tamil Nadu Minor Inams Estates (Abolition and Conversion into Ryotwari) Act, 1963, the concept of dual patta attracts and therefore the temple will be certainly entitled to revise the rent for the lands on which the houses are situated. Accordingly, since no assessment has been made, this Court directs the Commissioner to fix the fair rent instead of assessment of ground rent after taking note of the present guideline value prevalent therein and report before this Court on the next hearing date.
2. At the request of the learned senior counsel for the petitioner, post on 11.12.2024.” 6/17 https://www.mhc.tn.gov.in/judis C.R.P.(NPD) No.2686 of 2009
5. This Court proceeded to pass the aforesaid order dated 03.12.2024 in view of the fact that no rent had been fixed and that patta had been issued under Section 13 of Tamil Nadu Minor Inams Estates (Abolition and Conversion into Ryotwari) Act, 1963, keeping in mind the proposition of law laid down by the Supreme Court in the case of R.Manicka Naicker vs. E.Elumalai Naicker reported in (1995) 4 SCC 156, holding as under:
12. The contention of. the appellant that by virtue of Section 13, the land underneath the building also vests in him must be rejected. Section 13 does not vest any property in a person in whom that property did not vest prior to the appointed day. It merely sets out that a building shall vest in the person who owned it immediately before the appointed day. Section 13(2) merely provides that the site on which the building stands will also be covered by section 13(1). Hence the site on which the building stands will vest in the person who owned it immediately before the appointed date.
13. In the case of Sri Kumarakattalai Subrahmanyaswami Devasthanam v. K.S. Sunderarajulu Chettiar, ILR (1975) 1 Mad., 501, a learned Single Judge of the Madras High Court considered the provisions of Section 13 of the said Act and held that unless the owner of the building is also the owner of the site, the site will not vest in the owner. The effect of sub-section (2) is not to make a statutory transfer of the land to the owner of the building where it had not formerly belonged to him. An inamdar who continues to be in constructive possession of the site even after the notified date would be entitled to recover possession from 7/17 https://www.mhc.tn.gov.in/judis C.R.P.(NPD) No.2686 of 2009 his tenant. We respect-fully agree with these findings of the learned Single Judge.
14. Moreover, in the present case, the patta granted expressly provides that the appellant has been granted a ground rent patta only in respect of the building, while the patta for the site has been granted to the respondent. A joint patta seems to have been granted in the names of both the appellant and the respondent because of the claim of the appellant to the building and the claim of the respondent to the site on which the building stands. Therefore, looking to the nature of the grant of the patta also it cannot be said that by virtue of the patta, the site on which the building stands has been, in any manner, transferred to the appellant or vests in him. The appellant cannot, therefore, claim that the decree for possession cannot be executed against him because he has become the owner of the site.”
6. The concept of dual ownership under Section 13 of the Act was also categorically laid down by the Hon’ble Supreme Court of India in the case of K.S.Thirugnasambandam Chettiar (dead) by Lrs etc., Vs. The Settlement Thesildar, Coimbatore & others reported in CDJ 1995 SC 1335 and relevant findings read thus:-
"It is, therefore, not necessary that both the site and the building should belong to one and the same person so as to derive the benefit of Section 13 with effect from the appointed day. A dual estate is not repugnant to the provision, which evidently is of a very special nature, when ryotwari patta may not be admissible for a building per se, but may be admissible for the site standing thereon.” 8/17 https://www.mhc.tn.gov.in/judis C.R.P.(NPD) No.2686 of 2009
7. Taking note of various judgments, this Court passed the interim order, directing the Advocate Commissioner to fix the fair rent instead of assessment of ground rent after taking note of the present guideline value prevalent therein. Learned Senior Counsel for the petitioners accepted to carry out the above exercise on that date and he is now agreeable for fixing the rent.
8. Learned counsel for the 1st respondent contended that it is suffice, if the amount of rent is fixed, so that the respondent will be able to regulate all the tenants.
9. Pursuant to the direction of this Court, the Advocate Commissioner has filed a report, wherein, he, after taking note of the Government Order in G.O.Ms.No.298 dated 20.07.2010 that was issued by the Department of Tamil Culture Endowments, the present market value and also the guideline value prescribed in the GO, worked out Rs.2.20/- per sq.ft. as monthly rent and accordingly, calculated the following rent to various persons, except Sl.Nos.17, 23, 46 and 76:9/17
https://www.mhc.tn.gov.in/judis C.R.P.(NPD) No.2686 of 2009 S.No. Name Door No. Survey No. Extend as per Rent per the report (in month sq.ft.)
1. Kothandam 43/1 1692/4 1178 2591.60 2, Jayanthi 42/2 1692/5 1491 3280.20
3. Manikandan (record in 41/3 1692/6A 872 1918.40 the name of Sundaram)
4. Venkatesan 41B/4 1692/6B 818 1799.60 (S/o.Ekambaram)
5. A.Shanmugham 40A/5 1692/7A 904 1988.80 6 P.S.Mani 40/6 1692/7B 785 1727
7. R.Vimala 39B/7 1692/8 1781 3918.20
8. S.Kumari 39A/8 1692/9 1647 3623.40
9. S.Saradammal 39A/8
10. P.Perumal (Died) 37/11 1692/11 1684.5 3705.90 11. P.Parvathi 37/11
12. D.Dhanalakshmi 36/12 1692/12C 409 2391.40 (Died) 1692/12E 269 1692/12B 409
13. N.Arumugham 35/13 1692/13B 570 2059.20 1692/13D 366
14. K.Veerasami 34 1692/14B 785.5 1728.10
15. K.Arumugam 33 1692/15 780 1716.00
16. Senthil Kumar (record 33A 1692/16 753 1656.60 in the name of Saradammal) 17. T.Divakar 33/17
18. V.Arumugham 32/18 1692/17 1491 3280.20
19. K.Sekar 30/21 1692/20 791 1940.20 20. K.Senthilkumar 30/21
21. M.Mangalakshmi 30A/21 1692/21 656.50 1444.30 10/17 https://www.mhc.tn.gov.in/judis C.R.P.(NPD) No.2686 of 2009 S.No. Name Door No. Survey No. Extend as per Rent per the report (in month sq.ft.) (Died) LRs-P54 to P56 – Record stands in the name of Meganathan Pillai
22. Poongavanammal 29B/22 1692/22 635 1397.00
23. M.Seenu Sa
24. A.Abdul Rashid (Died) 29/24A 1692/24 339 745.80 LRs – P57, P58, P59
25. K.Nagammal 28/16 1692/25 538 2059.20 1692/26A 156 1692/26C 242 Tot:936
26. K.G.Subramani Sha 24/30 1692/31 1560.50 3433.10
27. Lakshmi 23/31 1692/32B 629.50 1384.90
28. S.Varadappa Chettiar 23/31 1692/32A 619 1316.80
29. Deivani Ammal 22A 1692/34 1195 2629.00
30. K.Rajeswari Ammal 22B 1692/33 909.50 2000.90
31. Lalitha Bai (Died) 21/34 1692/35 1141 2510.20 LR-P62, P63
32. Rajammal (Died) 20/35 1692/36 1146 2521.20 LR-P64 and P32 33. V.Marks 1692/36
34. Syed Ahamad 19/36 1692/37 1410 3102.00
35. Pitchaiamal 18B/37 1692/38 780 1716.00 Record in the name of Duraisamy
36. Gowri 18A/38 1692/39 624 1372.80
37. Santhanam 17/39 1692/40 1394 3066.80
38. R.Sakunthala (Died) 16A/40 1692/41 1297 2853.40 LR-P65, P66 11/17 https://www.mhc.tn.gov.in/judis C.R.P.(NPD) No.2686 of 2009 S.No. Name Door No. Survey No. Extend as per Rent per the report (in month sq.ft.)
39. Roja Bai (Died) 15/41 1692/42 1281 2818.20 LR – P67 to P72
40. Soundarapandiyan 13/44 1692/46 1308 2877.60 (Died) LR-P75 (Record 12/45 1692/47 968.50 2124.10 in the name of Muniyammal)
41. Delli Babu (Record in 10/47 1692/49C 409 899.80 the name of Balammal)
42. Baggialakshmi
43. N.G.Chandrasekaran
44. N.G.Iyyappan 11/46 1692/48 925.50 2036.10
45. Lakshmi Bai 9/48 1692/50 1291.50 2841.30
46. N.Perumal
47. P.Parvathy P47 to P52 – LRs of P10
48. P.Indirakumar -
49. P.Venkatesan -
50. P.Gomathy -
51. P.Sudhakar -
52. P.Banumathy -
53. S.Karpagam LR of P12
54. Umamaheshwari P54 to P56 – LRs of P21
55. Lavanya -
56. Janathanan -
57. A.Dilshaad Begum P57 to P59 – LRs of P24
58. A.Shabeer Ahamed -
59. A.Kalitha Begum -12/17
https://www.mhc.tn.gov.in/judis C.R.P.(NPD) No.2686 of 2009 S.No. Name Door No. Survey No. Extend as per Rent per the report (in month sq.ft.)
60. Kandasamy P60 to P63 – LRs of P31
61. Jawaharlal Sha -
62. Kuppusamy Sha -
63. Sundar Sha -
64. Chandramohan LR of P32
65. V.C.Rangan P65 & P66 – LRs of P38
66. A.Priya -
67. Raji P67 to P72 – LRs of P39
68. Latha -
69. Kumar -
70. R.Vijaya -
71. R.Loganathan -
72. S.Mallika -
73. Manoranjitham P73 to P75 – W/o Late Sundar LRs of P40
74. Punniyakoti -
75. Devi -
76. S.Vani
10. Considering the nature of calculations made by the Advocate Commissioner, which is purely based on the guideline value set out in the 13/17 https://www.mhc.tn.gov.in/judis C.R.P.(NPD) No.2686 of 2009 Government Order and that the present market value has been taken note of, this Court is of the view that the rent so fixed by the Advocate Commissioner is well reasonable and the same can be adopted.
11. In the order impugned herein, the challenge is to the delivery of properties. Admittedly, no rent has been paid all these years and assessment has also not been made even after issuance of patta under Section 13 of Tamil Nadu Minor Inams Estates (Abolition and Conversion into Ryotwari) Act, 1963. Though patta has been issued under Section 13 of the Act in respect of the superstructure, still the entire land on which the building is situate will be covered by Section 13(1), as held by the Apex Court in the case of R.Manicka Naicker vs. E.Elumalai Naicker (supra).
12. The petitioners have agreed to pay the reasonable rent fixed by the Advocate Commissioner. It is open to the 1st respondent herein to enter into an agreement with all persons with terms, who are in occupation in the properties. It is also open to the 1st respondent to adopt the same value, while fixing the rent to persons as found in Sl.Nos.17, 23, 46 and 76. 14/17 https://www.mhc.tn.gov.in/judis C.R.P.(NPD) No.2686 of 2009 Needless to state that the 1st respondent is entitled to increase the rent in terms of the GO dated 20.07.2010 relied on by the Advocate Commissioner and renew the agreement every year. The rent fixed by this Court, by accepting the report of the Advocate Commissioner shall be paid with effect from 01.01.2025.
13. This Court appreciates the earnest efforts taken by the Advocate Commissioner Mr.T.N.Rajagopalan, in fixing the rent based on the details collected from the Revenue Department, HR&CE and also various other Authorities. Though the learned counsel for the 1st respondent is willing to pay additional remuneration to the Advocate Commissioner, he has stated that he does not require any more remuneration, which is placed on record. Registrar (Judicial) of this Court shall keep all the original documents obtained from the parties by the Advocate Commissioner under safe custody.
With the above observations and directions, this Civil Revision Petition is disposed of. No costs.
11.12.2024 Index: Yes/No Internet: Yes/No Speaking Order/Non Speaking Order 15/17 https://www.mhc.tn.gov.in/judis C.R.P.(NPD) No.2686 of 2009 ar Note: Issue order copy on 18.12.2024 N.SATHISH KUMAR,J., ar To:
The Subordinate Judge, Kancheepuram C.R.P.(NPD) No.2686 of 2009 16/17 https://www.mhc.tn.gov.in/judis C.R.P.(NPD) No.2686 of 2009 11.12.2024 17/17 https://www.mhc.tn.gov.in/judis