Madras High Court
The Idol Of Sri Renganathaswamy vs R.M.Venkatesh on 26 April, 2024
Author: N.Seshasayee
Bench: N.Seshasayee
A.S(MD)No.174 of 2016
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated: 26.04.2024
CORAM :
JUSTICE N.SESHASAYEE
and
JUSTICE P.VADAMALAI
A.S(MD)No.174 of 2016
and
C.M.P(MD)No.10976 of 2016
1.The Idol of Sri Renganathaswamy
Srirengam,
Rep. By its Joint Commissioner/Executive Officer,
Devasthanam Office, Srirengam,
Trichy – 6.
2.The Idol of Sri Thayumanavaswamy also known as
The Idol of Sri Mathrubhoodheswara Rock Fort,
Trichy,
Rep. By its Assistant Commissioner/Executive Officer,
Devasthanam Office,
Rock Fort Temple,
Trichy ...Appellants/Plaintiffs
Vs
1.R.M.Venkatesh
2.N.Kanagasabapathy Pillai
3.Jayachandrakumar @ P.J.Kumar
4.Sargurunathan
5.Kamalam ... Respondents/Defendants
https://www.mhc.tn.gov.in/judis
Page No.1 of 17
A.S(MD)No.174 of 2016
PRAYER: Appeal Suit is filed under Section 96 of the Civil Procedure
Code, against the judgment and decree dated 05.02.2014 in O.S.No.14 of
2012 on the file of the II Additional District Judge, Tiruchirapalli.
For Appellants : Mr.M.Saravanan
For Respondents :Mr.H.Lakshmi Shankar
JUDGMENT
(Judgment was delivered by N.SESHASAYEE., J) This appeal is preferred challenging a judgment and decree dismissing the suit filed for recovery of possession and for declaration. The parties would be referred to by their rank before the trial Court.
2. The facts are as below:
(a) The suit properties belonged to the plaintiff idols. These properties originally belonged to a certain Aani Muthammal, who vide a deed of endowment, dated 22.12.1915 (Ext.B1), founded a religious charity and endowed the properties to the idols, and nominated a certain Manicka Naicker as the haqudhar (Trustee) to perform the charities from the income derived from the properties.
https://www.mhc.tn.gov.in/judis Page No.2 of 17 A.S(MD)No.174 of 2016 Ext.A1 provided for performance of about harlf dozen religious charties associated with different temples or idols on specific occasions. The entire income from the properties had been spent for the performance of the specific charities created by Aani Muthammal. Even though Manicka Naicker was the trustee for the performance of these charities, no beneficial interest was created in his favour. Ani Muthammal did not part away the suit properties in favour of Manicka Naicker, nor any title to these properties ever vested in him.
(b) Be that as it may, on 18.02.1965 Murugamanikkam, son of Manicka Naicker, executed a registered dcoument settling the suit properties in favour of Ponnaiah Pillai, Natesan Pillai and Paramasivam Pillai.(This document or documents are no produced by either side). Ext.B1 settlement deed has not authorised the trustees to deal with the property, more particularly to encumber or alienate the endowed properties. This deed of settlement executed by Muruganantham is void and non-est in the eye of law.
(c) Earlier on 02.03.1960, Murugamanickam had also executed a security bond in favour of the idol of Sri Renganathaswamy for the performance of Utsavam. Since no prior permission was obtained https://www.mhc.tn.gov.in/judis Page No.3 of 17 A.S(MD)No.174 of 2016 from the Commissioner under Section 34 of the Hindu Religious and Charitable Endowments Act, 22/1959, the security bond dated 02.03.1960 is also void.
(d) On the basis of settlement deed dated 18.02.1965, Paramasivam Pillai and Natesa Pillai's son joined to insitute a suit in O.S.No.1537 of 1967 for permanent injunction that Ponnaih Pillai and another defendant should not interfere with the plaintiff's possession of the suit properties. This suit was decreed vide Ext.A3 judgement dated 14.07.1969. Against the judgment passed in that suit, A.S.No.198 of 1970 was filed before the Sub Court, Tiruchirappalli, and it came to be allowed vide Ext.A7 judgement, dated 15.02.1972. The decree of the first appellate court was cahllenged by the plaintiffs in S.A.525 of 1972, and on 24.09.1975, it came to be allowed. (Copy of the judgement in S.A.525 of 1972 not marked), and this was followed by cahllenge to the decree in S.A.525 of 1972 in LPA No.85 of 1976. In the above proceedings, the predecessors of the defendants suppressed the endowment deed dated 22.12.1915. Nor have they impleaded the plaintiffs as parties.
(e) There was anothr set of in O.S.No.2007 of 1983 was laid seeking https://www.mhc.tn.gov.in/judis Page No.4 of 17 A.S(MD)No.174 of 2016 accounts against the defendants in O.S.198 of 1970 referred to above. That suit was dismissed vide Ext.A11 judgement, challenging which the plaintiff preferred A.S.No.172 of 1993 which came to be allowed vide Ext.A13 judgement. The decree of the first appellate court was challenged in S.A.No.1404 of 1994 where both sides compromised. What is significant in the context of the present case is that in noe of these cases, the plaintiff idols were impleaded nor the endowment deed dated 22.12.1915 was produced.
(f) On 15.12.2003, a partition took place among the descendants of those in whose favour a document was executed by Muruganantham on 18.02.1965. Even in this document, plaintiff idols, though were necessary parties, were not impleaded.
(g) Subsequently, in aid of the settlement deed dated 18.02.1965 and partition deed dated 15.12.2003, the 2nd defendant alienated the property in favour of the 4th defendant on 28.10.2010 vide Ext.A14 sale deed. There were further alienations vide Exts. A15 to A17 sale deeds. All these alienations are bad in law. Claiming that the properties specifically endowed to the plaintiff idols have been wrongly dealt with and alienated by the defendants, the https://www.mhc.tn.gov.in/judis Page No.5 of 17 A.S(MD)No.174 of 2016 plaintiffs have come forward with the suit for recovery of possession.
3. The defendants entered appearance and putforth the line of defence. They plead:
(a) If the properties are given to the plaintiff idols, the same must be mentioned in the property register maintained by the plaintiffs. In the absence of the same, they could not claim that the properties are belonged to the plaintiff idols;
(b) A plain reading of the endowment deed dated 22.12.1915 would show that there had not been any endowment of the properties in for the performance of any reglious or other charitable purposes.
Only a direction had been given that religious charites mentioned therein should be done out of the income from the suti properties.
(c) Title of the property was retained by the executant and the haqudhar was only instructed to do the charitable acts.
(d) The security bond dated 02.03.1960 executed by Muruganantham is valid. Since the property was not endowed in favour of the plaitniffs, permission under Section 34 of the HR & CE Act is not necessary;
(e) The title of the property vests only with the defendants 1 to 3 and https://www.mhc.tn.gov.in/judis Page No.6 of 17 A.S(MD)No.174 of 2016 therefore, the sale deeds excuted by the defendants 2 and 3 in favour of the defendants 4 and 5 are valid documents.
4. On the above set of pleadings, the trial Court framed three issues, and the critical to the outcome of the suit was whether the sale deeds in favour of the defendants 4 and 5 are void ab initio. After placing reliance on the authorities in The State of Madras, Rep by the Commissioner for the Madras Hindu Religious and Charitable Endowments Madras Vs. Thuthukudi Kozhumbu Vyaperikalin Thuthukudi Sri Subramaniaswami Mabimi Paripalana Sangam [AIR 1962 Mad 48]; Angamuthu Vs. K.Pugazhendi & 11 others [1999 (1) LW 415] and V.Kannadasan & others Vs Sirajunnissa Bivi [2007 2 MLJ 636], the trial Court held that under Ext.B1 there had been no divestiture of title of Aanimuthammal and vestiture of title in the trustees, since under Ext.B1, Aanimuthammal had only directed utilisation of income from the properties for certain specific charities. After holding that the Executive Officer of the temple cannot institute a suit without the permission or approval of the Commissioner of HR&CE, the Court proceeded to dismiss the suit. This is now under challenge in this appeal. https://www.mhc.tn.gov.in/judis Page No.7 of 17 A.S(MD)No.174 of 2016
5. While hearing this appeal, this Court perused the miscellaneous petition filed by the appellants to produce the settlement deed dated 18.02.1965, to which the respondents are tracing their respective title. Since this Court allowed the said petition vide a separate order dated 26.04.2024, the settlement deed executed by Murugamanickam dated 18.02.1965 is admitted as evidence as Ex.A.28. Points:
6. The points for consideration are:
a) Whether the suit properties have been dedicated absolutely in favour fo the plaintiff idols vide Ex.B.1;
b) Whether the settlement deed dated 18.02.1965, which is marked as Ex.A.28 is void ; and
c) Whether the reasoning of the trial court dismissing the suit is acceptable under law.
7. Arguments for the Appellants:
7(a) Mr.M.Saravanan, the learned counsel for the appellants made the following submissions:
a) If Ex.B.1 is perused, it would be clear that Manicka Naicker is https://www.mhc.tn.gov.in/judis Page No.8 of 17 A.S(MD)No.174 of 2016 only conferred the right of the Haqudhar, enjoined with the duty to do certain charities mentioned in Ex.B.1 but without power of alienation;
b) Since D.W.1 admitted that Aani Muthammal is the owner of the property, the trial court ought to have held that the alienation made by Manicka Naickar is not valid in law.
c) The plaintiffs accepted the security bonds in the year 1960, and the suit scheduled properties covered under Ex.B.1 were absolutely devolved on the legal heirs of Manicka Naickar.
Summing up the arguments, learned counsel for the appellants submitted that the reasoning of the trial court is not sustainable under law.Reliance was placed on the ratio in Idol of Sri Renganathaswamy Rerpesened by its Executive Officer, Joint Commissioner Vs P.K.Thoppulan Chettiar and others [2020-17-SCC 96], and The Idol of Sri Renganathaswamy, Srirengam, rep. by its Joint Commissioner/ Executive Officer, Devasthanam Officer, Tiruchirappalli Vs J.Sriram and Others [2023-2- L.W.577] .
Arguments for the Respondents/Defendants:
8.1 In Ex. B1, Ani Muthammal has stated that since she had become https://www.mhc.tn.gov.in/judis Page No.9 of 17 A.S(MD)No.174 of 2016 very old, that she had no issues and that she was not in a position to conduct the dharma or the charities which she had been doing for a considerable time. Therefore, she appointed Manicka Naicker, who was a professor in the Madras Civil Engineering College, as the permanent haqudar of the charities. He was placed with the responsibility of discharging the loans, conducting the court cases, and to conduct various charities from and out of the income of her properties. In the concluding lines of the document she had stated that she had transferred all her rights as a ‘proprietor’ of the properties in favour of Manicka Naickar. It amounts to an onerous gift as per section 127 of the Transfer of Property Act, in favour of Manicka Naicker and hence, the transfer of title in respect of the immovable properties in his favour is absolute. 8.2 As per the recitals in Ex.B1, the plaintiff Idols have no manner of right or interest over the immovable properties. The recitals in Ex.B1 document is enough to disbelieve the case of the plaintiffs. 8.3 PW.1, when confronted with the Ex.B1, has admitted that there was no recital in Ex.B1 document that the suit properties were given in favour of the plaintiff idols, and that they had been given to Manicka Naicker. https://www.mhc.tn.gov.in/judis Page No.10 of 17 A.S(MD)No.174 of 2016 He also admits that the debts of Animuthammal were discharged by Manicka Naicker. He admits that for ensuring the due performance of the utsavam in the temple, security bond dated 02.03.1960 had been executed and there had been a deposit in the name of Smt.Vedavalliammal and from and out of the interest accrued, the festival is being conducted. He further admits that there is a personal discord between the Executive officer of the temple and the owners of the suit properties due to which the present suit was filed. P.W.2 is staff of the second plaintiff temple. His evidence is also on the same line as that of PW 1. Though he claims that there is patta in the name of Sri Ranganathaswamy such a patta was not at all filed. 8.4 The trial court has rightly concluded that there never has been any transfer of title in favour of the plaintiff idols and there is no dedication. The trial court also found that the Executive officers of the temple are incompetent to institute the suit without approval or permission from the Commissioner of Hindu Religious and Charitable Endowments Act. Therefore, the suit filed for recovery of possession of the suit properties, on the premise that the plaintiff idols are the absolute owners of the suit properties and that the alienations are totally null and void and non-est is https://www.mhc.tn.gov.in/judis Page No.11 of 17 A.S(MD)No.174 of 2016 misconceived. So far as the listed charities in respect of the plaintiff idols are concerned, the evidence on record clearly shows that the charities are continued to be performed and therefore, there is no occasion for the temple to have any grievance whatsoever. Reliance was placed on the ratio in Menakuru Dasaratharami Reddi Vs Duddukuru Subba Rao [AIR 1957 SC 797], Jadu Gopal Chakravarthy (Dead) Vs Pannalal Bhowmick and others [1978(3)SCC 215]; and Satyanarayna Sinha Vs M/s.S.Lal and Company (Pvt.) Ltd., [1974(1) SCC 615].
9. Rival contentions are carefully weighed. The issue ritical to the outcome of the suit is whether Aanimuthammal divest her title in her in favour of the idols under Ext.B1. If she had done the same, needless to state the plaintiff idols would be owner of the suit properties, and the plaintiff has a better chance of success in this case. She In Ex.A.28, it is stated thus:
",Jtiu ehd; elj;jp te;jij nghy
tUc&htUc&k; _kjp ntjts;spak;khshy;
bfhLf;fg;gLfpw U:/100/00 (xU E}iw)
bfhz;L _kiy nfhtpy; khj;U g{njRtu
Rthkpapd; g';Fdp khjk; bjg;g
https://www.mhc.tn.gov.in/judis
Page No.12 of 17
A.S(MD)No.174 of 2016
cj;rtj;ija[k;. vd; tUk;goia bfhz;L
_bu';fk; _bu';f ehjUila Ig;grp khjk;
Mwhk; jpUehs; C";ry; cj;rtj;ija[k; tUc&k;
xd;Wf;F Rkhh; U:gha; mWgJ tiuapy; bryt[
bra;J ehd; elj;jptUk; C";ry; cj;rt
jUkj;ija[k; nkw;go f;Fjhh; bg/khzpf;f
ehaf;fh; mth; brhe;j jh;kk; nghy elj;jptu
ntz;oaJk; jtpu mtnu C bc&oa{y;
tptfhu';fisa[k; cwf;Fjhh; (Proprietor)
ncwhjhtpy; elj;jpa[k; fld;fis jPh;f;fpw
tiuapy; ntW jhh;k';fs; bra;a
ntz;oajpy;iy. fld; jPh;j;j nky;
tUk;gofis rhRtjkhf cga';fSf;Fk;
tpj;ahjhdk; md;djhdk; Kjypa
jhd';fSf;Fk; gpunahfpf;f ntz;oaJ/
Kjd;ikahf nkny brhd;d g';Fdp bjg;g
cw;rtj;Jf;F ,g;nghJ bfhLj;J tUk;
rpynthL kw;wija[k; brytpl;L KG
cgaj;jia[k; elj;j ntz;Lk; vd
brhj;Jf;fspd; tUk;goapypUe;J nkw;go
cgha';fSf;F nkny fz;lgo bryt[ bra;jJ
nghf kPjp ,Uf;Fk; goahd $h!;jp tUk;go
cs;s nghJ bra;antz;Lbkd;W ehd;
gphpag;gLfpwitfs; (1) Mzp Kj;jk;khs;
tifawhtpw;F g{i$ (2) khzpf;fthrfh;
mile;j jpUel;rj;jpuj;jpy; jpUtpHh (3)
fhh;j;jpif khjj;jpy; _ Mz;lhs; C";ry; (4)
https://www.mhc.tn.gov.in/judis
Page No.13 of 17
A.S(MD)No.174 of 2016
g';Fdp cj;jpuj;jpy; _ gHepahz;ltUf;F
Flk; mDg;gp g{i$ elj;jy; (5) g[ul;lhrp
khjj;jpy; kfhsgT&j;jpy; gpJh; jh;kk; (6) _ bu';fehjUf;F Jthjrp fl;lis (7) itfhrp khjj;jpy; jpUnthz el;rj;jpuj;jpy; twfnehp FS:kp !;thkpf;F g{i$ (8) jpdrhp md;djhd rkh$j;Jf;F tUc&j;jpw;F U:/12 (9) fhh;j;jpif;F tUc&k; xd;Wf;F U:/10 vd;fpw ,itfs; jhd; vdf;F bja;tPfk; neUk; nghJ nkw;go bg/khzpf;fehaf;fh; a[f;jgo fphpiffs;
elj;jp kiyf;nfhapy;fSf;F Mapuk; jPgk;
itj;J tUc&htUc&k; vd;Dila Mj;Jkh
ey;y fjp miltjw;F ntz;oa fphpiafis
bra;J itf;fntz;oaJ/ nkw;go
brhj;Jf;fspd; nghpYk; jh;k';fspYk;
cwf;Fjhuhf (Proprietor) vdf;fpUe;j rfy
ghj;jpa';fisa[k; ehsJ njjpapy; nkw;go
bg/khzpf;fehaf;fUf;F ,jd;K:ykha; ehd;
ouhd;rth; bra;J vdf;Fs;s Rthd;
ghjpa';fSld; mthplk; brhj;Jf;fisa[k;
bfhLj;J vd; rk;kjpapy; ,e;j vz;lt[bkd;l;
gj;jpuk; vGjpf;bfhLj;njd;/"
The above passage establishes beyond doubt that the intent of Aanimuthammal had been to vest the entire title in the property in favour of Manicka Naickar, and he was required to do certain charities out of the https://www.mhc.tn.gov.in/judis Page No.14 of 17 A.S(MD)No.174 of 2016 income from the properties. Indeed, the word “Proprietor' has been used very consciously to rule out any other possibility. The dedication if at all any has been only partial and the right to the plaintiffs is only to enforce the obligation created in its favour and accordingly they can only insist that who were who are the owners of the suit properties for the time being to perform the charities spelt out under Ext.B1 and no more. Turning to Ext.A28, it was styled as a settlement deed and had been executed by Manicka Naickear's son Murugamanickam, it recites about how Manicka Naicker had to spent from his pocket to conduct cases apparently relating to suit properties etc. If Ext.B1 has not vested any title over the suit properties in favour of the plaintiffs, it has no locus standi to even challenge what had been done by the heir of Manicka Naicker.
10. Points 1 and 2 are answered against the appellants. As regards the 3rd question, this Court holds that the finding of the trial court in dismissing the suit is sustainable under law.
11. In conclusion, the Appeal Suit is dismissed. The judgment and decree dated 05.02.2014 in O.S.No.14 of 2012 on the file of the II https://www.mhc.tn.gov.in/judis Page No.15 of 17 A.S(MD)No.174 of 2016 Additional District Judge, Tiruchirapalli, is hereby confirmed. No costs. Consequently, connected miscellaneous petition is closed.
(N.S.S., J.) (P.V.M., J.)
26.04.2024
Index : Yes / No
Neutral Citation : Yes / No
CM
To,
1.The II Additional District Judge, Tiruchirapalli.
2.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis Page No.16 of 17 A.S(MD)No.174 of 2016 N.SESHASAYEE, J.
and P.VADAMALAI, J.
CM A.S(MD)No.174 of 2016 and C.M.P(MD)No.10976 of 2016 26.04.2024 https://www.mhc.tn.gov.in/judis Page No.17 of 17