Patna High Court
Ram Dhani Tiwary & Ors vs Ramyash Tiwary & Ors on 13 December, 2012
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court SA No.400 of 1989 dt.13-12-2012
1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Second Appeal No.400 of 1989
(Against the judgment and decree dated 22.07.1989 passed
by Sub Judge I, Bhabhua in Title Appeal No.5 of 1988
allowing the appeal and thereby setting aside the judgment
dated 29.03.1988 passed by Munsif, Bhabhua in Title Suit
No.32 of 1983).
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Ram Dhani Tiwari & Ors
.... .... Defendants-Respondents-Appellants
Versus
Rampukar Tiwary & Ors
.... .... Plaintiffs-Appellants-Respondent/s
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Appearance :
For the Appellant/s : Mr. Kamal Nayan Choubey, Sr. Advocate
Mr. Ganga Prasad Rai
Mr. Kalindra Kumar Rai
Mr. Ravi Kumar, Advocates.
For the Respondent/s : Mr. S.S. Dvivedi, Sr. Advocate
Mr. Rash Bihari Thakur
Mr. Satya Prakash Srivastava
Mr. Rajeev Lochan, Advocates
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR SAHOO
CAV JUDGMENT
Date:13-12-2012
Mungeshwar 1. The defendants-respondents-appellants have filed this
Sahoo, J.
Second Appeal against the judgment and decree dated 22.07.1989 whereby the Lower Appellate Court allowed the appeal and set aside the judgment and decree of the trial court dated 29.03.1988 passed by Munsif, Bhabhua in Title Suit No.32 of 1983.
2. The plaintiffs-respondents filed the aforesaid suit praying for removal of the present Mutwali and appointing him as Mutwali and he be given power to nominate 4 members of the Managing Patna High Court SA No.400 of 1989 dt.13-12-2012 2 Committee alleging that Mostt. Bageshwar Kuer constructed a temple and installed the deities of Ramjanki and others and for their maintenance executed a deed of endowment in respect of 7-8 acres cultivable lands along with house in favour of deities. During her lifetime, she was Mutwali and after her death, Ambika Tiwari and 7 other persons were appointed as members of the Managing Committee as desired by her in the endowment. A title suit was filed being title suit No.45 of 1954 wherein a compromise was arrived at and according to the compromise, Ramnaresh Tiwari and Ramdhani Tiwari were appointed as members of Managing Committee and Ambika Tiwari was made an ordinary member. It was decided in the said compromise that after the death of Bageshwar Kuer, Mutwali would be appointed by majority of the Committee. Ramdhani Tiwari, defendant-appellant mismanaged the properties and did not maintain the accounts and many members of the committee have died. The plaintiffs being descendants of Mostt. Bageshwar Kuer may be appointed as Mutwali after removing the present Mutwali i.e. defendant-appellant. Hence, the suit was filed for the aforesaid relief.
3. The defendants filed contesting written statement alleging that the Managing Committee was managing the affairs of the temple. Ambika Tiwari was maintaining the accounts on behalf of the Committee. Shyamnarayan Tiwari, the son of Ambika Tiwari was Patna High Court SA No.400 of 1989 dt.13-12-2012 3 appointed as Mutwali by the Managing Committee. The defendant no.2 is nearest descendant of Mostt. Bageshwar Kuer and the plaintiff is nobody to file the suit.
4. After trial, the trial court recorded the finding that the plaintiff's suit is not maintainable as no permission under Order 1 Rule 8 C.P.C. was obtained from the court. The plaintiff is not member of the trust as such, he cannot be appointed as Mutwali. On these findings, the trial court dismissed the plaintiff's suit. On appeal, the Lower Appellate Court held that the suit is not hit by provision of Order 1 Rule 8 C.P.C. The Lower Appellate Court also held that the temple and the trust is not public trust, therefore, it is not barred by the Hindu Religious Trust Act. The Lower Appellate Court also recorded the finding that the defendants have no interest in the management of the trust and the defendants are not entitled to remain as Mutwali of the trust and that Ramdhani Tiwari is not related with Bageshwar Kuer. The plaintiff and his father were residing with Bageshwar Kuer. Therefore, in view of Article 419 and 421 of the Hindu Law by Mullah, the management of the property was inherited by the plaintiffs. Therefore, on these findings, the Lower Appellate Court decreed the plaintiff's suit.
5. On 05.03.1991, at the time of admission of this Second Appeal, the following substantial question of law was formulated:
Patna High Court SA No.400 of 1989 dt.13-12-2012 4 "Whether the decree of the Lower Appellate Court is vitiated on account of non-consideration of Exhibit K, the compromise entered into between the parties?"
6. At the time of hearing of the appeal, the learned senior counsel, Mr. Kamal Nayan Choubey filed additional substantial question of law. It may be mentioned here that during the pendency of this appeal, the sole plaintiff who was respondent no.1 died and in his place, his son, Rampukar Tiwari has been substituted. Likewise, the appellant no.1, Ramdhani Tiwari also died during the pendency of the appeal and in his place, the legal representatives have been substituted.
7. The learned senior counsel, Mr. Choubey submitted that the relief claimed by the original plaintiff is not available to the substituted plaintiff as he cannot claim for being appointed as Mutwali. Further, the learned counsel submitted that the suit filed by the original plaintiff was not maintainable because the trust was public trust and moreover, he is nobody i.e. he is neither Mutwali nor a Committee member as such, at his instance, the suit was not maintainable. This aspect of the matter was not considered by the Appellate Court and reversed the finding of the trial court without considering the compromise decree passed in the earlier suit. The learned counsel further submitted that the plaint was presented on Patna High Court SA No.400 of 1989 dt.13-12-2012 5 behalf of the public and Order 1 Rule 8 though mentioned at paragraph 30 of the plaint but no permission was obtained from the court. According to the learned counsel, the public at large had the right to offer Puja in the temple and there was no obstacle and in the endowment deed, Exhibit H itself, it has been mentioned that till her lifetime, she will be Mutwali and after her death, Ambika Tiwari will be the Mutwali and there will be a Committee consisting of 7 members who all were of different villages and of different castes which clearly indicate that it was a public trust. This aspect of the matter was not considered by the Appellate Court. The learned counsel relied upon various decisions of the Apex Court to prove that in fact, the trust is a public trust.
8. On the other hand, the learned senior counsel, Mr. S.S. Dvivedi appearing on behalf of the respondents submitted that the suit was not filed by the plaintiffs on behalf of the public at large. He presented the plaint alleging that he is the heir of Bageshwar Kuer and represents the other heirs. It is not his case that he filed the suit on behalf of the public, therefore, when the suit was not filed on behalf of the plaintiffs, there is no question of application of Order 1 Rule 8 C.P.C. arises. The consistent case of the plaintiffs is that the Mutwali was mismanaging the trust property and is not keeping account. Therefore, the plaintiff should be appointed as Mutwali as he is the Patna High Court SA No.400 of 1989 dt.13-12-2012 6 heir of Bageshwar Kuer and the Mutwali, Ramdhani Tiwari be removed from Mutwaliship. Admittedly, during the pendency of this appeal, the appellant no.1, Ramdhani Tiwari has died. The suit was filed for removal of Ramdhani Tiwari from Mutwaliship. Therefore, on the death of Ramdhani Tiwari, the appellant no.1, his son has no right to be appointed as Mutwali and, therefore, for the purpose of this suit, he has no locus standi to challenge the decree. So far appellant no.2 is concerned, he was not a Mutwali nor a Committee member. On the death of Ambika Tiwari, original Mutwali appointed by Bageshwar Kuer, he was substituted. The learned counsel further submitted that the Lower Appellate Court has rightly held that the trust is not public trust and the defendants were mismanaging the trust. These findings are findings of fact. Further, the Lower Appellate Court has rightly held that the original plaintiff succeeded to the trust in view of the old Hindu Law. According to the learned counsel, since it is only a private trust, there is no question of application of Bihar Hindu Religious Trust Act arises. The endowment deed itself will speak that it is private trust and moreover, this question that the trust is a public trust was never raised by the defendants in the court below either in the pleading or in the evidence, therefore, it being a question of fact cannot be allowed to be raised for the first time before the High Court at the time of hearing of Second Patna High Court SA No.400 of 1989 dt.13-12-2012 7 Appeal. So far Exhibit K is concerned, it is a compromise decree and even if Exhibit K is taken into consideration then also the result will be the same. So far non-consideration of Exhibit K will not affect the merit of the case and moreover, only word "Exhibit K" has not been mentioned but the contents thereof has been considered by the Lower Appellate Court. On these grounds, the learned counsel submitted that the substantial question of law formulated does not arise for consideration in this Second Appeal and the other substantial question of law sought to be framed at the time of hearing are not at all substantial question of law.
9. According to the plaintiffs, after the compromise decree in title suit No.45 of 1954, Bageshwar Kuer died on 01.12.1958. In spite of the compromise decree wherein it was agreed that after death of Bageshwar Kuer, the Committee will elect one of the Committee members as Mutwali but after the death of Bageshwar Kuer, no meeting of the Committee was held. Ramdhani Tiwari and the other Committee members are not performing properly and are not giving Raghbhog according to the Hindu rituals nor they are maintaining any account. The defendant no.2, Ramdhani Tiwari had given the cultivable land to brick kiln on lease and the money which he received was being utilized by him for his personal purpose. According to the plaintiff, he is the nearest agnate of Bageshwar Kuer. A genealogical Patna High Court SA No.400 of 1989 dt.13-12-2012 8 table has been given at the foot of the plaint. Since the Committee and the Mutwali appointed by the Committee are not performing Ragbhog and the property is being mismanaged and utilized for their self, he be appointed as Mutwali after removing the present Mutwali, Ramdhani Tiwari. The defendant no.1 also alleged that he being the nephew of Bageshwar Kuer is also an heir. A genealogical table has been given by the defendants in the written statement. The Lower Appellate Court considering the facts and the genealogical table recorded the finding that the plaintiff is the nearest agnate of Bageshwar Kuer. From perusal of the two genealogical tables given by the plaintiffs and defendants, it appears that the finding recorded by the Lower Appellate Court needs no interference.
10. The learned counsel for the appellants submitted that the suit was filed by the original plaintiff-respondent no.1 who has died, therefore, the same relief cannot be granted to his legal representatives. In such circumstances, the judgment of Lower Appellate Court is liable to the set aside. The learned counsel for the appellants further submitted that the Lower Appellate Court misconstrued Exhibit H, the endowment deed executed by Bageshwar Kuer and held that it is not a public trust. According to the learned counsel, the misconstruction of legal effect of the document is a substantial question of law. The trust is private trust or public trust Patna High Court SA No.400 of 1989 dt.13-12-2012 9 can only be decided by looking into the endowment deed itself. Whether there is pleading or no pleading, evidence or no evidence it will not affect the legal construction of the document. This is, therefore, a substantial question of law involved for decision in this appeal. On the other hand, according to the learned counsel for the respondents, this substantial question of law does not arise for consideration.
11. From the Lower Appellate Court judgment, it appears that as to whether it is private trust or public trust was raised before the Lower Appellate Court and the Lower Appellate Court has recorded a finding that it is a private trust vide paragraph 7. From paragraph 8, it appears that on this question, evidences were also adduced which were considered by the Lower Appellate Court. Now, therefore, so far this question raised by the appellants regarding as to whether the trust is public trust or private trust depends on the construction of Exhibit H, endowment deed.
12. In the case of Hero Vinoth(Minor) vs. Seshammal, (2006) 5 Supreme Court Cases 545, the Apex Court held that legal effect of the terms of a document or construction of document involving application of any principle of law are question of law. Therefore, the question raised by the learned counsel for the appellants is a substantial question of law.
Patna High Court SA No.400 of 1989 dt.13-12-2012 10
13. Admittedly, the original plaintiff filed the suit for being appointed as Mutwali of the trust. He died during the pendency of this appeal. The question will be whether the cause of action for the suit available to the plaintiff on the date of instruction of the suit will be available to the present legal representatives on the death of original plaintiff. In other words, whether the legal representatives will be entitled for being appointed as Mutwali of the trust. In my opinion, this is also a substantial question of law. Therefore, in exercise of jurisdiction under proviso to Sub- Section 5 of Section 100 C.P.C, I also heard at length the parties on the substantial questions of law as in my opinion, these substantial questions of law are involved for decision in this Second Appeal.
14. In the case of Ramkishorelal and another vs. Kamalnarayan, AIR 1963 Supreme Court 890, the 5 Judges Bench of the Apex Court have considered the construction of a document and held at paragraph 12 as follows:
"12.The golden rule of construction, it has been said, is to ascertain the intention of the parties to the instrument after considering all the words, in their ordinary, natural sense. To ascertain this intention the Court has to consider the relevant portion of the document as a whole and also to take into account the circumstances under which the particular words were used. Very often the status and the training of the parties using the words have to be taken into consideration. It has to be borne in mind that very many words are used in more than one sense and that sense differs in different circumstances. Again, even where a particular word has to a trained conveyancer a clear and definite significance and one can be sure about the sense in which such conveyancer would use it, it may not be reasonable and proper to give the same strict interpretation Patna High Court SA No.400 of 1989 dt.13-12-2012 11 of the word when used by one who is not so equally skilled in the art of conveyancing. Sometimes it happens in the case of documents as regards disposition of properties, whether they are testamentary or non-testamentary instruments, that there is a clear conflict between what is said in one part of the document and in another. A familiar instance of this is where in an earlier part of the document some property is given absolutely to one person but later on, other directions about the same property are given which conflict with and take away from the absolute title given in the earlier portion. What is to be done where this happens? It is well settled that in case of such a conflict the earlier disposition of absolute title should prevail and the later directions of disposition should be disregarded as unsuccessful attempts to restrict the title already given. (See Mohd. Kamgar Shah v. Jagdish Chandra Deo Dhabal Deo, (1960) 3 SCR 604 at p. 611: (AIR 1960 SC 953 at p. 957)).
It is clear, however, that an attempt should always be made to read the two parts of the document harmoniously, if possible; it is only when this is not possible, e.g. where an absolute title is given in clear and unambiguous terms and the later provisions trench on the same, that the later provisions have to beheld to be void."
15. In the present case, therefore, in the light of the settled principles of law laid down by the Apex Court, this Exhibit H is to be construed. In Exhibit H, admittedly, the property has been dedicated by the owner, Bageshwar Kuer on 12.05.1950. Bageshwar Kuer died issueless. It is mentioned that she has constructed a temple. She will remain as Shivayat till her death of that temple. She also mentioned that all her property is dedicated to the deity, Sri Ramjankiji, Lakshmanji, Mahavirji, Shankarji, Parvatiji, Ganeshji and Nandiji for the purpose of Utsav i.e. Function, Arti, Puja etc. Whatever income will be saved after spending in repairing and other works of the temple, it will become the property of the temple. No property can be transferred. After death of Bageshwar Kuer, Niwas Pandey, S/o Patna High Court SA No.400 of 1989 dt.13-12-2012 12 Dashrath Pandey, Babu Ram Dayal Singh, S/o Babu Ram Niyadi Singh by caste Rajput, Ambika Tiwari, S/o Mathura Tiwari, Mahavir Tiwari, S/o Rambrat Tiwari by caste Brahmin, Babu Nawab Singh by caste Rajput, Babu Loknath Singh, Babu Guput Singh will be the manager of the trust. Ambika Tiwari will be the Mutwali.
16. According to the parties, a suit was filed and a compromise was arrived at being Title Suit No.45 of 1954 wherein it was agreed that in the managing committee, Ambika Tiwari was appointed as member and it was further agreed that after the death of Bageshwar Kuer, Mutwali will be appointed by the committee members on the basis of majority. This compromise is Exhibit K. From the aforesaid terms and conditions of the document, it appears that Bageshwar Kuer died issueless. All her properties were dedicated by Exhibit H in favour of the deities. None of her family members or near relatives i.e. agnates were nominated as member of the committee or as Mutwali nor there is any provision. After her death, any of her agnates or heirs of her husband will be either Mutwali or member of the committee. Now, therefore, the intention is clear that no agnatic relations were either nominated or were appointed as Mutwali. The question is on the basis of these terms mentioned above, whether the trust can be termed as public trust or private trust. Here, it may be mentioned that whether it is private trust or public Patna High Court SA No.400 of 1989 dt.13-12-2012 13 trust will not be dependent on the pleadings of the parties. If it is dependent on the pleadings of the parties then naturally if no party will plead either private or public trust then whether it can be said that because there is no pleading, therefore, it is private trust. In my opinion, this cannot be said. Therefore, in my opinion, only this document, Exhibit H is the decisive factor to record a finding as to whether the trust is private trust or public trust.
17. In this context, the learned counsel for the respondents relied upon a decision of the Apex Court in the case of Chockalinga Sethurayar v. Arumanayakam, AIR 1969 Supreme Court 569 and submitted that when Bageshwar Kuer had prescribed a line of succession for the devolution of the trusteeship only upto a point and not beyond it. As soon as the mode of trusteeship came to an end, the succession will be regulated by the ordinary rule of Mitakshara Law. The learned counsel placed in extenso Article 419, 420 and 421 of the Hindu Law by Mullah and submitted that in this case, Bageshwar Kuer has prescribed the line of succession only upto after his death. Thereafter what will happen has not been prescribed. Contrary to this statement, the learned counsel for the appellants submitted that these articles and the rulings are not applicable in the present case as this present case is public trust.
18. From perusal of the decision cited by the learned Patna High Court SA No.400 of 1989 dt.13-12-2012 14 counsel for the respondents, it appears that in that case, admittedly, the trust was private trust. Therefore, if it is held that the present trust is private trust then this decision will be applicable in the present case also. Now, therefore, let us see whether the present trust is private trust or public trust. So far this question is concerned, the Apex Court in the case of Deoki Nandan v. Murlidhar, AIR 1957 Supreme Court 133, the Apex Court has held at paragraph 5 as follows:
"5. It will be convenient first to consider the principles of law applicable to a determination of the question whether an endowment is public or private, and then to examine, in the light of those principles, the facts found or established. The distinction between a private and a public trust is that whereas in the former the beneficiaries are specific individuals, in the latter they are the general public or a class thereof. While in the former the beneficiaries are persons who are ascertained or capable of being ascertained, in the latter they constitute a body which is incapable of ascertaintment. The position is thus stated in Lewin on Trusts, fifteenth edition, pp. 15-16:
"By public must be understood such as are constituted for the benefit either of the public at large or of some considerable portion of it answering a particular description. To this class belong all trusts for charitable purposes, and indeed public trusts and charitable trusts may be considered in general as synonymous expressions. In private trusts the beneficial interest is vested absolutely in one or more individuals who are, or within a certain time may be, definitely ascertained ........... "
Vide also the observations of Mitter J. in Haji Mahammad Nabi Shirazi v. Province of Bengal, I.L.R.(1942)l Cal. 211 at pp. 227.228 : (A.I.R. 1942 Cal. 343 at p. 349) (B). Applying this principle, a religious endowment must be held to be private or public, according as the beneficiaries thereunder are specific persons or the general public or sections thereof."
19. In the said judgment at paragraph 6, it is held that "then the question is, who are the beneficiaries when a temple is built, Patna High Court SA No.400 of 1989 dt.13-12-2012 15 idol installed therein and properties endowed therefor? Under the Hindu law, an idol is a juristic person capable of holding property and the properties endowed for the institution vest in it. But does it follow from this that it is to be regarded as the beneficial owner of the endowment? Though such a notion had a vogue at one time, it is now established beyond all controversy that this is not the true position. It has been repeatedly held that it is only in an ideal sense that the idol is the owner of the endowed properties. It cannot itself make use of them; it cannot enjoy them or dispose of them, or even protect them. In short, the idol can have no beneficial interest in the endowment. Thus, the Gods have no beneficial enjoyment of the properties, and they can be described as their owners only in a figurative sense and the true purpose of a gift of properties to the idol is not to confer any benefit on God, but to acquire spiritual benefit by providing opportunities and facilities for those who desire to worship."
20. In the said decision at paragraph 7, it has been held as follows:
"7. When once it is understood that the true beneficiaries of religious endowments are not the idols but the worshipers, and that the purpose of the endowment is the maintenance of that worship for the benefit of the worshipers, the question whether an endowment is private or public presents no difficulty. The cardinal point to be decided is whether it was the intention of the founder that specified individual's are to have the right of worship at the shrine, or the general public or any specified portion thereof. In accordance with this theory, it has been held that when property is dedicated for the worship of a family idol, it is a private and not a public endowment, as the Patna High Court SA No.400 of 1989 dt.13-12-2012 16 persons who are entitled to worship at the shrine of the deity can only be the members of the family and that is an ascertained group of individuals. But where the beneficiaries are not members of a family or a specified individual, then the endowment can only be regarded as public, intended to benefit the general body of worshippers."
21. In the said decision, it has also been held that the word 'family' in its popular sense means children, and when the settler recites that he has no children, that is an indication that the dedication is not for the benefit of the family but for the public vide paragraph
11.
22. In view of the above settled principles of law laid down by the Apex Court, it appears to me in this case that the trust is a public trust. It is recited in Exhibit H that Bageshwar Kuer had no issue. The plaintiff is not the family member. Since the property has been dedicated to the deities, the intention is that it is not for the benefit of the family. In other words, the family members are not the beneficiaries. None of the committee members are either family members or agnates. The Mutwali is also not the family member. It further appears that the committee members are of different villages and of different castes and different professions. In such circumstances, in my opinion, the decision of the Apex Court i.e. AIR 1957 Supreme Court 133 fully applies in the present case. The learned Lower Appellate Court therefore, has not construed the deed Exhibit H in the light of the settled principles laid down by the Hon'ble Patna High Court SA No.400 of 1989 dt.13-12-2012 17 Supreme Court and wrongly held that it is private trust.
23. So far the question that the cause of action available to the plaintiff is concerned, it may be mentioned here that since it is a public trust as has been held above, it cannot be said that the plaintiff had any cause of action for being appointed as Mutwali. The other aspect of the matter is that on the death of original plaintiff whether his son is entitled to same relief?
24. In the case of Pasupuleti Venkatesharlu Vs. The Motor and General Traders reported in (1975) 1 SCC 770 the Hon'ble Supreme Court at paragraph 4 has held as follows :
"4. We feel the submissions devoid of substance. First about the jurisdiction and propriety vis-à-vis circumstances which come into being subsequent to the commencement of the proceedings. It is basic to our processual jurisprudence that the right to relief must be judged to exist as on the date a suitor institutes the legal proceeding. Equally clear is the principle that procedure is the handmaid and not the mistress of the juridical process. If a fact, arising after the lis has come to court and has a fundamental impact on the right to relief or the manner of moulding it, is brought diligently to the notice of the tribunal, it cannot blink at it or be blind to events which stultify or render inept the decretal remedy. Equity justifies bending the rules of procedure, where no specific provision or fairplay is not violated, with a view to promote substantial justice - subject, of course, to the absence of other disentitling factors or just circumstances. Nor can we contemplate any limitation on this power to take note of updated facts to confine it to the trial Court. If the litigation pends, the power exists, absent other special circumstances repelling resort to that course in law or justice. Rulings on this point are legion, even as situations for applications of this equitable rule are myriad. We affirm the proposition that for making the right or remedy claimed by the party just and meaningful as also legally and factually in accord with the current realities, the Court can, and in many cases must, take cautious cognizance of events and developments subsequent to the institution of the proceeding provided the rules of fairness to both sides Patna High Court SA No.400 of 1989 dt.13-12-2012 18 are scrupulously obeyed. On both occasions the High Court, in revision, correctly took this view. The later recovery of another accommodation by the landlord, during the pendency of the case, has as the High Court twice pointed out, a material bearing on the right to evict, in view of the inhibition written into Section 10(3) (iii) itself. We are not disposed to disturb this approach in law or finding of fact."
25. The division bench of Hon'ble Madras High Court in the case of M. Shanmugha Udayar Vs. Shivanandam and others AIR 1994 Madras 123 has held that ordinarily a decree in a suit should accord with the rights of the parties as they stand on the date of its institution but this principle is not of universal application. Where it is shown that original relief claimed as, by reason of subsequent change of circumstances, become inappropriate or that it is necessary, to base the decision of the Court on the later circumstances in order to shorten litigation or to do complete justice between the parties, it is incumbent upon the court of Justice to take notice of events which have happened since the institution of the suit and mould its decree according to the circumstances as they stand at the time the decree is made.
26. In the present case as discussed above because of the subsequent facts due to passage of time which have taken place during the pendency of this appeal, in my opinion allowing this litigation between the parties to continue will be like flogging a dead horse. The legal representatives cannot be allowed to use this litigation as an Patna High Court SA No.400 of 1989 dt.13-12-2012 19 instrument to have an unfair advantage. Because of this subsequent event in my opinion the jurisdiction for the grant of a decree in favour of those remote persons who are not even remotely connected with the disputed property cannot be granted. In this case, it appears that because of subsequent event the original proceedings i.e. suit and the decree has become now infructuous. In similarly situated case, the Hon'ble Supreme Court in the case of Shipping Corporation of India Ltd. Vs. Machado Brothers and others reported in AIR 2004 SC 2093 relying upon the case of Pasupuleti Venkatesharlu (Supra) and also other various decisions held in paragraphs 23, 24 and 25 as follows :-
"23. In the very same case, this Court quoted with approval a judgment of the Supreme Court of United States in Patterson v. State of Alabama, (294 US 600) wherein it was laid down thus : "We have frequently held that in the exercise of our appellate jurisdiction we have power not only to correct error in the judgment under review but to make such deposition of the case as justice requires. And in determining what justice does require, the Court is bound to consider any change, either in fact or in law, which has supervened since the judgment was entered."
24. Almost similar is the view taken by this Court in the case of J.M. Biswas v. N.K. Bhattacharjee and others (2002) (4) SCC 68) wherein this Court held : "The dispute raised in the case has lost its relevance due to passage of time and subsequent events which have taken place during the pendency of the litigation. In the circumstances, continuing this litigation will be like flogging a dead horse. Such litigation, irrespective of the result, will neither benefit the parties in the litigation nor will serve the interests of the Union."
25. Thus it is clear that by the subsequent event if the original proceeding has become infructuous, ex debito justitiae, it will be the duty of the Court to take such action as is necessary in the interest of justice which includes disposing of infructuous litigation. For the said Patna High Court SA No.400 of 1989 dt.13-12-2012 20 purpose it will be open to the parties concerned to make an application under Section 151 of CPC to bring to the notice of the Court the facts and circumstances which have made the pending litigation infructuous. Of course, when such an application is made, the Court will enquire into the alleged facts and circumstances to find out whether the pending litigation has in fact become infructuous or not."
27. In view of the above facts and circumstances of the case and the settled principles of law laid down by the Apex Court, the right to relief in the suit is not available to the legal representatives of the original plaintiff who is respondent.
28. So far the substantial question of law formulated is concerned, in my opinion, the substantial question of law formulated does not arise for consideration in this appeal. However, the substantial question of law raised by the appellants at the time of hearing mentioned above are decided in favour of the appellants and it held that the trust is public trust and the plaintiff has got no locus standi to either institute the suit or defend the proceeding and the right to relief has also ceased to exists.
29. From perusal of the record, it appears that in this case, by terms of order dated 21.09.2011, the Circle Officer was directed to ensure the proper performance of Puja Path and Ragbhog of the deities in the temple and was directed to take steps to avoid misuse and misappropriation of any kind in the process. Since it is held that the trust is a public trust, the Circle Officer shall send this Patna High Court SA No.400 of 1989 dt.13-12-2012 21 matter to the Hindu Religious Trust Board, Patna. The Hindu Religious Trust Board, Patna shall act according to law. Let a copy of this judgment be send to the Chairman, Hindu Religious Trust Board, Patna or may be handed over to the learned counsel, Mr. Ganpati Trivedi, retainer Advocate of the Board. Thus, this Second Appeal is allowed. The judgment and decree of the Lower Appellate Court is set aside and the plaintiff's suit is dismissed.
(Mungeshwar Sahoo, J) Saurabh/A.F.R.