Kerala High Court
St vs *1. Sadanandan Nair
Author: A. Hariprasad
Bench: A.Hariprasad
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
FRIDAY, THE 7TH DAY OF APRIL 2017/17TH CHAITHRA, 1939
SA.No. 175 of 1996 (D)
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AGAINST THE JUDGMENT & DECREE DATED 30-01-1996 IN AS. 139/1991 OF THE
DISTRICT COURT, KOZHIKODE
AGAINST THE JUDGMENT & DECREE DATED 03-04-1991 IN OS. 765/1986 OF THE
MUNSIFF'S COURT, KOZHIKODE-II
1ST DEFENDANT/1ST RESPONDENT/APPELLANT
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*1. SADANANDAN NAIR, S/O.LAKSHMI AMMA (DIED)
RESIDING AT PERUMANNA AMSOM AND DESOM
KOZHIKODE TALUK
[LEGAL HEIRS IMPLEADED AS ADDL. APPELLANTS 2 AND 3]
* ADDL.APELLANTS
2. SARITHA V.,
D/O. SADANANDAN NAIR,
VELUPPAL HOUSE, PERUMANNA PO,
KOZHIKODE TALUK.
3. SAJITHA V.,
D/O. SADANANDAN NAIR,
VELUPPAL HOUSE, PERUMANNA PO,
KOZHIKODE TALUK.
[THE LEGAL HEIRS OF DECEASED SOLE APPELLANT ARE IMPLEADED
AS ADDL.APPELLANTS 2 AND 3 AS PER THE ORDER DATED
07.04.2017 IN IA 254/2017 IN SA 175/1996.]
A2 & A3 BY ADVS. SRI.T.SETHUMADHAVAN (SENIOR)
SRI.PUSHPARAJAN KODOTH
SRI.K.JAYESH MOHANKUMAR
PLAINTIFF AND 2ND DEFENDANT/APPELLANT AND 2ND RESPONDENT/RESPONDENTS:
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1. SREE PERUMANPURA DEVASWOM
REPRESENTED BY ITS MANAGER
2. KARAT BALAKRISHNAN,
RESIDING AT KUTTIKKATTOOR VILLAGE
KOZHIKODE TALUK,
VELLIPARAMBA DESOM.
R1 BY ADV. SRI.E.NARAYANAN
THIS SECOND APPEAL HAVING BEEN FINALLY HEARD ON 07-04-2017, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
A. HARIPRASAD, J.
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S.A.No.175 of 1996
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Dated this the 07th day of April, 2017
JUDGMENT
This appeal is preferred by 1st defendant in a suit for permanent prohibitory injunction, with an alternative prayer for recovery of possession of the property on the strength of title. The plaintiff Devaswom represented by its Manager is the contesting respondent.
2. Pending appeal, the sole appellant died. Interlocutory applications have been filed to condone delay in filing an application to set aside the abatement and to file an application for impleading the legal representatives. The plaintiff/respondent opposed the application on the ground that only one affidavit is filed in support of three applications, which is not permitted by law. Considering the fact that the suit is of the year 1986, and the second appeal was filed in 1996, notwithstanding the shortcomings in the procedural aspects, I allow the petitions and supplemental appellants 2 and 3 are impleaded. Regarding propriety of the proceedings, I shall deal S.A.No. 175/1996 2 with in the following paragraphs.
3. Shorn off unnecessary details, the relevant facts for disposal of the appeal are as follows:
The plaint schedule property belongs in Janmam to the plaintiff Devaswom. The suit is prosecuted by Manager of the Devaswom appointed by HR and CE Department. Admittedly, the Devaswom was to be administered as per the provisions of Madras Hindu Religious and Charitable Endowments Act, 1951 (in short, the Act). It is averred in the plaint that the property is in direct possession of the Devaswom and admittedly, it is lying as a rocky area. Devaswom contended that it had been paying revenue for the property. Property on the west of the plaint schedule item is in the possession of the appellants' family as lessees under Devaswom. There is a definite boundary separating the properties lying in the possession of the contesting parties. The original appellant/1st defendant tried to trespass upon the property and therefore, the suit for permanent prohibitory injunction was filed. Later, the suit was amended in the year 1990 and a prayer for recovery of possession on the strength of title of the Devaswom with mense profits was also S.A.No. 175/1996 3 incorporated.
4. The original appellant filed a written statement contending that the Devaswom is not in possession of the property from 1963 onwards. According to him, in 1963, the property was orally leased by Devaswom to his mother Lakshmi Amma on an annual rent of Rs.4/-. Lakshmi Amma put her son (the original appellant) in possession of the property in the year 1972 and subsequently, she executed Ext.B1 document in 1983. Thereafter, the original appellant purchased janmam right in respect of this property as per Ext.B2 purchase certificate. He has been paying revenue long before and subsequent to the purchase. The Devaswom has no right to recover possession or to claim an injunction.
5. The trial court examined two witnesses on the side of the plaintiff and four witnesses on the side of the defendants. Exts.A1 to A4 and B1 to B15 were considered. Exts.C1 and C2 are the Commissioner's plan and report. During the pendency of appeal, three documents were produced and they are marked as Exts.B16 to B18. After considering the rival contentions, the trial court decreed the suit. Lower appellate court, on re- S.A.No. 175/1996 4 appreciating the evidence, disagreed with the trial court and decreed the suit.
6. Heard Smt.Deepa, learned counsel for the appellants and Sri.Narayanan, learned counsel for the contesting respondents.
7. The substantial questions of law, which were framed at the time of admission, are as follows:
1. Has not the lower appellate court erred in independently entering a finding on the question of tenancy of the 1st defendant when the Land Tribunal alone has such jurisdiction in view of Section 125 of the Land Reforms Act ?
2. Is not the plaintiff estopped from making a claim for recovery of 'B' schedule in view of Ext.B17 and has not the lower appellate court erred in interpreting the same ?
3. Is not plaint claim barred by adverse possession and limitation in view of the documents produced by the 1st defendant which shows open and long prior possession ?
4. Has not the lower appellate court erred in overlooking the evidence of PW-2 the Advocate Commissioner wherein she has specifically said that the plaint 'B' schedule is a property cultivated S.A.No. 175/1996 5 cashew garden ?
5. Whether in the circumstance that the Devaswom had opted for annuity under the Land Reforms Act with respect to the property, the Devaswom is not estopped from contending against the tenancy of the appellant ?
8. Learned counsel for the appellants contended that the lower appellate court transgressed its jurisdiction to enter a finding that Ext.B2 purchase certificate is non-est and Ext.B17 order is illegal. The lower appellate court found that Exts.B2 and B17 have no legal effect and the Devaswom can simply ignore them. According to the learned counsel for the appellants, this finding is not warranted since the Devaswom has not filed any appeal against the order as provided under the Kerala Land Reforms Act, 1963 (in short, the Act of 1963). Without taking recourse to the provisions of the Act of 1963, the Devaswom cannot be heard to say that the purchase certificate and the order relating thereto are invalid, contended the learned counsel for the appellants.
9. Per contra, learned counsel appearing for the contesting respondent/plaintiff contended that the consistent S.A.No. 175/1996 6 case of Devaswom is that no lease was created by Devaswom in favour of Lakshmi Amma (mother of the original appellant). The oral lease set up in the written statement is false. According to the plaintiff Devaswom, there was no occasion for the Devaswom to create a lease in the year 1963 in favour of Lakshmi Amma and even going by the evidence adduced, such a case can never be accepted. DW-1, when examined, deposed that his mother got lease from Thiruvambadi Devaswom, a different entity. That part, no material has been produced to show that there was a demise in favour of Lakshmi Amma, except the purchase certificate. It is also contended on behalf of the respondents that description of the property shown in Ext.B2 is totally different and ex facie it can be seen that Ext.B2 does not relate to the plaint schedule property. It is also contended that since Ext.B2 purchase and Ext.B17 order did not relate to the plaint schedule property, the Devaswom was not obliged to file an appeal under the provisions of the Act of 1963. That is the reason why they did not challenge the proceedings.
10. Going by the testimony of DW-1, the property leased out to his mother formed part of Re-Survey No.173/1. However, S.A.No. 175/1996 7 in the next breath, he would contend that he is in possession of about one acre of property in Re-Survey No.176. Admittedly, Devaswom, at one point of time, owned property more than thirty acres. It is also come out in evidence that various portions of the property have been leased out to various tenants. In this case, the only concern is whether the original appellant derived any tenancy right under the Devaswom as per an oral entrustment to his mother in the year 1963.
11. In order to attack the case of the original appellant, learned counsel for the contesting respondents relied on Section 29 of the Act, which reads as follows:
"29. Alienation of immovable trust property.-
(1) Any exchange, sale or mortgage and any lease of any immovable property belonging to, or given or endowed for the purposes of, any religious institution shall be null and void unless it is sanctioned by the Commissioner as being necessary or beneficial to the institution:
Provided that before such sanction is accorded the particulars relating to the proposed transaction shall be published in such manner as may be prescribed, inviting objections and suggestions with respect thereto; and all objections and suggestions received from the trustee or other persons having interest shall be duly considered by S.A.No. 175/1996 8 the Commissioner."
12. On a plain reading of this provision, it can be seen that any transfer of property, including a lease of immovable property, belonging to or given or endowed for the purpose of any religious institution, shall be null and void, unless it is sanctioned by the Commissioner as being necessary or beneficial to the institution. According to the case of the appellant in the written statement, it can be seen that the entrustment was by a Manager in favour of his mother in the year 1963. There is no dispute to the proposition that the plaint schedule property belongs to Devaswom of which the administration has to be done by virtue of the provisions of the Act. Therefore, in the light of the mandate of Section 29 of the Act, it is not clear as to how the lease could have been created by a Manager. This fact, though considered by the lower appellate court, did not conclude by entering a correct finding.
13. In respect of the contention raised by the learned counsel for the respondents regarding Section 29 of the Act, learned counsel for the appellants contended that there is no pleading by the plaintiff regarding the bar of Section 29 of the S.A.No. 175/1996 9 Act. On a reading of the plaint, it is clear that the Devaswom has denied the tenancy. The contention that the lease is hit by Section 29 of the Act is a legal plea which is available to a party in the light of other contentions raised in the plaint. However, there is no definite finding arrived at by the lower appellate court in respect of this contention.
14. Much has been argued in favour of and against Exts.B2 and B17. It is well settled that a purchase certificate issued in proceedings where individual notice is not issued to the land owner cannot operate against him in spite of Section 72K (2) of the Act of 1963 even if a public notice have been issued under Section 72F(1). It is further held that a purchase certificate would not conclude matters if the same is "inaccurate on its face or has been obtained by fraud or collusion" (See Sree Karikad Devaswom v. Wandoor Jupiter Chits Pvt. Ltd.
[1980 KLT 760]). Almost the same principle was reiterated by a Division Bench in Kochu Lakshmi v. Velayudhan [1981 KLT 639]. The ratio in paragraph 10 reads as follows:
"S. 72F(3) shall have operation only after it is shown that individual notices contemplated in S.72F(2) have S.A.No. 175/1996 10 become impracticable and that the applicant had taken steps for service of such individual notices to the persons concerned. There is also another reason for the restricted interpretation of the provision of S.72F(3). Any person aggrieved by an order of the Land Tribunal under S.72F is given a right of appeal under S.102 of the Appellate Authority constituted under the Act. A right of appeal is available only to a party to the proceedings before the Land Tribunal. It is no doubt true that even a non-party can appeal with the leave of the Appellate Authority but such right of appeal as is provided by the Statute is rendered dependent upon the leave of the Appellate Authority even when the rights of persons not eo nominee parties are affected by the order of the Land Tribunal. If the order of the Land Tribunal affects a non- party and his right of appeal is dependent on the leave of the Appellate authority it can certainly be held that the right of appeal conferred by S.102 of the Act, is considerably curtailed. For this reason also it should be held that the provisions of sub-section (3) of S.72F can be held applicable only in cases where it is shown that individual notices under sub-section (2) of S.72F had been attempted and failed or otherwise become impracticable."
15. The plaintiff Devaswom as a definite case that there was no lease created by Devaswom in favour of original S.A.No. 175/1996 11 appellant's mother in the year 1963 and neither she, nor the original appellant could have claimed a tenancy. Second contention raised by the Devaswom is that if at all, the lease set up in the written statement is considered, it can be seen that the claim is barred under Section 29 of the Act. Besides, Devaswom has a further contention that no notice was served on them before passing Ext.B17 order and issuing Ext.B2 purchase certificate.
16. With respect to the last contention, learned counsel for the appellants contended that on a reading of Ext.B17 order, it will be clear that Devaswom claimed compensation for purchase in terms of annuity principles. It is the contention of the contesting respondents that no such claim was ever made by the Devaswom. However, that is a factual question, which cannot be resolved in a second appeal.
17. It is contended by the learned counsel for the appellants that by virtue of the presumption under Section 114 of the Evidence Act, it can only be presumed that all official acts are done regularly. It is true that such a presumption is available in favour of Ext.B17. However, if there is any S.A.No. 175/1996 12 challenge against the regularity and propriety of the proceedings, a party can adduce evidence for rebutting the presumption.
18. Another point highlighted by the learned counsel for the respondents against Ext.B2 is the fact that the Resurvey number shown in Ext.B2 is 173/1 whereas the disputed property is in Resurvey No.176. It can be seen that there is difference of 12 cents in the extent as well. However, three boundaries in Ext.B2 tallied with the plaint descriptions. On the basis of these aspects, it is contended by the respondents that Ext.B2 does not relate to the plaint schedule property. It is forcefully contended that there was no lease in favour of Lakshmi Amma and therefore, the original appellant has not derived any right. Except production of Ext.B2 at the trial stage and Ext.B17 at the appellate stage, there was no attempt made either by the original appellant or by the Devaswom to establish the fact that Ext.B2 purchase certificate was issued in respect of the plaint property.
19. It is noteworthy that there is no dispute regarding plaintiff Devaswom's title over the plaint schedule property. S.A.No. 175/1996 13 Original defendant set up a derivative right under Devaswom by virtue of an oral lease in the year 1963. Therefore, it becomes bounden duty on the part of the appellants to establish their right to resist a suit for eviction on title paramount. In other words, if the appellants failed to establish tenancy, the suit has to be decreed since there is a clear admission of Devaswom's title over the property. It is the submission on behalf of the appellants that they did not file an application to get a purchase indicating a wrong survey number. The Land Tribunal initiated suo motu proceedings and a purchase was granted in their favour. If at all, there is any mistake in survey Number, it cannot be attributed to the original appellant. However, this contention may not help the appellants. It becomes incumbent on the appellants to establish that the revenue inspector's report was in respect of the plaint property and not in respect of a property in Resurvey No.173/1. This fact is also not established before either of the courts below.
20. Learned counsel for the appellants strenuously argued that the suit as filed is not maintainable without the deity being impleaded in the case. She cited certain decisions to canvas the S.A.No. 175/1996 14 said proposition. There cannot be a quarrel that a Hindu idol is a perpetual minor and it being a juristic person can hold property. If a suit is to be instituted in the name of idol, certainly it should be instituted by taking recourse to the provisions in Order 32 CPC. However, there are judicial pronouncements to the effect that all the provisions in Order 32 may not be directly applicable as in the case of a minor. However, the same principles should be resorted to. In this case, the temple is to be administered as per the provisions of the Act is an indisputable proposition. Moreover, the Act of 1951 was enacted for the better administration and governance of Hindu religious charitable institutions and endowments in the erstwhile Malabar District. The Act defines Hindu religious endowment and religious institution. Admittedly, this is a religious institution to be administered under the provisions of the said Act. The scheme of management is provided in the Act, though it does not contain any provision relating to filing of a suit on behalf of the religious endowments. The judicial pronouncements are aplenty to the proposition that a Shebait or Manager can institute a suit for and on behalf of the deity for recovery of possession because it is S.A.No. 175/1996 15 presumed to be for the benefit of the deity. Therefore, I am of the view that the contention regarding maintainability of the suit cannot be raised at this stage, especially when no such contention was raised in the written statement.
21. Another contention raised is that in such a suit, deity is a necessary party and it should be represented by a next friend. This contention is also not acceptable for the reason that the suit is filed by a person responsible to administer Devaswom property on behalf of the deity. The suit is filed in the capacity as an officer functioning under the Act and not by the deity directly. In case the deity comes forward as a plaintiff, certainly the formalities under Order 32 CPC should have been insisted.
22. Learned counsel for the appellants strongly contended that the appellants are in possession of the property and they have effected improvements. They were not given adequate opportunity to prove the contentions regarding tenancy. Therefore, they would request for a remand of the matter to the lower appellate court for producing better evidence to substantiate their claim of tenancy. Learned counsel appearing for the respondents opposed the submission by contending that S.A.No. 175/1996 16 they have made candid admissions regarding the improbability of the tenancy and the appellants shall not be allowed to circumvent the difficulties faced by the admissions.
23. Considering the rival contentions, I am of the view that pointed attention of the lower appellate court was not drawn to the acceptability of the tenancy as such. It went in a tangent to decide the fraud and other aspects shrouded the purchase certificate, which was not properly pleaded at all. Therefore, I am of the view that the matter can be remanded to the lower appellate court only for the limited purpose of deciding whether the tenancy set up by the appellants in respect of the plaint schedule property is legal or not. All other questions regarding the maintainability of the suit, the right of Devaswom to claim recovery of possession, etc. shall not be re-agitated as they are concluded. It is also seen that the suit is of the year 1986 and remand to the trial court may cause prejudice to both the parties. Therefore, considering all aspects, the appeal is disposed with the following directions:
The impugned judgment and decree passed by the lower appellate court is set aside. The matter is remitted back to the S.A.No. 175/1996 17 lower appellate court only for the limited purpose of determining the claim of tenancy raised by the appellants in the written statement. The parties shall be afforded an opportunity to adduce evidence in respect of the question of tenancy alone. It is made clear that the appeal shall be disposed of within six months from the date of receipt of a copy of this judgment. The parties shall appear before the lower appellate court on 22.05.2017.
Before parting with this case, it will be apposite to consider the objections raised by the learned counsel for the respondents regarding filing of one affidavit in support of three petitions. True, it may be legally insufficient in some cases. For example, take a case where a party is filing applications to condone the delay in filing a petition to set aside the abatement, to set aside abatement and also to implead the legal heirs with the aid of one affidavit. If the fact situation in that case is that the party acted promptly; either the lawyer or the advocate clerk was responsible for the delay, it may not be legally correct to decide the matter on the affidavit of the party alone. He may not be in a position to show sufficient cause for condoning the delay. Then S.A.No. 175/1996 18 it becomes necessary for the person, who was responsible for the delay, to swear to an affidavit as required in Rule 46 and Rule 64 of the Rules of High Court of Kerala, 1971 read together. The provisions in the Civil Rules of Practice are not applicable to the proceedings before the High Court. Therefore, the mandatory requirements in the Civil Rules of Practice cannot be bodily lifted and applied in respect of the proceedings before this Court. Still, the principles therein can be followed, as there is no bar in doing so. Going by the spirit of the provision in Rule 64, it can be seen that an application with respect to any of the matters in the Rules shall be made by a petition and evidence thereon shall be given by an affidavit. It gives a clear indication that every petition shall be supported by an affidavit. It may be true that in some cases the material averments in the affidavits in support of the petitions filed together may be repitative. Nevertheless, there can be myriad situations where different persons will have to swear to affidavits in support of different petitions and in that case one affidavit may not be sufficient for catering all the legal requirements. At any rate, the matter shall not be left to the discretion of the Registry. Therefore, the Registry shall S.A.No. 175/1996 19 hereafter ensure that when multiple petitions are filed in a case, each one should be supported by a separate affidavit to evidence the facts and the practice of filing a single affidavit as evidence for more than one petition should not be entertained.
Appeal disposed as above.
All pending interlocutory applications will stand closed.
Sd/-
A. HARIPRASAD
JV JUDGE