Madras High Court
The Asst. Commissioner vs Maha Tejo Mandala Sabha on 21 December, 2009
Author: V.Periya Karuppiah
Bench: V.Periya Karuppiah
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED :21.12.2009 CORAM: THE HON'BLE MR.JUSTICE V.PERIYA KARUPPIAH A.S.No.310 of 2000 & C.M.P.No.14751 of 2003 and C.M.P.No.109 of 2009 & C.M.P.Nos.9 & 10 of 2009 and A.S.No.311 of 2000 & C.M.P.No.14752 of 2003 and C.M.P.No.129 of 2009 & C.M.P.Nos.11 & 12 of 2009 and A.S.No.650 of 2001 & C.M.P.No.10520 of 2001 and C.M.P.Nos.374 & 375 of 2008 A.S.Nos.310 & 311 of 2000 1.The Asst. Commissioner, H.R. & C.E. Department/Fit Person Sri Mayuranatha Swami Temple, Mayurapuram, Tiruvanmaiyur, Madras-41. 2.The Executive Officer, Sri Pamban Kumara Gurudasar Temple, Alias Sri Mayuranatha Temple, Mayurapuram, Tiruvanmaiyur, Madras-41. .. Appellants in both A.S. Vs. 1.Maha Tejo Mandala Sabha, rep by its Secretary Mr.M.Jayaraman 2.Dr.B.Raman, S/o.Bhagavathi, 44, R.K.Mutt Road, Mylapore, Madras-4. 3.Kumarasthava Ramanujam, S/o.Sella Narasimbhalu Naidu, Liscon Home Complex, Block No-I, Flat No.16, Parameswari Nagar, Adyar, Chenai-20. 4.The Deputy Commissioner, Hindu Religious and Charitable Endowment Department, Chennai-34. 5.The Commissioner, Hindu Religious and Charitable Endowment, Chennai-34. 6. Mr.C.V.Sadhanandan .. Respondents in both A.S. Mr.M.Jayaraman Substituted vide order of court dated 21.12.2009 made in C.M.P.Nos.9 and 11of 2009. Recorded the death of R2 Mr.B.Raman and substituted R6 Mr.C.V.Sadhanandan vide order of court dated 21.12.2009 made in C.M.P.Nos.10 and 12 of 2009 A.S.No.650 of 2001 Kumarasthava Ramanujam, S/o.Sella Narasimhalu Naidu, Iscon Hones, Block No.I, Flat No.16, Parameswari Nagar, Adyar, Chennai-20. .. Appellant Vs. 1.The Commissioner for Hindu Religious and Charitable Endowments, Admn. Department, Madras-34. 2.The Deputy Commissioner for Hindu Religious and Charitable Endowments Admin. Department, Madras. 3.The Assistant Commissioner for Hindu Religious and Charitable Endowments. Admin. Department, Madras-34 Fit person. 4.The Executive Officer, Arul Migu Pamban Kumaraguru Dasar Temple alias Arul Migu Mayuranathar Temple, Thiruvanmiyur, Madras-41. 5.The Maha Dhejo Mandala Sabha rep. by its Secretary Mr.R.Ramakrishnan, Thiruvanmiyur, Chennai. 6.Dr.B.Raman S/o.Bagavathi, 44, R.K.Mutt Road, Chennai-4. .. Respondents Prayer:-These appeals have been filed under Section 70(2) of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959, against the judgment and decree, dated 30.08.2000, made in O.S.Nos.9404, 9405 & 9257 of 1994, on the file of the V Assistant Judge, City Civil Court, Madras. A.S.Nos.310 & 311 of 2000 For Appellants : Mr.T.V.Ramanujam, Senior Counsel for M/s.T.V.Krishnamachari For Respondents: Mr.T.R.Mani, Senior Counsel for P.K.Sivasubramanian (for R1 & R2) Mr.P.Chandrasekaran, Spl.Govt.Pleader (H.R. & C.E.) (for R4 & R5) Mr.S.Parthasarathi, Senior Counsel for MR.N.Damodaran (for R3) A.S.No.650 of 2001 For Appellant : Mr.S.Parthasarathi, Senior counsel for MR.N.Damodaran For Respondents : Mr.P.Chandrasekaran, Spl.Govt.Pleader (H.R.&C.E.) (for R1 & R2) Mr.T.V.Ramanujam, Senior counsel for M/s.T.V.Krishnamachari (for R3 & R4) Mr.T.R.Mani, Senior counsel for P.K.Sivasubramanian (for R5 & R6) C.M.P.Nos.374 and 375 of 2008 For petitioner : Mr.C. Chandrabose For Respondents : Mr.T.V.Ramanujam, Senior counsel for R1 & R2 Mr.T.R.Mani, Senior counsel for R3 & R4 Mr.S.Parthasarathy, Senior counsel for R5. Mr.P.Chandrasekaran, Spl.Govt.Pleader (H.R.&C.E.) (for R6 & R7) C.M.P.Nos. 9 to 12 of 2009 For petitioners : Mr. Mr.T.R.Mani, Senior counsel for P.K.Sivasubramanian For Respondents : Mr.T.V.Ramanujam, Senior counsel for R1 & R2 Mr.S.Parthasarathy, Senior counsel for R5. JUDGMENT
These appeals have been directed against the Common judgment and decree, dated 30.08.2000, made in O.S.Nos.9404, 9405 & 9257 of 1994, on the file of the V Assistant Judge, City Civil Court, Madras.
2.The averments in the plaints in O.S.Nos.9404 and 9405 of 1994 and the contentions in the written statement of Defendants 5 and 6 in O.S.No.9257/1994 are as follows:-
(a) Sri Mayuranathar alias Pamban Kumaraguru Dasar Temple, Mayurapuram, Thiruvanmiyur, Madras- 600 041, is popularly known as Pamban Swami Temple. Sri Pamban Kumaraguru Dasar, whose name was Ayyavoo, was born in between 1850 and 1852 in Rameswaram, Ramanad District. His father was Sathappa Pillai, who hailed from Pamban near Rameswaram, and his mother was Sengamalavalli of Rameswaram. This Pamban Kumaraguru Swamigal has taken to ascetic life, when he was aged 45. The said Swamigal, after completing his pilgrimage tour of several holy places, has finally settled down at Madras and died on 30.05.1929. During his lifetime Pamban Swamigal has created a Sabha by his Will dated 17.07.1926. He has also left behind a Codicil, dated 19.12.1927. As per the terms of the Will, Late Pamban Swamigal formed a Sabha, namely, Maha Tejo Mandalathar. In the Codicil, Late Pamban Swamigal has made some alterations to the Will. The said Trust is a religious charity consisting of specific endowment and the whole thing has been dedicated to the Hindu community as a place of public religious worship. The Swamigal purchased a land in the name of Mr.T.T.Kuppusami Chettiar, the then Secretary, whose name was referred in the Codicil, at Thiruvanmiyur.
(b)It is seen from Codicil that Late Swamigal has made a provision for sale of his publications to be used for the purpose of the activities of the Sabha. Since Late Pamban Swamigal was a Saint, his body was interned in a portion of the said land. There were daily Poojas and annually Guru Poojas. Late Pamban Swamigal was an ardent devotee of Lord Subramania. A perusal of the Will and the Codicil of the Swamigal will clearly show that his intention was to have a public religious worship of MayuraVahana Sevanam, which he was performing even during his lifetime. It is also seen that permanent structures were put up and idols of MayuraVahananar and Sithi Vinayagar were installed and consecrated and Kumbabishekam was also performed in 1958. A sole idol of Swamiji had been erected and consecrated. There was public contribution. There was also procession of the Ursavar Idols till there was Balalayam. Even after Balayalayam for MayuraVahana Sevenam, there is procession of Vel.
(c) Disputes arose in the year 1971 when the H.R. & C.E. Department called for applications for appointment of Trustees. The said Mr.T.T.Kuppusami Chettiar, filed W.P.No.3501 of 1971 raising a question of jurisdiction of the Department for appointment of Trustees and the same was allowed on 04.09.1973, leaving open the question as to whether the institution in question comes within the purview of the Act or not is a matter to be decided in a regularly instituted action. It was observed that it is open to the Department to initiate suomoto action under the provisions of the Tamil Nadu Hindu Religious and Charitable Endowment Act, 22 of 1959. Thereafter, the public religious worship continued and there was public contribution.
(d) While so, the said Mr.T.T.Kuppusami Chettiar himself gave a letter on 09.08.1984 to Hindu Religious & Charitable Endowment (Administration) Department, stating that he is conceding that the institution in question is a temple and that it is coming under the provisions of the Act and he wanted a scheme to be framed. Since the rival persons are trying to take over the management, he agreed for handing over the charge of the institution. Then the Deputy commissioner of the Department took charge of the institution and appointed the Executive Officer of Bairagi Madam to manage the affairs of the institution and its properties. Thereafter, the Executive Officer of Sri Balasubramania Temple, Teynampet, Madras-600 018, was appointed as fit person. Later the Assistant Commissioner, H.R. & C.E. Department, was appointed as fit person and the 2nd plaintiff in O.S.No.9404 of 1994 has been directly appointed as the Executive Officer of the Institution. From then onwards, the plaintiffs in O.S.No.9404 of 1994 are in management of the affairs of the Institution.
(e) When things are such, in the year 1988 one Mr.S.M.Nathan, Secretary of Maha Tejo Mandala Sabha filed the suit O.S.No.11359 of 1988 for a declaration that they alone are entitled to manage the affairs of the Institution and that the plaintiffs herein and the Commissioner, H.R. & C.E. Department should not interfere with their management. But the same was dismissed on 12.04.1991. Appeal filed by them was also dismissed. In the meantime, the said Mr.S.M.Nathan represented the Sabha and filed O.A.No.19 of 1989 on the file of the Deputy Commissioner, H.R. & C.E. Department for declaration that the Institution of Sri.Pamban Swamigal is only a samadhi and not a religious institution. Pending O.A., One Mr.Shanmugasundaram filed mandamus in W.P.No.6157 of 1991 directing the Commissioner, H.R. & C.E. Department and the Deputy Commissioner, H.R. & C.E. Department to entrust the Sabha to Maha Tejo Mandala Sabha for performance of all religious and spiritual functions of Sri Pamban Kumaraguru Dasar Swamigal samadhi at Thiruvanmiyur, Madras 41. In the writ petition, an order was passed directing the Department to hand over the management of the Institution to the Sabha. As against that, a writ appeal was filed questioning the order in the writ petition. The writ Appeal itself was disposed of on 18.7.1991, passing an agreed order that the management will continue under the Department till the final adjudication under Sec. 63(a) of the Act.
(f) The O.A. was dismissed on 01.10.1993, holding that the applicant in O.A. cannot claim such a declaration that the institution of Pamban Swamigal is not the religious Institution under Section 6(18) read with Section 6(13) and 6(2) of the Act. Aggrieved against the said order of the Deputy Commissioner, H.R. & C.E. (Administration) Department, two appeals were filed, one by the 1st defendant herein namely Maha Tejo Mandala Sabha represented by its Secretary S.M.Nathan and the other by one Dr.B.Raman, the 2nd defendant herein and the same were allowed on 27.10.1994. Against the said order, the plaintiffs have filed these appeals on various grounds.
3. The contentions raised by the first defendant are as follows:-
(a) The 1st defendant denies the various averments pleaded in the plaint. The 1st defendant stated that Srimath Pamban Swamigal was an ardent devotee of Lord Muruga and even in his young age of 14 he had mastered Tamil Literature and had a fair working knowledge of the Vedas, Upanishad and Agama Shastras in Sanskrit. In his 16th year, he decided to sing one song every day before he took the morning meals invoking the blessings of Lord Muruga and invoking his Manasa Guru Srimath Arunagiri Nathan. In 100 days he had produced invocations on Lord Subramaniyam which brizzle with Esotric Truth of the Vedic Suddhadvaitha Saiva Siddantha doctrine. In continuation of his Mission in praising the Lord he had composed 6666 song compiled in 6 Kandams. Srimath Pamban Swamigal had unique excellence in expounding the intricate Methaphysics of Suddha Advitha Saiva Siddhantha doctrine and has mastered 108 Upanishads, in Sanskrit and Mahaskandhapuram rendered in Sanskrit and also the other allied Puranas. A bare study of his invocation songs and prose works would clearly establish that he never allowed the concept of idolatry but confirmed himself to the Philosophy of incessant awareness of the Lord without form and name in one's own heart which he has described it 'DAHARAKASAN'. His main object was that the devotees of Lord Muruga should slowly train themselves for awareness of 'Subramaniya Parabramam' in his own self and culminate in Aruva Vashipadu and according to him Sri Lord Muruga in one's heart appears in the form of a Virat Pranavakaram pervading the entire universe both Micro-casm and Macro-casm and the said Virat Pranavekara Guhabrahmam embellishes the Lotus heart of every individual as 'Prekrithi Prenavam'. Sri Swamigal has specifically stated in various works that he never wanted to construct a temple or a Madam or any form of organization to project him as a demi-God within this country or outside the country.
(b) He was of the firm opinion that even great person like Jesus, Mohamed Nabi, Buddha, Viswamithra Jamadhagni are human beings and mortals and they should not be elevated to the pedestal of God as they are only messengers of God having imbibed divine wisdom by constant internal worship of the Great Almighty bereft of all worldly desires. Under this back ground of philosophy, Srimath Pamban Swamigal had taught his close devotees the Idalambars Archanam and not 'Bahir Archanam' of idols made of Panchalokha or earth or gems as such worship of idols would bring about literation for the individual but would throw him back amidst the oceans of continuous birth and deaths. Srimath Swamigal who had mastered the Skandhapuranam in Sanskrit and also in Tamil had referred to the great 'Vishwa Rupadarisanan' which Lord Subramaniya presented to the Gods as 'Maha Tejo Mandala' as described in the Sambavakanda of Skanthapuranam written in Sanskrit. He had also referred to in various works that even the Trinity could not with their naked eye see the celestial aura as exhibited in the said Maha Tejo Mandala Dharishanam. In fitness of things he thought to name all those devotees irrespective of caste, community and the country to which they belong who take to a Eka Dhaiva Guha Vazhipadu to come under the umbrage of Maha Tejo Mandala Sabha.
(c) Srimath Pamban Swamigal attained samadhi on 31.05.1929, on the krishanapaksha Shasti of the Tamil month of Vaikasi. Even few months prior to this, Srimath Pamban Swamigal had directed his Chief devotee Mr.Chinnasami Josier of Triplicane (Otherwise known as Subramania Dasar) that he may leave his mortal remains soon and that a Land should be purchased at Thiruvanmiyur and even blessed him with Vibuthi so that he may be successful in his mission. Though the land in Thiruvanmiyur Village belonging to one SundaramIyer was fixed, Srimath Pamban Swamigal had attained samadhi, before the registration could be completed. The owner of the land permitted the mortal remains of the Swamigal to be interned there, at the samadhi already constructed by Maha Tejo Mandalathar. The said land is the property of the Maha Tejo Mandala Sabha and the sale deed itself would clearly show that the land has been purchased in the name of the then Secretary Mr.T.T.Kuppusamy Chettiar. The devotees led by Mr.P.Chinnasamy Josier known as Subramania Dasar and T.T.Kuppusamy Chettiar and others belonging to Maha Tejo Mandal Sabha constructed the samadhi out of their own funds and made provisions of the performance of Nitya Pooja, Guru Pooja. The committee and Trustees of Maha Tejo Mandala Sabha made proper provisions for the due performance of all festivals which were ordained to be performed by Srimath Pamban Swamigal including MayuraVahana Seva. The institution was called Sannithana of Srimath Pamban Swamigal and important Pooja were performed.
(d) In 1941 the samadhi building which was in a thatched shed was constructed by the contributions of the members of Maha Tejo mandala Sabha and in the year 1942 one Mr.Masilamani Mudaliyar, another ardent devotee of Srimath Pamban Swamigal and also a member of committee of Trustees of Maha Tejo Manadala Sabha constructed a building known as 'Arachalai' on the site purchased and dedicated the same to the Maha Tejo Mandala Sabha for feeding worshippers and pilgrims during the MayuraVahana Seva and other festivals irrespective of the fact whether such disciples and worshippers belong to Hindu Community or form part of other communities, even the said Arachalai is not exclusively for Hindu Community. As already stated the members of Maha Tejo Mandala Sabha provided from their own funds, utensils and other requisites necessary for the performance of the Pooja and Neivethiam to be distributed to the worshippers. However, contrary to the tenets of Srimath Pamban Swamigal in 1958 the then Secretary of Maha Tejo Mandala Sabha installed an idol of Lord Muruga with peacock and later an idol in black stone of Srimath Pamban Swamigal which was installed in 1961. But they were never dedicated to the public and they formed part and parcel of the samadhi.
(e) The 1st defendant states that from 1929 till today the institution is only a samadhi and whatever might have been constructed they are adjuncts of the said samadhi. The samadhi and the observance which go around it are inseparable. The 1st defendant further states that the presence of the idol of Lord Muruga and of Srimath Pamban Swamigal as an adjunct to the samadhi would be considered and intended merely to invest the observances in the samadhi with some religious tinge in gratitude to a great Saint who had worked for the Philosophy of Sudda Advaita Vaideeka Saiva Sidhantha. The defendant states unequivocally that there is no dedication to the public. There is no compartmentalisation between the samadhi and idols installed in 1958 and 1962 and they are inseparable entities. There is no dedication of any property either to samadhi or the idols founded in 1958 which is an adjunct. There are no Dwajasthambams, no Garbegiriham nor any Bali Peetam. At the time of foundation of Lord Muruga idol, there is no corresponding utsava idol. The worship was maintained and expenses were met by the members of the Maha Tejo Mandala Sabha. There are no features which substantiate any dedication to the public and as such the above institution can never be characterised as a religious institution or a public religious endowment. The first defendant stated that Mr.Chinnasamy Josier died in the year 1951 and his mortal remains were interned in a place proximate to the samadhi of Srimath Pamban Swamigal and the Maha Tejo Mandala Sabha has also constructed a samadhi in commemoration of the said Subramania Dasar to whom Srimath Pamban Swamigal had made special and significant reference in is works particularly in Ashoka Salavasam which is a scripture enjoined to be studies at the time of MayuraVahana Seva ordained to be performed by Srimath Pamban Swamigal.
(f) In the year 1971, when the Department tries to clutch at the jurisdiction over the samadhi Nilayam, the then secretary of Maha Tejo Mandala Sabha Mr.T.T.Kuppusamy Chettiar filed a writ petition in W.P.No.3501 of 1971 and the same was allowed. The 1st defendant states that in contravention and in open violation of the ruling of the High Court in W.P.No.3501 of 1971 and in the absence of specific and valid declaration under Section 63 (a) of the Hindu Religious and Charitable Endowment Act as to whether the place of Srimath Pamban Swamigal is a samadhi or temple, the department has absolutely no jurisdiction to exercise any control or supervision over the management of the institution and in the terrorism had allegedly procured a letter from T.T.Kuppusami Chettiar on 09.08.1984 and had taken over the management of the institution with a character of a temple. The appointment of fit person and Executive Officer is also void. Further the want on destruction of the superstructure of the samadhi including the plaques in the samadhi if Srimath Pamban Swamigal and the demolition of the superstructure over the samadhi done under the guidance of Thiruppani committee are one among any perpetrated illegal acts. The 1st defendant states that the institution is a samadhi and the evidence from 1929 to 1984 clearly substantiates the fact that the institution was treated only as samadhi and not as a temple merely on the fact that the idols have been installed only in 1958. As the property on which the samadhi is situated belongs to Maha Tejo Mandala Sabha and as the building constructed by Masilamani Mudaliar, one of the committee members as Archalai for feeding poor without distinction of caste, creed or religion which is situated over the property is composite in character and such the Department has no jurisdiction either to administer the same or to control the management.
(g) The 1st defendant further states that Guru Pooja can be performed only to a person who has attained samadhi and as such the act of the Department in conducting the Guru Pooja by itself to the Saint on the Krishna Shasti of Vaikasi every year from the date of illegal take over clearly also proves that the institution is only a samadhi. The fact that there is also a samadhi of Sri.Chinnasamy Josier otherwise known as Subramania Dasar proximate to and behind the samadhi's of Pamban Swamigal clearly proves that the place consists of samadhi's of the Saint Srimath Pamban Swamigal and his Chief disciple Subramani Dasar. In W.P.No.6157 of 1991 dated 20.06.1991, it is held that the take over is illegal and relying upon various decisions held that consent of Mr.T.T.Kuppusami Chettiar cannot bind the members of Maha Tejo Mandala Sabha. Further under sec.70 of the H.R. & C.E. Act the relief sought for must be confined to the legality of propriety of the order of the Appellate Authority as to the character of the institution and the relief of Permanent injunction is not maintainable, particularly in view of the consent order passed in W.A.No.853/1991. This defendant states that concession by Mr.T.T.Kuppusami as to the character of the institution is invalid in Law and amounts to alienation of office and the H.R. & C.E. Cannot be given validity of their take over on an invalid concession, as they are bound by the writ of prohibition issued by the High Court in W.P.No.3501/1971. Further the Commissioner, the appellate authority has taken all relevant considerations and document and oral evidence to come to the only one irresistible conclusion that the institution is a samadhi. As regards the contention of the plaintiff regarding the reliance upon the letter of Thiru.Muruga Kripanandavariyar dated 12.02.1993, this defendants states that at the time of the appeal before the Commissioner, Mr.Kripanandhavariyar had passed away and as such the statement contained in the letter dated 12.02.1993 is admissible in evidence and no objection as to the reliance on the said letter was raised by the plaintiff's herein.
(h) The first defendant states that the institution in question has not come within the definition under Section 6(2) of the Tamil Nadu Act 22 of 1959 as according to Agama Shastras there cannot be a temple within 50 metres of samadhi's and again in any event the place where the Swamiji's mortal remains were interned, really is a samadhi and that the same is samadhi has been admitted by RW2. Therefore, the contention raised in the plaint are not based either on evidence or on the principles of Hindu Law. As regards the contention in the plaint that the founder clearly intended that there is a dedication in favour of Hindu Community is not borne out by evidence and if the contentions refers to Mayuravahana Sevena Vizha, this defendant say Mayuravahana Seva is a historic divine retreat for the members of the Maha Tejo Mandala Sabha which is not consisting of only members of the Hindu Community but also Muslims and Christians and this retreat is a culmination of a divine cure of a grave injury, which Srimath Pamban Swamigal had when on 27.12.1923 Swamiji sustained a fracture in the left leg due to being over run by a hawk cart at Thambu Chetty Street at the age of 73 years. After the Nirvicupple samadhi which the Pamban Swmigal has been hearing for from his boyhood is manifested in poem No.7 in the 16th invocation captioned Nishkalanandha Guhan in the 1st Mandalam composed when he was about 16.
(i) The first defendant states that the main intention for the authorities of the H.R. & C.E. particularly the plaintiff's herein is to make the institution as one of profiteering idolatry while the main philosophy of Srimath Pamban Swamigal is to have the worship of the Parabhamam who according to Swamigal in Lord Subramania who is the totality of the 3 concepts Sath, Chit and Anandham (Trust, Power and bliss) representing, Shiva Sakthi and Guha in one's own heart lotus by which process all bondage prior to birth and attracted during the life could be eschewed and eliminated completely so that ultimately one could get liberation by Jeevan Mukthi, and as such the institution of Sathi cannot be a source of profiteering idolatry for which the plaintiff's crave, for which prayer of the plaintiff's the 4th respondent obliged by equating Srimath Pamban Swamigal to God in his order in O.A.No.19 of 1989 to hold it as a religious institution which erroneous decision was rightly set aside by the Appellate Authority the 5th defendant herein.
(j) The first defendant states that the legal contention raised from Para 37 to 40 of the plaint are not correct. The 1st defendant states that the commissioner has relied on relevant decision and come to the conclusion that the institution is not a religious institution. Hence the contention made in the plaint are not correct. The 3rd defendant in collaboration with one Doctor Saravanan who was the earlier Chairman of the Thirupani Committee who was wielding considerable influence over the then Government in saddle was responsible for the destruction of the samadhi of Srimathi Pamban Swamigal and this itself clearly manifest the real intention of the Department. Therefore, the first defendant prays for dismissal of the suit.
4. The contention raised by the second defendant are as follows:-
(a) The 2nd defendant states that the suit framed by the plaintiffs is not maintainable in law. The 2nd defendant states that Srimath Kumara Gurudasar Swamigal, popularly known as Pamban Swamigal was a great saint and a gnani. He had number of followers and disciples. The Swamigal was an inspired Baktha of Lord Muruga and he composed more than 6000 compositions and the celebration 'Shanmuga Kavasam', 'Pancha Mirtha Vanan', etc., on Lord Muruga. Pamban Swamigal before he attained Mukthi had left a Will and testament in the year 1926 and a Codicil in the year 1927 which were probated on the original side of the High Court in O.P.No.187 of 1933. The Swamigal had appointed the Maha Tejo Mandala Sabha, with 21 members constituting mostly his disciples, and followers of Lord Muruga. Swamigal during his life time was performing the procession of "MayuraVahana Sevanam" every year in the month of Margazhi. He wished in the will that this festival should be performed in perpetuity.
(b) The 2nd defendant states that a land at Thiruvanmiyur Village was purchased by the Maha Tejo Mandala Sabha, the 5th defendant herein. Subsequently, the Swamigal attained Mukthi on 30.05.1929. His followers i.e., the members of Maha Tejo Mandala Sabha our of reverence for their Guru interned his remains at the land at Thiruvanmiyur purchased by them. A samadhi was constructed with a building thereon by the Maha Tejo Manadala Sabha. The second defendant states that the samadhi of Swamigal was erected in the private land purchased by the Maha Tejo Mandala Sabha. There was no endowment. From the year 1929 till 1984 the Maha Tejo Mandala Sabha alone was maintaining the samadhi, conducting daily poojas and and the Annual Guru Pooja at the samadhi and a Vel was installed on the samadhi. Later an idol of Lord Muruga was erected on the samadhi and idol of Pamban Swamigal himself was also erected in the year 1958.
(c) The second defendant states that the Pamban Swamigal was an ardent devotee of Lord Muruga. It is the belief that the soul never dies. Hence the Vel and the idol of Lord Muruga were installed over the samadhi only as adjunct to the samadhi and to propitiate the soul of Pamban Swamigal.
(d) The 2nd defendant further states that one of disciples of Pamban Swamigal, by name Chinnasami Pillai was looking after the daily pooja and performing the Guru Pooja. He died in the year 1951 and that his mortal remains were also enshrined in the samadhi near Pamban Swamigal samadhi. The second defendant states that both the samadhis were maintained and the poojas, functions and festivals were performed by Maha Tejo Mandalathars. In the year 1971, the H.R. & C.E. Department issued a show cause notice to the President of sabha, under section 49 of the T.N.H.R. & C.E. Act 1959. The President T.T.Kuppusamy Chettiar filed a writ petition in W.P.No.3501 of 1971 against the said show cause notice and the same was allowed.
(e) The H.R. & C.E. Department took no action to decide the character of the institution subsequent to the order in the writ petition, but in the year 1984 they illegally took possession of the institution on the ground that the then President of the Sabha wrote them a letter handing over possession of the samadhi for their maintenance. The 2nd defendant states that the fit person appointed by the H.R. & C.E. Department caused the demolition of the structure over the samadhi and appointed a Thirupani Committee. Subsequently the fit person, through the Thirupani Committee constructed a Goburam to make it appear as temple. They tried to eliminate all pieces of evidence as samadhi. The 2nd defendant and other Sabha members filed a writ petition in W.P.No.18417/1992 for injunction restraining the fit person from constructing a temple. The 2nd defendant states that the suit institution is known to be Srimath Pamban Swamigal Sannidhanam and Pooja like Skanda Shasti, Maha Sivarathiri, Chitra Porunami, Arunagirinathar Festival and Guru Pooja of Srimad Pamban Swamigal are being conducted. The 2nd defendant further states that the property on which the samadhi situated belongs to the 1st defendant Sabha and the Choultry otherwise known as Arachalai is of a composite character. Thus the exercise of jurisdiction over the institution either to control or administer the same by the H.R. & C.E Department is beyond the provisions of the Act. The Arachalai is now used as the office of the Executive Officer. The Department is also conducting the Guru Pooja to the Swamigal on Krishna Shasti of Vaikasi every year and this clearly proves that the institution in question is a samadhi. The 2nd defendant states that there is no religious sanctity to a samadhi and as such it is not a religious institution within the meaning of the definition under Section 6(1) of the Act.
(f) The 2nd defendant states that members of the 1st defendant, Sabha used to contribute funds for festival. There was no collection from public and there was no hundial. The 2nd defendant states that in the year 1962 or 1963 Balasundra Swamigal was performing daily pooja to the samadhi of Pamban Swamigal. He installed an idol of Vinayagar in front of the samadhi. This was aginst the wishes of Pamban Swamigal. Therefore, Balasundara Swamigal was removed from performing the Poojas and T.T.Kuppusamy Chettiar himself was performing the Poojas to the samadhi. The 2nd defendant states that
(a) There is no dedication of any property and there is no endowment for the upkeep and maintenance of the samadhi. (b) All the festivals and ceremonies are conducted with reference to the samadhi of Swamigal. There is no separate Pooja to Lord Muruga or Vinayagar.
(c) There is no Karpagraham, Arthana Mandabam and there is no Urchavar and there is no procession of deity taken around. Further no consecration or Kumbabishekam was performed.
(d)There are two samadhis, one of Pamban Swamigal and the other of Chinnaswamy Josier. Therefore the suit samadhi is neither a temple nor a religious institution.
(g) The 2nd defendant states that the order of the Commissioner, the appellate authority does not suffer by any infirmities and the order is legal and valid. The learned Commissioner discussed the facts and the Law in detail and came to the correct and just conclusion and allowed the appeal, holding that the suit institution is only a samadhi. The 2nd defendant states that a perusal of the Will and the Codicil of the Swamigal will clearly show that there is a Hindu Public Religious and Charitable Endowment and the Trust created by the Swamigal is a religious charity consisting of specific endowment and the whole thing has been dedicated to the Hindu Community as a place of public religious worship are all false.
(h) The other allegations that there was public religious worship even during the life time of the Swamigal, that permanent structure were put up and idols of MayuraVahananar and Sithi Vinayagar were installed and consecrated and Kumbabishekam was also performed in 1958, that a stone idol of Swamiji had been erected and consecrated, that there is public worship, that there is hundial and there is public contribution, that is also procession of the Ursavar idols, still there was Balalayam and that even after Balalayam for MayuraVahana Sevanam, there is procession of Vel are all false. There are only daily Pooja, Guru Pooja, and festivals in connection with the samadhi. The hundial was placed by the plaintiffs after they trespassed and took illegal possession of the institution in the year 1984. In the Will and Codicil directions were given by Pamban Swamigal to the members of Maha Tejo Mandala Sabha for Publication of his several compositions of hymns of Lord Muruga and performing of MayuraVahana Sevanam festival once in a year and feeding the devotees the next day. It is pertinent to see that Swamigal wished that only members of 1st defendant Sabha should perform these aspects. How these directions could be considered as religious institution under the Act, at the most the feeding could be considered as charity. The 2nd defendant states that because Hindu public go to a samadhi for Guru pooja it will not make the samadhi into a temple. Further merely because some idols have been installed in and around samadhi of a sacred person in order to propitiate his soul, that by itself may not convert the situs into a religious institution or temple. Therefore, they prayed for dismissal of the suit.
5. The contentions raised by the 3rd defendant are as follows:
(a) The 3rd defendant admits as true that Sri Mayuranathar alias Pamban Kumara Gurudasar temple, Mayurapuram, known as Pamban Swamigal Temple is situated at Mayurapuram and that the suit relates to the said temple. The allegations contained in Para 5 of the plaint are correct. The suit institution is a temple dedicated to Hindu Community and public worship there as of right. The allegations contained in Para 7 of the plaint are admitted. It is correct to state that permanent structure were put up and idols of MayuraVahanar and Sidhi Vinayagar were installed and consecrated and Kumbabishekam was also performed in 1958. There is public worship and public contribution. The presence of Hundial and procession of Utsavar Idol, go to show that the suit temple is a public temple.
(b) The allegations contained in Para 9 of the plaint are correct. The original Sabha became defunct and the last man Mr.T.K.Kuppusamy Chettiar surrendered the suit temple to the H.R. & C.E. Department in the year 1984. Thereafter it is the H.R. & C.E. Department which has been effectively and truly managing and administering the suit temple. The surrender of the temple by Mr.T.K.Kuppusamy Chettiar mentioned supra was voluntary and with the view of the welfare of the temple. The H.R. & C.E. Department took over the temple in 1984 and appointed fit person and executive officers.
(c) The allegations contained in Para 11,12,13 and 14 of the plaint are correct and relevant. The reasons given in the plaint for setting aside the order of the 1st defendant are perfectly in order. While the Deputy Commissioner, passed a very lengthy order with cogent and accept sole reason for dismissing O.A.No.19 of 1989, the 5th defendant over simplified the whole issued and allowed the appeal on irrelevant consideration. The order of the 5th defendant is bereft of reasoning and discussion. Therefore, the 3rd defendant prays to allow the suit.
6. The contentions raised by the 5th defendant are as follows:-
(i) The 5th defendant states that the above case relates to Sri Mayuranathar alias Pamban Kumara Gurudasar Temple at Thiruvanmiyur at Madras. Sri Pamban Kumara Guru Dasa Swamigal born in between 1850 and 1852 and Ramnad District. He has taken to ascetic life and took pilgrimage to holy places and finally settled down at Madras. He has contributed much to Hindu Religion through his devotional songs on Lord Muruga also known as MayuraVahanar. His devotional songs are now printed and published as his works. He had contributed a festival called as MayuraVahana Sevana Vizha which was conducted during Tamil Month Margazhi. During the festival virudhugal which are the symbols of Lord Muruga such as Vel Seval Kodi, Vajrayudham etc., which are made in silver are carried out in procession.
(b) The Will and Codicil created on 17.6.1926 and 19.12.1927 respectively were probated in O.P.No.187 of 1933. By his Will he created a Sabha called as "Maha Tejo Mandala Sabha" consisting of 21 members and a committee of Trustees consisting of 9 members. In the Codicil, he has made some alterations to the Will. He died on 30.05.1928. During his life time he made arrangements to purchase a land at Thiruvanmiyur and executed the sale deed in favour of the then Secretary of the Sabha Thiru.T.T.Kupuswami Chettiar. No member of the Committee of Trustees or the Sabha are alive today. The body of Pamban Swamigal was interned in the said portion of the land. Daily Poojas and Guru Pooja are performed here. His intention was to conduct the "MayuraVahana Sevana" vizha perpetually which he was conducting during his life time. He has stated the same in his will also. On his samadhi, the idols of Pamban Swamigal and MayuraVahana (Murugan) and Sidhi Vinayagar were installed and consecrated in the year 1958. Public worship was allowed in this temple. Every year "MayuraVahana Sevanam" is being performed.
(c) In 1971 the Department called for application for appointment of non-hereditary Trustees. Thiru.T.T.Kuppusami Chettiar, the then Secretary of the Sabha, challenged the same in Writ Petition No.3501 of 1971. The Writ Petition was allowed setting aside the notification and it was observed that it is open to the department to conduct an enquiry and decide the nature of the institution. But no action was taken either the department or by the writ Petitioner. In the year 1984, the above said Thiru.Kuppusami Chettiar himself voluntarily gave a letter dated 09.08.1984 to the department for taking over the institution. The institution was taken over under the Control of the department on 29.08.1984 and the fit person who was appointed initially has taken charge. The Madras Assistant Commissioner was appointed as fit person and an Executive Officer was also appointed in regular basis under Section 45 of the Act, in the year 1984. The institutions are managed by the department from the year 1984. In the year 1988 one Mr.S.S.Nathan, claiming as Secretary of the "Maha Tejo mandala Sabha" filed a suit in the City Civil Court in O.S.No.11359 of 1988 against the Executive officer and the Commissioner praying for declaration that they are alone entitled to manage the affairs of the institution. The suit was dismissed. An appeal against the suit was also filed and later an application for withdrawal of the said appeal was filed and the same was granted and the appeal was withdrawn. In the mean while O.A.No.19 of 1989 was filed before the Deputy Commissioner under Section 63(a) of the Act praying for a declaration that the above institution is only a samadhi and not a religious institution, while O.A.No.19 of 1989 was pending, one Mr.Shanmuga Sundaram filed W.P.No.6157 of 1991 seeking direction to the department to hand over the institution. Against which a writ appeal No.853/1991 was filed by the Department and order was passed in the writ appeal that the management will continue under the department till final disposal of the O.A.No.19 of 1989 and the Poojas as enumerated in the Will, shall be conducted by the Sabha.
(d) The Deputy Commissioner passed an order on 01.10.1993, in the above O.A. dismissing the application and holding that the suit institution is a religious institution. This Sabha represented by Mr.Nathan and one Mr.B.Raman filed separate appeals respectively in A.P.No.2/1994 and 3/1994 before the Commissioner against the orders passed in O.A. The Commissioner in his common order dated 27.10.1994 disposed the appeals by allowing the same and holding the Institution as one not coming under the purview of Section 6(20) of the Act. The above suit has been filed by the Assistant Commissioner/Fit Person of Sri Mayuranathar Swamy Temples, Pamban Kumara Gurudasar Temple, Thiruvanmiyur, Madras-41 and the Executive Officer against the orders of the Commissioner passed on 27.10.1994. The 5th defendant denied all other allegations made in the plaint. The then Commissioner in his judicial capacity as appellate authority held that the suit institution is not religious institution coming within the purview of the Act on the facts and circumstances of the case this defendant is of the view that the suit institution has all the features of a public religious institution coming within the purview of the Act. Therefore, the 5th defendant prays for dismissal of the suit.
6. C.M.P.Nos.374 and 375 of 2008 have been filed to implead the petitioner/3rd party as 6th respondent in A.S.Nos.310 of 2000 and 311 of 2000. The brief facts of the petitioner/third party reads as follows:
(a) The petitioner is a devotee of the Pamban Swamigal and one of the surviving committee members of committee of Trustee, reconstituted in 1961 under T.T.Kuppusamy Chettiar, who was declared as Secretary by Swamiji himself by his Codicil dated 19.12.1927. He is doing the reprinting and publishing works of all the religious and sacred books of Swamiji in the name of "Mahathejo Mandal" for the benefit of the devotees. He contributed a sum of Rs.85,000/- on various dates for the construction and renovation of the said temple. He stated that as per the Will and Codicil dated 17.7.1926 and 19.12.1927 respectively Swamiji directed the followers to adopt his cult by worshipping Lord Subramaniya. He also constituted a Sabha to follow Swamiji's teachings, namely, "Maha Tejo Mandalathar". Mr.T.T.Kuppusamy Chettiar was appointed as the Secretary of the Committee of Trustees and he purchased the land at Thiruvanmiyur as per the direction of Swamiji. Swamiji attained Mukti on 30.5.1929 and he was laid to rest in the said land.
(b) The festival, namely, Mayuravahana Sevanam, was celebrated for 7 years by Swamiji during his life time and the same was continued by the said T.T.Kuppusamy Chettiar. The petitioner stated that three Kumbhabhishekam were performed in the said temple in accordance with the Agamas.The petitioner further stated that on 14.9.1988 one Dr.Saravanan, as a President of Renovation Committee with an object to construct a new shrine according to Agamas performed Balalayam and from 14.9.1988 Poojas were only performed in Balalayam. But certain people created lot of problems to the said T.T.Kuppusamy Chettiar. At the request of the said T.T.Kuppusamy Chettiar, the H.R. & C.E. Department had taken over the management of the institution. After the death of the said Kuppuwamy Chettiar, the followers of Swamiji formed various Sabhas in the name of Maha Tejo Mandala Sabha and some of the people in the said Sabha filed cases on the basis of the presumption that the management of the temple is only with Maha Tejo Mandala Sabha.
(c) The petitioner states that Swamiji's intention to get assistance from H.R. & CE became necessary for safeguarding the interest of the temple and the pooja of Lord Subramanya. Therefore, Swamiji's object is to perform the Pooja for Lord Subramanya Swami. So the question of treating it as non-Hindu religious dharma does not arise. The petitioner further states that various people in different parts of Tamil Nadu have got their own Maha Tejo Mandala Sabha as per the wishes of the Swamiji but they never raised any kind of objections. After the demise of T.T.Kuppusamy Chettiar, some self interested persons, who formed Sabhas under the name of "Maha Tejo Mandala Sabha" are disturbing the administration of the temple as well as preventing the Kumbhabhishekam in accordance with Agamas. Hence, the petitioner has filed the above applications for impleading himself as 6th respondent in the appeals.
7. The contentions made by the 3rd respondent would read as follows:
(a) The 3rd respondent denied the allegations contained in the affidavit filed by the petitioner. The 3rd respondent states that the applicant/ third party was not a party to any of the proceeding concerning the subject matter of appeal and suit and the applicant/third party is not a necessary or proper property to the appeal. The 3rd defendant further states that since the applicant acted against the interest of Sabha, he was expelled from the committee of Maha Tejo Mandala Sabha constituted by Pamban Kumara Gurudasa Swamigal. The 3rd defendant further states that the applicant published the books of Swamiji without obtaining permission from the Sabha and thereby earned profit. The defendant further states that T.T.Kuppusamy Chettiar was repeatedly contending that the institution in question is a samadhi and not a religious institution and in the writ proceedings taken by T.T.Kuppusamy Chettiar obtained orders rightly and restrained the H.R.& C.E. department from interfering with the management of the samadhi and T.T.Kuppusami Chettiar has been in custody as the Secretary of Sabha.
(b) The 3rd defendant further states that the applicant was interested in making collection to perform Kumbabishekam which was not agreed by the members of Sabha since he has already misappropriated large funds collected from the devotees. It is further stated by the 3rd respondent that Dr.Saravanan was the President of Renovation Committee with an object to construct a temple according to Agama and the same will reveal that samadhi continues to remain as samadhi and it cannot be converted as a temple. The 3rd defendant denies the allegation that some of the members of the Sabha constituted by Swamiji have formed various Sabhas in different places of Tamil Nadu. In fact they were in no way connected with the said Sabha. The similar request made by the respondents was rejected by this Court. Hence, the applications filed by the petitioner/ 3rd party are liable to be dismissed.
8. C.M.P.Nos. 9 and 11 of 2009 in A.S.Nos.310 of 2000 and 311 of 2000 respectively have been filed seeking to substitute the previous secretary deceased R.Ramakrishnan with M.Jayaraman, the 1st respondent in the appeals, as the present secretary of Maha Tejo Mandala Sabha. C.M.P.Nos.10 and 12 of 2009 in A.S.Nos.310 of 2000 and 311 of 2000 respectively have been filed to record the death of Mr.B.Raman, the 2nd respondent in the appeals, and to substitute C.V.Sadhanandan as the 6th respondent in the appeals.
(a) The brief facts of the petitioner/1st respondent reads as follows:
The petitioner states that the 1st Respondent Sabha was represented by previous Secretary, Mr.R.Ramakrishnan whose term of office of Secretary ship expired efflux of time and in the meeting held on 30.10.2005, he had been elected as Secretary in the place of R.Ramakrishnan and in view of change of the office bearer, it is just and necessary to substitute the previous Secretary Mr.R.Ramakrishnan with Mr.M.Jayaraman as the Secretary of Mahathejo Mandala Sabha and necessary amendment may be directed to be carried out by such substitution in the memorandum of appeal filed by the respondent/appellant.
(b) The petitioner further states that the President of Mahathejo Mandala Sabha Mr.B.Raman was impleaded in the suit and appeal as 2nd respondent and Mr.B.Raman died on 30.4.2008 and in the meeting convened on 21.6.2008 Mr.C.V.Sadhanandan was elected as President of Maha Tejo Mandala Sabha and therefore, it is just and necessary to record the death of the 2nd respondent and Mr.C.V.Sadhanandan may be impleaded as 6th respondent in the appeal. Hence the petitioner prayed for allowing the applications.
(B) The contentions raised by the respondents 1 and 2/ appellants in the counter affidavit would be as follows:
(a) The respondents state that the applications filed by the petitioner are not sustainable either in law or on facts. They further state that the deponent cannot claim himself as the Secretary of Maha Tejo Mandala Sabha. They further state that there are two rivals Sabhas with the same name, namely, Maha Tejo Mandala Sabha. The deponent says that the previous secretary's term of office has come to an end by efflux of time and that in the meeting held on 30.1.2005, the deponent has been elected as the Secretary in the place of Mr.R.Ramakrishnan. The deponent has not produced any material particulars before the Court to show that there was a valid election conducted electing the deponent as the Secretary of the petitioner Sabha. In fact, there are rival Sabhas and Civil Suit C.S.No.382 of 2000 is pending before this Court regarding the dispute between the two sabhas.
(b) They further state that one Dr.B.Raman has filed an appeal in A.P.No.2 of 1994 independently and not as the President of Maha Tejo Mandala Sabha. They further state that the present appeal is a statutory appeal and there cannot be any substitution of any third party in the place of a deceased person. They denied the allegation that the President of Maha Tejo Mandala Sabha Mr.B.Raman was impleaded in the suit and the appeal as 2nd respondent. Dr.B.Raman was impleaded only in his individual capacity and not as the President of the Maha Tejo Mandala Sabha. The allegation that C.V.Sadhanandan was elected as President of Maha Tejo Mandala Sabha in the meeting held on 21.6.2008 in the place of B.Raman who died on 30.4.2008 has nothing to do with the present appeal. The President cannot seek to implead himself in the present appeal as he was neither a party to the suit or the appeal before the commissioner H.R. & C.E.. Therefore, they prayed for dismissal of the applications.
9. C.M.P.No.109 of 2009 has been filed to receive additional documents in the appeals. The brief facts made in the affidavit would reads as follows:
The petitioner states that the appellants were directed to maintain status quo by an order made in C.M.P.Nos.14310 and 14311 of 2000 in A.S.Nos.310 and 311 of 2000 dated 22.11.2000. Inspite of the same, the appellants let out "Archalai" for performing marriages on July 2007 and for several social functions in violation of the order of this Court. It is a very serious matter to be taken note to consider the unlawful acts of converting the samadhi premises as a marriage hall and a conference all to make money by the staff of the appellant without even accounting for the collections. It is also important to take note of several acts of misuse, mismanagement and misappropriation of the collection inspite of several restraint orders passed in the proceedings taken against the appellants. Therefore, they request the Court to admit additional evidence by marking invitation cards, photographs and invitation for social function inside Samdhi premises by letting out "Arachalai".
10. C.M.P.Nos.129 of 2009 has also been filed to receive additional documents in the appeals. The brief facts made in the affidavit would reads as follows:
In the Statutory appeals, it was argued on behalf of the first respondent that P.W.1 and P.W.2 who have deposed on behalf of the Department are not competent to speak about the nature of the institution and that they were appointed as Executive Officer of the institution after the take over by the department and there cannot be any reliance on the evidence of P.W.1 and P.W.2. The petitioner further states that Mr.T.T.Kuppusamy Chettiar. who was closely associated with Srimad Pamban Swamigal, have deposed evidence as P.W.1 in another suit O.S.No.3431 of 1978 which is filed for a declaration of title in respect of the suit property. The said deposition made by T.T.Kuppusamy Chettiar is necessary for the purpose of deciding the issue involved in the appeals since he is closely associated with Srimath Pamban Swamigal. In the said suit, some documents were also marked on the side of Mr.T.T.Kuppusamy Chettiar to show the enjoyment of the property which was the subject matter of the said Suit. The said documents are also very much necessary for the purpose of deciding the issue involved in the suit. Therefore, the petitioner prays the Court to receive the following documents (i) certified copy of the deposition of D.W.1 in O.S.No.3431 of 1978 (ii) Certified copy of Ex.B2 in O.S.No.3431 of 1978 as additional evidence in the appeal.
11. The case of the first respondent as Claimant / petitioner before the lower Court would be as follows:-
(a) The petitioner was worked as Executive Officer in Pamban Kumara Gurudasa Temple, Mayurapuram, Thiruvanmiyur, Chennai. The petitioner has filed this affidavit on behalf of the 1st Petitioner / 1st Appellant.
(b) The petitioner submits that there are many interim Orders pending in the suits. He submits that the suits were dismissed and aggrieved against that he come forward with the above appeals under Sec.70(2) of the Tamil Nadu Act 22 of 1959. Further submit that in the above appeals filed in C.M.P.Nos.14310 and 14311 of 2000 seeking for interim orders. During the pendency of the above appeals, the Tamil Nadu Government has amended the provisions of the Tamil Nadu Amending Act 10 of 2003. The said amendment has also come in to force with effect from 12.06.2003 as per the notification in the Tamil Nadu Gazette dated 12.06.2003 published in Part II Section 2. As per the Tamil Nadu Hindu Religious and charitable Endowments Act(2nd Amendment Act,2003), the provisions of Sec.6(18) of the Tamil Nadu Act 22 of 1959 has been amended. Now a religious institution includes a Samadhi also.
(c) The contentions raised by the respondents in the above proceedings is that the institution is a Samadhi and that it will not come under the definition of Religious Institution under Sec.6(18) of the Act. In view of the amendment, the Institution in question comes under the purview of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 as amended by the Tamil Nadu Act 10 of 2003. Even assuming without admitting that it is a Samadhi, in view of the order of the Commissioner, Hindu Religious & Charitable Endowment Department passed in A.P.Nos.2/94 and 3/94 are liable to be set aside and the suit in O.S.Nos.9404 and 9405 of 1994 have to be decreed by allowing the above appeals.
(d) The petitioner has bought the above amendment to the Tamil Nadu Hindu Religious & Charitable Endowments Act (Act22 of 1959) by the Tamil Nadu Act 10 of 2003 to the notice of this Hon'ble Court. The amendment has come into force with effect from 12.06.2003. It will be in the interests of Justice to allow both the above appeals based on the above amendment to the Tamil Nadu Hindu Religious & Charitable Endowments Act, 1959. Hence, the petitioner prays to allow the above appeals in A.S.Nos.310 and 311 of 2000.
The case of the respondent / first respondent before the lower Court would be as follows:-
(a) The respondent herein deny the several allegations contained in the affidavit filed in support of the above application. He further submits that at the outset the above application to allow the appeals in A.S.Nos.310 and 311 of 2000 on the basis of the amendment by Tamil Nadu Act. 10 of 2003 to the Tamil Nadu Hindu Religious & Charitable Endowment Act 22 of 1959 with effect from 12.06.2003 is totally not maintainable in law. The above statutory appeal has been filed against the dismissal of the statutory suit by a common Judgment in O.S.No.9404 and 9405 of 1994 and O.S.No.9257 of 1994 on the file of the City Civil Court, Madras. The statutory suit was filed by the appellant to set aside the order of the Commissioner, HR & C.E. In A.P.No.2 of 1994 holding that the suit institution viz., Sri Pamban Kumaradassa Gurudasar Samadhi is not a public Temple as defined in Sec.6 (20) of the H.R & C.E. Act. As against the order of the Commissioner H.R.&C.E., / statutory suits have been filed by the Assistant Commissioner, H.R. & C.E. To set aside the order of the Commissioner, H.R. & C.E. The order passed by the Commissiner is under Sec.6(20) of the Act which defines Temple as place of public worship.
(b) The learned counsel for the respondent submits that the amendment now relied upon by the Petitioners/appellants relates to an amendment to Sec.6(18) of the Tamil Nadu Hiundu H.R. & C.E.Act and while carrying out the amendment, the Religious Institution includes(i) a Samadhi or Brindavan. Explanation has been added in the amendment defining Samadhi as follows:-
"SAMADHI" means a place where the mortal remains of a guru, Sadhu, or saint is interned and used as a place of public Religious worship."
Further, he submits that the institution question is a Samadhi of Sri Pamban Kumara Gurudasar Swamigal and the mortal remains of the saint was interned and samadhi constructed and samadhi pooja being conducted from 1929 onwards and managed by the 1st respondent. After the death of the Secretary of the 1st respondent saba in 1984, the Samadhi was taken over by the H.R.& C.E. Board and they are in unlawful management of the Samadhi even after it was declared by the Commissioner, H.R. & C.E. As not a public temple.
(c) The learned counsel for the respondent submit that both before the Commissioner, H.R. & C.E. And also in the suit filed by the appellants under Section 70 of the Act, the appellant has taken the contention that the Samadhi in question is a public Religious Institution in order to retain the management of the Samadhi of Sri Pamban Kumaragurudasar Swamigal by the appellants. He submit that the appellants has not at any point of time conceded that the institution in question is a Samadhi in order to invoke the provisions of the amending Act providing that samadhi of a Saint and used the jurisdiction of the H.R. & C.E. Act. The appellants having taken the contention in all the proceedings before the authorities under the Act and the statutory suit that it is not a Samadhi but a Religious Institution are estopped from contending to the contrary for the purpose of taking advantage of the amendment to the definition under Sec.18 of the Act.
12. The lower Court had framed the following issues in O.S.No.9257 of 1994 and had come to the following conclusions:-
1)Whether the plaintiff is barred by res judicata from questioning the order passed by the first defendant on 27.10.1994?
2)Is it correct to state that the suit institution is samadhi and it is not a religious institution as defined in the Tamil Nadu Hindu Religious & Charitable Endowment Act, 1959?
3)Whether the order passed by the 1st defendant in Application No.2 of 1994 on 27.10.1994 is liable to be set aside?
4)Whether the plaintiff is entitled for permanent injunction against the defendants 1 to 4 as prayed for?
5)To what relief the plaintiff is entitled to?
In the aforesaid issues, the lower Court had decided that the plaintiff was barred by res judicata from questioning the order passed by the first defendant and the suit institution was a samadhi and not a religious institution, and therefore, the order passed by the 1st defendant cannot be set aside and the plaintiff was not entitled to permanent injunction as prayed for and the suit filed by the plaintiff was dismissed.
13. The lower Court had also framed the following issues in O.S.No.9404 of 1994 and had come to the following conclusion.
1)Whether the plaintiffs are entitled to maintain the suit by questioning the order passed by the fifth defendant?
2)Whether the suit institution is a religious institution as per the provisions of Tamil Nadu Hindu Religious and Charitable Endowment Act?
3)Whether the order dated 27.10.1994 passed by the fifth defendant in Appeal Nos. 2 & 3 of 1994 is liable to be set aside?
4)Whether the plaintiffs are entitled for permanent injunction against the defendants 1 and 2 as prayed for?
5)To what relief the plaintiffs are entitled?
The lower Court had, after discussing the oral and documentary evidence, come to the conclusion that the plaintiffs have no right to question the order passed by the 5th defendant and the suit institution was not a religious institution and the order passed by the fifth defendant in Appeal No.2 of 1994 dated 27.10.1994 was not liable to be set aside and the plaintiffs are not entitled to permanent injunction against the defendants 1 and 2 and on that basis the suit was dismissed.
14. The lower Court had also framed the following issue in O.S.No.9405 of 1994 and had come to the following conclusion_
1)Whether the plaintiffs are entitled to question the order passed by the fifth defendant?
2)Whether the suit institution is a religious institution as per the provisions of the Tamil Nadu Hindu Religious and Charitable Endowment Act?
3)Whether the order passed by the fifth defendant in Appeal No.3 of 1994 on 27.10.1994 is liable to be set aside?
4)Whether the plaintiffs are entitled for permanent injunction against the defendants 1 and 2 as prayed for?
5)To what relief the plaintiffs are entitled?
The lower Court had discussed the evidence and the case put forth by the parties and had come to a conclusion that the suit institution was not a religious institution, but it was only a samadhi and the plaintiffs are entitled to maintain the suit by questioning the order passed by the 5th defendant, but however the order passed by the 5th defendant in Appeal No.3 of 1994 dated 27.10.1994 was not liable to be set aside and the plaintiffs are not entitled for any permanent injunction and accordingly, the suit was dismissed.
15. Aggrieved by the judgment and decree passed by the lower Court in all the three suits, the plaintiff in O.S.No.9257 of 1994 has preferred the appeal in A.S.650 of 2001, the plaintiffs in O.S.No.9404 of 1994 have preferred the appeal in A.S.No.310 of 2000, and the plaintiffs in O.S.No.9405 of 1994 have preferred the appeal in A.S.No.311 of 2000.
16. Since all the three appeals are interconnected and are arising out of the same dispute in between the parties and the points to be decided in all the three cases are one and the same and the lower Court had also clubbed all the three suits and recorded common evidence and had disposed all the three suits through a common judgment, these three appeals are clubbed together and heard accordingly.
17. Heard the learned counsel Mr.T.V.Ramanujam, Senior counsel appearing for Mr.T.V.Krishnamachari, the learned counsel for the appellants in A.S.No.310 & 311 of 2000 and the learned senior counsel Mr.S.Parthasarathy appearing for the learned counsel appearing for Mr.N.Damodaran, the learned counsel for the appellants in A.S.No.650 of 2001 and Mr.T.R.Mani, learned Senior counsel for P.K.Sivasubramanian appearing for the respondents 1 & 2 in A.S.Nos.310 & 311 of 2000 and respondents 5 & 6 in A.S.No.650 of 2001, and Mr.P.Chandrasekaran, learned Special Government Pleader (H.R. & C.E.) for Respondents 4 & 5 in A.S.No.310 & 311 of 2000 and R1 and R2 in A.S.No.650 of 2001 and Mr.C.Chandrabose, learned counsel appearing for the third party, who had filed application in C.M.P.No.374 and 375 of 2008 to implead the third party as one of the parties to the appeals in A.S.No.310 and 311 of 2000.
18. On a careful perusal of the pleadings, the evidence adduced on either side, the judgment and decree passed by the lower Court and the arguments advanced on either side, this Court find the following points emanated for deciding the dispute in all the three appeals:-
1)Whether the suit institution viz., "Sri.Mayuranathar alias Pamban Kumaraguru Dasar Temple, Mayurapuram, Tiruvanmiyur, Madras- 600 041, is popularly known as Pamban Swami Temple" is a religious institution within the meaning of the Tamil Nadu Hindu Religious & Charitable Endowment Act?
2)Whether the suit institution is only a samadhi and it was not attracted under the provisions of the H.R. & C.E. Act?
3)Whether the order passed by the Commissioner, Hindu Religious and Charitable Endowment, Chennai-34 in Appeal No.2 of 1994 on 27.10.1994 is liable to be set aside?
4)Whether the order passed by the Commissioner, H.R. & C.E., Chennai-34, in appeal No.3 of 1994 dated 27.10.1994 is liable to be set aside?
5)Whether the appellant in A.S.No.650 of 2001 (Respondent 3 in A.S.Nos.310 & 311 of 2000) is estopped from questioning the order passed by the Commissioner, H.R. & C.E., dated 21.10.1994?
6)Whether the appellant in A.S.No.650 of 2001 is entitled for permanent injunction as sought for by him in the suit?
7)Whether the appellants in A.S.No.310 of 2000 are entitled for the permanent injunction as prayed for against the respondents 1 & 2?
8)Whether the appellant in A.S.No.311 of 2000 is entitled for permanent injunction against the respondents 1 & 2 as prayed for?
9)Whether the CMP.Nos.374 and 375 of 2008 filed by the third party sought to have been impleaded as 6th respondent in A.S.No.310 and 311 of 2000 has to be ordered?
10)Whether the present Secretary M.Jayaraman has to be substituted to the place of the deceased Mr.R.Ramakrishnan of Maha Tejo Mandala Sabha in A.S.Nos.310 and 311 of 2000 and C.M.P.Nos.9 and 11 of 2009 are thus be allowed?
11)Whether Mr.C.V.Sadhanandan has to be impleaded as 6th respondent substituting Mr.B.Raman the 2nd respondent in the appeals A.S.Nos.310 and 311 of 2000 since he died during the pendency of the appeal and C.M.P.Nos.10 and 12 of 2009 are thus be allowed?
12)Whether the additional document produced in C.M.P.No.109 of 2009 have to be received as additional evidence in these appeals?
13)Whether the additional documents produced in C.M.P.No.129 of 2009 have to be received as additional evidence in these appeals?
14)Whether the decree and judgment passed in O.S.Nos.9404, 9405 & 9257 of 1994, on the file of the V Assistant Judge, City Civil Court, Madras, are liable to be set aside?
15) To what relief the appellants in A.S.Nos.310 and 311 of 2000 and A.S. No. 650 of 2001 are entitled for?
19. Points 1 to 5:
All the three appeals are arising out of the judgment and decree passed by the learned V Assistant City Civil Judge, Madras in O.S.No.9404,9405 and 9257/1994, in which the orders passed by the learned Commissioner H.R. & C.E. Board was upheld u/s. 70 H.R. & C.E. Act in respect of the suit institution Sri Pamban Swamigal temple. The suit in O.S.No.9404/1994 was filed by the fit person and the Executive Officer of the said temple to set aside the order of the Commissioner passed in A.P.2 of 1994 and the suit filed by the Assistant Commissioner H.R. & C.E. and Executive Officer of the suit institution was the suit in O.S.No.9405/1994 to set aside the order passed by the Commissioner H.R. & C.E. in A.P.No.3 of 1994. The suit in O.S.No.9257/1994 has been filed by one Kumarasthava Ramanujam, questioning the order of the Commissioner passed in A.P.No.2/1994 in respect of the suit institution.
20. The order of the Commissioner passed in A.P.No.2 and 3/1994 were produced as Ex.A.3 in the suit. The said order was dated 27.10.1994 in which the order passed by the Deputy Commissioner in O.A.No.19/1989 was set aside by the learned Commissioner H.R. & C.E.. The order of the Deputy Commissioner was produced as Ex.A.1 before the lower court. The said order dealt with the character of the institution of Sri Pamban Kumaraguru Dasar Swamigal u/s. 63 (A) of TN H.R. & C.E. Act, 1959. On the said application submitted by Maha Tejo Mandala Sabha the Deputy Commissioner H.R. & C.E. had considered the submissions made by the applicant and the contentions of the respondents and after examining witnesses P.W.1 and 2 on the side of applicant and R.W.1 and 2 on the respondents side and also considered the admitted documents Ex.A1 to Ex.A.32 on the side of the applicant and the documents Ex.B.1 to Ex.B.40 on the respondents and the report submitted by the Inspector of H.R. & C.E., Madras and disallowed the claim of the applicant. In the course of arriving such conclusion the Deputy Commissioner H.R. & C.E. had found that the suit institution attracted the provisions u/s. 6 (18) of the Act and therefore it is a religious institution and there is no merit in the claim of the applicant. The applicant has preferred the appeal against the said order before the Commissioner H.R. & C.E. in A.P.No.2 of 1994. Yet another appeal was preferred by one Dr.B.Raman in A.P.No.3/1994 as an interested person namely the President of Maha Tejo Mandala Sabha against the order of the Deputy Commissioner. Both the appeals in A.P.No.2 and 3 of 1994 were considered by the Commissioner of H.R. & C.E. and he passed a common order on 27.10.1994 setting aside the order passed by the Deputy Commissioner H.R. & C.E, holding that the institution is not a public temple as defined in Sec.6(20) of the Act and the appeals were allowed. While the Commissioner had found that it is not a public temple, he had come to the conclusion that it is only a samadhi which is not attracting the definition of religious institution as defined in Section 6 (18) of the Act and therefore the petition filed by the applicant before the Deputy Commissioner H.R. & C.E. seeking for declaration of the institution as not a religious institution was upheld.
21. Questioning the order passed by the Commissioner, H.R. & C.E, the fit person and the Deputy Commissioner who took charge of the institution had filed statutory suits under Section 70 of the Act before the lower court as aforesaid. Yet similar suit was filed by one of the respondents, namely Kumarasthava Ramanujam before the lower court. The lower court had after a full fledged common trial upheld the order passed by the Commissioner H.R. & C.E. against which these appeals have been preferred by the respective appellants.
22. The point for consideration is whether the institution namely Sri Pamban Kumara Gurudasar temple is a religious institution as defined u/s. 6 (11) r/w 6 (13) and 6 (20) of the Act or not a religious institution. The learned Senior Counsel Mr.T.V.Ramanujam for the appellants in A.S.Nos. 310 and 311 /2000 would submit in his argument that the institution was intended for the purpose of public worship and the MayuraVahana Seva as intended by the founder Pamban Swamigal was also done by the payments and donation received from the public, disciples and those people will form part of the public and therefore it cannot be said as a private temple or it is not a religious institution. He would further submit that the MayuraVahana Sevanam is meant for Lord Muruga and the poojas are to be performed with strict observance of Saiva Acharya Dharmam and the honouring of God has been mentioned in the will of Srimath Pamban Swamigal. As per the terms of the will, Vel and flag alone were to be taken in procession. The poojas mentioned in the Will were only to Lord Muruga and therefore it should be construed as public worship and the samadhi in the institution is not a main thing and the intention of the institution is not only to keep the samadhi alone and public worship is also there and doing pooja is not an adjunct to Samadhi.
23. He would further submit that the land was purchased as per the wishes of the Swamiji by the Sabha in Ex.B1. However it has been dedicated to worship of the public and the documents produced by the plaintiff would show that abishekams are done to the idol Lord Muruga and therefore it cannot be construed as a samadhi alone. Lot of devotees came to the temple ultimately to worship Lord Muruga and not the samadhi. Donations and contributions are received and those things will become the other property of the institution, therefore Section 6 (16) of the Act would attract and the charity would be a religious charity. If it is a religious charity, it would be amounting to religious endowment of public under Section 6 (17) of the Act and thus it will become a religious institution defined u/s. 6 (18) of the Act. The evidence produced on the side of the plaintiff would go to show that the institution would come under the specific endowment 6 (19) of the Act and the public religious worship would go to prove that it is contemplated u/s.6 (20) of the Act.
24. He would also draw the attention of the court that in the will executed by the Swamiji, it has been categorically mentioned any section of Hindu community people could attend the institution and to participate MayuraVahana Sevanam and therefore the intention of Swamiji was also for public worship. The Sabha had purchased the land in Ex.B.2 only as a representative of the Swamiji and therefore the mere presence of samadhi will not in anyway carry away the intention of the Swamiji and there cannot be any objection to declare the institution as a religious institution. The Secretary Mr.T.T.Kuppusami Chettiar was a competent person but he was dead and after him the Law would take over the institution and it would be in accordance with T.N.H.R.&C.E. Act. He would further submit that the presence of hundial could also be seen from Ex.A.68 as an inventory item 30. The reference as to 'Adiyavar Koottam' means and includes the public domain and therefore the institution should have been a public temple and it could not be held as a samadhi. He would also draw the attention of the court that Vinayagar idol was present in the institution and it is evident from Ex.A.57 an invitation to install the idol of Sri Vinayaga Peruman in the newly constructed Balalayam mandapam of the Srimath Pamban Swamigal and Mayuranathan temple.
25. He would also refer to various exhibits like Ex.A.10,11,35,55 in order to show that there was a public worship in the institution. He would again submit that the Will and Codicil executed by Swamiji in Ex.B1 would also go to show that the public trust has been created. He would further submit that the presence of samadhi will not in anyway change the character of the institution, when the dedication was made by Swamiji for the religious purpose. The said intention was fulfilled when public worship was permitted. He would draw the attention of the court that the samadhi is also a religious institution as per the judgment of Hon'ble Apex court reported in 2007 (5) MLJ 177 SC in between S.G.S. Murthy v. Dy. Commr., Endowments Department. He would also bring it to the notice of this court that the dedication of the trust for public religious worship by the Swamigal and thereafter the samadhi came up would not change the character of the public religious institution and for that he has cited the judgment of this court reported in 1953 (2) MLJ 574 between C. Ratnavelu Mudaliar v. Commr. For H.R&C.E. He would also submit that the property was acquired through Ex.B.2 sale deed subsequent to the dedication of the trust by Swamiji and therefore the construction of samadhi will not in anyway change the character of the institution. He would also submit that the acquisition of the property by Mr.T.T.Kuppusami Chettiar would relate back to the date of the will of Swamiji and the property would also belong to the said public dedication as per the will.
26. He would draw the attention of the court to the judgment of this court reported in 2006 1 L.W.306 between Joint Commissioner, H.R.,&C.E Administration Department v. Jayaraman & Others to the said principle. However, he would submit that the lower court had interpreted the Will erroneously and had exonerated the institution from the purview of public religious institution and endowments, as per Section 13 of the Act which is not correct.
27. Learned counsel for the plaintiff had cited a judgment of this court made in 84 L.W. 203 in between Pichai @ Chockalingam Pillai v. The Commissioner for Hindu Religious and Charitable Endowments (Administration Department) Madras and others to the effect that the essential requisite of a temple does not require even the presence of idols with ceremonies like Prana Pratishta etc prescribed by Hindu Sastras is not the Sine qua non for public religious worship the relevant passage would run as follows:
"If such idols had been worshipped by the public as of right without let or hindrance, that would be sufficient to bring the place where the idols are kept within the meaning of 'temple' under the Act. An endowment can be created by making a dedication pure and simple without any provision for performance of ceremonies."
28. He would again submit in his argument the judgment of this court reported in 1939 (1) MLJ 134 between The Board of Commissioners for the Hindu Religious Endowments, Madras v. Pidugu Narasimham and others.
"The test of 'religious worship' is not whether it conforms to any particular school of Agama Sastras but whether the worshippers, by such worship, are making themselves the object of bounty of some super human power."
He would also submit in his argument that the idol installed in the premises should be held as part of the charitable and religious institution and therefore it is not deciding the purview of the Act .
29. In support of his case he would cite a judgment of Hon'ble Apex court reported in (2007) 5 MLJ 177 (SC) in between Sri Gedela Satchidananda Murthy (D) by Lrs vs. Dy. Commr., Endowments Deptt., A.P and others. The relevant passage would run as follows:-
"17.Religious practices vary from State to State, region to region, place to place and sect to sect. When the legislature makes a legislation, the existing state of affairs and the basis on which such legislation has been made would be presumed to have been known to it. Whereas the property for construction of a Samadhi or tomb by itself may not amount to a permanent dedication involving public character of such institution, a distinction must be borne in mind about a tomb constructed on the Samadhi of an ordinary man and a saintly person. In a case falling within the latter category, the answer to the question, in our opinion, should be rendered in the affirmative."
Based on the said judgment of the Hon'ble Apex court that it has been argued that the samadhi of Srimath Pamban Swamigal was constructed in the premises of the institution and he being a saintly person it ought to have been considered as a permanent dedication involving public character of such institution. Therefore he would submit that the institution should have been considered as a religious institution which would attract the intervention and supervision of the department. Therefore, the argument of the learned counsel for the plaintiff cannot be accepted.
30.The Deputy Commissioner had elaborately discussed the evidence and the circumstances of the case and had come to a correct conclusion that the institution is not a religious institution attracted u/s. 6 (18) of the Act and therefore the prayer for declaration were rejected by the Deputy Commissioner. However the Commissioner has erroneously found that it is not a public temple and not a religious institution. Therefore, he would submit that the judgment and decree passed by the lower court confirming the orders of the Commissioner should have been set aside and the order of the Deputy Commissioner may be upheld and thus the appeals be allowed.
31. Learned Senior Counsel Mr.S. Parthasarathy appearing for the appellant in A.S.No.651/2001 would submit in his argument that the endowment and charity performed by the institution even though not expressly dedicated from 1929 onwards was continued.
32. He would further submit in his argument that the idols were installed in the year 1958 and in the pleadings filed in A.S.No.3105/1971 it has been categorically admitted that it was a public religious institution and the samadhi of a great saint will also be construed as a temple and the presence of such samadhi would not in anyway carry away the definition of religious institution. The intention of the Swamiji in the Will and Codicil (Ex.B1) would go to show that MayuraVahana Sevanam to be celebrated and nothing was mentioned in the Will or Codicil when samadhi worship has to be done. Therefore, the original dedication was towards the public charity and it has connected the observance of religious character through MayuraVahana Sevanam. When the MayuraVahana Sevanam as intended by Swamiji, is attracted u/s. 6(17) of the Act as religious endowment, it would come to the attraction of Section 6 (19) of the Act for the specific endowment. Shrimath Pamban Swamigal was an aesthetic and saintly person and the presence of samadhi in the institution would not in any way go to show that it would not be a religious institution. In the Will Ex.P.1, Swamiji constituted a committee of Trustees, performance of pooja and the persons selected for the committee would be Dharmachara persons. In the Codicil mentioning of "God" Kumara Bagwan and Shanmuga Sahasaranama Archana, would go to show that the said dedication was intended to honour the God which would certainly attract the definition of religious endowment.
33. He would further submit that the evidence of D.W.1 has to be accepted, as Ex.A.64 donation towards Thirupani for Rs.5000/- was exempted from income tax, which exemption under income tax Act would be only available to temples. The samadhi of the Chinnasami Josier was not inside the premises and the institution only have the samadhi of Swamiji and therefore it cannot be said that the samadhi cannot become a temple. The faith over God has been expressed in Ex.B1 and Ex.B.2 and Lord Subramanya was believed and worshipped and therefore it cannot escape from the religious character when saints have been tombed such samadhis could be public. Similarly by doing 'Anna Thanam' a religious charity can be established and since the 'Anna Thanam' is being carried out in these institution it has to be construed as a religious temple.
34. He would rely upon the judgment of the Hon'ble Apex court reported in AIR 1965 SC 1916 in Gunaseelam's case for the aforesaid purpose. Therefore, he would submit in his argument to uphold that the institution is a religious institution as held by Deputy Commissioner of H.R. & C.E. and to set aside the order passed by the Commissioner and the judgment and decree passed by the lower courts and thus the appeals be allowed.
35. Learned Senior Counsel Mr.T.R.Mani for the respondents would submit in his argument that the H.R. & C.E. department was directed by the Hon'ble High Court in W.P.No.3501/1971 to take such steps if they are interested to establish their institution as a one which may come under the provisions of TN H.R. & C.E. Act and it is not for the petitioner (Sabha) to go to court and to establish the contrary. Therefore, he would submit that the department did not go for it to prove that it was a temple or religious institution and it required constant supervision. There was no appeal preferred by the department against the said order passed in Ex.B.3. He would also submit that no steps have been taken from 1973 to 1984 to comply with direction of this court. But immediately after they obtained a surrender letter from Mr.T.T.Kuppusami Chettiar on 09.10.1984 by coercing him, they took possession of the institution. The said Mr.T.T.Kuppusami Chettiar has no right to surrender either the trust created by Swamiji or the maintenance of the trust to the department, since the intention of the Swamiji made in the Will Ex.B.1 are different.
36. He would further submit that without proving the institution was a public temple or religious institution as per the direction of Hon'ble High Court made in Ex.B.3, the meek surrender by Mr.T.T.Kuppusami Chettiar who was in no way authorized by Swamiji would not create any right for the department. He would further submit that the subsequent developments made in the premises of the institution to show that the institution is a religious institution or a public temple cannot help the plaintiffs to declare the institution as a religious institution or a public temple. He would further submit in his argument that the appeals filed by the plaintiff in O.S.No.9257/1994 namely Kumarasthava Ramanujam cannot be sustained since it was an appeal only against the order of dismissal of his suit questioning the order passed by the Commissioner in A.P.No.2 of 1994. He, being the 3rd defendant in O.S.No.9405/1994, did not prefer any appeal nor any cross appeal in A.S.No.311/2000 questioning the order passed by the Commissioner in A.P.No.3 of 1994 and therefore he has been actively barred by resjudicata. He would also submit that the said plaintiff had filed the suit questioning the order in A.P.No.2 of 1994 only and he did not file any suit questioning the order of the Commissioner made in A.P.No.3/1994 and therefore the order in A.P.No.3 of 1994 become final as against him. Since the order passed in A.P.No.3/1994 become final as against him and therefore the appeal filed by him in A.S.No.650/2001 questioning the order passed in A.P.No.2 of 1994 only, which was depending upon the order passed in A.P.No.3/1994, has to be dismissed. Consequently the suit filed by him should also be dismissed and he cannot have any declaration as prayed for nor any injunction as sought for in the suit.
37. The learned Senior Counsel would further submit in his argument that the said appellant in A.S.No.650/2001 has to hand over the management and he cannot pray for any injunction. More over he would also submit in his argument that the prayer for permanent injunction sought for in both the suits in O.S.No.9404/1994 and 9405/1994 cannot be maintained in a statutory suit and so on in the consequent appeals. He would also submit that the contributions collected from public and placement of public hundials within the premises and the appearance of the temple have been made only after the department took over from T.T.Kuppusami Chettiar and those acts will not in anyway give colour to the character and nature of the institution, which are contrary to the intentions of the founder Srimath Pamban Swamigal. He would also submit in his argument that the access to the public distribution of Prasadam, Anna Thanam have all taken place only after the taking over of the institution by the department in the year 1984 and they cannot give any character to the institution. The department did not file any application for declaring the institution as a religious institution or a public temple as per direction of the court and it became necessary for the Sabha to file the application for declaring that it is not a religious institution in order to protect from the activities of the department.
38. The institution is not only having the samadhi of Swamiji interned after his demise on 30.05.1929 and the samadhi of Swamiji's disciple Chinnasami Josier was effected in the year 1951 and if really the institution was considered to be a religious institution or public temple the samadhi of Chinnasami Josier will not be built near the samadhi of Swamiji. He would further submit that the then Secretary T.T.Kuppusami Chettiar was one among the 21 Trustees and daily poojas and annual guru poojas were done during his period and he himself filed the writ petition in 3105/1971 and nobody spoke about public worship during the Swamiji's period and thereafter also. In the said circumstances the subsequent developments made after 1984 by the department cannot in anyway make the institution a religious one. The samadhi made out of human mortals cannot be consecrated and developed into a temple. Balalayam cannot be done to Swamigal and it came only after 1984 in the year 1988. Mere conceding of T.T.Kuppusami Chettiar in his letter to the department in respect of a trust dedicated by Swamiji will not in anyway give concession to the department by usurping jurisdiction to enter and manage. The said conceding of T.T.Kuppusami Chettiar was against the wishes of Swamiji and against the order of this court made in Ex.B.3.
39. He would also submit that the trust created in Ex.B.1 Will and Codicil was only for the instruments of Lord Muruga and no idol was taken in procession in the MayuraVahana Sevanam mentioned in the said documents. The installation of Lord Muruga and Swamiji was in the year 1958 and it cannot make the place as temple since the samadhi of Swamiji and Josier were already there. He would also submit that out of 28 agamas no agama was followed in the institution and it is necessary to follow agamas in the case of a temple.
40. He would further submit in his argument that Guru pooja are perfectly done for Swamiji. When there are two samadhis in the institution agama pooja cannot be done for the samadhi. The witnesses examined on the side of the plaintiffs as P.W.1 and P.W.2 know the facts only after 03.06.1999, and therefore their evidence cannot be relied upon. Moreover P.W.2 was the legal advisor to rival Sabha and P.W.3 was the president of the rival association and therefore their evidence cannot be relied upon. He would also submit that the evidence of P.W.4 could not also be relied upon since he could tell about the facts from the year 1970 onwards only.
41. Per contra D.W.1 was a person who had accounted with evidence from the year 1940 onwards and therefore his evidence could be relied upon coupled with the documentary evidence. He would further submit in his argument that the cause of creation of celebration of MayuraVahana Sevanam was due to the cure of a fracture sustained by the Swamiji in the year 1923 when he was 73 years old. Swamiji believed that the said fracture was cured in that age due to the appearance of Lord Muruga with MayuraVahanam in his dream. The said MayuraVahana Sevanam was done for about six years by Swamiji as a thanks giving festival and such celebration cannot be used to convert the samadhi as temple by the plaintiffs. He would further submit in his argument that the money belonging to the said trust might not have been used for the purchase of the property, where the mortal remains of Swamiji was interned since there was a prohibition that until it is probated no amount could be spent out of the money left out by Swamiji in the year 1934.
42. The constitution of Mandalathars and the celebration would not in anyway make the samadhi into a temple. The pooja mentioned in the Will has not referred to any agama pooja and therefore the creation of trust towards Will not in anyway make the said trust into a religious institution. He would also submit that the agama pooja could be done only by Sivachariyas and it was not mentioned in the Will or Codicil. He would also submit that the MaryuraVahana Sevanam was intended to be done, only in George Town as per the wishes of Swamiji and the Swamiji has not intended to have it done at the samadhi nor continued to conduct the said MayuraVahana Sevanam along with the celebration of Guru pooja. He would also submit that in a procession of deity the 'Virudu' will go before the daity but in the MayuraVahana Sevanam Virudu alone is taken without daity and therefore it cannot be called as a religious one. So all those trophies taken under possession would not create any religious charity nor make the institution a religious institution. The direction as mentioned in Ex.B.1 would be that all the trophies should have been handed over to one committee member to the another committee member for custody. It cannot be claimed by the department over those trophies as it is purely a celebration which would not amount to a religious charity.
43. He would further submit that the samadhi of Swamiji was kept in a thatched shed during the year 1940 and thereafter when Mangalore tiles and building were built in the year 1941 Arachalai was constructed by one of his disciple Masilamani Mudaliyar and thereafter in the year 1951 samadhi of Swamiji the Chinnasami Josier was put up. Till the year 1958 there were no idols. He would further submit in his argument that even though the idols were put up in the year 1958 it could not be consecrated as that there were two samadhis in the said place.
44. He would also submit in his argument that when the temple was of century old, with great saint died and their mortal remains were interned and such samadhi can be done inside the temples and such samadhi cannot change the character of the temple. He would further submit that as regards this case is concerned the samadhi of Swamiji and Josier were attempted to be termed as temple. He would also submit that if samadhi of Swamiji alone is inside it could be sometimes compared with the religious institution or temple provided there was a dedication for that purpose. But there are two samadhis within the premises and it cannot be demolished by the department for the purpose of making it as temple. He would also submit that even in the letter written by T.T.Kuppusami Chettiar in Ex.A.5 it has been written in Paragraph 2 that Sri Mayura Nathar has been installed in the above institution only and he has not stated any consecration of the installation of the deity. The evidence of P.W.1 would show that he was not aware of even the letter written by T.T.Kuppusami Chettiar Ex.A.5. Similarly the evidence of P.W.1 would disclose that he was not aware of the MayuraVahana Sevanam or Guru pooja done by the 1st defendant Sabha. The taking over of the institution by appointing fit person was certainly an illegal one, in contempt of the order of this court and the notice was also not given to the Sabha people. The fit person did not take over the articles of the Sabha from T.T.Kuppusami Chettiar since he died on 22.12.1984. He would further submit that the handing over of the institution was done by his son on 23.12.1984 which was not all valid, since he had no competency to hand over possession after taking over as per Ex.A.12. The renovation committee has been formed and the development has been made for the conversion of samadhi into a temple. Therefore, he would further submit that it has become necessary for the Mandalathar to form a Sabha on 06.08.1987 and get it registered. However rival Sabha was registered on 27.09.1989 which is not the actual Sabha interested in the institution. The department has not given any notice to the Sabha or all its proceedings. The subsequent actions calling for donations for construction and to do renovation work in Ex.A.21 will not in anyway make the institution a public temple. Moreover he would submit in his argument that the already built up Arachalai was changed to the office of Executive Officer and several things have been altered so as to show it as a public temple.
45. He would further submit in his argument that the order passed by this court in W.P.No. 6157/1991 and thereafter in the appeal in W.A.No.853/1991 as in Ex.B.21 would go to show that the structures should not be altered and the basic character of the institution and renovation repairs alone to be done as directed by this court in Ex.B.21. He would therefore submit in his argument that the alteration of structures made by the department make the appearance of the institution changed. Such changes of structure even from the handing over of the possession by the son of T.T.Kuppusami Chettiar in the year 1984 would certainly be invalidated by the tenor of the order passed by this court in Ex.B.21. He would further request the court to hold that the institution was not a religious institution nor a temple.
46. In order to support his contention, the learned Senior Counsel Mr.T.R. Mani would distinguish the temple, Math and Samathi. He would describe the temple as an entity and samadhi as a juristic person. Similarly he would also explain Math also as a juristic person. Therefore, the institution containing the samadhi of Srimath Pamban Swamigal and Chinnasami Josier have only to be construed as the samadhi, a juristic person. He would also distinguish that the installation of idol over the samadhi cannot make it as a temple or the carrying of trophies in a procession in the MayuraVahana Sevanam cannot tantamount to take Lord Muruga in procession for that purpose.
47. He would cite a judgment of Hon'ble Apex court reported in AIR 1953 SC 491 in between Saraswathi Ammal V. Rajagopal Ammal and the judgment of this court made in AIR 1946 Madras 354 in between Chinnathayi alias Veerlakshmi Ammal vs. V. Kulasekarapandia Naicker and another. He would again submit in his argument that the argument of the appellant to the effect that the custom of treating the samadhi into a temple will make the institution as a religious institution cannot be sustained because custom should have been prolonged for more than one generation or by centuries. So far as this case is concerned the samadhi has been made with changes only from 1984 onwards when the department took possession of the premises and therefore the custom cannot be helpful to the appellant.
48. He would further submit in his argument that the installation of idol is not amounting to a complete consecration of the idol. The idol which was not consecrated will not carry the name of temple. He would further submit in his argument that the origination of the institution was only samadhi of Srimath Pamban Swamigal in the year 1929 and thereafter another samadhi was put in when Chinnasami Josier died in the year 1951 and therefore the subsequent calling or changing into temple will not be helpful anyway to the plaintiff.
49. The learned Senior counsel Mr.T.R.Mani cited a judgment of this court made in 1960 2 MLJ 121 Ramana Ashram's case. He would also draw the attention of the court in the said case also the origin was only ashramam and samadhi thereafter only the idols of Lord Shiva was put in on the samadhi and in that circumstances this court had come to a conclusion that it would not attract the definition of a religious institution. He would therefore submit that the said facts and circumstances of the said case are absolutely applicable to the present case. He would therefore submit in his argument that the definition of a religious institution is made by Act 10 of 2003 including samadhi has been deleted in the year 2008 through the promulgation of the Act 4 of 2008 and it came into effect from 14.04.2008 and therefore the definition of religious institution as per the amendment act 4 of 2008 will not include samadhi. He would also submit that the objects and reasons for the said enactment would disclose that every samadhi should not have been included as a religious institution except the samadhi of a saintly person.
50. He would therefore submit that so far as this case is concerned the samadhi of Chinnasami Josier is also present along with samadhi of Srimath Pamban Swamigal in the premises. He would therefore submit that the said act is applicable to the present case and the said enactment will exempt the present case from the purview of Section 6 (18) of the main Act. He would submit in his argument that the reliance placed by the learned counsel for the appellant on the judgment of Hon'ble Apex court in 2007 5 SCC 677 in between Gedela Satchidananda Murthy vs. Dy. Commr., Enodwments Deptt., A.P and Others is not helpful to them. He would also submit in his argument that the conversion of samadhi into temple should require three conditions as contemplated in 1974 1 MLJ 174 in Sai Samaj's case. He would also refer to the judgment of this court in 1973 II MLJ 442 in between Chennammal v. The Commissioner, for Hindu Religious and Charitable Endowments, Madras in support of his contentions. He would again submit in his argument that no "Prana Prathishta" could be done in the samadhi, where as it is possible inside the temple. He would also refer to the Will Ex.B.1 and Codicil Ex.B.2 for a fact that it is mentioned that the "Mandalathars" alone could conduct the celebration mentioned in the Will and codicil Ex.B.1 and not the entire public. The learned Senior counsel Mr.T.R.Mani would submit that the said institution cannot be treated as a religious institution. He would again submit in his argument the idols installed adjacent to samadhi would not make the institution as temple for that he would cite a judgment of this court in 1977 1 MLJ 125 in between Soundharathammal v. The Tiruchirapalli Mavattam Mahasuruli Alaya Bakthargal Madya Sangam by its President Balamuthu Servai, Vice President Mahayogi Thangam Pillai and Secretary Shanmuga Navalangiar. He would cite a judgment of Hon'ble Apex Court reported in 1991 1 L.W. 89 SC in between Malayammal & Others v. A. Malayalam Pillai & Others to the principle that burial place cannot be a temple.
51. The learned Senior counsel Mr.T.R.Mani would also submit that the finding of this court made in Ex.B.3 order and the direction given to the department was not complied by the department. However the department had taken a different course by obtaining a letter from T.T.Kuppusami Chettiar as if the whole Sabha had given consent for taking over the institution by the department. He would also refer to the judgment of this court made in the writ appeal produced as Ex.B.10 to the effect that no alteration should be done till the proceedings before Deputy Commissioner H.R.&C.E regarding the character of the institution is decided under due process of law. However the department had altered and changed several structures which is clearly a contempt of court's order.
52. He would further submit that the evidence of D.W.1 would go to show that he knows about the things happened from the year 1940 onwards and therefore his evidence could be relied upon over the evidence of plantiff's institution. He would also submit that his evidence that all the religious people would come and worship the samadhi was not cross examined or denied on the side of the department. Similarly the evidence of D.W.2 to the effect that there was no colour, religion or caste for worshipping the samadhi of Pamban Swamigal would go to show that all people without any difference of religion can come and worship the samadhi.
53. While referring to the evidence of the plaintiffs witnesses, he would submit that the P.W.2 said in his cross examination that he did not know anything prior to 1984. As regards P.W.3 is concerned, he had categorically admitted that he did not know the details of the Will executed by Srimath Pamban Swamigal. Similarly the evidence of P.W.4 would go to show that the samadhi of Chinnasami Josier within the premises was not known to him. When the evidence of plaintiffs witnesses are not helpful in finding the truth their evidence cannot be relied upon. The documentary evidence adduced and the law prevailing in the State could alone be resorted to decide the dispute on hand. Therefore he would request the court that the possession taken by the department under the guise of the letter of T.T. Kuppusamy Chettiar and continued possession held as per the orders passed by the Deputy Commissioner should have been restored to the Mandala Sabha the 1st defendant in the suit in the event of confirmation of judgment and decree passed by this court.
54. He would further submit that the case of the plaintiffs that the Hindu community people alone are worshipping the samadhi is not correct. He would further submit in his argument that if for any reason the court comes to a conclusion that the directions given in ExB.1 Will and Ex.B.2 Codicil would continue for the internment of the mortal remains of Srimath Pamban Swamigal and for continuance of the directions of Swamigal in the place where the samadhi is put up, the Mandalathars alone should have been directed to perform all the directions mentioned there in Ex.B.3 and Ex.B.2.
55. He would further submit that the reliance placed by the appellants in the judgment of Hon'ble Apex reported in AIR 1965 SC 1916 "Gunaseelam case" will not be helpful to them since the feeding as mentioned in Ex.A3 and B2 was not perpetual. In this present case feeding was only, in a particular day. Therefore the said case reported in AIR 165 SC 1946 is not applicable to the present case. Therefore he would request the court that the finding of the commissioner that the suit institution is not a religious institution nor a temple and the confirmation of the said order by the lower court in its judgment need not be disturbed and therefore the appeal preferred by the appellants are liable to be dismissed.
56. While replying to the arguments, learned Senior Counsel Mr.S.Parthasarathy would submit in his argument that the doctrine of resjudicata will not apply to the appellant in A.S.No.651/2001. The lower court had also framed an issue and gave its finding in respect of the said plea of resjudicata. He would further submit that it is a purely a technical plea and merely because of this technical objection, the points which are to be considered on merits, should not be affected. He would also argue that since the appeal filed by the appellant in A.S.No.650/2001 was for the public purpose and the parties who are necessary for the proceedings are already parties in this appeal as well as in the suit before the lower court the said technical objection will not be fatal to the case of the appellant. Therefore, he would request the court to allow the appeal after setting aside the judgment and decree of lower court.
57. The learned Government pleader would submit in his argument supported the case of the 1st respondent/defendant Sabha and had adopted the arguments of the learned Senior counsel Mr.T.R. Mani in so far as they are not inconsistent to the pleadings raised by the Commissioner in his written statement. He would submit that the order passed by the Commissioner was quite correct and it has to be confirmed.
58. The learned counsel for the 3rd party who has filed the application to implead himself as one of the party to the suit would submit in his argument that the 3rd party is a devotee of Pamban Swamingal and was one of the Committee members of the committee of Trustees reconstituted in 1961. He would further submit that he is also doing services by publishing books of Swamiji for the benefit of the devotees and in the name of Maha Tejo Mandalam. He would further submit that he is an interested person and therefore he should be impleaded as 6th respondent in the appeals. He would further submit that in the event of the impleadment he is adopting the arguments of the learned Senior Counsel appearing for the appellants and thus the appeals may be allowed in favour of the appellants.
59. The court has given anxious considerations to the arguments advanced by learned Senior Counsel of both sides and the learned Government pleader and the learned counsel for the third party.
60. The important point for consideration is whether the suit institution namely Pamban Kumaragudasar temple herein after referred to as the institution is a temple or a religious institution as defined under the Act. The Deputy Commissioner H.R. & C.E. had dismissed the application filed by the 1st respondent Sabha (herein after Sabha) in O.A.No.19/1989 u/s. 63 (A) of Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (herein after called the Act) for a declaration that the said institution is not a temple as defined under the Act and against which the appeals were preferred by the Sabha and a third party before the Commissioner H.R. & C.E. u/s. 70 of the Act. There were two appeals one filed by the Sabha and another filed by the 3rd party namely Mr.B.Raman in A.P.No.2/1994 and A.P.3/1994 respectively and the Commissioner heard both the appeals and allowed them in favour of the 1st respondent Sabha and third party. Consequently the Commissioner had passed an order holding that the suit institution is not a public temple nor a religious institution within the definition of the Act. Against the said orders of the Commissioner passed in A.P.No.2/1994 and A.P.3/1994 Statutory suits were filed by fit person and Executive Officer of the said temple in O.S.No.9404 and 9405/1994. One Kumarasthuva Ramanujam the appellant in A.S.No.650/2001 had filed the suit in O.S.No.9257/1994. All the suits were tried together and a common evidence was let in and the lower court had dismissed both the suits upholding the order passed by the Commissioner. Challenging the judgment and decrees passed by the lower court these appeals are filed. The point for consideration is whether the institution is a temple or religious institution as per the definition of the Act?
61. For convenience the ranks of parties before the lower court are maintained in these appeals except 1st defendant is referred as Sabha, the Deputy Commissioner and the Commissioner are referred, as to their names.
62. The plaintiffs have examined P.W.1 to P.W.4 and have produced Exs.A.1 to A.69 in support of their case before the lower court. The Sabha (1st defendant) examined D.W.1 and D.W.2 and had produced Exs.B.1 to 21 in support of their case. From the evidence adduced and the documents produced on the side of either parties we could perceive certain admitted facts. Originally the land in which the suit institution is located was purchased on 29.05.1929 by one T.T.Kuppusami Chettiar as per the instruction of Srimath Pamban Kumaraguru Dasa Swamigal herein after referred to as "Swamigal" and the said instruction was given by "Swamigal" to T.T.Kuppusami Chettiar on 27.05.1929. Thereafter, the Swamigal attained Sithi on 30.05.1929 at 07.15 a.m at the age of 79. Thereafter it was decided to intern Swamigal in the site purchased by T.T.Kuppusami Chettiar as per the instruction of Swamigal and a Vel was also placed on the said samadhi on 31.05.1929.
63. During the life time of Swamigal he had executed a registered Will and a registered Codicil in the year 1926 and 1927 which were produced as Ex.B.1. The said Will and Codicil were probated before this court in O.P.No.187/1933 in the year 1934. According to the said Will and Codicil the Swamigal had appointed Committee of Trustees for Maha Tejo Mandalam and the number of Trustees have been reduced to 9 in the Codicil and it was also directed to conduct "MayuraVahana Sevanam festival" with torches and poor feeding on the next day if funds permitted so and no picture or idol be taken in procession. One Mr.T.T.Kuppusami Chettiar was appointed as secretary and the trophies mentioned in the said Will and Codicil were entrusted to him to be furnished at the time of celebrating the 'MayuraVahana Sevanam festival' and he was directed to hand over it to the other member of the committee if necessary. The said MayuraVahana Sevanam was conducted regularly by Swamigal during his life time and the Maha Tejo Mandalam and after the life time of Swamigal the committee members were celebrating the MayuraVahana Sevanam in the premises where it was celebrated by Swamigal and after the construction of samadhi, in the premises where the institution is now located. The Guru pooja as well as MayuraVahana Sevanam was performed by the Mandalathars till 1951. In the year 1941 Arachalai was put up in the premises by one of the devotees of Swamigal namely Masilamani Mudaliar for feeding the poor on the next day of the completion of MayuraVahana Sevanam. The Chinnasami Josier @ Subramanya Dasar who was the disciple of the Swamigal died and was also interned in the year 1951, near the samadhi of Swamigal in the same premises. However in the year 1958, when Sri Balasundara Swamigal was incharge of the Mandala Sabha the idol of Lord Muruga with peacock was put up over the samadhi of Swamigal.
64. Thereafter, T.T.Kuppusami Chettiar was in charge of the Mandala Sabha from 1962 to 1984 and during his tenure the library was established and the statue of Swamigal was installed near the samadhi by the T.T.Kuppusami Chettiar. In the year 1970, a mandapam was built by one of the devotees namely Manickam Chettiar and invitation was printed by his brother Subrmania Chettiar for its inauguration. During 1971 when the advertisement was printed by H.R&C.E for the appointment of fit person for the institution, the writ petition of prohibition was filed in W.P.No.3501 of 1971 by T.T.Kupusami Chettiar and the said petition was allowed and directions were given to the H.R.&C.E department.
65. As per the said order passed by this court on 04.09.1973 the Commissioner and Assistant Commissioner of H.R. & C.E. were prohibited from interfering with the samadhi and a direction was issued to the department to establish the character of the institution as temple in accordance with law. The department took no steps towards the said direction. But on the other hand a surrender letter was obtained from T.T.Kuppusami Chettiar after long gap of 11 years in Ex.A.5 for framing a scheme and to appoint a fit person. In the said letter he would state that some of the people styling themselves as members of the management committee were virtually trying to take over the entire management with an ulterior motive of taking over the day to day collections and also to take possession of the properties including the lands attached to the temple and often they resorted to violence and created tension and behaved very badly with him and the members of his family. He has also mentioned certain other reasons for surrendering the institution to the department. He had also mentioned that due to his old age he could not manage the administration and control these unruly elements from swallowing the property of religious charitable institution. As per the letter the Deputy Commissiner appointed the Assistant Commissioner as the fit person. The surrendering of the possession of the trust house by T.T.Kuppusami Chettiar to the fit person was delayed for more than two months for personal reasons which is recorded in Ex.A.16. letter wrtitten by him.
66. However T.T.Kuppusami Chettiar passed away on 22.12.1984 and the articles belonging to the Sabha were handed over by his son Vadivel Chettiar on the next day immediately after the cremation of T.T.Kuppusami Chettiar. Subsequently on 02.01.1985 Renovation Committee was appointed for the temple by the Assistant Commissioner including P.W.4 as President, P.W.2 as Secretary and Treasurer and P.W.3 and three others as members. Thereafter various incidents took place and improvements have been made by the Renovation Committee and the Renovation Committee was also reconstituted. The Maha Tejo Mandalam which was appointed by the Swamigal had formed into a Sabha on 04.02.1988 for taking steps to prevent renovation of samadhi of Swamigal into temple. Renovation Committee has organised for Balalayam 14.09.1988 and a suit was filed by the Sabha in O.S.No.11359 of 1988 to manage the samadhi and to restrain the department from preventing the Sabha in performing the poojas and festivals and also making constructions over the properties. However it was dismissed, therefore the Sabha had filed the necessary application before the Deputy Commissioner H.R. & C.E. u/s. 63(a) for declaration that the institution is only a Tomb and not a religious institution u/s. 6 (18) of the Act in O.A.No.19/1989. Even during the pendency of the said petition the renovation committee had proceeded with the changes in the premises and also to build a new temple as per 'Agama Sastra' rules signed by nine persons along with the Deputy Commissioner.
67. Thereafter the committee framed rules for the administration of the temple Ex.A.19 G.O.(Alayam) No.1091 issued appointing the Assistant Commissioner as fit person and invited donations for the construction of a regular temple with Sanctum, Vimanam, Ardha Mandapam, new maha mandapam and a new Kumarasthava Mandapam a model plan for the new construction was also prepared as per Ex.A.22. Thereafter, the suit was filed by Kumarasthava Ramanujam in O.S.No.10556 of 1990 to declare that they are the true Mandalam to manage the samadhi, its properties along with department and permanent injunction against the Sabha herein from acting as the Mandalam created under the Will of Swamigal. The said suit was dismissed on merits on 09.01.1994, holding that the present Sabha alone is the recognised real Sabha and the plaintiff in that suit has also not claimed management of the samadhi from the H.R. & C.E. department. The appeal preferred is still pending. Thereafter a follower and devotee of Swamigal filed W.P.No.6157/1991 for a writ of mandamus against the Commissioner, Deputy Commissioner, to hand over the management of the affairs of the samadhi to Sabha within a month and the same was ordered by this court on 20.06.1991 in Ex.B.10 order.
68. Against which the Writ Appeal No.853 of 1991 filed by the respondents 1 and 2 and on consent of parties an order was passed regarding the management of the samadhi and the properties are directed to continue with the department and there shall not be any alteration regarding the character of the institution and the said order has to continue till the issue in O.A.No.19/1989 is decided by the Authorities and a direction was also was given to dispose of the said application on or before 31.07.1992. However the fit person/Assistant Commissioner had issued an invitation on 12.06.1992 for erecting the door frame for the 'Sanctum Sanctorum'. The Executive Officer fit person applied on 14.07.1992 to the Chief Commissioner of Income Tax to exempt the donations for the reconstruction of the samadhi temple. Thereafter the Deputy Commissioner had passed an order in O.A.No.19/1989 on 01.10.1993 that institution is a temple u/s. 6 (20) of the Act and the feeding of devotees make it as a religious institution u/s.6 (18) of the Act. Sabha (1st defendant) filed A.P.No.2 of 1993 before the Commissioner and one D.B.Raman the 2nd defendant the president of the Sabha filed another appeal against the order of Deputy Commissioner in A.P.No.3/1994 challenging the said order. On 27.10.1994 the Commissioner allowed both appeals by setting aside the order of Deputy Commissioner and held that the institution is only a samadhi and not a temple. The presence of the idols and festivals in the samadhi would not bring the institution within the definition of temple u/s. 6 (20) of the Act.
69. In this background of admitted case, when we approach the case with the evidence produced before the lower court and the additional evidence sought to be produced by both the parties to the appeals we could see that the order of this court made in Ex.B.3-W.P.No.3501/1971 filed by the then secretary of Maha Tejo Mandala Sabha was allowed and no appeal has been preferred by the department against the said order. In the said order it has been categorically mentioned that the property where the institution is now located at Tiruvanmiyur was purchased at the instance of the Swamigal and after his demise the Tomb was erected at the place and devotees of Swamigal offered pooja at the place for the past several decades and public also gathered to visit the same having regard to the spiritual sacredness of the person interned there in and thereafter an 'Arachalai' was put up in a portion of the land and the devotees were fed during Guru pooja. While disposing the writ against the notice issued by virtue of the powers vested u/s. 49 of the TN H.R. & C.E. Act calling for the applications. This court had also found that the respondents in the institution in the management of the Sabha was not a temple nor a religious institution without following the prescription set out in the Act and it cannot be really discarded as the abundant hypothesis was placed by the Sabha in the case that the institution in question was neither a temple nor a religious institution. It has also been found that the facts disclosed which were not expressly controverted by the department lead to the inference that it was a samadhi and therefore the department to take steps if they are interested to establish that the institution was one which had to come under the purview of TN H.R. & C.E. Act and to proceed thereafter.
70. As already said the order was not questioned by the department and it was not pursued from the date of order till the year 1984 when it has come forward to obtain a letter from the then secretary T.T.Kuppusami Chettiar in Ex.A.5. The said letter Ex.A.5 on a cursory reading would go to show that it was written by himself without having any resolution passed with the Mandalathars nor with the consent of the members of the committee of persons existed then. It has been mentioned that since there were quarrel and some persons were claiming rivally and therefore he had decided to surrender possession of the institution to the department.
71. It is not disputed that at the time of handing over of the possession by the said T.T.Kuppusami Chettiar through Ex.A.5, the Samadhi of Srimath Pamban Swamigal and the samadhi of Chinnasami Josier and the Arachalai, the library building and the idols installed over the samadhi were also found present at the premises. It was the case of the said T.T.Kuppusami Chettiar that the rival claimants wanted to swallow the income from the properties and they are threatening and were keeping him in house arrest. The relevant remedy available to him would be complaining to police or to file a suit against rival claimants. It was not resorted by the T.T.Kuppusami Chettiar, the then Secretary who was alive at the time of Srimath Pamban Swamigal. He had meekly surrendered the institution which was managed by the Mandalathars constituted by Srimath Pamban Swamigal for the conduct of MayuraVahana Sevanam in the year 1926 through Ex.B.1. It was very much urged before this court that the MayuraVahana Sevanam as created by Swamigal was itself a religious institution and therefore it was continued in the premises of the institution at Thiruvanmiyur and therefore the other poojas and the worship in the samadhi would also carry the character of the religious charity and the institution was still a religious institution.
72. On careful scrutiny of Ex.B1, we could see that the Swamigal had instructed the Mandalathars, after reconstitution, to do the MayuraVahana Sevanam with trophies only and picture of the god should not be taken in procession and those trophies should have been kept in tact in the custody of T.T.Kuppusami Chettiar for being taken in procession next year. Srimath Pamban Swamigal cared very much for the trophies to keep them in tact and those trophies should not have been sold or mortgaged. It was also instructed by Swamiji, to have torches only and not the petromax light which were then called as Washington lights. Since they had been used for funeral processions. Similarly Swamiji had instructed to celebrate the MayuraVahana festival only in the place to the north of Madras Government Hospital Road, South of Old Washerman pet, east of Waltax road and West of the Sea shore. However the Mandalathars had put for MayuraVahana Sevanam in the premises of the institution at Thiruvanmiyur which is far south of G.H.Road even during the period of T.T.Kuppusami Chettiar. It has been produced as one of the additional evidence, an invitation for celebrating Mayuravahana Sevanam in which it has been categorically stated that the idol or the picture of God would not be taken in procession. When the idols had not been taken in the procession how the said festival could be termed as a religious one. It was also urged in the arguments of the appellants that poor feeding was done immediately after next day of MayuraVahana Sevanam festival and therefore it has to be considered as the public endowment or charity. Swamigal had not dedicated any property for the purpose of conducting MayuraVahana Sevanam and he had left some money and which corpus of money was directed to be invested in Government Promissory notes or on the first mortgage of substantial or good immovable property of Madras and shall with the annual income thereof, perform and celebrate the pooja called the MayuraVahana Sevanam every year on the Purva Paksha, Prathama Thithi, (i.e) first day of the bright fortnight of the Tamil month of Margazhi. It has also been directed by Swamigal that the interest and temporary donations can be utilised for the purpose of celebration of the said festival and the corpus should not have been touched. Swamigal had also given a direction under clause 9 of the Will that the decision of the majority of members in the Committee shall prevail and if any member acts or behaves in the manner prejudicial to the interests of the trust, he shall be removed from the Committee by six or more Trustees acting in unison in consultation with the Maha TejoMandalam. In the said trust pooja constituted and arranged by Swamigal shall be continued perpetually as far as the sun and moon last and the Swamigal prayed that the courts and authorities should render all the necessary help and assistance to protect the wishes of Swamigal. When the wishes of the Swamigal has been construed with its interpretation as mentioned in the will we could see that the letter written by T.T.Kuppusami Chettiar in Ex.A.5 to surrender the institution without the consent of the Mandalathars, cannot be in consonance with the wishes of Swamigal and the trust created by Swamigal. The real intention of Swamigal was that MayuraVahana Sevanam festival to be conducted only by Mandalathars. Srimath Pamban Swamigal had described Mandalathars are those people who are constituting of mostly his disciples and who are 'Bhakthas' or 'worshippers' of God Lord Sri Subramanya and who are also the followers of the tecahings of Swamigal. The celebration of the MayuraVahana Sevanam therefore cannot be celebrated except by those persons who are having the quality as stipulated by Swamigal in the Will Ex.B.1. Therefore the department cannot be substituted in the place of Mandalathars on the meek surrender made by T.T.Kuppusami Chettiar through Ex.A.5. It is also not in accordance with the order passed by this court in Ex.B.3 letter.
73. The evidence produced on either side would go to show that in the samadhi of Swamigal an idol of Lord Muruga with peacock was put up by the then secretary Sri Bala Sundara Swamigal in the year 1958. Similarly in the year 1964 a statue of Swamigal was installed near the samadhi by T.T.Kuppusami Chettiar. The physical features of the institution was thus in the year 1971 when the fit person was called for by the department for being appointed to the institution. The evidence of P.W.3 Kumarasthava Ramanujam would show that he did not know about the history of the institution prior to 1984. However he had admitted in his evidence that there was another samadhi behind the samadhi of Swamigal and it was belonging to Chinnasami Josier. Similarly the evidence of P.W.1 Kannabiran would go to show that the samadhi of Chinnasami Josier was located near the samadhi of Srimath Pamban Swamigal. He would also admit in his evidence that there was a 'peedam' over the samadhi of Chinnasami Josier. P.W.3 had admitted in his cross examination that the idol of Mayuranathar was above the samadhi and it was stated to have been installed in the year 1958 and he knew about that in the year 1970 and from the said year 1958 the disciples of Swamigal are performing Guru pooja every year. He would also admit in his cross examination that MayuraVahana Sevanam festival are being conducted still in course with the direction of the Swamigal in Ex.B.1 Will. Further he would admit in his evidence that it was directed by the Hon'ble High court that the Maha Tejo Mandala Sabha has to conduct MayuraVahana Sevanam every year and the trophies of Lord Muruga alone taken in procession. In the background when we go through the evidence of D.W.1 who was representing the 1st defendant Sabha that he was attending the samadhi of Pamban Swamigal from year 1940 onwards and in the said samadhi, poojas are performed over the samadhi, two vels are kept and abishekam is being done and the 'Panchamirtha vannam' song would be sung and the 'Kumarasthavam archana' will be performed and there was a gate in front of the said samadhi and would be kept under a lock and key. There was an "Arachalai" construed by one Masilamani Mudaliyar. The Guru pooja of Swamigal would be celebrated during every Vaikasi month by the Maha Tejo Mandala members and abishekam and aradhana would also be done. There would not be any daily pooja for the samadhi.
74. With the aforesaid evidence we could see that the conduct of Guru pooja at the samadhi has been admitted by P.W.3 himself which were spoken through by the witnesses of the defendant also. In the aforesaid circumstances, the judgment cited by the learned Senior Counsel for the 1st defendant Sabha would be very much relevant for the purpose of deciding the case. As laid down in the judgment of Hon'ble Apex court reported in AIR 1953 SC 491 in between Saraswathi Ammal v. Rajagopal Ammal it has been clearly laid down as follows:
"Where, notwithstanding that the major portion of the income may have to be spent for Gurupooja and annadhanam in connection with the annual sradh, it is clear from a settlement deed that the dominant purpose of the dedication of property was the samadhi kainkariyam, that is to say the worship of and at the samadhi (tomb), the settlement deed is invalid. The reason is that perpetual dedication of property for worship at a tomb is not valid amongst Hindus."
He would also submit a judgment of this court reported in 1955 I MLJ 60 in between Bodendraswami Mutt vs. The President of the Board of Commissioners for Hindu Religious Endowments to the principle that samadhi of a saint cannot ordinarily evolve into a temple of public religious worship.
"Even if this very broad test were to be applied to the present case, I am not prepared to hold that the mere presence of some idols and the festivals, which have grown round the samadhi of Bodendraswami, inevitable in the case of all tombs of saints and great men in this country, would bring it within the definition of a temple as defined in section 9(12) of the Act."
Yet another judgment of this court reported in 1946 I MLJ 354 in between Veluswami Goundan v. Dandapani minor by next friend and mother Govindammal and others would run as follows:
"The performance of gurupuja at the samadhi or tomb of a person, however pious, is not a public charitable object recognised by Hindu Law. Where a temple is only an adjunct to the tomb, a dedication of property for daily worship, gurupuja and annual annadhanam at such temple will be wholly unlawful and the gift invalid."
He would also cite a judgment of this court reported in 1960 2 MLJ 121 Sri Ramanasramam v. Commissioner H.R. & C.E., Madras. The relevant passage would run as follows:
"..... Over the tombs of Saints shrines have also been built and gurupoojas performed. It is quite true that notwithstanding the non-conformity with the Agama Sastras, by reason of long public worship they have become temples. But it has now become settled law so far as this State is concerned that a Samadhi by itself and not treated as fitting object of public Hindu religious worship for over a long period does not evolve into a temple.
He would cite an unreported judgment of this court made in L.P.A.Nos.103/1994 and 266 of 1995 dated 26.04.2001 in between R.Srinivasam Pillai and 2 others vs. C.Subramania Mudaliar, The Commissioner, H.R. & C.E. and 3 others to the effect that the Samadhi cannot be considered as a temple. The relevant portion would run as follows:
"28. Samadhi, over which Sivalingam is constructed and there is a daily pooja and offerings in that place would not become a Temple.
Dedication of property to a Samadhi would not created a status of a Temple to the said Samadhi.
Conducting Guru pooja, and offering "Annadanam" to a Samadhi, would not turn the Samadhi into a religious institution. Allowing people from different section and different religions, different walks of life to pay homage to the Samadhi, will not change the character of the "Samadhi" and transfer the same into a temple.
29. Be, all the reasons stated above, we, have no hesitation to come to the conclusion that the suit institution is only a "Samadhi" and not a "temple" as contended by the appellants."
On a careful perusal of the aforesaid leads roll of judgments it can be perceived that the samadhi of saintly person where Guru pooja and Anna dhanam are being carried on, cannot be termed as either a public temple or public endowments. As seen from the evidence, the idols of MayuraVahanar has been installed and subsequently a statue of Swamigal was also put up in the samadhi. However there is no evidence adduced by the plaintiff that the agama pooja were performed for the installation of such idols over the samadhi. Mere installation of the statues or idols of Lord Muruga and Swamigal on the samadhi with peacock or Vel without any consecration would only lead to the conclusion that such idols or statues were only as adjuncts, to the samadhi as Guru Pooja was admittedly performed to the samadhi in the premises.
75. On a careful consideration of the submissions laid down by the learned counsel for the plaintiff it has been categorically pointed by the Hon'ble Apex Court in the said judgment that religious practice vary from State to State, region to region, place to place and section to section. The said case had emanated from the State of Andhra Pradesh. The definition of religious institution as in the State of Andhra Pradesh includes the samadhi of any person. However the inclusion of Samadhi in the definition of Religious Institution was excluded by the amendment act passed by the Tamil Nadu Government. Therefore it is clear that the definition in the Act after removal of the word samadhi from the purview of religious institution u/s. 6 (18) of the Act has to be considered. Therefore, submissions made by the learned counsel for the plaintiff would not apply to the facts and circumstances of this case.
76. According to the argument put forth by the learned counsel for the 1st defendant u/s. 6 (18) prior to the amendment would be as follows:
(18) "religious institution" means a math, temple or specific endowment and includes,-
(i) a samadhi or brindhavan; or
(ii) any other institution established or maintained for a religious purpose.
Explanation.
(1) "samadhi" means a place where the mortal remains of a guru, sadhu or saint is interned and used as a place of public religious worship;
(2) "brindhavan" means a place established or maintained in memory of a guru, sadhu or saint and used as a place of public religious worship, but does not include samadhi"
After amendment is carried out the definition of religious institution runs as follows;
(18) "religious institution" means a math, temple or specific endowment."
Therefore,we could see that the word samadhi has been removed with effect from 1.04.2008. When we see the reasons and objections of the Act it is stated that in order to avoid the samadhis of persons except saintly person to be brought under the purview of the Act the amendment has been sought for.
77. Admittedly, the samadhi of Chinnasami Josier was located adjacent to Srimath Pamban Swamigal. When Chinnasami Josier was not spoken to be a saintly person the Gurupooja performed for Srimath Pamban Swamigal cannot be considered as the celebration of pojja to the tomb of Chinnasami Josier also. Moreover, there is no evidence to show that poojas were done for the Chinnasami Josier along with the poojas done to the samadhi of Swamigal. In the aforesaid circumstances, the removal of the word samadhi from the definition Section 6 (18) of the Act regarding the description of religious institution is beneficial to the 1st defendant Sabha since the samadhi of Chinnasami Josier was adjacently present along with the samadhi of Swamigal. When the performance of guru pooja was admitted by both sides, the samadhi of Srimath Swamigal is predominant at the institution premises and the idols and other festivals conducted by the Sabha would be only adjuncts to the said samadhi and the Guru pooja.
78. As laid down in the judgment of this court made in 1960 II MLJ 121 Ramana Ashram's case, and on applying the principles to this case the idols installed in the premises were merely adjuncts to the samadhi of Swamigal and the facts discussed in the said judgment are similar to the facts of the present case. Therefore, it could be found that the institution could be only a samadhi and as per the amended section 6 (18) of the Act. Therefore it cannot be termed as a religious institution. However it has been argued that the samadhi which had been worshipped for a longer period would evolve the institution as temple. It has also been argued that the customary worshipping of the samadhi as temple would make samadhi into a temple. In order to explain the said custom required for transforming the samadhi into a temple, the following judgment of this court reported in AIR 1954 Madras 398 in between Ratnavelu v. Commr., H.R. & C.E. The relevant passage would run as follows:
"...Even if the institution in question had its origin in a tomb, when it is undeniable that for nearly a century it has come to be recognised as a temple, the fact that Guru pooja is being performed and that it is not in consonance with orthodox notions of religious practice is not a ground for holding that the institution is not a temple if it falls within the definition of a temple under the Act. If the facts established are that the trustees and the public have for a long period been regarding the institution as a place of religious worship which the public is entitled to use as a matter of right, that brings it within the definition of a temple in Sec. 9 (12) of Act."
79. Learned Senior Counsel for the 1st defendant Sabha would cite a judgment of Hon'ble Apex court reported in 1952 S.C.R 825 in between Thakur Gokalchand vs. Parvin Kumari, the relevant passage would run as follows:
"2. In spite of the above fact, there is no presumption that a particular person or class of persons is governed by custom, and a party who is alleged to be governed by customary law must prove that he is so governed and must also prove the existence of the custom set up by him. (See Daya Ram v.Sohel Singh and Others, 110 P.R.(1906, 390 at 410; Abdul Hussein Khan v. Bibi Sona Dero, L.R.45 I.A.10).
3. A custom, in order to be binding, must derive its force from the fact that by long usage it has obtained the force of law, but the English rule that "a custom in order that it may be legal and binding, must have been used so long that the memory of man runneth not to the contrary" should be strictlyapplied to Indian conditions. All that is necessary to prove is that the usage has been acted upon in practice for such a long period and with such invariability as to show that it has, by common consent been submitted to as the established governing rule of a particular locality. (See Mt. Subhani v.Nawab, A.I.R. 1941 P.C.21 at 32)."
He would also refer to a judgment of full bench of this court reported in A.I.R. 1928 Madras 299 between Mookka kone and others vs. Ammakutti Ammal and another "It has been held in numerous decisions both of the High Courts and the Privy Council that in order to give effect to a custom which is set up and which is at variance with the ordinary Hindu law it should be ancient, invariable, continuous, notorious, not expressly forbidden by the legislature and not opposed to morality or public policy and as regards instances in support of the custom they should be established by clear and unambiguous evidence and must be conclusive."
He also cited a judgment of this court in A.I.R 191 Privy Council Abdul Hussein Khan v. Mst. Bibi Sona Dero and another "It is of the essence of special usages modifying the ordinary law of succession that they should be ancient and invariable; and it is further essential that they should be established to be so by clear and unambiguous evidence. It is only by means of such evidence that the Courts can be assured of their existence, and that they possess the conditions of antiquity and certainly on which alone their legal title to recognition depends."
Therefore, we could see that the customary practice adopted by the persons who were treating the samadhi as public temple should have been emerged so by and large usage by over several centuries.
80. As far as the present case is concerned it has been categorically found that the idol of Lord Muruga was installed on the samadhi of Swamigal in the year 1958 and thereafter the statue of Swamigal was added in the year 1960 onwards and thereafter poojas were done. Even if it is considered that the poojas were done for the idols from the said date it would not constitute any custom as it was only very recent and the same was questioned in the year 1971 before this court in the writ and orders were also passed in Ex.B.3. It has also been found in the said order that the improvements which are made from the year 1984 when the department took over the premises from T.T.Kuppusami Chettiar cannot be considered for considering the institution as a public temple.
81. It has also been brought to the notice of this court that the the department had arranged for several marriages within the premises of the institution calling them as temple and they would mention the institution as temple by performing several marriages and thereby violated the orders passed by this court in order to prove the same. The 1st defendant had also produced several marriage invitations as additional evidence. In the orders passed by this court in W.A.No.853/1991 it has been categorically mentioned that there should not be any alteration of structure so as to convert the character of institution into another and the relevant order made in Ex.B.21 runs as follows:
"........... it shall continue to remain with the appellants 1 and 2 herein, who shall properly maintain the institution and may carry out repairs and renovations,but shall not in any way alter the basic character of the institution by any means...."
It is clear that the plaintiffs should not take advantage of their possession and change the character of the premises as that of a public temple. However those documents are purely after the suit and those documents may be useful to the 1st defendant for proving the plaintiff as well as other persons responsible for the improvements mentioned in those documents and thereby violating the orders of the court made in Ex.B.21. The said documents would not enable the court to come to any conclusion regarding the character of the institution since they are after suit. Therefore, those documents need not be received as additional evidence in the appeals. As regards the additional evidence produced by the plaintiffs are concerned they have produced two documents, i.e., (1) a invitation issued by T.T.Kuppusami Chettiar for celebrating the MayuraVahana Sevanam and (2) is the deposition of T.T.Kuppusami Chettiar given in a case between third parties and himself in respect of vacant site of the said institution. Those documents were prior to 1984 and the said T.T.Kuppusami Chettiar was also dead and therefore both the documents are ordered to be received in evidence, on the side of plaintiffs documents Ex.A.70 and Ex.A.71. The said documents produced in Ex.A.70 would show that the said festival MayuraVahana Sevanam was performed by Maha Tejo Mandalathar at the suit institution. In the said invitation it has been categorically mentioned that the trophies would be taken in procession and it would be completed on reaching the Sri Swamigal Sannithanam. Ex.P.71 the deposition of T.T.Kuppusami Chettiar given in the suit between 3rd party would also go to show that Guru pooja was conducted along with Mayil Vahana Ther Vizha. It has been found that the tomb of Chinnasami Josier was also constructed adjacent to the samadhi fo Swamigal within the premises of the institution. It was not spoken in evidence Ex.P.71 that Chinnasami Josier was professed sanyasi during his last days but only he was only a disciple or devotee of Swamigal and therefore his tomb cannot be considered as a tomb of a saintly person. As discussed earlier when the samadhi of Chinnasami Josier is also found inside the suit premises , the presence of idol after the installation in the year 1958 and thereafter in the year 1960 and the improvements made by the department after it took over the possession in the year 1984 cannot change the place from samadhi to a temple. Since the premises of the institution contains two samadhis including the samadhi. The claim that the premises would evolve into a temple cannot be accepted.
82. It has also been contended by the 1st defendant that the appellant in A.S.No.650/2001 who had filed a suit against the order passed by the Commissioner in A.P.No.2/1994 did not elect to file a statutory suit against the order passed in A.P.No.3/1994 despite both the appeals were dealt with by the Commissioner jointly. It is further contended that he did not also file any appeal as a aggrieved person against the suit filed by the fit person questioning the order passed by the Commissioner in A.P.No.3/1994 and in that circumstances the appellant in A.S.No.650/2001 is barred by constructive resjudicata in preferring the appeal before the court against the order passed by the Commissioner in A.P.No.2/1994 and the suit ought to have been dismissed by the lower court on that ground also. Similarly the appeal preferred by the said Kumarasthava Ramanujam is also liable to be dismissed on the same grounds as barred by resjudicata. In support of the argument of the 1st defendant the judgment of Hon'ble Supreme Court in 1993 Supp (2) SCC 146 in between PREMIER TYRES LIMITED vs. KERALA STATE ROAD TRANSPORT CORPORATION which would run as follows:
".....Effect of non-filing of appeal against a judgment or decree is that it becomes final. This finality can be taken away only in accordance with law. Same consequences follow when a judgment or decree in a connected suit is not appealed from. Thus the finality of finding recorded in the connected suit, due to non-filing of appeal, precluded the court from proceeding with appeal in the other suit. In any view of the matter the order of the High Court is not liable to interference."
He would again cite a judgment of Hon'ble Apex court reported in (1997) 9 SCC 543 in between RAM PRAKASH vs. CHARAN KAUR (SMT) AND ANOTHER in support of the said position of law.
".....The selfsame question was directly in issue and was the subject matter of both the suits. The same having been allowed to become final, it cannot be gone into since the same had attained finality, the petitioner having not filed any appeal against the appeal dismissing the suit. In view of this situation, the High court was right in concluding that the decree of dismissal of the suit against the petitioner would operate as res judicata under Section 11 CPC in the appeal against which the petitioner has filed the second appeal."
Following the said principle the bench of this court had also decided that every res-judicata would operate as a bar to the claim of the parties who had left the common judgment and decree to become final. The relevant passage would run as follows:
"18.Similarly, inasmuch as the first defendant Marappa Reddiar has failed to file any appeal against the judgment and decree in A.S.No.837/89, wherein the Court has ruled that the properties in the name of Marappa Reddiar are in the nature of ancestral properties, the same would operate as res judicata. Consequently, A.S.No.49 of 1982 has to be dismissed.
19.Or in other words, when 'A' files a suit, claiming certain rights in two properties vis., "p-1" and "p-2" and the rival claimant "M" files a suit over the same properties against "A" and the two suits are disposed of by a common judgment, wherein it is declared that 'A' is entitled for "P-1" item but not "P-2" so also 'M' is entitled for "P-2" item but not "P-1", then 'A' has to file two appeals i.e., appeal namely, so far that part of the claim (i.e) item P-2, which went against him in his suit and in the suit filed by 'M'. Equally, 'M' has also to file two appeals. Thus, if 'A' has failed to file an appeal with reference to the disallowed portion (item P-2) in his suit and files an appeal only with reference to the other suit filed by 'M', then the judgment in his suit would operate as res judicata and the appeal filed by him as against the decree and judgment in 'M's suit, has to be dismissed."
As far as this case is concerned the admitted fact would go to show that the appellant in A.S.No.650/2001 was the plaintiff before the lower court in O.S.No.9257/1994. However he was referred as 3rd defendant in the other suits in O.S.No.9404 and 9405/1994. Even though he was figuring as 3rd defendant to the suit he had not preferred any appeal or cross appeal against the judgment passed by the lower court in the said suit. Whether he had questioned the judgment and decree passed by the lower court and the order passed by the Commissioner in O.S.No.9257/1994 as immediately to the appeal preferred. According to the judgment and decree passed in O.S.Nos.9404 and 9405/1994, as far as the said plaintiff in O.S.No.9257/1994 Mr.Kumarasthava Ramanujam is concerned the decree and jugment passed by the lower court upholding the order of the Commissioner passed in A.P.No.3/1994 would become final and it would be against him as per the principles laid down by the judgment of Hon'ble Apex court and this court referred supra. Since the order in A.P.No.3/1994 became final in respect of the plaintiff in O.S.No.9257/1994, Mr. Kumarasthava Ramanujam, he is also barred from questioning the order passed by the Commissioner in A.P.No.2/1994. The said principle of res judicata is squarely applicable to the plaintiff in O.S.No.9257/1994 and consequently in the appeal A.S.No.650/2001 which is filed against the judgment and decree passed in the said suit in O.S.No.9257/1994.
83. For the foregoing discussion in the previous paragraphs, this court could find that the suit institution Sri Mayuranathar alias Pamban Kumaraguru Dasar Temple, Mayurapuram, Tiruvanmiyur, Madras- 600 041, popularly known as Pamban Swami Temple is not a religious institution within the meaning of Sec 6 (18) of TN H.R. & C.E. Act and the said institution is only a samadhi and it is not attracted under the provisions of H.R. & C.E. Act. As the said institution is only a samadhi, the finding of the Commissioner H.R. & C.E. Chennai 34 in A.P.Nos.2 and 3/1994 that the suit institution is not a public temple and it would come only under the definition of samadhi are found to be correct. The order of the Commissioner setting aside the order passed by the Deputy Commissioner H.R. & C.E. in O.A.No.19/1989 was also found to be correct and therefore the Commissioners order passed in A.P.Nos.2 and 3/1994 dated 27.10.1994 are not liable to be set aside. The appellant in A.S.No.650/2001 namely the plaintiff in O.S.No.9257/1994 is found to have been barred by res judicata from questioning the order passed by the Commissioner in A.P.Nos.2 dated 27.10.1994. Accordingly all the five points are decided against the appellants.
Point No.9:
These two applications have been filed by a 3rd party to implead himself as one of the respondents preferably 6th respondent to the appeals in A.S.No.310 and 311/2000 as a interested party. According to the submission Mr.C.Chandrabose, learned counsel for the petitioner, 3rd party that the petitioner was only surviving trustee and he has to be impleaded in the appeal as 6th respondent. If ordered, it would be helpful for him to bring the correct facts which are necessary to disclose the unscrupulousness of persons in the name of Maha Tejo Mandalam and the inordinate delay caused in the conduct of Kumbabishekam to the temple. He would also submit in his argument that pooja are being conducted only in Balalayam from 14.09.1998 for the past 19 years and committee of Trustees has to be formed in the administration of the temple. He would further request the court that it would be necessary for impleading the 3rd party/petitioner as 6th respondent in both the appeals to hear his argument.
Learned counsel for the petitioner 3rd party had also advanced arguments as if the third party has been ordered to be impleaded and submitted his contentions with regard to the facts and circumstances of the case. No doubt the petitioner had advanced arguments in support of the appellants in both the appeals. According to him the suit institution is a temple and the poojas were done only in 'Balalayam' from the year 1988. Admittedly the 3rd party petitioner was not a party before any of the proceedings before the Commissioner, Deputy Commissioner or before the court. The said appeals before the Commissioner emanated from the order passed by Deputy Commissioner in O.A. No.19/1989. The present appeals have been filed by the plaintiffs before the lower court u/s.70 of the Act questioning the order passed by the Commissioner H.R. & C.E. in A.P.Nos.2 and 3/1994. Since the 3rd party/petitioner was not a party to the statutory proceedings before Deputy Commissioner, or the Commissioner or before lower court, he cannot be impleaded as a necessary party in these appeals. Accordingly the application filed by the 3rd party/petitioner in both the appeals are dismissed.
Points 10 and 11:
These applications have been filed by the 1st respondent of both appeals in A.S.Nos.310 and 311/2000 to substitute one Mr.M.Jayaraman who was the present secretary of the Sabha and Mr.C.V. Sathananthan the president of the Sabha as the 6th respondent in the place of Mr.D.B.Raman. Since the existing 2nd respondent Mr.B.Raman the president of the Sabha was dead and suitable orders for substitution and amendment were prayed for by the first respondent sabha. It is also stated by the learned counsel for the 1st respondent Sabha that there cannot be any objection on the part of the other side for substituting correct office bearers in the place of 1st respondent Sabha. I did not see any serious objections from other side. Now what to be seen is whether the appeal could be heard before substituting or ordering the amendment of the appeal. The 1st respondent is the Sabha which was represented by one R.Ramakrishnan at the time of filing of the appeal. The 2nd respondent was the president of the Sabha and he died during the pendency of the appeal. The present secretary of the 1st respondent Sabha is one Mr.M.Jeyaraman had already participated in the appeal by filing the application to receive additional evidence and it was also permitted by this court. The 1st respondent being the registered society has to be represented through elected persons and even during the time of addressing argument the Sabha was representing the case of the said society. The substitution of its secretary and the impleadment of its president on the death of its president/R2 are in no way hamper the hearing and passing of the judgment. Therefore the said petitions are allowed directing the substitution of Mr.M.Jayaraman in the place of Mr.R.Ramakrishnan and ordering impleadment of Mr.C.V.Sadhanandan as 6th respondent since the former president Mr.B.Raman was dead. Since the present substitution and impleadment would not cause any further pleading and further advancement of any argument the applications are allowed. Registry is directed to carry out the amendment and to draft the decrees thereafter. Accordingly all the four C.M.P.Nos.9,10,11 and 12 are allowed . Registry is directed to carry out amendment in the appeal memorandums and also to prepare decrees after carrying out amendment in the judgment.
Points 12 and 13:
During the discussion held above in points 1 to 5 it has been categorically found that the documents produce as additional evidence by the appellants were found necessary for the pronouncement of the judgment in these appeals. Therefore they are ordered to be received as additional evidence and are marked as Ex.A.70 and Ex.A.71. However the application filed by the 1st respondent Sabha for receiving the documents as additional evidence are not ordered to be received for the reasons mentioned in the said paragraphs. Therefore the application filed by the appellant in C.M.P.No.129/2009 is allowed. The application filed by the 1st respondent to receive the additional evidence in C.M.P.No.109/2009 is dismissed.
Points 6 to 8:
The appellants have sought for permanent injunction in the suit against the respondents 1 and 2 (defendants 1 and 2 before the lower court)restricting them from in anyway interfering with the possession and in the affairs of the suit institution and its properties in any manner what so ever except by due process of law. The appellants who were the plaintiffs before the lower court were found not entitled to the first relief sought for, to set aside the order of the 5th defendant Commissioner H.R. & C.E. in A.P.No.2/1994 and A.P.3/1994 dated 27.10.1994. However the First bench of this court had passed an judgment in W.A.No.853/1991 dated 18.07.1991 against the order passed by this court in W.P.No.6157/1991 dated 20.06.1991, in the following lines.
"The writ petition shall stand allowed and by a writ of Mandamus, respondents 1 and 2 in the writ petition, the appellants hereins shall entrust to the third respondent Mahathejo Mandala Sabha, the performance of all the religious and spiritual rituals of Sri Pamban Kumara Gurudasa Swamigal at Thiruvanmiyur, Madras -41 in accordance with the sacred and pious wishes of Sri Pamban Kumara Gurudasa Swamigal in his last will and testment dated 17.07.1926. So far as the management of the affairs of the samadhi and the properties attached thereto is concerned., it shall continue to remain with the appellants 1 and 2 herein, who shall properly maintain with the appellants 1 and 2 herein, who shall properly maintain the institution and may carry out repairs and renovations, but shall not in anyway alter the basic character of the institution by any means. The order herein above made shall continue in force till the matter is decided by the Deputy Commissioner before whom application No.19 of 1989 under Section 63 of the Hindu Religious and Charitable Endowments Act filed by the third respondent to the writ petition, viz, the Mahathejo Mandala Sabha, is pending disposal since 11.04.1989. The decision of the authorities under the Hindu Religious and Charitable Endowments Act shall ultimately govern the continuance or discontinuation of the directions given herein above.
In the aforesaid order it has been categorically found that the said direction to perform all the religious and spiritual rituals of Sri math Pamban Kumaragur Swamigal mentioned in his last Will and the testament, to be done by the 1st respondent Sabha and the management of affairs of the samadhi and the properties attached there on shall continue to remain with the appellants herein and they shall not in anyway alter the basic character of the institution by any means and the said order to continue to till the decision of the authorities under the Hindu Religious Charitable Endowments Act. No doubt the Commissioner's order holding that the suit institution is only a samadhi and not a public temple has been found correct and suits were also dismissed confirming the said order of the Commissioner and till the decision of this court is passed the order passed by the First Bench shall continue.
84. Learned Senior Counsel for the 1st respondent would submit that the appellants have violated the order passed by this court in Ex.B.21 and the documents produced as additional evidence would clearly prove the same. As far this court is concerned the said order passed by the Commissioner and lower court are confirmed by the judgment of this court. The violation if any committed by the appellants be brought to the notice of this court in the said writ appeal proceedings or before appropriate proceedings by the 1st respondent against the appellants if felt erred. Therefore the injunction sought for by the plaintiffs against the defendants 1 and 2 cannot be sustained in view of the orders passed by the First Bench of this court made in Ex.B.21. Accordingly points 6 to 8 are decided against the appellants.
Point 14:
In view of the discussion held above and the decision reached by this court that the order passed by the Deputy Commissioner in O.A.No.19/1989 dated 01.10.1993 as set aside by the Commissioner in his order in A.P.Nos.2 and 3/1994 dated 27.10.1994 are found to be correct and the judgment and decree passed by the lower court in O.S.No.9404 and 9405/1994 and 9257/1994 upholding the correctness of the order passed by the Commissioner in A.P.Nos.2 and 3/1994 dated 27.10.1994 are also found to be sound and in order, and therefore the respective appeals preferred against the said judgment and decrees in A.S.Nos.310,311/2000 and 650/2001 are liable to be dismissed.
Point 15:
In view of the confirmation of judgment and decree passed by the lower court in O.S.No.9404 and 9405/1994 and 9257/1994, the appeals in A.S.No.310 and 311/2000 and 650/2001 preferred by the respective appellants are dismissed. In the peculiar circumstances of the case, the parties are directed to bear their respective costs. Consequently connected C.M.P.Nos.14751 and 14752/2003 filed by the respective appellants in A.S.No.310 and 311/2000 respectively to allow the appeals are also dismissed.
Result:
C.M.P.Nos.374 and 375 of 2008:
These two applications filed by the 3rd party to implead himself as one of the respondents, preferably 6th respondent to the appeals in A.S.No.310 and 311/2000 as an interested party are dismissed.
C.M.P.Nos.9 and 11:
The petitions are allowed directing the substitution of Mr.M.Jayaraman in the place of Mr.R.Ramakrishnan. Registry is directed to carry out the amendment in the judgment and to draft the decree thereafter.
C.M.P.Nos.10 and 12:
The petitions are ordered to implead Mr.C.V.Sadhanandan as 6th respondent in the place of former president Mr.B.Raman who was dead. Registry is directed to carry out the amendment in the judgment and to draft the decree thereafter. Accordingly all the four C.M.P.Nos.9,10,11 and 12 are allowed. Registry is directed to carry out amendment in the appeal memorandums, and to prepare decree after carrying out amendment in the judgment.
C.M.P.Nos.129 and 109 of 2009:
The application filed by the appellant in C.M.P.No.129/2009 is allowed. They are also ordered to be received as additional evidence and are ordered to be marked as Ex.A.70 and Ex.A.71. However the application filed by the 1st respondent to receive the additional evidence in C.M.P.No.109/2009 is dismissed.
A.S.Nos.310,311/2000 and 650/2001 In view of the confirmation of the judgment and decree passed by the lower court in O.S.No.9404 and 9405/1994 and 9257/1994, the appeals in A.S.No.310 and 311/2000 and 650/2001 preferred by the respective appellants are dismissed. In the peculiar circumstances of the case, the parties are directed bear their respective costs. Since the appeals are disposed of today, connected C.M.P.Nos.14751 and 14752/2003 filed by the respective appellants in A.S.No.310 and 311/2000 to allow the appeals are dismissed as unnecessary, C.M.P.No.10520/2001 is consequently closed.
.12.2009 Index : Yes/No Internet : Yes/No Note: Registry is directed to carry out amendment in the appeal memorandums as well as to prepare decree after carrying out amendment in the judgment. kpr V.PERIYA KARUPPIAH, J. Kpr Pre-delivery judgment in A.S.No.310 of 2000 & C.M.P.No.14751 of 2003 and C.M.P.No.109 of 2009 & C.M.P.Nos.9 & 10 of 2009 and A.S.No.311 of 2000 & C.M.P.No.14752 of 2003 and C.M.P.No.129 of 2009 & C.M.P.Nos.11 & 12 of 2009 and A.S.No.650 of 2001 & C.M.P.No.10520 of 2001 and C.M.P.Nos.374 & 375 of 2008 21.12.2009