Madras High Court
Arulmighu Sadayappasamy Temple vs State Of Tamil Nadu
Author: M.Sundar
Bench: M.Sundar
IN THE HIGH COURT OF JUDICATURE AT MADRAS
RESERVED ON : 16.03.2017
DELIVERED ON : 24.03.2017
CORAM
THE HON'BLE MR.JUSTICE M.SUNDAR
SECOND APPEAL No.323 of 1999
1.Arulmighu Sadayappasamy Temple,
rep by its Hereditary Trustee
Sadayappa Gounder (deceased),
Thandampalayam, Kollankoil Village,
Erode Taluk.
2.The Executive Officer,
Arulmighu Sadayappasamy Temple,
Kollankoil,
Erode District.
(2nd appellant impleaded, vide order,
dated 21.12.2016, made in C.M.P.No.19959 of 2016)
3.S.Karuppa Gounder
(3rd appellant brought on record as LR of
the first appellant, vide order, dated 21.2.2017,
made in C.M.P.Nos.2572 to 2574 of 2017) .. Appellants
Vs.
State of Tamil Nadu,
rep by the District Collector,
Erode District. .. Respondent
The Second Appeal is preferred, under Section 100 of C.P.C., against the judgment and decree, made in A.S.No.148 of 1997, on the file of the Additional Sub Judge, Erode, dated 6.4.1998, reversing the judgment and decree, made in O.S.No.1076 of 1994, on the file of the District Munsif Court, Erode, dated 19.12.1996.
For Appellant : Mr.A.Sundaravadhanan
for Ms.P.T.Ramadevi
for 1st and 3rd appellants.
Ms.V.S.Usha Rani for 2nd appellant
For Respondent : Mr.T.Jayaramaraj, G.P. (C.S.)
- - - - -
JUDGMENT
A brief thumbnail sketch of facts, interalia giving the trajectory which the litigation has taken in reaching this Court, is necessary for better appreciation of the judgment. Therefore, I give that under the caption Factual Matrix.
2 Factual Matrix :
(a) There are three appellants before me. The first appellant is Arulmighu Sadayappasamy Temple, represented by its Hereditary Trustee, one Sadayappa Gounder (since deceased). The second appellant is the Executive Officer of Arulmighu Sadayappasamy Temple, Kollankoil, Erode. The third appellant is one S.Karuppa Gounder (son of late K.Sadayappa Gounder). For all practical purposes, the idol is the appellant. Therefore, I refer to the appellants, collectively, as 'said temple', for the sake of brevity, convenience and clarity.
(b) The sole respondent before me is the State of Tamil Nadu, represented by the District Collector, Erode District. Therefore, for the sake of convenience and clarity, I refer to the sole respondent as 'State'.
(c) The issue pertains to land, ad-measuring 19.62 acres in all, comprised in two contiguous parcels, situate in two survey numbers. 12.68 acres comprised in S.No.692 and 6.94 acres comprised in S.No.697 constitute this 19.62 acres. The said temple itself is situate in these lands. Both S.Nos.692 and 697 are in Kollankoil Village, Erode Taluk, Erode District. (This entire 19.62 acres of land is hereinafter referred to as 'suit land', for the sake of convenience and clarity).
(d) It is the case of the said temple that the suit land was dedicated / gifted to it more than two centuries ago. It is the further case of the said temple that it is having the benefit of yield, produce and usufructs of the said land. It is also the assertive case of the said temple that the suit land belongs to the said temple.
(e) Alleging that the respondent State attempted to interfere with the possession of the suit land and attempted to put up some structures therein, the said temple filed a writ petition in this Court, being W.P.No.9841 of 1984. This writ petition was disposed of, by a learned Single Judge of this Court, in and by an order, dated 15.4.1994, inter-alia, holding that the question of title should be gone into in a civil suit. It is pertinent to note that in its order, this Court had given leave to the said temple to file a civil suit, if so advised.
(f) Pursuant to the said leave, the said temple laid a suit, being O.S.No.1076 of 1994, on the file of the District Munsif Court, Erode (then Periyar District). The suit was filed by the said temple against the State, inter-alia with prayers for declaration of title over the suit land and for a consequential permanent injunction.
(g) In the suit, 5 exhibits, Exs.A.1 to A.5, were marked on behalf of the plaintiff and two witnesses (P.W.1 and P.W.2) were examined on behalf of the plaintiff. 5 exhibits, Exs.B.1 to B.5, were marked on behalf of the defendant and one witness, D.W.1, was examined. After full contest and trial, the trial court decreed the suit in favour of the said temple. The trial court decreed the suit, primarily, on the ground that the Palm Leaf inscription (Ex.A.4), the translation of which was marked as Ex.A.5, shows that the suit land was dedicated / gifted to the said temple, by one Karuppan Gounder more than two centuries ago, somewhere in 1829. P.W.2 is an expert witness in scriptures and his evidence was also believed by the trial Court.
(h) Aggrieved, the State filed a regular first appeal, under Section 96 of the Civil Procedure code, 1908 (hereinafter referred to as C.P.C., for the sake of brevity). This regular first appeal is A.S.No.148 of 1997, on the file of the Sub Court, Erode. After full contest and hearing, the First Appellate Court reversed the judgment and decree of the trial court and dismissed the suit / non suited the said temple, which is the plaintiff before the trial court. The first appellate court did so, primarily, on the ground that there is no specific pleading by the said temple with regard to the above said palm leaf. The first appellate court also held that the evidence of P.W.2, therefore, travels beyond the pleadings.
(i) Aggrieved, the said temple filed the instant second appeal in this court, which was admitted, on 15.3.1999, on three substantial questions of law (about which, I shall discuss later in this judgment).
(j) Pending second appeal, Sadayappa Gounder died and therefore, his son was brought on record, as the third appellant. In the interregnum, the Executive Officer of the said temple was also brought on record, as the second appellant. I now proceed to examine the second appeal, in the light of the memorandum of grounds of appeal, submissions at the Bar, records received from courts below and the citations, in search of answers to the substantial questions of law, on which the second appeal was admitted by this Court.
3 Discussion :
(a) The three substantial questions of law, on which the second appeal was admitted by this Court, on 15.3.1999, are as follows :
1.Is not the first appellate court entitled to draw the presumption under Section 90 of Evidence Act regarding Ex.A.4 palm leaf inscription regarding the suit property?
2.Is the first appellate court correct in omitting to consider the fatal admissions made by D.W.1 regarding the temple's title over the suit property?
3.Are the resurvey proceedings showing the suit property as temple poramboke without notice to the appellant and H.R. & C.E. Department is binding them and receivable in evidence?
(b) Based on the submissions at the Bar and also scrutiny of the records, I deem it relevant to frame one more substantial question of law and the same would read as follows :
In the light of the undisputed deposition of P.W.2, an expert, can a first appellate court sidestep the sound legal principles adumbrated in Section 45 of the Indian Evidence Act, 1872 (1 of 1872)?
(c) A perusal of Exs.A.1 and A.2, dated 2.5.1984 and 19.6.1984, respectively, reveal that the jurisdictional Assistant Commissioner of TNHR&CE Department has taken up the matter with the Collector qua suit land. Ex.A.1 is a letter written by the jurisdictional Assistant Commissioner, TNHR&CE Department to the District Collector, pointing out that suit land is likely to be intruded upon, though the said temple has not been put on notice about any acquisition proceedings.
(d) Subsequently, vide Ex.A.2, the jurisdictional Assistant Commissioner of TNHR&CE Department has written to the trustee of the said temple (citing a communication, dated 15.6.1984, bearing Ref.L.Dis.497/84, from the Special Tahsildar (Land Acquisition), Gobi) that there are no acquisition proceedings qua suit land. All these reveal two facts, which are indisputable. One is the State itself through TNHR&CE Department had admitted the position that the suit land belongs to suit temple and has taken up the matter with the Revenue department. The second indisputable fact is that the Revenue Department has made it clear that it does not intend to trigger of any acquisition proceedings qua the suit land. From a perusal of the records, it reveals that both Exs.A.1 and A.2 were marked by consent.
(e) A copy of the order of this Court, made in W.P.No.9841 of 1984, filed by the said temple (dated 15.4.1994), which I had referred to, supra, in the factual matrix, has been marked as Ex.A.3 in the trial court.
(f) The nearly 200 years old palm leaf inscription has been marked as Ex.A.4. The Tamil translation of the same, made by the Head of the Department of Epigraphy and Archaelogy Department, Tamil University has been marked as Ex.A.5. One Mr.Rasu, who was the Head of the Department, has been examined, as P.W.2, before the trial court.
(g) It is seen that land of substantial extent has been gifted / dedicated to the said temple, by one Karuppan Gounder, in 1829. Based on the Tamil translation, Ex.A.5, P.W.2, who is admittedly an expert in reading stone inscriptions and palm inscriptions, would depose and testify that it is, in fact, the suit land that has been dedicated / gifted by Karuppan Gounder to the said temple.
(h) The only doubt that was raised by the State is that the survey numbers of the dedicated / gifted land had not been given and the exact extent has not been given in the palm leaf inscription and therefore, it cannot be concluded that the gifted / dedicated land is the suit land. To this, the uncontroverted deposition before the trial court is that 1828 is prior to even the Survey Act, as well as the Registration Act. Being a pre-registration and pre-survey document, one cannot expect the survey numbers to be given. Equally, the extent and boundaries also measured more in terms of the geographical identification, than in terms of any measure two century ago. This remains uncontraverted.
(i) This was believed by the trial court as stated supra. This was the most important aspect of the matter, which prevailed upon the trial court to decree the suit. Now, the first appellate court has reversed the judgment of the trial court, by holding that the inscription, as well as the deposition of the expert cannot be taken seriously, owing to lack of specific pleadings. Hence, it may become necessary to examine the pleadings.
(j) From the pleadings, I see the following averments in the plaint.
From the time immemorial the said lands are treated as part and parcel of the plaintiff-temple and there was complete dedication of the same in favour of the temple.
.......
The Assistant Commissioner of Hindu Religious and Charitable Endowments Erode, wrote to the District Collector, Periyar District in his Na.Ka.3704/84-A 6 dated 2-5-1984 requesting him not to proceed with the proposed scheme.
(k) Therefore, I have no hesitation in coming to the conclusion that there are adequate pleadings qua dedication / gift two centuries ago and therefore, there would be no infirmity, whatsoever, in relying upon Exs.A.4 and A.5 and the deposition of P.W.2, who is admittedly an expert.
(l) This takes us to the evidentiary value of Exs.A.4 and A.5 and the deposition of P.W.2. Ex.A.4, as stated supra, is the palm leaf inscription. We have to necessarily look into the Tamil translation, Ex.A.5 as also the uncontraverted and undisputed evidence of P.W.2, an expert, which is interalia to the effect that the Tamil deployed in the palm leaf inscription is clearly relatable to that period of time.
(m) The most important pivotal aspect of the matter is that the State has not discredited P.W.2, on the other hand, the State has, in fact, accepted his status as an expert. His deposition on the language and contents to Ex.A.4 have also not been disputed at all, much less was it demolished. P.W.2 was not discredited either. Therefore, it might be necessary to usefully extract the deposition part of the deposition of P.W.2. The same runs as follows :
ehd; jU;ir gy;fiyf;fHfj;jpy; fy; btl;oay; Jiwj; jiytuhf ,Uf;fpnwd;/ ehd; fy;btl;L. bjhy;bghUs; Muha;r;rp ,ay;fspy; Muha;r;rp ,ay; Ma;t[ bra;J lhf;lh; gl;lk; bgw;W ,Uf;fpnwd;/ v/4 Xiyr;Rtoia gof;fj; bjhpa[k;/ ,ijg;goj;J ,ij jw;;fhyj; jkpHpy; bkhHpbgah;g;g[ bra;J ,Uf;fpnwd;/ mJ vf;!; v/5/ vf;!; v/4y; vd;d fz;Ls;snjh. mij mg;gona v/5y; bfhLj;Js;nsd;/ ,/gp/1828 khh;fHp khjk; 16y; rhh;thp tUlk; bfhLf;fg;gl;lJ (28/12/1828)/ ,e;j g{kpf;F ehd;Fg[w vy;iyfs; Xiyr;Rtoapy; bfhLf;fg;gl;L ,Uf;fpwJ/ me;jf; fhyf;fl;lj;jpy; vy;iyfs; kl;Lk; jhd; bfhLg;ghh;fs;/ tp!;jPh;zk; ,y;iy/ FWf;F tprhuiz / ehd; bfh';F ntshsh; Tl;lj;ijg; gw;wp Ma;t[ bra;J 40 g[j;jf';fs; vGjpapUf;fpnwd;/ ,jpy; 128 bfh';F ntshsh; Tl;l';fs; cz;L/ ehd; bts;nshL rhj;jj;ij Tl;lj;ijr; rhh;e;jtd;/ btl;Lt Fyj;ijr; rhh;e;jth;fspy; Fybja;tk; jhd; ,e;j thjp rhkp/ tp!;jPh;z';fs; Twg;gltpy;iy/ ,jpy; gl;lh vJt[k; Fwpg;gplg;gltpy;iy/ mg;nghJ gl;lh vJt[k; fpilahJ/ ve;j tifahd g{kp bad;W Fwpg;gpl;oUe;jJ/ ,e;jj; jkpH; me;jf;fhyf; fl;lj;Jj; jkpH;jhd;/ ,e;j bkhHpbgah;g;g[ jtW vd;Wk;. ehd; jtwhd fUj;ijf; TWfpnwd; vd;Wk; Twpdhy; jtW/ bkhHpbgah;g;g[f;fhf Rkhh; 9 tUl';fSf;F Kd;g[ bfhz;L tug;gl;lJ/ vd; mDgtj;ij itj;J goj;J khdpa brhj;ij jdf;F brhe;jkhd brhj;J vd;W mjpy; Fwpg;gplg;gl;L ,Uf;fpwJ/
(n) Mr.Sundaravathanan, the learned counsel for the first and the third appellants contended before me that the first appellate court ought not to have disturbed and reversed the findings of the trial court, particularly in the light of the fact that the evidence of P.W.2 virtually remains uncontraverted, as would be evident from the above extract. I find force in the submission and I am inclined to accept the said submission, particularly, in the light of the fact that the State counsel, the learned Government Pleader, Mr.T.Jayaramaraj, also is not in a position to point out anything much in the cross examination of P.W.2. Specifically, the learned counsel for the State was not able to show that P.W.2 was even challenged on those aspects.
(o) This takes us to Section 45 of the Indian Evidence Act, 1872 (hereinafter referred to as Evidence Act, for brevity). Section 45 of the Evidence Act, reads as follows :
45.Opinions of experts.- When the Court has to form an opinion upon a point of foreign law, or of science or art, or as to identity of handwriting [or finger impressions], the opinions upon that point of persons specially skilled in such foreign law, science or art, [or in questions as to identity of handwriting] [or finger impressions] are relevant facts.
Such persons are called experts.
(p) In a long line of authorities, it has been settled that the expression 'science or art', occurring in Section 45 of the Evidence Act, definitely includes handwriting expert and typewriting expert. There can be no two ways about the fact that the deposition of P.W.2 would be covered by Section 45 of the Evidence Act. Buttressing this would be a presumption pertaining to the documents, which are more than 30 years old, as adumbrated in Section 90 of the Evidence Act. Section 90 of the Evidence Act lays down that any document, which is proved to be 30 years old, shall be presumed to be a document, that has, in fact, been executed by the author in a manner known to law.
(q) In the above context, I have also perused the records of the lower court that have since been transmitted to this Court. A perusal of the records reveals that Exs.A.4 and A.5, being the palm leaf inscription and Tamil translation of the same, were marked by consent. Therefore, even marking of the document was not objected to. The State cannot now be heard to contend that Exs.A.4 and A.5 ought not to have been looked into, particularly in the light of the fact that both exhibits have been marked by consent.
(r) The learned Government Pleader made an attempt to say that the suit land has been classified as government poramboke in revenue records and therefore, cannot be construed as land belonging to the said temple. There is no dispute that the classification, if any, was made only in 1984, during the resurvey and resettlement, which is known in the revenue parlance as RSR. It is not in dispute that the said temple or its trustees were not put on notice prior to RSR. Without even harping on these technicalities, if we look at the deposition of D.W.1, who is the Village Administrative Officer (hereinafter referred to as V.A.O. for brevity) and the documents marked through him, it is clear that the suit land definitely belongs to the said temple even according to the revenue records. Exs.B.3 and B.4 are true copies of F.M.B. sketches, for S.Nos.692 and 697, respectively. Ex.B.5 is the combined sketch for the entire village, being village No.58 (Kollankoil village).
(s) D.W.1, V.A.O., clearly admitted that even prior to 1984, this sketch and the other revenue records, which were marked as Exs.B.1 and B.2, clearly show the name of the said temple, namely, Sadayappasamy Temple qua the suit land.
(t) The first appellate court has brushed aside the deposition of D.W.1, V.A.O., on the ground that he has been serving only for three months in this jurisdiction and therefore, the same cannot be taken seriously. To my mind, it is unacceptable. The length of the period of service in a particular jurisdiction is immaterial when the documents, particularly, the revenue records, which are public documents, which have been marked and exhibited before the Court, clearly reveal that the name of the said temple was very much there in the revenue records even prior to RSR.
(u)The learned Government Pleader, strenuously contended that the plaintiff should discharge the burden of proof and establish the title and cannot succeed by picking holes on the deposition of D.W.1 or the documents marked by defendant State through D.W.1. On first blush, this argument appears attractive, but a closer scrutiny, in the light of the factual matrix in the instant case, would reveal that such a submission cannot be countenanced in the instant case. The reason is, the plaintiff has, in fact, produced documents and also oral evidence and discharged their initial burden, as would be evident from the factual matrix and discussions, supra. The burden of proof, no doubt, does not shift, but onus of proof, certainly, shifts. The onus or proof not only shifts, but it also swings like a pendulum from one end of litigation to the other. All these principles of law are too well settled by a long line of authorities. In the instant case, the plaintiff, having discharged their initial burden by producing a two centuries old document and also after letting in evidence of an expert in the field, the onus shifts to the State to rebut the evidence and to discredit the witness. The State did neither. On the contrary, the documents produced by the State and marked through the revenue official, supports the case of the plaintiff. Therefore, the theory of not discharging the burden of proof, as canvassed, does not help the State in the instant case. This takes us to the next aspect of the submission of the Government Pleader.
(v) The learned Government Pleader would submit that the plea of adverse possession is not available to the plaintiff. It was submitted that adverse possession can be set up only as a defence by the defendant and cannot be made a plea by the plaintiff. In other words, he relied on the proposition that adverse possession, as the principle can be used as a shield of the defendant and cannot be used as a sword by the plaintiff. To support this, the State pressed into service a recent judgment of another Single Judge of this Court, reported in CDJ 2014 MHC 1134 [R.Riyaz Ahmed and others Vs. J.G.Glass Industries Pvt. Ltd. and others].
(w) Before even proceeding to examine the plea of adverse possession, it is necessary to notice that though there was a pleading, it has been clearly set out in the trial court judgment that the plaintiff has chosen to fight only on gift / dedication, giving up the adverse possession. The learned counsel for the first and the third appellants would also point out that the pleading regarding adverse possession has been misread and said temple was in continuous and open possession 'on its own right', as would be evident from paragraph 4 of the plaint, which reads as follows :
...... The suit lands are shown as Sadayappaswamy land in all the Government records. The temple has prescribed title to the same by its long, continuous and open adverse possession on its own right...... (underlining made by Court to supply emphasis) However, as some submissions have been made regarding adverse possession, I deem it relevant to examine the same, though it may not be imperative to do so, in the light of the said temple, having given up the plea of adverse possession and in the light of the further submission that the said temple has not pleaded the adverse possession at all, as its plea in this regard has been misread.
(x) The above said judgment pressed into service by the Government Pleader, relies heavily on the Supreme Court judgment, reported in (2014) 1 SCC 669 [Gurdwara Sahib Vs. Gram Panchayat Village Sirthala and another] (hereinafter referred to as Gurdwara Sahib case, for the sake of brevity). In this judgment, a Gurdwara was built on the public land. The Supreme Court held that the possession of the Gurudwara cannot be disturbed except by due process of law, but the declaratory relief cannot be granted as it cannot be set up as a plea by the plaintiff. This judgment is given by a two Judges Bench of the Hon'ble Supreme Court. However, I notice that a larger three Judges bench of the Hon'ble Supreme Court, in Sarangadeva Periya Matam and another Vs. Ramaswami Goundar (dead) by legal representatives reported in AIR 1966 SC 1603 had taken a different drift qua adverse possession pleaded by a plaintiff. In Sarangadeva Periya Matam case, plaintiff asserted its right on the plea of adverse possession. A perusal of the Gurudwara Sahib case judgment also shows that Sarangadeva Periya Matam case was not brought to the notice of the Hon'ble Supreme Court in Gurudwara Sahib case. I do not delve more in detail into this aspect of the matter in this case, in the light of the fact that the plea of adverse possession has been given up and in fact, it is being urged on behalf of the said temple that it has been misread. Suffice to say that the submission on behalf of the State with regard to adverse possession does not help further the case of the State in any manner.
(y) In this case, Srangadeva Periya Matam case was not cited at the Bar by either side, but for completing the discussion on this aspect of the case, and in an attempt to make it as comprehensive as possible, I thought it necessary to mention about the same here. However, as stated supra, I am not delving further into this aspect of the matter in this case. I leave it open for the present, as it is not imperative for deciding the instant second appeal.
(z) Owing to all that have been stated supra, I answer all the four substantial questions of law (three that were framed at the time of admission, on 15.3.1999 and the one framed by me, now, at the time of final hearing) in favour of the appellant temple, i.e., said temple.
(aa) One other aspect weighed in my mind in deciding this second appeal. By declaring that the suit land belongs to the said temple, the suit land is not going to be given away to any private individual or private entity. Reason is, the said temple is admittedly under the direct control, administration and management of the TNHR&CE Department, which is an another arm of the State of Tamil Nadu. All temples, under the direct control, administration and management of the TNHR&CE Department, are governed by the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959) (hereinafter referred to 'TNHR&CE Act' , for brevity). The suit land cannot be alienated or dealt with by any individual or individual entity, bypassing the safety valve provided in Section 34 of the TNHR&CE Act. Further more, the second appellant herein, Executive Officer, is also a Government Officer. To put it in other words, the suit land will continue to be under the domain and control of the State. It would still be used for public purpose. Instead of the Revenue Department of the Government of Tamil Nadu, it will now be the TNHR&CE Department of the Government of Tamil Nadu, which will have the control over the suit land.
4 Conclusion :
I have no hesitation in coming to the conclusion that the judgment and decree of the first appellate court deserves to be set aside and as a consequence, the judgment and decree of the trial court deserves to be restored.
5 Decision :
The Second Appeal No.323 of 1999 is allowed. As a consequence, the first appeal, A.S.No.148 of 1997, on the file of the Additional Sub Judge, Erode, dated 6.4.1998 is set side.
As a further consequence, the judgment and decree of the trial court, in O.S.No.1076 of 1994, on the file of the District Munsif Court, Erode, dated 19.12.1996, is restored.
Considering the nature of the matter and trajectory of the litigation, the parties are left to bear their respective cost.
24.03.2017 Index : Yes vvk To
1.The Additional Sub Judge, Erode.
2.The District Munsif Court, Erode.
M.SUNDAR, J.
vvk Judgment in S.A.No.323 of 1999 24.03.2017 http://www.judis.nic.in