Bombay High Court
Gaud Saraswat Brahmin Temple Trust vs Vasudeo P.Shetye @ Kamlesh P.Shetye on 15 April, 2010
Author: Mridula Bhatkar
Bench: Mridula Bhatkar
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO.712 OF 2009
1. Gaud Saraswat Brahmin Temple Trust.
Temple Trust being a Registered
Charitable Trust having its
havintg its address at Shree
Balaji Ramji Mandir,2nd
Floor, 41047,Bhuleshwar.,
Mumbai-400002.
2. Mr.Ramnath R.Juwarkar
of Mumbai Indian Inhabitant
being a holding trustee
Hon. Secretary & treasurer residing
at A-29,Vastushilpa Veera Desai Rd,
Andheri (W) Mumbai Mumbai
3. Mr.Pravin K.Kanvinde
of Mumbai Indian Inhabitant being
a Holding Trustee Hon.Chairman
residing at Flatno.53,11th floor,
Utkarsha, Prabhadevi,Mumbai-400 025.
4. Mr.Prabhakar S.Nerurkar
of Mumbai Indian inhabitant
being a Managing Trustee
residing at Room no.8
B Block 2nd floor, Ambewadi,
Girgaum, Mumbai-400 004.
5. Mr.Subhash N.Kamat
of Mumbai Indian Inhabitant
being a managing Trustee
residing at 2/26,Dharamshi Mansion,
Curry Road,Mumbai-400 052.
6. Mr.Wasudeo (Uday) G.Redkar
of Mumbai Indian Inhabitant
being a managing Trustee residing
at A/103,Rohan Coop Housing Society Ltd,
L.M.Road, Navagaon,Dahisar (West)
Mumbai-400 068.
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7.Mr.Krishna V.Sabnis
of Mumbai Indian Inhabitant
being a managing Trustee
residing at Flat no.11,3rd floor,
Mayuresh,Behind Victoria Church,
Mahim, Mumbai-400 018. .. Petitioners
vs
1. Vasudeo P.Shetye @ Kamlesh P.Shetye
age 60 years, of Mumbai Indian inhabitant
being a holding trustee residing at
5-6 Omkar Apartment,
Opposite National Garage
Santacruz (W) Mumbai-400 054
2. Dr.Shashakank P.Mulgaokar
of Mumbai Indian Inhabitant
residing at Dr.Kashibai
Navrange Marg,Opp St.Columbo
High School, Gamdevi,Mumbai-400007.
3. Dr.Anand Puroshottam Wagh
of Mumbai Indian Inhabitant being
a managing Trustee residing at
11-C/204,Neelam Nagar,
Phase II, Gavanpada Road,
Mulund (E)
Mumbai-400 008.
4.Mr.Uday Shankar Warty
of Mumbai Indian Inhabitant
being a managing trustee
residing at 301A Bhagya Apts,
Off Chitle Path,
Dadar,Mumbai-400 028.
.. Respondents
....
Mr.V.M.Parshurami with Mr.A.B.Kadam for Petitioners
Mr.Suresh Gole for Respondents
CORAM: MRS.MRIDULA BHATKAR,J
JUDGMENT RESERVED ON: 19th March, 2010
JUDGMENT PRONOUNCED on: 15th April, 2010
JUDGMENT
1. By consent matter is finally heard and declared. This Civil Revision Application is preferred by the original respondent against the order dated 23rd July, 2009 passed by the learned ::: Downloaded on - 09/06/2013 15:50:47 :::
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Judge of the City Civil Court, Bombay below Exhibit 14 in Regular Civil Suit No.3535 of 2007. The suit is filed by the present respondent no.1 i.e. the plaintiff for a declaration that the resolution dated 7th September, 2007 passed by the defendant no.1-trust at its board meeting is arbitrary, illegal and bad-in-law so also the resignation dated 8th September,2007 submitted by the plaintiff is inconsequential ig and is of plaintiff continues to be a permanent trustee in no effect and the respect of the defendant no.1-trust. The plaintiff has also prayed for an injunction restraining the defendant-trust to act upon the said resolution dated 7th September, 2007.
2. On 7th September, 2007 the respondent-trust has resolved that the plaintiff Mr.Vasudeo Purshottam Shetye i.e. the original respondent no.1 was not qualified to be appointed and continued as holding trustee or managing trustee as per rule/clause 2 (g)
(h) r/w 5 (i) of the constitution of the trust and his appointment was per se illegal and was cancelled. The Judge cast issues including the issue of jurisdiction as the defendants have challenged the jurisdiction of the civil court under section 50 and 51 and also under section 80 of the ::: Downloaded on - 09/06/2013 15:50:47 :::
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Bombay Public Trust Act, 1950. The Judge held that the civil court has the jurisdiction to entertain and try the suit. Hence, this Revision Application.
3. Mr.Parshurami, learned counsel for the petitioners has submitted that the subject of removal of the respondent no.1 i.e. the original plaintiff from a managing trusteeship and his subsequent resignation fall under section 50 of the Bombay Public Trust Act, 1950 therefore, sanction of the Charity Commissioner under section 51 of the Act is necessary before filing the suit. It was submitted that section 51 provides protection to the trust from false and vexatious suits against the trust and its trustees. Moreover, the petitioners have submitted an application under section 22 of the Bombay Public Trust Act, 1950 for change and during the inquiry under the section, the respondent no.1 i.e. The plaintiff is going to be a necessary party. In support of his submissions he relied on the following judgments:
(i) CHURCH OF NORTH INDIA VS. LAVAJIBHAI RATANJIBHAI AND OTHERS (2005) 10 SUPREME COURT CASES 760
(ii) H.C.PATEL (PROF) & OTHERS VS KAUSHIK DESAI & ANR 2006 (1) Bom.C.R.162
(iii) Order dated 12th February, 2008 passed by Hon'ble Mr.Justice J.H.Bhatia in CIVIL REVISION APPLICATION NO.98 of 2006.
(iv) NAMGONDA JINGONDA PATIL VS.APPASAHEB ::: Downloaded on - 09/06/2013 15:50:47 :::
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BAPURAO WALWEKAR & OTHERS 2000 (Supp.) BOM.C.R.582.
4. In reply, Mr.Gole learned counsel appearing for the respondents argued that the order passed by the Judge of the City Civil Court is correct and legal as the respondent has filed the suit not pertaining to a public purpose but, for protection of his private right as a managing trustee of the said trust.
He argued that in the suit he wants to vindicate his civil rights or individual rights and therefore, the jurisdiction of the civil court cannot be ousted. The suit necessarily falls within the jurisdiction of the civil court. He further submitted that the respondent no.1 had submitted the resignation out of frustration and under the pressure of the petitioners and the court will have to go into the facts of the matter. He was removed from the trusteeship because, the managing trustees had formed an erroneous opinion that he does not belong to 'Gaud Saraswat Brahmin' caste and the membership of the trust is caste-based. The learned counsel has relied on the following judgments in support of his claim:
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1. (i) SAHEBGOUDA (dead) BY L.Rs.& OTHERS VS OGEPPA & OTHERS AIR 2003 SUPREME COURT 2743;
(ii)RAJESHWAR SINGH & OTHERS VS. BASDEO NARAYAN SINGH & OTHERS AIR 1921 PATNA 511
5. A short point whether relief sought by the plaintiff is only civil right or beyond i.e. related to the trust, trustees and its management is to be answered in this revision application. An exclusion of the jurisdiction of the civil court is not to be readily inferred. While determining the jurisdiction of the civil court it is necessary to look into the averments and the reliefs prayed in the plaint in its entirety. The guidelines laid down in the landmark case of DHULABHAI VS STATE OF MADHYA PRADESH (1968) 3 SCR 662 on the point of section 9 of the Code of Civil Procedure & exclusion of jurisdiction of the civil court, are relied. In the case of CHURCH OF NORTH INDIA VS LAVAJIBHAI RATANJIBHAI AND ORS reported in (2005) 10 SCCs 762, the Supreme Court has held in para 39 thus:
"A plea of bar to jurisdiction of a civil court must be considered having regard to the contentions raised in the plaint. For the said purpose, averments disclosing cause of action ::: Downloaded on - 09/06/2013 15:50:47 :::
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and the reliefs sought for therein must be considered in their entirety. The court may not be justified in determining the question, one way or the other, only having regard to the reliefs claimed dehors the factual averments made in the plaint. "
6. Keeping this in view the facts of the case in hand are examined. The respondent/original plaintiff claims that he fulfills the basic criterion of membership laid down in the rules/constitution of the defendant trust and so his removal on the same ground is arbitrary, illegal and the resolution dated 7th September,2007 is to be declared as void, inconsequential and is bad in law. If the plaintiff would have prayed for simplicitor declaration that he is a 'Gaud Saraswat Brahmin' then it would have been a suit for declaration of his individual right and a civil court has jurisdiction to entertain and try such suit. However, he seeks further relief i.e. the decision of his removal taken by the managing committee is bad, so it cannot be said that it is a simplicitor declaration of his civil rights.
It is obviously an issue connected with the eligibility criterion of the membership and trusteeship under the scheme and object of the trust.
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7. Under section 50 a suit by or against or relating to the public trust or trustees or others can be filed by Charity Commissioner himself or by persons having interest subject to the consent of the Charity Commissioner. The types/nature of the reliefs which can be claimed are specified in 'a' to 'q' in section 50 of the Act. Under section 51 if persons having interest in any public trust intend to file a suit for the reliefs specified in section 50 then they have to obtain consent of the Charity Commissioner in writing. A person having interest is defined under section 2 (10) of the Act and in the case of a temple, person who is:
" entitled to attend at or is in the habit of attending the performance of worship or in service in the temple or who is entitled to partake or is in that habit of partaking in the distribution of gifts thereof."
The suits described under sub-sections (i) (ii) and (iii) of section 50 may be instituted by the Charity Commissioner or two or more persons having ::: Downloaded on - 09/06/2013 15:50:47 :::
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interest after obtaining the consent of the Charity Commissioner. Sub-section (iv) of section 50 states that a suit for any declaration or injunction in favour of or against a public trust or trustees or beneficiary thereof can be filed. The scope of the reliefs sought under section (iv) of section 50 is wider and general in nature compared to the scope under sub-section (i) (ii) (iii) of section 50 of the said Act. Hence, a suit under sub-section (iv) may be instituted not necessarily by two or more persons but, the section enables one or more such persons. The word " such " denotes a person having interest as the said phrase is used in preceding clause. In the present suit, only one person i.e. The respondent has filed the suit. So it is necessary to examine whether the respondent/original plaintiff can be considered as a person having interest as defined under section 2 (10) of the said Act.
The expression " person having interest" as defined under section 2(10) is clearly interpreted by the Supreme Court in SHREE GOLLALESHWAR DEV & ORS VS GANGAWWA KOM SHANTAYYA MATH & ORS 1986 MH.L.J. 809 in para 12 as under :
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" By the Bombay Public Trusts (Amendment) Act 1953 the word 'includes' was substituted for the word 'means'. The definition of the words 'person having interest' in Section 2 (10)was made inclusive to set at rest all doubts and difficulties as to the meaning of these words, which were intended and meant to be used in a generic sense so as to include not only the trustees but also the beneficiaries and other persons interested in the trust. It would therefore appear that the definition of the expression 'person having interest' in Section 2 (10) is wide enough to include not merely the beneficiaries of a temple, math, wakf etc but, also the trustees."
I further place reliance on the unreported judgment dated 12th February, 2008 of learned Single Judge of this court in CIVIL REVISION APPLICATION NO.98 OF 2006.
Thus, the plaintiff being the managing trustee falls in the definition under section 2 (10) of the Act and hence whatever reliefs respondent claims is against the trustees specified under section 50 (b) and (p) and therefore, consent under section 51 of the Act is necessary.
8. In the case of RAJESHWAR SINGH AND OTHERS VS.BASDEO NARAYAN SINGH AND OTHERS AIR 1921 Patna 511 there was a dispute in respect of the management ::: Downloaded on - 09/06/2013 15:50:47 :::
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of maintainance of the temple and Thakurbari amongst the families of the plaintiff and families of the respondents. In that matter, it was held that the suit was brought not to establish a public right and remedy of infringement of an individual right are is within section 33 of the said Act.
9. In the case of SAHIBGAUDA (dead) by L.Rs. AND OTHERS VS. OGEPPA & ors AIR 2003 SUPREME COURT 2743 Hon'ble the Supreme Court has held that the bar of section 80 of the Bombay Public Trust Act would not apply considering the nature of the suit wherein a suit for injunction was filed by the plaintiffs against the defendants that they should not obstruct the plaintiffs in the performance of puja in the temple. Challenge under sections 50 and 51 of the Act was not before the court. The ratio in above cases do not support the contentions of the respondents.
10. One more point argued by Mr.Parshurami is to be dealt with. The trust after accepting the resignation of the respondent/plaintiff has filed an application under section 22 of the Act for change.
The Assistant Commissioner is empowered to conduct ::: Downloaded on - 09/06/2013 15:50:47 :::
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an inquiry under section 22 before passing any order of the change and while conducting the inquiry, the Charity Commissioner has to issue notice to the plaintiff, being a necessary party and will have to decide the issue of legality of removal of the plaintiff and the impugned resolution. The Bombay Public Trust Act,1950 itself is a complete code and under the said Act Deputy/Assistant Charity Commissioner ig and Charity Commissioner procedural powers available under the Code of Civil enjoy the Procedure at the time of enquiry including taking statement, recording evidence etc. The issue in present case falls under specified (b) and (p) of section 50 of the Act, it is necessary for the plaintiff to obtain the consent of the Charity Commissioner. Section 50 of the Act provides protection to the trust against malafide suits. The Charity Commissioner if thinks fit may avoid duplication of the proceedings or possibility of conflicting decisions if similar question is pending before him/her and before the civil court. If the Commissioner arrives at a conclusion that the issue is to be decided by the Civil Court then he may give consent to file a suit.
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11. Considering the facts and circumstances of the present suit, sections 50 and 51 are applicable and hence the Civil Revision Application is allowed.
The order dated 23rd July,2009 of the City Civil Court is set aside.
MRS MRIDULA BHATKAR, J ::: Downloaded on - 09/06/2013 15:50:47 :::
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