Allahabad High Court
Lachman Deo vs District Judge, Nainital And Others on 23 May, 2000
Equivalent citations: 2000(3)AWC2236
JUDGMENT Sudhir Narain, J.
1. This writ petition is directed against the judgment of respondent No. 1, whereby the revision was allowed and the suit filed by the plaintiff respondent No. 3, has been decreed.
2. Briefly stated the facts are that the plaintiff, Sri Gandhi Ashram, a registered society, filed Suit No. 11 of 1996, in the Court of Judge Small Causes for recovery of arrears of rent, ejectment and damages against the petitioner with the allegations that the plaintiff is a public charitable institution and the provisions of U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, -(in short 'the Act') were not applicable. The petitioner was a tenant of the premises in dispute at Rs. 24.50 per month. A notice dated 16.4.1996 was sent terminating his tenancy but inspite of service of notice, he has not vacated the disputed premises. The petitioner contested the suit and denied that the plaintiff is a public charitable institution and his tenancy was wrongly terminated. The Judge Small Causes Court found that the plaintiff is a public charitable institution but the petitioner cannot be evicted as he had deposited the entire arrears of the rent during the pendency of the case and was entitled to the protection of Section 114 of the Transfer of Property Act. The plaintiff-respondent filed revision against this order. Respondent No. 1 has allowed the revision by the impugned order dated 18.2.2000 taking the view that the suit was not filed on the basis of forfeiture of the lease and as such the provision of Section 114 of the Transfer of Property Act was inapplicable.
3. The main thrust of the submission of the learned counsel for the petitioner is that the plaintiff is not a public charitable institution and therefore it is not exempt from the operation of U. P. Act, No. XIII of 1972. Section 2 (1) (bb) provides that the Act shall not apply to any building belonging to or vested in a public charitable or public religious institution. Section 3 (r) defines charitable institution as under :
0"charitable institution" means any establishment, undertaking organisation or association formed for a charitable purpose and includes a specific endowment ;
Explanation.--For the purposes of this clause, the words "charitable purpose" includes relief of poverty, education, medical relief and advancement of any other object of utility or welfare to the general public or any section thereof, not being an object of an exclusively religious nature."
4. The Explanation added to the definition clause of "charitable purpose" is of wider amplitude. The word "charity" can be used in a restricted sense synonymous with relief of poverty, education and medical relief but in a wider sense it includes any activity by which the general public or any section thereof is benefited. The Explanation covers both the aspects. Lord Macnaghten in his celebrated judgment in Commissioner of Income-tax v. John Fredrick Pemsel. (1891) AC 531 (574). laid down that charitable purpose which comes in the language or trade of statute of Elizabeth could be grouped under four heads ; namely (1) relief of poverty ; (2) education ; (3) advancement of religion ; and (4) Other purposes beneficial to the community not coming under any of the precedent headings.
5. Lord Russel. J., in re Hummeltenberg. (1923) 1 Ch 237. commenting on the definition formulated by Lord Macnaghten observed "no matter under which the four classes of gift may prtma facie fall. It is still in my opinion necessary (in order to establish that it is charitable in the legal sense) to show (1) that the gift will or may be operative for the public benefit, and (2) that the trust is one. the administration of which the Court itself could, if necessary, undertake and control."
6. The Court has to examine the object of any activity for which a charity is established. The object of any activity is a predominant factor to be predominant to find out as to whether the institution is a charitable or commercial. An educational institution, e.g., may be treated as a charitable as well as commercial. in P. C. Rajratnam Institution v. Municipal Corporation of Delhi and others. AIR 1990 SC 816, it was held that imparting education by a society can be held 'charitable purpose' and such society can be granted exemption under Section 115(4)(a) of Delhi Municipal Corporation Act as it imparts education and the fact that some of fee is charged from the students is also not decisive as to society has to incur expenditure for running institution and may further be supported either wholly or in part by voluntary contributions. in Municipal Corporation of Delhi v. Children Book Trust. AIR 1992 SC 1456, it was held that merely because education is imparted in the school, that by itself, cannot be regarded as charitable object. An element of public benefit or philanthropy has to be present. If education is imparted with a profit motive, it will not be a charitable purpose. The decisive factor is object of the Institution. The same activity may be charitable if it is done for the welfare of public or a part thereof and if it is done with the motive to earn profit, it cannot be termed as charitable. In Additional Commissioner of Income-tax v. Surat Art Silk Cloth Association, AIR 1980 SC 387, it was observed :
"Where an activity is carried on as a matter of advancement of the charitable purpose or for the purpose of carrying out the charitable purpose. It would not be incorrect to say as a matter of plain English grammar that the charitable purpose involves the carrying on of such activity, but the predominant object of such activity must be to subserve the charitable purpose and not to earn profit. The charitable purpose should not be submerged by the profit-making motive ; the latter should not masquerade under the guize of the former."
7. The plaintiff-respondent was registered as a society in the year 1988. It has branches all over India. The plaintiff has filed a booklet containing Gandhi Ashram Service Rules. The objects of the Ashram, according to its Memorandum of Association, are to serve people of India by popularising hand-spinning and hand-woven cloth to ameliorate the condition of the people, especially in the rural areas by giving them medical help, training them to sanitary habits. Imparting education to them in day and night schools, establishing libraries, museums, model farms, to raise necessary funds by means of donations and loans and by acquiring movable properties and to accept and administer trusts.
8. The Manager of the Gandhi Ashram. Sheo Murti Misra. stated on oath that the entire Income is spent on charitable purposes. The Ashram is also maintaining a gaushala and it is also providing financial help. In various decisions rendered either by the Court or Tribunal, it was held that the plaintiff-respondent is a charitable institution. In Civil Appeal No. 432 of 1975. Gandhi Ashram v. Slate of U. P.. the 1st Additional Civil Judge, Nainttal, the plaintiff was held to be a charitable institution. The Labour Tribunal. Meerut. held the plaintiff. Gandhi Ashram as a charitable institution because it did not reserve any profit for itself and it was supported either by donation or profit by sale which goes in charity. The Commissioner of Income-tax in its order dated 13.1.1945. held that the Gandhi Ashram is charitable institution. The plaintiff also filed several Government orders wherein Gandhi Ashram has been exempted from ocfroi, terminal, house lax. bonus, income and sales tax. It is contended in these cases, the petitioner was not a party and, therefore, any finding recorded in these Judgments/orders are not conclusive and binding on the petitioner. It may be that these judgments/orders will not operate as res judicata against the petitioner but they are relevant documents and admissible under Section 13 of the Evidence Act to prove that the plaintiff was held in various decisions as public charitable Institution. The petitioner, on the other hand, did not lead evidence to show that the object of the Gandhi Ashram is profit-making. The object for which it has been established is for welfare of the public at large. Its object is to serve the people of India by popularising hand spun and hand woven cloth and other hand made products. it has to help the people in various ways. There is no element of profit-making in any of its activities. The Courts below rightly held that it is a public charitable institution.
9. Learned counsel for the petitioner then contended that it may a charitable Institution but it may be a private charitable institution. The distinction between public purpose and a purpose which is not a public purpose, depends upon as to who are to receive the benefit. If the object is that certain person or association of persons alone to get the profit from the activities of the institution, then it is not a public purpose but if the benefit is to be given to the public or part of public, it is a public purpose. Tudor in the 5th edition of his book on 'Charities' (page 12) summed up the principle in the following words :
"If the intention of the donor is merely to benefit specific individuals, the gift is not charitable, even though the motive of the gift may be to relieve their poverty or accomplish some other purpose with reference to those particular individuals which would be charitable if not so confined ; on the other hand, if the donor's object is to accomplish the abstract purpose of relieving poverty, advancing education or religion or other purpose charitable within the meaning of the Statute of Elizabeth without giving to any particular individuals the right to claim the funds, the gift is charitable."
10. In Radhakanta Deb and another v. Commissioner of Hindu Religious Endowments. Orissa. AJR 1981 SC 798. the Court considered the line of distinction between private trust and public trust in the following words :
"In other words. the beneficiaries in a public trust are the general public or a section of the same and not a determinate body of individuals as a result of which the remedies for enforcement of charitable trust are somewhat different from those which can be availed of by beneficiaries in a private trust. The members of the public may not be debarred from entering the temple and worshipping the deity but their entry into the temple is not as of right. This is one of the cardinal tests of a private endowment."
11. The plaintiff is a registered society. its Memorandum of Association does not provide that it has been established for the benefit of its members or its activities are confined to give any profit to the members of the Gandhi Ashram. its object, character and activities clearly point out that it is a public charitable institution. In view of the exemption granted by Section 2 (1) (bb) of Act No. XIII. of 1972. the petitioner cannot claim that the provisions of the said Act is applicable to the building in question.
12. It has been found that the petitioner is not entitled to the benefit of Section 114 of the Act as the lease was not determined on the ground that it has a right to re-enter the premises under the forfeiture clause under the tenancy. Respondent No. 1 rightly decreed the suit.
13. There is no merit in the writ petition. It is accordingly dismissed.