C.R. JAYARAMAN Vs M. PALANIAPPAN .
Bench: TARUN CHATTERJEE,AFTAB ALAM, , ,
Case number: C.A. No.-000993-000993 / 2002
Diary number: 21011 / 2001
Advocates: S. RAVI SHANKAR Vs
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REPORTABL E
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 993 OF 2002
C.R. Jayaraman & Ors. ----Appellants
Versus
M. Palaniappan & Ors. ----Respondents
J U D G M E N T
TARUN CHATTERJEE, J.
1. This appeal is filed against the judgment and
order dated 25th of September, 2001 of the
High Court of Judicature at Madras whereby
the High Court had dismissed the L.P.A. No.
196 of 1996 preferred by the appellants before
it.
2. The relevant facts leading to the filing of this
appeal as emerging from the case made out by
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the appellants are narrated in a nutshell for a
better understanding and determination of the
disputes between the parties:
It is the case of the appellants plaintiffs before
the trial court that their ancestor Ellu Iyer,
constructed and built three temples, namely, Pillaiyar
Temple, Anjaneyaswami Temple and Gopalakrishna
temple out of his own funds some time before 1890.
The aforesaid temples were throughout treated as
private temples of the appellants and were virtually in
their management. The members of the public never
had any right to offer worship in the temples and the
deities were never dedicated to the public. On 18th of
March, 1965, the mother of the first appellant had
received a letter from three persons alleging that they
had been appointed as non-hereditary trustees of the
aforementioned temples by the Hindu Religious and
Charitable Endowments Board (in short “the Board”),
directing the mother of the first appellant to hand
over the property and records of the temples. In the
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same year, the mother of the first appellant filed a Writ
Petition being WP No. 1492 of 1965 before the High
Court at Madras, praying for quashing the order of the
appointment of non-hereditary trustees of the said
temples. On 15th of March, 1967, the High Court
allowed the Writ Petition directing the mother of the
first appellant to file an appropriate application before
the Deputy Commissioner of the Board for declaration
of the aforesaid temples as the private temples of the
family of the appellant. Thereafter, the mother of the
appellant filed an application being O.A. No. 28 of
1970 before the Deputy Commissioner of the Board
under section 63(a) of the Hindu Religious and
Charitable Endowments Act. The said application was
dismissed on 1st of October, 1973, and on appeal, the
Commissioner of the Board confirmed the said order
on 19th of December, 1973. Thereafter, the appellant
on 18th of March, 1974, filed a suit for setting aside
the order of the Commissioner being O.S. No. 169 of
1974 before the Principal Subordinate Judge, Erode,
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Tamilnadu. The trial court held the aforesaid temples
as public temples. Aggrieved by the judgment and
order of the trial court, the appellants preferred first
appeal before the Madras High Court being A.S. No.
665 of 1982 on 13th of August, 1982 which was
dismissed by the High Court on 21st of June, 1996.
Thereafter, the appellants preferred a Letters Patent
Appeal being L.P.A. No. 196 of 1996 before the
Division Bench of the High Court which dismissed the
same. Thus, being aggrieved, the appellants preferred
the present appeal, which on grant of leave was heard
in the presence of the learned counsel for the parties.
3. We have heard the arguments of the learned
counsel appearing on behalf of the parties and
perused the materials on record. Having done
so, we do not find any reason to interfere with
the judgment of the High Court which was
based practically on the question of fact
arrived at not only by the High Court but also
by the trial court. Reasons are as follows :
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4. Learned counsel appearing on behalf of the
appellants contended that the Board was not
empowered under the Madras Hindu Religious
and Charitable Endowments Act, 1959 to
declare a private temple as a public temple. We
are not in agreement with this argument of the
learned counsel for the appellants. A perusal of
the relevant provisions of the Act would clearly
show that there is no bar for the Board to
declare a particular temple as a public one.
However, the suit that was filed by the
appellants which gave rise to filing of this
appeal in this Court was for a declaration that
the aforesaid temples were private in nature
and not public temples. Therefore, it was for
the plaintiffs/appellants to prove on evidence
that such temples were private in nature.
5. Before we proceed further, we may, at this
juncture, refer to a decision of this Court in
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the case of Hari Bhanu Maharaj of Baroda
vs. Charity Commissioner, Ahmedabad
[(1986) 4 SCC 162], in which this Court has
categorically held that the onus of proving the
temple as public or private vests with the
Board. Drawing inspiration from the aforesaid
decision of this Court, the learned counsel
appearing on behalf of the appellants had
drawn our attention to the order passed by the
Board holding that the aforesaid temples were
public in nature and submitted that the said
order of the Board was not in accordance with
law because the Board had failed to discharge
its onus of proving the aforesaid temples as
public. From a plain reading of the order of the
Board, which is already on record, we are of
the view that the Board had categorically held
on materials sufficient to prove that the
aforesaid temples were in fact public temples
and not private temples as alleged by the
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appellants. In the aforesaid decision of this
Court, it was observed as follows :-
“Even the provision of the collection boxes for cash and grains cannot by itself be a decisive factor to conclude that the Math is a public Math. The collection boxes had been installed in the Sabha Mandap as well as near the Samadhis. Since there is no evidence that Laxman Maharaj and Haribhat Maharaj for whom the Samadhis have been built were religious leaders revered by the public, the provision of the collection boxes near their Samadhis would have been only for deposit of offerings by the members of the families on Guru Purnima day or in fulfilment of vows taken by them. More than this, the contents of the cash boxes themselves disprove the assumption that they have been kept there to enable the members of the public to make offerings in cash or grains during their visit to the Mandir. Of the two boxes kept in the Sabha Mandap one was found to contain 1/4 pound of wheat and the other Rs. 0-8- 9. Similarly the boxes kept near the Samadhis were found to contain 1/4 pound of rice and one paise respectively. If the members of the public had been visiting the Mandir even occasionally and depositing contributions of grains and cash in the collection boxes, the quantum of grains and the amount of cash would not have been so meagre and trivial as 1/4 pound of wheat and, Rs. 0-8-9. These revealing features have been lost sight of by the High Court and has led to fallacious conclusion.”
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In the present dispute as had been noted by the
trial court and later affirmed by the High Court in its
impugned judgment, it has been proved beyond doubt
that public offerings were accepted during the normal
days of worship by the Poojari, and that the members
of the public visited the temple often as a matter of
right without any hindrance or obstruction. The
appellants contended that as per the Hindu customs,
they could not stop the general public from coming
inside the temple even though the temple is a private
temple. Though this contention has some weight in
the light of the circumstances, yet it cannot be the sole
deciding factor to determine whether a temple is in
fact a private one or dedicated to the public. In the
decision reported in Goswami Shri Mahalaxmi
Vahuji vs. Shah Ranchhoddas Kalidas (dead) &
Ors. (AIR 1970 SC 2025), this Court has held as
follows:
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“The true character of the particular temple is decided on the basis of various circumstances. In those cases, the courts have to address themselves to various questions such as:
i) Is the temple built in such imposing manner that it may prima facie appear to be a public temple?
ii) Are the members of the public entitled to worship in that temple as of right?
iii) Are the temple expenses met from the contributions made by the public?
iv) Whether the sevas and unsevas conducted in the temple are those usually conducted in public temples?
v) Has the management as well as the devotees been treating that temple as a public temple?”
Taking these above-mentioned points into
consideration, the trial court as well as the High Court
proceeded to determine the nature of the aforesaid
temples as to whether they were public or private in
nature. In this connection, the trial court as well as
the High Court, on consideration of fact and evidence,
documentary and oral, came to the conclusion of fact
that the appellants could not prove by production of
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cogent evidence that the temple was or is situated in a
patta land of the appellants as they had claimed. The
High Court in its judgment passed in the first appeal
dated 21st of June, 1996, which was affirmed by the
Division Bench of the High Court in the Letters Patent
Appeal, observed as follows:
“Two choultries have been put up in Pillaiyar temple and the object of constructing those choultries is to enable the relatives of his predecessors and the lessons to stay there when they come to Erode and it would go to show that the object of constructing the choultry itself is to enable the persons other than the family members of Ellu Iyer to stay there. Therefore it cannot be stated that the temples have been constructed in their patta land and the object of constructing the temples is only to benefit their family”.
6. The Poojari of the aforesaid temples deposed
before the trial court and stated categorically
in his deposition, which was accepted by the
High Court also, that the Pooja articles were
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received from the public during the Pooja time
and in turn, he used to give Prasadam to the
public. It was also stated by him that
utsavams were used to be conducted during
“Skanda Sasmti”, “Thai Pyosam”, and
“Panchuni Uthiram”; and on those occasions,
the deities were taken out as a general custom
in procession through the main roads of Erode
town. It was also admitted by him that during
festival days and also during the Pooja time,
public used to come and offer their worship
before the deities and there was no direction
issued to him that he should not perform the
pooja offered by the public. The Poojari had
also admitted before the Assistant
Commissioner of the Board that public used to
come to the festival without any obstruction
and that they used to offer donations and
collect funds from the public to conduct
festivals in the temples. The High Court, in its
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impugned Judgment, relied on its decision
reported in The Madras Hindu Religious
Endowment Board vs. V.N. Deivanai Ammal
By Power of Attorney Agent TV.
Mahalingam Iyer, [1952 (II) M.L.J. 686],
which held that where there was an Utsava
idol and processions were taken out, it would
indicate the fact that the temple was a public
temple. This principle was also reiterated in
another decision of the Madras High Court in
the case of Commissioner, H.R. & C.E. Vs.
Kalyanasundara Mudaliar; [1957 (II) MLJ
463], wherein it was also held that the
provisions of the settlement deed taken along
with the other features such as the existence
of Dwajasthambam, Balipeetham and Utsava
Vigraham and carrying on deity in procession
and accepting Deeparadhana from the
members of the public on that occasion
conclusively establish that the institution was
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a place of public religious worship conducted
to or for the benefit of the Hindu community in
the village as a place of religious worship and
that it was the public and not a private temple
and fell within the definition of Section 9(12) of
the Madras Act II of 1927. We are in respectful
agreement with the views expressed by the
Madras High Court in the aforesaid two
decisions regarding the principles to be applied
to come to a finding whether the temple is
private or public in nature. The evidence at our
disposal also shows that the public at large
used to offer worship to the Vinayaka Temple
in the platform of Brough Road and also the
Ajaneya temple in the bank of the river
Cauvery and these temples were always
accessible to the residents of Erode and the
public had always regarded these temples with
great esteem and veneration. This Court in
Deoki Nandan vs. V. Murlidhar & Ors. [AIR
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1957 SC 133], held that where idols were
installed not within the precincts of residential
quarters, but in a private building constructed
for that very purpose on a vacant site and
where some of the idols were permanently
installed on a pedestal within the temple
precincts, that is more consistent with the
endowment being public rather than private.
Further, a Constitution Bench of this Court in
Tilkayat Shri Govindlalji Maharaj etc. vs.
State of Rajasthan & Ors. [AIR 1963 SC
1638], held that where evidence in regard to
the foundation of the temple is not clearly
available, the answers to the questions
namely, are the members of the public entitled
to take part in offering service and taking
darshan in the temple, are the members of the
public entitled to take part in the festivals and
ceremonies arranged in the temple and are
their offerings accepted as a matter of right will
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establish the character of the temple.
Therefore, according to the above mentioned
decision, the participation of members of the
public in the darshan in the temple and in the
daily acts of worship or in the celebrations of
festive occasions are to be very important
factors in determining the character of the
temple. In the present case, even though the
appellant has contended that it is not possible
under the Hindu custom to refuse the entry of
the public into the temple, but this contention
cannot be supported in the light of the
discussions and rationale of the cases
mentioned above.
7. Apart from that, the appellants could not prove
by adducing any evidence that the temples
were built in their private patta land as was
alleged by them and the temples were situated
and constructed on their own land. Since the
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findings arrived at by all the Courts below that
the temples were public in nature, are
questions of fact and based on considerations
of material evidence, documentary and oral, in
our view, such findings of fact affirmed by the
High Court in the first appeal and also
affirmed by the Division Bench in the Letters
Patent Appeal, until and unless, the appellant
could show that the findings arrived at were
perverse. In the present case, as we have
already held that all the Courts below, on
entire consideration of the materials on record,
had held that the temples in question are
public in nature, it is difficult for us to
interfere with such finding of fact in the
exercise of our power under Article 136 of the
Constitution of India.
8. In view of our discussions made hereinabove,
we do not find any infirmity in the findings of
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the High Court as well as of the trial court to
hold that the aforesaid temples were public in
nature and the appellants had failed to prove
successfully that the same were private in
nature.
9. For the reasons aforesaid, we do not find any
infirmity in the impugned judgment and,
accordingly, we dismiss the appeal. In the facts
and circumstances of the case, there will be no
order as to costs.
…………………….J [Tarun Chatterjee]
New Delhi; ……………………J. December 18, 2008. [Aftab Alam]
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