B.K.C. MURUGA KONAR (DEAD) BY LRS. & ORS. vs. V. SETHA KONE & ORS.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 5 PETITIONER: B.K.C. MURUGA KONAR (DEAD) BY LRS. & ORS. Vs. RESPONDENT: V. SETHA KONE & ORS. DATE OF JUDGMENT01/09/1989 BENCH: KANIA, M.H. BENCH: KANIA, M.H. THOMMEN, T.K. (J) CITATION: 1989 AIR 2102 1989 SCR Supl. (1) 1 1989 SCC Supl. (2) 612 JT 1989 (3) 671 1989 SCALE (2)531 ACT: Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959---Sections 6(20) and 108--Suit for rendition of Accounts in respect of "Temple"--Private Temple--Public religious endowment--What is--Suit whether maintainable. HEADNOTE: This is defendant’s appeal by Special Leave. Respondents 1 to 5 alongwith one other person filed a representative suit on behalf of themselves and other members of Thousand--Yadhava Community against the appellant No. 1--Defendant for an order directing him to render true accounts of the management of the properties of the Thou- sand--Yadhava Community including the Sri Ramasami Sri Navneetha Krishnasami Devasthanam Temples and their proper- ties and pay to them the amount ascertained as payable on such rendition of accounts. The appellant was the Trustee of the said temples. The case of the plaintiffs-respondents was that the said temples were private religious trusts and the appellant as trustee had committed several acts of misman- agement in respect of the properties. The appellant defendant denied those allegations and contended that the suit as framed was not maintainable in view of the provisions of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959. The Trial Court dismissed the suit. It held that the said temples were not private temples belonging to the said community, and that both the temples were covered by the provisions of section 6(20) of the Act, and as such the suit was barred by the provisions of the Act and thus not main- tainable. The plaintiffs preferred appeal to the High Court against the order of the Trial Court. The High Court allowed the plaintiffs appeal and passed a preliminary decree against the appellant No. 1-defendant for rendition of accounts while dismissing the suit in other respects. The High Court took the view that a party seeking relief of accounting cannot approach the Deputy Commissioner or any other authority under the Act and hence the Civil Court was not barred either expressly or by necessary implication from entertaining the suit so far 2 http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 5 as it was for accounting. However the High Court did not decide the question as to whether the Temples were private temples or could be regarded as public religious endowments. Defendant No. 1 filed the appeal, by special leave. Dismissing the appeal, this Court, HELD: There is no doubt that in respect of a public trust, beneficiaries as a class can file a suit against the Trustee for rendition of accounts subject to the bar imposed by Section 92 of the Code of Civil Procedure 1908. [5H; 6A] Chapter VIII of the Act has no bearing on the question of the liability of a trustee to render accounts to the beneficiaries as a group or class and it does not provide for determining or deciding a dispute in respect of such rendition of accounts and hence, Section 108 of the said Act does not bar a suit like the one filed by Respondent No. 1. [6H; 7A-B] Sri Vedagiri Laxmi Narasimha Swami Temple v. Induru Pattabhirami Reddy, [1967] 1 SCR 280, referred to. JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1045 of 1972. From the Judgment and Order dated 7.2.1972 of the Madras High Court in Appeal No. 549 of 1963. K. Ramkumar for the Appellants. K. Raj Choudhary, B.R. Agarwal and Ms. Sushma Manchanda for the Respondents. The Judgment of the Court was delivered by KANIA, J. This is an appeal by Special Leave against a judgment of a Division Bench of the Madras High Court deliv- ered on February 7, 1972. Respondents Nos. 1 to 5 along with one other person filed a representative suit on behalf of themselves and other members of the Thousand-Yadhava Community residing in Ramayanachavadi Street and the other adjoining lanes in North Masi Street, Madurai Town and adjoining villages against original appellant No. 1 herein, for an order 3 directing him to render true and proper accounts of the management of the properties of the Thousand-Yadhava Commu- nity including the Sri Ramasami Sri Navaneetha Krishnasami Devasthanam Temples and their properties and to pay to the plaintiffs the amount ascertained as payable on such rendi- tion of accounts with interest and other reliefs. Original appellant No. 1 herein was the trustee of the said temples. He died during the pendency of the appeal before us and his two sons have been joined as appellants Nos. 1(i) to 1(ii) in this appeal. We propose to refer to the parties by their descriptions in the suit for the sake of convenience. Very briefly stated, according to the plaintiffs, the said temples were private religious trusts and the defendant had committed several acts of mismanagement in respect of the properties of the said trusts. The defendant denied these allegations. He, inter alia, contended that the suit as framed was not maintainable in law, in view of the provi- sions of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (hereinafter referred to as "the said Act."). The Trial Court dismissed the suit on the ground that it was barred by the provisions of the said Act. The Trial Court held that the said temples were not private temples belonging to the aforesaid community, namely, Thou- sand-Yadhava Community. The Trial Court took the view that http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 5 the Thousand-Yadhava Community must be regarded as a section of the Hindu Community and in that case both the temples would be covered by the provisions of section 6(20) of the said Act. Sub-section (20) of section 6 defines the meaning of the word ’temple’ for the purpose of the said Act and, very briefly stated, lays down that it is a place used as a place of public religious worship and dedicated to or for the benefit of the Hindu Community or any section thereof, as a place of public religious worship. The Trial Court took the view that, although this question could be decided primarily only by the Endowment Board and Civil Court has no jurisdiction to go into it, it could go into that question incidentally as was done by the Trial Court. As a conse- quence of this conclusion, the Trial Court held that the suit was barred by the provisions of the said Act and was not maintainable at law. The plaintiffs preferred an appeal against this decision to the Madras High Court. A Division Bench of the Madras High Court after examining the provi- sions of the said Act held that the Trial Court was not right in dismissing the suit in toto even with regard to the relief of accounting. The High Court held that defendant No. 1 (original appellant before us) admitted that he was elect- ed in 1949 as the trustee of the said temples at a meeting of the members of the community. The 4 said Act does not contain any provision for rendition of accounts. A party seeking relief of accounting cannot ap- proach the Deputy Commissioner or any other authority under the said Act and hence, the Civil Court is not barred either expressly or by necessary implication from entertaining a suit in so far as it was for the relief of accounting. Following upon this reasoning, the court allowed the appeal and passed a preliminary decree against defendant No. 1 for rendition of accounts while dismissing the suit in all other respects. The High Court did not decide as to whether the said temples were private temples or could be regarded as public religious endowments falling within the definition of the term ’temple’ as defined in sub-section (20) of section 6 of the said Act. Defendant No. 1 along with some others filed a petition for Special Leave before this Court and by an order dated April 24, 1972. Special Leave was granted by this Court but was confined to the question whether it was within the power of the Civil Court to direct accounts to be taken without deciding the question whether the temple is a public temple or a private temple. At the hearing of the appeal before us, Mr. Ram Kumar, learned Counsel for the appellants conceded that if the said temples were private temples as contended by the plaintiffs in the said suit, the defendant as the trustee was liable to render accounts of his management of the said trust to them as beneficiaries. It was, however, submitted by him that in case the said temples were not private temples but were temples as defined in sub-section (20) of section 6 of the said Act to which we have already referred earlier, the suit for rendition of accounts was not maintainable in view of the provisions of the said Act and hence, it was not open to the High Court to have passed a decree for rendition of accounts without deciding whether the said temples were public temples or private temples. He drew our attention to sub-section (20) of section 6 of the said Act which defines the term ’temple’ for the purpose of the said Act. We have already referred to that definition of the said term ’tem- ple’ earlier. Suffice it to state here that under that definition only public temples of the nature stated earlier http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 5 could be regarded as temples. Sub-section (17) of section 6 defines the term ’religious endowment’ or ’endowment’ and it is sufficient for the purpose of this appeal to note that it means property belonging to or given or endowed for the support of maths or temples for the purposes set out there- in. Section 108 of the said Act runs as follows. 5 "108. Bar of suits in respect of administra- tion or management of religious institutions etc. No suit or other legal proceeding in respect of the administration or management of a religious institution or any other matter or dispute for determining or deciding which provision is made in this Act shall be insti- tuted in any. Court of law, except under, and in confirmity with, the provisions of this Act." Section 63 of the said Act deals with the power of the Deputy Commissioner to hold inquiries into and decide the disputes and matters set out therein. It inter alia confers on him the power to hold inquiries in connection with the property and funds of the temples within the meaning of the said Act. Against the order of the Deputy Commissioner, an appeal is provided under section 69 to the Commissioner and section 70 lays down that a person aggrieved by an order passed by the Commissioner under the provisions set out in clauses (i) and (ii) of sub-section (1) thereof can file a suit in a Civil Court. Sub-section (2) of section 70 pro- vides that an appeal shall lie to the High Court against the decree of the Civil Court under sub-section (1) of section 70. Chapter VIII of the said Act deals with the topic of Budgets, Accounts and Audit. Section 87 of the said Act provides that the trustee of every religious institution shall keep regular accounts of all receipts and disburse- ments and provides that these accounts have to be audited by the auditors appointed in a prescribed manner. After the audit is completed, the auditor is required under section 88 to send a report to the Commissioner or the Deputy Commis- sioner or the Assistant Commissioner as provided therein. Section 90 deals with the rectification of defects disclosed in the audit and order of surcharge against trustee etc. It is.interesting to note that sub-section (6) of section 90 provides that an order of surcharge under this section against a trustee shall not bar a suit for accounts against him except in respect of the matters finally dealt with by such order. In the appeal before us a perusal of the plaint shows that the suit was filed not on behalf of any particular beneficiary or group of beneficiaries but by a certain persons claiming to belong to the beneficiary community, namely, the Thousand-Yadhava Community, and the suit was a representative suit instituted on behalf of themselves and other members of the community. There is no doubt that in respect of a public trust, beneficiaries as a class can file a suit against the trustee for rendition of accounts, sub- ject to the bar imposed by. 6 section 92 of the Code of Civil Procedure, 1908. It was with a view to prevent’ reckless and harassing suits being brought against the trustees of public trusts that section 92 was enacted requiring that two or more persons having interest in the suit could institute such a suit only with the consent in writing of the Advocate General. However, we find that in view of the provisions of section 5 of the said http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 5 Act, sections 92 and 93 of tile Code of Civil Procedure have ceased to apply to the Hindu Religious and Charitable Endow- ments in the concerned State. Hence the’ bar, if any, to .the institution of a suit like this has to be found only in the provisions of the Act. We have already set out earli- er the provisions of section 108 of the said Act which is analogous to section 93 of the Madras Hindu Religious and Charitable Endowments Act, 1951 (hereinafter referred to as "the said Act of 1951") which was repealed by the said Act. Many of the powers of the Deputy Commissioner under the said Act to which we have already referred earlier are similar to the powers conferred by section 57 of the said Act of 1951. Sections 63 and 64 of the said Act which deal with the powers of the Deputy Commissioner are in pari materia with the provisions of sections 57 and 58 of the said Act of 1951. Section 90(6) of the said Act provides that an order of surcharge under this section made against the trustee shall not bar a suit for accounts against him and we find a similar provision in sub-section (7) of section 74 of the said Act of 1951. The schemes of the two Acts are largely similar. In Sri Vedagiri Laxmi Narasimha Swami Temple v. Induru Pattabhirami Reddy, [1967] 1 SCR 280 a question arose before this Court as to whether a suit by the present trus- tee against the previous trustee of a temple was barred by reason of the provisions of the said Act of 1951. It was argued in that case that the Act in question provides a complete machinery for deciding disputes in regard to ac- counts and, therefore, no suit for accounting against an ex-trustee can be filed at all in a Civil Court. After analysing the scheme of the said Act of 1951, and the provi- sions of the relevant sections of that Act, which we have referred to earlier that argument was rejected by a Division Bench of this Court. It was pointed out by Subba Rao, C.J., who delivered the judgment of this Court that the scope of the auditor’s investigation is limited. It is only an effec- tive substitute for the trustee himself furnishing an audit- ed account. It was held that Chapter VII of the said Act of 1951 only provides for a strict supervision of the financial side of the administration. Chapter VII does not provide for determining a dispute in respect of rendition of account and does not bar a suit for that relief. Section 74(7) of the said Act of 1951 was not a bar to the maintainability of such a suit. The same reasoning applies to the case before us. In our opinion, Chapter VIII of the said Act has no bearing on the ques- 7 tion of the liability of a trustee to render accounts to the beneficiaries as a group or class and it does not provide for determining or deciding a dispute in respect of such rendition of accounts and hence, section 108 of the said Act does not bar a suit like the one filed by respondent No. 1 before us. We are of the view that the High Court did not commit any error in passing a decree for rendition of ac- counts without deciding the question whether a temple was a public or private trust. In the result, the appeal fails and is dismissed with costs fixed at Rs.2,000 to be divided between the respond- ents equally. Y. Lal Appeal dis- missed. 8