SANKALA RAMASWAMI Vs. GODAVARTHI JAGANNATHASWAMI

JUDGEMENT

(1.) The defendants are the petitioners in these two revision petitions which arise in two suits instituted for possession and mesne profits, the main defence being that the suit properties, i.e., certain lands, form part of an "estate" as defined in the Madras Estates Land Act, and therefore civil Courts have no jurisdiction to try the suits. The suits relate to three items of lands measuring on the whole 7 acres 33 cents in Sankarashanapuram Agraharam. The plaintiff claims to be a minor inamdar of these lands and has instituted the suits for recovery of possession and profits. The village of Sankarashanapuram is an Agraharam and it would be an "estate," within the meaning of the Madras Estates Land Act by virtue of the latest amendment whereby Explanation 1 has been incorporated under Act, II [2] of 1945.

(2.) The learned District Munsif held that the lands which are covered by the suits form part of an "estate" under the Madras Estates Land Act and the civil Courts had no jurisdiction. An appeal was filed and the learned Subordinate Judge held that these lands do not form part of Sankarashanapuram Agraharam and it is not an inam which comes within the definition of an "estate" or part of an inam village subject to the provisions of the Madras Estates Land Act. As against the said decision, the defendants have filed these revision petitions.

(3.) In respect of the Sankarashanapuram Agraharam, Ex. P-1 which is an extract from the inam fair register discloses that the entire gudicat of the village was 339 acres 27 cents and out of it 32 acres 58 cents have been excluded as poromboke and 59 acres 53 cents were deducted as being minor inams and the Agraharam proper is stated to comprise of 247 acres 35 cents. In respect of these 247 acres 35 cents of the Agraharam the inam was confirmed in favour of the then agraharamdars on a total quit rent of Rs. 132 and title deed No. 981 was granted to them in 1859. The 7 acres 33 cents of land comprised in these suits admittedly form part of the 59 acres 53 cents of the lands that were deducted from the entire ayacat of the village and referred to as inam in Ex. P- 1. In respect of the 7 acres 96 cents, Ex. D 1 is an extract from the inam fair register and it shows that it is comprised in a minor inam. Demarcation No. 57 is given to it. It is found by the lower appellate Court that the inam must have been granted before 1793 A. D. and at the time of the inam commission a separate title deed No. 977 was granted in 1859 in respect of these lands to the minor agraharamdar, the ancestor of the present plaintiff. It will, therefore, be seen that these 7 acres 33 cents were treated as a separate entity in respect of which a separate title deed was issued under Ex. D-1 and have been in the possession of the minor agraharamdar.