KONDURU SESHU REDDI Vs. VEMAREDDY RAMA RAGHAVAREDDY

JUDGEMENT

(1.) This appeal is from the Judgment and decree of the Court of the Subordinate Judge, Nellore, in O. S. No. 67 of 1955, which was filed by the appellant for a declaration that the term in the compromise decree in O. P. No. 3 of 1950, on the file of the District Court Nellore, that the lands set out in the plaint schedule are the personal properties of defendants 1 to 5 and not the absolute properties of Sri Kodandaratnaswami temple, is not valid and binding on the said temple.

(2.) The plaintiff is a worshipper and as such interested in safeguarding the interests of the temple. Defendants 1 to 5 are members of a composite family. The 6th defendant is the Commissioner, Hindu Religious and Charitable Endowments.

(3.) The case of the plaintiff is as follows: The properties set out in the plaint schedule comprise an extent of 50 acres of wet land and over 200 acres of dry land. They fetch an annual income of not less than Rs. 5,000.00 to Rs. 6,000.00. Under the compromise, the said lands were declared to be the personal properties of defendants 1 to 5 and a provision was made for payment of a small annuity of 12 1/2 putties of paddy and a sum of Rs. 600.00 to the temple. By reason of this compromise, the temple has been reduced from the position of an owner to that of a mere charge-holder. The ownership of the lands did not fall to be decided, in O. P. No. 3 of 1950, which was filed only for a declaration that the temple was a private one. The compromise decree in relation to the schedule mentioned lands is not valid and binding on the temple because it is beyond the scope of that petition and the temple was not a party thereto. The right of the plaintiff, who was the 2nd respondent in the petition, to agitate the matter has been expressly reserved in the decree. As, however, the decree throws a cloud on the right of the temple to the schedule mentioned lands, the suit is filed by the plaintiff for a declaration that the provision in the compromise decree mat the lands are the personal properties of defendants 1 to 5, subject to a charge in favour of the temple for an annuity, is not binding on the temple.