LAWS(PVC)-1940-12-3

HUSSAIN BATCHA SAHIB Vs. SECRETARY OF STATE

Decided On December 06, 1940
HUSSAIN BATCHA SAHIB Appellant
V/S
SECRETARY OF STATE Respondents

JUDGEMENT

(1.) The appellant is the mutwalli and katheeb of a mosque in the village of Sattur which is situated in the Wallajah Taluk of the North Arcot District. In the days of the Nawabs of the Carnatic a yeomiah allowance of Rs. 88-8-0 per annum was granted to the mutwalli of this mosque. The immediate predecessor of the appellant in the office of mutwalli was one Mohamed AH who died in the year 1918. While he held the office of mutwalli he was in receipt of this yeomiah allowance which is now payable by the Government. After his death the Government paid this allowance to his widow, respondent 2 in this appeal. The appellant's formal appointment to the office of mutwalli took place on 17th December 1919 and having taken up the duties of mutwalli he claimed to be entitled to the yeomiah allowance by virtue of his appointment, but the Government refused to recognize the claim. Apparently, the attitude taken up by the Government was that they were entitled to pay the allowance to Mohamod Ali's widow as an heir of the original grantee.

(2.) In 1921 the appellant instituted a suit in the District Court of North Arcot against the widow for a declaration that he was entitled to the office of mutwalli and other offices attached to the mosque. He obtained a decree, but the Government still refused to recognize his claim to be entitled to the yeomiah allowance and consequently the appellant filed the suit out of which this appeal arises to compel payment to him. The suit was filed on 14 December 1931 in the Court of the District Munsif of Ranipet. The appellant claimed inter alia a declaration that he was entitled to the yeomiah allowance by reason of the fact that he was the lawful holder of the office of mutwalli. Originally the only defendant was the Secretary of State, but, on objection being taken by the Secretary of State, the widow was added as a party. The District Munsif held that the appellant was entitled to the offices of mutwalli and katheeb, but that he was not entitled to claim the yeomiah allowance because the suit had not been brought within six years of the death of Mohamed Ali. Following the decision of this Court in Ghulam Ghouse Khan Saib V/s. Jannia ( 20) 7 A.I.R. 1920 Mad. 447, he held that the plaintiff's claim fell within Art. 120. In these circumstances the District Munsif did not inquire into the appellant's claim that the yeomiah allowance attaches to the office of mutwalli. The appellant appealed to the District Judge of North Arcot, but the District Judge concurred in the findings of the District Munsif and dismissed the appeal. The appellant then appealed to this Court and again was unsuccessful. The appeal was heard by Wadsworth J. who also considered that the suit was governed by the decision in Ghulam Ghouse Khan Saib V/s. Jannia ( 20) 7 A.I.R. 1920 Mad. 447. The learned Judge, however, gave a certificate which has permitted the filing of the present appeal under Clause 15 of the Letters Patent. If the case is governed by Ghulam Ghouse Khan Saib V/s. Jannia ( 20) 7 A.I.R. 1920 Mad. 447 it is quite clear that the suit is out of time, but the learned advocate for the appellant contends that this decision has in effect been overruled by the Privy Council in Secretary of State V/s. Parashram Madhavrao and we consider that this contention is well founded.

(3.) In Ghulam Ghouse Khan Saib V/s. Jannia ( 20) 7 A.I.R. 1920 Ayling and Coutts- Trotter JJ. held that a right to a yeomiah allowance must be classified as a perpetual right and not as a periodically recurring right. Consequently they said that such a suit was governed by Art. 120 and not Art. 131, Limitation Act. Art. 120 is the residuary article in Part VII of the Act. It fixes the period of limitation at six years which commences from the date when the right to sue accrues. Art. 181 prescribes a period of 12 years for a suit to establish a periodically recurring right. The time begins to run when the plaintiff was first refused the enjoyment of the right. The learned Judges who decided Ghulam Ghouse Khan Saib V/s. Jannia ( 20) 7 A.I.R. 1920 said that the mere fact that sums of money are paid periodically does not make the right one which periodically recurs; the right is always there but it is only exercised at such times as the sums fall due.