LAWS(PVC)-1916-2-125

KADIRVELU CHETTY ALIAS MANAPPA CHETTY Vs. NANJUNDAIYAR

Decided On February 10, 1916
KADIRVELU CHETTY ALIAS MANAPPA CHETTY Appellant
V/S
NANJUNDAIYAR Respondents

JUDGEMENT

(1.) This is a suit by the plaintiffs against the petitioners, who are the trustees of a Vishnu temple, for a declaration that the plaintiffs are entitled to perform a festival which they had been doing for a long time, without hindrance on the part of the trustees.

(2.) A preliminary issue was taken at the suggestion of the trustees as to whether this suit falls under the Religious Endowments Act, and as such, is not maintainable without: the sanction of the District Court, or of the Advocate- General. The Munsif earner to the conclusion that the suit was maintainable. Against his decision on the preliminary issue Mr. Seshachariar has preferred this Civil Revision Petition. The first question that suggests itself is whether Section 115 warrants interference by this Court with a ruling on a preliminary issue, although it goes to the maintainability of the suit. I do not think it necessary to express any opinion on that question because on the merits I am of opinion that the decision of the District Munsif is right.

(3.) There are really two questions which have been argued; first, whether the right claimed by the plaintiffs is a civil right, and secondly, whether, supposing it is a civil right, the sanction of the District Court should have been obtained under Religious Endowments Act before the institution of the suit. Upon the first of these questions there have bees conflicting views to some extent, but upon certain essential points there is no difference of opinion. If the right litigated is a right to worship, it is a civil right, and nobody can prevent the worshipper from proceeding to the temple and worshipping the deity. See Vengamuthu v. Pandaveswara 6 M. 151. Where the claim is made to an office emoluments, however insignificant the emoluments may be, the plaintiff is entitled to seek the aid of the Court to have his right established. There are numerous cases on the point. A third class of cases arises where a right has been acquired or exercised hereditarily for performing certain festivals in the temple and where such right is negatived by the Dharmdkarta, In such cases, the person, whose rights have been infringed, is entitled to ask the Court to have that right declared in his favour. It was pointed out in a very recent case, Channu Dat Vyas v. Babu Nandan 6 Ind. Cas. 223 : 23 A. 527 : 7 A.L.J. 529 that the right to perform festival in a temple will be regarded as a civil right, although, if it is unconnected with a temple, Courts will not entertain the claim. This is also the view taken in this Court in Tholappala Charlu v. Venkata Charlu 19 M. 62 : 5 M.L.J. 209. There it was pointed out by the learned Judges of this Court that if the right is connected with a temple no question of emolument arises, and it is a civil right which can be enforced in a Court of Law.