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Judgment
The plaintiff who it is alleged belongs to the januva class, a subdivision of the Vaisya community, married in June 1905 with the sanction of the
caste Guru one of his daughters to one Venugopala Chetty, a High Court Vakil, who also is alleged to belong to the same sub-division. The plaint
alleges that the defendants in collusion with others ""intending to disgrace the plaintiff and to cause it to be believed that the marriage connection was
improper and low and that the plaintiff thereby became an outcaste, falsely and maliciously from time to time performed or caused to be performed
prayaschitham or purification ceremony to various persons that dined in the plaintiff''s house or ousted or caused to be ousted such persons from
private houses when assembled forfeasts, &c,"" and after referring to a few instances states : Finally on the occasion of the death of the mother of
one Vilvapathi Chetty, and Ruckmangotha Chetty, plaintiff himself attended the Karu-manthiram ceremony on invitation, when the defendants
intending to injure the plaintiff, his name and credit, and to cause it to be believed that plaintiff became an out caste, falsely and maliciously spoke
and published of the plaintiff, the words following: ''prayas-chitham must be performed as Kuppusami Chetty attended the karumanthiratn''; and
openly caused prayaschitham to be performed to Ruckmangotha Chetti, falsely and maliciously meaning and intending thereby that the plaintiff was
an out caste"" and it is also alleged that the plaintiff has been injured in credit and reputation, and has lost his position as a Kariyasthan of the
community. The plaintiff, therefore, sues for damages. The suit was dismissed by the City Court Judge on the ground that the plaint does not
disclose any cause of action. The plaintiff appeals. The only question, therefore, for consideration is whether, if the facts stated in the plaint are
proved, the plaintiff would be entitled to any relief.
The Judge is of opinion that every member of a caste is entitled to have his own views about the propriety or otherwise of the conduct of
another person as regards real or supposed caste customs or usages and if the defendants and certain other members of the caste ""boycott"" the
plaintiff and his friends for what they considered to be his transgression of caste rules, a Civil Court has no jurisdiction to interfere. This power to
boycott"" implies also the power to indicate the course which the plaintiff and others who associate with him must adopt if they wish to purge
themselves of what was in the defendants'' eyes a caste offence, and to associate with them. They were, therefore, entitled to insist upon
prayaschitham by the plaintiff. The Judge further held that prayaschitham, does not necessarily imply that plaintiff is an out caste. It, may be
required for any, transgression of caste rules and as there is no allegation in the plaint that the defendants called the plaintiff an out caste, he held
that the suit was not maintainable and dismissed it.
The Judge is, of course, right in holding that it is open to the defendants to refuse to associate with the plaintiff, on account of what they consider
to be a breach of any caste rule. In fact they might do so without being called upon by the Courts to give any reason; they might also impose any
conditions they liked upon the plaintiff if the latter-wished to associate with them. But the question before us is very different. It is conceded before
us and it is established by decided cases that it is defamatory to call a person an out caste. A caste, no doubt, is a voluntary association of persons
for certain purposes. It is open to a person to leave it. But every Hindu, at any rate, the majority of them, are born into some caste or other. Their
status and their relations towards the other castes are defined and fixed by the castes to which they belong. Their matrimonial relations, their laws
of inheritance and generally their religious and social rights and duties also are determined by their caste. That many of these duties are only of
imperfect obligation and not legal makes no difference so far as the question before us is concerned, A person cannot be deprived of the
membership of the caste except in accordance with caste usage.
The caste as a body, or the majority of them, may, no doubt, expel him but if they do so without giving him an opportunity of explanation, the
Civil Courts will interfere. Krishnasami Chetti v. Virasami Chetti 10 M.k 13. The decided cases show that their procedure must be in accordance
with usage and that the ex-communication must not be opposed to natural justice. Words, therefore, which are intended to bring about disastrous
consequences resulting from the loss of caste such as deprivation of religous and social communion, by imputing unworthiness to any person to
continue a member of his caste, are prima facie defamatory to give rise to a cause of action. They certainly may lower him in the estimation of his
own caste and of other castes. Prayaschitham by itself, it is true as stated by the Judge, may not indicate any kind of ex-communication. But
prayaschitham for a caste offence as a condition for re-admission into religious or social communion certainly implies provisional ex-communication
which is removed when prayaschitham is performed. Where the meaning of the imputation is ambiguous evidence is admissible to explain its
meaning. The plaint, in our opinion, alleges that prayaschitham was insisted upon in this case on account of the plaintiff being an out caste and the
plaintiff is entitled to prove that this is the meaning of the words used. As observed by Lord Blackburn in Capital and Counties Bank v. Henty L.R.
7 App. Cas. 777: If the words were reasonably capable of a meaning which in the opinion of the Court would be libellous on the plaintiff
personally, I think there can be no doubt that it ought to have been left to the jury to say whether the words bear the meaning."" That the defendants
are members of the same caste makes no difference at this stage of the suit, when we are not considering the question of privilege. A man may be
ex-communicated or otherwise punished for a caste offence. But that jurisdiction must be exercised only by the caste and ""with due care and in
conformity to the usage of the caste."" If the caste by a majority arrive at a certain conclusion, as pointed out by the learned Chief Judge in
Thiagaraya v. Krishnasamy 15 M. 214 ""it would be intolerable to allow a few dissentients to circulate defamatory statements about a person
because they believed that in a caste dispute a wrong conclusion was arrived at."" The caste may delegate its powers in respect of caste offences
wholly or in part to a Raja as in the case of Vallaba v. Modumdanan 12 M.k 495 or to a Guru, Ganapati-Bhtta v. Bharatswami 17 M.k 222;
Queen v. Sankam 6 M.k 384 where Muthu-samy Iyer, J. points out that if the majority of the caste had accepted the widow marriage as valid,
there would have been no need to take the consent of the Guru. In such cases it would be in accordance with caste usage that any purely caste
offence should be inquired into and dealt with by the Raja or Guru to whom the power is delegated. It is not for a Civil Court to impose an
ecclesiastical head on any caste or any member of the caste. As pointed out in Tholappacharlu v. Vankutacharlu 19 M.k 62 it is entirely within the
option of any individual member of a caste and, therefore, also within the option of the caste whether he or they will submit to the Guru or not. But
so long as he continues a member of the caste he submits to its rules and traditions and to the jurisdiction of the caste or the Guru, to whom the
powers may have been delegated to inquire into his conduct so far as caste offences are concerned. But this in no way implies that any member of
a caste like the defendants is entitled to take the matter into his own hands and denounce the plaintiff as an outcaste. He has to prove that his
statements were privileged communications. And for that purpose he may rely upon his membership of the caste, to show his interest or duty. But
that in itself does not render his statements privileged communications.
On the ground then, that the words complained of are capable of being understood to imply that the plaintiff was an outcaste, and as it is open
to the plaintiff to prove that words were, in fact, intended to convey that imputation having regard to the time and place and manner of utterance
and all other relevant facts which may be duly proved, we are of opinion that the plaint does disclose a cause of action and that the suit is,
therefore, maintainable.
We, accordingly, reverse the decree of the lower Court and remand the suit for disposal according to law.
Costs will abide the result.