Meenakshisundaram Pillai and Thirugnanasamsambandham Pillai vs Muthukaruppa Pillai @ Velayutham

M. Karpagavinayagam, J.—The order dated 12.1.2002 passed by the Tahsildar, Srivaikundam by which one Ganesan was directed to

hand over the Poojariship and Trusteeship of Shri Vembadi Sudalai Madasamy Koil and Pechiamman Temple situate at Kottakurichi village to the

last year Poojari, namely, Muthukaruppa Pillai @ Velayutham, the respondent herein, is being challenged in this revision filed by

Meenakshisundaram Pillai and Thirugnanasambandham Pillai, the petitioners herein.

The short facts leading to the filing of this revision are as follows:-

(a) Shri Vembadi Sudalai Madasamy Koil and Pechiamman Temple situate at Kottakurichi village was originally managed by one Deivathadiya

Pillai as the Hereditary Trustee-cum-Poojari. He had two sons, namely, Muthukaruppa Pillai and Vaikunda Ramasamy Pillai. In the year 1942,

both of them had entered into an arrangement with regard to the management of the above said temple under which a turn system for one year was

agreed. Accordingly, they had been managing the said temple in alternative years.

(b) After the death of Vaikunda Ramasamy Pillai, his wife Gandhimathiammal was enjoying the said right in alternative years. Since there was

disturbance, she filed a suit in O.S.No.54 of 1964 against Muthukaruppa Pillai in regard to her right of Poojariship on turn system. A decree was

passed in her favour in the year 1969.

(c) After Gandhimathiammal, her adopted son Ganesan fought through the litigation to recognise his right and ultimately, the same was ended in

favour of the said Ganesan by the judgment of the Supreme Court in C.A.No.645 of 1987 dated 5.1.1994, in the battle between Ganesan, the

adopted son of Vaikunda Ramasamy Pillai and Muthukaruppa Pillai.

(d) Muthukaruppa Pillai (Senior) died in the year 1988. He has got four sons, namely, (1) Deivathadiya Pillai (Junior), (2) Ramasamy Pillai, (3)

Meenakshisundaram Pillai, and (4) Thirugnanasambandam Pillai.

(e) After the death of Muthukaruppa Pillai, his eldest son Deivathadiyapillai (Junior) took over the administration on rotation basis. In 1990,

Ramasamy Pillai, the second son of Muthukaruppa Pillai, filed a suit in O.S.No.322 of 1990 against Deivathadiya Pillai (Junior) regarding the

entitlement of Poojariship. The said suit as well as the first appeal was dismissed. Then, he filed a Second Appeal and during the pendency of the

Second Appeal, he died.

(f) Thirugananasambandam Pillai, the fourth son of Muthukaruppa Pillai, the second petitioner herein, filed a suit in O.S.No.204 of 1992 regarding

the same right as against Deivathadiya Pillai (Junior), the father of the respondent herein, and the same was dismissed.

(g) At that stage, Deivathadiya Pillai (Junior), the father of the respondent Velayutham @ Muthukaruppa Pillai filed a suit in O.S.No.127 of 1994

(renumbered as O.S.No.358 of 1996) against the other brothers for declaration that he is the legal heir of Muthukaruppa Pillai and he being the

eldest son is entitled to run the temple administration. He died in the year 1997. Till his death, Deivathadiya Pillai (Juior) and Ganesan were

administering the temple on rotation basis.

(h) After the death of Deivathadiya Pillai, Muthukaruppa Pillai @ Velayutham, the respondent herein, the son of the said Deivathadiya Pillai

(Junior), wanted to run the administration of the temple on rotation basis. The Sub Collector directed Ganesan to run the administration of the

temple, till the dispute before the Court was over, as a temporary arrangement.

(i) Therefore, Muthukaruppa Pillai @ Velayutham, the respondent herein, filed a suit in O.S.No.7 of 1998 for declaration that he is the person

entitled to Poojariship of the said temple as the eldest male son of Deivathadiya Pillai (Junior). Pending suit, he obtained injunction in I.A.No.22 of

1998 against one Suresh. However, the order of injunction was set aside by the High Court in C.M.A.No.12 of 1999 filed by Suresh. In the

meantime, on 9.9.1998, the Sub Collector issued a memo directing Ganesan to hand over the temple administration to the respondent

Muthukaruppa Pillai @ Velayutham on the basis of the order passed in I.A.No.22 of 1998. Accordingly, Ganesan handed over the same to the

respondent.

(j) In the meantime, Muthukaruppa Pillai @ Velayutham filed two suits in O.S.Nos.322 and 323 of 1998 against Ganesan for declaration that he,

being the eldest male member of the family, alone is entitled to Poojariship. The Sub Collector issued an order on 14.12.1998 on the basis of the

representation made by the respondent herein. Accordingly, the respondent Muthukaruppa Pillai @ Velayutham was permitted to administer the

temple continuously. However, the said order was set aside on 18.12.2000 by the High Court in W.P.No.281 of 1999 and consequently, the

respondent handed over the temple administration to Ganesan.

(k) The respondent also filed O.S.No.623 of 1998 for declaration that he alone is entitled to the Poojariship, after the death of Deivathadiya Pillai

(Junior) as he is the legal heir. The said suit was decreed on 30.11.1999. The appeal against the said decree is pending.

(l) Meenakshisundaram Pillai, the first petitioner herein, filed a suit in O.S.No.380 of 1999 for appointment of Receiver for management of the said

temple. Though he filed an application for interim injunction, no order was passed.

(m) After the disposal of the writ petition, the applications seeking for injunction in I.A.Nos.1089 and 1091 of 1998 in O.S.Nos.323 and 324 of

1998 were taken up by the trial Court and injunction was granted. Aggrieved by the same, Ganesan filed C.M.A.Nos.4 and 5 of 2001 before the

High Court and the same were allowed. Challenging the same, the Muthukaruppa Pillai @ Velayutham filed C.R.P.Nos.1966 and 1967 of 2001

before the High Court.

(n) This Court by order dated 30.7.2001, while dismissing the revision petitions, directed the trial Court to dispose of the suits on or before

31.12.2001. It was further directed that if the suits were not disposed of before the time frame fixed, the existing pattern as governed by settlement

deed of the year 1942 and the decree in O.S.No.54 of 1964 would continue to hold the field till a finality is reached in the trial Court.

(o) Since the suit was not disposed of before 31.12.2001, the respondent approached the Tahsildar by way of a petition on 10.1.2002 for

directing Ganesan to handover possession of temple administration to him so as to run the same on rotation basis.

(p) On the same day, the petitioners, Meenakshisundaram Pillai and Thirugnanasambandam Pillai, also gave a petition to the Tahsildar stating that

they are entitled to run the temple administration, as they are the sons of Muthukaruppa Pillai and therefore, protection may be given to them for

taking possession of Poojariship and the temple administration.

(q) On considering these two petitions, the Tahsildar issued the impugned order on 12.1.2002 informing the petitioners Meenakshisundaram Pillai

and Thirugnanasambandam that as per the order of the Supreme Court, the present Poojari Ganesan would handover the Poojariship to the last

year Poojari, namely, Muthukaruppa Pillai @ Velayutham from whom the present Poojari received the Poojariship. Accordingly, the respondent,

Muthukaruppa Pillai @ Velayutham, received the Poojariship from Ganesan on 14.1.2002.

(r) The above information conveyed to the petitioners through the order dated 12.1.2002 that the present Poojari would hand over Poojariship to

the last year Poojari on the stipulated date is the subject matter of revision before this Court.

I heard both the learned senior counsel for the parties.

The above facts are not in serious dispute. According to the petitioners, they are the sons of Muthukaruppa Pillai and as such, they have got the

right to run the temple administration.

It is contended by the learned senior counsel for the respondent that the right for running the temple administration in alternative years on rotation

basis is recognised by the High Court as well as the Supreme Court only between Deivathadiya Pillai (Junior), the eldest son of Muthukaruppa

Pillai, on the one side and Ganesan, the son of Vaikunda Ramasamy Pillai, on the other side and not between Deivathadiya Pillai (Junior), the father

of the respondent herein, and Meenakshisundaram Pillai and Thirugnanasambandam Pillai, the petitioners herein.

Both the senior counsel would argue at length by referring to various observations made by this Court in the earlier revisions as well as in the

order passed by the Supreme Court.

At the outset, it shall be observed that the order impugned is not purported to have been issued u/s 144 or 145 Cr.P.C.

Admittedly, the dispute of running the temple administration on rotation basis is only between Deivathadiya Pillai, the eldest son of

Muthukaruppa Pillai and his eldest son Velayutham @ Muthukaruppa Pillai, the respondent herein, on the one hand and Gandhimathi, the wife of

Vaikunda Ramasamy Pillai and their son, Ganesan, on the other hand.

As a matter of fact, the temple administration for the year 2000 was run by the respondent and the temple administration for the year 2001 was

handed over to Ganesan by the respondent.

It is true that various litigations are pending between the members of the family. But, that would not relate to running of the temple

administration in alternative years on rotation basis. The dispute over the running of the temple administration on rotation basis is only between the

respondent Muthukaruppa Pillai @ Velayutham and Ganesan, who is not the party before this Court.

The reading of the order of this Court dated 30.7.2001 passed in C.R.P.Nos.1966 and 1967 of 2001 would also make it clear that the

dispute over the running of the temple administration on rotation basis was only between Ganesan and Muthukaruppa Pillai @ Velayutham and the

petitioners were not the parties in the said Civil Revision Petitions.

In the said order, it is clearly held that if the suits are not disposed of before the time frame fixed, both the parties would continue the same on

rotation basis as governed by the settlement deed of the year 1942 and the decree in O.S.No.54 of 1964. The relevant portion of the observation

of this Court is this:-

By any chance, the suits are not disposed of before the time frame fixed by this Court, then it is needless to state that the existing pattern as

governed by the settlement deed of the year 1942 and the decree in O.S.No.54 of 1964 would continue to hold the field till a finality, as far as the

trial Court is concerned, is reached in the suit.

In view of the above observation of this Court, it is quite clear that the respondent alone is entitled to take possession of the temple

administration on 14.1.2002 from Ganesan and as such, the information conveyed by the Tahsildar through the impugned Memo or letter dated

12.1.2002 in the light of the above observation made by the High Court dated 30.7.2001 cannot be construed to be an order passed u/s 144 or

145 Cr.P.C. and as such, it may not give rise to any cause of action for challenging the same in this revision u/s 397 and 401 Cr.P.C.

The impugned information was conveyed by the Tahsildar on 12.1.2002. Accordingly, on 14.1.2002 Muthukaruppa Pillai @ Velayutham, the

respondent herein, took possession of the temple administration from Ganesan.

After nearly a month, the petitioners filed the present revision before this Court on 21.2.2002 and obtained a stay on 26.2.2002 pending

revision. On the strength of the stay order granted by this Court, the Tahsildar, who earlier handed over possession to Muthukaruppa Pillai @

Velayutham, the respondent herein, on 6.3.2002, came to the temple and removed the said Muthukaruppa Pillai @ Velayutham from the

Poojariship and Trusteeship and handed over the same to the revision petitioners.

These details have been given in the chronological events filed by the counsel for the respondent. If these details are true, the act of the

Tahsildar in removing the respondent from the Poojariship and Trusteeship of the temple and handing over the same to the petitioners is quite

unwarranted. The order of stay granted by this Court to the Memo dated 12.1.2002 issued by the Tahsildar conveying the information would not

direct the Tahsildar to remove the respondent and hand over possession to the petitioners.

Furthermore, it is stated in chronological events that the information conveyed by the Tahsildar through the memo dated 12.1.2002 has been

complied with by Ganesan by handing over the Poojariship and Trusteeship of the said temple to Muthukaruppa Pillai @ Velayutham, the

respondent herein, on 14.1.2002 itself.

However, it is made clear that there is no infirmity in the Memo dated 12.1.2002 issued by the Tahsildar conveying the right of Muthukaruppa

Pillai @ Velayutham, the respondent herein, being the last year Poojari to get back the possession of the temple administration from the present

Poojari, namely, Ganesan. But, the mistake committed by the Tahsildar in the Memo dated 12.1.2002 is that instead of referring to the High Court

order dated 30.7.2001, which was recently passed recognising the right of running the temple administration on rotation basis in favour of

Muthukaruppa Pillai @ Velayutham and Ganesan, the Tahsildar referred to the Supreme Court judgment.

But, this mistake cannot be a ground to set aside the impugned Memo dated 12.1.2002 issued by the Tahsildar, in view of the fact that the

right of Muthukaruppa Pillai @ Velayutham, the respondent herein, to take back the Poojariship and Trusteeship from Ganesan has been correctly

conveyed, as per the order of this Court dated 30.7.2001 in C.R.P.Nos.1966 and 1967 of 2001.

In view of the above circumstances, I do not find any merit in this Criminal Revision Case and accordingly, the same is liable to be dismissed.

Since the respondent is entitled to the Poojariship and Trusteeship of the temple from 14.1.2002 and the respondent was wrongly removed

from the same by the Tahsildar and the same was handed over to the petitioners, who were not at all parties in the earlier proceedings relating to

running of the temple administration on rotation basis, the Tahsildar is directed to ensure that the Poojariship and Trusteeship of the above said

temple is given back to the respondent herein forthwith.

With this observation, this Criminal Revision Case is dismissed. Consequently, the connected Crl.M.Ps. are closed.