Kuldip
Chand & Anr Vs. Advocate General to Government of Himachal Pradesh &
Ors [2003] Insc 82 (14
February 2003)
S.B.
Sinha & Ar. Lakshmanan S.B. Sinha, J :
Whether
by mere use of a premises as a 'Dharamsala' for about 125 years would lead to
an inference that the same belongs to a public trust, is the question involved
in this appeal, which arises out of a judgment dated 19.11.1996 passed by a
Division Bench of the High Court of Himachal Pradesh at Shimla in Regular First
Appeal No.44 of 1984 whereby and whereunder the judgment of a learned Single
Judge of the said Court dated 20.3.1984 passed in Civil Suit No.22 of 1979 was
reversed.
Fact
of the matter shorn of all unnecessary details is as under :- Raj Kumar Bir
Singh, was the owner of Nahan Estate. He constructed the said Dharamsala on a
land measuring 1702 sq. yards and 18 sq. Girha; comprising of Khasra Nos. 991
with Gosha A & B, 992, 993 with Gosha, 994, 995 with Gosha, 996 and 999
situated in the town of Nahan as per Misal Haqiyat of Settlement Sani. As per
the latest settlement the new Khewat Khatuni Nos. with Kharsa Nos. are Khewat
No.78, Khatuni Khata Nos. 133 to 137 and Khata No.28/50, 914, 915, 955, 956,
959, 962, 963, 957, 960, 961 & 958. Allegedly, the said Dharamsala was
dedicated to the general public wherefor a stone plaque on the top of its main
gate was affixed. The public in general, the travellers and in particular those
taking part in an yearly fair known as Renuka Fair admittedly could stay
therein for three days without permission whereafter, permission of the owner
of the property was necessary.
Raj
Kumar Bir Singh died in or about the year 1881 whereupon the properties owned
by him devolved upon Surjan Singh. Upon the death of Surjan Singh, the
properties devolved upon Ranzor Singh.
Ranzor
Singh died on 14.11.1947 and on his death his properties were inherited by Jagat
Bahadur Singh.
Jagat Bahadur
Singh allegedly sold the suit property by reason of three documents in favour
of the appellants herein which were preceded by agreements of sale executed in
the year 1963.
Claiming
the said property to be a trust property, a suit was filed by the Advocate
General of the Government of Himachal Pradesh purported to be under Section 92
of the Code of Civil Procedure alleging therein that the same had been
dedicated to the public for public purposes by the aforementioned Raj Bir
Singh.
It was
contended that while dedicating the said property to the public Raj Kumar Bir
Singh, as founder of the trust became the sole trustee and remained as such and
upon his death the Dharamsala was looked after and managed by Ranzor Singh in
the same capacity. Upon the death of Ranzor Singh, Jagat Bahadur Singh became
the trustee but he (Original Defendant No.1) started misappropriating the trust
property for his own use and denying the very existence and nature of the said
property. It was alleged that with a view to defeat the trust and grab for
himself the said property, he entered into the aforementioned transactions.
The
cause of action for the said suit was said to have arisen on 25.4.1963 and
1.1.1970 when Defendant No.1 sold the property in suit to Defendant Nos.2 and 4
respectively and also on 29.3.1968 when Defendant No.2 sold the property to
Defendant No.3 The defendants in their respective written statements denied and
disputed the allegations made in the plaint that the property in question was
dedicated to the public. According to the defendants, the secular nature or
character of the said property was never changed and it all along remained the
personal property of Original Defendant No.1 and his predecessors in interest.
The
Defendants Nos.3 to 5 in their written statements further claimed that they
were bona fide purchasers of the suit property for valuable consideration; and
have effected improvements thereof upon coming into possession and have been
running a tourist hotel therein.
The
learned Single Judge having regard to the pleadings of the parties framed as
many as ten issues.
In the
said suit, the Plaintiff examined a large number of witnesses in support of his
case. The learned Single Judge on analyzing the materials brought on records by
the parties including the revenue records came to the conclusion that a public
trust was not created and the Dharamsala in question had all along been treated
by Raj Kumar Bir Singh, Ranzor Singh and Jagat Bahadur Singh as their own
property and not as trustees thereof.
The
learned Single Judge further held that Defendant Nos.3 and 5 being in
possession of the property in suit for a period of more than twelve years
acquired title by adverse possession.
The
plaintiff- Respondent No.1, namely, the Advocate General of the Government of Himachal
Pradesh, preferred a Letters Patent appeal against the said judgment and
decree. The Division Bench by reason of the impugned judgment reversed the
judgment and decree passed by the learned Single Judge holding that as no
instrument was required for creation of a trust, the only test therefor would
be to see as to whether the general public in exercise of their rights have
been deriving the benefits of institution in sequence of the objects for which
it came to be established. The Division Bench further held that the purported
alienations made by the Original Defendant No.1 in favour of Defendants Nos.3
to 5 were illegal and they did not derive any right, title or interest in
relation thereto. It wa 7 bjbjU U & 7| 7| | l ' ' ' ' ' ' ' - 8 L - / j j "
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' ' IN THE SUPREME COURT OF INDIA CIVIL
APPELLATE JURISDICTION CIVIL APPEAL NO.5178 OF 1997 Kuldip Chand & Anr.
Appellants
Versus Advocate General to Government of Himachal Pradesh & Ors.
Respondents.
S.B.
SINHA, J :
Whether
by mere use of a premises as a 'Dharamsala' for about 125 years would lead to
an inference that the same belongs to a public trust, is the question involved
in this appeal, which arises out of a judgment dated 19.11.1996 passed by a
Division Bench of the High Court of Himachal Pradesh at Shimla in Regular First
Appeal No.44 of 1984 whereby and whereunder the judgment of a learned Single
Judge of the said Court dated 20.3.1984 passed in Civil Suit No.22 of 1979 was
reversed.
Fact
of the matter shorn of all unnecessary details is as under :- Raj Kumar Bir
Singh, was the owner of Nahan Estate. He constructed the said Dharamsala on a
land measuring 1702 sq. yards and 18 sq. Girha; comprising of Khasra Nos. 991
with Gosha A ot support the case of a dedication of the property;
(2)
The plaintiffs have utterly failed to discharge their onus of proof to show
that there was ever any dedication of property in favour of the general public;
(3)
The administration of the Dharamsala was all along in the hands of the members
of the family;
(4) No
contribution had ever been made by the public; and
(5) No
materials have been brought on records to show that the suit property was used
or managed by the general public.
Mr. Sanghi
would urge that the burden of proof heavily lay upon the plaintiff to show that
there had been a complete dedication of the property in question in favour of
the general public which was not discharged. The learned counsel would contend
that a suit under Section 92 of the Code of Civil Procedure would be
maintainable only in the event it is proved beyond any pale of doubt that the
trust is a public trust and not otherwise. In support of the said contention,
strong reliance has been placed in Menakuru Dasaratharami Reddi vs. Duddukuru Subba
Rao [(1957) SCR 1122], The Bihar State Board Religious Trust, Patna vs. Mahant Sri Biseshwar Das
[(1971) 1 SCC 574] and Sri Radhakanta Deb and Another vs. Commissioner of Hindu
Religious Endowments, Orissa [(1981) 2 SCC 226].
Mr.
N.K. Sharma, learned counsel appearing on behalf of Respondent No.1, on the
other hand, would submit that the witnesses examined on behalf of the
plaintiff-respondent were all old and respectable people. Some of them had
worked under the Raja. It was submitted that the user of the property as Dharmsala
has not been and could not be disputed. Such user having been continued for a
period of 125, years the same could not have been treated as private property
and, thus, a complete dedication thereof for user of the public must be
inferred.
Mr.
Sharma would urge that the conduct of the contesting defendants-appellants
should also be taken note of, as a power of attorney holder, i.e. the father of
the appellants sold the same in their favour. It was pointed out that the
appellants even did not prove their title deeds in respect of the suit
property.
It was
pointed out that the witnesses examined on behalf of the plaintiff-respondents
categorically stated that for maintenance and management of the property a
separate cell was created and the income derived therefrom was being used for
maintenance thereof. Only when the Dharamsala fell in disrepair, the Town
Municipal Committee started maintaining the same.
The
primal question which falls for our consideration is as to whether the
plaintiff has been able to prove that Raj Bir Singh had created a public trust
in respect of the Dharamsala in question.
It is
beyond any dispute that a Hindu is entitled to dedicate his property for
religious and charitable purposes wherefor even no instrument in writing is
necessary. A Hindu, however, in the event, wishes to establish a charitable
institution must express his purpose and endow it. Such purpose must clearly be
specified. For the purpose of creating an endowment, what is necessary is a
clear and unequivocal manifestation of intention to create a trust and vesting
thereof in the donor and another as trustees. Subject of endowment, however,
must be certain. Dedication of property either may be complete or partial. When
such dedication is complete, a public trust is created in contra-distinction to
a partial dedication which would only create a charity. Although the dedication
to charity need not necessarily be by instrument or grant, there must exist
cogent and satisfactory evidence of conduct of the parties and user of the
property, which show the extinction of the private secular character of the
property and its complete dedication to charity.
[See Menakuru
Dasaratharami Reddi vs. Duddukuru Subba Rao (supra)].
Admittedly,
in the instant case, no instrument in writing was created. Establishment of a Dharamsala
may constitute a charitable trust. It is also not in dispute that Khasra No.995
is recorded as 'Parao' (vacant site). Khasra No.993 makes a reference of
demolished site relating to 'parao'. In Khasra No.994, 'katcha' latrine is
entered whereas in Khasra No.992 a 'residential house' is recorded.
It is
not in dispute that in the revenue records the ownership of the property stands
in the name of Ranzor Singh. The right of the general public is not mentioned
therein. Only because a 'sarai' or 'parao' existed in the disputed property
would by itself not be sufficient to arrive at a conclusion that the same was a
public trust. It appears from the revenue records that even in the possession
column, the names of Ranzor Singh or Surjan Singh were mentioned. Some
individuals have been shown in possession of the shops and the houses. The
undisputed oral evidence is that the tenants and lessees were paying rents to
the owners.
It may
be that an engrafted stone was fixed over the main gate of the Sarai mentioning
that the same was constructed by Raj Kumar Bir Singh, but the same is of little
or no value for arriving at a finding that Raja Bir Singh dedicated the
property to the public. For the purpose of finding out as to whether the
Plaintiff has been able to discharge the heavy burden of proof upon him as to
how the same was treated, we may take notice of the evidence adduced on behalf
of the Plaintiff.
P.W.
1, Ram Gopal Abhi, who was the main witness in the case, admitted that an Adult
Education School was also opened on the first floor of the Dharamsala. He
categorically stated that the members of the public never spent any amount for
maintenance of the Dharamsala. He feigned his ignorance when suggested that
horses of the police personnel were tied or used to be tied in the courtyard
inside the Dharamsala. He, however, accepted that Ranzor Singh appointed a Chowkidar
to look after the Dharamsala and he used to pay his salary from his own pocket.
He
also admitted that the disputed Dharamsala was being used on the occasion of
marriage of his sister for accommodating the marriage party with the permission
of Ranzor Singh and for accommodating the barat they had taken two rooms in the
first floor and these were the V.I.P. rooms which could be utilized by any
person only with the permission of Ranzor Singh.
P.W.2,
Des Raj, stated that the travellers used to tie their cattle and horses etc. in
the open site. The public in general/visitors/travellers used to stay in the
disputed Dharamsala wherefor no charge used to be taken. He, however, did not
know that the Chowkidar who used to look after the said Dharamsala was
maintaining any register or not. Renuka Fair admittedly used to be held in the
month of kartic every year.
P.W.3,
Kanshi Ram, stated that the Dharamsala is a double storey building having about
two rooms in the upper storey and three or four rooms in the ground floor;
whereas P.W.1, Shri Ram Gopal Abhi stated that there were about 24 rooms in the
Dharamsala.
P.W.4,
Phool Chand, in his evidence stated that the public could stay in the Dharamsala
for three days without permission but thereafter the permission of Ranzor Singh
was necessary. He admitted that about 20-22 years back, one saw mill had been
fixed in a room of the disputed Dharamsala. He accepted that the public did not
contribute anything for maintenance and upkeep of the Dharamsala nor any
register was maintained. He also accepted that only the private persons of Raja
Sahib used to stay in the two rooms of the upper storey.
P.W.7,
Dalip Singh, who was married at Nahan and whose marriage party came to Nahan
from Shakargarh, stated that the Dharamsala had only two rooms in the first
floor and many rooms in the ground floor. He, however, could not say as to
whether any permission had been taken by his in-laws for use of the Dharamsala.
P.W.8,
Jagmohan Ramol, who was a Sanitary Inspector, stated :
"....One
Chowkidar used to sit in the Dharamsala and Dharamsala had been constructed by
the ancestors of Maharaja Jagat Bahadur. They were the owners of the Dharamsala.
I do not know if the trucks of Surjan Singh were parked in the vacant site. It
is, however, a fact that the trucks of different persons used to be parked
there." P.W. 14, Suraj Lal Bansal, who was the power of attorney holder of
Maharaja Jagat Bahadur Singh stated :
"There
were two shops in the disputed Dharamsala. The shopkeepers used to pay the rent
to Bahadur Singh for further payment to Maharaj Bahadur Singh and Kanwar Ranjor
Singh. The shopkeepers never paid rent to the Chowkidar. The travellers or the
public who used to stay in the disputed Dharmasala were not to pay anything for
their lodging. There were no orders of receiving any payment from such public
persons" He further stated :
"Kanwar
Ranjor Singh and Maharaj Jagat Bahadur had one temple of their own within the Mahal
area. They and their forefathers had also constructed temples in nahan Town and
these temples were for public purposes. I did not see any Trust deed by I have
only stated that maharaj Jagat Bahadur and Kanwar Beer Singh were trustees
because they used to maintain the disputed Dharamsala. Defendants No. 4 and 5
are in possession of the property, where the old disputed Dharamsala was
situated. From outside they have constructed some shops which are visible from
outside. I never went inside".
He
accepted that the rent received from the two shops was too meagre to maintain
the disputed Dharamsala and Jagat Bahadur Singh was maintaining the same.
If the
Dharamsala was constructed for the purpose of Sarai within the meaning of
provisions of the Sarai Act, 1867 still it may not amount to creation of a
public trust. Dharamsala was not even registered under the Sarai Act. No
evidence had been brought on record to show that the provisions thereof had
been complied with either by the ruler of the State or by the Chowkidar.
All PWs
and in particular PW who was in service of the Raja, did not state that the
provisions of the Sarai Act had been complied with.
P.W.1,
as noticed hereinbefore, categorically stated that the rooms in the first floor
were meant for use by the family members of the Raja and/or by others with his
permission. A part of the Dharamsala which, thus, remained under the complete
control of the owner of the property and, thus, the same cannot answer the
description of a public trust.
Long
user of a property as Dharamsala by itself would not lead to an inference that
dedication of the property by Kunwar Bir Singh in favour of the public was
complete and absolute. Had such dedication been made, the same was expected to
be recorded in the revenue records.
In
terms of Section 35 of the Evidence Act, the entries in the revenues record
would be presumed to be correct; although the same is a rebuttable one.
Another
aspect of the matter must also receive serious consideration.
It
appears from the evidence of PW 8 that Bir Singh and his successors have
constructed many temples for general public. If a trust was created it was
expected that all the trust properties would be managed by some trustees and
not by the rulers on their own. Furthermore, if there were other properties
which were also subject matter of public trust why no claim was made in
relation thereto.
From
the materials brought on records by the parties, as noticed hereinbefore, the
following facts emerge :
(1)
That the shops were let out to the other people;
(2)
People could come and stay in the Dharamsala but for stay of more than three
days, only upon seeking permission therefor;
(3)
Rent received from the shops were being used by the owners for their own
purpose;
(4) Dharamsala
was being managed/maintained from the personal funds of the owner;
(5)
The management and control of the Dharamsala was all along with the owners;
(6) A
school was opened in the Dharamsala;
(7) A chowkidar
was appointed by Ranzor Singh to look after the Dharamsala and his salary used
to be paid by the owner from his own pocket;
(8) Dharamsala
could be used for marriage purpose but only with the permission of the owners;
(9)
The first floor rooms could be used only by the officers or by others with the
permission of the owner;
(10)
The Dharamsala was ordinarily being used by the pilgrims only during fair;
(11)
The public never contributed anything for maintenance of the Dharamsala;
(12)
No member of public had any say as regards management of the Dharamsala and had
no legal right to use the same;
(13)
No member of public ever participated in the management of the Dharamsala;
(14)
No manager had ever been appointed to look after and manage the property;
(15)
The Dharamsala was not registered under the Sarais Act;
(16)
There is no evidence to show that the owners acted as shabaits or trustees.
A
dedication for public purposes and for the benefit of the general public would
involve complete cessation of ownership on the part of the founder and vesting
of the property for the religious object. In absence of a formal and express
endowment, the character of the dedication may have to be determined on the
basis of the history of the institution and the conduct of the founder and his
heirs. Such dedication may either be compete or partial. A right of easement in
favour a community or a part of the community would not constitute such
dedication where the owner retained the property for himself. It may be that
right of the owner of the property is qualified by public right of user but
such right in the instant case, as noticed hereinbefore, is not wholly
unrestricted. Apart from the fact that the public in general and/or any
particular community did not have any right of participation in the management
of the property nor for the maintenance thereof any contribution was made is a
matter of much significance. A dedication, it may bear repetition to state,
would mean complete relinquishment of his right of ownership and proprietary. A
benevolent act on the part of a ruler of the State for the benefit of the
general public may or may not amount to dedication for charitable purpose.
When
the complete control is retained by the owner - be it be appointment of a Chowkidar;
appropriation of rents, maintenance thereof from his personal funds dedication
cannot be said to be complete. There is no evidence except oral statements of
some witnesses to the effect that Raj Kumar Bir Singh became its first trustee.
Evidence adduced in this behalf is presumptive in nature. How such trust was
administered by Raj Kumar Bir Singh and upon his death by his successors in
interest has not been disclosed. It appears that the family of the donor
retained the control over the property and, therefore, a complete dedication
cannot be inferred far less presumed. Furthermore, a trust which has been
created may be a private trust or a public trust. The provisions of Section 92
of the Code of Civil Procedure would be attracted only when a public trust comes
into being and not otherwise.
Undoubtedly,
bequests for construction of a Dharamsala will be for a charitable purpose. It
is not necessary that the properties must be dedicated to any particular deity
but what is essential is complete dedication for a charitable purpose. Such
dedication may be made to an object both religious and of public utility.
In
Maharani Hemanta Kumari Debi and others vs. Gauri Shankar Tewari and others
[(1940-41) Law Reports, I.A., Vo.68, 53], the Privy Council while reversing the
decision of the Allahabad High Court reported in (1936) I.L.R. 58, 818 observed
:
"A
bathing ghat on the banks of the Ganges at Benares is a subject-matter to be
considered upon the principles of the Hindu law. If dedicated to such a
purpose, land or other property would be dedicated to an object both religious
and of public utility, just as much as is a dharamsala or a math,
notwithstanding that it be not dedicated to any particular deity. But it cannot
from this consideration be at once concluded that in any particular case there
has been a dedication in the full sense of the Hindu law, which involves the
complete cessation of ownership on the part of the founder and the vesting of
the property in the religious institution or object. There may or may not be
some presumption arising in respect of this from particular circumstances of a
given case, but, in the absence of a formal and express endowment evidenced by
deed or declaration, the character of the dedication can only be determined on
the basis of the history of the institution and the conduct of the founder and
his heirs. That the dedication of property to religious or charitable uses may
be complete or partial is as true under the Benares as under the Bengal school
of Hindu law. Partial dedication may take place not only where a mere charge is
created in favour of an idol or other religious object, but also, as Mr. Mayne
in his well known work was careful to notice, "where the owner retained
the property in himself but granted the community or part o 7 bjbjU U & 7|
7| | l ' ' ' ' ' ' ' - 8 L - / j j " . / / / / / / $ 60 V2 Z %/ ' %/ ' ' '
:/ ' ' ' ' ' . ' . ' ' , - . ' ' . ^ Ktj - # . .
P/ 0 /
. , 2 ' 2 . ' p ' ' ' ' IN THE SUPREME COURT OF INDIA CIVIL APPELLATE
JURISDICTION CIVIL APPEAL NO.5178 OF 1997 Kuldip Chand & Anr.
Appellants
Versus Advocate General to Government of Himachal Pradesh & Ors.
Respondents.
S.B.
SINHA, J :
Whether
by mere use of a premises as a 'Dharamsala' for about 125 years would lead to
an inference that the same belongs to a public trust, is the question involved
in this appeal, which arises out of a judgment dated 19.11.1996 passed by a
Division Bench of the High Court of Himachal Pradesh at Shimla in Regular First
Appeal No.44 of 1984 whereby and whereunder the judgment of a learned Single
Judge of the said Court dated 20.3.1984 passed in Civil Suit No.22 of 1979 was
reversed.
Fact
of the matter shorn of all unnecessary details is as under :- Raj Kumar Bir
Singh, was the owner of Nahan Estate. He constructed the said Dharamsala on a
land measuring 1702 sq. yards and 18 sq. Girha; comprising of Khasra Nos. 991
with Gosha A same.
This
Court in Mahant Ram Saroop Dasji vs. S.P. Sahi, Special Officer-in-Charge of
Hindu Religious Trusts and others [AIR 1959 SC 951] traced the history of
public trust and pointed out that whereas under English law all trusts should
be public trusts, under Hindu law, there may be private trust also. It was held
that all the statutes operating in the field including Section 92 of the Code
of Civil Procedure apply to public trust alone.
In the
Bihar State Board Religious Trust, Patna vs. Mahant Sri Biseshwar Das (supra),
this Court upon noticing the decision of the Privy Council in Babu Bhagwan Din
vs. Gir Har Saroop [67, I.A., 1] observed :
"Thus,
the mere fact of the public having been freely admitted to the temple cannot
mean that Courts should readily infer therefrom dedication to the public. The
value of such public user as evidence of dedication depends on the
circumstances which give strength to the inference that the user was as of
right. No such evidence of any reliable kind was available to the
appellant-Board in the instant case." This Court held that the charitable
trust might either be created by a grant for an express purpose or a grant
having been made in favour of an individual or a class of individuals, that
individual or that class of individuals might, after obtaining the grant,
create a charitable trust but here there is no evidence as regards such grant.
Yet
again in Sri Radhakanta Deb and Another vs. Commissioner of Hindu Religious
Endowments, Orissa (supra), upon taking into consideration a large number of
decisions of the Privy Council as also of this Court, it was observed :
"It
may thus be noticed that this Court has invariably held that the mere fact that
the members of the public used to visit the temple for the purpose of worship
without any hindrance or freely admitted therein would not be a clear
indication of the nature of the endowment. It is manifest that whenever a
dedication is made for religious purposes and a deity installed in a temple,
the worship of the deity is a necessary concomitant of the installation of the
deity, and therefore, the mere factum of worship would not determine the nature
of the endowment. Indeed if it is proved that the worship by the members of the
public is as of right that may be a circumstance which may in some cases
conclusively establish that the endowment was of a public nature." This
Court laid down the following tests as sufficient guidelines to determine on
the facts of each case whether an endowment is of a public or private nature :
(1)
Where the origin of the endowment cannot be ascertained, the question whether
the user of the temple by members of the public is as of right;
(2)
The fact that the control and management vests either in a large body of
persons or in the members of the public and the founder does not retain any
control over the management.
Allied
to this may be a circumstance where the evidence shows that there is provision
for a scheme to be framed by associating the members of the public at large;
(3)
Where, however, a document is available to prove the nature and origin of the
endowment and the recitals of the document show that the control and management
of the temple is retained with the founder or his descendants, and that
extensive properties are dedicated for the purpose of the maintenance of the
temple belonging to the founder himself, this will be a conclusive proof to
show that the endowment was of a private nature;
(4)
Where the evidence shows that the founder of the endowment did not make any
stipulation for offerings or contributions to be made by members of the public
to the temple, this would be an important intrinsic circumstance to indicate
the private nature of the endowment.
None
of the aforementioned test is satisfied in the instant case. It is true that
the appellants herein did not produce their title deeds wherefor an adverse
inference could be drawn, but transfer of the suit premises in their favour by
the owner thereof stands admitted and in fact the said transaction constituted
cause of action for filing the suit. In any event, their possession over the
disputed premises stands admitted.
We
furthermore fail to understand as to why the public in general did not exercise
their right, if any, in respect of the suit premises for a long time and at
least since 1963.
It may
be that a part of the Dharamsala in question was used by the general public for
a long time but continuance of such a benevolent acts/charity would not lead to
creation of a trust which alone is the determinative factor for entertaining a
suit at the instance of the Advocate General in terms of Section 92 of the Code
of Civil Procedure.
For
the foregoing reasons, we are of the opinion that the judgment and decree
passed by the High Court cannot be sustained. The appeal is allowed
accordingly. However, in the facts and circumstances of this case, there shall
be no order as to costs.
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