Faqruddin (D) Th. LRS. Vs. Tajuddin (D) Th. LRS. [2008] INSC 957 (16 May 2008)
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE
JURISDICTION CIVIL APPEAL NO. 3643 OF 2008 [Arising out of SLP (Civil) No.
20565 of 2006] Faqruddin (Dead) Through L.Rs. ...Appellant Versus Tajuddin
(Dead) through L.Rs. ...Respondent
S.B. SINHA, J :
1. Leave granted.
2. Defendants-Appellants are
before us, aggrieved by and dissatisfied with a judgment and order dated
3.11.2006 passed by a learned Single Judge of the High Court of Judicature of
Rajasthan in S.B. Civil First Appeal No. 144 of 1981 allowing the appeal of the
respondent from a judgment and order dated 31.01.1981 passed by the Additional
District Judge, No. 1, Jaipur City in Civil Suit No. 67 of 1977, whereby and
whereunder a suit filed by the respondent herein for declaration of his title,
permanent injunction and possession was dismissed.
2
3. At the outset, we may notice
the genealogical tree of the parties, which is as under:
Maulana Ziauddin Sahib
4. One Hajrat Ziauddin Sahib
(1730-1810) was a great Sufi Saint. He Gulam Rasool Sahib belonged to Sunni
Sect of Islam.Imamuddin Sahib of his spiritual attainments, 7 Syed In view
bighas of land at Moti Katla, Jaipur was given to him by the then Ruler Syed
Mahiuddin Sahib Syed Kamaluddin Syed Sarfuddin Sahib Sahib of the State of
Jaipur for the purpose of maintenance of a garden. He, Moinuddin Badruddin
Faridduin however, acquired lands out of his own funds. It comprised of Khasra
Nos. 497 to 503 admeasuring 8 bighas 2 biswas. Indisputably, on the Syed
Aminuddin Syed Saiduddin Syed Fakruddin said land, there are prayer rooms,
Dargah, Mosque, garden, graveyard, Syed Tajuddin Mahemuda Syed Gulam Begum
Ziauddin shops, houses, lodge, etc. On the demise of Hajrat Ziauddin Sahib, in
the Syed 1810, which took place Moinuddin yearSyed Zenuel his Syed
Agigudia(tomb) was treated as a Abedin Mazar Syed Allauddin Syed Rahisnddi
sacred place. It attained the status of a Dargah. One Gulam Rasul Sahib was the
first Sajjadanashin and Mutawalli of the Dargah. He was son of his sister. In
the year 1860, Sayed Immauddin Sahib succeeded to the said office followed by
Syed Mohiuddin Sahib.
A matmi proceeding was initiated
for 12 bighas and 12 biswas of land. It was found that late Ziauddin Sahib was
not in possession of 7 bighas of land. The land upon which Dargah, Kabristan,
etc. were 3 situated were not the subject matter of the State grant and,
therefore, not subject to matmi.
5. Syed Mohiuddin Sahib was
convicted by a criminal court. The `Sajjadagi' was tied on the head of
Kamaluddin, the younger brother of Mohiuddin as he was considered fit for
holding the said post.
6. Matmi was sanctioned in favour
of Kamaluddin. He died on or about 29.05.1938. He purported to have executed a
Will and nominated Aminuddin, his eldest son, as Sajjadanashin and Faqruddin,
another son, as Mutawalli. Allegedly, there existed a custom that on the Soum,
i.e., the third day of the funeral, a congregation makes the nomination. It is
notified by the congregation. Dastarbandi ceremony took place in terms whereof
turbans were tied. The said customary formalities were said to have been
complied with.
7. Moinuddin son of Mohiuddin (the
convicted Sajjadanashin) filed a suit against Kamaluddin claiming inheritance
in the year 1939. He also filed a suit against Aminuddin claiming election to
the post of Sajjadanashin by Muslim public. Both the suits were dismissed by
judgments dated 11.05.1920 and 5.09.1939 respectively. Appeals preferred
thereagainst were also dismissed. During pendency of the said proceedings,
Aminuddin died on 12.07.1944. In his place, Tajuddin was 4 substituted. In the
said suit, Wakf in question was held to be Wakf Al Aulad.
8. Tajuddin filed another suit, on
or about 7.09.1953 for a declaration that he was the rightful Sajjadanashin of
the Dargah in question. A prayer was made for removal of Faqruddin, the
deceased predeceased-in- interest of the appellants, from the office of
Mutawalli. A large number of issues were framed.
Issues Nos. 1, 4 and 5 read as
under:
"1. Whether the plaintiff is
the Sajjada of the Dargah of Maulana Ziauddin Sahib?
4. (a) Whether on proof of issue
No. 1 the plaintiff is entitled as Sajjadanashin to the savings left after
mooting the expenses of the Dargah? (b) Whether the plaintiff is entitled to
recover Rs. 100/- as the savings of the two years? (c) To how much amount the
plaintiff entitled for the period of the pendancy of the suit?
5. Whether the plaintiff is bound
to indicate the nature of the trust so that the question may be decided in the
court?"
5
9. It was found that the purported
election which had been held did not meet the requirements of law. It was
furthermore held that the plaintiff was not entitled to be a `Sajjadanashin' as
it was a private land.
The appeal preferred thereagainst,
which was marked as Civil Appeal Case No. 23 of 1954, was dismissed on
20.11.1958. The said proceeding attained finality.
10. Allegedly, on the death of
Syed Saidduddin Sahib, who became Sajjadanashin on the demise of Aminuddin,
Faqruddin became Sajjadanashin according to custom. He continued to hold the
office of Mutawalli also. A notification was issued under Section 5 of the Wakf
Act, 1954 on 9.12.1965 declaring the properties to be Wakf Properties.
11. Another suit was filed by
Tajuddin on 3.12.1966 against the State Government claiming himself to be the
Sajjadanashin. He also claimed some amount on account of expenses for `Chirag
Bati' and also the value of 42 Gold Mohars. Faqruddin was impleaded as a party.
The said suit was withdrawn by Tajuddin.
12. Another round of litigation
started in the year 1974. A `matmi' proceeding was initiated in terms of the
provisions of the Jaipur Matmi Rules (for short "Matmi Rules").
Plaintiff's name was directed to be 6 mutated by the Board of Revenue by an
order dated 1.02.1974. The Board of Revenue, however, observed:
"...The only son of Aminuddin
named Tajuddin is alive and he has some how (sic) been deprived of the office
of Sajjadanashin so far, but as indicated above, the Board if not concerned
with the appointment of the Sajjadanashin for Dargah Mirza Zaiuddin which is
civil matter..."
It was furthermore observed:
"11. In exercise of the
powers conferred by Section 10(d) of the Rajasthan Jagir Decisions and
Proceedings (Validation) Act, 1955, we, therefore, sanction succession of the
last holder Kamaluddin son of Immamuddin in the name of this eldest real
grandson namely Tajuddin son of Aminuddin in respect of 7 bighas `Kham' State
grant given for the maintenance of a garden by former Jaipur State Patta dated
Shrawan Budi 4, Samwat 1856 whose Khasra numbers have since been delineated in
the Judgment of Deewani of former Jaipur State dated 19/2/1938 and confirmed by
the Full Council of State Jaipur under rule 13 of the Jaipur Matmi Rules
1945."
13. Relying on or on the basis of
the said entry, the respondent filed a fresh suit. According to him, he, having
been declared to be the Matmidar became the holder of land. As a holder of
land, he became the 7 Mutawalli and Sajjadanashin and, thus, entitled to
possess the same exclusively.
The issues which inter alia were
framed are:
"1. Whether plaintiff is the
Sajjadanashi and Mutawalli of Dargah Hajrat Maulana Jiauddin sahib as per
decision of Revenue Board dated 1.2.74? *** *** ***
4. Whether suit is barred with
res-judicata? 5. Whether suit is barred with limitation?"
14. By an order dated 31.01.1981,
the learned Trial Judge held that the suit was barred under the principles of
res judicata. The learned Trial Judge also noticed the admission made by the
plaintiff in the following terms:
"...In 1958, after the death
of the then Sajjadanashin Saikuddin, defendant No. 1 became the Sajjadanashin
also besides Mutawalli and since then defendant No. 1 has been working as
Sajjadanashin also. Plaintiff has not given any reply to this submission of
defendant in his replication. Thereafter, in his statements again and again,
defendant No. 1 has stated that he had become the Mutawalli in 1938 and
Sajjadanashin from 1958 and it is very clear from the cross-examination of
defendant No. 1 that plaintiff has also accepted this submission of defendant
No. 1 in silent 8 manner. However, plaintiff has clearly admitted in his
statements that defendant No. 1 has been looking after the work of Mutawalli since
1938. The relevant portion of the statement of plaintiff is as under:
"After Kamaluddin, Fakhru
Miyan, defendant No. 1 became the Mutwalli. My father never objected on
Fakhrumiya's working as Mutawalli. My father expired in 1944, Fakhrumiya is
Mutawalli till date"
"After the death of
Kamaluddin, Fakhrumiya is performing the work of Mutawalli since 1938 but with
the written permission of Matmidar.
Tehrir has been made by Miya
Kamaluddin Matmidar. Kamaluddin sahib had executed the Will, which is available
in the file."
In this manner, plaintiff himself
has admitted in his cross-examination that on the basis of Will of Late
Kamluddin, defendant No. 1 had become the Mutawalli."
Issue No. 1 was determined as
under:
"As per above discussion, I
reach on the conclusion that defendant No. 1 (one) has successfully proved that
he is the Mutawalli of Dargah Hajrat Maulana Jiauddin since 1938 and
Sajjadanashin since 1958. Therefore, this issue is decided in favour of
defendant No. 1."
The issue of res judicata was also
determined against the plaintiff.
The suit was held to be not
maintainable.
9 15. It is stated that pending
appeal another suit was filed by Tajuddin.
However, we are not concerned
therewith.
16. A First Appeal was preferred
thereagainst. Faqruddin died on 25.03.1981. Appellants herein were substituted
in his place. According to the appellants, Syed Zainul Abdeen was declared as
Mutawalli.
Tajuddin died in the year 1987.
Whether the date of his death is 26.03.1987 or 26.04.1987 is not clear, but the
same is not very material for our purpose. Admittedly, he died issueless.
Respondent Abdul Rashid was substituted as legal representative in place of
Tajuddin claiming his right on the basis of an alleged Will. The other
respondents were also added as parties by an order dated 1.02.1994 as they
claimed the right under another Will. It is, however, of some interest to note
that in the said order dated 1.02.1994, it was stated:
"Whether or not the appellant
had executed the wills dated 22nd March 1987 and dated 26th March, 1987 is not
a subject-matter of the dispute before this Court and it is not disputed that
in this appeal, the Court has to decide as to whether the appellant could be
said to have become the `Sajjadanashin' of the `Dargah' in question by virtue
of the fact that he was recognized as a `Matmidar' after the death of the
earlier `Sajjadanashin' and `Matmidar' Kamaluddin. In this view of the matter,
if the applicants are impleaded as parties in this appeal, they would only be
assisting the Court to come to the right conclusion on the above- 10 said point
and it is made clear that by their being impleaded as parties in this appeal,
their rights under the will are not being decided. It is further made clear
that simply because Abdul Rasheed has been brought on record as the legal
representative of the deceased the decision of the appeal being confined to the
rights of Tajuddin, would not confer any right on Abdul Rasheed, as he as well
as the other members of the committee have to establish their wills."
17. The appeal preferred by
Tajuddin (since deceased) has been allowed by reason of the impugned judgment.
18. Mr. K.V. Vishwanathan, learned
counsel appearing on behalf of the appellants, in support of the appeal, would,
inter alia, submit:
-
On the death of Tajuddin, the
suit itself has abated as the cause of action did not survive on the principle
action personalis moritur cum persona.
-
No order for impleadment of
the respondents could have been passed as the suit itself has abated.
-
In any
event, no declaration as prayed for in the suit could be granted.
-
By the
judgment and decree dated 7.09.1953, the Civil Suit No.
7 of 1946 having been dismissed,
Tajuddin could not have 11 started another round of litigation on the plea that
he had become Sajjadanashin, which was barred under the principle of res
judicata.
(v) Any observation made by the
Board of Revenue would not confer a jurisdiction upon the Civil Court, if the
same was otherwise barred.
(vi) By reason of the order passed
by the Board of Revenue conferring the status of matmidar on the respondent, he
did not derive any title as a `matmidar' cannot become a Sajjadanashin or
Mutawalli, the office being not heritable ones.
(vii) As a State grant, in any
event, is inheritable, the purported rule of primogeniture contemplated in
terms of the Matmi Rules has no application, particularly, in view of the fact
that under the Mohammedan Law, the rule of primogeniture cannot regulate
succession and the office of Sajjadanashin involves personal qualification.
19. Mr. R.N. Mathur, learned
counsel appearing on behalf of the respondent No. 1, on the other hand, would
submit :
-
12 7 bighas of land being the
subject matter of State grant, the Board of Revenue had the requisite jurisdiction
to order declaration of the original plaintiff as a `matmidar'.
-
Even if the claim of the
respondent as Sajjadanashin or Mutawalli is excluded, he would be entitled to
exclusive possession of 7 bighas of land as his right to hold the same stands
recognized as a `Khatedar'.
-
Being a
holder of land, he is entitled to exclusive possession as rent has to be paid by
him.
-
His claim as Sajjadanashin is
not only based on a Will, but also upon a custom prevailing, viz.,
Sajjadanashin can nominate his successor.
-
As Faqruddin was not a valid
nominee, the holder of the office of `Sajjadanashin' could nominate the
respondent.
-
Appellants having submitted
themselves to the jurisdiction of the Board of Revenue and having failed in
their attempt to get the order dated 1.02.1974 set aside in a writ petition
filed by them, they are estopped and precluded from contending that the Board
had no jurisdiction to pass the impugned judgment.
-
13 In any event, the questions
raised herein having not been raised before the High Court, this Court should
not exercise its discretionary jurisdiction under Article 136 of the
Constitution of India.
20. The State of Jaipur was a
princely State. The Matmi Rules were framed during the said regime. The legislature
of Rajasthan enacted the Jaipur Laws (Validating) Act, 1952. A Validating Act
being the Jaipur Matmi Rules (Validation) Act, 1961 was also enacted; Section 2
whereof reads as under :
"2. Validation of Jaipur
Matmi Rules - Notwithstanding contained in the Jaipur General Clauses Act,
1944, or any other law or in any rule of interpretation or in any judgment,
decision, decree or order of any court and notwithstanding any omission or
defect of form or procedure or want of any competent sanction or approval, it
is hereby declared that the Jaipur Matmi Rules, 1945, published in the Jaipur
Gazette, Extra-ordinary, dated the 8th December, 1945 under Revenue Branch
Notification No. 15941/Rev. dated the 24th November, 1945, shall have, and
shall be deemed always to have had, the force of law and shall be treated as
being and as having been an `existing Jagir law' within the meaning of clause
(d) of section 2 of the Rajasthan Land Reforms and Resumption of Jagirs Act,
1952 (Rajasthan Act 6 of 1952) for the purposes of that Act as well as of the
Rajasthan Jagir Decisions and Proceedings (Validation) Act, 14 1955, (Raj. Act
18 of 1955) and any other law relating to jagirs or jagirdars."
21. The said Rules, however, have
a prospective effect. It merely declares the Rules to have always the force of
law. The effect thereof, however, must be considered having regard to the other
laws in force.
We, would, therefore, proceed on
the basis that the Matmi Rules had the force of law.
It, however, applies only to
`State grant'. `State grant' has been defined in Sub-rule (1) of Rule 4 to mean
"a grant of an interest in land made or recognized by the Ruler of the
Jaipur State and includes a jagir, muamla, suba, istimrar, chakoti, badh, bhom,
inam, tankha, udak, milak, aloofa, khangi, bhog or other charitable or
religious grant, a site granted free of premium for a residence or a garden, or
other grant of a similar nature". The term "Matmi" has been
defined in Sub-rule (3) thereof to mean "mutation of the name of the
successor to a State grant on the death of the last holder". Sub-rule (4)
of Rule 5, however, makes an exception in regard to the applicability of the
Matmi Rules in respect of land free of premium as `waqf' for a religious
building, etc.; the State grant, however, relates to vacant land. We would
assume that the said exception has no application to this case.
15
22. Sajjadanashin is a spiritual
office. Mutawalli is a manager of secular properties. Both of them are
connected with a Dargah or a Wakf.
Matmi, however, is a process of
mutation carried out in the revenue register in terms of the Matmi Rules.
23. Rules 6 to 11 of the Matmi
Rules provide for the mode and manner in which applications are required to be
filed, entertained and determined. It casts a duty to bring the death to the
notice of the State within the time specified therein, failing which a penalty
may be levied.
Rules 11, 13 and 14 of the Matmi
Rules read as under :
"11. The person claiming
succession shall, within one month from the date of death of the last holder,
submit an application in the prescribed form (Appendix A) to the revenue
officer indicated in rule 22.
Note (1) The application for matmi
shall not be returned or rejected on the ground that the applicant has failed
to furnish any of the prescribed particulars;
(2) The application under this
rule shall be made even though a report has been made under Rule 6.
13. The eldest real son of the
last holder or if such son is dead, such son's eldest real son or eldest real
grandson is entitled to succeed, unless in the opinion of the Ruler he is
unfitted to succeed by reason of serious mental or physical defect or
disloyalty;
16 Provided firstly, that in the
case of the panchpana sardars of Shikhawati and the bhomias of Udaipurwati, the
grant shall devolve on all the surviving real sons and the real sons or
grandsons of predeceased sons of the last holder in accordance with local
custom unless in any particular case His Highness the Maharaja Sahib Bahadur
has recognized that the ordinary rule of succession by male lineal
primogeniture shall apply.
Provided, secondly, that in the
case of a nihang grantee, a chela whose nomination has been approved by
Government shall be entitled to succeed; and Provided, thirdly, that in the
case of a tankha grant of which the holder dies after the 25th October, 1943,
his eldest real son shall be entitled to succeed only to one-half of the grant
and such son's eldest real son to only one- fourth of the original grant. In
the fourth generation of the holder in possession on 25th October, 1943, the
remainder of the grant shall be resumed.
Example : (1) A, a tankhadar, in
whose name matmi of a tan of Rs.2,000/- on six months qarar was sanctioned
prior to the 25th October, 1943, dies in January, 1943 leving three sons, B, C
and D. B being the eldest son, matmi will be sanctioned in B's favour in
respect of a tan of Rs.1,000/- on six months qarar and the remaining tan of
Rs.1,000/- be resumed.
(2) X, a tankhadar, in whose name
matmi of a tan of Rs.1,000/- on six months' qarar was sanctioned prior to the
25th October, 1943, 17 dies in March, 1943, leaving Y and Z sons of his only
son Q, who predeceased X. Matmi will be sanctioned in Y's name in respect of a
tan of Rs.250/- only and the remaining tan of Rs.750/- will be resumed.
14. (1) Subject to the provisions
of rule 13, succession in the absence of a direct male lineal decendant of the
last holder shall be restricted to the lineal male descendants of the original
grantee, preference being given to the senior member of the senior line :
Provided, firstly, that in the
case of a grant for the maintenance of a temple, mosque or other religious
place, other than a Jain temple, it shall be within the discretion of
Government to select as successor any one of the male lineal descendants of the
original grantee, with due regard to his suitability for the performance of
worship; and Provided, secondly, that in the case of a Jain temple succession
shall be sanctioned in favour of a manager nominated by the Panch Jains.
(2) No adoption shall be
recognized for the purpose of succession to a State grant unless a holder has
obtained the previous sanction of the Government to adopt, such sanction being
given only in favour of a direct male lineal descendant of the original grantee
:
Provided, firstly, that a person
adopted in another family shall not be allowed to revert to his original
family; and Provided, secondly, that a Raja (Lalji), a khawaswal, a tankhadar,
an employee of the Bera Khawas Chelan, an employee of the 18 Karkhanejat and a
mina chowkidar shall not be permitted to adopt."
24. The High Court, in its
judgment, with regard to the plea of res judicata, held:
"...It is correct that
plaintiff Tajuddin had filed a suit in the court of District Judge, Jaipur, to
declare him as Sajjadanashin and the same was dismissed vide judgment dated
7.9.1953 (Exhibit A-2) and the appeal against that judgment was also dismissed
by the High Court vide judgment 20.11.1958 (Exhibit A-3). But, after the
judgment of the District Judge, the case of Matmi or successor of Kamaluddin
was decided by the Statutory Authority exercising power under Section 4(1)(b)
read with Section 10 of the Act of 1955 and as mentioned above the Revenue
Board, vide its judgment dated 1.2.1974 (Exhibit - 1), sanctioned succession of
the last holder Kamaluddin in the name of the plaintiff Tajuddin. The judgment
of the Revenue Board dated 1.2.1974 (Exhibit - 1) was challenged by defendant
Badruddin before this Court in S.B. Civil Writ Petition No.
2225/1974 and the said writ
petition was dismissed on 21.11.1983, therefore, order dated 1.2.1974 has
attained finality. Certified copies of the Writ Petition No. 2225/1974, the
reply to the writ petition on behalf of the respondent no.
3 in the writ petition, namely,
Tajuddin, and the order dated 21.11.1983, dismissing the writ petition of the
defendant Badruddin against the order of the Revenue Board dated 1.2.1974 have
been placed on the record along with the application under Order 41 Rule 27 of
the CPC on 19.11.1997, which was allowed by this Court vide order dated
20.2.1998. The order 19 dated 1.2.1974 passed by the Revenue Board is a
statutory order by the statutory authority under the statute and this was the
separate and fresh cause of action for filing the present suit..."
25. The High Court, on the premise
that there exists a codified law for declaration of succession for the last
holder, opined:
"...Even if there is any
custom for appointment on the post of Sajjadanashin then the same cannot be
contrary to prevailing statute and codified law will prevail over the custom.
The gifted property by the ruler has to be managed by successor according to
law. There cannot be two different persons, one as successor and another as
Sajjadanashin. Otherwise property in dispute cannot be managed properly. Any
person who is declared as successor and in whose favour Matmi is sanctioned by
competent authority under the statute is entitled to hold the posts of
Sajjadanashin as well as Mutawalli also."
26. The law of inheritance amongst
the Mohammedans is governed by their personal laws. If the properties are wakf
properties, the offices of Sajjadanashin and Mutawalli are to be filled up in
accordance with the law or the custom. If the properties are heritable, those
who are the `Quranic Heirs' would be entitled to hold the said posts.
Indisputably, 20 the law of primogeniture has no application amongst the
Mohammedans vis-`-vis their law of inheritance.
27. `Wakf' would mean taking out
something out of one's ownership and passing it on to God's ownership
dedicating its usufruct - without regard to indigence or affluence, perpetually
and with the intention of obtaining Divine pleasure - for persons and
individuals, or for institutions or mosques and graveyards, or for other
charitable purposes.
28. It is beyond any doubt or
dispute that a Mutawalli is the temporal head. He is the manager of the
property. Office of Sajjadanashin, however, is a spiritual office. It has to be
held by a wise person. He must be fit for holding the office.
29. The Rules, indisputably, are
statutory in nature. His Highness of Maharaj used to exercise both executive
and legislative policy. The Rules having been validated have a statutory force.
In Tilkayat Shri Govindlalji
Maharaj v. The State of Rajasthan and Ors. [AIR 1963 SC 1638], this Court
opined :
"In appreciating the effect
of this Firman, it is first necessary to decide whether the Firman is a law or
not. It is matter of common knowledge that at the relevant time the Maharana of
21 Udaipur was an absolute monarch in whom vested all the legislative, judicial
and executive powers of the State. In the case of an absolute Ruler like the
Maharana of Udaipur, it is difficult to make any distinction between an
executive order issued by him or a legislative command issued by him. Any order
issued by such a Ruler has the force of law and did govern the rights of the
parties affected thereby.
This position is covered by
decisions of this Court and it has not been disputed before us, vide Madhaorao
Phalke v. State of Madhya Bharat, 1961-1 SCR : (AIR 1961 SC 298).
Ameer-un-Nissa Begum. v. Mahboob
Begum AIR 1955 SC 352 and Director of Endowments, Government of Hyderabad v.
Akram Ali, (S) AIR 1956 SC
60."
30. As regards the Matmi Rules,
apart from having the statutory sanction under the Jaipur Matmi Rules
(Validation Act), 1961, it seems to have Presidential sanction. This had been
recognized by this Court in Thakore Sobhag Singh v. Thakur Jai Singh and Ors.
[AIR 1968 SC 1328].
But this Court did not decide the question
with regard to the effect of the said Rules.
31. "Matmi", however, in
terms of the Matmi Rules, as noticed hereinbefore, would mean mutation of the
name of the successor to a State grant on the death of the last holder. The
question is as to whether 22 Tajuddin (since deceased) and his predecessor and
successor-in-interest had in fact been appointed as Sajjadanashin or Mutawalli.
We may, however, notice a decision
of the Patna High Court in Shah Najihuddin Ahmad v. Amir Hasan Khan & Ors.
[AIR 1934 Patna 443], (which makes an interesting reading) wherein it was held
:
"The learned advocate points
out that succession to the office has not been strictly hereditary in the past
and that Mahomedan law is strongly against attaching any right of inheritance
to a public endowment or office.
The office of a Sajjadanashin
however stands on a special footing:
"He is not only a Muttawali
but also a spiritual preceptor, and in him is supposed to continue the
spiritual line (silsilal)."
This supposed continuity of the
spiritual tradition must obviously be taken into account and, speaking
generally, is much more likely to be secured by the selection of a properly
qualified descendant of the founder than of a stranger of the family. The same
consideration applies to the preference given by the lower court to
"nearness in propinquity" to the last holder. The observation of the
lower Court that under the Firmans, as well as according to the long
established usage prevailing in the Khanqah, it is clear that a stranger cannot
be appointed to the office has not been assailed;
but the learned advocate for the
respondents has laid stress on the wide power of the Court, in dealing with
public, religious or charitable trusts, to depart even from the intentions of
the founder on questions of management, which must be governed by circumstances
and varied 23 if necessary in the best interest of the institution. It appeared
during the arguments that what the plaintiffs really desire is that the
appointment should be thrown open to all Muslims without much regard to the
question whether they have any connexion with this institution. In our opinion
there is no warrant for doing so in the circumstances of this case.
It is at the same time clear that
the appointment should be open to a stranger if it be found that no suitable
descendant of Shah Kabir Darvesh is available, and that if this be added to the
scheme, it might possibly save a suit under S.92. Preference ought however to
be given to descendants of the founder and among them to those "nearest in
propinquity" to the last incumbent, provided that such persons are duly
qualified.
It has been contended on behalf of
the appellant that the learned Subordinate Judge has adopted an unnecessarily
high standard of Puritanism and education for the office of Sajjadanashin.
The decree mentions no standard;
but the learned Subordinate Judge was apparently (judging from his observations
regarding the fitness of Shah Malihuddin, inclined to hold that a properly
qualified Sajjadanashin must have a working knowledge of Arabic or Persian,
these being the languages in which are generally written books on Suffism, the
philosophy the traditions of which form the raison d'etre of a Darvesh's
Khanqah. There was in our opinion no error in this. Tottenham and Ameer Ali,
JJ., in 1893 observed that the first plaintiff in that suit was disqualified on
the ground among others that admittedly he had no knowledge of Arabic. As to
Puritanism of living, it is true that religions are in one sense matters of indifference
to the Sufi; but he does regard them as serving to lead to realities and
considers Islam as among those which are more 24 advantageous for this purpose
than others (see Hughes' Dictionary of Islam, 1885, sub nominee Sufi). The
institution with which we are dealing is moreover in the main a Sunni
institution, and there is no reason why the Sajjadanashin of such an
institution should be at liberty to give offence to the Sunni community by
attending nauch parties (and worse) of flouting prayers and refraining from
spiritual exercises as the late Sajjadanashin is found to have done."
32. It is also of some
significance to notice that in a book titled `Muslim Law as administered in
India & Pakistan' by Shri K.P. Saksena, it is stated as under:
"...A sajjadanashin maintains
unbroken the spiritual line from the original preceptor, by virtue of his
directions or by a valid custom.
When the previous sajjadanashins
were usually eldest sons, the law of primogeniture cannot be presumed to govern
the succession from this circumstance, as it is contrary to Muslim Law, and
specially as this office involves personal qualifications. The mere fact of
owning an ancestral tomb and earning one's livelihood by piri muridi and
offerings at the tomb, cannot make any one a sajjadanashin..."
In view of the decision of the
Patna High Court as also the comments made by Shri Saksena, an holder of office
of Sajjadanashin 25 must have special qualification. He has to be a man of
learning. He must be wise.
33. We have noticed hereinbefore,
the admission of the plaintiff in his deposition.
34. The jurisdiction of the Board
of Revenue being limited, no title could have conferred upon the plaintiff.
Title in or over a land will depend upon the statutory provisions. A title does
not remain in vacuum.
It has to be determined keeping in
view the law operating in the field, viz., religious law or statutory law or
customary law, etc.
Revenue authorities of the State
are concerned with revenue.
Mutation takes place only for
certain purposes. The statutory rules must be held to be operating in a limited
sense. The provisions of Rule 13 of the Matmi Rules laying down a rule of
primogeniture will have no application in relation to the offices of
Sajjadanashin and Mutawalli, which are officers of different nature. They are
stricto sensu not hereditary in nature. It is well-settled that an entry in the
revenue records is not a document of title. Revenue authorities cannot decide a
question of title.
26 Inheritance or succession to a
property is governed by statutory law. In heritance of an office may not be
governed by law of inheritance;
but, the office of Sajjadnashin is
not ordinary office. A person must possess the requisite qualifications to hold
the said office.
In Suraj Bhan and Others v.
Financial Commissioner and Others [(2007) 6 SCC 186], this Court held:
"...It is well settled that
an entry in revenue records does not confer title on a person whose name
appears in record-of-rights. It is settled law that entries in the revenue
records or jamabandi have only "fiscal purpose" i.e.
payment of land revenue, and no
ownership is conferred on the basis of such entries. So far as title to the
property is concerned, it can only be decided by a competent civil court (vide
Jattu Ram v. Hakam Singh)..."
[See also Narain Prasad Aggarwal
(D) By LRs. v. State of M.P. 2007 (8) SCALE 250]
35. Only because an observation
has been made by the Board of Revenue, the same by itself did not confer any
jurisdiction upon the civil court, if it was otherwise barred. If the suit was
barred under the principles of res judicata, Section 12 of the Code of Civil
Procedure bars filing of another suit. [See Dadu Dayalu Mahasabha, Jaipur
(Trust) v.
27 Mahant Ram Niwas and another,
Civil Appeal No. 3495 of 2008, decided on 12.05.2008]
36. The High Court might have been
correct had the plaintiff - respondent would have obtained title by reason of a
separate transaction.
The entry of the revenue records
did not give rise to a fresh cause of action so as to take away the effect of
principles of res judicata. [See Anwar Khan Mehboob Co. v. State of Madhya
Pradesh and Others (1966) 2 SCR 40]. If the order of the Board of Revenue is
taken to its logical conclusion, as has been contended by Mr. Mathur, the same
would be rendered wholly illegal and without jurisdiction. It would be a
nullity.
37. Submission of Mr. Mathur that
the respondents are estopped and precluded from questioning the jurisdiction of
the Board of Revenue is equally without any merit. If the Board of Revenue had
no jurisdiction to decide the question of title, its decision being without
jurisdiction would be a nullity. [See Chief Justice of Andhra Pradesh and
Another v. L.V.A.
Dikshitulu and Others - AIR 1979
SC 193, MD Army Welfare Housing Organisation v. Sumangal Services (P) Ltd.
(2004) 8 SCC 619 and Hasham Abbas Sayyad v. Usman Abbas Sayyad and Ors. (2007)
2 SCC 355] 28
38. A jurisdictional fact would
not attract the principles of estoppel as there can be no estoppel against
statute.
39. Respondents themselves claimed
their rights only under the Matmi Rules. The Matmi Rules do not recognize any
transfer of property. If they do not recognize any transfer of property, by
getting their names entered as a Mutawalli in terms of the Rules, they cannot
claim exclusive possession.
The genuineness or otherwise of
validity of either of the Wills, vis- `-vis, the nature of the grant as also
the nature of the properties in question must be determined by an appropriate
court of law. Whereas respondent No.1 claims his right, title and interest
under one Will purported to have been executed by Tajuddin; respondent Nos. 2
and 3 claimed their right by virtue of another Will. The inter se disputes
between the parties are said to be pending in some other proceedings.
That is how the suit must be held
to have abated. The recognition of right in favour of Tajuddin was personal in
nature. If he has died, name of another person as Mutawalli must be entered in
the register of revenue. We may, however, hasten to add that by saying so we
are not suggesting that the entry made in the revenue records is final in
nature.
29 What would be the effect
thereof is one question but the very fact that entire case of the respondent
based on Wills which is prohibited in terms of the Matmi Rules is another. So
long their right vis-`-vis the bequeathment by Tajuddin is not determined, no
decree for possession can be granted in their favour. It is furthermore evident
that although the learned District Judge, in his judgment dated 7.9.1953
purported to have proceeded on the basis that Tajuddin was not validly elected
or selected for technical reasons, the fact remains that the suit of the
plaintiff was dismissed. If a suit was dismissed, he could not have claimed his
right as Sajjadanashin or Mutawalli. It is true that in the said suit, the
right of the appellant as a validly elected Sajjadanashin and Mutawalli was not
determined. The learned Trial Judge stated in his judgment that there was a
valid declaration in favour of Faqruddin.
40. It may further be true that
the land in question were not Wakf lands but `Wakf Aulad'. Indisputably,
however, both Wakf land as also the land in question are under the management
of Mutawalli. He, apart from the Wakf land, holds the land in suit on behalf of
the beneficiaries.
The present appellants are also
beneficiaries of the Wakf. If the right to recover possession must vest in a
Mutawalli and if by reason of his status of `Matmi', Tajuddin did not become a
Mutawalli, which declaration in his favour must be held to have been legally
made by the High Court, the 30 respondents relying on or on the basis of the
purported Wills executed in their favour cannot claim independent right to
recover possession.
41. In K.P. Saksena's Muslim Law
as administered in India &
Pakistan, at page 572, it is
stated :
"A worshipper can enforce his
individual right in connection with a mosque, but he cannot sue for the
recovery of an unauthorized alienation of waqf property; the Mutawalli alone
can have the right to institute a suit for its recovery. A mutawalli can
maintain a suit for recovery of possession of the waqf property against a
trespasser, although it does not vest in him. A representative suit by two
worshippers to set aside an alienation by the Mutawalli is, however,
maintainable even without the sanction under Section 92 of the Civil Procedure
Code, or Section 14 of the Religious Endowments Act. The waqf property may,
like other trust properties, be recovered from third persons under
circumstances referred to in the Indian Trusts Act, Section 63. In case of an
unlawful alienation or a mortgage of the mosque property by its manager, any
person interested may seek remedy in a civil court and restore the property to
the trust, and the same is true also in cases where waqf property is auctioned
in execution of a decree not binding on the trust. Twelve years' limitation
will run from the confirmation of the auction sale. An order of the District
Judge appointing a person to perform the duties of the `mutawalli' of certain
properties during the minority of a ward would not operate as bar to a suit for
possession by a person claiming to be trustee."
31
42. The question came up for
consideration in Gnanasambanda Pandara Sannadhi v. Velu Pandaram & Anr.
[XXVII (1899-1900) Indian Appeals 69] wherein the judicial committee held as
under :
"Their Lordships are of
opinion that there is no distinction between the office and the property of the
endowment."
43. The said principle was applied
in a case of Debendra Nath Mitra Majumdar v. Sheik Safatulla [AIR 1927 Calcutta
130, at 136], stating :
"That the right of the
plaintiff to hold the properties of the wakf is a right appurtenant to his
office as the Mutwalli cannot be disputed :
Gnanasambandha Pandara Sannadhi v.
Velu Pandara [(1899) 23 Mad.271].
44. For the aforementioned
reasons, the impugned judgment cannot be sustained. It is set aside
accordingly. The appeal is allowed. However, in the facts and circumstances of
the case, there shall be no order as to costs.
...............................J.
[S.B. Sinha]
................................J.
[Lokeshwar Singh Panta] 32 New Delhi;
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