K. MOOSA HAJJ'S WIDOW SMT. KANNDIYIL AYISSU AND ORS. versus EXECUTIVE OFFICER, SREE LAKSHMI NARASIMHA TEMPLE

Citation: [1996] SUPP. 2 S.C.R. 243 · Decided: 01-05-1996 · Supreme Court of India · Bench: K. RAMASWAMY, SUJATA V. MANOHAR · Disposal: Dismissed

Judgment (excerpt)

K. MOOSA HAJJ'S WIDOW SMT. KANNDIYIL A YISSU AND ORS. A 
v. 
EXECUTIVE OFFICER, SREE LAKSHMI NARASIMHA TEMPLE 
MAY 1, 1996 
[K. RAMASWAMY AND SUJATA V. MANOHAR, JJ.] 
B 
Temple land; : 
Unauthorised possession over temple lands-Suit for ejectment-Con-
struction of residential premises on temple lands under 011 agreement with 
C 
Devaswam-Appellants extending their possession with the alleged pemiission 
of Executive officer of the Temple-High Court holding that appellants' claim 
cannot a1end beyond what was granted under 01iginal agreement---Pennis-
sion granted by Executive Officer does not confer any title-Directions given 
to civil court to appoint a Commissioner to identify the land covered under 
original agreement and demarcate the same and rest of the land should be D 
taken possession of-Held, decree of High Court does not warrant inteiference 
except for exclusion from it of lands covered by the purchase ce1tificate. 
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 8402 of 
1995. 
From the Judgment and Order dated 20.3.95 of the Kerala High 
Court in S.A. No. 995 of 1989. 
K. Sukumaran and K.M.K. Nair for the Appellants. 
T.L.V. Iyer, Y.P. Dhingra, Baldev Satija and S.S. Khanduja for the 
Respondents. 
The following Order Of the Court was delivered : 
E 
F 
This appeal by special leave arises from the judgment of the Kerala G 
High Court dated March 20, 1995 made in S.A. No. 995/89. The admitted 
position is that the appellants' predecessor one Mr. Vellu had entered into 
an agreement \Vith the respondent Devaswam for construction of residen-
tial premises on an extent of 3-1/2 cents of land under Ex. A-1 dated 
November 25, 1921. The extent is of 5 x 7 six ft. Koles with a boundary H 
243 
244 
SUPREME COURT REPORTS [1996] SUPP. 2 S.C.R. 
A specified thereunder. The building constructed on this land has Municipal 
No. 177. Th·reafter it would appear that the appellant had extended their 
possession to 10-3/10 cents and 13-1/5 cents at different times. The respon-
dent has filed the suit for eviction of <he appellants and possession thereof. 
The trial Court and the appellate Court have dismissed the suit and the 
B appeal. But in the second appeal, the High Court declared that the 
permission granted by the Executive officer, Ex.B-8 does not confer any 
title. The appellants claim cannot extend beyond what has been granted to 
her predecessor in interest, Ex. A-1. Accordingly, it directed the trial Court 
to appoint a Commissioner to identify the land coyered under ExA-1, 
C 
demarcate the same and that rest of the land should be taken possession 
of. 
It is contended by Shri Sukumaran, counsel for the appellant that the 
High Court has committed error in directing to take possession of 10-3/10 
D cents since the appellants had purchased it under the Land Reforms Act 
and, therefore, the decree to that extent is not correct in law. When we 
asked Mr. TLV Iyer, the counsel for the respondent, he stated that they 
have specifically excluded to the above extent and would pursue the 
remedy as provided under the Land Reforms Act. In that view, it is not 
E 
necessary to go into the question as to the extent of 10-3/10 cents of the 
land. The respondents are, therefore, entitled to recover the balance area 
admeasuring 13-1/5 cents. 
It is then contended that the trial Court and the appellant Court after 
F 
due consideration of evidence found that the house was existing in the land. 
The boundary prevails over the extent and that, therefore, the appellants 
cannot be ejected from the land on which the house was erected. We find 
no force in the contention. When we pointedly asked lhe counsel to point 
out the source for the right, the appellant fell upon ex.B-8, rent receipt, as 
G source of title. The appellant does not get any legal title based on it since 
Ex.B-8 is only a rent receipt which does not confer any title. There is no 
other document evidencing the title of the land on which the building came 
to be constructed in excess of 3-1/2 cents and the purchase certificate which 
covers 10-3/10 cents. The appellants cannot have any right more than what 
H was conferred under ExA-1 which specifically mentions 3-1/2 cents and 
K. MOOSA HAn·s WIDOW SMT. KANNDIYIL A YISSU '· EXECUTIVE OFFICER 
245 
the purchase certificate which covers 10-3/10 cents including 3-1/2 cents. A 
Under those circumstances, the decree of the High Court docs not warrant 
interference, except for the exclusion of total area of 10-3/

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