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Savla Bin Tukaram Mali and Others Vs Santya and Valad Parshya Mahar and Others

Date of Decision: Aug. 1, 1918

Acts Referred: Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)#Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23

Citation: (1919) ILR (Bom) 277

Hon'ble Judges: Heaton, J; Hayward, J

Bench: Division Bench

Translate: English | हिन्दी | தமிழ் | తెలుగు | ಕನ್ನಡ | मराठी

Judgement

Hayward, J.@mdashThe plaintiffs are villagers seeking an injunction to prevent the skins of their dead animals being taken by the defendants who

are village Mahars claiming the right as Watandars.

2. The issues raised were: Whether defendants had the right, whether they were Watandar Mahars, and whether the suit was cognisable by the

Civil Courts. The two former issues were not decided as it was held that the suit was barred by Section 18 of the Vatan Act, 1874, and Section

4(a) of the Eevenue Jurisdiction Act, 1876.

3. It seems to me the suit must be remanded for trial on the merits. The skins would prima facie belong to the illagers who owned the dead animals

as pointed out in the case of Yellapa Bhimapa v. Mankia (1871) 8 BOM H.C.R. 27, and the villagers would prima faciebe entitled to theinjunction

sought against the Mahars. This might, however, be rebutted by showing a certain, continuous, immemorial and reasonable custom in favour of the

Mahars as would appear from paras. 423 to 439 of Volume X of Halsbury''s Laws of England. But if the right should be, as here pleaded,

attached to an hereditary office vested in the Mahars, then the definition of its nature and extent would devolve exclusively on the Collector by

Section 18 of the Vatan Act, 1874, read with the third paragraph of Clause (a) of Section 4 of the Bombay Revenue Jurisdiction Act, 1876. It

seems to me, therefore, that the villagers would be entitled to their injunction unless the Mahars should succeed in showing that there is an

hereditary office, that is to say, an office held hereditarily for the performance of duties connected With the administration within the meaning of the

fourth paragraph and that they arc Vatandars of that Vatan within the meaning of the sixth and seventh paragraphs of Section 4 of the Vatan Act,

1874. If that should be established the parties would have to be referred for the settlement of their disputes to the Collector u/s 18 of the Vatan

Act, 1874. It seems to me that the question whether there is a Mahar Watan is within the jurisdiction of the Civil Courts. Provision has been made

for the creation of new Vatans and for the commutation of service and management of old Watans but no provision has been made for enquiry into

the existence of old Vatans by the Vatan Act, 1874. Nor would such enquiry appear to be barred by anything in the Revenue Jurisdiction Act,

1876. It has been recently held on a parity of reasoning in the case of Raoji Fakira v. Dagdu (1916) 41 Bom. 23 that the question who are

Watandars f a Mahar Watan is likewise within the jurisdiction of the Civil Courts. It seems to me, therefore, that the suit must be remanded for

these two matters to be determined and for disposal in the light of the above remarks under Order XLI, Rule 23, Civil Procedure Code. Costs to

be costs in the cause.

Heaton, J.

4. I concur.