DUA - (1.) THE State of Mysore appeals to this Court with a certificate under Article 13, (1) (a) of the Constitution from the judgment and decree of the High Court of Mysore dated 3/11/1966. THE respondents in this Court are Jodidars (or inamdars) of Janadada Obenahalli village (a personal inam village) in the District of Kolar in Mysore State. In the controversy in this Court we are mainly concerned with the provisions of the Mysore ( Personal and Miscellaneous ) Inams Abolition Act, 1954 (Mysore Act 1 of 1955 ). We may, therefore, at the outset notice the broad features of the reles made therefore under. This Act was enacted with the object of providing for the abolition of personal inams and certain miscellaneous inams in the State of Mysore except in Bellary District. This Act received the assent of the President of India on 15/03/1955 and it was first published in the Mysore Gazette on 15/03/1955 and it was first published in the Mysore Gazette on 19/03/1955. Sections 1,2,27,38 and 40 came into force immediately and the rest of the Act was to "come into force in all minor inams in unlamented villages on such date as the government may by notification appoint and in any Inam village on such date as the Government may, by notification specify in respect of such Inam village": vide Section 1(4). By virtue of Section 2 (1) (b) the date of vesting in relation to an inam means the date appointed by notification issued under Section 1 (4) to be the date on which the provisions of the Act (other than Sections 1,2,27,38 and 40 ) are to come into force in such inam. Section 2 (1) (e) defines "Inam" to include an inam village and a minor inam. It is not disputed that in respect of the village Janadada Obenahalli the requisite notification dated 13/01/1959 was duly published and the date of vesting in the State as specified there in was 1/02/1959. Consequences from vesting of an inam in the State are contained in Section 3 of the Act . But we are not concerned with all the details contained in this section. It is sufficient for our purposes to point out that, broadly speaking, under Clause (b) of sub-section (1) of this Section all rights, title and interest vesting in the inamdar cease and become absolutely vested in the State of Mysore free from all encumbrances under Clause (e) the Inamdar ceases to have any interest in the inam other that the interest expressly saved by or under the provisions of this Act, and under Clause (h) the Inamdar and any other person whose rights have vested in the State3 of Mysore under Clause (b) are to be entitled only to compensation from the Government as provided in this Act. Compensation payable in respect of an inam is required to be determined in accordance with the provisions of Chapter III of the Act and by reason of Section 16 it is to be determined for the inam as a whole and not separately for each of the interests therein. THE amount of compensation payable in repeat of an inam is provided by Section 17. THE present case is admittedly governed by Clause (v) of sub-section (1). We therefore, need not concern ourselves with the other clauses. Clause (v) provides: "17. Amount of compensation payable :- (1) Save as otherwise provided in Section 26, the total compensation payable in respect of any inam shall be the aggregate of the sums specified below :- ............ (v) a sum equal to ten times the average net annual income derived by the inamdar during a period of five years immediately proceeding the date of vesting ... ." At this stage it would be relevant to point out that under Rule 8(2) of the Rules framed by the Government of Mysore under Section 38 of the Act where the particulars necessary to compute the average net income under Clause (v) of sub-section (1) if Section 17 are not available shall be the average net annual income where the particulars are not available, or where the particulars appear in material respect to be incorrect, the computation of the average net annual income under Clause (v) of sub-section (1) of Section 17 is required to be made after local enquiry and on the basis of the annual income derived from similar lands situated in the same locality. Section 18 provides for the mode off payment of compensation. It reads: "18. Payment of compensation : (1) THE compensation shall be due as from the date of vesting and shall carry interest at the rate of two and three- fourths percent per annum from the date of vesting the date of payment. (2) THE compensation payable under this Act may, in accordance with rules made in this behalf, be paid in one or more of the following modes, namely: (i) in cash in full or in annual instalments not exceeding ten; (ii) in bonds either negotiable or not negotiable carring interest at the rate specified in sub-section (1) and of guaranteed face value maturing within a specified period not exceeding ten years." THE Deputy Commissioner is required by Section 19 to determine in accordance with the provisions of the Act the total compensation payable in respect of the inam. Section 22 enioins the Deputy Commissioner, soon after the date of vesting, to publish copies of the notification under Section 1 (4) of the Act at a convenient place in or in the vicinity of, the inam and to cause public notice to be given, requiring the claim of all persons interested in the compensation or in any portion thereof including the inamdar, the members of his family claiming any such portion and certain categories of creditors, to be made to him. Such notice is also required to be published in the Mysore Gazette. THE Deputy Commissioner, after giving notice to all claimants and also to other persons whom he considers to be interested is to enquire under Section 22 into the validity of the claims and determine the persons entitled to compensation and the amount to which each of them is entitled. THE decision of the Deputy Commissioner under Section 22 is appealable under Section 30 to the Special Tribunal constituted under Section 27. THE decision of the Tribunal is appealable to the High Court and the High Court is empowered on appeal to make such order as it thinks fit. This is the scheme of the Act which governs the present controversy.
(2.) WE now turn to the facts of this case. The Special Deputy Commissioner for Inam Abolition. Kolar Circle, determined the compensation under Section 20 of the Act read with Rule 20, sub-rule (1) on 28/10/1963 describing the denomination as draft proposal compensation. The Special Tehsildar had been directed to inspect the village and enquire from the people the income from the inam. WE are informed that the result at his enquiry was embodied in what is described as Mahazar. This draft compensation roll was served on the inamdars in November, 1963 and objections were preferred in December. 1963 by P. T. Muniswamy Gowda on behalf of himself and his brother (respondents in this Court) against the draft data of compensation. Thereafter the inamdars made statements of their claim to compensation which were recorded under Section 23/01/1964. The Special Deputy Commissioner by his award dated 13/01/1964 determined the income which was lower than the Mahazar estimate and also than that contained in the draft of the Special Tahsildar. The following table would give us the picture of the itemwise claim made by the inamdars, the Mahazar estimate, the proposal of the Special Tahsildar and the amount finally determined by the Special Deputy Commissioner: JUDGEMENT_553_4_1972Html1.htm The inamdars, feeling dissatisfied with the final award, preferred an appeal to the High Court. The High Court came to the conduction that there was no cogent ground for reducing the amount claimed by the inamdars and by the impugned judgment enhanced the compensation from Rs. 31,400.00 to Rs. 1,25,000.00. It may be recalled that under Section 17 (1) (v) the compensation to be awarded is to be equal to ten times the average net annual income determined according to the provisions of the Act. In this appeal the only serious criticism which had been pressed by Shri Dholakia, the learned counsel for the appellant against the judgment of the High Court was that the High Court had not taken into consideration the Mahazar report. This submission appears to be misconceived. The High Court was fully alive to the Mahazar report as is clear from the following observation in its judgment: "The Deputy Commissioner actually visited the village for a local enquiry in addition to furnishing himself with information in the shape of Mahazars prepared in the locality as well as a report by the local Tahsildar. He found that the quarry was a huge one and was being worked in four or five places even during his visit. He was also quite satisfied about the fact that the jodidars were deriving a reasonably substantial income from the other items like fuel, jalli tamarind trees and grazing ground."
(3.) THE counsel then faintly contended that the various vouchers referred to by the High Court in support of the annual income of the inamdars were not proved according to the law of evidence and, therefore, the judgment must be held to be vitiated on account of an error of law. This contention is equally devoid of merit. Not only was this contention not raised in the High Court, there being no reference to it in the judgment under appeal, there is also ample a proof of the vouchers on the record. We find from the record that P. T. Muniswamy Gowda, the objecting inamdar, had actually appeared before the Deputy Commissioner, himself on 10/01/1964 and stated on oath as follows:- "THE compensation now awarded to our village is very low. THE average annual income of this village was Rs. 12,520.00, in this behalf we have produced vouchers at the time of on enquiry by the Tahsildar." He deposed that the compensation actually awarded was only 1/4 th of their claim and this according to the inamdar was unjust. We further find that P. T. Muniswami Gowda had also appeared and made a statement on oath on 11/03/1963 before the special Tahsildar when that officer held the enquiry for preparing the Mahazar statement. In those proceedings all the vouchers on which reliance was placed in support of their claim in respect of the income from the inam were actually produced. Now, the enquiry under this Act does not seem to us to be governed by the provisions of the Indian Evidence Act which apply to judicial proceedings in or before a Court. The Special Deputy Commissioner or the Special Tahsildar holding enquiries under the Inam Abolitian Act can by no means be described judicial proceedings in or before a Court and indeed Shri Dholakia rightly did not contend to the contrary. Now, if the technical provisions of the mode of proof as provided by the Indian Evidence Act are inapplicable then the criticism levelled by the appellant cannot possibly have any merit. Needless to add that no objection to the made of proof of the vouchers was ever before raised in these proceedings. This contention must, therefore, be repelled.;