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Judgment
The dispute in this Second Appeal is regarding the right to a tope site. The tope was, in the words of the plaint, "transferred from charitable inams by Government and assessed to jirayati" or shortly "resumed", patta being granted to first defendant. The lower Appellate Court gave plaintiff a decree for a half share of the land on partition on the ground that she represented the interest of one of the two trustees of the tope before its resumption, defendant representing the other. The lower appellate court applied Gunnaiyan v. Kamakchi Ayyar ILR (1803) Mad. 339 and Pingala Lakshmipathi v. Bommireddipalli Chalamayya ILR (1907) Mad. 434 dealing with, the case on principles applicable to cases of enfanchisement of personal or service inams.
Those principles in our opinion afford no guidance in cases of resumption of charitable inams. In cases of enfranchisement there is a change, not in the ownership of the land, but in the tenure on which it is held. In cases of resumption the land previously the property of the trust becomes the property of the person, to whom Government grants it, subject of course to the obligations ordinarily attached to ryotwari tenure. It has not been shown and we do not think that Government is bound to grant land, which it has resumed, to the former trustee or to any particular person; on the other hand the matter is in its discretion and, if its grantee happens to be a former trustee, it is not to be assumed that the re-grant was made to him on that account or that any other person can claim to participate in the grant on the ground that he also shared in the original trustee''s rights.
Taking this view, we allow this second appeal and dismiss the suit with costs throughout.