MAHOMED GHOUSE SIDDIKH Vs. SHEIK MOIDEEN SIDDIKH ALIAS PAPA

JUDGEMENT

(1.) This appeal arises out of a suit in which the plaintiff claimed to be mutawalli of the lands which admittedly formed part of waqf lands prior to Exhibit I, dated 27th May 1867, and which were then admittedly attached to a mosque. The lands referred to in the plaint formed a portion of those lands and are now in the possession of defendants Nos. 4 and 5. The issues raised in the suit, so far as at present material, are as follows:

(2.) (1)"Whether the plaintiff is the present mutawalli of the plaint-mentioned Masjid and as such entitled to the possession of the suit lands;

(3.) (2) whether the defendants Nos. 4 and 5 are entitled to hold and enjoy the lands as managers of the plaint mentioned Masjid;