HUSSAIN BIBI Vs. NUR HUSSAIN SHAH

JUDGEMENT

(1.) This is an appeal from the judgment and Decree of the High Court of Judicature at Lahore dated April 16, 1924, reversing a judgment and decree of the District Judge dated January 6, 1923.

(2.) The appeal arises out of a suit brought by the plaintiffs under Section 14 of the Religious Endowments Act XX of 1863 in respect of a religious institution at Lahore known as the Takia Rasul Shahian.

(3.) Under that section "any person or persona interested in any mosque, temple or religious establishment or in the performance of the worship or the service thereof or the trust relating thereto may...sue...the trustee, manager or superintendent...for any misfeasance, broach of trust or neglect of duty...and the Civil Court may direct" specific performance, damages, etc., "and may also direct the removal of such trustee, manager, superintendent or member of the Committee."