P. NAZEER Vs. SALAFI TRUST

JUDGEMENT

(1.) Aggrieved by a common Judgment delivered by the High Court of Kerala in two Civil Revision Petitions filed under the proviso to subsec. (9) of Sec. 83 of the Waqf Act, 1995, reversing the judgment of the Waqf Tribunal and decreeing the suit of the respondents in entirety, but dismissing their own suit, the appellants have come up with the above civil appeals.

(2.) We have heard Shri R. Basant, learned senior counsel appearing for the appellants and Shri V. Giri, learned senior counsel appearing for the private contesting respondents.

(3.) The sole appellant in one of the above appeals by name Shri P. Nazeer was the defendant in a suit O.S No. 10 of 2004 filed by the respondents 1 and 2 herein, on the file of Waqf Tribunal, Kollam. The three appellants in the other civil appeal were the plaintiffs in O.S No. 9 of 2004 filed on the file of very same Waqf Tribunal, Kollam. Since the appeals on hand arose out of cross-suits between the same parties and also since the subject matter of the dispute relates to the right to management and administration of a mosque and its properties, it will be easy to appreciate the facts, if presented in a tabular column: