S.V.CHERIYAKOYA Vs. S.V.P. POOKOYA

JUDGEMENT

(1.) Leave granted.

(2.) This case has got a chequered history. The lis which started in the year 1987 in the form of a Civil Suit O.S. No.5/1987 on the file of Munsif Court, Androth, still continues in one form or another.

(3.) After the completion of the earlier round of litigation, the present lis was started at the instance of the appellant, duly followed by the respondents. Before the Waqf Board, both the parties claimed their respective rights to Mutawalliship and Sheikhship. By an elaborate order the Waqf Board held in favour of the appellant declaring him as a Mutawalli.