ANJUMAN E ISLAMIA Vs. SAKEENABI

JUDGEMENT

(1.) This is a plaintiff's revision against the order dt. 16-7-81 passed by the Munsiff, Kollegal, in O.S.3/76 dismissing I.A.8. filed by the plaintiff.

(2.) The plaintiff filed the suit for a declaration that the property in question is a public Ashoorkhana dedicated to the public and that Mohammed Abdulla Saheb was the Mujawar till his death and also for possession of the property.

(3.) The defendants contended that it was not a wakf property at all.