REGENT COMPUTRONICS PVT. LTD.

Moideen Pillai Appellant

V/S

T. K. Kader Rowther Respondents

Referred Judgements :-

DARYAO HURMAT S O SATWA MAHENDRA LAL JAINI ROOP CHAND BRUHAN KUMAR SADASHIV RAMCHANDRA DALVI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHAILAL BHAI:BHIKABHAI:CHHAGANBHAI:GOVINDBHAI:RATILAL:BHIKABHAI:SHIVABHAI:RAICHANDBHAI:HAZARILAL:MAGANBHAI:SANABHAI:MANSUKHLAL:KASTURCHAND:VENIBHAI:KALIDAS:CHHOTABHAI DEAD AFTER HIM DHAI BEN:AMARCHAND:BHAILAL BHAI:KHODABHAI A [REFERRED TO]
STATE OF PUNJAB BUA DAS KAUSHAL VS. BUA DAS KAUSHAL:THE STATE OF PUNJAB [REFERRED TO]
MATTULAL VS. RADHE LAL [REFERRED TO]
WORKMEN OF COCHIN PORT TRUST VS. BOARD OF TRUSTEES OF THE COCHIN PORT TRUST [REFERRED TO]
PUJARI BAI VS. MADAN GOPAL [REFERRED TO]
ISABELLAJOHNSON VS. M A SUSAI [REFERRED TO]
KERALA WAKF BOARD VS. ALAM ABOOBACKER SAIT [REFERRED TO]
THAMBI VS. MATHEW [REFERRED TO]

JUDGEMENT

(1.) Plaintiffs are the appellants. Suit was one for setting aside Ext. A-l order of the 5th defendant and for other reliefs.

(2.) The facts can be summarised as follows:

(3.) Defendants 1 to 4 contended that the suit is not maintainable, that the Puthiripadam Mosque came into existence beyond living memory. Plaint property belongs to the muslim inhabitants of four villages of Cannanore Pattola, Kannambra, Puthukode and Manhapra. The Puthiripadam mosque is situated in Cannanore Pattola. According to the said defendants mosque and the property had never been in the exclusive possession or management of Puthukode mosque, and that suit is not maintainable.

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MOIDEEN PILLAI Vs. T. K. KADER ROWTHER

Referred Judgements :-

JUDGEMENT

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