ABDUL LATHEEF Vs. ABDULRAHIMAN

JUDGEMENT

(1.) "Can a mutawalli of a wakf voluntarily transfer/release his mutawalliship during his life time in favour of another person or committee formed from among the members of the congregation without any express power conferred on him to do so

(2.) Relevant facts in short: Defendants' 1,2 and 4 in O.S. No. 30 of 2012 before the Wakf Tribunal, Kozhikode (in short, "the Tribunal") are the revision petitioners. Plaintiff and defendants 3 and 5 are the respondents. 1st respondent/plaintiff claimed that he is the mutawalli of Puzhakkara Kammadath Juma Masjid (in short, "the Mosque"). Admittedly it is an ancient Mosque. 1st respondent/plaintiff contended that the plaint schedule property was dedicated as wakf in ancient times by members of Puzhakkara Tarwad who followed Mappila Marumakkathayam. From the time of construction of the Mosque, it was being managed by the eldest male member of the Tarwad as hereditary mutawalli. While so, a partition deed was entered into between the members of the said Tarwad and Cheenamadathu Tarwad in the year 1945. That is Ext. A1. It is written in Kannada. True translation of Ext. A1 is Ext. A2. Item No. F1 in Ext. A1 is the plaint schedule property. The income from properties described in schedules F2 to 5 is earmarked for paying salary to Mukri attached to the Mosque and other expenses. 1st respondent/plaintiff is executant No. 3 in the partition deed. He contended that he has been described as mutawalli of the Mosque in Ext. A1 itself. Ext. A1 deed provides that after death of the plaintiff, the mutawalliship to the Mosque shall be devolved on the senior most male member of Puzhakkara Tarwad from time to time.

(3.) Plaint schedule wakf has been registered with the Wakf Board (in short, "the Board"). Register kept by the Board show that the rule of succession to the office of mutawalli is hereditary. 1st respondent/plaintiff is functioning as mutawalli ever since Ext. A1. He is residing 100 kms. away from the plaint schedule property. He felt it desirable, therefore, to have a committee consisting of persons of his choice and also members of Puzhakkara Tarwad for administering the wakf as per his instructions. Ultimately a committee was put in place to assist the plaintiff in administration of the Mosque. This practice was followed for decades. While so, K.P. Kunhabdulla and some of his henchmen began to create hindrance and tried to interfere in the administration of the wakf by the 1st respondent/plaintiff as mutawalli. Hence he was constrained to file a suit for injunction as O.S. No. 194 of 1979 before the Munsiff s Court, Hosdurg. Defendants in that suit raised a contention that they constituted a committee and that committee was in administration of the Mosque. Later, the defendants abandoned their claims and, as requested by them, the suit was not prosecuted. Plaintiff always assumed the position as the president of the committee, constituted to help him. In the present committee also, 1st respondent/plaintiff is the president and he remains to be the mutawalli of the Mosque. On 15.07.2012 a meeting was held at the aegis of the 1st respondent/plaintiff to reconstitute the committee. Defendants 1 to 4 tried to disrupt the meeting and started holding out threats that they would not allow the plaintiff to administer the wakf. Hence the suit for injunction is filed.