MUNEERUL ISIAM SANGHAM Vs. VALIYA PEEDIKAKKAL KUNHAMU

JUDGEMENT

(1.) The question that has come up for consideration in this case is whether lack of registration of defendant Society with the Wakf Board could be set up as a bar in a suit filed for enforcement of right against the wakf

(2.) Plaintiffs instituted the suit for permanent prohibitory injunction against the defendant Society. Defendant Society raised a preliminary objection that the suit is not maintainable since the plaintiffs failed to produce certificate of registration of the defendant Society with the Wakf Board. The Court below raised the following issue: