KUNJUMOHAMMED Vs. VENMANAD HAYATHUL ISLAM COMMITTEE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This matter relates to the Venmanad Muslim Mahallu Jama-ath, the Managing Committee of which is the Muthavally of that Wakf.

(3.) Five persons filed the suit from which this revision arises, seeking, among other reliefs, perpetual prohibitory injunction restraining defendants 2 and 3 from interfering with the affairs of the aforesaid Jama-ath and also for necessary directions to have an election conducted to the Committee of the Mahallu Jama-ath.