PATTAKAL CHERIYAKOYA Vs. ALIYATHAMMUDA BEETHATHEBIYYAPPURA MUTHUKOYA

JUDGEMENT

(1.) The plaintiff in OS No. 1/1998 on the file of the Wakf Tribunal, Lakshadweep, Kavaratti is the revision petitioner in CRP No. 460/2006. CRP No. 462/2006 is also filed by the plaintiffs in OS 1/1998 who are defendants 1 to 3 in OS 1/2001. Both the suits were jointly tried and disposed of by a common judgment dated 20/05/2006 of the Wakf Tribunal. By the impugned judgment the Tribunal was pleased to dismiss OS 1/1998 and decreed OS 1/2001. Hence the revision petitions.

(2.) OS 1/1998 was filed praying for a decree declaring and holding that the office of muthawalli of the plaint schedule mosque is vested with the Pattakal family, that the 1st plaintiff is duly chosen to be the muthawalli of the mosque and for consequential perpetual prohibitory injunction restraining the defendants from interfering with those rights of the members of the Pattakal tharawad.

(3.) Defendants Nos. 7 to 10 in OS 1/1998 and another filed OS 1/2001 for a declaration that none of the defendants has got any special right to hold the post of muthawalli or Khazi and the mosque belongs to the entire members of the 'Mahal' and also for framing a scheme for election of a committee.