THATTAMALA MUSLIM JAMA-ATH, THATTAMALA Vs. ABOOBECKER

JUDGEMENT

(1.) The revision is preferred against an order of temporary mandatory injunction granted under Order 39 Rule 1 of CPC. The order was passed by the Wakf Tribunal, Kollam in I.A.No.150/2017 in O.S.12/2017.

(2.) Parties are referred to in this order as they are shown in the memorandum put in to seek review.

(3.) Facts are these : The marriage of the son of the 1 st respondent is proposed to be conducted on 16.4.2017. The 1st respondent approached the petitioners for a document which the parties call 'reply letter'. It seems it is a certificate of no objection or a consent letter to be issued by the jama-ath of the bridegroom to the jama-ath of the bride. The petitioners refused to issue the document on the ground that Rs.14,200/- was due to the jama-ath from the 1st respondent.