(1.) Plaintiff in a suit for declaration and consequential injunction, dissatisfied with the remand order passed by the lower appellate court, has approached this Court with this appeal. Plaintiff succeeded in the trial court against which the defendants preferred an appeal before the lower appellate court. The lower appellate judge, stating so many unconvincing reasons, remanded the case to the trial court with the following directions :
(2.) Brief facts are as follows :
(3.) The defendants filed a written statement contending that the plaintiff has been expelled from the membership of the Jama-ath for valid reasons. According to them, no proper explanation was given by the plaintiff, despite calling for the same. The plaintiff had even published a defamatory notice. It is also contended that the Jama-ath has been registered with the Wakf Board and it functions under the guidelines issued by the Wakf board from time to time.