REGENT COMPUTRONICS PVT. LTD.

FAQIR MOHAMMAD Appellant

V/S

MT. ABDA KHATOON Respondents

Referred Judgements :-

GROVE GREDY [REFERRED TO]
MOHAMMAD YUSUF V. AZIMUDDIN [REFERRED TO]
CHICHESTER DIOCESAN FUND AND BOARD OF FINANCE V. SIMPSON [REFERRED TO]
ABDUL SATTAR V. ABDUL HAMID [REFERRED TO]
RADHEY SHIAM V. RADHEY LAL [REFERRED TO]
WILLIAM'S TRUSTS V. INLAND COMMRS. [REFERRED TO]
ABUL KARIM V. RAHIMABAI [REFERRED TO]
AHMADI BEGUM V. BADRUN-NISSAN [REFERRED TO]
MAHOMED ALI V. LAKHMI CHAND [REFERRED TO]
RAHMANUL HASAN V. ZAHURUL HASAN [REFERRED TO]
RAMZAN V. RAHMANI [REFERRED TO]
ISMAIL HAJI V. UMAR ABDULLA [REFERRED TO]
MAHOMED ALI V. LAKHMI CHAND [REFERRED TO]
PUNJAB AND SIND BANK LTD. V.ANJUMAN HIMAYAT ISLAM [REFERRED TO]
MOHAMMAD AFZAL V. DIN. MOHAMMAD [REFERRED TO]
SHADI RAM V. BAM KISHAN [REFERRED TO]
BELI RAM VS. CHAUDRI MOHAMMAD AFZAL [REFERRED TO]
NAWAB SYED MAHAMMAD HASHIM ALI KHAN VS. IFFAT ARA HAMIDI BEGUM [REFERRED TO]
MT RUQIA BEGAM VS. LSURAJ MAL [REFERRED TO]

JUDGEMENT

(1.) This case raises a question of the validity of a deed of wakf dated 19 12 1932, executed by one Wali Mohammad. Under that deed he appointed his daughter, Sm. Abida Khatoon, as mutwalli. She filed a suit for declaration that she was the managing mutwalli of a portion of the property described in the plaint and that the defendants had no right to interfere with her management she claimed possession, in case it was found that defendant 1 or the other defendants were in possession, and also prayed for mesne profits and costs.

(2.) The suit was resisted by the defendant-appellant, step-brother of the plaintiff, on various grounds, but the main ground which was urged before us was that the wakf was invalid.

(3.) Various reasons were given for the invalidity but the learned Judge held in favour of the plaintiff and decreed her suit.

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FAQIR MOHAMMAD Vs. ABDA KHATOON

Referred Judgements :-

JUDGEMENT

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