ALI MAHOMED ADAMALLI Vs. EMPEROR

JUDGEMENT

(1.) THIS is an appeal by special leave from a judgment of the High Court of Bombay dated December 2, 1941, by which the appellant was fined Rs. 1,000 for contempt under the Contempt of Courts Act (XII of 1926) in failing to obey an order made by the Acting Chief Judge of the Court of Small Causes on September 4, 1939. The order had directed the appellant to furnish a statement of particulars of wakf property under Section 3 of the Mussalman Wakf Act, 1923 (IXLII of 1923), as amended by the Mussalman Wakf (Bombay Amendment) Act, 1935 (Bom. XVIII of 1935 ).

(2.) UNDER that section it is provided that every mutawalli shall furnish to the Court within the local limits of whose jurisdiction the property of which he is a mutawalli is situated a statement containing certain particulars.

(3.) SECTION 6b contains similar provision on failure of a mutawalli to furnish a statement of accounts under SECTION 5