MEER SHAH NOOR Vs. MOHAMMAD SALEEM BAIG

JUDGEMENT

(1.) The cause of action for filing the suit dates back to the year 1913. Masjid known as Jama Masjid Waqf/Jamia Mosque, Canal Road, Vijayawada is the subject matter of the subject suit proceedings.

(2.) It is stated that one Md. Abdul Hakeem and another filed O.S.No.113 of 1913 before the Principal Sub Judge, Bezwada, seeking following reliefs:

(3.) The facts leading to the filing of the suit, culled out from the record are that way back in the 17th century, one Shah Musafir Sahib acquired properties at Vijayawada. He constructed a mosque on the part of it and endowed the remaining property for the benefit of the mosque. After two centuries, Mr. Abdul Hakim Sahib & others filed suit in 1913, in O.S.No.113 of 1913, before the Sub-court, Bezwada, under Ss. 92 and 93 of C.P.C., to frame a scheme for better administration of the mosque properties. And they sought for appointment as trustees. The Court framed the scheme vide proceedings dtd. 30/9/1915. The gist of the scheme is as follows: