ANGARA MOSQUE Vs. SREENIVASA RICE MILL

JUDGEMENT

(1.) The appeal is filed against the judgment and decree dtd. 23/3/1990 in O.S.No.56 of 1982 passed by the learned Subordinate Judge, Ramachandrapuram, East Godavari District. The suit was filed by the plaintiff Angara Mosque, represented by its Mutavalli Md. Madina Khan, against the defendants 1 to 12 for declaration that the plaint schedule property as a Wakf property and inalienable under law and for possession of the same after evicting the defendants therefrom and for costs of the suit.

(2.) The case of the plaintiff as narrated in the plaint, in brief, is as follows:

(3.) Brief averments in the written statement filed by the 1st defendant, which was adopted by the other defendants by filing memos, are as follows: