SAIYAD ALI Vs. ALI JAN

JUDGEMENT

(1.) The facts connected with this appeal are shortly as follows: In the year 1856, one Musammat Bikani Bibi made a deed of waqf of certain property for the purpose of meeting the expenses of a certain mosque and imambara. The deed provided that she had appointed one Syed Himayat Ali, son in-law of her husband s eldest brother, to be the nazir and mutwalli and that after him the fittest and ablest in the family, who should be a follower of the Shia sect, and a good and religious man, should be appointed, generation after generation, as nazir and mutwalli of the waqf. In the course of time, the office of mutwalli was held by the plaintiff s father. During his incumbency a suit was instituted before the District Judge of Jaunpur alleging that he had been guilty of breaches of trust and seeking to remove him from being mutwalli. That suit was instituted under the provisions of Section 539 of the Code of Civil Procedure of 1882, which was then in force. The result of the suit was that the learned District Judge removed the plaintiff s father from the office of trustee and appointed the defendant, Syed Ali Jan Bahadur, mutwalli in his place. An appeal was taken to this Court against the decree of the District Judge but pending the hearing, the plaintiff s father died. At the instance of the present plaintiff, he was brought on to the record as the representative of his father, the appellant, but when the case came on for hearing, it was dismissed, the appellant s Counsel stating that he was unable for certain reasons to press the appeal.

(2.) The present suit has now been instituted claiming various reliefs bat there can be no question that in substance the plaintiff asks that the present mutwalli should be removed and that he should be appointed mutwalli in his place, and that he should have a declaration that he was entitled to hold the trust property as mutwalli. The plaintiff claims that he fulfills the various conditions mentioned by the maker of the waqf as essential qualifications of the mutwalli.

(3.) The Court below has dismissed the suit upon the ground that the suit is not maintainable. It was contended amongst other things that the trust was not a trust for a public purpose of a charitable or religious nature within the meaning of Section 92, In our opinion, having regard to the terms of the waqf and its description as given in the plaint itself, it is impossible to hold that the present trust was not trust created for public purposes of a charitable and religious nature, and we do not consider it necessary to say anything further upon this point.