BAIJNATH Vs. MOHAMMAD ISMAIL

JUDGEMENT

(1.) We have heard Counsel on both sides in this appeal and have some to the conclusion that the judgment of the lower Appellate Court is wrong and matt be set aside and the decree of the Court of first instance restored.

(2.) The suit was a suit in ejectment brought by two plaintiffs, Baijnath and L. Bankey Lal.

(3.) It appears that there is in Agra a body known as the Islamia Committee which is entrusted with the duty of looking after the Jama Masjid.