KADER BUX Vs. BENI MADHAB SEN

JUDGEMENT

(1.) This appeal has been argued at considerable length by the learned Vakil for the appellant, but the points seem to have no foundation at all.

(2.) The first point urged is that this being a waqf-property--the tenure having been possessed by a waqif--the mutwalli, knowing that the tenure could be annulled, had no power to enter into an agreement with the purchaser at a revenue sale for the grant of a new lease in place of the lease that was liable to be annulled. The learned Vakil for the appellant has given us no decision that the transaction is outside the scope of the powers of a trustee. Apart from authority, I decline to accept the view. In addition to this, the matter was not raised in the lower Courts. It is not a pure question of law whether the lease is binding; and the lower Appellate Court has found that rent was being paid by the mutwalli under the terms of the new lease.

(3.) The next point was that there was no proof that the plaintiff was an auction purchaser. The plaintiff stated in the plaint that he was and it seems to have been assumed at the trial that he was. Moreover, additional evidence was given before the lower Court of Appeal to show that he was, in fact, the purchaser at a revenue sale.