ALIYATHAMMUDA BEETHATHEBIYYAPPURA POOKOYA vs. PATTAKAL CHERIYAKOYA .

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 9586 OF 2010 ALIYATHAMMUDA BEETHATHEBIYYAPPURA  POOKOYA & ANR.      .....Appellants Versus PATTAKAL CHERIYAKOYA  & ORS.           .....Respondents With CIVIL APPEAL NO. 9588 OF 2010 CIVIL APPEAL NO. 9587 OF 2010 J U D G M E N T MOHAN M. SHANTANAGOUDAR, J. Interlocutory Application No. 93605 of 2018 in Civil Appeal Signature Not Verified No. 9586 of 2010 for deleting the names of appellant Nos. 3 and 4 Digitally signed by VISHAL ANAND Date: 2019.08.01 16:33:26 IST Reason: and respondent No. 7 from the array of parties is allowed. 1 2. These   appeals   arise   out   of   the   judgment   dated 18.12.2007 of the High Court of Kerala at Ernakulam in C.R.P. Nos. 460/2006 and 462/2006. By the impugned judgement, the High   Court   decreed   O.S.   No.   1/1998   and   dismissed   O.S.   No. 1/2001. It is relevant to note that O.S. No. 1/1998 was filed by the   common   respondents   in   these   appeals,   whereas   O.S.   No. 1/2001 was filed by the appellants in C.A. Nos. 9587/2010 and 9588/2010.  3. The present dispute pertains to the office of  mutawalli  of the   Andrott   Jumah   mosque   situated   in   Lakshadweep.   The mosque   is   presently   a   public   waqf   registered   with   the Lakshadweep   Waqf   Board.   The  respondents   herein   are  the seniormost male members of the different  thavazhies  (branches of descendants through the female line) of the Pattakal family. They claim to be the descendants of one Saint Ubaidulla, who is stated to have built the Andrott Jumah mosque, and who was its first mutawalli .   Thus,   they   claim   that   by   customary   tradition,   the office of the  mutawalli  of the mosque is vested with their family. It is their case that the members of the family choose the  mutawalli 2 from amongst themselves, and Respondent No. 1 is functioning as the present  mutawalli  of the mosque.  The appellants in  C.A. No. 9586/2010 are members of   the   Aliyathammuda   tharawad   and   claim   to   be   the   khateebs (sermon­givers) in the mosque. The appellants in the connected appeals C.A. Nos. 9587/2010 and 9588/2010 claim to be suing as representatives of residents of Andrott Island, Lakshadweep. The common contention of the appellants in these three appeals is that the Jumah mosque was built by the inhabitants of Andrott island and was first administered by the ‘Amin and Karanavan’ system (i.e. by the executive officer assisted by the nominated heads   of   local   families),   and   subsequently   by   a   committee   of elected public representatives from 1966­1972. The president of such   committee   from   1966­1972   was   the   respondents’ predecessor Pattakal Koyammakoya Thangal, who was removed from presidency in 1974 after a dispute arose. It may be noted that while the appellants in C.A. No. 9586/2010 claim that the system of management by an elected committee continued after the   dispute,   the   appellants   in   connected   appeals   C.A.   Nos. 9587/2010   and   9588/2010   claim   that   due   to   this   dispute, 3 management of the mosque broke down. However, their common claim is that the respondents never had a customary right to the office of   mutawalli , and the right to select the   mutawalli   should vest with the people of the local area. 4. It is also their common claim that a compromise decree was   passed   on   16.02.1981   in   O.S.   No.   10/1974   between   the appellants’ predecessors and Pattakal Koyammakoya Thangal, as per  which   the   mosque   was   to   be   managed   by   the   committee elected by local residents. The appellants’ contention is that even if there was any customary right vested with the respondents, it was breached by the formation of the committee and passing of the compromise decree. However, subsequently, the respondents filed   civil   suit   O.S.   No.   1/1998   before   the   Waqf   Tribunal, Kavarathi praying for a declaration that the office of  mutawalli  of the Jumah mosque is vested with the Pattakal family. Initially, the suit was decreed in their favour, but the High Court on appeal remanded it back to the Waqf Tribunal for fresh disposal.  5. After remand, the Waqf Tribunal by its judgment dated 20.05.2006 held that there was no evidence to show that the mosque was being managed by an elected committee. Though the 4 Tribunal declared that the compromise deed in O.S. No. 10/1974 was void, as no application was made for leave of the Court, and the respondents’ family was not given notice as required under Order XXIII Rule 3B of the Civil Procedure Code (for short “ CPC ”), it found that the respondents, on their part, had not produced any   positive   evidence   to   show   that   Ubaidulla   was   the   first of the Jumah mosque, and that the customary right to mutawalli    the office of   mutawalli   was vested with their family i.e. Pattakal family. Rather, the right to manage the mosque was vested with the local residents. Hence, it dismissed the suit and directed the parties   along   with   the   Waqf   Board   to   draft   a   scheme   for  the management   of   the   mosque.   Against   this   judgment,   the respondents filed a revision petition before the High Court. 6. The High Court in the impugned judgment found that there   was   no   evidence   to   show   that   anyone   apart   from   the respondents had functioned as   mutawalli   of the mosque  at any point of time. It held that the committee in existence from 1966­ 1972   was   only   a   committee   for   overseeing   the   repairs   and maintenance of the mosque, and not for management thereof, and   agreed   with   the   Tribunal’s   reasoning   with   respect   to   the 5 compromise decree being void. On this basis, it decreed that the office of   mutawalli   was vested with the respondents by custom. Hence, these appeals by the various appellants before us.  7. It   is   important   to   note   that   counsel   for   the   various appellants have admitted that the office of     can be a mutawalli customary office. However, their contention is that such an office can be   heritable   by custom only if it is specifically pleaded and proved, which was not done by the respondents in this case.  8. Learned senior counsel for the appellants, Shri Shekhar Naphade, emphatically argued before us that the High Court has exceeded the scope of its revisional jurisdiction under Section 83(9) of the Waqf Act, 1995, and acted like a first appellate Court by   re­appreciating   the   evidence   on   record;   and   that   the   High Court has decreed the respondents’ customary right by placing reliance   upon   legends,   mythologies,   fiction   and   outdated materials, which do not specifically state that Ubaidulla was the first  mutawalli  of the Jumah mosque.   That the book ‘ Futhuhathul Jesair’   (   should not Ex A37) have been relied upon, as it was published after the filing of the suit, and Respondent No. 2 in his deposition in O.S. No. 1/1998 admitted   that   it   was   written   by   his   uncle’s   brother­in­law. 6 According   to   the   appellants,   it   was   purposefully   written   to support the respondents’ case. Reliance was also placed upon  Ex B8  and  Ex   B9  to show that the Pattakal family was not managing the mosque in 1921 and 1923.    That in the Lakshadweep islands, the office of Kazi and mutawalli   are one and the same, and the Kerala High Court in Sayed Ahamedkoya Thangal   v.   Administrator ,   (1997) 2   KLJ 362, had held that the respondents’ family i.e. the Pattakals did not have a hereditary right to the office of Kazi and therefore could not challenge the appointment of a Kazi under the Kazis Act, 1880. This order having attained finality, it was now not open to the respondents to argue in favour of a hereditary right to the office of  mutawalli , when such right has been denied for the office of Kazi; and that the respondents themselves admitted in the plaint in O.S. No. 1/1998 that the office of  mutawalli  and Kazi is one and   the   same,  but  conveniently  sought  only   the  office of  in relief. mutawalli   That the respondents have undergone partition amongst themselves,   but   the   two   partition   deeds   produced   before   the Tribunal   do   not   mention   which   branch   of   the   family   would 7 continue to hold the office of  mutawalli , and the same belies the respondents’ case that it was a hereditary right within the family.    That   the   compromise   decree   is   binding   against   the respondents since the irregularity therein found by the Tribunal was only procedural, and that the burden was on the respondents to show that the decree was void, since there is a presumption under   Section   114(e)   of   the   Indian   Evidence   Act,   1872   that judicial acts have been regularly performed.   Lastly,   learned   counsel   argued   that   the   material   on record clearly shows that the public of Andrott Island has always had a role in the management of the mosque, which is registered as a public waqf, and even if the respondents have a customary right to the office of  mutawalli , it is against public policy to let the management rights of a public waqf vest in one family. 9. Per   contra,   learned   counsel   for   the  respondents  has drawn attention to the Tribunal’s finding that the documentary evidence showed that it was the respondents’ family which was managing the mosque property. On the other hand, there was no documentary   evidence   to   show   that   the   committee   of   public representatives formed in 1966 was managing the mosque.  8   He   reiterated   the   argument   made   before   the   Tribunal pertaining  to  Sections  4 and  5 of the Wakf  Act, 1954,  under which a List of Wakfs is published by the Wakf Board after due inquiry by the Survey Commissioner. Before the Tribunal, the respondents had produced  Ex   A3 , the Gazette notification issued by the Lakshadweep Wakf Board containing the List of Wakfs published   under   Section   5,   which   showed   that   the   office   of mutawalli   of   the   Jumah   mosque   was   held   by   “members   of pattakal (family) under the supervision of Amins and Karanavans ”. Learned counsel also referred to  Ex A4  and  Ex A5 , the certified copy of the entry in the statutory Register of Wakfs, and the receipt for wakf registration dated 5.3.1967 respectively, both of which show the name of the respondents’ predecessor Pattakal Koyammakoya as  mutawalli  for the Jumah mosque.    Learned   counsel   relied   upon   these   documents   to contradict the claim that the committee constituted in 1966 was managing   the   mosque   at   that   time.   Further,   since   these documents   were   not   challenged   by   the   appellants   before   the 9 institution   of   the   suit,   they   could   not   now   claim   that   the respondents were not holding the office of  mutawalli .   The respondents relied upon the judgment of the Full Bench of  the   Lahore  High  Court in   Mt. Sardar  Bibi   v.   Haq Nawaz Khan ,   AIR 1934 Lahore 371, wherein it was held that a long   established   custom   practiced   by   a   family   or   community cannot   be   abrogated   by   a  mere   individual   declaration  to  that effect, but such abrogation has to be inferred from the course of conduct of the family or community over an extended period of time. Hence, even if the appellants’ arguments with respect to the committee   or   the   compromise   decree   were   accepted,   the respondents’ customary right to office of  mutawalli  would not be abrogated simply because Pattakkal Koyammakoya Thangal took up   of   the   presidency   of   the   committee   or   entered   into   the compromise   dated   16.02.1981   as   Karanavan   of   the   Pattakal family.    Learned counsel for the respondents finally stressed that both the Courts have rightly held that the compromise decree dated 16.02.1981 was not only illegal but also void; that merely because of certain small gaps in the 1920s in which the Pattakal 10 family did not hold the office of   mutawalli , the customary office held by the family could not be held to be discontinued; and that mere artificial breaks, that too for small periods and only on a couple of occasions, could not, in law, break the continuity in the administration of the mosque by the Pattakal  mutawalli .  10. From the aforementioned arguments, the  following issues arise:   Firstly ,   whether   the   High   Court   exceeded   the   scope   of   its revisional jurisdiction; and  Secondly , whether the respondents have pleaded and proved that they have a  customary right to the  office of   mutawalli   in the Jumah mosque. 11. Regarding the appellants’ argument on the scope of the revisional jurisdiction of the High Court against an order of the Waqf Tribunal, it is pertinent to note Section 83(9) of the Waqf Act, 1995 which provides that: “No appeal shall lie against any decision or order whether interim or otherwise, given or made by the Tribunal: Provided that a High Court may, on its own motion or on the application of the Board or any person aggrieved, call for and examine the records relating to any dispute, question or other matter which has been determined by the Tribunal for the purpose of satisfying   itself   as   to   the  correctness,   legality   or propriety of such determination  and may confirm, 11 reverse or modify such determination or pass such other order as it may think fit.” (emphasis supplied) 12. It   is   well   settled   that   ordinarily,   while   revisional jurisdiction does not entitle the High Court to interfere with all findings of fact recorded by lower Courts, the High Court may correct   a   finding   of   fact   if   it   has   been   arrived   at   without consideration   of   material   evidence,   is   based   on   misreading   of evidence,   is   grossly   erroneous   such   that   it   would   result   in miscarriage of justice, or is otherwise not according to law (see the   decision   of   the   Constitution   Bench   of   this   Court   in Hindustan   Petroleum   Corporation   Ltd   v.   Dilbahar   Singh , (2014)   9   SCC   78).   Importantly,   the   scope   of   such   revisional jurisdiction is wider when the High Court is vested with the power to examine the legality or propriety of the lower Court’s order under the statute from which the revisional power arises. In such a situation, the High Court may also examine the correctness of findings of fact, and re­appraise the evidence (see  Ram Dass  v. , (1988) 3 SCC 131). It is in this perspective that Ishwar Chander the argument of the appellants must be considered. 12 13. As rightly noted by the Tribunal, it is not disputed that Ubaidulla had come to Andrott and converted the people of the island from Hinduism to Islam. The Tribunal also observed that the respondents/plaintiffs were Ubaidulla’s descendants “ by all probabilities ”, keeping in mind the historical materials produced. It was further observed that historians were of the unanimous opinion that Ubaidulla was the first Kazi/ mutawalli  of the mosque and that members of his family had held the office of Kazi in succession. However, in spite of these observations, the Tribunal did not go on to render a finding to the effect that the respondents had been holding the post of  mutawalli  in succession. Instead, it concluded that Ubaidulla was an alien who could not have owned land on the island, and hence, the mosque could not have been constructed by him, and there was no positive evidence that he and his descendants were  mutawallis  of the Jumah mosque.   The High Court noted that the findings of the Tribunal contradicted   its   earlier   observations,   and   held   that   since   the mosque was constructed as long ago as in the seventh century, no evidence other than the historical material on record could be obtained to show, that in all probability, Ubaidulla had indeed 13 constructed the mosque. There could not be specific or direct evidence of the donation of land for constructing the mosque, or of the construction of mosque itself, and so on. The Court was rightly of the opinion the Tribunal need not have probed further for positive proof after noting all the historical facts proved.   Thus, it is evident that the High Court in the impugned judgement has not entered into a rehearing or reassessment of the findings of fact arrived at by the Wakf Tribunal. Rather, the Court   has   rightly   noted   that   the   Tribunal   did   not   apply   the appropriate standard of proof to be applied in a civil suit, i.e. the standard of preponderance of probability.       Therefore, it cannot be said that the High Court exceeded the scope of its revisional jurisdiction in any manner.  14. To consider the appellants’ argument that the Pattakal family did not have a customary right to the office of  mutawalli  of the Jumah mosque, we may first address the minor argument raised by the appellants with respect to the respondents’ partition deeds. The Tribunal in its judgment has specifically noted that the partition deeds only relate to the division of properties within the   tharawad   and do not deal with the right of management of the mosque. The respondents themselves are claiming the office 14 of   mutawalli   as a customary right, not as a proprietary right. It has even been admitted by learned counsel for the appellants during   the   course   of   arguments   that   the   same   cannot   be   a proprietary right. Hence, the partition deeds could not have made any provision with respect to the office of  mutawalli , and the non­ mentioning of this office in the partition deeds will not prejudice the claim of the respondents to a customary right to succeed to this office. 15. We would now like to address the appellants’ contention that the materials adduced by the respondents to show that they have continuously held the office of   mutawalli   should not have been   relied   upon   by   the   High   Court,   as   they   were   not contemporary and were fictitious in nature. We find ourselves unable   to   agree   with  this   contention  for   the   reasons   laid  out below.   We have gone through the material which the High Court has relied upon to grant the respondents’ claim. The first is   Ex A36,   A Short Account of the Laccadive Islands and Minicoy , by R.H. Ellis, published in the year 1924. Ellis was at that time the Collector for the territory. The book mentions on  page 16   that 15 Saint Ubaidulla was regarded as the first  musaliyar  (proselytizer) in the area, and his descendants till 1920 held the office of Kazi of Andrott Island. The second is a note prepared in 1977 by the Gazetteer for the Lakshadweep islands. Though this document was not marked as an exhibit, counsel for the appellants stated that it had nevertheless been placed and relied upon before the Tribunal and the High Court. This publication on page 44 notes that Ubaidulla was the first  musaliyar  in Andrott and his grave is enshrined within the Andrott mosque and regarded with deep veneration.     The High Court also noted the observation in the book Deepolpathy   (published in 1960) ( ) that the respondent Ex A35 Pattakal family was descended from Saint Ubaidulla, who was the first Kazi of the mosque, and that members of the Pattakal family were its traditional Kazis, and continued to be so at the time of writing.   The   High   Court   also   appreciated   an   entry   in   the Encyclopedia Britannica (edition unspecified), as well as certain remarks in the Arabic book  Futhuhathul Jesair   ( Ex A37 ), to the same effect. 16   We agree with the opinion of the High Court that since this  issue   relates   to  a  mosque   constructed   almost  1300­1400 years   ago,   it   is   impossible   to   find   contemporary   proof   of   the construction   of   the   same.   The   Gazetteer   for   the   Lakshadweep Islands, as recently as 1977, has recorded that Ubaidulla was the first  musaliyar   in Andrott and is buried in the Andrott mosque. The   Gazetteer,   as   well   as   the   then   Collector   R.H.   Ellis,   gave credence to this account in spite of inaccuracies relating to the date of conversion of the inhabitants.    It is important to note at this stage that the Gazette is an official record evidencing public affairs, and its genuineness is presumed under Section 81 of the Evidence Act, 1872. Moreover, under  Section 35 of  the  Evidence  Act,  an entry  made  by  the Gazetteer in discharge of his official duty is a relevant fact. Any fact recorded by the Gazetteer may also be considered as expert opinion   under   Section   45   of   the   Evidence   Act.   Therefore,   the contents of the Gazette can be taken into account to discover the historical   materials   contained   therein,   which   the   Court   may consider in conjunction with other evidence and circumstances in adjudicating a dispute, even if it may not be conclusive evidence 17 of the fact­in­issue (see  Bala Shankar Mana Shankar Bhattjee , 1994 Suppl. (2) SCR v.  Charity Commissioner, Gujarat State 687).   Such   a   record   cannot   be   challenged   by   the   appellants merely on the ground that it is not a recent publication.    Moreover, irrespective of the date of conversion of the island’s   inhabitants,   had   Ubaidulla   not   had   a   significant connection to the mosque, there would have been no reason for him to be buried there and for the tomb to be venerated. Even if the   book   Futhuhathul   Jesair   ( Ex   A37 )  is   disregarded   on   the ground that it was written by Respondent No. 2’s relative (that too after the suit was filed), other independent historical materials corroborate that Ubaidulla was the first  mutawalli  of the mosque, that he married a female convert and established the Pattakal tharawad , and that after his demise, his descendants, i.e. the Pattakal family, were holding the office of Kazi and managing the mosque as   turn by turn. mutawallis   Moreover, as the High Court has rightly observed, these materials refer to the history of the island, its administration, the local culture and economy, etc., all of which constitute historical facts, and these materials qualify as historical literature. Hence, 18 we disagree with the appellants’ contention that these materials are legendary or mythological in nature.   The appellants, on the other hand, have not produced any contrary historical opinion that states that Ubaidulla was not the first  mutawalli  and that his descendants did not continue to hold the office of  mutawalli , or any historical proof to show that the   mosque   was   being   managed   by   local   residents   or   by   a committee. Thus, we find no reason to interfere with the finding by the High Court that the respondents have held the  office of mutawalli  of the mosque since its establishment.  16. It now remains to be seen whether the material relied upon by the High Court was sufficient to establish a customary right to the office of  mutawalli  in favour of the respondents. We would like to reiterate at this stage that it is not under dispute that this office can be customary. This is also evident from the definition of ‘ mutawalli’   in Section 3(i) of the Waqf Act, 1995, which   includes   a   person   who   is     by   virtue   of   any mutawalli custom.  17. At the outset, it is pertinent to note that Muslim law does not   recognize   an   inherent   right   of   succession   to   the   office   of 19 mutawalli . In  Atimannessa Bibi  v.  Abdul Sobhan , (1916) 43 Cal 467, the High Court of Calcutta laid down the proposition as follows: “…though   a   descendant   of   the   founder   has   a preferential claim to the office of  mutawalli , he does not become  mutawalli  by right of inheritance but has to   be   appointed   such   by   the   “Qadi”   who   may   be supersede him if he is not qualified.”   An almost identical position was taken by the High Court of Bombay in  In Re Mahomed Haji Haroon Kadwani ,   ILR (1935) 59  Bom   424.   Similarly,   the   High   Court   of   Calcutta   in   Bebee Syedun   v.   Syed   Allah   Ahmad ,   W.R.   1864,   327   held   that hereditary   succession   is   extremely   unlikely   in   offices   in Mohammedan religious endowments. 18. However, various scholars on Muslim law have opined that   such   a   right   may   be   shown   on   the   basis   of   certain exceptions, which includes the creation of a custom to that effect. In this respect, we may refer to the following discussion by S.A. Khader in   (1999, page 33): Law of Wakfs “Hereditary right to the office of mutawalli: Muslim law does not recognise any right of inheritance or rule   of   hereditary   succession   to   the   office   of mutawalli. There are two exceptions to this principle: 20 (1)  Where  the   founder   has  laid   down  the   rule  of hereditary succession to the office in which case the rule has to be adhered to, and (2) Where the office of mutawalli becomes hereditary by   custom   in   which   case   the   custom   should   be   followed.”   (emphasis supplied)   A   similar   observation   has   been   made   by   Mulla   in st Principles   of   Mahomedan   Law   (21   edn.,   2017,   Prof.   Iqbal   Ali Khan ed.) (for short “ Mulla ”) on page 253:  “The Mahomedan law does not recognize any right of inheritance to the office of mutawalli. But the office may become hereditary by custom, in which case, the custom should be followed.” (emphasis supplied) 19. We   have   also   given   due   consideration   to   several judgments of various High Courts which appear to support the above observations, inasmuch as they recognise that an exception can be made to the general rule against hereditary succession and lay down certain principles in this regard for proving such an exception.   In   Shah   Gulam   Rahumtulla   Sahib   v.   Mahommed , 8 Mad. H.C. Rep. 63 (1875), the question before Akbar Sahib the High Court was whether the office of the custodian of a waqf could devolve through primogeniture. The Court opined in this 21 case that in cases of succession to the office of the custodian of a waqf,   succession   would   be   determined   in   terms   of   the   rules established by the founder of the waqf, which could be inferred from evidence of usage.   Another leading precedent in this regard is  Phatmabi  v. , (1915) 38 Mad. 491. In this case, an heir of Haji A. Musa Sahib the previous  mutawalli  laid claim to the office through hereditary devolution. In this backdrop, the High Court of Madras observed as follows on page 494:

On page 495 it was further observed: “The law does not directly empower the Mutawalli of every waqf to appoint his successor but if in regard to any particular waqf it is proved that the Mutawallis have   been   in   the   practice   of   nominating   their successors, it is  assumed  that the  practice  had   a lawful origin and was founded on some provisions contained in the waqfnama or some oral directions given   by   the   waqif   empowering   the   Mutawallis   to nominate   their   successors.   Provisions   in   the waqfnama empowering the Mutawallis to nominate 22 their successors are so usual that it would perhaps be representing the present state of authorities if it were said that the Courts assume the existence of such   a   provision   in   the   dedication,   unless   the contrary is proved… It will be seen therefore that  a claim based on the allegation either that the office is hereditary   or   that   the   Mutawalli   nominated   the claimant   as   his   successor   must   ultimately   have reference to the actual or the presumed directions of the waqif at the time when the dedication was made.” (emphasis supplied) The above observations of the Court indicate that a claim of hereditary succession may be accepted if it is founded in a direction to that effect by the waqif (i.e. the founder of the waqf). Such a direction may be presumed from a practice of successive appointments made from amongst the waqif’s family members.  However, in the above decision, the Court also observed that the standard of proof in respect of such a custom would be stricter in the case of a public waqf than for a waqf whose object was   to   provide   for   the   maintenance   of   the   founder’s   family. Hence, the High Court in the said matter of   Phatmabi   rejected the claim of Phatmabi on the ground that she had only been able to show three successive appointments from her family, and there was nothing to show such persons had succeeded as a matter of right of inheritance.  23 Similarly, in  Kalandar Batcha Sahib  v.  Jailani Sahib , AIR 1930 Mad 554, the plaintiff claimed a right to the office of the trustee, being the closest male heir of the predecessor. The High Court of Madras held that while there was no absolute right to be appointed as a hereditary trustee under Mahomedan law, when the founder intended the position of trustee to be hereditary, such fact should be considered in the appointment of trustees, unless there were strong reasons for doing otherwise.  In this case, it was found that the history of devolution of the trust, from the original founder of the trust onwards, showed that the trustee was always appointed from the founder’s family, and hence the office of the trustee was to be regarded as hereditary. Accordingly, the suit was decreed. 20. It is also important to note that even the decisions which have held that there is no right to hereditary succession to the office   of   mutawalli   under   Muslim   law   do   not   support   the appellants’ contention that there cannot be an exception by way of custom to the general rule affirmed in those decisions.    In     ( supra )   and     Atimannessa In   Re Mahomed   Haji ( supra ),   since   the   claimants   did   not   plead   the   existence   of   a 24 custom   of   hereditary   succession,   the   Court   did   not   have   an occasion to rule on the aspect, and hence both the decisions are silent in this regard. In  Bebee Syedun  ( supra ), while it was held that in the absence of sufficient evidence of a custom by descent, there would be a presumption against hereditary succession to the office of  mutawalli , crucially, the Court did not find that such a custom could not exist at all. Rather, the claim was rejected as the plaintiff had not   gone back far enough to establish a custom, as he had only shown three generations of succession to the office of  mutawalli . 21. Finally, the Waqf Act, 1995 itself acknowledges that a waqf may have a hereditary   mutawalli . This is evident from the proviso to Section 69(2), dealing with the power of the Waqf Board to frame a scheme for the administration of a waqf, which states that: “Provided that where any such scheme provides for the   removal   of   any   hereditary   mutawalli,   the scheme shall also provide for the appointment of the   person   next   in   hereditary   succession   to   the mutawalli so removed, as one of the members of the   committee   appointed   for   the   proper administration of the waqf.” 25 22. It can be concluded from the above discussion that a person claiming a customary  right to  succeed  to the  office of mutawalli   would have to show that the waqif intended for the office to devolve through a practice of hereditary succession. In the absence of any express directions in the waqfnama to this effect, the claimant would have to show that such practice has been in existence throughout the history of the trust, and not merely for a few generations, such that the waqif’s intention that the office should be hereditary can be presumed. The burden of proof would be higher with respect to a public waqf, such as the suit waqf in the instant case, than a family trust.  23. We may now consider what the principles governing the establishment of a custom under Muslim law are. It is a settled position of law that a custom in order to be legal and binding must be certain, reasonable and acted upon in practice for a long period with such invariability and continuity that it has become the   established   governing   rule   in   a   community   by   common consent. It is equally settled that it is incumbent upon the party relying on the custom to plead and prove it.  26   In this regard, we may fruitfully refer to the following th observations from Fyzee’s  Outlines of Muhammedan Law  (5  edn., 2008, Prof. Tahir Mahmood ed., p. 49) (for short “ Fyzee ”): “First, the burden lies heavily upon the person who asserts to plead the custom relied upon and prove clearly that he is governed by custom and not by the general   law.   Secondly,   as   to   the   proof   of   custom, there is in law no presumption in favour of custom and  the custom must be ancient, certain and not opposed to public policy.” (emphasis supplied) The   leading   case   with   respect   to   the   requirements   of proving a custom is the decision of the Privy Council in  H.H. Mir , AIR 1917 PC 181. Abdul Hussein Khan   v.   Bibi Sona Dero Relying upon its previous decision in   Ramalakshmi Ammal   v. Sivanantha Perumal Sethurayar , (1871­72) 14 Moo IA 570, the Council observed as follows:  “It is of the essence of special usages modifying the ordinary   law   of   succession   that  they   should   be ancient and invariable: and it is further essential that they   should   be   established   to   be   so   by   clear   and unambiguous evidence. It is only by means of such evidence   that   the   Courts   can   be   assured   of   their existence, and that they possess the conditions of antiquity and certainty on which alone their legal title to recognition depends.” (emphasis supplied) 27 24. Thus, we may conclude that while no person can claim the office of   mutawalli   merely by virtue of being an heir of the waqif or the original  mutawalli , if they can show through a long­ established usage or custom that the founder intended that the office should devolve through hereditary succession, such usage or custom should be followed. Additionally, the practice would have   to   comply   with   the   requirements   which   are   generally applicable   while   proving   a  custom,   i.e.   it   must   be   specifically pleaded, and should be ancient, certain, invariable, not opposed to   public   policy,   and   must   be   proved   through   clear   and unambiguous evidence. 25. Whether   the   aforementioned   requirements   have   been satisfied in the present case or not is to be considered.    As   far   as   the   requirement   of   specific   pleadings   is concerned,   we   find   that   the   appellants’   argument   that   the respondents have not specifically pleaded their customary right is patently incorrect, insofar as the respondents in paragraph 2 of their plaint in O.S. No. 1/1998 have specifically pleaded that the 28 office of the  mutawalli  is vested in the Pattakal family ‘ by virtue of immemorial custom and usage .’  26. Coming to the question of whether the respondents have discharged the burden of proving a legal and binding custom in their favour.    As   mentioned   above,   the   Tribunal   and   the   revisional Court have, on facts, found that historical materials unanimously establish   that   Saint   Ubaidullawas   the   first   mutawalli   of   the mosque, which was constructed around the seventh century AD, and his descendants continued to hold the post after his death.   Additionally, the Tribunal and the High Court have taken note of multiple documents placed on record by the respondents, showing   that   the   Pattakal   family   was   managing   the   mosque property in an unbroken chain of succession. These include, inter alia,   Ex   A1 ,   a   compromise   petition   dated   6.12.1892 acknowledging the rights of Pattakal Ahmed Khadiyar Koya in the administration   of   the   Jumah   mosque,   ,   another Ex   A2 compromise petition of the year 1933 which refers to Pattakal Kunhikoya as the Kazi,   , a complaint dated 22.03.1935 Ex A21 29 filed   by   the   mukri   (muezzin)   of   the   mosque   against   the   then mutawalli   Pattakal Kunhikoya,   Ex A3­5   and   Ex A11 ,   showing that Pattakal Koyammakoya was the  mutawalli  prior to his death in 1981,  , consisting of demand notices and receipts for Ex A6­9 annual   contributions   made   by   the   mosque,   which   show   that Patakkal   Pookoya   Thangal   was   Pattakal   Koyammakoya’s successor   from   1981   till   his   death   in   1996,   and   , Ex   A17­20 which   prove   that   the   present   mutawalli   is   Respondent   No.   1 Patakkal Cheriyakoya. These documents establish that from 1892 to present, it is the respondents’ family members who have been succeeding to the office of  mutawalli  continuously. Therefore, it is proved that the practice of succession of the respondents to the office of   mutawalli   of the Jumah mosque has been in existence since antiquity, and is certain and invariable. 27.  It may now be considered,   firstly , whether the alleged intervention   of   third   parties   have   led   to   breaches   in   the invariability and continuity of the custom, through the statutory appointment of a Kazi in 1998 and the appointment of a non­ Pattakal   Kazi   in   1921   and   1923,   and   secondly ,   whether   the 30 respondents have themselves committed such breaches through their predecessor’s participation in the committee formed in 1966, and by entering into a compromise decree dated 16.02.1981.  28. With   respect   to   the   contention   pertaining   to   the appointment of a Kazi in 1998, it is admitted that one Kunnasada Hamzakoya was appointed as Kazi of Andrott Island under the Kazis Act, 1880. Previous to this appointment, the respondents had challenged the government’s notification inviting applications for the post before the High Court in     ( ), on S.A. Thangal supra the ground that their hereditary right to succession to the office of Kazi would be abrogated by the statutory appointment, but their petition was dismissed. It is on the basis of this judgment that the government proceeded to appoint such Kazi.    As was rightly observed by the High Court, the Tribunal’s finding that the Pattakal family had lost its vested right in the office of   mutawalli , based on the finding in   S.A. Thangal   that they had no hereditary right to the office of Kazi of the mosque, was   based   on   a   wrong   understanding   of   facts   and   law.  The dictum laid down in  S.A. Thangal , which was heavily relied upon 31 by the appellants during their arguments before this Court, will not come to the aid of the appellants in this matter, inasmuch as the said judgement was rendered in a different context. It is no doubt   true   that   in   ,   it   was   observed   that   the S.A.   Thangal petitioner therein (who was  a member of  the  Patakkal  family) could not claim that the position of Kazi was hereditary in nature, particularly after the coming into force of the Kazis Act, 1880 (which was made applicable to Lakshadweep in the year 1970). However,   the   judgment   also   acknowledged   that   by   virtue   of Section 4 of the Kazis Act, if the respondents were performing the functions of a traditional Kazi prior to enforcement of the Act, they could continue to do so, notwithstanding the appointment of another person as a Kazi under the Act. This is evident from the operative portion of the judgement, which reads thus : “13. Therefore, the petitioner cannot claim that the position of Kazi is hereditary in nature. Even if the petitioner’s   contention   that   he   succeeds   to   the deceased   Kazi,   the   position   being   hereditary   in nature,   is   accepted,   that   will   not   prevent   the Administration choosing a Kazi in terms of the Kazis Act.  Appointment of Kazi made under the Act shall not be deemed to prevent any person discharging any of the functions of the Kazi as per Section 4 of the said Act.” (emphasis supplied) 32   The relevant section in this regard, Section 4(c) of the Kazis Act, 1880 reads as follows: “4.   Nothing   in   Act   to   confer   judicial   or administrative powers; or to render the presence of Kazis necessary; or to prevent any one acting as   Kazi :   Nothing   herein   contained,   and   no appointment made hereunder, shall be deemed… (c)  to prevent any person discharging any of the functions of a Kazi.” (emphasis supplied)   Hence, even as per the decision in   S.A. Thangal , the respondents   could   discharge   some   of   the   functions   of   a traditional Kazi despite the appointment of a different person as a Kazi under the Kazis Act.       From the aforementioned discussion, we can conclude that   the   appellants’   contention   that   the   post   of   Kazi   and  was the same in Lakshadweep islands and therefore if mutawalli the respondents have lost the right to one office, they cannot claim the other is only partly correct. We say so because, it is true that prior to the enforcement of the Wakf Act, 1954 in the year 1968 in the Lakshadweep islands, the word ‘ mutawalli’  was not in use on the islands, and the word ‘Kazi’ encompassed a person functioning as  mutawalli  of a mosque. This has also been noted 33 by the Tribunal in its judgement. However it is incorrect to say that the person who was working as   mutawalli /Kazi loses the post of  mutawalli  also after he lost the post of Kazi.  The office of Kazi disputed in    is a statutory S.A. Thangal appointment under the Kazis Act, 1880. It can be inferred that after the enforcement of the Kazis Act in 1970, a legal distinction between the office of  mutawalli  and statutory office of Kazi came into play in the Lakshadweep islands. The Kazis Act pertains to the appointment of a Kazi for a local area where his presence may be required for performing certain rites and ceremonies, whereas the respondents in their plaint have clearly stated that they are claiming   the   office   of   “ mutawalli­cum­Traditional   Kazi ”   of   the Jumah mosque specifically. They are not contesting the decision in  or seeking appointment to the statutory post of S.A. Thangal  Kazi.  Therefore,   we   find   that   the   High   Court   has   rightly concluded that at the time of the institution of OS No. 1/1998, the respondents were within their rights to seek the relief of the office of  mutawalli  even after their claim to the office of Kazi was defeated. Further, given the distinction between a statutory Kazi 34 and a   mutawalli , the appointment of Kunnasada Hamzakoya in 1998 will not constitute a breach of the respondents’ custom in respect of the office of  mutawalli . We would like to emphasize that we have not been called upon to decide whether the respondents have a customary right to be the Kazi of the mosque, since the decision in  S.A. Thangal is not in challenge before us. Therefore, we desist from looking any further into the matter.  29. The appellants’ argument that the respondents’ claim to the office of  mutawalli  is defeated by the appointment of certain third parties as Kazis in the 1920s, i.e. before the enforcement of Kazis Act,1880 in the area, must also be considered in the light of the above discussion.    The appellants have relied on  Ex B8  and  Ex B9  in this respect.   Ex   B8   is   letter   of   Kazi   Sayedkoya   dated   25.05.1921 informing Amin Kachery, Andrott that his uncle Attakoya Thangal had been functioning as Kazi in his place while he was travelling, and that Kazi Sayedkoya had subsequently resumed the post.  Ex is the order of R.H. Ellis dated 12.02.1923 which inter alia B9   assigned one Shaikinteveedu Kunhikoya to be the karnavar of 35 Andrott and one Kasmikoya to perform the functions of Kazi of the mosque. The appellants claim that these documents show that the Pattakal family was not managing the mosque in that period.  The respondents have not challenged the validity of the above documents. In fact, we find that in   , it has been Ex B5 admitted   by   Pattakkal   Koyammakoya   (the   respondents’ predecessor), who was the plaintiff in O.S. No. 10/1974, in which the compromise decree dated 16.02.1981 was passed, that the Shaikinteveedu family, to which the Kazis appointed in 1921 and 1923 belonged, does not belong to the Pattakkal   . He tharawad further admitted that Sayedkoya was appointed by the people as Kazi   due   to   hostility   towards   the   Pattakkal   family,   and   the government had accepted such appointment. After Sayedkoya’s tenure expired, nobody from Sayedkoya’s family was appointed and all the succeeding Kazis were from the Pattakal family. It can be inferred that even prior to the enforcement of the Kazis Act, the government appointed a Kazi for Andrott Island, for a limited duration only, on the request of the inhabitants. Therefore, such 36 appointment   would   not   prejudice   the   respondents’   customary right to manage the Jumah mosque.  In any event, a singular artificial break or gap in the exercise of a customary right, that too by executive orders, would not lead to abrogation of the customary right itself, unless such break constitutes a recurring infringement or leads to conferment of title in the opposite party (see the decisions of the Madras High Court in   , AIR Muniandi Kone   v.   Sri Ramanatha Sethupathi 1982   Madras   170,   and   K.A   Srinivasa   Ayyangar  v.   S. Ramanujachariar , 1941 (1) M.L.J 322). The appellants have not been able to show that apart from the instances mentioned in  Ex or   ,   anybody   else   was   functioning   as   the   Kazi­cum­ B8   B9 mutawalli  of the mosque since ages prior to the filing of the suit, so as to constitute a recurring infringement or to confer title upon a third party. On the other hand, the respondents have produced considerable documentary evidence to show that members of the Pattakal   family   were   functioning   as   mutawalli   since   the establishment of the mosque. Thus, the appellants’ argument in this regard fails. 37 30. We must now consider whether the appellants have been able to prove that the respondents had themselves breached their customary right such that the custom was abrogated. Learned counsel for the appellants firstly drew our attention to  Ex B5 , the deposition   of   Patakkal   Koyammakoya,   plaintiff   in   O.S.   No. 10/1974, mentioned   supra . He admitted that a committee was formed on 25.11.1966, composed of 14 members from 4 localities of   Andrott   Island,   of   which   he   was   President.   Hence,   the appellants contend that the respondents cannot claim that it was just   a   repair   committee   and   not   for   the   management   of   the mosque.    It is true that in  Ex B5 , Patakkal Koyammakoya admitted to   the   formation   of   the   committee   in   1966.   However,   he   had earlier   categorically   deposed   that   the   committee   was   for overseeing   the   repair   and   maintenance   work   of   the   mosque. Moreover, in his cross­examination, he stated that though he was continuously elected as President of the committee, he could not remember whether a committee was elected after 1972. He also stated that there was no committee on the date of deposition (i.e. 30.04.1977). Therefore, it is evident that the committee was only 38 in existence from 1966 to 1972 and that too only to advise the mutawalli   in   relation   to   the   repair   and   maintenance   of   the mosque. It must also be noted that both the Tribunal and the High Court have found that the appellants have not produced any documentary evidence to controvert the deposition in  Ex B5 , and to show that a committee was functioning for the management of the mosque after 1972. We find ourselves in agreement with the said finding.    On the other hand, we find merit in the respondents’ submission that the entries made in and around 1967 regarding the Jumah mosque in the List of Wakfs and the Register of Wakfs under the Wakf Act, 1954, mentioned   supra , evidence that the office of   mutawalli   was customarily vested in the  respondents, and not in the committee, during the period to which the entries pertain.   Since   the   List   of   Wakfs   ( Ex   A3 )   relied   upon   by   the respondents is a Gazette notification, the entry contained therein showing that the office of   mutawalli   was held by the Patakkal family will constitute a relevant fact under Sections 35, 45 and 81 39 of   the   Evidence   Act,   as   mentioned   in   our   discussion   supra pertaining to the relevance of the Gazetteer’s Report of 1977.   Further,   it   must   be   noted   that   the   List   of   Wakfs   is published only after the Survey Commissioner has conducted a preliminary   enquiry   into   the   waqf   property   and   after   the Commissioner’s   report   is   examined   by   the   Waqf   Board   under Sections 4 and 5 of the Wakf Act, 1954. Both the Tribunal and the High Court have concurrently found that it is an admitted fact that an enquiry was made by the Waqf Board pertaining to the Jumah mosque in 1967. Appellant No. 1 had also deposed before the   Tribunal   about   having   participated   in   this   enquiry,   after which the List was published. Thereafter, no complaint was made against the entry in the List. Hence, the appellants cannot at this stage claim that the entry made is incorrect.   The   Register   of   Wakfs   is   prepared   by   the   Wakf Commissioner, an official appointed by the State Government, hence an entry made therein is an entry made by a public official in performance of his official duty and is considered a relevant fact under Section 35 of the Evidence Act. Hence the entry made in the Register of Wakfs ( Ex A4 ) showing Pattakal Koyammakoya 40 as the  mutawalli  of the Jumah mosque is a relevant fact for the purpose of deciding this dispute.  31. It is apposite to note that the Tribunal found that there was a discrepancy insofar as the List of Wakfs mentioned that the Pattakal   mutawalli   was   under   the   supervision   of   Amins   and Karanavans, whereas the Register entry only mentioned Pattakal Koyammakoya   as   the   .   As   mentioned   ,   the mutawalli supra appellants   have   also   claimed   that   the   mosque   was   managed under the ‘Amin and Karanavan’ system. In this regard, it must be   noted   that   while   evaluating   the   respondents’   claim   to   a customary right to the office of  mutawalli , the social conditions in which this right was exercised must be taken into account. The th following  observations of  (5  edn., 2008) on page 50 are Fyzee  relevant in this respect: “As to the evidence of custom, specific instances of its acceptance as law may be proved; such evidence may be supplemented by general evidence; previous decisions in which the custom has been accepted as binding are important pieces of evidence but their reasoning   may   not   be   binding;   the   court   must scrutinize the custom set up jealously and  must be careful   not   to   be   misled   by   pitfalls   due   to unfamiliarity with social conditions.” 41 We find it relevant to discuss what the entry in the List of Waqfs showing that the mosque was under the supervision of Amins   and   Karanavans   precisely   means,   since   this   was   the broader   social   backdrop   in   which   the   respondents’   custom existed. A perusal of the “Report of the Commissioner for the Scheduled Castes and Scheduled Tribes” for the year 1953, on page 284, reveals that the Amin is the executive officer appointed by the government for the Lakshadweep islands. The Karanavans are the heads of different local families who are appointed to assist the Amin in trying civil and criminal cases. Hence, these are executive authorities which are separate from the  of mutawalli  a mosque. The Tribunal itself has noted in its judgement that the Jumah mosque may have been under the supervision of the then administrative authorities as it was a very important mosque on Andrott Island, but the Amins   and Karanavans were not directly managing the affairs of the mosque.   Therefore, we find that the mention of the ‘Amin and Karanavan’ system in the List of Waqfs will not weaken the respondents’ argument based upon reliance on such List.  42 Though it is possible that the  mutawalli  belonging to the respondents’ family may have been advised by other authorities, this does not mean the respondents per se did not hold the office of   mutawalli .   Hence   we   are   unable   to   accept   the   appellants’ argument that the respondent’s customary right was breached due to the presence of advisory authorities such as the Amins and  Karanavans   or   the   committee   formed   in   1966.   Rather,  it strengthens the argument in favour of the respondents, to show that   notwithstanding   the   changes   in   the   administrative mechanism of Andrott Island over the years, which is inevitable in any territory, it is the Patakkal family which has been at the helm of affairs at the mosque. 32. We   also   find   ourselves   unable   to   agree   with   the contention of the appellants that the violations of Order XXIII Rule   3B,   CPC   while   passing   the   compromise   decree   dated 16.02.1981 in O.S. No. 10/1974 are merely procedural and do not vitiate the decree, and that the decree should therefore be regarded as proof of breach of custom.   Under   Order   I   Rule   8,   CPC,   which   pertains   to representative suits, a person may sue or defend on behalf of 43 others and for the benefit of others having the same interest, with the permission of the Court. The object of Order I Rule 8 is to facilitate the decision of questions in which a large number of persons are interested without recourse to ordinary procedure. Per   Order   XXIII   Rule   3B,   in   order   to   compromise   in   a representative   suit,   it   is   necessary   to   obtain   the   leave   of   the Court. Before grant of leave to compromise, the Court needs to give notice in such a manner as it may think fit, to such persons as may appear to it to be interested in the suit.   It is pertinent to note that it is not clear whether the suit in O.S. No. 10/1974 was filed under Order I Rule 8 or not. Even assuming that we accept the respondents’ contention that the said suit was not strictly filed under Order I Rule 8, it would be regarded in the nature of a representative suit for the purposes of Explanation (c) to Order XXIII Rule 3B. Explanation (c) provides that   the   term   ‘representative   suit’   includes   suits   where   the compromise decree passed therein becomes binding on persons not named as parties to the suit. In O.S. No. 10/1974, Pattakal Koyammakoya was representing the respondent family’s interests in his capacity as Karanavan of the family. Hence the compromise 44 decree, if upheld, would prejudice the family’s customary right to the office of  mutawalli  and the terms thereof would become final and binding by virtue of Section 96(3), CPC. Thus, it is clear that the two conditions mentioned  supra  in relation to representative suits have to be complied with if the compromise decree passed in O.S. No. 10/1974 is to be held valid.   The Tribunal as well as the High Court, on considering the compromise decree passed and the records thereof, have on facts concluded that the parties to the decree did not obtain leave of the court and did not give notice to other persons who were interested in the suit, i.e., members of the Pattakal family, as required under Order XXIII Rule 3B. The appellants before this court have also not disputed that the compromise decree was without leave of the court and without notice to interested family members.   As   is   evident   from   the   foregoing   discussion,   such violations of Order XXII Rule 3­B cannot be said to be merely procedural, and go to the root of the matter since they deprive the affected   parties   of   the   chance   to   question   the   terms   of   the compromise that they are going to be bound by. Since both the 45 conditions required under Order XXIII Rule 3B were not complied with, the compromise decree was void.   Further, we find that in addition to the above procedural violation, the compromise decree is also illegal insofar as it fails to comply with Section 60 of the Wakf Act, 1954, which provides that no suit in any Court by or against the  mutawalli  of a wakf relating   to   the   rights   of   the   mutawalli   shall   be   compromised without the sanction of the Wakf Board. Rather than obtaining the   sanction   of   the   Wakf   Board   prior   to   the   decree,   the compromise decree mentions in paragraph 7 that the decisions taken therein are to be  subsequently  intimated to the Wakf Board. Hence, we find ourselves in agreement with the findings of the lower Courts that the compromise decree was illegal and void.    Moreover, as rightly argued by learned counsel for the respondents by placing reliance on   ( supra ), which Sardar Bibi   st has also been favourably cited by  Mulla  (21  edn., 2017) on page 14, the abrogation of custom cannot be inferred from a mere individual   declaration   (i.e.   the   admissions   made   by   Pattakal Koyammakoya   Thangal   in   the   decree)   in   the   absence   of   any continuous course of conduct by the family to that effect. The 46 respondents’ family was not given notice before passing of the compromise decree and did not have any say with respect to the terms framed therein, and hence it cannot be said that the decree is binding against them.  33. Thus, we are of the view that the appellants have not been able to establish that there was a breach in the respondents’ customary   right   of   holding   the   post   of   mutawalli   due   to   the formation of the committee in 1966 which existed till 1972 or due to the compromise decree which is declared as void.   34. Learned counsel for the appellants argued that even if it is  proved   that   the   respondents   have   a   customary   right,   such custom violates public policy and is unreasonable, as one family should not be allowed to monopolize the management of a public waqf. We are unable to agree with this contention. There cannot be any dispute that the   mutawalli   has no right in the property belonging   to   the   waqf,   and   is   merely   a   superintendent   or manager. Hence, the respondents’ right to office of  mutawalli  does not divest the waqf of its public character. Moreover, the exercise of any customary right to succession will be necessarily subject to the   provisions   of   the   Waqf   Act,   1995,   which   provides   broad 47 powers to the Waqf Board for supervising the administration of a waqf. For example, Section 64 of the Waqf Act, 1995 provides for the removal of the  mutawalli , and Section 69 of the Act deals with the power of the Board to frame a scheme for the administration of the waqf under certain contingencies.   We   also   find   it   relevant   to   refer   to   the   following observations of the Bombay High Court in  In re Mahomed Haji ( ), which were made in the context of a waqf created Haroon  supra for charitable purposes:

48

As   noted   in  the   above   decision,   even   if   the   mutawalli belongs to the family of the waqif, he is not immune from removal in the case of mismanagement of the waqf, and must administer the waqf in accordance with the principles of common prudence and probity. Having regard to the above principle, and to the provisions of the Waqf Act which take care of contingencies in case   of   mismanagement,   etc.,   it   cannot   be   said   that   the respondents’ exercise of customary right to the office of  mutawalli is unreasonable or   violates public policy.  35. In light of the foregoing discussion, we have no hesitation to reach the conclusion that the respondents have been able to establish   a   customary   right   to   the   office   of   mutawalli   of   the Jumah mosque, under the facts and circumstances of this case, which   is   not   unreasonable   or   opposed   to   public   policy.   The 49 respondents   have   through   clear   and   unambiguous   evidence shown a practice of continuous and invariable devolution of the office of  mutawalli  through successive appointments from within the Patakkal family, beginning with the institution of the mosque itself.   Adopting   the   principle   enunciated   in   Phatmabi   and  ( supra ), we find that this evidence is sufficient Kalandar Sahib to draw a presumption that such hereditary devolution was as per the intention of Ubaidulla, the original wakif, therefore also satisfying the specific requirements mentioned  supra  for proving a custom of hereditary succession to the office of  mutawalli .  36. Therefore, the appeals are dismissed and the impugned judgment and order is confirmed.  ……..……………………………….. J. (MOHAN M. SHANTANAGOUDAR) ………………………………. J. (AJAY RASTOGI) New Delhi; August 1, 2019. 50