High Court: 'Kangaroo Courts' functioning from Mosques have no legal sanctity

January,21,2017:

As per Petitioner people who are heading such courts followed neither the Shariat law nor the Legislated Law.

The Division Bench of the Madras High Court has reiterating its earlier stand.

It had ruled that Makka Masjid Shariat Council at the Mosque at Anna Salai and other places can only provide conciliation service to its members.

High Court made it evidently clear that such religious entities cannot be allowed to function in a manner resembling a judicial forum.

Such forums have no legal sanctity, the Bench said.

DB ruled that it is unable to agree with the plea  as such entities can merely provides conciliation service.

The Division Bench of Chief Justice SK Kaul and Justice M Sundar said that it is concerned about the the manner in which it is portrayed before the public. Legally they can only hold conciliation proceeding and help to resolve family disputes amicably.

It was alleged that hundreds of marriages are dissolved deceptively.

Apart from this property issues are also settled to the whims and fancies of their religious leaders with the help of lawyers. They portray and work in a court like setup inside the mosques.

Senior counsel A Sirajuddin had sought action against such “Kangaroo Courts''.

It was claimed that people heading such courts follow neither the Shariat law nor the Legislated Law.