SAYYED SIRAJUDDIN Vs. SAYYAD SHAH AHMED HUSSAINI

JUDGEMENT

(1.) This revision is filed by the defendants in KWT/BJR/SR//OS-5/2012 being aggrieved by the judgment dtd. 5/8/2015 by the Presiding Officer, Karnataka Wakf Tribunal, Belagavi, decreeing the suit of the plaintiff under Sec. 83(9) of the WAKF Act, 1995.

(2.) The parties would be referred to as per their ranks before the Tribunal for the sake of convenience.

(3.) The brief facts are as under: