QUMARUL HASAN Vs. STATE

JUDGEMENT

(1.) Instant petition has been filed against the order dated 09.01.2013, whereby, ld. Tribunal has rejected his application u/s 151 CPC for releasing the amount which has been directed to keep in FDR vide award dated 16.07.2011.

(2.) It is stated in the instant petition that petitioners are residing at C-160/3, Shahin Bagh, Thokar No. 8, Abul Fazal Enclave, Jamia Nagar, New Delhi 110025 for the last two years as a tenant of Mohammad Ahsaan and paying a rent of Rs.4,000/- per month.

(3.) Petitioner no. 1 is a qualified Mufti, surviving on an amount received on imparting knowledge of religious scriptures to the students through private tuitions, whereas, petitioner no. 2 is a housewife.