HABEEB MOHAMMED Vs. EDAVA MUSLIM JAMA-ATH

JUDGEMENT

(1.) Plaintiffs in O.S.No.1 of 2010 on the file of the Wakf Tribunal, Kollam are the petitioners before this Court in Civil Revision Petition.

(2.) Facts in brief for disposal of the present Revision Petition are as follows:

(3.) After considering the rival pleadings, the Tribunal came to conclusion that the suit filed by the plaintiffs invoking Sec. 94(2) of the Wakf Act was not maintainable and accordingly dismissed the suit giving liberty to the applicants - plaintiffs to move before the Wakf Board. Aggrieved by the dismissal of the suit, the plaintiffs have filed the present Revision Petition.