S GAUSE MOHIDEEN Vs. M SIVALINGAM

JUDGEMENT

(1.) Inveighing the order dated 12.8.2009 passed in O.S.Nos.257 of 1998 and 13 of 2006 by the Wakf Tribunal (Subordinate Judge, Vellore), these civil revision petitions are focussed.

(2.) Broadly but briefly, narratively but precisely the relevant facts absolutely necessary and germane for the disposal of these civil revision petitions, would run thus:-

(3.) At this juncture, it is just and necessary to refer to the main submissions made by the learned counsel for the revision petitioner, which are as follows: