TAMIL NADU WAKF BOARD Vs. AHAMED BAIG SAHIB

JUDGEMENT

(1.) These two Civil Revision Petitions have been filed against the order of the Wakf Tribunal, Dindigul made in W.O.P.No.2 of 2008. The petitioners in W.O.P.No.2 of 2008 sought for various reliefs regarding the management of the Begampur Pallivasal Darga Trust.

(2.) In the said Wakf Original Petition, the following prayers were sought:

(3.) The claims were resisted by the respondents as well as the Wakf Board. The Wakf Tribunal, upon consideration of the entire evidence placed on record, came to the conclusion that the petitioners are entitled only to the relief of injunction restraining the respondents from interfering with the performance of religious rituals by the descendants of Hamirunisha Begum Sahiba. The claim of the petitioners that they are the descendants of Hamirunisha Begum Sahiba was not denied by any one of the contesting respondents.