JANAB OMS ABDUL BASITH ALIM SAHIB Vs. O M S SHEIK UDHUMAN ALIM SAHIB, HASSAN MAGDHOOM ALIM SAHIB, TAMIL NADU WAKF BOARD

JUDGEMENT

(1.) This petition has been filed by the Petitioner/plaintiff to set aside the order dated 30.11.2010 passed in O.S. No. 113 of 2010 by the Wakf Tribunal (Principal Subordinate Court) Tirunelveli.

(2.) The brief facts of the case are as follows:

(3.) The Learned Counsel for the revision Petitioner argued that the said suit has been dismissed by the learned Judge. Actually, several issues arise in the said suit only. After framing all the issues, the case can be decided after conducting proper trial. In support of his contention, he had cited a judgement reported in 2010(6)MLJ 527.