A. JALALUDEEN Vs. JUMMA PERIYA PALLIVASAL WAQF

JUDGEMENT

(1.) These Civil Revision Petitions have been filed to set aside the Fair and Decreetal order, dtd. 30/7/2021 in O.A.Nos.108, 109, 111, 115 and 116 of 2018 passed by the Tamil Nadu Waqf Tribunal at Chennai.

(2.) Heard on either side. Perused the material documents available on record.

(3.) The revision petitioners herein are tenants and the 1st respondent herein is landlord in O.A.Nos.108, 109, 111, 115 and 116 of 2018.