M.K. SAHUL HAMEED Vs. N. ABDUL HUG

JUDGEMENT

(1.) COMMON Order:� 1/2Both Civil Revision Petitions are filed under Article 227 of the Constitution of India challenging the order passed by the Principal Sub-Judge, Dindigul (Wafk Tribunal), in W.O.P.No.1 of 2000, dated 12.11.2007.

(2.) THE first CRP viz. C.R.P(NPD)(MD).No.1616 of 2008 was admitted on 28.08.2012. Pending CRP, interim injunction was granted initially for a period of two weeks and subsequently, extended from time to time till 27.11.2008. During the pendency of the said CRP, since the 2nd respondent passed away, the legal heir has been brought on record viz. 5th respondent.

(3.) SINCE both the CRPs challenge same order of the Tribunal, they were grouped together and a common order is passed.