DHAKSHINAMOORTHY Vs. MOHAIYADEEN ANDAVAR PALLIVASAL

JUDGEMENT

(1.) This Civil Revision Petition is focussed to get set aside the fair and executable order dated 13.02.2007 passed in W.O.P. No. 6 of 2001 by the learned Principal Subordinate Judge-Wakf Tribunal, Thanjavur. The parties are referred to hereunder according to their litigative status and ranking before the Tribunal for the sake of convenience. Accordingly, the first respondent is referred to as Pallivasal; the second respondent as tenant and the revision petitioners as sub-tenants.

(2.) The quintessence and re'sume' of the facts absolutely necessary and germane for the disposal of this Civil Revision Petition, would run thus:

(3.) Being aggrieved by and dissatisfied with the same, this statutory revision has been focussed under the proviso to sub-section (9) of Section 83(9) of the Wakf Act, 1995, on various grounds.