REGENT COMPUTRONICS PVT. LTD.

Hasina Begum Appellant

V/S

SHOUKATH ALI Respondents

Referred Judgements :-

GARIB DAS VS. MUNSHI ABDUL HAMID [REFERRED TO]
MOHAMMED VS. MOHAMMAD BEKE [REFERRED TO]
WAKF BOARD ANDHRA PRADESH VS. BIRADAVOLU RAMANA REDDY [REFERRED TO]
TAMIL NADU WAKF BOARD VS. HATHIJA AMMAL [REFERRED TO]
PREM SINGH VS. BIRBAL [REFERRED TO]
MOHAMMED KHASIM VS. MOHAMMED DASTAGIR [REFERRED TO]
CHHEDI LAL MISRA VS. CIVIL JUDGE [REFERRED TO]
JOSEPH CARLOS XAVIER LOUIS ANTHONY BENEDICT ALDO COSTA VS. STANISLAUS COSTA [REFERRED TO]
L.C. HANUMANTHAPPA VS. H.B. SHIVAKUMAR [REFERRED TO]

JUDGEMENT

(1.) This Appeal Suit has been remanded by the Hon'ble Apex Court in Civil Appeal No.20036 of 2017, on the ground that the High Court reversed the decree passed by the trial Court only on the ground that no issue as to the vesting of the property in wakf has been framed by the trial Court. After remanding, this matter has been heard afresh.

(2.) For the sake of convenience, the parties are referred to herein, as per their own ranking before the trial Court.

(3.) The brief facts leading to the filing of this Appeal Suit are as follows:

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HASINA BEGUM Vs. SHOUKATH ALI

Referred Judgements :-

JUDGEMENT

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