REGENT COMPUTRONICS PVT. LTD.

Sinda Madhar Ali Appellant

V/S

P.M. Syed Ahamed Respondents

Referred Judgements :-

BIBIJAN AND 49 OTHERS V. ANWARSHA IDGAH AND MOSQUE AVUILA DURGAH [REFERRED TO]
M.K. SULTHAN AND OTHERS V. HAMEED SHAFI [REFERRED TO]
K R MOHAN REDDY VS. NET WORK INC [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
SAYED KHERSHA SAJANSHAH MUTAWALLI VS. BHUJ MUNICIPALITY [REFERRED TO]
RAHMATH BI VS. STATE WAKF BOARD [REFERRED TO]
SECRETARY VS. KANCHEEPURAM OILI MOHAMED [REFERRED TO]
PARSOTIM THAKUR VS. LAL MOHAR THAKUR [REFERRED TO]
N. NATARAJAN VS. THE EXECUTIVE OFFICER [REFERRED TO]
AHALE SUNNATHWAL JAMATH JOGI MADAM VS. HAJI SYED IRFAN HUSSAIN SAHIB [REFERRED TO]

JUDGEMENT

(1.) The Civil Revision Petition/Statutory revision under Sec. 83(9) of the Wakf Act, 1995 is directed against the Decree and Judgment passed in O.S. No.15 of 2013, dtd. 18/4/2018, on the file of the Wakf Tribunal/ Principal Subordinate Court, Tirunelveli.

(2.) The case of the Plaintiff is as follows:

(3.) The defence of the First Defendant in short is as follows:

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SINDA MADHAR ALI Vs. P.M. SYED AHAMED

Referred Judgements :-

JUDGEMENT

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