LAWS(MAD)-2015-10-226

R PERIYASAMY Vs. NAWAB KHAIRUNNISSA

Decided On October 26, 2015
R Periyasamy Appellant
V/S
Nawab Khairunnissa Respondents

JUDGEMENT

(1.) The revision petitioners are defendants 1 and 2 in O.S.No.4833 of 2010 on the file of WAKF Tribunal at Chennai.

(2.) The first respondent herein filed the aforesaid suit in O.S.No.4833 of 2010 seeking the following reliefs before the WAKF Tribunal: -

(3.) The Wakf Tribunal decreed the suit in O.S.No.4833 of 2010 on 31.01.2013.