GOLDEN EDUCATIONAL TRUST Vs. TAMIL NADU WAKF BOARD

JUDGEMENT

(1.) The revision petitioner in CRP (MD) No.247/08 and CRP (MD) No. 1051/2017, have assailed the judgment and decree in O.S. No.128/2005 passed by the Wakf Tribunal/Principal Sub Judge, Tirunelveli, while the appeal in TR A.S. No.222/2009 has been filed by the revision petitioner in CRP (MD) No.247/2008 against the judgment and decree in O.S. No.159/2024 passed by the Principal Sub Court, Tirunelveli.

(2.) Since the facts and the relief sought for in all the revision petitions and the appeal are interconnected and the outcome of revision petitions determines the outcome of the appeal, they are taken up together and disposed of by this common judgment.

(3.) For the sake of convenience, the revision petitioner in CRP (MD) No. 247/08, who is the appellant in Tr. A.S. No.222/09 will be referred to as 'the Trust' and the revision petitioner in CRP (MD) No.1051/17 will be referred to as 'third party/revision petitioner' and the 1st respondent in CRP (MD) No.247/08 will be referred to as 'Wakf Board'.