JANAB DR HISAMUDDIN PAPA SAHEB Vs. E NIYAMATHULLA

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order of the learned Principal Judge, City Civil Court, Chennai in CMP.No:2188 of 2003 in O.S.No:63 of 1940.

(2.) THE brief facts of the case is as follows:-

(3.) MR.R.Gandhi, learned Senior Counsel appearing for the revision petitioner would strenuously contend that after enactment of the WAKF Act (Act 43 of 1995), the Civil Court's jurisdiction has been ousted and the Civil Court has no jurisdiction to deal with the Wakf properties. He further contended that unnecessary comments have been made against the first petitioner who has increased the income of the Wakf by leaps and bounds and has improved the Trust Properties.