MUTHAMMAL Vs. ABUBUCKER

JUDGEMENT

(1.) The first defendant aggrieved over the Judgment and Decree, dated 02.09.2010, made in O.S.No.22 of 2007, on the file of the Principal Sub Court, Wakf Tribunal, Tirunelveli, has preferred this civil revision petition.

(2.) The said suit has been laid by the plaintiffs for declaration and possession.

(3.) Briefly stated, according to the plaintiffs, the suit property belonged to the plaintiffs - Mosque and the plaintiffs and the second defendant are appointed as Committee Members for the administration of the plaintiffs - Mosque and the first defendant has put up a thatched shed in the suit property in the year 2000 with the permission of the previous Muthavalli and now attempting to put up a pucca superstructure in the suit property and endeavouring to do further acts to accomplish the same and inasmuch as the plaintiffs - Mosque are the owners of the suit property and the first defendant is not entitled to put up a pucca superstructure in the suit property, according to the plaintiffs - Mosque, it had been necessitated to lay the suit for the appropriate reliefs.