GOUDHUL ALAM MEERA MAIDEEN PALLIVASAL Vs. MAHABOOB JOHN

JUDGEMENT

(1.) Challenge in this Civil Revision Petition is to the order dated 26.11.2007 passed in Original Suit No.32 of 1999 by the Subordinate Judge (Wakf Tribunal), Srivilliputhur.

(2.) The petitioner herein as plaintiff has instituted Original Suit No.32 of 1999 on the file of the Court below for the relief of declaration and recovery of possession, wherein the respondents herein have been shown as defendants.It is the case of the plaintiff/Pallivasal that originally the suit property comprised in old Survey Nos.63, 65/3 and 65/4, now comprised in T.S.No.22/1. The suit in O.S.No.32 of 1999 was filed plaintiff/Pallivasal for declaration and recovery of possession, as the first respondent made encroachment in the suit property.

(3.) The Court below after considering the divergent contentions put forth on either side has dismissed suit. Against the dismissal order passed by the Court below, the present Civil Revision Petition has been filed at the instance of the petitioner/plaintiff/Pallivasal as revision petitioner.