SHANMUGHAM Vs. TAMIL NADU STATE WAKF BOARD MADRAS

JUDGEMENT

(1.) This second appeal is directed against the judgment of the learned Subordinate Judge, Cuddalore in A. S. No. 255/1976 dated 5-10-1984 reversing that of the District Munsif, Cuddalore in O. S. No. 556/73 dated 12-2-1976.

(2.) The defendants in the suit are the appellants in the present second appeal.

(3.) The suit was filed by the State Wakf Board, the respondent herein, for declaration of their title to the suit property and for recovery of possession and mesne profits.