THAIKKA PALLI TRUST Vs. SHIRLEY MARGARET

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the defendants in the Wakf Tribunal Original Suit, who have challenged the Judgment and Decree passed by the Court below decreeing the suit filed by the respondents/plaintiffs.

(2.) The respondents/plaintiffs filed a suit against the petitioners/defendants seeking for the relief of declaration of the right of pathway in the 'C' schedule property to a width of six feet and for a permanent injunction restraining the defendants from interfering with the use of the pathway.

(3.) The Court below has decreed the suit based on the report of the Advocate Commissioner and also based on Ex.A5 and Ex.A8, which are the photos and rough sketch of the property.