VEERAMANI Vs. MUMTAZ ALI ALIAS MUMTAZ AHMED

JUDGEMENT

(1.) The petitioners, who are defendant Nos. 1 and 2 in the suit filed by respondent No. 1, filed this Civil Revision Petition against order, dated 13.12.2000, in I. A. No. 182 of 1998 in O. S. No. 95 of 1998 on the file of the Andhra Pradesh Wakf Tribunal, Hyderabad (for short 'the Tribunal'), whereunder the application filed by the petitioners seeking rejection of the plaint under Order VII Rule 11 of the Civil Procedure Code, 1908 (for short "the Code") was dismissed.

(2.) The present Civil Revision Petition was dismissed against respondent No. 2 who died, and in whose place legal representatives were not brought on record.

(3.) I have heard learned counsel for the petitioners. No one appears for respondent Nos. 1 and 3.