SHINDE ENTERPRISES HYDERABAD Vs. ARASTU TALIMI TRUST

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) O.S. Nos.108 of 1998 and 100 of 1999were disposed of by the Wakf Tribunal, Hyderabad, by its common award dated 2nd August, 2004. The common award has been challenged by way of two revisions. One challenging the award in O.S. No.108 of 1998 and another challenging the award in O.S. No.100 of 1999. There are common questions of law and fact, therefore, the revision petitions are being disposed of together.

(3.) O.S. No.108 of 1998 was filed by theplaintiff seeking possession from defendant No.1 and afso for future compensation for holding over illegal use and occupation of the property beyond 14-10-1998 till the delivery of possession.