SARWARKHANAM AND OTHERS Vs. MACCA MADINA ALLAUDDIN WAKF

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, by the unsuccessful defendants 1, 2, 5, 8 to 13/petitioners, is directed against the order, dated 16.09.2016, of the learned VII Senior Civil Judge, City Civil Court, Hyderabad, passed in I.A.No.795 of 2014 in O.S.No.1688 of 2011.

(2.) I have heard the submissions of Ms. Sameem Ara Begum, learned counsel appearing for the Revision Petitioners/defendants 1, 2, 5, 8 to 13, and of Sri Syed Naimullah Shakeel, learned counsel for the 1st respondent/plaintiff-Trust. The other respondents, who are the defendants in the suit, are stated to be not necessary parties. I have perused the material record.

(3.) The facts of the case, which are necessary to be stated as a prelude to this order, in brief, are as follows:-