PUNJAB WAKF BOARD Vs. MOHD. YAKUB

JUDGEMENT

(1.) The unsuccessful plaintiff has come up in regular second appeal against the judgment and decree of the first appellate court affirming on appeal those of the trial Judge whereby its suit for possession of the disputed property was dismissed.

(2.) The facts:

(3.) The trial Judge held that it had not been proved that Abdul Wahid Khan, Field Inspector, was authorised to file the suit and that the suit property was the Wakf Property and since title of the plaintiff was not established, the suit for possession was liable to be dismissed.