HARYANA WAKF BOARD Vs. JASWINDER SINGH AND ANOTHER

JUDGEMENT

(1.) Plaintiff Haryana Wakf Board has filed this revision petition under section 115 of the Code of Civil Procedure (in short, CPC) to assail order dated 2.3.2010 passed by learned Additional District Judge/Wakf Tribunal, Kaithal thereby rejecting plaint instituted by plaintiff-petitioner against the respondents/defendants.

(2.) The petitioner filed plaint Annexure P/1 seeking permanent injunction restraining the respondents from raising construction on first floor of the suit property which is on lease with the respondents under the petitioner.

(3.) Respondents in their written statement Annexure P/2 admitted that petitioner Wakf Board is owner of the suit property.