PUNJAB WAKF BOARD Vs. HARBANS SINGH AND OTHERS

JUDGEMENT

(1.) PLAINTIFF Punjab Wakf Board has filed this revision petition impugning judgment and decree dated 20.3.2006 passed by learned Wakf Tribunal, Amritsar thereby dismissing suit filed by the plaintiff against the defendants/respondents Harbans Singh etc. for possession of the suit property by ejectment of the defendants. Case of the plaintiff is that it is owner of the suit property and defendants were tenants therein under the plaintiff and their tenancy has been terminated by serving notice.

(2.) THE defendants denied the plaintiff to be owner of the suit property. The defendant also denied their tenancy over the suit property. Various other pleas were also raised.

(3.) I have heard counsel for the parties and perused the case file.