SUNITA KUMARI Vs. HARYANA WAKF BOARD AND OTHERS

JUDGEMENT

(1.) In this revision petition filed by defendant no. 3 Sunita Kumari under section 83 (9) of the Wakf Act, 1995, challenge is to judgment and decree dated 15.12.2011 passed by learned Additional District Judge as Wakf Tribunal thereby decreeing suit filed by respondent no. 1-plaintiff Haryana Wakf Board for possession of suit land measuring 182 sq. yards depicted in red colour in site plan Annexure - P/3.

(2.) The suit was initially filed against Ashok Kumar proforma respondent no. 2 only as sole defendant. However, on 6.12.2005, Ashok Kumar made following statement before the Wakf Tribunal:-

(3.) Thereupon Zile Singh uncle of Ashok Kumar was impleaded as defendant no. 2 whereas Ashok Kumar was renumbered as defendant no.- 1. Zile Singh defendant no. 2 has since died and is represented by proforma respondents no. 3 to 6 as his legal representatives. Sunita Kumari defendant no. 3-petitioner, who is wife of defendant no. 1 Ashok Kumar, was subsequently impleaded as defendant no. 3 in the suit because she alleged to have purchased the suit plot from her husband defendant no.1 vide sale deed dated 19.9.2005.