SURINDER KUMAR Vs. PUNJAB WAQF BOARD, AMBALA CANTT

JUDGEMENT

(1.) This petition is filed against the order dated 30.09.2014, dismissing the objection filed by the petitioner under Section 47 read with Section 151 of the Code of Civil Procedure, 1908 (here-in-after referred to as the "CPC") for dismissing the execution application moved by the respondent.

(2.) In brief, the respondent filed a suit on 15.09.2006 before the Tribunal under the Wakf Act, 1995 (here-in-after referred to as the "Tribunal") for possession by way of ejectment of the petitioner from the building measuring 300 sq. yards, which is a part of the Mosque building bearing MC No.B-II/679, situated at Railway Road, Muktsar and for recovery of Rs. 10,00,000/- as compensation on account of its illegal use and occupation along with interest @ 1% per month till its realization.

(3.) The petitioner contested the suit alleging that he used to pay Rs. 250/- per month to the representative of the respondent and is not in arrears of any money. It is also claimed that he has become owner of the suit property by way of adverse possession.