PUNJAB WAKF BOARD AMBALA CANTT Vs. NAR SINGH

JUDGEMENT

(1.) A prAyer thAt the AppellAnt- defendAnt be restrAined from interfering in his possession. Suit wAs decreed. AppellAnt fAiled in AppeAl.

(2.) IT is apparent from the records that both the Courts below have held the respondents to be in possession of property in dispute. To say so, reliance has been placed upon an earlier judgment interse parties whereby suit for possession filed by the appellant was dismissed and also a judgment and decree vide which suit filed by alleged lessees against the respondent was dismissed. This Court feels that in view of findings given by the appellate Court below in para nos.14 to 16, no case is made out for any interference.