PUNJAB WAKF BOARD Vs. HARBANS SINGH

JUDGEMENT

(1.) THIS is plaintiffs appeal against the concurrent findings of the courts below dismissing the suit filed by it.

(2.) PUNJAB Wakf Board, Ambala Cantt instituted this suit for possession of the suit property from defendant on the ground that suit property is a Wakf property and that defendant is in unlawful possession of the same.

(3.) A number of issues relating to nature of the property, authority of the attorney to institute the suit, suit being within limitation, plea raised by the defendant that he has become owner by adverse possession were framed.