DALIPA @ DHAKKAR SHAH Vs. PUNJAB WAKF BOARD

JUDGEMENT

(1.) THIS appeal, is directed, against the judgment and decree, dated 14.12.89, rendered by the Court of Sub Judge 1st Class, Sultanpur Lodhi, vide which, it decreed the suit of the plaintiff, and, the judgement and decree, dated 31.07.92, rendered by the Court of Additional District Judge, Kapurthala, vide which, it dismissed the appeal.

(2.) THE facts, in brief, are that, Punjab Wakf Board, plaintiff, is the owner of the land, measuring 22 kanals, situated in village Deepawal, Tehsil Sultanpur Lodhi, District Kapurthala. It was stated that the defendant, had illegally encroached upon the land, in dispute, without having any right or title therein. The defendant, was many a time, asked to admit the claim of the plaintiff, over the land, in dispute and hand over the vacant possession thereof, but to no avail. Ultimately, a suit for possession, was filed.

(3.) ON the pleadings of the parties, the following issues were struck :-