MOHINDER SINGH Vs. PUNJAB WAKF BOARD

JUDGEMENT

(1.) Learned counsel for the appellant submits that other respondents are proforma respondents, hence need not be served. Accordingly, service upon them may be dispensed with. Ordered accordingly.

(2.) Present regular second appeal is directed against the concurrent finding of fact whereby suit of the appellant-plaintiff for declaration to be owner in possession of land measuring 11 kanal 5 marlas, has been dismissed by the trial Court and affirmed in appeal.

(3.) Replication was filed, reiterated the averments made in the plaint and on the basis of the pleadings, the trial Court framed the following issues:-