H P WAKF BOARD Vs. MUNISH GUPTA

JUDGEMENT

(1.) This is the plaintiff's Regular Second Appeal filed under Section 100 of the Code of Civil Procedure.

(2.) Plaintiff (appellant herein) filed a suit for permanent injunction seeking an order of restraint against the defendant from raising construction over the suit land on the premise that the defendant being an encroacher had no authority, right or title to do so.

(3.) Resistance on the part of the defendant led the trial Court to frame the following issues: