(1.) The appellant is the plaintiff and the respondents No. 1 & 2 are the contesting defendants and proforma respondents No. 3 to 7 are the proforma defendants having common interest with the plaintiff.
(2.) The plaintiff filed a suit for declaration that her property comprising khata No. 64, khasra No. 124, khasra No. 471, measuring 0-30-34 HM, situated in Tikka Kuthera, Mauza Palaura, Tehsil Jawali, Distt. Kangra, H.P. as reflected in the mutation No. 88 in the name of Wakf Board, Ambala Cantt. is against the facts, illegal, null and void. As a consequential relief plaintiff also prayed for a decree of injunction.
(3.) The suit was opposed by the contesting defendants on the ground that the jurisdiction of the Civil Court was barred in view of the provisions of Section 85 of The Wakf Act, 1995 (hereinafter referred to as the Act.)