JUDGEMENT
Raj Mohan Singh, J. -
(1.)Plaintiff Abdul Gafoor is in second appeal against the judgment and decree dated 17.10.1988 passed by Additional District Judge, Gurdaspur whereby appeal filed by defendants No. 1 and 2 against the judgment and decree dated 20.03.1987 passed by Sub Judge, Ist Class, Gurdaspur was accepted.
(2.)Plaintiff filed suit for possession of land measuring 12 Kanals out of 29 Kanals 10 Marlas on the basis of lessee/tenancy under the Punjab Wakf Board - defendant No. 3. Plaintiff alleged that land in question was owned by Punjab Wakf Board and tenancy was created in his favour in respect of 29 Kanals 10 Marlas of land including the suit land. Defendants took forcible possession of the land despite knowing the fact that plaintiff was tenant over the land under Wakf Board since 1970 -1971 and was paying rent regularly.
(3.)Suit was contested by the defendants on all counts including ground of maintainability of suit, locus standi and non - joinder of necessary parties and jurisdiction of the Civil Court.
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