- (1.) Cm No. 5674-C of 2016 This application has been filed by the appellants-plaintiffs under Order 41 Rule 19 read with Section 151 of the Code of Civil Procedure, 1908 (for short CPC) for restoration of the appeal, which was dismissed in default on 01.04.2016 by this Court. Heard on the application. In view of the reasons mentioned in the application, the application stands allowed and the appeal is ordered to be restored at its original number and is taken up today itself. R.S.A No. 6054 of 2014 The present appeal has been preferred against the judgment and decree dated 13.10.2014 passed by Dr. Pankaj, Additional District Judge, Faridabad, whereby the appeal filed by the plaintiffs-appellants against the judgment and decree dated 31.07.2014 passed by the learned Civil Judge (Junior Division), Faridabad, has been dismissed.
(2.) For the sake of convenience, the status of the parties is being mentioned as in the original suit.
(3.) Appellants-Plaintiffs have filed the suit for declaration to the effect that they are owners in possession of the land comprised of rectangle no. 11 Killa no.21/2 (4-0) adjoining 4 Karam wide passage leading from village Jasana to Dhakola with consequential relief of permanent injunction.;