Ajay Mohan Goel, J. - (1.) By way of this appeal, appellants have challenged the judgment and decree passed by the Court of learned Civil Judge (Sr. Divn.), Court No. 1, Nurpur, District Kangra, HP, dated 23.07.2014, vide which a suit filed by the appellants/ plaintiffs for declaration qua the suit land as also for possession of the same with consequential relief of permanent injunction, restraining the defendants permanently from interfering in any manner over the peaceful possession of the plaintiffs over the suit land, was dismissed and also the judgment and decree passed by the learned Additional District Judge-1, Kangra at Dharmshala, Circuit Court at Nurpur, District Kangra, HP, in Civil Appeal No. 27- N/XIII/2014, vide which their appeal against the judgment and decree passed by the learned trial Court stands rejected.
(2.) Learned Counsel for the parties have been heard today for admission purpose.
(3.) Brief facts necessary for adjudication of this appeal are as under:- Appellants herein (hereinafter referred to as the 'plaintiffs') filed a suit for declaration that they were owners in possession of the land comprised in Khata No. 752 min, Khatauni No. 962 min, Khasra Nos. 3202, 3204 and 3208, plots 3 (old Khasra Nos. 837 min, 837 min, 837 min), land measuring 424.79 sq meters, situated in Up-Mohal Rampuri, Nurpur town, Tehsil Nurpur, District Kangra, HP (hereinafter referred to as the 'suit land') and that they were entitled to remain as owners in possession in future also of the suit land and entries reflecting the defendants as owners in the ownership column and Table Hakuk Bartandaran in the possessory column in revenue record were wrong, null and void and against law and facts as defendants never remained in possession in any capacity over the suit land and were having no right, title and interest over the suit land. According to the plaintiffs, the suit land was coming in their possession since the time of their ancestors. The abadi came to plaintiffs from the original owner Laxman. After the death of Laxman, suit land was inherited by Bhago and after Bhago by Kalu. The suit land was inherited by predecessor-ininterest of the plaintiffs Mangat Singh from Kalu and after the death of Mangat Singh, the same was inherited by the plaintiffs on the basis of Will dated 18.12.1999 executed by Mangat Singh in favour of the plaintiffs. As per the plaintiffs settlement staff of the State had done great illegality at the back and without the consent of the plaintiffs by making entries in favour of the defendants which entries were wrong, illegal, null and void and not binding upon the plaintiffs.;