- (1.)By way of instant Regular Second Appeal, the appellants have assailed judgment and decree dtd. 22/1/2014, passed by learned Additional District Judge (II), Una, District Una, H.P. in Civil Appeal No. 33-XIII-12RBT 8/13/12 whereby the judgment and decree dtd. 21/3/2012 passed by learned Civil Judge (Jr. Division), Court No. II, Amb, District Una, in Civil Suit No. 162/2007, was affirmed.
(2.)Appellants were defendants before the learned trial Court and the respondents were plaintiffs. The parties hereafter shall be referred to by the same status as they held before learned trial Court.
(3.)Plaintiffs filed a suit for declaration that they were the owners in possession of land measuring 1/89/21 hectares, comprised in Khewat No. 371 min, Khatauni No. 861 min, Khasra Nos. 4197, 4202, 4204 and 4205 as per jamabandi for the year 2004-05 situated in Up-Mohal Ram Nagar, Village Nakroh, Tehsil Amb, District Una, H.P. (for short, 'suit land') and the entries in the revenue records to the contrary were wrong, illegal, void and contrary to factual position. A prayer to restrain the defendants from interfering in the suit land was also prayed. Further, a decree of possession of a site denoted by ABCD and EFGH in the site plan annexed with the plaint by removal of super-structure therefrom was also sought.
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