(1.) THE defendants having failed in both the courts below, directed the present Regular Second Appeal under Section 100 of the Code of Civil Procedure, which was admitted, on the following substantial questions of law:-
(2.) PRECISELY the facts giving rise to the present appeal are that the respondents hereinabove to be called as `the plaintiffs' sought the relief of declaration against the appellants to be referred as `the defendants', with respect to the suit land in civil Suit No.410/93, with consequential relief of prohibitory injunction.
(3.) DEFENDANT-State resisted and contested the suit and filed the written statement disputing the jurisdiction of the Civil Court and also that earlier the vestment was rightly made in the Panchayat under the provisions of `1961 Punjab Act' and thereafter in the State of H.P. under the `H.P.Act' and contended that the plaintiffs as well as defendants No.2 and 3 were shown wrongly in possession thereof, thus liable to be evicted.