AMIN CHAND Vs. BALBIR SINGH

JUDGEMENT

(1.) By way of instant petition, petitioners have assailed order dtd. 26/3/2022 passed by learned Senior Civil Judge, Court No.1, Amb, District Una, H.P. in CMA No. 120-VI -2022 in Civil Suit No. 99-I-2011.

(2.) Petitioners had filed Civil Suit bearing No. RBT.422-14-2011 titled Amin Chand and others vs. Balbir Singh and another inter-alia praying a decree of declaration to the effect that they had perfected the title over the suit land by way of adverse possession. The predecessor-in- interest of respondent No.1 late Sh. Gurbaksh Singh besides contesting the claim of the petitioners/plaintiffs by filing a written statement had also preferred a counter-claim on the basis of his title over the suit land. A decree for permanent prohibitory injunction was claimed against the petitioners and in alternative a decree for possession was also claimed.

(3.) On 30/10/2015, the petitioners withdrew the suit filed by them. Resultantly, an order came to be passed by learned Civil Judge (Jr. Division), Court No.3, Amb, District Una, in the following terms: