BABU RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) APPELLANT Babu Ram, one of the plaintiffs, has filed the present appeal under the provisions of Section 100 of the Code of Civil Procedure, assailing the judgment and decree dated 28.2.2009, passed by the learned District Judge, Bilaspur, District Bilaspur, Himachal Pradesh, in Civil Appeal No. 40 of 2006, titled as State of H.P. v. Babu Ram and others, whereby judgment and decree dated 14.3.2006, passed by the Civil Judge (Senior Division), Bilaspur, District Bilaspur, Himachal Pradesh, in Civil Suit No. 71/1 of 2003, titled as Babu Ram and others v. State of Himachal Pradesh, stands reversed.

(2.) ON the premise that their possession, adverse in nature, over the suit land has fructified into title, plaintiffs filed a suit for declaration against the State of Himachal Pradesh.

(3.) WHETHER the plaintiffs have no cause of action to file the present suit? OPD