ASHOK KUMAR Vs. MOTI RAM

JUDGEMENT

(1.) PLAINTIFFS are in Regular Second Appeal before this Court, as an appeal registered as Civil Appeal No. 13 -K/2000 against the judgment and decree passed by learned Sub Judge 1st Class (II), Kangra, District Kangra, H.P. in Civil Suit No. 65/96/91, they preferred has been dismissed by learned Additional District Judge -II, Kangra at Dharamshala vide judgment and decree under challenge herein.

(2.) THE appeal has been admitted on the following substantial question of law.

(3.) IN written statement, the defendant by way of raising preliminary objections qua limitation, locus -standi acquiescence, non -joinder of necessary and proper parties as well as valuation has sought the dismissal of the suit. On merits also, it is denied that the plaintiffs are owner of the suit land. Entries in the revenue record showing them to be the owner thereof are stated to be false and fictitious having been made by the revenue staff in connivance with the plaintiffs.