TILAK RAJ AND OTHERS Vs. UDHAM SINGH

JUDGEMENT

(1.) In this petition filed under Article 227 of the Constitution of India, petitioners who are defendants before the Court below, have assailed the order dated 28.9.2013 passed by learned Civil Judge (Junior Division), Dehra, Distt. Kangra, H.P., in Civil Suit No. 131 of 2007, titled as Udham Singh vs. Tilak Raj & others, in the application filed under Order 8 Rule 1 (1-A)(3) of Code of Civil Procedure, whereby petitioners want to place on record spot map/site plan depicting the water channel over the suit land.

(2.) Sh. Udham Singh, plaintiff (respondent herein) filed a suit against the present petitioners, restraining them from causing any obstruction in the free flow of water in the water channel constructed by the State.

(3.) On 11.8.2008, trial Court, based on the pleadings of parties framed the following issues: