BHALKU RAM Vs. MATHRA DASS

JUDGEMENT

(1.) THIS petition is directed against the order dated 24.1.2014 rendered by the Civil Judge (Junior Division), Court No. 3, Hamirpur in CMA No. 30/2014 in Civil Suit No. 102/2000.

(2.) "Key facts" necessary for the adjudication of this petition are that petitioners -plaintiffs (hereinafter referred as the "plaintiffs" for convenience sake) filed a Civil Suit registered as Civil Suit No. 102/2000 in the court of Civil Judge (Junior Division), Court No. 3, Hamirpur. The suit was filed for declaration that the plaintiffs and proforma defendants are owners in possession of the suit land and the entries made in the revenue record showing the contesting defendants as non -occupancy tenants alongwith plaintiffs are wrong and contrary to the position existing on the spot and such illegal entries made without the knowledge or notice to the plaintiffs are without jurisdiction, nullity and not binding on the plaintiffs. The case was earlier decided by the learned Civil Judge (Junior Division). However, the learned District Judge has remanded the matter.

(3.) THE application was resisted by the contesting defendants. According to them, the application was misconceived and has been filed belatedly.