INDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) In these three second Appeals, the suits filed by the respective appellants/plaintiffs had been dismissed by the trial court and the said judgment has been confirmed by the lower appellate court on the ground that they are barred by limitation and holding that they had approached the Court long after cause of action accrued to them individually.

(2.) The appellants in these three Appeals had filed three separate suits before the trial Court contending that they are owners of certain property, out of which, the State Government/PWD Department had laid a road; and that they came to know about the same on 2/2/2012 and 8/7/2010 respectively when demarcation on the spot was conducted; and therefore they are entitled to a decree for mandatory injunction directing the respondents/defendants to initiate proceedings under the Land Acquisition Act, 1894 to acquire their respective properties and to pay compensation to them with all statutory benefits as admissible under the law for the land used by the respondents for the construction of road through their respective lands.

(3.) I may point out that the appellants in RSA No. 138 of 2018 had filed the suit on 31/10/2012, the appellants in RSA No. 141 of 2018 had filed their suit on 31/10/2014 and the appellant in RSA No. 143 of 2018 had filed his suit on 31/10/2012.