RAMESHWAR DASS Vs. SUNDER DEV

JUDGEMENT

(1.) By way of instant petition, the petitioner has assailed orders dtd. 21/1/2023 passed by learned Civil Judge (Senior Division), Kinnaur District at Reckong Peo in Civil Suit No. 14 of 2015.

(2.) The respondents herein have filed Civil Suit No. 14 of 2015 on the files of learned Civil Judge (Senior Division), Kannuar. Petitioner herein is the defendant in the said suit. For convenience, the parties hereafter shall be referred by the same status as they hold before the learned trial Court.

(3.) The plaintiffs have filed a suit for declaration that they are owners in possession of the land comprised in Khata/Khatoni No. 33 min 55, Khasra Nos. 871 and 872, Kitas 2, measuring 0/4/19 hectares situated in Up-Muhal Kupa, Tehsil Sangla, District Kannuar, H.P. ('for short 'suit land') and the name of defendant recorded in the column of possession in the revenue records as 'Sathania niwasi Bila Sifat' is null and void. A decree of permanent prohibitory injunction seeking to restrain the defendant from interfering in the suit land has also been claimed.