ABHAY MANOHAR SAPRE, J. - (1.) This appeal is filed by plaintiff No.1 against the judgment and final order dated 24.01.2005 passed by the High Court of Judicature at Madhya Pradesh, Jabalpur Bench at Gwalior in First Appeal No. 3 of 1998 whereby the High Court dismissed the appeal and, in consequence, dismissed the plaintiff's suit which was partly decreed by the Trial Court.
(2.) We herein set out the facts, in brief, to appreciate the issues involved in this appeal.
(3.) The appellant is plaintiff No.1 whereas the respondents are the defendants in a suit out of which this appeal arises.;