ABHAY MANOHAR SAPRE, J. - (1.) This appeal is filed by the defendants against the final judgment and order dated 17.04.2006 passed by the High Court of Patna in C.R. No. 1249 of 2005 whereby the High Court disposed of the civil revision filed by the appellants herein while giving them liberty to raise such question in appeal in case the decision of the Trial Court goes against them.
(2.) Facts of the case need not be mentioned in detail except to the extent necessary for the disposal of this appeal.
(3.) The respondents (plaintiffs) have filed a money suit (Suit No.28 of 2002) in the Court of sub-Judge-1 Chhabra against the appellants (defendants) for recovery of Rs.41,59,418/-. The appellants filed their written statement and denied therein the respondents' claim by joining issues on facts. Issues have accordingly been framed on the basis of the pleadings. It appears that the evidence of respondents (plaintiffs) is over and that of the appellants (defendants) remains.;