ABHAY MANOHAR SAPRE,J. - (1.) This appeal is filed by the defendants against the final judgment and order dated 09.09.1999 passed by the High Court of Calcutta in S.A.T. No. 1082 of 1999 (re-numbered as S.A. No.740 of 1999) whereby the appeal filed by the appellants was summarily dismissed under Order 41 Rule 11 of the Code of Civil Procedure, 1908 (hereinafter referred to as "the Code").
(2.) Few relevant facts need mention in brief infra.
(3.) The appellants herein are the defendants whereas the respondents are the plaintiffs in the civil suit out of which this appeal arises.;