ABHAY MANOHAR SAPRE,J. - (1.) This appeal is filed by the defendants against the final judgment and order dated 24.07.2006 passed by the High Court of Bombay in Second Appeal No. 426 of 2004 whereby the High Court dismissed the second appeal filed by the appellants herein and affirmed the judgment and order dated 03.10.2002 passed by the 8th Additional District Judge, Satara in R.C.A. No.9/1996, which arose out of judgment/decree dated 29.11.1995 passed by the 2nd Joint Civil Judge, Satara in R.C.S. No. 265 of 1989.
(2.) In order to appreciate the controversy, which lies in a narrow compass, few relevant facts need mention hereinbelow.
(3.) The appellants are the defendants whereas the respondent is the plaintiff in a suit out of which this appeal arises.;