ABHAY MANOHAR SAPRE,J. - (1.) This appeal is directed against the final judgment and order dated 19.07.2007 passed by the High Court of Judicature at Bombay, Bench at Aurangabad in Second Appeal No.274 of 2002 whereby the Single Judge of the High Court allowed the appeal filed by respondent Nos.1 and 2 herein and set aside the judgment/order dated 16.01.2002 passed by the District Judge, Ahmednagar in R.C.A. No.21 of 2000 and confirmed the judgment dated 10.12.1999 passed by the Civil Judge, Junior Division, Ahmednagar in R.C.S. No.600 of 1982.
(2.) In order to appreciate the issues involved in the appeal, few relevant facts need to be mentioned hereinbelow.
(3.) The appellants are the plaintiffs whereas the respondents are the defendants in a civil suit out of which this appeal arises.;