ASHOK KUMAR, J. - (1.) The present appeal has been filed by the appellants, Sri Mahadev Markandeshwar Ji Maharaj Virajman Mandir and 7 others by which the judgment/ decree dated 19.01.2017 passed by 3rd Additional District and Sessions Judge, Jalaun at Orai in Civil Appeal No. 27 of 2014 (Sri Mata Deen and others v. Sri Mahadev Markandeshwar Ji Maharaj Virajman Mandir, Konch and others) partly allowing the civil appeal and remanding the suit to the trial court arising out of the judgment/decree dated 27.02.2014 passed by the Additional Civil Judge (Junior Division), Coach, District Jalaun in Original Suit no.167 of 1990 has been challenged.
(2.) By means of present appeal the appellants have prayed to call for the records of the case, set aside the impugned judgement/decree dated 19.01.2017, to issue direction to the First Appellate Court to decide the first appeal on merit, allow the present appeal and pass any other orders.
(3.) I have heard Sri Dharmpal Singh, Senior Counsel assisted by Sri P.K. Dubey, Advocate counsel for the appellants and Sri S.P. Lal, learned counsel appearing on behalf of respondent nos. 1 to 6.;