RITU RAJ AWASTHI, J. - (1.) Heard learned counsel for the appellants as well as Mr. Utpal Chatterji, who has appeared on behalf of respondents.
(2.) The first and foremost question, which requires consideration before considering this appeal on merit, is regarding maintainability of this appeal.
(3.) The defendants-appellants have filed the instant second appeal against the judgment and decree dated 17.7.2014 and 25.7.2014, passed in Civil Appeal No. 72 of 2013 (wrongly numbered as Civil Appeal No. 172 of 2013) arising out of Original Suit No. 1204 of 2003, whereby the first appellate court after considering the case on merit, has remanded the matter to the learned Trial Court to decide it afresh on merit and has fixed the date for that purpose.;