- (1.) The Advocate for the appellants is not present due to the strike call given by the Bar Association.
(2.) Heard the appellant No.4-Hari Prasad, present in person, for the appellants.
(3.) The present appeal arises out of the judgment and decree dated 31/07/2007 passed by the Additional District Judge No.1, Sikar (hereinafter referred to as 'the Appellate Court') in Civil Regular Appeal No.80/2001 (27/2001), whereby the Appellate Court has confirmed the judgment and decree dated 18/4/2001 passed by the Civil Judge (Senior Division), Dataramgarh (hereinafter referred to as 'the Trial Court') in Civil Suit No.31 of 1994.;