BINOD PATHAK Vs. SHANKAR CHOUDHARY

JUDGEMENT

(1.) Leave Granted.

(2.) This appeal arises from the judgment and order passed by the High court of Judicature at Patna dtd. 22/10/2014 (hereinafter referred to as the "Impugned Order") in Second Appeal No. 190 of 2008 by which the Second Appeal filed the respondents herein; the original defendants, came to be allowed thereby setting aside the judgment and order passed by the First Appellate Court allowing the First Appeal filed by the appellants herein; the original plaintiffs, and decreeing the suit in their favour.

(3.) For the sake of convenience, the appellants herein shall be referred to as the original plaintiffs and the respondents herein shall be referred to as the original defendants.