(1.) The present First Appeal is filed under Sec. 96 of the Code of Civil Procedure, by the appellant - original defendant No.2. , challenging the judgment and decree dtd. 26/2/2001, passed by the City Civil Court at Ahmedabad in Civil Suit No. 9 of 1995.
(2.) Heard learned advocate Mr. Manish Kaushik for the appellants and learned Senior Advocate Ms. Trusha Patel with learned advocate Mr. Tattvam Patel for the respondents.
(3.) The brief facts of the case are as under: