(1.) Heard Shri S. D. Lotlikar, learned Senior Counsel appearing for the Appellants and Shri R. G. Ramani, learned Counsel appearing for the Respondent nos. 1 and 2-Original Plaintiffs.
(2.) The above Appeal challenges an Order passed by the learned District Judge dated 18.12.2007 passed in Regular Civil Appeal No. 77/2002, whereby the Judgment and Decree passed by the learned Trial Court dated 30.04.2002, was quashed and set aside in view of an Order passed by the learned Judge allowing an application filed by the Respondent nos. 1 and 2 under Order 41 Rule 27 of the Civil Procedure Code for additional evidence.
(3.) After being served in the above Appeal, the Respondent nos. 1 and 2, filed cross objections challenging an Order passed by the learned District Judge dated 31.03.2006, whereby an application for amendment of the plaint filed by the said Respondents, came to be dismissed.