(1.) Heard Mr. D.R. Chowdhury, learned Sr. Counsel assisted by Mr. D. Debnath, learned counsel appearing for the appellants as well as Mr. S.M. Chakraborty, learned Sr. Counsel assisted by Ms. P. Sen, learned counsel appearing for the respondents.
(2.) This is a first appeal filed under Section 96 of the Code of Civil Procedure, 1908 against the judgment and decree dated 11.07.2017 and 26.07.2017 respectively dismissing the suit of the plaintiffs vide No.MS42/2013.
(3.) The facts relevant to decide this appeal may be dealt with, in brief.