DURGENDRA BAHADUR SINGH Vs. RAJENDRA BAHADUR SINGH

JUDGEMENT

(1.) Petitioner is before this Court assailing the order dated 11.11.2019 passed by the Civil Judge (Junior Division) Khalilabad, Basti in Original Suit No. 60 of 2018 (Durgendra Bahadur Singh Vs. Rajendra Bahadur Singh and other) and the order dated 24.12.2019 passed by the Additional District Judge, Court No. 7 Basti in Misc. Civil Appeal No. 51 of 2019((Durgendra Bahadur Singh Vs. Rajendra Bahadur Singh and others).

(2.) Learned counsel for the petitioner could not point out any manifest error apparent on the face of record in the impugned orders so as to justify interference by this Court in extra ordinary jurisdiction under Article 227 of the Constitution of India.

(3.) Both the Courts below have recorded findings of fact and unless these findings are shown perverse or contrary to record resulting in grave injustice to petitioner, in writ jurisdiction under Article 227, this Court exercising restricted and narrow jurisdiction would not be justified in interfering with the same.