PRAMOD KUMAR BHATIA Vs. VIPUL JAIN

JUDGEMENT

(1.) Petitioner is before this Court assailing the order dated 15.1.2019 passed by the Civil Judge (Junior Division), Fast Track Court, Ghaziabad in Original Suit No. 288 of 2018 (Vipul Jain and Another Vs. Pramod Kumar Bhatia) and the order dated 31.1.2020 passed by the Additional District Judge, Court No. 16, Ghaziabad in Civil Revision No. 14 of 2019 (Pramod Kumar Bhatia Vs. Vipul Jain and Another).

(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.) In supervisory jurisdiction of this Court over subordinate Courts, the scope of judicial review is very limited and narrow. It is not to correct the errors in the orders of the court below but to remove manifest and patent errors of law and jurisdiction without acting as an appellate authority.