(1.) This petition has been filed seeking to set aside the order dtd. 15/3/2023 passed by Addl. District Judge, Court No. 8, Agra in Misc. Appeal No. 223 of 2022 and judgement and decree dtd. 18/5/2019 passed by the Addl. Civil Judge (Senior Division), Court No. 4, Agra in O.S. No. 796 of 2017- (Devendra Singh Advocate and another Vs. Moti Singh Sikarwar) and the impugned order dtd. 3/8/2022 passed by the Addl. Civil Judge (Senior Division), Court No. 1, Agra in Misc. Case No. 234 of 2019- (Shri Moti Singh Sikarwar Vs. Devendra Singh Advocate and another).
(2.) Mr. H.N. Singh, learned Senior Advocate, on instructions states that he is not pressing the challenge to the ex-parte judgment dtd. 18/5/2019 passed by the Additional Civil Judge, Senior Division, Court No. 4, Agra in Original Suit No. 796 of 2017.
(3.) The facts as stated in the petition is that earlier a suit bearing OS No. 26 of 2012 (Ajay Veer Singh Vs. Moti Singh and Others) was filed by the plaintiff-respondent No.2, seeking compensation with interest from the defendants on account of defamation of the plaintiff caused by the defendants therein. By a judgment and order dtd. 20/11/2018, the Original Suit No. 26 of 2012 was dismissed.