KAMLA VERM Vs. AADDL. DISTT. JUDGE-XII, LKO

JUDGEMENT

(1.) Heard Sri Jitendra Kumar Saxena, the learned counsel for the petitioners and perused the records.

(2.) By means of the instant petition filed under Article 227 of the Constitution of India, the petitioners have challenged an ex parte judgment and decree dtd. 16/9/2013, passed by learned Judge Small Causes Court, Lucknow in SCC Suit No. 60 of 2012: Salil Kumar Rastogi v. Ram Bharose Verma (dead) through LRs. The petitioners had filed an application under Sec. 47 read with Sec. 151, C.P.C. raising objection against the application for execution of the ex parte decree and the Judge Small Causes Court, Lucknow rejected this application by means of an order dtd. 22/3/2015. The rejection order was challenged by filing SCC Revision No. 24 of 2015, which has been dismissed by means of a judgment and order dtd. 27/5/2025 and the petitioners have challenged the validity of the order dtd. 23/5/2015 and the revisional order dtd. 27/5/2025 also.

(3.) The petitioners have impleaded the learned Additional District Judge-XII, Lucknow and Judge Small Causes Court, Lucknow as opposite parties No. 1 and 2 to the petition.