LAWS(ALL)-2017-11-367

NARSINGH Vs. SHIV SARAN SINGH

Decided On November 01, 2017
NARSINGH Appellant
V/S
Shiv Saran Singh Respondents

JUDGEMENT

(1.) Heard Shri Arun Kumar Singh, learned counsel for the plaintiff-petitioner and Shri Gyanendra Pratap Singh, learned counsel for the defendant-respondent

(2.) Narsingh Singh is before this Court assailing the order dated 4.8.2017 passed by the Additional District Judge/F.T.C. Court No.2, Azamgarh in Civil Appeal No.7/2002 (Narsingh vs. Shivsharan) whereby he has rejected the application (Paper 18-Ka2).

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