PARMATMA PRASAD Vs. SURENDRA KUMAR

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri M.M. Haq, learned counsel for the appellants and Sri Vikas Pandey, learned counsel for the respondents are present.

(3.) The appellants have assailed the order dated 11th January, 2017 passed by learned Additional District Judge, Gonda, in Misc. Civil Appeal No.53 of 2016 (Surendra Kumar vs. Smt.Priyanka and another), by filing present appeal under Order XLIII Rule 1 (u) of the Code of Civil Procedure, 1908 (hereinafter referred to as "C.P.C.").