AWADHNARAYAN Vs. ROOPNARAYAN

JUDGEMENT

(1.) BY filing this petition under Article 227 of the Constitution, the petitioners/defendants have assailed the order passed in case No.16/12 by the First Additional District Judge, Ashoknagar, dated 30.11.2012.

(2.) THE relevant facts necessary for adjudication of this matter are as under :-

(3.) PER contra, Shri Amit Lahoti, learned counsel for respondents No.1 to 5, supported the order and submits that it is a very detailed order rendered in 19 pages and does not require any interference. By taking this Court to various paragraphs of this order, Shri Lahoti submits that the appellate Court has applied mind on the facts of the case and also examined catena of judgments on the points and has given justiciable reason which does not require any interference. He cited certain judgments in his favour.