(1.) Heard learned counsel for the petitioners, and learned counsel for the respondent.
(2.) It is not necessary for this Court to enter into merits of the matter, except to state that it is unfortunate that the learned Senior Civil Judge has passed a laconic order.
(3.) Learned counsel for the petitioners placed reliance on the judgment of the Hon' ble Supreme Court in Mahanth Satyanand alias Ramjee Singh v. Shyam Lal Chauhan ,(2018) 18 Supreme Court Cases 485 wherein it was held as under: