- (1.) The present writ petition has been filed on the ground that the petitioners' application for filing further document has been rejected by the Appellate Court. The petitioners had filed a suit for cancellation of sale-deed executed by one Ayodhya in favour of respondent-defendant No. 1 (Indrawati). The suit was proceeded with. Written statement etc. was filed. However, the said suit was dismissed on 22.12.2010 by the Trial Court.
(2.) The petitioners thereafter filed an appeal being Civil Appeal No. 4 of 2011 and in that appeal they filed application 18-G under Order XLI, Rule 27 CPC. The said application has been rejected by the District Judge, Siddharthnagar vide its order dated 16.5.2011.
(3.) Aggrieved by the aforesaid order, the present writ petition has been filed.;