- (1.) Heard Sri M.A. Khan, learned Senior Advocate, assisted by Mohd. Aslam, learned counsel for petitioner and Sri Anurag Narain, Advocate, appearing for contesting respondents.
(2.) This writ petition is directed against the order 14.3.2008 (Annexure 6 to writ petition) passed by Civil Judge (Senior Division), Hardoi rejecting petitiner's application under order 9 Rule 13 C.P.C. praying for recall of ex parte decree dated 5.11.2004 in P.A. No. 9 of 1999 (Laxmi Narain etc. Vs. Satish Chandra etc. and the appellate order dated 23.1.2009 passed by Addl. District Judge, Hardoi dismissing petitioner's appeal.
(3.) The facts in brief giving rise to the present dispute are as under.;