S.P.Mehrotra, J. - (1.) This writ petition has been filed under Articles 226/227 of the Constitution of India, inter-alia, praying for quashing the order dated 19-8-2003 passed by the Trial/Execution Court in Execution Case No. 5 of 1991 Ram Narain Verma v. Ram Chandra Verma (Annexure-C to the writ petition).
(2.) From the averments made in the writ petition, it appears, that the said order dated 19-8-2003 (Annexure-C to the writ petition) was passed by the learned Judge, Small Cause Court, Jhansi in Execution Case No. 5 of 1991.
(3.) It further appears that against the said order dated 19-8-2003, the petitioner filed a revision under Section 25 of the Provincial Small Cause Court Act. AlongWith the said revision, an application praying for staying further proceedings in Execution case No. 5 of 1991 was also filed.;