Devendra Kumar Upadhyaya, J. - (1.) Heard Sri S.K. Mishra, learned counsel for the petitioner.
(2.) Under challenge in the instant writ petition is an order dated 22.08.2012, passed by learned trial court whereby the objection moved by the plaintiff (petitioner herein) against the application moved by the defendants (respondents herein) under Order 9, Rule 13 of the Code of Civil Procedure for setting aside ex-parte decree dated 03.05.1994 has been rejected.
(3.) Petitioner has also challenged the order dated 11.12.2012 passed by learned District Judge, Deoria, whereby the revision petition filed by the petitioner against the order of the trial court dated 22.08.2012 has been dismissed.;