Anil Kumar, J. - (1.) Heard Shri G. P. Mishra, learned counsel for the petitioners, learned counsel for the respondent and perused the record.
(2.) Facts in brief of the present case are that Mitthu Lal and Prem Chandra filed a Regular Suit No.1448 of 2010 for permanent injunction. In the said matter, petitioners/defendants filed their written statement.
(3.) On 15.05.2012, opposite party nos.3 and 4 (plaintiffs) filed amendment application to which objection has been filed by the petitioners and by order dated 9.8.2012, amendment application has been allowed, challenged by way of Revision No.247 of 2012, dismissed by order dated 14.03.2013 passed by opposite party no.1/Special Judge S.C./S.T. Act, Gonda.;