Ran Vijai Singh, J. - (1.) Heard Sri Krishna Bihari, learned counsel for the petitioner and Sri Girja Shankar Srivastava, learned counsel appearing for the respondent no. 1.
(2.) By means of this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the orders dated 7.7.2014 passed by the Judge Small Causes Court on an application no. 56-Ka in SCC Suit No. 84/2006 and order dated 8.9.2014 passed by the District Judge, Allahabad in SCC Revision No. 16 of 2014 (Ashok Kumar v. Mansha Devi and others).
(3.) Vide order dated 7.7.2014, application filed by the petitioner under Order 1, Rule 10 of Code of Civil Procedure (hereinafter referred to as ' C.P.C.) has been rejected. Whereas by the subsequent order dated 8.9.2014, revision filed by the petitioner against the order dated 7.7.2014 has been dismissed.;