Manoj Misra, J. - (1.) Heard counsel for the applicant; Sri Tarun Tiwari for the respondent No.1; and perused the record.
(2.) The present petition has been filed against the order dated 25.01.2016 passed by the Judge Small Causes Court, Varanasi, in Mutation Appeal No. 8 of 2009 as well as the order dated 20.10.2016 passed by the Additional District Judge Court No. 7, Varanasi in Mutation Second Appeal No. 71 of 2016.
(3.) By the order dated 25.01.2016 the Court of Judge Small Causes has accepted certain documents produced during the course of appeal on record and has provided opportunity to the other side to file evidence in rebuttal thereof and has also fixed a date for further proceeding. The above order was affirmed by the Additional District Judge, Court No. 07, Varanasi vide order dated 25.01.2016.;