Mahesh Chandra Tripathi, J. - (1.) Awadhesh Kumar Pandey is before this Court assailing the order dated 08.09.2016 passed by the District Judge Sonbhadra in Misc. Appeal No.115/2013 (Awadhesh Kumar Pandey and others vs. Tarkeshwar Pandey and others) as well as order dated 19.10.2013 passed by Civil Judge (Junior Division) Robertsganj, Sonbhandra in Original Suit No.261 of 2012 (Tarkeshwar Prasad Pandey vs. Awadhesh Kumar Pandey and others).
(2.) Learned counsel for the petitioner could not point out any manifest error apparent on the face of record in the impugned orders so as to justify interference by this Court in extra ordinary jurisdiction under Article 227 of the Constitution of India.
(3.) Both the Courts below have recorded concurrent findings of fact and unless these findings are shown perverse or contrary to record resulting in grave injustice to petitioner, in writ jurisdiction under Article 227, this Court exercising restricted and narrow jurisdiction would not be justified in interfering with the same.;