MAHESH CHANDRA TRIPATHI, J. - (1.) The petitioners are before this Court assailing the order dated 14.5.2010 passed by the Civil Judge (Senior Division), Meerut in Suit No. 35 of 2009 (Prakash Chandra v. Onkar and others) by which he has decreed the suit in question ex-parte; the order dated 20.12.2016 passed by the Civil Judge (Senior Division) Meerut in Misc. Case No.224 of 2016 rejecting the application (5Ga) under Order IX Rule 13 CPC on the ground of delay and the order dated 14.9.2017 passed by the Additional District Judge, Court No.1, District Meerut by which he has dismissed the Civil Revision No.17 of 2017.
(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 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.;