Mahesh Chandra Tripathi, J. - (1.) The petitioners are before this Court assailing the order dated 17.10.2017 passed by learned Additional District Judge, Court No.4, Maharajganj in Civil Misc. Appeal No.26 of 2014 (Vijayee vs. Shree Krishna and others) by which he has proceeded to allow the appeal in question and set aside the order of the trial court dated 10.4.2014 passed in Original Suit No.903 of 2012. While partly allowing the application 6-Ga-2, the Appellate Court has also directed the parties to maintain status quo on the land in question till disposal of the Suit.
(2.) Learned counsel for the petitioner could not point out any manifest error apparent on the face of record in the impugned order so as to justify interference by this Court in extra ordinary jurisdiction under Article 227 of the Constitution of India.
(3.) The Appellate Court has 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.;