Mahesh Chandra Tripathi, J. - (1.) Vrandavan is before this Court assailing the order dated 08.05.2017 passed by the Additional District Judge (FTC), Mahoba in Civil Revision no.29 of 2016 and order dated 23.09.2016 passed by learned Civil Judge (Junior Division), Kulpahad, Mahoba in Original Suit no.21 of 2012.
(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 Court 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.;