Mahesh Chandra Tripathi, J. - (1.) Heard learned counsel for the petitioner.
(2.) The petitioner is before this Court assailing the orders dated 15.9.2017 and 22.5.2017 passed by learned Additional Civil Judge (Senior Division)/A.C.J.M. Court No.1, Jhansi in Original Suit No.430 of 2014 (Mukesh Kumar & others vs. Salil Saxena & others).
(3.) 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.;