MAHENDRA DAYAL,J. - (1.) I have heard learned counsel for the petitioners and the learned counsel for the opposite party No. 4 and perused the impugned judgment.
(2.) The petitioners have filed this writ petition for quashing of the order dated 7.12.2017, passed by the District Judge, Faizabad in Civil Revision No. 81/2017 and the order dated 20.9.2017, passed by the Civil Judge (Senior Division), Faizabad in Regular Suit No. 275 of 2006.
(3.) The petitioners are the plaintiffs in Civil Suit No. 275 of 2006. They filed a Suit for Permanent Injunction. After the written statement was filed by the opposite parties No. 3 to 5, they filed an application for permission to file counter claim as provided under Order 8, Rule 6-A CPC. It was stated by them in the counter claim that in the month of May and June, 2017 they were out of station and taking advantage of their absence, the petitioners demolished the wall and fixed a gate. It was also said that cause of action for filing counter claim arose in the month of June, 2017 when the petitioners demolished the wall and took unauthorized possession.;