MAHENDRA DAYAL,J. - (1.) Heard Shri P.K. Khare, learned counsel for the petitioner and perused the record. No one has appeared on behalf of the respondents No. 4 to 6, although the notice has been served upon them.
(2.) The petitioner by means of this writ petition has prayed for quashing of the order dated 07.01.2016 passed by the Civil Judge (Senior Division), Court No. 24, Lucknow in Regular Suit No. 2400157/2009.
(3.) The facts in brief are that the petitioner is a widow, aged about 83 years. Her husband late Ram Bihari Agarwal executed a Will dated 13.05.1999 giving absolute right of ownership to the petitioner. The husband of the petitioner died on 27.06.1999 and after his death, the petitioner became absolute owner of the plot and the house by virtue of the said Will.;