- (1.) Petitioners Hardwari Lal and another have filed this revision petition against Ramesh Chand and other respondents under Article 227 of the Constitution of India for setting aside the impugned order dated 06.06.2012 passed by learned Civil Judge (Junior Division), Rewari and judgment dated 09.08.2012 passed by learned Addl. District Judge, Rewari.
(2.) Notice of motion was issued and respondents No.1, 3 and 4 appeared through their counsel and contested the petition and today none appeared on behalf of respondent No.2.
(3.) I have heard learned counsel for the parties and have gone through the record.;