- (1.) S. P. Mehrotra, J. The present Petition/application under Article 227 of the Constitution of India has been filed by the petitioner/applicant, inter alia, praying for setting aside/quashing the judgment and order dated 10-10- 2005 Annexure No. 5 to the Petition/application) passed in Civil Revision No. 221 of 2005 by the learned Additional District Judge, Court No. 8, Meerut and the order dated 18-5-2005 (Annexure No. 4 to the Petition/application) passed by the learned Additional Civil Judge (Senior Division), Court No. 2, Meerut, on the Amendment Application (Paper No. 11 8-Ka) filed by the petitioner/applicant in Suit No. 437 of 2001.
(2.) IT appears that the petitioner/ap plicant filed the aforementioned Suit No. 437 of 2001. Copy of the plaint of the said Suit has been filed as Annexure No. 1 to the Petition/application. It appears that during the pen dency of the said Suit, an Amendment Application under Order VI, Rule 17 of the Code of Civil Procedure was filed on behalf of the petitioner/applicant, inter alia, praying for making amendments in Paragraph No. 3 of the plaint.
(3.) COPY of the said Amendment Application has been filed as Annexure No. 2 to the Petition/application. It further appears that Objec tions were filed on behalf of the defen dants-respondent Nos. 1 to 5 against the said Amendment Application.;