Pankaj Mithal, J. - (1.) Heard Sri Rajiv Sisodia, learned counsel for the petitioner. Sri K.M. Garg has appeared for respondents no. 1 and 2. The respondents no. 1 and 2 had filed Original Suit No. 166 of 2013 for dispossession of the petitioner and for recovery of possession over the suit premises. Subsequently after a written statement was filed and a Will dated 10.1.2013 alleged to have been executed by late Mahboob Ahmad was set up, they filed an application for amending the plaint so as to add a relief for declaring the said Will as null and void.
(2.) The amendment application has been allowed by the court of first instance vide order dated 3.2.2016 and the revision against the same has been dismissed on 14.9.2016.
(3.) The above two orders have been impugned by means of this petition.;