Manoj Misra, J. - (1.) Heard Sri Amit Krishna for the defendant-revisionist and perused the record.
(2.) The instant revision has been filed against an order dated 30.11.2016 passed by the Additional Civil Judge (Sr. Div.), Court No. 1, Muzaffar Nagar in Original Suit No. 408 of 2011 by which amendment application 71 Ka filed by the plaintiff-respondents seeking certain amendments in the plaint, has been allowed.
(3.) A perusal of the record would go to show that the original suit no. 408 of 2011 was instituted by the plaintiff-respondents through their natural guardian/mother (Smt. Pushpa) for injunction against the defendants so as to restrain them from transferring the suit property and from evicting the plaintiffs. During the pendency of suit, amendment application was filed stating that the defendant no.1, after institution of the suit, had sold the property in dispute on 21.09.2015 to a non party for which she had no right and therefore the said sale be declared null and void and the vendee be impleaded as one of the defendants. In addition to above, some other corrections which were in the nature of removing typographical mistakes were also sought. The court below by the impugned order allowed the amendment application.;