SURYA PRAKASH KESARWANI, J. - (1.) Heard Sri Atul Kumar Upadhyaya, learned counsel for the revisionist/appellant/plaintiff.
(2.) This revision under Section 115 CPC has been filed praying to quash the order dated 18.04.2017 in Civil Revision No. 02 of 2016 (Smt. Maya Devi v. Shri Mitthoo Lal and others) passed by the Additional District Judge/ Fast Track Court No. 1, District Jalaun at Orai, whereby, the amendment application being Paper No. 28-C filed by the revisionist herein was rejected and the case was fixed for argument for 29.04.2017.
(3.) Submission of learned counsel for the revisionist is that the revisionist has sought merely addition of the word "Nullity" between the words "Aagyapti Evam Nirast" which has been arbitrarily and illegally rejected by the court below where the appeal of the revisionist / plaintiff is pending. Further submission that the amendment sought was quite legal and therefore, rejection of the amendment application filed at the appellate stage is wholly unsustainable. ;