Surya Prakash Kesarwani, J. - (1.) Heard Sri Pankaj Misra, learned counsel for the defendant-revisionist/ petitioner and Sri Swapnil Kumar, learned counsel for the plaintiff-respondents.
(2.) This petition under Article 227 of the Constitution of India has been filed praying to set aside the order dated 21.12.2017 in S.C.C. Revision No.1 of 2017 (Dharmendra Kumar Sharma v. Somendra Babu and others) passed by the Additional District & Sessions Judge/FTC Court No.2, Kasganj, whereby the amendment application of the defendant-revisionist/petitioner to amend his written statement by adding few lines in paragraph-7 of the written statement has been rejected.
(3.) Aggrieved with the impugned order dated 21.12.2017 rejecting the aforesaid amendment application, the defendant-revisionist/petitioner has filed the present petition. Facts-;