(1.) The petitioner is before this Court seeking for the following reliefs;
(2.) The suit in O.S.No.8358/2005 was filed seeking for the following reliefs
(3.) I.A.No.5 under Order VI Rule 17 read with Section 151 of CPC for amendment of the Plaint was filed to include 13 properties in the plaint schedule. The said application came to be allowed by the trial Court vide its order dated 09.02.2017 which has been impugned in the present proceedings.