ZAMIL AHMAD Vs. MOHD ZEESHAN

JUDGEMENT

(1.) Heard Counsel for the parties and perused the record.

(2.) This writ petition has been filed for a direction in the nature of certiorari for quashing the order dated 21.10.2010 passed by the Additional District and Sessions Judge, Court No. 5, Meerut in SCC Revision No. 20 of 2009, Zameel Ahmad v. Mohd. Zeeshan whereby the revision was dismissed by confirming the order dated 23.4.2009 passed by the Judge Small Causes Court, Meerut in Original Suit No. 146 of 2003 by which the amendment application filed by the Petitioner was rejected.

(3.) Brief facts of the case are that Respondent filed SCC Suit No. 146 of 2003, Mohd. Zeesan v. Zamil Ahmad for arrears of rent and eviction against the Petitioner tenant before the Court of Judge Small Causes Court, Meerut.