KIRAN SINGH Vs. PRITAM SINGH

JUDGEMENT

(1.) THIS is an application filed by the plaintiff under Order VI Rule 17 CPC, seeking permission of the Court to amend the suit from a suit for declaration, permanent injunction and recovery of possession to suit for specific performance.

(2.) I have heard the learned counsel for the plaintiff and also gone through the record.

(3.) MY learned predecessor, vide order dated 4.9.2013 framed the following 15 issues, on the basis of pleadings of the parties: