GEETA DHAWAN Vs. ANU MEHRA

JUDGEMENT

(1.) The present application has been filed by the plaintiff seeking amendment of the plaint under Order VI Rule 17 read with Sec. 151 of CPC whereby the plaintiff seeks to bring on record facts that have taken place during the pendency of the captioned suit and seeks further relief of specific performance of the Agreement to Sell dtd. 1/5/2003 entered into between the plaintiff and the defendant no.1.

(2.) The brief facts relevant for the purpose of deciding the present application are as follow:-