(1.) The plaintiff moved an application under Order 6 Rule 17 CPC before Civil Judge, Junior Division, Gurgaon, which was dismissed by him vide order dated 9.9.1999. It is against this order that he has come up in revision to this Court, (he had filed another application for the framing of additional is - sue, namely, "whether defendant No. 1 sold the plot detailed in para 5 of the plaint vide sale deed dated 10.3.1987 and he allowed that application vide the same order and issue whether defendant No. 1 sold the plot detailed in para 5 of the plaint vide sale deed dated 10.3.1987 to be treated as additional issue (issue No. 2 -A) and posted the case for rebuttal evidence).
(2.) Plaintiff has cotne up in revision against the order dismissing his prayer for amendment of the plaint under Order 6 Rule 17 CPC.
(3.) It was a suit for permanent injunction which he sought to amend. Through amendment, he wanted permission to pray decree for possession in the alternative in respect of the property detailed in para 7 of the plaint. Initially, the plaintiff prayed for a decree for permanent injunction restraining the defendant from interfering in his right of ownership and possession and also restraining them from raising any construction thereon. Later on, he prayed that he be allowed to claim in the alternative a decree for possession in respect of the property detailed in para 7 of the plaint. He sought possession on the basis of the sale deed dated 18.2.1991.