(1.) Petitioner has assailed order dated 07.08.2014 passed by Civil Judge, (Sr. Divn.), Amritsar vide which application under Order 6 Rule 17 CPC for amendment of the plaint has been accepted.
(2.) Respondent (plaintiff) filed a suit for permanent injunction restraining the defendant (petitioner) from alienating double storey house consisting of two rooms, one store, latrine bathroom on the ground floor along with staircase and four rooms on the first floors bearing private number 1, total area measuring 100 sq. yd., having defined boundaries.
(3.) At the time of filing of suit for permanent injunction, the relief of possession by way of specific performance of agreement was not accrued to the plaintiff. During the pendency of the suit, stipulated date for execution and registration of sale deed expired.