BALDEV RAJ Vs. MUNICIPAL COMMITTEE

JUDGEMENT

(1.) This revision is directed against the order passed by the learned Civil Judge (Junior Division), Palwal, dated 16.1.1999.

(2.) The plaintiff-petitioner herein had filed a suit for permanent injunction against the defendants. According to the plaintiff, he had been in possession of the property in question, which happens to be his shop and the shop itself has been demolished by the defendant despite injunction granted by the Court. These events have occurred subsequent to the institution of suit. Consequently, the plaintiff-petitioner filed an application under Order 6 Rule 17 of the Code of Civil Procedure for amendment of the plaint in regard to these subsequent events and to amend the. prayer clause by incorporating the relief of mandatory injunction and for possession.

(3.) This application was contested by the defendants. The learned trial Court dismissed the said application giving rise to the filing of the present revision petition.