ATTAU RAHMAN MASOODI,J. - (1.) Heard Sri. Ram Karan Agarwal, learned counsel for the petitioner and Sri. Shobhit Nigam, learned counsel who has put in appearance on behalf of opposite parties no. 1, 2 and 3.
(2.) Opposite parties no. 1 to 3 have filed a suit for specific performance on the basis of an agreement registered on 27.5.2015 which pertains to an immovable property.
(3.) It is gathered from the record that upon exchange of pleadings, as many as six issues were framed by the court below having regard to the pleadings. The petitioner being a defendant in the suit proceedings made an application for framing of additional issues under Order 14, Rule 5 CPC. The petitioner in his application prayed for framing of five additional issues in the light of the pleadings which he had set out in the written statement.;