AIR 1995 SUPREME COURT 1768 ::1995 AIR SCW 2763 ::1995 AIR SCW 2765 ::1995 SCFBRC 362 ::(1995) 2 LS 14 ::(1995) 2 LS 6 ::(1995) 60 DLT 522 ::1995 (59) DLT 3 ::(1996) 1 CivilCourtC 22 ::(1995) 3 CivLJ 1 ::1995 (2) Civ LJ 678 ::(1995) 2 All RentCas 242 ::(1996) 1 CivilCourtC 80 ::1995 (4) SCC 153 ::1995 (2) CurCC 363 ::(1995) 26 All LR 302 ::1996 (2) BankCas 152 ::(1995) 2 BankCas 372 ::(1995) 2 APLJ 58 ::(1995) 2 APLJ 67 ::(1995) 2 AndhWR 37 ::(1995) 2 AndhWR 10 ::(1995) 2 Andh LT 100 ::(1996) 1 IJR 30 (SC) ::(1995) 2 Guj LH 336 ::(1996) 1 CTC 174 (SC) ::(1996) 1 CTC 178 (SC) ::(1996) 3 ICC 488 ::(1996) 1 Mad LW 231 ::(1996) 1 Mad LW 143 ::(1995) 2 Mad LJ 74 ::(1995) 2 Ker LT 92 ::(1995) 2 Raj LW 62 ::(1995) 3 Pun LR 275 ::(1995) 3 SCR 443 (SC) ::1995 SCC (Supp) 3 17 ::(1995) 3 SCJ 54 ::(1995) 2 RenCJ 283 ::1995 (2) LandLR 425 ::(1996) 1 LandLR 603 ::(1995) 3 SCR 960 (SC) ::(1996) 1 CurLJ(CCR) 506 ::(1995) 5 JT 179 (SC)

Supreme Court Of India

Hon'ble Judge(s): K. Ramaswamy, B. L. Hansaria , JJ

Civil P.C. (5 of 1908) , O.6 R.17— of plaint - Suit filed for relief of permanent injunction restraining respondents from alienating, encumbering, selling, disposing of, or in any way dealing with property - Subsequently amendment of plaint sought for relief of specific performance of contract - Plea that amendment was necessary in view of subsequent knowledge about permission being granted by Charity Commissioner to alienation - Not tenable - Plaintiff having expressly admitted in plaint that defendants have refused to abide by terms of contract - Relief for specific performance ought to have been asked in original suit itself - Relief of specific performance cannot be allowed to be added after lapse of seven years, being barred by limitation. (Para 4 6)