2012 AIR CC 2044 (P&H) ::(2013) 2 CivLJ 141 ::(2012) 3 CivilCourtC 325 ::(2012) 4 CurCC 229 ::AIR 2012 (NOC) (SUPP) 583 (P. & H.) ::(2012) 3 Pun LR 65

Punjab And Haryana High Court

Hon'ble Judge(s): L. N. Mittal , J

(A) Civil Procedure Code (5 of 1908) O. 6, R. 17— Amendment to plaint — Permissibility — Petitioner was seeking possession of one third share of suit land in addition to other reliefs sought earlier by suitable amendment to plaint — Since proposed amendment sought was based on subsequent event relating to death of petitioner-- s father during pendency of suit, it was not barred by provision of O 6, R 17 — Hence petitioner was permitted to make proposed amendment in plaint (Para 9)