2020 AIR CC 1532 (MAD) ::AIROnline 2020 Mad 309

Madras High Court

Hon'ble Judge(s): Vineet Kothari, R. Suresh Kumar , JJ

Civil P.C. (5 of 1908) , O.6 R.17 Proviso— Amendment of written statement - Partition suit - Defendant seeking introduction of counterclaim claiming share in properties, already settled in favour of plaintiffs - No material brought on record to show existence of said property - Amendment sought after commencement of trial - Amendment bound to change character of suit - Not allowed. (Para 9 11)