AIR 2007 SUPREME COURT 1478 ::2007 AIR SCW 1967 ::2007 (2) AIR Jhar R 875 ::(2007) 103 RevDec 187 ::(2007) 2 All RentCas 23 ::(2007) 3 CivilCourtC 297 ::2007 (14) SCC 120 ::(2007) 2 RecCivR 679 ::(2007) 5 Scale 198 ::2007 (2) Cal HN 260 ::2007 (3) All WC 2863 ::(2007) 68 All LR 142 ::2007 (67) All LR 142 ::2007 (1) HRR 644 ::2007 (3) ICC 37 ::(2007) 4 Mad LJ 378 ::(2007) 2 LandLR 276 ::2007 (1) RenCR 402 ::(2007) 3 Pun LR 78 ::2007 (2) UC 1156 ::(2007) 55 AllIndCas 217 (SC)

Supreme Court Of India

(From : 2005 (4) Pat LJR 737)

Hon'ble Judge(s): Ashok Bhan, V. S. Sirpurkar , JJ

Civil P.C. (5 of 1908) , O.6 R.17— Amendment of plaint - Suit for eviction - Defendant set up rival title on basis of sale deed - Plaintiff and co-plaintiffs, who purchased property from plaintiff remained silent and negligent in getting declared said sale deed being bogus for more than 15 years - Amendment of plaint sought thereafter - No explanation for delay mentioned - Plaintiffs not entitled to introduce said time-barred claim in facts and circumstances. 2005 (4) Pat LJR 737, Reversed. (Para 11 12 15 16)