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AIR 2009 SC (Supp) 2117
::AIROnline 2009 SC 294
Supreme Court Of India
(From : Rajasthan)*
Hon'ble Judge(s):
Dalveer Bhandari,
H. S. Bedi
, JJ
Civil P.C. (5 of 1908) , O.6 R.17, O.20 R.18— Amendment of plaint - Application made years after preliminary decree @page-SC2118in partition suit was passed - Liable to be rejected - Order allowing application by treating it to be for amendment of preliminary decree - Misconceived. (Para 5 6)
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