License & Printed By : | https://www.aironline.in |
AIR 1932 RANGOON 26
Rangoon High Court
Hon'ble Judge(s): Cunliffe , J

Civil P.C. (5 of 1908) , O.6 R.17— Application seeking to introduce fresh matter depriving defendant of defence under Limitation Act cannot be allowed. The application for amendment seeking to introduce fresh matter into the plaint which would deprive the defendant of the benefit of his statutory defence under the Limitation Act cannot be allowed :

Buy and Download By Entering Following Details (Worth /-)

Step 1
Enter your contact details.
Please enter your name.
Please enter a valid 10 digit mobile number
Please enter your valid email id.
I agree on Terms & Conditions
SUBMIT
Step 2
Enter your payment details

 J