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The Supreme Court explained in a judgment that when and on what considerations an application for amendment of pleadings filed after commencement of Trial, can be allowed.
The petition was filed to a bench comprising of Justice NV Ramana and Justice Mohan M. Shantanagoudar who has observed that, when such an application is dealt by the court, they have to consider whether it is bona fide or mala fide and whether it causes such prejudice to the other side which cannot be compensated adequately in terms of money.
The case of (M. Revanna vs. Anjanamma) was considered by the court where plaintiffs in a partition suit, much after the Trial had commenced, made an application Order VI Rule 17 of the Code of Civil Procedure for amendment of the plaint. In the application, they wanted to plead that the partition had already taken place in the year 1972 and they are not interested to pursue the suit.
The bench laid down the settled proposition of law regarding amendment of the plaint and said that: "Leave to amend may be refused if it introduces a totally different, new and inconsistent case, or challenges the fundamental character of the suit. The proviso to Order VI Rule 17 of the CPC virtually prevents an application for amendment of pleadings from being allowed after the trial has commenced, unless the Court comes to the conclusion that in spite of due diligence, the party could not have raised the matter before the commencement of the trial. The proviso, to an extent, curtails absolute discretion to allow amendment at any stage. Therefore, the burden is on the person who seeks an amendment after the commencement of the trial to show that in spite of due diligence, such an amendment could not have been sought earlier. There cannot be any dispute that an amendment cannot be claimed as a matter of right, and under all circumstances. Though normally amendments are allowed in the pleadings to avoid multiplicity of litigation, the Court needs to take into consideration whether the application for amendment is bona fide or mala fide and whether the amendment causes such prejudice to the other side which cannot be compensated adequately in terms of money."
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