Amendment of Plaint – Amendment of the plaint in a suit for partition of ancestral property -The Court allowed the appeal and set aside the order of the High Court, holding that the amendment was not permissible as it would change the nature and character of the suit, cause prejudice to the appellant, and was barred by limitation and res judicata -The Court relied on the provisions of Order VI Rule 17 and Order XXIII Rule 3 of the Code of Civil Procedure, 1908, and the precedents of this Court (M. Revanna v. Anjanamma (Dead) by legal representatives and others, (2019) 4 SCC 332 ) on the scope and limitations of amendment of pleadings and challenge to compromise decrees.
SUPREME COURT OF INDIA DIVISION BENCH BASAVARAJ — Appellant Vs. INDIRA AND OTHERS — Respondent ( Before : C.T. Ravikumar and Rajesh Bindal, JJ. ) Civil Appeal No. 2886 of…