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Supreme Court Of India

(From : Uttaranchal)*

Hon'ble Judge(s): Satya Brata Sinha, D. K. Jain , JJ

(A) Civil P.C. (5 of 1908) , S.107, S.100, O.41 R.27(1)(b)— Additional evidence - Adduction of, at appellate stage - Permissible - If Court requires it to pronounce judgment or is necessary for giving Judgment in more satisfactory manner - Application to adduce as additional evidence official record exposing fraud committed upon Court in obtaining decree - High Court dismissing appeal even without considering application - Improper. AIR 1931 PC 143, AIR 1963 SC 1526, Foll. (Para 13 14 17) (B) Civil P.C. (5 of 1908) , O.6 R.17— Amendment of pleadings - Permissible even at appellate stage - Provided amendment does not work injustice to other party and is necessary for determination of question in controversy. AIR 1957 SC 363, (1990) 1 SCC 166. Foll. (Para 15) .....