AIROnline 2017 Hyd 69

Hyderabad High Court

Hon'ble Judge(s): M. Seetharama Murti , J

Civil P.C. (5 of 1908) , O.6 R.17— Amendment of plaint - Suit for cancellation of sale deed - Amendment adding claim of declaration of title and recovery of possession - Amendment being sought after almost 11 years after date of institution of suit - Limitation for declaration of title,12 years - After institution of suit, plaintiff came to know that defendant ploughed plaint property and he lost possession - Amendment can be permitted if it intended to determine real question in controversy - Amendment not barred by limitation and is proper Limitation Act (36 of 1963) , Art.64— (Para 9 10 13)