RAMA GOEL Vs. MOTI GUPTA

JUDGEMENT

(1.) BY way of this order I propose to decide the following applications:

(2.) IT is stated in the application being I.A. No. 667/2013 that the present application is the second application for amendment of the plaint of the suit to bring on record the subsequent events which have taken place post commencement of the trial of the suit. The first application for amendment was dismissed by this Court on 20th November, 2012 on the grounds that the plaintiff had sought extensive amendments and has failed to disclose the dates on which the subsequent events had come to her knowledge, the dates of application and delivery of the certified copies and also on account of plaintiff not filing the certified copies on record of the case. The F.A.O No. 608/2012 filed by the plaintiff was dismissed as withdrawn on the submissions of the counsel of the plaintiff that fresh applications shall be filed by her before this Court to bring on record the facts and documents which are germane and have arisen subsequent to the framing of the issues.

(3.) IT is stated that after the dismissal of the first application there are events which have changed the conspectus of the case, even otherwise the present application is being filed limited to the two events which have arisen subsequent to the commencement of trial along with application for bringing on record those relevant documents supported by the subsequent facts and for additional of relief towards mesne -profits and damages. It is further stated that these events and documents are germane to the issue and will be of assistance in settling the controversy between the parties and it will be important to bring on record the facts along with supporting documents to show how plaintiff was a victim of a fraud and plaintiff's suit deserves to be decreed in favour of the plaintiff.