NISHHA SOMAIA Vs. OUTLOOK PUBLISHING INDIA LTD

JUDGEMENT

(1.) THIS is an application filed by the plaintiff under Order VI Rule 17 of the Code of Civil Procedure, for amendment of the plaint.

(2.) THE plaintiff/applicant has filed the present suit against the defendants claiming damages to the tune of Rs. One Crore on account of defamation. Notice was issued in the suit on 17. 11. 2006. During the pendency of the suit, a previous application under Order VI Rule 17 CPC for amendment of the plaint was filed on behalf of the plaintiff/applicant, which was however dismissed as withdrawn vide order dated 14. 2. 2007, with liberty granted to the plaintiff/applicant to file an appropriate application in accordance with law. In the meantime, the defendants filed their written statement on 8. 3. 2007. Thereafter the present application for amendment of the plaint under Order VI Rule 17 CPC came to be filed by the plaintiff/applicant on 28. 3. 2007.

(3.) BY way of amendment, the plaintiff/ applicant wishes to amend the cause title of the suit from "a suit for damages on account of defamation for rupees one crore" to "amended suit for damages on account of defamation, breach of confidence and privacy and deceit for Rupees one crore", besides adding three paragraphs, being paragraphs No. AA, 6a and 25a to the plaint.