DARSHAN SINGH KOCHAR Vs. S JASWANT SINGH KOCHHAR

JUDGEMENT

(1.) This order will dispose or three applications (I.As. 2805/76, 2538/77 and 200/78) made by the plaintiff under O. 6, R. 17 and S. 151 of the Civil Procedure Code for the amendment of his plaint.

(2.) The suit, No. 445 of 1976, plaint whereof is sought to be amended was instituted by Sardar Darshan Singh Kochhar as stated by way of its heading for rendition of accounts declaration and permanent injunction'. The prayer clause, numbered as para 19, reads as follows:

(3.) The plaintiff filed his first application (I.A. No. 2805) for amendment on 8-12-1976 and craved the permission of the Court to introduce changes in his pleadings at different places but it is agreed between the parties that the one really important point is that of relief, On this subject it was submitted that the words 'and should it be necessary............ be done' appearing in cl. (a) at page 12 of the plaint (i.e. paragraph 19 reproduced above) be deleted and the following words be substituted in their place: