THANDI RAM JAI NARAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is directed against the rejection of an application for amendment. The appellant filed an application under Section 18 of Railway Claims Tribunal Act praying for amending date of booking from 24th November 1993 to 21st November, 1993 in para 5 and in para 7.1 (A) of the application for the same has been mentioned by mistake.

(2.) The respondent objected to the amendment and submitted that by amending the date of booking from 24th November to 21st November, 1993, the applicant wanted to set up a new case which cannot be permitted. In the statutory notice, the applicant had stated that the date of booking was 24th November, .1993, therefore, by bringing the amendment in the claim petition, the cause of action could not be changed.

(3.) The learned Tribunal accepted the objection and dismissed the application observing as under: