C RAJAMANI Vs. C RATHNABAI

JUDGEMENT

(1.) THE appellant filed O.M.S. No,50 of 1998 before this Court under Sections 10 and 22 of the Indian Divorce Act, 1869 and under Order 27, of Original side Rules, seeking for dissolution of marriage between the appellant and the respondent on the grounds of desertion and cruelty or in the alternative for judicial separation on the grounds of desertion coupled with cruelty and for other reliefs. Based on the pleadings, the trial commenced. After the trial has commenced and at the stage when the appellant, who was the petitioner in the said O.M.S. was examined and cross-examined, and the respondent was also put on box for chief-examination, the appellant took out an Application in A. No,5268 of 2008 under Order 14, Rule 8 of Original Side Rules read with Section 18 of the Indian Divorce Act seeking for amendment to declare the marriage solemnized on 22.1.1989 as null and void on the ground that the same is vitiated by fraud in the place of "for dissolution of marriage between the petitioner and the respondent on the ground of desertion and cruelty: and include Section 18 of the Divorce Act". THE said Petition was dismissed by this Court Order dated 17.12.2008. THE learned Judge found that the Suit was laid wayback in the year 1998 and the Application for amendment has been filed in the year 2008 and that too, after the Code of Civil Procedure (Amendment) Act, 2002 came into force on 1.7.2002. If the amendment is ordered, it would amount to a new controversy in the Petition and accordingly, dismissed the Petition. Hence, the present Appeal.

(2.) WE have heard the learned counsel for the appellant and the respondent.

(3.) IN fact, the power of this Court to order amendment came up for consideration before a Full Bench of this Court on a reference and after analysing various judgments, the Full Bench had also found that an amendment could be ordered even at the stage of Trial, as the Trial must be understood as final hearing of the Suit and such amendment could be order provided the Court must apply itself to the judicial discretion as to the bona fides of the applicant in seeking for amendment even at the time of Trial. The above judgment was rendered only on the ground that all rules of Court are nothing but provisions intended to secure the proper administration of justice. IN the wake of the provisions, the power of this Court to Order amendment even after the trial has commenced is not taken away, except the Court is bound to satisfy itself as to the bona fides of the applicant.