REGENT COMPUTRONICS PVT. LTD.

MANJIT SINGH Appellant

V/S

SHAM SINGH Respondents

Referred Judgements :-

KAILASH AND ANOTHER VERSUSYASINA AND OTHERS [REFERRED TO]
SUMEER JASSAL VERSUS SMT. PUSHPA RANI AND OTHERS [REFERRED TO]
GURMAIL SINGH @ KAKA SINGH VERSUS RAN SINGH AND OTHERS [REFERRED TO]
SAMPATH KUMAR VS. AYYAKANNU [REFERRED TO]
PURAN RAM VS. BHAGURAM [REFERRED TO]
VIDYABAI VS. PADMALATHA [REFERRED TO]
SURENDER KUMAR SHARMA VS. MAKHAN SINGH [REFERRED TO]
JAGNABALKYA CHAKRABORTY VS. BIDYARTHI CHAKRABORTY [REFERRED TO]
ABDUL REHMAN VS. MOHD. RULDU [REFERRED TO]
SHAKUNTALA W/O BALASAHEB BALSARAF VS. RAMDAS S/O LAXMAN BALSARAF [REFERRED TO]
SHASHIKANT JAGANNATH POWAR VS. BABURAO HUVAPPA KURHADE [REFERRED TO]
LALLU VS. NIRDOSH KUMAR [REFERRED TO]
AMBESHWAR GRIH NIRMAN SAHAKARI LTD VS. PAWAN KUMAR SHARMA [REFERRED TO]

JUDGEMENT

(1.) VIDE this civil revision petition invoking supervisory jurisdiction of this Court under Article 227 of the Constitution of India, the petitioner -defendant assails order dated 27.5.2014 (Annexure P -5) passed by the lower court vide which amendment sought by the respondent -plaintiff in the plaint, was allowed.

(2.) IT is claimed that after framing of the issues, amendment could not have been allowed and thus, the order is neither valid nor legal.

(3.) COUNSEL for the respondent, on the other hand, has urged that when the amendment sought for neither changes the nature of the suit nor brings in facts forming new cause of action, and rather is required for determining the real questions in controversy between the parties and for effective adjudication of the dispute, the same is to be allowed.

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MANJIT SINGH Vs. SHAM SINGH

Referred Judgements :-

JUDGEMENT

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