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SC: CPC Amendment Allowed When New Facts and Reliefs Directly Relate to Existing Dispute - (13 Oct 2026)

CIVIL

Supreme Court held that a delayed plaint amendment cannot be rejected merely for widening the dispute if the new facts and issues are connected to the existing controversy. Courts should adopt a liberal approach to amendments and avoid undue technicalities.

Tags : AMENDMENT; DISPUTE; RELIEFS  

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