Abdul Hadi, J.

1. The two appeals, respectively arise out of Application No.1886 of 1990 C.S.No.560 of 1978 and Application No.1885 of 1990 in C.S.No.559 of 1978, both on the of this Court. A common order dated 31.10.1990 was passed in those two applications another Application No.1892 of 1990 in C.S.No.557 of 1978 on the file of this court, above referred to three suits have been filed by the respective legal representatives of three victims in the air accident that occurred on 12.10.1976 claiming damages for the suffered due to the said air accident. The abovesaid three applications are for amendment the respective plaints and the learned trial Judge has allowed the respective amendments and, aggrieved by the said order allowing the amendments, one of the three defendants alone in C.S.No.560 of 1978 and C.S.No.559 of 1978, namely Air India, has preferred these two appeals. Originally the respective plaintiffs in those two suits based their claims under the Carriage by Air Act, 1972. But, subsequently, the amendment sought for wanted to make one more ground of attack namely on the basis of the negligence by the defendants though no additional relief was asked for by way of additional damages or fresh relief. This additional ground of attack is said to be based on the report of the court of enquiry appointed to inquire into the abovesaid air accident. The said report dated 22.9.1978 was no doubt published 26.12.1978 itself.

2. In the above circumstances, the learned trial Judge has allowed the amendment sought for negativing the contention of the defendants that the amendment would amount introduction of a new cause of action and that the proposed amendment would be hit by law of limitation. The learned Judge also observed that, because the report of the court enquiry has been published in the newspapers on 26.12.1978, it could not be possibly stated that the plaintiffs had knowledge of the report even on that date, that they themselves alleged that they came to know of the findings of the said report only later and that mere delay in seeking the amendment was not sufficient to reject the claim of the plaintiffs learned Judge also observed that in the suit C.S.No.516 of 1978 filed by the heirs of another victim of the same air crash, the findings of the court of enquiry had been mentioned in original plaint itself.

3. The learned counsel for the appellant argued before us that the amendment should have been allowed since the claim based on the abovesaid negligence would be barred Law of Limitation and in support of his contention he relied on the decisions reported L.J.Leach and Company Ltd. v. Jardine Skinner and Company, 1957 S.C.J. 313: 1957 438: A.I.R. 1957 S.C. 357 and Pirgonda Hongonda Patil v. Kalgonda Shigonda Patil, S.C.J. 371: 1957 S.C.R. 595: A.I.R. 1957 S.C. 363.

4. We are unable to accept this contention. First of all, in this case no fresh or additional relief is sought for, but, only one more ground of attack is sought to be added to substantiate the original relief itself, and no new cause of action is sought to be introduced amendment. In this connection, the following observation in Vineet Kumar v. Mongol A.I.R. 1985 S.C. 817, is significant. "Normally amendment is not allowed if it changes the cause of action. But it recognised that where the amendment does not constitute an addition of a new cause action, or raise a new case, but amounts to no more than adding to the facts already record, the amendment would be allowed even after the statutory period of limitation question in the present case is whether by seeking the benefit of Sec.39 of the new Act is a change in the cause of action. In A.K.Gupta and Sons v. Damodar Valley Corporation, (1967)1 S.C.J. 223: (1966)1 S.C.R. 796: A.I.R. 1967 S.C. 96, this Court dealing with cause of action observed as follows: [atp.98 of A.I.R.] "The expression "cause of action" in the present context does not mean "every fact is material to be proved to entitle the plaintiff to succeed" as was said in Cooke (1873)8 C.P. 107, 117 in a different context, for if it were so, so material fact could amended or added and, of course no one would want to change or add an immaterial allegation by amendment. That expression for the present purpose only means, a new made on a new basis constituted by new facts. Such a view was taken in Robinson v. Property Corporation Ltd, (1962)2 All E.R. 24, and it seems to us to be the only possible to take. Any other view would make the rule futile."

5. Even in A.I.R. 1957 S.C. 357, it was only observed as follows: "It is no doubt true that courts would, as a rule decline to allow amendments, if a fresh on the amended claim would be barred by limitation on the date of the application. But is a factor to be taken into account in exercise of the discretion as to whether amendment should be ordered, and does not affect the power of the court to order it, if that is required the interests of justice.

"In Charan Das v. Amir Khan, the Privy Council observed: "That there was full power to make the amendment cannot be disputed, and though power should not as a rule be exercised where the effect is to take away from a defendant legal right which has accrued to him by lapse of time, yet there are cases where considerations are outweighed by the special circumstances of the case." Vide also v. Rachappa, (1909) I.L.R 33 Bom. 644." So, even where a fresh suit on the amended claim is barred by limitation on the date application, it will not be an absolute bar for the amendment to be allowed. The Supreme Court has only observed that it is a factor to be taken into account in exercise discretion as to whether amendment should be ordered. Even in A.I.R. 1957 S.C.363, following observation in 33 Bom. 644 was approved:

"The ultimate test therefore still remains: Can amendment be allowed without injustice to the other side, or can it not" In the abovesaid 33 Bom. 644, the suit was for dissolution of partnership and the plaintiffs alleging that in pursuance of a partnership agreement they had Rs.4001 worth of cloth to the defendants and the Subordinate Judge found that did not deliver the cloth, but came to the conclusion that no partnership was created appellate stage, the plaintiffs abandoned the plea of partnership and prayed amend by adding a prayer for recovery of Rs.4,001. At that date, the claim for was barred by limitation. It was held that the amendment was rightly allowed, was not a new claim. This decision in 33 Bom. 644, which has been approved Supreme Court in A.I.R. 1957 S.C. 363, squarely applies to the present case.

6. We also do not think that any injustice would be caused to the appellants if the amendment is allowed particularly in view of the other factor that in that above other suit C.S.516 of 1978 filed by the heirs of another victim of the same air finding of the court of enquiry has been mentioned in the original plaint circumstances, the discretion exercised by the learned trial Judge cannot be erroneous. Hence these appeals are not admitted but dismissed. No costs.

B.S. Appeals dismissed.