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Judgment
Jackson, J.—The petitioner seeks to revise the order of the Subordinate Judge allowing the plaintiff to amend his plaint. The learned
Subordinate Judge has not rendered the task of this Court any the easier by entirely omitting to give reasons for his order although the matter was the subject of controversy in his Court. The plaintiff is suing the Secretary of State and certain purchasers of his property which was sold by the
Secretary of State for arrears of abkari revenue. The ground which he originally took in para. 9 of his plaint is that owing to the political circumstances of 1921 he was unable to perform his part of the contract and for those reasons no abkari rent was legally due. He now wishes by the new amendment to plead that he never entered into a contract at all. I think that this cannot be described otherwise than as a new cause of action and it is useless to attempt to describe it as an amplification or another legal aspect of the plaintiff's case. If it is a new cause of action, a suit cannot be brought against the Secretary of State without due notice as provided by Section 80, Civil P. C. Therefore, the only alternative open to the plaintiff would appear to be either to withdraw this suit with leave to bring a fresh action if the lower Court is disposed to grant such leave or possibly to found his case upon the present pleadings as unamended which the respondent has argued before me may be possible and which is not a matter now before this Court. Accordingly the order of the learned Subordinate Judge must be set aside and this petition is allowed with costs throughout payable by respondent 1.