As per case facts plaintiffs filed a suit in for title declaration and injunction initially based on a sale deed and specific genealogy After the original plaintiff's death his heirs ... petitioners continued the suit After evidence and cross-examination they sought to amend the plaint for a second time in proposing a third genealogy and changing the source of title claiming new documents The Trial Court dismissed this citing delay and lack of due diligence The petitioners appealed to the High Court The question arose whether the Trial Court correctly rejected the amendment which sought to drastically alter the genealogy and source of title after trial commencement Finally the High Court found no error stating the proposed amendment would entirely change the case's nature introduce new allegations and was a belated attempt without due diligence to counter prior admissions thus dismissing the revision petition