Suit Procedure

Final Hearing

• On the day fixed for final hearing, the arguments shall take place.
• The arguments should strictly be confined to the issues framed.
• Before the final Arguments, the parties with the permission of Court, can amend their pleadings.
• Whatever is not contained in the pleadings, the court may refuse to listen.
• Finally, the court shall pass a "final Order", either on the day of hearing itself, or some other day fixed by the court.