Section 153 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
153. General power to amend.
- The Court may at any time, and on such terms as to costs or otherwise as it may think fit amend any defect or error in any proceeding in a suit; and all necessary amendments shall be made for the purpose of determining the real question or issue raised by or depending on such proceeding.
