As per case facts, plaintiffs filed a suit for damages due to illegal use and occupation of premises after lease expiry. They sought to amend the plaint to claim continuing ... damages until the defendants vacate. The trial court allowed the amendment but directed the plaintiffs to pay additional court fees. This led to two Civil Revision Petitions: one by the plaintiffs challenging the court fee direction, and another by a defendant challenging the amendment order, arguing it was time-barred and filed post-trial. The question arose whether a plaint amendment for continuing damages is permissible post-trial and if court fee is payable in advance for future mesne profits. Finally, the High Court dismissed the petition challenging the amendment, affirming that delay alone isn't a bar and limitation can be determined later. It allowed the petition challenging the court fee, ruling that court fees for future mesne profits are only payable after the amount is ascertained, not upfront.