As per case facts, the original Plaintiff filed a Waqf Suit challenging NOCs issued by MHADA for redevelopment, asserting that Defendant No. 1 was a waqf. Defendant No. 1 denied ... this, claiming to be a trust. The Plaintiff sought to amend the plaint to declare Defendant No. 1's properties as waqf properties, citing a subsequent Apex Court order. The Tribunal rejected this amendment application. The appeal challenges this rejection. The question arose whether the amendment introduced a new cause of action or was time-barred. Finally, the appellate court held that the amendment did not change the suit's nature or introduce a new cause of action. It found that the Tribunal erred in delving into the merits and that time-barred claims can be allowed at the court's discretion, especially pre-trial, with limitation as a separate issue. The amendment was allowed, but without retrospective effect, and the Tribunal was directed to frame an issue on limitation.