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Judgment
Krishnan, J.—I think the amendment was properly allowed in this case. There is nothing to show that the claim based on the original debt is
barred by limitation. That is a matter to be decided in the suit. If it is barred the suit will no doubt be dismissed. There is no reason why a claim for
money due, based on the original loan or dealings should not be combined with a claim for the same money as due under a pro-note in case there
is any difficulty in enforcing the note, the party is entitled to fall back on the original consideration. See Dug-gempudi Nagamma v. Peda
Venkatareddi (1920) 12 L.W. 147. The two causes of action in such a case are not so distinct as the claim which their Lordships of the Privy
Council were dealing with in Ma Shwe Mya v. Mating Mo Hnaung ILR (1921) C 832. Their Lordships'' language has to be taken with the facts of
the case they were dealing with. The Civil Revision Petition fails and is dismissed with costs.