AIR 2006 SUPREME COURT 1786 ::2006 AIR SCW 2042 ::(2006) 1 WLC(SC)CVL 790 ::(2006) 1 CLR 588 (SC) ::(2006) 4 CivLJ 577 ::(2006) 2 All RentCas 214 ::2006 (4) SCC 482 ::(2006) 3 RecCivR 429 ::(2006) 3 Scale 554 ::2006 All CJ 2 1296 ::(2005) 4 AllMR 972 (BOM) ::(2006) 4 Cal HN 90 ::(2006) 3 BankCas 41 ::(2006) 1 Bom CR 252 ::(2006) 4 Andh LT 5 ::(2006) 2 CurCC 100 ::2006 HRR 2 158 ::(2006) 3 ICC 467 ::(2006) 3 MPLJ 209 ::(2006) 4 Mah LJ 506 ::(2006) 2 Pat LJR 311 ::(2006) 2 RenCR 121 ::(2006) 3 Raj LW 2208 ::(2006) 3 SCJ 812 ::(2006) 3 LandLR 241 ::(2006) 2 All WC 1923 ::2005 Bom LR 4 747 ::(2006) 63 All LR 474 ::(2006) 3 Supreme 183 ::(2006) 3 AndhLD 21 ::(2006) 41 AllIndCas 646 (SC) ::(2006) 3 JCR 293 (SC) ::(2006) 2 CurLJ(CCR) 387

Supreme Court Of India

(From : Himachal Pradesh)*

Hon'ble Judge(s): B. P. Singh, Altamas Kabir , JJ

Limitation Act (36 of 1963) , Art.65— Suit for possession based on title - Limitation - Gift of suit property by father in favour of plaintiff, daughter - Mother allowed to enjoy suit property for her life time under compromise decree - Death of mother - Possession of defendant becomes adverse from that date - Plaintiff has to file suit for possession within 12 years of death of mother - Fact that litigation between plaintiff and her mother relating to adoption deed and gift deed executed by mother was pending at time of mother's death - Does not postpone running of Limitation as possession was not claimed by plaintiff in that suit. (Para 6)