2011 AIR CC 1977 (P&H) ::(2011) 4 CivLJ 791 ::(2011) 3 CivilCourtC 759 ::(2011) 3 Pun LR 205 ::(2012) 1 CurCC 117 ::AIR 2011 (NOC) (SUPP) 1073 (P. & H.)

Punjab And Haryana High Court

Hon'ble Judge(s): Rakesh Kumar Jain , J

(A) Limitation Act (36 of 1963) Art. 65 — Adverse possession — Permissive possession at inception — Does not become adverse merely by passing of long time in absence of requisite animus — Permissive possession of defendants for discharging religious function and without payment of rent — Original entry in land in dispute not forcibly but with permission of owner — Possession, held, had never been hostile to knowledge of owner — Possession, therefore had not ripened into ownership by adverse possession — Entry in revenue records as Gair Marusi Bila Lagan Bawajah Dharamarth could not prove adverse possession (Para 14,15)