AIR 1999 SUPREME COURT 1549 ::1998 AIR SCW 4024 ::(1998) 1 LS 72 ::(1998) RevDec 506 ::(1998) ILR (Kant) 1422 ::1998 (2) Civ LJ 603 ::1998 (1) SCC 614 ::1999 (1) RecCivR 609 ::1998 (1) All CJ 533 ::1998 (34) All LR 161 ::(1998) 2 Mad LJ 49 ::1998 (3) RajLW 405 ::(1999) 2 LandLR 51 ::(1998) 4 JT 279 (SC) ::1998 (4) JT 279

Supreme Court Of India

(From : Madras)

Hon'ble Judge(s): S. B. Majmudar, Sujata Manohar , JJ

Limitation Act (36 of 1963) , Art.65— Adverse possession - Suit based on title for possession - Title established on basis of relevant documents - Plaintiffs cannot be non-suited unless defendant proves adverse possession for prescriptive period - Provision under Art. 142 of 1908 Act wherein plaintiff had to prove not only title but also possession within 12 years of date of suit - Has undergone metamorphic sea change in view of Art. 65 of 1963 Act. Decision of Madras High Court, Reversed. (Para 4 5)