AIR 1998 SUPREME COURT 1132 ::1998 AIR SCW 945 ::1998 (2) ADSC 485 ::(1998) 4 CivLJ 1 ::1998 (3) SCC 331 ::1998 (3) RecCivR 6 ::(1998) 2 Scale 119 ::1998 (1) CurCC 155 ::1998 (32) All LR 740 ::1998 (2) APLJ 31 ::(1998) 2 All WC 1240 ::1998 (2) ICC 212 ::1998 (2) MadLW 310 ::1998 (3) MadLJ49 ::1998 (1) RenCR 610 ::(1998) 2 SCT 317 ::1998 (1) RentLR 579 ::(1997) 8 ServLR 333 ::(1998) 2 SCR 9 (SC) ::1998 (2) LandLR 67 ::1998 (2) Supreme 267 ::(1998) 2 Andh LT 22 ::1998 (2) BLJR 994 ::(1998) 1 AndhLD 702 ::(1998) 2 JT 231 (SC) ::1998 (2) JT 231

Supreme Court Of India

(From : Andhra Pradesh)*

Hon'ble Judge(s): S. P. Bharucha, M. Jagannadha Rao , JJ

(A) Evidence Act (1 of 1872) , S.13— Judgment not inter partes - Admissibility in evidence - Judgment produced as evidence to prove title in regard to suit property - Admissible in evidence even though plaintiff was not party to that suit. AIR 1954 SC 379, Foll. (Para 9 10) (B) Civil P.C. (5 of 1908) , S.100— Power of Court - There was no issue on question of adverse possession before trial Court and appellate Court - Second Appellate Court could not, for the first time give a finding that title of one of the party stood extinguished. S.A.No. 781 of 1982, D/- 24-4-1987 (Andh Pra), Reversed. Limitation Act (36 of 1963) , Art.64, Art.65— (Paras15 (Para 15) (C) Specific Relief Act (47 of 1963) , S.6— Suit for possession - Plaintiff dispossessed from property - Suit for possession filed by him beyond six months of dispossession - Not maintainable, moreover when title of defendant was subsisting and not extinguished. S.A.No. 781 of 1982, D/- 24-4-1987 (Andh Pra), Reversed.(Paras18 (Para 18) .....