2012 AIR CC 1035 (DEL) ::(2012) 186 DLT 472 ::AIR 2012 (NOC) (SUPP) 1019 (DEL.) ::AIR 2012 (NOC) (SUPP) 922 (DEL)

Delhi High Court

Hon'ble Judge(s): P. K. Bhasin , J

(A) Limitation Act (36 of 1963) Art. 65 — Adverse possession — Claim for — Vague plea raised by claimant after her husband— s death she had been in continuous and uninterrupted possession of suit property and that suit for possession was not instituted for more than twelve years from date of death of her husband — Plea not sufficient to claim ownership by way of adverse possession — Claimant did not prove that she ever claimed title hostile to opposite party and to its knowledge by doing some overt act — Suit not time barred — Claimant cannot be termed as owner by adverse possession AIR 1995 SC 73, 1993 AIR SCW 2560, AIR 1984 SC 930 and 2009 AIR SCW 5439, Rel on (Para 11,15)