2017 AIR CC 2059 (ORI) ::(2017) 4 CurCC 99 ::(2017) 124 Cut LT 664

Orissa High Court

Hon'ble Judge(s): A. K. Rath , J

Limitation Act (36 of 1963) , Art.64, Art.65— Civil P. C. (5 of 1908) , O.6, R.1— Adverse possession - Claim for - Plaintiff in possession of Government land failing to establish title by way of adverse possession - Mere possession of suit land for long time not suffice to hold title by way of adverse possession - Requirements of adverse possession 'nec vi, nec clam, nec precario' to be pleaded and proved - In absence of pleadings, claim liable to be rejected. Maxims - Maxim 'nec vi, nec clam, nec precario' - Means 'without force, without secrecy, without permission.'(2004) 10 SCC 779, Relied on. (Para 8 9)