AIR 1968 RAJASTHAN 1 ::1967 RajLW 228 ::ILR (1967) 17 Raj 210

Rajasthan High Court

Hon'ble Judge(s): Jagat Narayan , J

Limitation Act (9 of 1908) , Art.120, Art.138, Art.144— Limitation Act (36 of 1963) , Art.113, Art.65 Expln.C— Applicability - Suit for partition by the purchaser of an undivided share of a member of a joint Hindu family - Symbolic possession given u/O.21, R.35(2) and O.21, R.96, Civil P.C. - Art.120 applies and not Art.138 or Art.144 - Plaintiff is entitled to possession only after his partition suit is decreed and hence no question of adverse possession arises - Art.144 is, therefore, not applicable. AIR 1953 Mys 35 and AIR 1939 Bom 322 and AIR 1960 SC 335 and AIR 1961 SC 808, Rel. on;AIR 1962 Orissa 147 and AIR 1955 Mad 288 and AIR 1961 Andh Pra 279 held no longer good law in view of AIR 1966 SC 470. Civil P.C. (5 of 1908) , O.21 R.35(2), O.21 R.96— (Para 5 9 10) .....