INDIRA Vs. ARUMUGAM

JUDGEMENT

(1.) ORDER

(2.) LEAVE granted.

(3.) THE aforesaid reasoning of the learned Judge, with respect, cannot be sustained as it proceeds on the assumption as if old Article 142 of the earlier Limitation Act was in force wherein the plaintiff who based his case on title had to prove not only title but also possession within 12 years of the date of the suit. THE said provision of law has undergone a metamorphic sea change as we find under the Limitation Act, 1963 Article 65 which reads as under: <FRM>JUDGEMENT_614_1_1998Html1.htm</FRM>