KRISHNAMURTHY S SETLUR Vs. O. V. NARASIMHA SETTY

JUDGEMENT

(1.) The instant appeals involve a preliminary issue as to whether plaintiff can take the plea of adverse possession in view of the interpretation of Article 65 of the Limitation Act, 1963. A Three-Judge Bench of this Court in Ravinder Kaur Grewal & Ors. v. Manjit Kaur & Ors. (Civil Appeal No.7764 of 2014) has decided the similar issue on 7th August, 2019, by holding as under:

(2.) The preliminary issue involved in the instant appeals is wholly covered by the above decision. In view of the answer, let the matters be placed for consideration on merits before the appropriate Bench.