TREESA MOHANAN Vs. ALEXANDER

JUDGEMENT

(1.) Does the term 'right' used in Sec. 27 of the Limitation Act, 1963 denote 'the right to recover possession' of the immovable property, in a suit under Art. 65?

(2.) Whether the 'right' used in Sec. 27 of the Limitation Act, 1963, includes 'title' also?

(3.) Can the extinguishment of the 'right' under Sec. 27 of the Limitation Act, 1963, confer title on the person in adverse possession of the immovable property?