SC: Starting Point of Limitation Commences from the Date the Defendant's Possession Becomes Adverse - (16 Oct 2024)
LIMITATION
Supreme Court has held that in terms of Article 65 of the Limitation Act, 1963 the starting point of limitation would not commence from the date when the right of ownership arises to the plaintiff but would commence only from the date the defendant's becomes adverse.
Tags : SUPREME COURT LIMITATION ACT RIGHT OF OWNERSHIP
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