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SC: To Seek Exemption from Limitation Period Plaintiff Must Demonstrate Fraud - (06 May 2025)

LIMITATION

Supreme Court has observed that for a plaintiff to seek exemption from limitation period under Section 17 of the Limitation Act, 1963, plaintiff must establish that there was occurrence of fraud that prevented them from knowing their right to sue.

Tags : SUPREME COURT   LIMITATION PERIOD   FRAUD  

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