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SC: Adverse Possession Plea Cannot Be Raised First Time in Appeal - (12 Aug 2025)

CIVIL

The Supreme Court has held that adverse possession must be specifically pleaded, framed as an issue, and proved at trial. It cannot be introduced for the first time at the appellate stage.

Tags : SUPREME COURT   ADVERSE POSSESSION   PLEADINGS   CIVIL PROCEDURE CODE   SECTION 96  

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