Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 4, Cited by 1]

Calcutta High Court (Appellete Side)

Jai Kumar Karnani vs Union Of India & Ors on 29 September, 2021

29-09-2021
Item no.64
                     IN THE HIGH COURT AT CALCUTTA
 Subrata                     Civil Appellate Jurisdiction

                                  SA No.43 of 2021
                                  Jai Kumar Karnani
                                          -vs-
                                 Union of India & Ors.


                     Mr. Surojit Nath Mitra, sr. adv.
                     Mr. Binay Kumar Jain, adv.
                     Mr. Kumar Gupta, adv.            ...for the appellant


                     This second appeal, from a judgement and decree
             dated 31st May 2019 passed by the learned Additional
             District Judge, 4th Court at Howrah in Title Appeal No.12 of
             2017, is admitted on the following substantial questions of
             law.

             I)     Whether the government is entitled to take the
                    defence of adverse possession to perfect its title to
                    immovable property by resorting to Article 64 of the
                    Limitation Act, 1963 or Article 142 of the Indian
                    Limitation Act, 1908?
             II)    Whether in case of a suit for possession based on
                    title, the period of limitation should be computed in
                    accordance with the provisions of Article 65 of the
                    Limitation Act, 1963, i.e. from the time when the
                    possession of the defendant becomes adverse to the
                    plaintiff, and not on the basis of the date when the
                    plaintiff was allegedly dispossessed?
             III)   Whether, after the learned appellate court below, after
                    having held that the learned trial court, despite
                    specific direction of the learned appellate court had
                    not adjudicated on the issue of adverse possession
                    and limitation could have sustained the impugned
                    judgment and decree which held that the plaintiff had
                    failed to prove that he was in possession within 12
                           2




      years before the commencement of the suit?
IV)   When the defendant did not lead any evidence to
      establish when its possession of the suit property
      became adverse to the plaintiff, could the suit be
      dismissed by ignoring the evidence of the plaintiff
      solely on the ground that it was barred by limitation?


       We direct a notice of the appeal to be issued and
served upon the respondents by 15th November 2021.

Call for the lower court records which shall be transmitted to this court by 3rd December 2021.

The advocate-on-record for the appellant shall prepare and file an informal paper book in this court by 24th December 2021, serving one copy thereof on the learned advocate-on-record for each of the respondents at least seven days before the date of hearing of the appeal.

List the appeal for hearing before the appropriate bench on and from 17th January 2022.

[I.P. Mukerji, J] [Aniruddha Roy, J] 3