AIROnline 2024 SC 161

Supreme Court Of India

Hon'ble Judge(s): Abhay S. Oka, Ujjal Bhuyan , JJ

Specific Relief Act (47 of 1963) , S.34— Limitation Act (36 of 1963) , S.65— Suit for declaration of ownership based on adverse possession - Facts constituting ingredients of adverse possession must be pleaded and proved by the plaintiff - Material pleadings regarding continuous and uninterrupted possession of plaintiff to original owner's knowledge were absent in plaint - Plaintiff could not establish that his adverse possession commenced from a particular date - Plaintiff failed to prove his adverse possession - Plaintiff was not entitled for decree. (Para 16)