Friday, 29, Mar, 2024
 
 
 
Expand O P Jindal Global University

Category SideBar

Limitation Act, 1963


 

Limitation Act,1963(PDF File)

Part 1 – Preliminary

1. Short title, extent and commencement – 

1. This Act may be called the Limitation Act,1963.

2. It extends to the whole of India except the State of Jammu and Kashmir.

3. It shall come into force on such date as the Central Government may be notification in the Official Gazette, appoint.

2. Definitions:-

In this Act, unless the context otherwise requires.

(a) “applicant” includes

(i) petitioner;

(ii) any person from or through whom an applicant derives his right to apply;

(iii) any person whose estate is represented by the applicant as executor, administrator or other representative;

(b) “application” includes a petitions;

(c) “bill of exchange” includes a hundi and a cheque;

(d) “bond” includes any instrument whereby a person obliges himself to pay money to another on condition that the obligation shall be void if a specified act is performed, or is not performed as the case may be;

(e) “defendant” includes

(i) any person from or through whom a defendant derives his liability to be sued;

(ii) any person whose estate is represented by the defendant as executor, administrator or other representative;

(f) “easement” includes a right not arising from contract, by which one person is entitled to remove and appropriate for his own profit any part of the soil belonging to another or anything growing in, or attached to, or subsisting upon the land of another;

(g) “foreign country'” means any country other than India;

(h) “good faith” nothing shall be deemed to be done in good faith which is not done with due care and attention;

(i) “plaintiff” includes

(i) any person from or through whom a plaintiff derives his right to sue; (ii) any person whose estate is represented by the plaintiff as executor, administrator or other representative;

(j) “period of limitation” means the period of limitation prescribed for any suit, appeal or application by the Schedule, and “prescribed period” means the period of limitation computed in accordance with the provisions of this Act;

(k) “promissory-note” means any instrument whereby the maker engages absolutely to pay a specified sum of money to another at time therein limited, or on demand, or at sight;

(l) “suit” does not include an appeal or an application;

(m) “tort” means a civil wrong which is not exclusively the breach of a contract or the breach of trust;

(n) “trustee” does not include a benamidar, a mortgage remaining in possession after the mortgage has been satisfied, or a person in a wrongful possession without title.

Part 2 – Limitation of Suits, Appeals and Applications 

3. Bar of limitation

(1) Subject to the provisions contained in sections 4 to 24 (inclusive) every suit instituted, appeal preferred, and application made after the prescribed period shall be dismissed although limitation has not been set up as defense;

(1) For the purposes of this Act,

(a) A suit is instituted,

(i) in an ordinary case, when the plaint is presented to the proper officer;

(ii) in the case of a pauper, when his application for leave to sue is a pauper is made; and

(ii) in the case of a claim against a company which is being wound up by the court, when the claimant first sends in his claim to the official liquidator;

(b) any claim by way of a set-off or a counter claim, shall be treated as a separate suit and shall be deemed to have been instituted-

(i) in the case of a set-off, on the dame date as the suit in which the set off is pleaded;

(ii) in the case a counter claim, on the date on which the counter claim is made in court;

(c) an application by notice of motion in a High Court is made when the application is presented to the proper officer of that court

4. Expiry of prescribed period when court is closed -

When the prescribed period for any suit, appeal or application expires on a day when the court is closed, the suit, appeal or application may be instituted, preferred or made on the day when the court reopens.

Explanation – A court shall be deemed to be closed on any day within the meaning of this section if during any part of its normal working hours it remains closed on that day.

5.Extension of prescribed period in certain cases -

Any appeal or any application, other than an application under any of the provisions of Order XXI of the Code of Civil Procedure, 1908 (5 of 1908) may be admitted after the prescribed period, if the appellant or the applicant satisfies the court that he had sufficient cause for not preferring the appeal or making the application within such period.

Explanation – The fact that the appellant or the applicant was misled by any order, practice or judgment of the High Court in ascertaining or computing the prescribed period may be sufficient cause within the meaning of this section

6.Legal disability -

Where a person entitled to institute a suit or make an application for the execution of a decree is, at the time from which the prescribed period is to be reckoned, a minor or insane, or an idiot, he may institute the suit or make the application within the same period after the disability has ceases, as would otherwise have been allowed from the time specified therefore in the third column of the Schedule.

(2) Where such person is, at the time from which the prescribed period it to be reckoned, affected by two such disabilities, or where, before his disability has ceased, he is affected by another disability, he may institute the suit or make the application within the same period after both disabilities have ceased, as would otherwise have been allowed from the time so specified.

(3) Where the disability continues up-to the death of that person, his legal representative may institute the suit or make the application within the same period after the death, as would otherwise have been allowed from the time so specified.

(4) Where the legal representative referred to in sub-section (3) is, at the date of the death of the person whom he represents. affected by any such disability, the rules contained in sub-sections (1) and (2) shall apply.

(5) Where a person under disability dies after the disability ceases but within the period allowed to him under this section, his legal representative may institute the suit or make the application within the same period after the death, as would otherwise have been available to that person had he not died.

Explanation – For the purposes of this section ‘minor’ includes a child in the womb.

Notes – This section corresponds with section 6 of the old Act with some changes.

7. Disability of one of several persons -

Where one of several persons jointly entitled to institute a suit or make an application for the execution of a decree is under any such disability, and a discharge can be given without the concurrence of such person, time will run against them all; but, where no such discharge can be given, time will not run as against any of them until one of them becomes capable of giving such discharge without the concurrence of the others or until the disability has cased.

Explanation I – This section applies to a discharge from every kind of liability, including a liability in respect of any immovable property.

Explanation II – For the purposes of this section, the manager of a Hindu undivided family governed by the Mitakshara law shall be deemed to be capable of giving a discharge without the concurrence of the other members of the family only if he is in management of the joint-family property.

8. Special exceptions -

Nothing in section 6 or in section 7 applies to suits to enforce rights of pre-emotion, or shall be deemed to extend, for more than three years from the cessation of the disability or the death of the person affected thereby the period of limitation for any suit or application.

9. Continuous running of time –

Where once time has begun to run, no subsequent disability or inability to institute a suit or make an application stops it:

Provided that where letters of administration to the estate of a creditor have been granted to his debtor, the running of the period of limitation for a suit to recover the debt shall be suspended while the administration continues.

10. Suits against trustees and their representatives -

Notwithstanding anything contained in the foregoing provisions of this Act, no suit against a person in whom property has become vested if trust for any specific purpose, or against his legal representatives or assigns (not being assigns for valuable consideration), for the purpose of following in his or their hands such property, or the proceeds thereof or for an account of such property or proceeds, shall be barred by any length of time.

Explanation – For the purposes of this section any property comprised in a Hindu, Muslim or Buddhist religious or charitable endowment shall be deemed to be property vested in trust for a specific purpose and the manager of the property shall be deemed to be the trusted thereof.

11. Suits on contracts entered into outside the territories to which the Act extends –

(1) Suits instituted in the territories to which this Act extends on contracts entered into the State of Jammu and Kashmir or in a foreign country shall be rules of limitation contained in this Act.

(2) No rule of limitation in force in the State of Jammu and Kashmir or in a foreign country shall be a defense to a suit instituted in the said territories on a contract entered into in that State or in a foreign country unless –

(a) the rule has extinguished the contract; and

(b) the parties were domiciled in that State or in the foreign country during the period prescribed by such rule.

Part 3 – Computation of Period of Limitation

12. Exclusion of time in legal proceedings -

(1) In computing the period of limitation for any suit, appeal or application, the day from which such period is to be reckoned shall be excluded.

(2) In computing the period of limitation for an appeal or an application for leave to appeal or for revision or for review of a judgment, the day on which the judgment complained of was pronounced and the time requisite for obtaining a copy of the decree, sentence or order appealed from or sought to be revised or reviewed shall be excluded.

(3) Where a decree or order is appealed from or sought to be revised or reviewed, or when an application is made for leave to appeal from a decree or order the time requisite for obtaining a copy of the judgment on which the decree or order is founded shall also be excluded.

(4) In computing the period of limitation for an application to set aside an award, the time requisite for obtaining a copy of the award shall be excluded.

Explanation – In computing under this section the time requisite for obtaining a copy of a decree or an order, any time taken by the court to prepare the decree or order before an application for copy thereof is made shall not be excluded.

13. Exclusion of time in cases where leave to sue or appeal as a pauper is applied for -

In computing the period of limitation prescribed for any suit or appeal in any case where an application for leave to sue or appeal as a pauper has been made and rejected, the time during which the applicant has been prosecuting in good faith his application for such leave shall be excluded, and the court may, on payment of the court-fees prescribed for such suit or appeal, treat the suit or appeal as having the same force and effect as if the court-fees had been paid in the first instance.

14. Exclusion of time of proceeding bona fide in court without jurisdiction -

(1) In computing the period of limitation for any suit the time during which the plaintiff has been prosecuting with due diligence another civil proceeding, whether in a court of first instance or of the appeal or revision, against the defendant shall be excluded, where the proceeding relates to the same matter in issue and is prosecuted in good faith in a court which, from defect of jurisdiction or other cause of a like nature, is unable to entertain it.

(2) In computing the period of limitation for any application, the time during which the applicant has been prosecuting with due diligence another civil proceeding, whether in a court of first instance or of appeal or revision, against the same party for the same relief shall be excluded, where such proceeding is prosecuted in good faith in a count of first instance or of appeal or revision, against the same party for the same relief shall be excluded, where such proceeding is prosecuted in good faith in a court which, from defect of jurisdiction or other cause of a like nature, is unable to entertain it.

(3) Notwithstanding anything contained in rule 2 of Order XXIII of the Code of Civil Procedure, 1908 (5 of 1908), the provisions of sub-section (1) shall apply in relation to a fresh suit instituted on permission granted by the court under rule of that Order, where such permission is granted on the ground that the first suit must fail by reason of a defect in the jurisdiction of the court of other cause of a like nature.

Explanation – For the purpose of this section, –

(a) In excluding the time during which a former civil proceeding was pending, the day on which that proceeding was instituted and the day on which it ended shall both be counted;

(b) Plaintiff or an applicant resisting an appeal shall be deemed to be prosecuting a proceeding;

(c) Misjoinder of parties or of causes of action shall be deemed to be a cause of a like nature with defect of jurisdiction.

Related Judgements

FERRO ALLOYS CORPORATION LTD. v. RAJHANS STEEL LTD.

15. Exclusion of time in certain other cases -

(1) In computing the period of limitation for any suit or application for the execution of a decree, the institution or execution of which has been stayed by injunction or order, the time of continuance of the injunction or order, the day on which it was issued or made, and the day on which it was withdrawn, shall be excluded.

(2) In computing the period of limitation for any suit of which notice has been given, or for which the previous consent or sanction of the Government or any other authority is required, in accordance with the requirements of any law for the time being in force, the period of such notice or, as the case may be, the time required for obtaining such

consent or sanction shall be excluded.

Explanation – In excluding the time required for obtaining the consent or sanction of the Government or any other authority, the date on which the application was made obtaining the consent or sanction and the date of receipt of the order of the Government or other authority shall both be counted.

(3) In computing the period of limitation for any suit or application for execution of decree by any receiver of interim receiver appointed in proceedings for the adjudication of a person as an insolvent or by any liquidator or provisional lipuidator appointment in proceedings for the winding up of a company, the period beginning with the date of institution of such proceeding and ending with the expiry of three months from the date of appointment of such receiver or liquidator, as the case may be, shall be excluded.

(4) In computing the period of limitation for a suit for possession by a purchaser at a sale in execution of a decree, the time during which a proceeding to set aside the sale has been prosecuted shall be excluded.

(5) In computing the period of limitation for any suit the time during which the defendant has been absent from India and from the territories outside India under the administration of the Central Government, shall be excluded.

Related Judgements

FERRO ALLOYS CORPORATION LTD. v. RAJHANS STEEL LTD.

16. Effect of death on or before the accrual of the right to sue -

(1) Where a person who would, if he were living, have a right to institute a suit or make an application dies before the right accrues, or where a right to institute a suit or make an application accrues only on the death of a person, the period of limitation shall be computed from the time when there is a legal representative of the deceased capable of instituting such suit or making such application.

(2) Where a person against whom, if he were living, a right to institute a suit or make an application would have accrued dies before the right accrues, or where a right to institute a suit or make an application against any person accrues on the death of such person, the period of limitation shall be computed from the time when there is a legal representative of the deceased against whom the plaintiff may institute such suit or make such application.

(3) Nothing in sub-section (1) or sub-section (2) applies to suits to enforce rights of preemption or to suit for the possession of immovable property or of a hereditary office.

17. Effect of fraud or mistake -

(1) Where, in the case of any suit or application for which a period of limitation is prescribed by this Act-

(a) The suit or application is based upon the fraud of the defendant or respondent or his agent; or

(b) The knowledge of the right or title on which a suit or application is founded is concealed by the fraud of any such person as aforesaid; or

(c) The suit or application is for relief from the consequences of a mistake; or

(d) Where any document necessary to establish the right of the plaintiff or applicant has been fraudulently concealed from him;

The period of limitation shall not begin to run until the plaintiff or applicant has discovered the fraud or the mistake or could, with reasonable diligence, has discovered it, or in the case of concealed document, until the plaintiff or the applicant first had the means of producing the concealed document or compelling its production:

Provided that nothing in this section shall enable any suit to be instituted or application to be made to recover or enforce any charge against or set aside any transaction affecting, any property which-

(i) In the case of fraud, has been purchased for valuable consideration by a person who was not a party to the fraud and did not at the time of the purchase know, or have reason to believe, that any fraud had been committed, or

(ii) In the case of mistake, has been purchased for valuable consideration subsequently to the transaction in which the mistake was made, by a person who did not know, or have reason to believe, that the mistake had

been made, or

(iii) In the case of a concealed document, has been purchased for valuable consideration by a person who was not a party to the concealment and, did not at the time of purchase know, or have reason to believe, that the document had been concealed.

(2) Where a judgment-debtor has, by fraud or force, prevented the execution of a decree or order within the period of limitation, the court may, on the application of the judgment-creditor made after the expiry of the said period extend the period for execution of the decree or order:

Provided that such application is made within one year from the date of the discovery of the fraud or the cessation of force, as the case may be.

18. Effect of acknowledgment in writing -

(1) Where before the expiration of the prescribed period for a suit or application in respect or any property or right, an acknowledgment of liability in respect of such property or right has been made in writing signed by the party against whom such property or right is claimed, or by any person through whom he derived his title or liability, a fresh period of limitation shall be computed from the time when the acknowledgment was so signed.

(2) Where the writing containing thee acknowledgement is undated, oral evidence may be given of the time when it was signed; but subject to the provisions of the Indian Evidence Act,1872 ( 1 of 1872), oral evidence of its contents shall not be received.

Explanation – For the purposes of this section, –

(a) An acknowledgment may be sufficient though it omits to specify the exact nature of the property or right, or avers that the time for payment, delivery, performance or enjoyment has not yet come or is accompanied by refusal to pay, deliver, perform or permit to enjoy, or is coupled with a claim to set-off, or is addressed to a person other than a person entitled to the property or night;

(b) The word “signed” means signed either personally or by an agent duly Authorised in this behalf ; and

(c) An application for the execution of a decree or order shall not be deemed to be an application in respect of any property or right.

NOTES – It is not necessary that an acknowledgment within Section 18 must contain a promise pay or should amount to a promise to pay. (Subbarsadya v.Narashimha, AIR 1936 Mad.939)

The above section corresponds to S.19 of the old Act and makes slight changes.

19. Effect of payment on account of debt or of interest on legacy -

Where payment on account of a debt or of interest on a legacy is made before the expiration of the prescribed period by the person liable to pay the debt or legacy or by his agent duly Authorised in this behalf, a fresh period of limitation shall be computed from the time when payment was made:

Provided that, save in the case of payment of interest made before the 1st day of January,1928, an acknowledgment of the payment appears in the hand-writing of, or in a writing signed by the person making the payment.

Explanation – For the purposes of this section, –

(a) Where mortgaged land is in the possession of the mortgage, the receipt of the rent of produce of such land be deemed to be a payment;

(b) “Debt” does not include money payable under a decree or order of a court.

Related Judgements

FERRO ALLOYS CORPORATION LTD. v. RAJHANS STEEL LTD.

20. Effect of acknowledgment or payment by another person -

(1) The expression “agent duly Authorised in this behalf” in sections 18 and 19 shall in the case of a person under disability, include his lawful guardian, committee or manager or an agent duly Authorised by such guardian, committee or manager to sign the acknowledgment or make the payment. (2) Nothing in the said sections renders one of several joint contractors, partners, executors or mortgages chargeable by reason only of a written acknowledgment signed by, or of a payment made by, or by the agent of, any other or others of them.

(3) For the purposes of the said sections, –

(a) an acknowledgment signed or a payment made in respect of any liability by, or by the duly Authorised agent of, any limited owner of property who is governed by Hindu Law, shall be a valid acknowledgment or payment, as the case may be, against a reversionary succeeding to such liability; and

where a liability has been incurred by, or on behalf of a Hindu undivided family as such, an acknowledgment or payment made by, or by the duly Authorised agent or, the manager of the family for the time being shall be deemed to have been made on behalf of the whole family.

21. Effect of substituting or adding new plaintiff or defendant -

(1) Where after the institution of a suit, a new plaintiff or defendant is substituted or added, the suit shall, as regards him, be deemed to have been instituted when he was made a party:

Provided that were the court is satisfied that the omission to include a new plaintiff or defendant was due to a mistake in good faith it may direct that the suit as regards such plaintiff or defendant shall be deemed to have been instituted on any earlier date.

(2) Nothing in sub-section (1) shall apply to a case where a party is added or substituted owing to assignment or devolution of any interest during the tendency of a suit or where a plaintiff is made a defendant or a defendant is made a plaintiff.

22. Continuing breaches and torts -

In the case of a continuing breach of contract or in the case of a continuing tort, a fresh period of limitation beings to run at every moment of the time during the breach or the tort, as the case may be, continues.

23. Suits for compensation for acts not actionable without special damage -

In the case of suit for compensation for an act which does not give rise to a cause of action unless some specific injury actually results there from, the period of limitation shall be computed from the time when the injury results.

24. Computation of time mentioned in instrument -

All instruments shall for purposes of this Act, be deemed to be made with reference to the Gregorian calendar.

Part 4 – Acquisition of ownership by possession

25. Acquisition of easement by prescription -

(1) Where the access and use of light or air to and for any building have been peaceable enjoyed there with as an easement, and as of right, without interruption and for twenty years, and where any way or watercourse or the use of any water or any other easement (whether affirmative or negative) has been peaceably and openly enjoyed by any person claiming title thereto as an easement and as of right without interruption and for twenty years, the right to such access and use of light or air, way, watercourse, use of other easement shall be absolute and indefeasible.

(2) Each of the said periods of twenty years shall be taken to be a period ending within two years next before the institution of the suit wherein claim to which such period relates is contested.

(3) Where property over which a right is claimed under sub-section (1) belongs to the Government that sub-section shall be read as if for the words “twenty years” the words “thirty years” were substituted.

Explanation – Nothing is an interruption within the meaning of the section, unless where there is an actual discontinuance of the possession or enjoyment by reason of an obstruction by the act of some person other than the claimant and unless such obstruction is submitted to or acquiesced in for one year after the claimant has notice thereof and of the person making or authorizing the same to be made.

26. Exclusion in favour of reversionary of servant tenement -

Where any land or water upon, over or from, which any easement has been enjoyed or derived has been held under or by virtue of any interest for life or in terms of years exceeding three years from the granting thereof the time of the enjoyment of such easement during the continuance of such interest or term shall be excluded in the computation of the period of twenty years in case the claim is, within three years next after the determination of such interest or term, resisted by the person entitled on such determination to the said land or water.

27. Extinguishments of right to property -

At the determination of the period hereby limited to any person for instituting a suit for possession of any property, his right to such property shall be extinguished.

Part 5 – Miscellaneous

28.  Amendment of Certain Acts. (Repealed)

29. Savings -

(1) Nothing in this Act, shall affect section 25 of the Indian Contract Act,1872.

(2) Where any special or local law prescribes for any suit, appeal or application a period of limitation different from the period prescribed by the Schedule, the provisions of section 3 shall apply as if such period were the period prescribed by the Schedule and for the purpose of determining any period of limitation prescribed for any sit, appeal or application by any special or local law, the provisions contained in section 5 to 24 (inclusive shall apply only in so far, as and to the extent to which, they are not expressly excluded by such special or local law.

(3) Save as otherwise provided in any law for the time being in force with respect to marriage and divorce, nothing in this Act shall apply to any suit or other proceeding under any such law.

(4) Sections 25 and 26 and the definition of “easement” in section 2 shall not apply to cases arising in the territories to which the Indian Easements Act,1882 may for the time being extend.

30. Provision for suits, etc., for which the prescribed period is shorter than the period prescribed by the Indian Limitation Act,1908 -

Notwithstanding anything contained in this Act, (a) any suit for which the period of limitation is shorter than the period of limitation prescribed by the Indian Limitation Act,1908, may be instituted within a period of (Note: Substituted for the words “five years” by Act No.10 of 1969) (Seven years) next after the commencement of this Act or within the period prescribed for such suit by the Indian Limitation Act,1908, whichever period expires earlier;

(Note: Substituted for the Words “five years” by Act No.10 of 1969)

[Provided that if in respect of any such suit, the said period of seven years expires earlier than the period of limitation prescribed therefore under the Indian Limitation Act,1908 and the said period of seven years together with so much of the period of limitation in repeat of such suit under the Indian Limitation Act,1908, as has already expired before the commencement of this Act is shorter than the period prescribed for such suit under this Act, then, the suit may be instituted within the period of limitation prescribed therefore under this Act].

(b) any appeal or application for which the period of limitation is shorter than the period of limitation prescribed by the Indian Limitation Act, 1908 may be preferred or made within a period of ninety days next after the commencement of this Act or within the period prescribed for such appeal or application by the Indian Limitation Act,1908, whichever period expires earlier.

31. Provision as to barred or pending suits, etc. -

Nothing in this Act shall,

(a) enable any suit, appeal or application to be instituted, preferred or made for which the period of limitation prescribed by the Indian Limitation Act,1908, expired before the commencement of this Act; or

(b) affect any suit, appeal or application instituted, preferred or made before, and pending at, such commencement.

32. Repeal -

Rep. By the Repealing and Amending Act,1974 (56 of 1974), section 2 and Schedule I.

Schedule – Period of Limitations

Division I – Suits

PART I – Suits Relating to Accounts

SL. NO.

DESCRIPTION OF SUIT

PERIOD OF LIMITATION

TIME FROM WHICH PERIOD BEGINS TO RUN

1.

For the balance due on a mutual, open and current account where there have been reciprocal demands between the parties.

Three years

The close of the year in which the last item admitted or proved is entered in the account; such year to be computed as in the account.

2.

Against a factor for an account

Three years

When the account is during the continuance of the agency, demanded and refused or, where no such demand is made, when the agency terminates.

3.

By a principal against his agent for movable property received by the latter and not accounted for.

Three years

When the account is during the continuance of the agency, demanded and refused or, where no such demand is made, when the agency terminates.

4.

Other suits by principals against agents for

Three years

When the neglect or misconduct becomes known to the plaintiff.

5.

For an account and a share of the profits of dissolved partnership

Three years

The date of the dissolution.

PART II – Suits relating to Contracts

 

 SL. NO.

DESCRIPTION OF SUIT

PERIOD OF LIMITATION

TIME FROM WHICH PERIOD BEGINS TO RUN

6.

For a seaman’s wages

Three years

The end of the voyage during which the wages are earned.

7.

For wages in the case of any other person.

Three years

When the wages accrue due.

8.

For the price of food or drink sold by the keeper of a hotel, tavern or lodging house.

Three years

When the food or drink is delivered

9.

For the price of lodging

Three years

When the price becomes payable .

10.

Against a carrier for compensation for non-delivery of or delay in delivering goods.

Three years

When the loss or injury occurs.

11.

Against a carrier for compensation for losing or injuring goods.

Three years

When the goods ought to be delivered.

12.

For the hire of animals, vehicles, boats or household furniture.

Three years

When the hire becomes payable.

13.

For the balance of money advance in payment of goods to be delivered.

Three years

When the goods ought to be delivered.

14.

For the price of goods sold and delivered when no fixed period of credit is agreed upon.

Three years

The date of delivery of the goods.

15.

For the price of goods sold and delivered to be paid for after the expiry of a fixed period of credit.

Three years

When the period of credit expires.

16.

For the price of goods sold and delivered to be paid for by a bill of exchange, no such bill being given.

Three years

When the period of the proposed bill elapses.

17.

For the price of trees or growing crops sold by the plaintiff to the defendant where not fixed period of credit is agreed upon.

Three years

The date of the sale.

18.

For the price of work done by the plaintiff for the defendant at his request, where no time has been fixed for payment.

Three years

When the work is done.

19.

For money payable for money lent.

Three years

When the loan is made.

20.

Like suit when the lender has given a cheque for the money.

Three years

When the cheque is paid.

21.

For money lent under an agreement that it shall be payable on demand.

Three years

When the loan is made.

22.

For money deposited under an agreement that it shall be payable on demanded, including money of a customer in the hands of his banker so payable.

Three years

When the demand is made.

23.

For money payable by the defendant to he plaintiff for money received by the defendant, for the plaintiff’s use.

Three years

When the money is paid.

24.

For money payable to the plaintiff for money paid for the defendant.

Three years

When the money is received.

25.

For money payable for interest upon money due from the defendant to the plaintiff.

Three years

When the interest becomes due.

26.

For money payable to the plaintiff for money found to be due from the fedendant to the plaintiff on accounts stated between them

Three years

When the accounts are stated in writing signed by the defendant or his agent duly Authorised in this behalf, unless where the debt is, by a simultaneous agreement in writing signed as aforesaid made payment at a future time, and then when that time arrives.

27.

For compensation for breach of a promise to do anything at a specified time, or upon the happening of a specified contingency.

Three years

When the time specified arrives or the contingency happens.

28.

On a single bond where a day is specified for payment

Three years

The day so specified.

29.

On a single bond, where no such day is specified.

Three years

The date of executing the bond.

30.

On a bond subject to a condition

Three years

When the condition is broken.

31.

On a bill of exchange or promissory-note payable at a fixed time after date.

Three years

When the bill or note falls due.

32.

On a bill of exchange payable at sight, or after sight but not at a fixed time.

Three years

When the bill is presented.

33.

On a bill of exchange accepted payable at a particular place.

Three years

When the bill is presented at that place.

34.

On a bill of exchange or promissory-note payable at a fixed time after sight or after demand.

Three years

When the fixed time expires.

35.

On a bill of exchange or promissory note payable on demand and not accompanied by any writing restraining or postponing the right to sue.

Three years

The date of the bill or note.

36.

On a promissory-note or bond payable by installments.

Three years

The expiration of the first term of payment as to the part then payable; and for the other parts, the expiration of the respective terms of payment.

37.

On a promissory-note or bond payable by installments which provides that, if default be made in payment of one or more installments, the whole shall be due.

Three years

When the default is made unless where the payee or obligee waives the benefit of the provision and then when fresh default is made in respect of which there is no such waiver.

38.

On a promissory-note given by the maker to a third person to be delivered to the payee after a certain event should happen.

Three years

The date of the delivery to the payee.

39.

On a dishonored foreign bill where protest have been made and notice given.

Three years

When the notice is given.

40.

By the payee against the drawer of a bill of exchange, which has been dishonored by non-acceptance.

Three years

The date of refusal to accept.

41.

By the acceptor of an accommodation-bill against the drawer.

Three years

When the acceptor pays.

42.

By a surety against the principal debtor.

Three years

When the surety pays the creditor.

43.

By a survey against a crusty.

Three years

When the surety pays anything in excess of his own share.

44.

(a)

On a policy of insurance when the sum insured is payable after proof of the death has been given to or received by the insurers.

Three years

The date of the death of the deceased, or where the claim on the policy is denied, either partly or wholly, the date of such denial.

44. (b)

On a policy of insurance when the sum insured is payable after proof of the loss has been given to or received by the insurers.

Three years

The date of the occurrence causing the loss, or where the claim on the policy is denied either partly or wholly, the date of such denial.

45.

By the assured to recover preemie paid under a policy violable at the election of the insurers.

Three years

When the insurers elect to avoid the policy.

46.

Under the Indian Succession Act,1925 (39 of 1925), section 360 of Sec. 361, to compel a refund by a person to whom an executor or administrator has paid a legacy or distributed assets.

Three years

The date of the payment or distribution.

47.

For money paid upon on existing consideration which afterwards fails.

Three years

The date of failure.

48.

For contribution by a party who has paid the whole or more then his share of the amount due under a joined decree, or by a sharer in a joint estate who has paid the whole or more than his share of the amount of revenue due from himself and his co-sharers.

Three years

The date of the payment in excess of the plaintiff’s own share.

49.

By a co-trustee to enforce against the estate of a deceased trustee a claim for contribution.

Three years

When the right to contribution accrues.

50.

By the manager of joint estate of an undivided family for contribution, in respect of payment made by him on account of the estate.

Three years

The date of the payment.

51.

For the profits of immovable property belonging to the plaintiff which have been wrongfully received by the defendant.

Three years

When the profits are received.

52.

For arrears of rent.

Three years

When the arrears become due.

53.

By a vendor of immovable property for personal payment of up-paid purchase money.

Three years

The time fixed for completing the sale, or (where the title is accepted after the time fixed for completion) the date of the acceptance.

54.

For specific performance of a contract.

Three years

The date of fixed for the performance, or, if no such date is fixed, when the plaintiff has notice that performance is refused.

55.

For compensation for the breach of any contract, express or implied, not herein specially provided for.

Three years

When the contract is broken or (where there are successive breaches) when the breach in respect of which the suit is instituted occurs or (where the breach is continuing) when it ceases.
                   

PART III-Suits relating to Declarations

56.

To declare the forgery of an instrument issued or registered.

Three years

When the issue or registration becomes known to the plaintiff.

57.

To obtain a declaration that an alleged adoption is invalid, or never, in fact, took place.

Three years

When the alleged adoption becomes known to the plaintiff.

58.

To obtain any other declaration.

Three years

When the right to sue first accrues.

PART IV – Suits relating to Declarations.

59.

To cancel or set aside an instrument or decree or for the rescission of a contract.

Three years

When the facts entitling the plaintiff to have the instrument or decree cancelled or set aside or the contract rescinded first becomes known to him.

60.

To set aside a transfer of property made by the guardian of a ward    

(a)

By the ward who has attained majority;

Three years

When the ward attains majority.

(b)

By the ward’s legal representative

Three years

 
  1. When the ward dies within three years from the date of attaining majority;
  When the ward attains majority.
When the ward dies before attaining majority

Three years

When the ward dies.

61.

By a mortgagor -    
(a) to redeem or recover, possession of immovable property mortgaged;

Thirty years

When the right to redeem or to recover possession accrues.
(b) to recover possession of immovable property mortgaged and afterwards transferred by the mortgage for a valuable consideration.

Twelve years

When the transfer becomes known to plaintiff.
(c) to recover surplus collection received by the mortgage after the mortgage has been satisfied.

Three years

When the mortgagor reenters on the mortgaged property.

PART V – Suits relating to Immovable Property

 

62.

To enforce payment of money secured by a mortgage or otherwise charged upon immovable property.

Twelve years

When the money sued for becomes due.

63.

By a mortgage    
(a) for foreclosure;

Thirty years

When the money secured by the mortgage becomes due.
(b) for possession of immovable property mortgaged.

Twelve years

When the mortgage becomes entitled to possession.

64.

For possession of immovable property based on previous possession and not on title, when the plaintiff while in possession of the property has been dispossessed.

Twelve years

The date of dispossession.

65.

For possession of immovable property or any interest therein based on title.

Twelve years

When the possession of the defendant becomes adverse to the plaintiff.
Explanation – for the purposes of this article -
  (a) Where the suit is by a remainder-man, a reversionary (other than a landlord); or a devisee the possession of the defendant shall be deemed to become adverse only when the estate of the remainder man, reversionary or devisee, as the case may be falls into possession;
(b) Where the suit is by a Hindu or Muslim entitled to the possession of immovable property on the death of a Hindu or Muslim female the possession of the defendant shall be deemed to become adverse only when the female dies.
(c) Where the suit is by a purchaser at a sale in execution of a decree when the judgment-debtor was out of possession at the date of the sale, the purchaser shall be deemed to be a representative of the judgment-debtor who was out of possession.

66.

For possession of immovable property when the plaintiff has become entitled to possession by reason of any forfeiture or breach of condition.

Twelve years

When the forfeiture is incurred or the condition is broken.

67.

By a landlord to recover possession from a tenant.

Twelve years

When the tenancy is determined.

PART VI – Suits relating to movable property

68.

For specific movable property lost, or acquired by theft, or dishonest misappropriation or conversion.

Three years

When the person having the right to the possession of the property first learns in whose possession it is.

69.

For other specific movable property.

Three years

When the property is wrongfully taken.

70.

To recover movable property deposited or pawned from a depositary or pawnee.

Three years

The date of refusal after demand.

71.

To recover movable property deposited or pawned, and afterwards brought from the deposited or pawned, and afterwards brought from the depositary or pawnee for a valuable consideration.

Three years

When the sale becomes known to the plaintiff.

PART VII – Suits relating to torts

72.

For compensation for doing or for omitting to do an act alleged to be in pursuance of any enactment in force for the time being in the territories to which this Act extends.

One year

When the act or omission takes place.

73.

For compensations for false imprisonment.

One year

When the imprisonment ends.

74.

For compensation for malicious prosecution.

One year

When the plaintiff is acquitted or the prosecution is otherwise terminated.

75.

For compensation for libel.

One year

When the libel is published.

76.

For compensation for slander.

One year

When the words are spoken or if the words are not actionable in themselves, when the special damage complained of results.

77.

For compensation for loss of service occasioned by the seduction of the plaintiff’s servant or daughter.

One year

When the loss occurs.

78.

For compensation for inducing a person to break a contract with the plaintiff.

One year

The date of the breach.

79.

For compensation for anillegal, irregular or excessive distress.

One year

The date of the distress.

80.

For compensation for wrongful seizure or movable property under legal process.

One year

The date of the seizure.

81.

By executors, administrators or representatives under the Legal Representatives Suits Act,1855.

One year

The date of the death of the person wronged.

82.

By executors, administrators or representatives under the Indian Fatal Accidents Act,1855.

Two years

The date of the death of the person killed.

83.

Under the Legal Representative Suits Act,1855 against an executor, and administrator or any other representative.

Two years

When the wrong complained of is done.

84.

 

Against one who, having a right to use property for specific purposes, perverts it to other purposes.

Two years

When the perversion first becomes known to the person injured thereby.
85. For compensation for obstructing a way or a water course.

Three years

The date of the obstruction.

86.

For compensation for diverting a water course.

 Three years

The date of the diversion.
87. For compensation for trespass upon immovable property.

Three years

The date of the trespass.

88.

For compensation for infringing copyright or any other exclusive privilege.

Three years

The date of the infringement.
89. To restrain waste.

Three years

When the waste begins.
90. For compensation for injury caused by an injunction wrongfully obtained.

Three years

When the injunction ceases.
91. For compensation -    
  (a) for wrongfully taking or detaining any specific movable property lost, or acquired by theft, or dishonest misappropriation or conversion.

Three years

When the person having the right to the possession of the property first learns in whose possession it is.
(b) for wrongfully taking or injuring or wrongfully detaining any other specific movable property.

Three years

When the property is wrongfully taken or injured, or when the detainee’s possession becomes unlawful.

PART VIII – Suits relating to trust and trust property

92.

To recover possession of immovable property conveyed or bequeathed in trust and afterwards transferred by the trustee for a valuable consideration.

Twelve years

When the transfer becomes known to the plaintiff.

93.

To recover possession of immovable property conveyed or bequeathed in trust and afterwards transferred by the trustee for a valuable consideration.

Three years

When the transfer becomes known to the plaintiff.

94.

To set aside a transfer to immovable property comprised in a Hindu, Muslim or Buddhist religious or charitable endowment, made by a manager thereof for a valuable consideration.

Twelve years

When the transfer becomes known to the plaintiff.

95.

To set aside a transfer of movable property comprised in a Hindu, Muslim or Buddhist religious or charitable endowment, made by a manager thereof for a valuable consideration.

Three years

When the transfer, becomes known to the plaintiff.

96.

By the manager of a Hindu, Muslim and Buddhist religious or charitable endowment to recover possession of movable or immovable property comprised in the endowment which has been transferred by a previous manager for a valuable consideration.

Twelve years

The date of death, resignation or removal of the transfer or the date of appointment of the plaintiff as manager of the endowment, whichever is later.

 PART IX – Suits relating to miscellaneous matters

97.

To enforce a right of preemption whether the right is founded on law or general usage or on special contract.

One year

When the purchaser takes under the sale sought to be impeached, physical possession of the whole or part of the property sold, or, where the subject matter of the sale does not admit of physical possession of the whole or part of the property, when the instruments of sale is registered.

98.

By a person against whom an order referred to R.63 or rule 103 of Order XXI of the Code of Civil Procedure, 1908 or an order under section 28 of the Presidency Small Cause Courts Act,1882 has been made, to establish the right which he claims o the property comprised in the order.

One year

The date of the final order.

99.

To set aside a sale by a civil or revenue court or a sale for arrears of Government revenue or for any demand recoverable as such arrears.

One year

When the sale is confirmed or would otherwise have become final and conclusive had no such suit been brought.

100.

To alter or set aside any decision r order of a civil court any proceeding other than a suit of any act or order of an officer of Government in his official capacity.

One year

The date of the final decision or order by the court or the date of the act or order of the officer, as the case may.

101.

Upon a judgment including a foreign judgment, or a recognizance.

Three years

The date of the judgment or recognisance.

102.

For property which the plaintiff has conveyed while insane.

Three years

When the plaintiff is restored to sanity and has knowledge of the conveyance.

103.

To make good out of the general estate of a deceased trustee the loss occasioned by a breach of trust.

Three years

The date of the trustee’s death or if the loss has not then resulted, the date of the loss.

104.

To establish a periodically recurring right.

Three years

When the plaintiff is first refused the enjoyment for the right.

105.

By a Hindu for arrears of maintenance.

Three years

When the arrears are payable.

106.

For a legacy or for a share of a residue bequeathed by a testator or for a distributive share of the property of an intestate against an executor or an administrator or an administrator or some other person legally charged with the duty of distributing the estate.

Twelve years

When the legacy or share becomes payable or deliverable.

107.

For possession of a hereditary office.Explanation – A hereditary office is possessed when the properties thereof are usually received, or (if there are no properties) when the duties thereof are usually performed.

Twelve years

When the defendant takes possession of the office adversely to the plaintiff.

108.

Suit during the life of a Hindu r Muslim female by a Hindu or Muslim who, if the female died at the date of instituting the suit, would be entitled to the possession of land, to have an alienation of such land made by the female declared to be void except for her life or until her re-marriage.

Twelve years

The date of the alienation.

109.

By Hindu governed by Mitakshara Law to set aside his father’s alienation or ancestral property.

Twelve years

When the Aileen takes possession of the property.

110.

By a person excluded from a joint-family property to enforce a right to share therein.

Twelve years

When the exclusion becomes known to the plaintiff.

111.

By or on behalf of any local authority for possession of any public street or road or any part thereof from which it has been dispossessed or of which it has discontinued the possession.

Thirty years

The date of the dispossession or discontinuance.

112.

Any suit (except a suit before the Supreme Court in the exercise of its original jurisdiction) by or on behalf of the Central Government, or any State Government including the Government of the State of Jammu and Kashmir.

Thirty years

When the period of limitation would begin to run under this Act against a like suit by a private person.

PART X – Suits for which there is no prescribed period

113.

Any suit for which no period of limitation is provided elsewhere in this Schedule.

Three years

When the right to sue accrues.

  Division II

SL. NO. DESCRIPTION OF SUIT PERIOD OF LIMITATION TIME FROM WHICH PERIOD BEGINS TO RUN

114.

Appeal from an order of acquittal, -    
  (a) under sub-section (1) or sub-section (2) of section 417 of the Code of Criminal Procedure,1898;

Ninety days

The date of the order appealed from.
(b) under sub-section (3) of Section 417 of the that Code.

Thirty days

The date of the grant of Special leave.

115.

Under Code of Criminal Procedure,1898    
  (a) From a sentence of death passed by a court of section or by a High Court in the exercise of its original Criminal Jurisdiction.

Thirty days

The date of the sentence
  (b) From any other sentence or any order not being an order of acquittal -    
(i) to the High Court

Sixty days

The date of the sentence or order.
(ii) to any other Court

Thirty days

The date of the sentence or order.

116.

Under the Code of Civil Procedure,1908    
  (a) To a High Court from any decree or order;

Ninety days

The date of the decree or order.
(b) To any other court from any decree or order.

Thirty days

The date of the decree or order.

117.

From a decree or order of any High Court to the same Court.

Thirty days

The date of the decree or order.

Division III – Applications

PART I

SL.NO.

DESCRIPTION OF SUIT

PERIOD OF LIMITATION

TIME FROM WHICH PEROID BEGINS TO RUN

 

118.

For leave to appear and defend a suit under summary procedure.

Ten days

When the summons is served.  

119.

Under the Arbitration Act,1940      
  (a) For the filing in court of an award;

Thirty days

The date of service of the notice of the making of the award;  
(b) For setting aside an award or getting an award remitted for reconsideration.

Thirty days

The date of the service of the notice of the filing of the award.  

120.

Under the Code of Civil Procedure,1908, to have the legal representative of a deceased plaintiff or appellant or of a deceased defendant or respondent, made a party.

Ninety days

The date of the death f the plaintiff, appellant, defendant or respondent, as the case may be;  

121.

Under the same Code for an order to set aside an abatement.

Sixty days

The date of abatement.  

122.

To restore a suit or appeal or application for review or revision dismissed for default of appearance or for want of prosecution or for failure to pay costs of service of process or to furnish security for costs.

Thirty days

The date of dismissal.

123.

To set aside a decree passed ex prate or to rehear an appeal decree or head ex prate.Explanation – For the purpose of this article, substituted service under rule 20 of Order V of the Code of Civil Procedure, 1908 shall not be deemed to be due service.

Thirty days

The date of the decree or where the summons or notice was not duly served when the applicant had knowledge of the decree.

124.

For a review of judgment by a court other than the Supreme Court.

Thirty days

The date of the decree or order.

125.

To record an adjustment or satisfaction of a decree.

Thirty days

When the payment or adjustment is made.

126.

For the payment of the amount of a decree by installments.

Thirty days

The date of the decree.

127.

To set aside a sale in execution of a decree, including any such application by a judgment-debtor.

Thirty days

The date o the sale.

128.

For possession by on dispossessed of immovable property and disputing the right f the decree-holder or purchaser at a sale in execution of a decree.

Thirty days

The date of the dispossession.

129.

For possession after removing resistance or obstruction of delivery of possession of immovable property decreed or sold in execution f a decree.

Thirty days

The date of resistance or obstruction.

130.

For leave to appeal as a pauper -    
  (a) To thee High Court;

Sixty days

The date of decree appealed from.
(b) To any other Court;

Thirty days

The date of decree appealed from.

131.

To any court for the exercise of its powers of revision under the Code of Civil Procedure,1908, or the Code of Criminal Procedure, 1898.

Ninety days

The date of the decree or order of sentence sought to be revised.

132.

To the High Court for a certificate of fitness to appeal to the Supreme Court under Clause (1) of Article 132, Article 133 or sub-clause (c) of clause (e) of Article 134 of thee Constitution or under any other law for the time being in force.

Sixty days

The date of the order or sentence.

133.

To the Supreme Court for Special leave to appeal,    
  (a) In a case involving death sentence;

Sixty days

Th date of the judgment, final order or sentence.
(b) In a case where leave to appeal was refusedby the High Court;

Sixty days

The date of the order of refusal.
(c) In any other case.

Ninety days

When date of the judgment or order.

134.

For delivery of possession by a purchaser of immovable property at a sale in execution of a decree.

One year

When the sale becomes absolute.

135.

For the enforcement of a decree granting a mandatory injunction.

Three years

The date of the decree or where a date is fixed for performance, such date.

136.

For the execution of any decree (other than a decree granting a mandatory injunction) or order of any civil court.

Twelve years

Where the decree or order becomes enforceable or where the decree or any subsequent order directs any payment of money or the delivery of any property to be made at a certain date or at recurring period, when default in making the payment or delivery in respect of which execution is sought, takes place:Provided that an application for the enforcement or execution of a decree granting a perpetual injunction shall not be subject to any period of limitation.

PART II

Other applications

137.

Any other application for which no period of limitation is provided elsewhere in this Division. 3 yrs When the right to apply accrues.

 

 
 

 
Related News & Articles :
Help us improve! Please suggest corrections.
 

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Related judgement on Limitation Act, 1963

Alagammal and Ors. Vs. Ganesan and Anr., 2024 Latest Caselaw 29 SC North Eastern Chemicals Industries Pvt. Ltd. & Anr. Vs. Ashok Paper Mill (Assam) Ltd. & Anr., 2023 Latest Caselaw 915 SC State of Telangana & Ors. Vs. Tirumala Construction, 2023 Latest Caselaw 829 SC Tottempudi Salalith Vs. State Bank of India & Ors., 2023 Latest Caselaw 805 SC Debasish Paul & Anr. Vs. Amal Boral, 2023 Latest Caselaw 804 SC Sheo Raj Singh (D) through LRS. & Ors. Vs. Union of India & Anr., 2023 Latest Caselaw 773 SC Sri. K.M. Krishna Reddy Vs. Sri. Vinod Reddy & Anr., 2023 Latest Caselaw 765 SC Karnataka State Electronics Development Corporation Ltd. Vs. Kumaon Entertainment and Hospitalities Pvt. Ltd., 2023 Latest Caselaw 759 SC A. Valliammai Vs. K.P. Murali and Ors., 2023 Latest Caselaw 716 SC K. Hymavathi Vs. State of Andhra Pradesh & Anr., 2023 Latest Caselaw 705 SC Fulmati Dhramdev Yadav & Anr. Vs. New India Assurance Company Ltd. & Anr., 2023 Latest Caselaw 691 SC Experion Developers Pvt. Ltd. Vs. Himanshu Dewan and Sonali Dewan and Ors., 2023 Latest Caselaw 651 SC Y.P. Lele Vs. Maharashtra State Electricity Distribution Company Ltd. & Ors., 2023 Latest Caselaw 635 SC Government of Kerala & Anr. Vs. Joseph and Ors., 2023 Latest Caselaw 623 SC Delhi Development Authority Vs. Jagan Singh & Ors., 2023 Latest Caselaw 564 SC B and T AG Vs. Ministry of Defence, 2023 Latest Caselaw 496 SC Prasanna and Ors. Vs. Mudegowda (D) by LRS., 2023 Latest Caselaw 397 SC Sabir Ali Khan Vs. Syed Mohd. Ahmad Ali Khan and Ors., 2023 Latest Caselaw 326 SC Bhimashankar Sahakari Sakkare Karkhane Niyamita Vs. Walchandnagar Industries Ltd. (WIL), 2023 Latest Caselaw 303 SC Ganesh Prasad Vs. Rajeshwar Prasad & Ors., 2023 Latest Caselaw 198 SC Ajay Dabra Vs. Pyare Ram & Ors., 2023 Latest Caselaw 72 SC Gujarat State Civil Supplies Corporation Ltd. Vs. Mahakali Foods Pvt. Ltd. (Unit 2), 2022 Latest Caselaw 860 SC Rajratan Babulal Agarwal Vs. Solartex India Pvt. Ltd., 2022 Latest Caselaw 813 SC Mahesh Govindji Trivedi Vs. Bakul Maganlal Vyas, 2022 Latest Caselaw 807 SC P. Daivasigamani Vs. S. Sambandan, 2022 Latest Caselaw 806 SC M/s.Tech Sharp Engineers Pvt. Ltd. Vs. Sanghvi Movers Ltd., 2022 Latest Caselaw 732 SC Raman (D) by LRS. Vs. R. Natarajan, 2022 Latest Caselaw 713 SC Patil Automation Pvt. Ltd. Vs. Rakheja Engineers Pvt. Ltd., 2022 Latest Caselaw 645 SC Kotak Mahindra Bank Ltd. Vs. Kew Precision Parts Pvt. Ltd, 2022 Latest Caselaw 620 SC R.M. Sundaram @ Meenakshisundaram Vs. Sri Kayarohanasamy and Neelayadhakshi Amman Temple (through its Executive Officer) Nagapattinam, Tamil Nadu, 2022 Latest Caselaw 549 SC

Click here to view all Supreme Court (SC) Judgements on Limitation Act, 1963