Description of suit

Period of limitation

Time from which period begins to run

PART I. - Thirty days

1.

To contest an award under the Waste Land Rules.

Thirty days

When notice of the award is delivered to the plaintiff.

PART II. - Ninety days

2.

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 State.

Ninety days

When the act or omission take place.

PART III. - Six months

3.

Under the Specific Relief Act, section 9, to recover possession of immovable property.

Six months

When the dispossession occurs.

4.

Omitted.

PART IV.-One year

5.

Omitted

6.

Upon any law or bye-law, for penalty or forfeiture.

One Year.

When the penalty or forfeiture is incurred.

7.

For the wages of a household sevant, artisan or labourer.

One Year

When the wages accrue due.

8.

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

One Year.

When the food or drink is delivered.

9.

For the price of lodging.

One Year

When the price becomes payable.

10.

To enforce/a right of prior purchase whether based on law, usage or on special contract.

One Year

When the purchaser takes, under the sale sought to be impeached, physical possession of the whole of the property sold, or, where the subject of the sale does not admit of physical possession, when the registration of the instrument of sale is completed.

11.

By a person, against whom the following order has been made to establish the right which he claims to the property comprised in the order-

One Year

From the date of the order.

Order under the Code of Civil Procedure, on a Claim.

preferred to, or an objection made to the attachment of property attached in execution of a decree

11-A.

By a person against whom an order has been made under the Code of Civil Procedure, upon an application by the holder of a decree for the Possession of immovable property or by the purchaser of such property sold in execution of a decree, complaining of resistance or obstruction to the delivery or possession thereof or upon an application by any person dispossessed of such property in the delivery of possession thereof to the decree-holder or purchaser, to establish the right which he claims to the present possession of the property comprised in the order.

One Year

The date of the order.

12.

To set aside any of the following sales :-

One Year

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

(a) Sale in execution of a decree of a Civil Court.

(b) sale in pursuance of a decree or order of a collector or other officer of Revenue

(c) sale for arrears of Government revenue, or for any demand recoverable as such arrears.

13.

To alter or setaside a decision or order of a Civil Court in any proceeding other than a suit.

One Year.

The date of the final decision or order in the case by a Court competent to determine it Finally

14.

To setaside any act or order of an officer of Government in his official capacity, not herein otherwise expressly provided for.

One Year.

The date of the act or order.

15.

Against Government to set aside any attachment, lease or transfer of immovable property by the revenue authorities for arrears of Government revenue.

One Year

When the attachment, lease or transfer is made.

16.

Against Government to recover money paid under protest in satisfaction of a claim made by the revenue authorities on account of demands recoverable as such arrears.

One Year

When the payment is made.

17.

Against Government for compensation for land acquired for public purposes.

One Year

The date of determining the amount of compensation.

18.

Like suit for compensation when the acquisition is not completed.

One Year

The date of the refusal to complete.

19.

For compensation for false imprisonment.

One Year

When the imprisonment ends.

20.

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

One Year

The date of the death of the person wronged.

21.

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

One Year

The date of the death of the person killed.

22.

For compensation for any other injury to the person.

One Year

When the injury is committed.

23.

For compensation for a malicious Prosecution.

One Year

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

24.

For compensation for libel.

One Year

When the libel is published. ;

25.

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.

26.

For compensation for loss of service occasioned by the seduction of the plaintiffs servant or daughter.

One Year.

When the loss occurs.

27.

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

One Year.

The date of the breach.

28.

For compensation for an illegal, irregular or excessive distress.

One Year.

The date of the distress.

29.

For compensation for wrongful seizure of moveable property under legal process.

One Year.

The date of seizure.

30.

Deleted by Act XI of 1979

31.

Deleted by Act XI of 1979

PART V.-Two Years.

32.

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.

33.

Under the Legal Representatives, Suits Act, against an executor.

Two Years.

When the wrong complained of is done.

34.

Under the same Act against an administrator.

Two Years.

Ditto.

35.

Under the same Act against any other representative.

Two Years.

Ditto.

36.

For compensation for any malfeasance, misfeasance or nonfeasance independent of contract and not herein specially provided for.

Two Years.

When the malfeasance, misfeasance or nonfeasance takes place.

PART VI.-Three Years

37.

For compensation for obstructing a way or a watercourse.

Three Years.

The date of the obstruction.

38.

For compensation for diverting a watercourse.

Three Years.

The date of the diversion.

39.

For compensation for tress-pass upon immovable property.

Three Years.

The date of the tresspass.

40.

For compensation for infringing copyright or any other exclusive privilege.

Three Years.

The date of the infringement.

41. 

To restrain waste.

Three Years. 

When the waste begins.

42.

For compensation for injury caused by an injunction wrongfully obtained.

Three Years.

When the injunction ceases.

43.

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.

44.

By a ward who has attained majority, to set aside a transfer of property by his guardian.

Three Years.

When the ward attains

majority.

45.

Omitted.

46.

Omitted.

47.

By any person bound by an order respecting the possession of immovable property made under the Code of Criminal Procedure, or by any one claimingunder such person, to recover the property comprised in such order.

Three Years.

The date of the final order in the case.

48.

For specific movable property lost or acquired by theft or dishonest misappropriation or conversion, or for compensation for wrongfully taking or detaining the same.

Three Years.

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

48-A.

To recover movable property conveyed or bequeathed in trust, deposited or pawned and afterwards bought from the trustee, depository or pawnee for a valuable consideration.

Three Years.

When the sale becomes known to the plaintiff.

48-B.

To setaside sale of movable property comprised in an Hindu, Mohammedan or Buddhist religious or Charitable endowment, made by a manager there of for a valuable consideration.

Three Years.

When the sale becomes known to the plaintiff.

49.

For other specific movable property or for compensation for wrong fully detaining the same.

Three Years.

When the property is wrongfully taken or injured, or when the detainer's possession becomes unlawful.

50.

For the hire of animals, vehicles, boats, or house-hold furniture.

Three Years.

When the hire becomes payable.

51.

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

Three Years.

When the goods ought to be delivered.

52.

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

Three Years.

The date of the delivery of the goods.

53.

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

Three Years.

When the period of credit expires.

54.

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.

55.

For the price of trees or growing crops sold by the plaintiff to the defendant where no fixed period of credit is agreed upon.

Three Years.

The date of the sale.

56.

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.

57.

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

Three Years.

When proof of the death or loss is given to or received by the insurer, whether by or from the plaintiff, or any other person.

58.

By the assured to recover Premia paid under a policy voidable at the election of the

insurers.

Three Years.

When the insurers elect to avoid the policy.

59.

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.

60.

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.

61.

Other suits by principals against agents for neglector misconduct.

Three Years.

when the neglect or misconduct becomes known to the plaintiff.

62.

To cancel or set aside an instrument not otherwise provided for.

Three Years.

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

63.

To declare the forgery of an instrument issued or registered.

Three Years.

When the issue or registration becomes, Known to the plaintiff.

64.

To declare the forgery attempted to be enforced against the plaintiff.

Three Years.

The date of the attempt.

65.

For property which the plaintiff has conveyed while insane.

Three Years.

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

66.

To set aside a decree obtained by fraud, or for other relief on the ground of fraud.

Three Years.

When the fraud becomes known to the party wronged.

67.

For relief on the ground of mistake.

Three Years.

When the mistake becomes known to the plaintiff.

68.

For money paid upon an existing consideration which afterwards fails.

Three Years.

The date of the failure.

69.

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.

70.

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

Three Years.

The date of the payment in excess of the plaintiffs own share.

71.

By a co-trustee to

enforce against the estate of deceased trustee a claim for contribution.

Three Years.

When the right to

contribution accrues.

72.

For a boatman's wages.

Three Years.

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

73.

For wages not other wise expressly provided for by this Schedule.

Three Years.

When the wages accrue due.

74.

By a Mohammedan for exigible dower, (mu ajjal).

Three Years.

When the dower is demanded and refused or when marriage is dissolved by death or divorce.

75.

By a Mohammedan for deferred dower

(muajjal).

Three Years.

When the marriage is dissolved by death or divorce. In the case of divorce pronounced in wifes absence, when she becomes aware of the fact.

76.

By a mortgagor after the mortgage has been satisfied, recover surplus collections received by the mortgagee.

Three Years.

When the mortgagor reenters on the mortgaged property.

77.

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

Three Years.

The date of the

dissolution.

78.

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

Three Years.

The date of the payment.

79.

By a lessor for the value of tree cut down by his lessee contrary to the terms of the lease.

Three Years.

When the trees are cut

down.

80.

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.

81.

For arrears of rent, whether accrued by a registered deed or not.

Three Years.

When the arrears become due.

82.

By a vendor of immovable property for personal payment money.

Three Years.

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

83.

For a call by a company registered under law.

Three Years.

When the call is payable.

84.

For specific performance of a contract.

Three Years.

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

85.

For the recission of a

contract.

Three Years.

When the facts entitling the plaintiff to have the contract rescinded first become known to him.

86.

For compensation for the breach of any contract., express or implied, not in writing registered and 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.

[5][86A

Against a carrier for compensation for losing or injuring goods.

Three Years.

when the loss or injury occurs.

[6][86B.

Against a carrier for compensation for nondelivery of, or delay in delivering goods.

Three Years.

When the goods ought to be delivered.

PART VII.-Six Years

87.

For money payable for money lent.

Six Years.

When the loan is made.

88.

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

Six Years.

When the cheque is paid.

89.

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

Six Years.

When the loan is made.

90.

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

Six Years.

When the demand is made.

91.

For money payable by the plaintiff or money paid for defendant.

Six Years.

When the money is paid.

92.

For money payable by the defendant to the plaintiff for money received by the defendant for the plaintiffs use.

Six Years.

When the money is received.

93.

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

Six Years.

When the interest becomes due.

94.

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

Six Years.

When the accounts are stated in writing signed by the defendant or his agent duly authorised in this behalf, unless when the debt is, by a simultaneous agreement in writing signed as afore-said, made payable at a future time, and then when that time arrives.

95.

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

Six Years.

When the time specified arrives or the contingency happens.

96.

On a single bond, where a day is specified for payment.

Six Years.

The day so specified.

97.

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

Six Years.

The date of executing the bond.

98.

On a bond subject to a condition.

Six Years.

When the condition is broken.

99.

On a bill of exchange or promissory note payable at a note payable at a fixed time

after date.

Six Years.

When the bill or note falls due.

100.

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

Six Years.

When the bill is presented.

101.

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

Six Years.

When the bill is presented at that place.

102.

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

Six Years.

When the fixed time expires.

103.

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

Six Years.

The date of the bill promissory note payable or note.

104.

On a promissory note or* bond payable by

instalments.

Six 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.

105.

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

Six Years.

At the option of the plaintiff, on the default of any installments or when the whole amount falls due.

106.

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

Six Years.

The date of the delivery to the payee.

107.

On a dishonoured foreign bill where protest has been made and notice given.

Six Years.

When the notice is given.

108.

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

Six Years.

The date of the refusal to accept.

109.

By the acceptor of an accommodation bill against the drawer.

Six Years.

When the acceptor pays the amount.

110.

Suit on a bill of exchange, promissory note or bond not herein expressly provided for.

Six Years.

When the bill, note or bond becomes payable.

111.

By a surety against the principal debtor.

Six Years.

When the surety pays the creditor.

112.

By a surety against a co-surety.

Six Years.

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

113.

Upon any other contract to indemnify.

Six Years.

When the plaintiff is actually damnified.

114.

By an attorney or vakil for his costs of a suit or a particular business, there being no express agreement as to the time when such costs are to be paid.

Six Years.

The date of the termination of the suit or business, or (where the attorney or vakil properly discontinues the suit or business) the date of such discontinuance.

115.

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

Six 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.

116.

Upon a foreign judgment as defined in the Code of Civil Procedure.

Six Years.

The date of judgment.

117.

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

Six Years.

When the alleged adoption become known to the plaintiff.

118.

To obtain a declaration that an adoption is

valid.

Six Years.

When the rights of the adopted son as such are interfered with.

119.

Suit for which no period of limitation provided elsewhere in this Schedule.

Six Years.

When the right to sue accrues.

PART VIII.-Twelve Years

120.

For compensation for the breach of a contract in writing registered.

Twelve Years.

When the period of limitation would begin to run against a suit brought on a similar contract not registered.

121.

To avoid encumbrances or undertenures in an entire estate sold for arrears of Government revenue or in other saleable tenure sold for arrears of rent.

Twelve Years.

When the sale becomes final and conclusive.

122.

Upon a judgment obtained in the State or a recognizance.

Twelve Years.

The date of the judgment or recognizance.

123.

For a legacy or for a share of residue be queathed by a testator, or for a distributive share of the property of an in testate.

Twelve Years.

When the legacy or share becomes payable or deliverable

124.

For possession of an hereditary office.

Twelve Years.

When the defendant takes possession of the EXPLANATION.- An hereditary office is possessed when the profits there of are usually received or (if there are no profits) when the duties there of are usually performed.

125.

Suit during the life of a Hindu or Mohammedan female by a Hindu or Mohammedan 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 remarriage.

Twelve Years.

The date of the alienation.

126.

By a Hindu governed by the law of the Mitakeshare to set aside his father's alienation of ancestral property.

Twelve Years.

When the alienee takes possession of the property.

127.

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

Twelve Years.

When the exclusion becomes known to the plaintiff.

128.

By a Hindu for arrears of maintenance.

Twelve Years.

When the arrears are payable.

129.

By a Hindu for a declaration of his right to maintenance;

Twelve Years.

When the right is

denied.

130.

For the resumption or assessment of rent free land.

Twelve Years.

When the right to resume or assess the land first accrues.

131.

To establish periodically recurring right.

Twelve Years.

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

132.

To enforce payment of money charged upon immovable property including a suit for enforcement of a simple mortgage.

EXPLANATION.-For the purpose of this article:

(a) the allowance and fees respectively called malkana and haqs and

Twelve Years.

When the money sued for becomes due. (b) the value of any agricultural or other produce the right to receive which is secured by a charge upon immovable property, shall be deemed to be money charged upon immovable property. EXPLANATION.-When the money sued for becomes due on the breach of any of the terms of the contract or when the stipulated period expires the limitation will begin to run at the option of the plaintiff from either of the dates.

133.

Omitted

134.

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

Twelve Years.

When the transfer becomes known to the plaintiff.

134-A

To set aside a transfer of immovable property comprised in a Hindu, Mohammedan or Budhist religious or charitable endowment made by a manager thereof for a valuable consideration.

Twelve Years.

When the transfer becomes known to the plaintiff.

134-B

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

Twelve Years.

The death, resignation or removal of the transferor.

134-C

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

Twelve Years.

The death, resignation or removal of the seller.

135.

Suit instituted by a mortgagee for possession of immovable property mortgaged.

Twelve Years.

When the mortgagor's right to possession determines.

136.

By a purchaser at a private sale for possession of immovable property sold when the vendor was out of possession at the date of the sale.

Twelve Years.

When the vendor is first entitled to possession.

137.

Like suit by a purchaser at the sale in execution of a decree, when the judgment debtor was out of possession at the date of the sale.

Twelve Years.

When the judgment debtor is first entitled to possession.

138.

Like suit by a purchaser at a sale in execution of a decree, when the judgment debtor was in possession at the date of the sale.

Twelve Years.

The date when the sale becomes absolute.

139.

By a landlord to recover possession from a tenant.

Twelve Years.

When the tenancy is determined.

140.

By a remainderman, a reversioner (other than a landlord) or a devise, for possession of immovable property.

Twelve Years.

When his estate falls into possession.

141.

Like suit by a Hindu or Mohammedan entitled to the possession of immovable property on the death of a Hindu or Mohammedan female.

Twelve Years.

When the female dies.

142.

For possession of immovable property when the plaintiff, while in possession of the property, has been dispossessed or has discontinued the possession.

Twelve Years.

The date of the dispossession or discontinuance.

143.

Like suit, when the plaintiff has become entitled by reason of any forfeiture or breach of condition.

Twelve Years.

When the forfeiture is incurred or the condition is broken.

144.

For possession of immovable property or any interest therein not hereby otherwise specially provided for.

Twelve Years.

When the possession of the defendant becomes adverse to the plaintiff.

PART IX-Thirty Years

145.

Against a depository or pawnee to recover movable property deposited or pawned.

Thirty Years.

The date of the deposit or pawn.

146.

Omitted.

146-A.

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.

147.

By a mortgagee for foreclosure.

Thirty Years.

When the money accrued by the mortgagee becomes due.

PART X-Sixty Years

148.

Against a mortgagee to redeem or to recover possession of immovable property mortgaged.

Sixty Years.

When the right to redeem or recover

possession accrues.

149.

Any suit by or on behalf of the State

Sixty Years.

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

149.

A Any suit by or on behalf of the Government of India, the Government of any other State in India or the Government of any Union territory.

Sixty Years.

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

SECOND DIVISION - APPEALS

150

under the Code of Criminal Procedure from a sentence of death or of life imprisonment passed by a Court of Sessions.

Fourteen days.

The date of the sentence.

150-A.

Omitted.

151.

Omitted

151-A.

Under the Code of Civil Procedure, to a Subordinate judge.

Sixty days.

The date of the decree or the order appealed from.

151-B.

Under the Code of Criminal Procedure, to any Court other than the High Court and the Sessions Court.

Sixty days.

The date of the sentence or order appealed from.

152.

Under the Code of Civil Procedure to the Court of District Judge.

Ninety days.

The date of the decree or order appealed from.

153.

Omitted.

154.

Under the Code of Criminal Procedure to any Court other than the High Court.

Ninety days.

The date of the sentence or of order appealed from.

155.

Under the Code of Criminal Procedure to High Court except in the case provided for by Article 150 and Article 157.

Ninety days.

The date of sentence or order appealed from.

156.

Under the Code of Civil Procedure to the high Court

Ninety days.

The date of the decree or order appealed from.

156-A.

From a decree or order of the High Court of Judicature in the exercise of its original jurisdiction.

Ninety days.

The date of the decree or order appealed from EXPLANATION :-When the High Court is sitting in one Province on the last day of the period of limitation for an appeal from a decision of a Court in an other province or from a decision delivered by the High Court while sitting in another province, the period of limitation for an appeal shall be double the period mentioned in the 2nd column of this Schedule opposite Articles 156, 156. A.

157.

Under the Code of Criminal Procedure from an order of acquittal.

[7][Three months]

The date of the order appealed from.

157-A.

An appeal from a sentence, decree order of any Court or Revenue office situate within the District of Ladakh or Gilgit to a Court situate beyond the said Districts.

One hundred and eighty days.

The date of the sentence, decree or order appealed from.

THIRD DIVISION-APPLICATIONS

[8][158.

Under the Jammu and Kashmir Arbitration Act, to set aside an award or to get an award remitted for reconsideration.

Thirty days.

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

159.

For leave to appear and defend a suit under Order XXXVII of the Code of Civil Procedure.

Thirty days

When the summons is served.

160.

For an order under the same Code to restore to the file an application for review rejected in consequence of the failure of the applicant to appear when the application was called on for hearing.

Thirty days

When the application for review is rejected.

161.

For review of judgment by Court of Small Causes or by Court invested with jurisdiction of Court of Small Causes when exercising that jurisdiction.

Thirty days.

The date of the decree or order.

162.

For a review of judgment by the High Court of Judicature in the exercise of its original jurisdiction.

Thirty days.

The date, of the decree or order.

163.

By a plaintiff, for an order to set aside a dismissal for default of appearance or for failure to pay costs of service of process or to furnish security for costs.

Thirty days.

The date of the dismissal.

164.

By a defendant, for an order to set aside a decree passed ex-parte

Thirty days.

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

165.

Under the Code of Civil Procedure, by a person dispossessed of immovable property and disputing the right of the decree-holder or purchaser at a sale in execution of a decree to be put into possession.

Thirty days.

The date of the dispossession.

166.

Under the same Code to set aside a sale in execution of a decree including any such application by a Judgment-debtor.

Thirty days.

The date of the sale.

167.

Complaining of resistance or obstruction to delivery of possession of immovable property decreed or sold in execution of a decree.

Thirty days.

The date of the resistance or obstruction.

168.

For the readmission of an appeal dismissed for want of prosecution.

Thirty days.

The date of dismissal.

169.

The re-hearing of an appeal hearing ex-parte.

Thirty days.

The date of the decree in appeal, or, where notice of the appeal was not duly served, when applicant has knowledge of the decree.

170.

For leave to appeal as a pauper.

Sixty days.

The date of the decree appealed from.

171.

Under the Code Civil Procedure for an order to set aside an abatement.

Sixty days.

The date of the abatement.

172.

Under the same Code by the assignee or the receiver of an insolvent, plaintiff or appellant for an order to set aside the dismissal of a suit or an appeal.

Sixty days.

The date of the decree of dismissal.

173.

For a review of Judgment except in the cases provided for by [9][Article 161 and 162.]

Ninety days.

The date of the decree or order.

174.

For the issue of a notice under the same Code, to show cause why any payment made out of Court of any money payable under decree or any adjustment of the decree should not be recorded as certified.

Ninety days.

When the payment or adjustment is made.

175.

For payment of the amount of a decree instalment.

Six months

The date of the decree.

176.

Under the same Code to have the legal representative of a deceased plaintiff or of a deceased appellant made a party.

Six months

The date of the death of the deceased plaintiff or appellant.

177.

Under the same Code to have the legal representative of a deceased defendant or of a deceased respondent made a party.

Six months

The date of the death of the deceased defendant or respondent.

[10][178.

Under the Jammu and Kashmir Arbitration Act, for the filing in Court of an award.

Ninety days.

The date of service of the making of an award.!

[11][179.

By a person desiring to appeal under the Code of Civil Procedure 1977, to the Supreme Court for leave to appeal.

Ninety days.

The date of the decree appealed from.]

180.

By a purchaser of immovable property at a sale in execution of a decree for delivery of possession.

Three years.

When the sale becomes absolute.

181.

Applications for which no period of limitation is provided elsewhere in this Schedule or by section 48 of the Code of Civil Procedure.

Three years.

when the right to appeal accrues.

181-A. 

An application of the nature mentioned in Articles 158, 160, 168, 169, 170, 171, 172, 173, 176 and 177 in appeals arising out of suits decided by any court situate within the District of Ladakh or Gilgit, when made to a Court of appeal situate outside those Districts.

Double the period of limitation prescribed under this Division.

As prescribed in 3rd column opposite the Articles referred to.

182.

  For the execution of a decree or order of any Civil Court not provided for [12][by Article 183 or] by section 48 of the Code of Civil Procedure.

Three years where a

certified copy of the

decree or order has

been registered, six

years.

1. The date of the decree or order, or,

2. (where there has been an appeal) the date of the final decree or order of the Appellate Court, or the withdrawal of the appeal or

3. ( where there has been a review of judgment) the date of the decision passed on the review, or

4. (where the decree has been amended) the date of amendment, or

5. ( where - the application next hereinafter mentioned has been made) the date of the final order passed on application made in accordance with law to the proper Court for execution or to take some step in aid of the execution of the decree or order, or

6. (in respect of any amount, recovered by execution of the decree or order, which the decree-holder has been directed to refund by a decree passed in a suit for such refund) the date of such last mentioned decree or, in the case of an appeal therefrom, the date of the final decree of the Appellate Court or of the withdrawal of the appeal, or

7. (Where the application is to enforce any payment which the decree or order directs to be made at a certain dates) such date. 

EXPLANATION I: - Where the decree ororder has been passed severally in favor of more persons than one, distinguishing portions of the subject matter as payable or deliverable to each, the application mentioned in clause 5 of this Article shall take effect in favour only of such of the said persons or their representatives as it may be made by. But where the decree or order has been passed jointly in favour of more persons than one, such application, if made by any one or more of them, or by his or their representatives shall take effect in favour of them all.

Where the decree or order has been passed severally against more persons than one, distinguishing portions of the subject matter as payable or deliverable by each, the application shall take effect against only such of the said persons or their represen tatives as it may be made against. But, where the decree or order has been passed jointly against more persons than one, the application, if made against any one or more of them or against his or their representatives, shall take effect against them all.

EXPLANATION II: -

"Proper Court" means the Court whose duty it is to execute the decree or order.

[13][EXCEPTION. - In applications for execution of a decree against an evacuee, whether passed singly against him or jointly with a person other than an evacuee, the period from 6th Poh, 2005 to 21st Bhadun 2006 and the time during which the J&K Evacuee's (Admn. of Property) Act, Svt. 2006 remains in force shall be excluded from the period of twelve years prescribed in this section.]

[14][183.

To enforce a judgment, decree or order of the Supreme Court.

Twelve Year

When a present right toenforce the judgment decree or order accrues to some person capable of releasing the right: Provided that, when the judgment, decree or order has been revived, or some part of the principal money secured thereby, or some interest on such money has been paid, or some acknowledgement of the right thereto has been given in writing signed by the Person liable to pay such principal or interest or his agent, to the person, entitled thereto or his agent, the twelve years shall be computed from the date of such revivor, payment or acknowledge- ment or the latest of such revivors, payments or acknowledgements as the case may be.