Contents |
Chapter I |
Introductory |
|
Revision of the Limitation Act |
|
Scheme of the Act: the Articles in the Schedule |
Chapter 2 |
Sections 1 and 2: Preliminary |
|
Sections 1 and 2 |
Chapter 3 |
Section 3: The Bar of Limitation |
|
The Bar of Limitation |
Chapter 4 |
Section 4: Expiry of Prescribed Period when Court is closed |
|
Expiry of Prescribed Period when Court is closed |
Chapter 5 |
Section 5: Extension of The Prescribed Period for Sufficient Cause |
I. |
Suits |
II. |
Applications |
III. |
Erroneous Legal Advice |
IV. |
Peculiar Disabilities of Married Women |
V. |
Recommendation |
Chapter 6 |
Section 6: Legal Disability |
|
Legal Disability |
Chapter 7 |
Section 7: Disability of One of Several Persons |
|
Disability of One of Several Persons |
Chapter 8 |
Section 8: Special Exceptions to The Provisions Concerning Disability |
|
Special Exceptions to The Provisions Concerning Disability |
Chapter 9 |
Section 9: Continuous Running of Time |
|
Continuous Running of Time |
Chapter 10 |
Section 10: Suits against Trustees |
|
Suits against Trustees |
Chapter 11 |
Suits on Foreign Causes of Action |
|
Contracts entered into elsewhere |
|
Some practical aspects of importance |
Chapter 12 |
Section 12: Exclusion of Time in Legal Proceedings |
|
Section 12 |
|
Quietus by Supreme Court |
Chapter 13 |
Section 13: Exclusion of Time where Leave to Sue or Appeal as Pauper is applied for |
|
Exclusion of Time where Leave to Sue or Appeal as Pauper is applied for |
Chapter 14 |
Section 14: Time Taken in Infructuous Legal Proceedings |
|
Exclusion of time taken by infructuous legal proceedings |
|
Need to extend section 14 to appeals |
|
Direction by the earlier Court |
Chapter 15 |
Section 15: Exclusion of Time in Certain other Cases |
|
Exclusion of time in certain other cases |
|
Agent in Ind.-effect of |
Chapter 16 |
Section 16: Effect of Death on Limitation |
|
Effect of Death on Limitation |
Chapter 17 |
Fraud and Mistake |
|
Effect of fraud or mistake on limitation |
|
Writ jurisdiction and the bar of limitation |
Chapter 18 |
Section 18: Acknowledgment |
|
Acknowledgment |
Chapter 19 |
Section 19: Part Payment |
|
Effect of payment and its rationale |
|
Application to charges |
Chapter 20 |
Section 20: Acknowledgment or Payment by Another Person |
I. |
Introductory |
II. |
Joint Obligees |
Chapter 21 |
Section 21: Addition or Substitution of Parties |
I. |
Introductory |
II. |
Joint Families |
III. |
Effective Date |
IV. |
Misdescription |
V. |
Appeals and Applications |
VI. |
Recommendation |
Chapter 22 |
Section 22: Continuing Wrongs |
|
Section.-continuing breaches and torts |
|
Law Commission Report on the Act of 1908 |
Chapter 23 |
Section 23: Acts Not Actionable Without Special Damage |
|
Conduct not actionable without special damage |
|
Applicability of section to tort and contract suits |
Chapter 24 |
Section 24: Computation of Time |
|
Computation of Time |
Chapter 25 |
Section 25: Acquisition of Easements by Prescription |
|
Acquisition of Easements by Prescription |
Chapter 26 |
Section 26: Reversioner |
|
Reversioner |
Chapter 27 |
Section 27: Extinguishment of Right to Property |
|
Extinguishment of Right to Property |
Chapter 28 |
Section 28: Amendment of Certain Acts |
|
Amendment of Certain Acts |
Chapter 29 |
Sections 29 To 32: Savings, Transitional Provisions and Repeal |
I. |
Introductory |
II. |
Special and Local Laws |
III. |
Local La.-the Problem of Portuguese and French Laws |
IV. |
Local Laws |
V. |
Position Regarding Suit for Dower |
Chapter 30 |
Limitation and the Amendment of Pleadings |
I. |
Position in India |
II. |
Position In England |
III. |
Australia and Canada |
IV. |
Position in U.S.A. |
V. |
Summary of Developments Elsewhere |
Chapter 31 |
Articles 1 to 5: Suits Relating to Accounts |
|
Articles1 |
|
Termination of agen.-Comments of Sir Richard Garth and Mr. Hobhouse |
Chapter 32 |
Articles 6 to 55: Suits Relating to Contracts |
|
Article 6 |
|
Articles 10 and 11 |
|
Goods delivered from time to time |
|
Deposits |
|
Case law on Article 24 |
|
Case law as to bonds |
|
State Acts for the relief of indebtedness |
|
Article 40 |
|
No change needed |
|
Earlier, the High Courts of Lahore,1 Allahabad2 and Bombay3 had held otherwise |
|
No change needed in Article 51 |
|
Arbitration awards |
Chapter 33 |
Articles 56 to 58: Suits Relating to Declarations |
|
Article 56 |
|
1871 Act criticised |
|
Chief Justice L. Jenkins, Bombay |
|
Law Commission Report |
Chapter 34 |
Articles 59-60: Suits Relating to Decrees and Instruments |
|
Articles 59-60 |
Chapter 35 |
Articles 61 To 67: Suits Relating To Immovable Property |
|
Article 61 |
|
No change needed |
|
Law Reform Committ.-views of |
Chapter 36 |
Articles 68 To 71: Suits Relating To Movable Property |
|
Article 68 |
|
Law Commission's Report |
Chapter 37 |
Articles 72 To 91: Suits Relating To Tort |
|
Article 7 |
|
Controversy as to starting point of limitation |
|
Legislative History |
|
Need for change in the law |
|
Starting poi.-comments (1908) |
|
Reason for special provision |
|
Earlier Report of the Law Commission |
|
Case law as to money in specie |
Chapter 38 |
Articles 92 To 96: Suits Relating to Trusts and Trust Property |
|
Article 92 |
|
Articles 94 and 95 |
Chapter 39 |
Articles 97 to 112: Suits relating to Miscellaneous matters |
|
Article 97 |
|
Recommendation |
|
District Judge, Cuddappah (1877) |
|
Article 103 |
|
Article 109 |
Chapter 40 |
Article 113: Suits for which There is no Prescribed Period |
|
Suits for which There is no Prescribed Period |
Chapter 41 |
Articles 114 To 117: Appeals |
|
Appeals |
Chapter 42 |
Articles 118 To 136: Applications In Specified Cases |
|
Article 118 |
|
Law Commission's Report on the Act of 1908 |
|
Failure to deposit cost of paper book |
|
Insolvency proceedin.-applicability |
|
Article 1.-Recommendation |
|
Report of the Law Commission |
|
Article 136 |
Chapter 43 |
Article 137: Other Applications |
|
Article 137 |
|
High Court cases as to "courts" |
|
Article 136 of the Constituti.-Case Law |
Chapter 44 |
Summary of Recommendations |
|
Sections |
|
Suits relating to accounts |
|
Suits relating to miscellaneous matters |
|
Appeals |
|
Applications in specified cases |