Limitation Act, 1908 (Pakistan)
THE FIRST SCHEDULE
 (See section 3)
 FIRST DIVISION : SUITS

 

Description of suit Period of limitation Time from which   
period begins to run 
  Part I.---Thirty days    
1. To contest anaward of the Board or Revenue under the Waste Lands (Claims) 
Act, 1863. 		 Thirty days  When notice of the award is delivered to the plaintiff.
  Part II.---Ninety days   
2. For compensation or doing or for omitting to do an act 
alleged to be in pursuance of any  enactment in force 
for the time being  in 33[Pakistan]. 		 Ninety days  When the act or  omission takes place
  Part III.---Six months    
  Six months   
3. Under the Specific Relief Act, 1877, section 9 to recover possession of 
immovable property. 		 When the dispossession occurs. 
Part IV ---One Year  

5. Under the summary procedure referred to  in section 128(2)(f) 
of the Code of Civil  Procedure, 1908 36[where 
the provision of such  summary procedure does 
not exclude the  ordinary procedure in 
such suits ****]37		 38[One year]  When the debt or  liquidated demand becomes payable or when  the property becomes recoverable. 
39[* * * *] 
6. Upon a Statute, Act, 
Regulation or Bye-law, of a penalty or  forfeiture. 		 One year  When the penalty or  forfeiture is incurred. 
 7. For the wages of a         household servant, artisan 
or labourer 40[***] 		 41[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. 		 42[One year]. When the food or drink is delivered. 
9. For the price of lodging.  42[One year] When the price becomes 
payable. 
10. To enforce a rightof pre-emption whetherthe right is founded on   law, or general usage,or on special contract.  42[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 instrument of sale is registered. 
11. By a person against whom any of the following orders has been made to  establish the right which  he claims to the property  comprised in the order: 

(1) Order under the Code  of Civil Procedure, 1908,  on a claim preferred to,  or an objection made to  the attachment of,  property attached in  execution of a decree; 
43[* * * *] 
 

 42[One year].. The date of the order. 
11-A. By a person against   whom an order has been  made under the Code of 
Civil Procedure, 1908,  upon an application by  the holder or 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 of 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. 		 44[One year] The date of the order. 
12. To set aside any of the following sales:-- 

(a) Sales 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; 

(d) sale of a patni taluq sold for  current arrears of rent. 

Explanation.---In this article "patni" includes any intermediate tenure saleable for current arrears of rent. 
 

   44[One year] When the sale isconfirmed, or would otherwise have becomeinal and conclusive had  no such suit been brought. 
13. To alter or set aside  a decision or order of a Civil Court in any proceeding other than  a suit.   45[One year] The date of the final decision or order in the case by a Court competent to determine if finally 

.
14. To set aside any act 
or order of an officer of Government in his official capacity, not herein otherwise expressly provided for. 		 45[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.    45[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 arrears of revenue or on account of demands recoverable as such arrears.   46[One year]..  When the payment is made.
17. Against Government for 
compensation for land acquired for public purposes. 		   46[One year].. The date of determining the amount of the compensation.
18. Like suit for  compensation (when the acquisition is not completed).    46[One year] The date of the refusal to complete.
19. For compensation for   .. 
false imprisonment. 		  46[One year]. When the imprisonment  ends.
20By executors,administrators or representatives under the Legal Representatives Suits Act, 1855.    46[One year].. The date of the death of the person wronged. 
21. By executors, 
administrators or representatives underthe Fatal Accidents Act,  1855. 		  46[One year].  The date of the death ofthe person killed.
22. For compensation for   any other injury to the person.    46[One year]... When the injury is committed.
23. For compensation for malicious prosecution   47[One year] When the plaintiff is a acquitted, or the prosecution is otherwise 
 terminated. 
24. For compensation for 
libel. 		   47[One year} When the libel is published. 
25. For compensation for   slander.    47[One year]. When the words are spoken 
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 plaintiff's servant or daughter. 		   47[One year]... When the loss occurs.
27. For compensation for 
including a person to break a contract with the plaintiff. 		    47[One year].. The date of the breach
28. For compensation for 
an illegal, irregular or excessive distress. 		   47[One year]..  The date of the distress.
29. For compensation for 
wrongful seizure of movable property under legal process. 		 47[One year]... The date of the seizure.
30. Against a carrier for 
compensation for losing 
or injuring goods. 		  47[One year]..  When the loss of injury occurs
31 Against a carrier for 
compensation for non- 
delivery of, or delay in delivering goods. 		 48[One year] When the goods ought to  be delivered. 
  Part V.---Two Years 
32. Against one who, having a right to use property for specific  purposes, perverts it to other purposes.   Two years.... officer of Reven When the perversion first becomes known to the person injured thereby.
33. Under the Legal Representatives' Suits Act, 1855, against an executor.   48[Two years] When the wrong complained  of  is done. 
34. Under the same Act 
against an administrator. 		  48[Two years]. -Ditto- 
35. Under the same Act 
against any other representative. 		  48[Two years]... -Ditto- 
36. For compensation for  . 
any malfeasance misfeasance or non-feasance 
independent of contract 
and not herein specially 
provided for. 		  48[Two years]... When the malfeasance, misfeasance or nonfeasance takes place.
PART IV.---Three Years  
37. For compensation for 
obstructing a way for a watercourse. 		  Three years...  The date of the obstruction.
38. For compensation for 
diverting a watercourse.		   49[Three years]... The date of the diversion
39. For compensation for  ... 
trespass upon immovable 
property. 		  49[Three years] The date of trespass. 
40. For compensation for 
infringing copyright or any other exclusive privilege. 		   49[Three years] The date of the  infringement. 
41. To restrain waste.  49[Three years]. When the waste begins.
42. For compensation for 
injury caused by an injunction wrongfully obtained. 		   49[Three years]... When the injunction ceases. 
43. Under the  50[Succession Act, 1925,  section 360 or section 361,] by a person to whom an executor or administrator  has paid a legacy or distributed assets.    49[Three years].. The date of the paymentor distribution
44. By a ward who has 
attained majority, to set aside a transfer of property by his guardian. 		  49[Three years]. When the ward attains majority. 
51[* * * * *] 

52[* * * * *] 
47. By any person bound 
by an order respecting 
the possession of immovable property made under the Code of Criminal Procedure Code, 1898, 53[**] or by any one  claiming under such person,  to recover the property comprised in such order. 		   54[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. 		 54[Three years] When the person having the right to the  possession of the property first learns in whose possession it it is. 
55[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. 		   54[Three years] When the same becomes known to the plaintiff. 
56[48-B. To set asidesale of movable property comprised in a Hindu, Muhammadan or Buddhist religious or charitable endowment made by a manager thereof for a valuable consideration.   Three years... When the sale becomes known to the plaintiff] 
49. For other specific movable property, or for compensation for wrongfully taking or injuring or wrongfully detaining the same.    57[Three year 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 household furniture.   57[Three years]  When the hire becomes payable.
51. For the balance of  money advanced in payment 
of goods to be delivered. 		   57[Three years]  When the goods ought to be delivered.
5852. For the price of 
goods sold and delivered, where no fixed period of credit is agreed upon. 		 57[Three years]  The date of the deliveryof the goods. 
5953. For the price of    goods sold and delivered to be paid for after the expiry 
of a fixed period of credit. 		   60[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		   60[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. 		   60[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. 		   60[Three years]  When the work is done. 
6157. For money payable      for money lent.    60[Three years]  When the loan is made
58. Like suit when the 
lender has given a 
cheque for the money. 		  60[Three years]  When the cheque is paid
6259. For money lent 
under an agreement that it shall be payable on demand. 		   60[Three years]  When the loan is made.
60. 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.		   63[Three years]  When the demand is made.
6461. For money payable 
to the plaintiff for money paid for the defendant. 		   63[Three years]  When the money is paid. 
62. For money payable 
by the defendant to the 
plaintiff for money received by the defendant for the plaintiff's use. 		  63[Three years] When the money is received. 
6563. For money payable 
for interest upon money   due from the defendant to the plaintiff. 		  63[Three years]  When the interestbecomes due.
6664. For money payable to the plaintiff for   money found to be duefrom the defendant to the plaintiff on accounts stated between them.   63[Three years]  When the accounts are stated  in writing signed by the defendant or his agent duly authorized in  this behalf, unless where  the debt is, by a simultaneous agreement in writing signed as aforesaid, made payable   at a future time, and  then when that time arrives. 
6764A. Under Order XXXVII  of the Code of Civil Procedure.    Three years  When the debt becomes payable. 
65. For compensation 
for breach of a promise to do anything at a specified time, or upon the happening of a 
specified contingency.		   68[Three years]  When the time specified arrives or the contingency happens.
6966. On a single bond, 
where a day is specified
for payment.		   68[Three years]  The day so specified.
7067. On a single bond, 
where no such day is 
specified.		  68[Three years]  The date of executingthe bond.
7168. On a bond subject 
to a condition. 		  68[Three years]  When the condition is broken.
7269. On a bill of exchange or promissory note payable at a fixed time after date.  68[Three years]  When the bill or note falls due.
7370. On a bill of  exchange payable at sight or after sight, but not at a fixed time.  68[Three years] When the bill is presented.
7471. On a bill of 
exchange accepted payable at a particular place.		  75[Three years]  When the bill is  presented at that place.
7672. On a bill of exchange or promissory note payable at a fixedtime after sight or after 
demand.		  75[Three years] When the fixed time  expires.]
7773. On a bill of  exchange or promissory note payable on demand and not accompanied by any writing restraining 
or postponing the right to sue.		  75[Three years] The date of the bill or note.
7874. On a promissory note or bond payable by   instalments.   75[Three years]  The expiration of the first term of payment asto the part then payable;and for the other parts the expiration of the respective terms of payment.
7975. On a promissory 
note or bond payable by 
instalment, which provides that if default be made in 
payment of one or more instalments, the whole shall be due. 		  75[Three years]  When the default is made, unless where the payee or obligee waivesthe benefit of the provision, and then when fresh default is made in respect of which there is no such waiver
8076. On a promissory 
note given by the maker to a third person to be delivered to the payee after a certain 
event should happen.		  81[Three years]  The date of the deliveryto the payee.
8277. On a dishonoured 
foreign bill where protest has been made and notice given.		  81[Three years]  When the notice is given.
8378. By the payee  against the drawer of a bill of exchange which has been dishonoured by non-acceptance.  81[Three years]  The date of the refusal to accept.
8479. By the acceptor 
of an accommodation bill 
against the drawer.		  81[Three years] When the acceptor pays the amount of the bill.
8580. Suit on a bill of exchange, promissory note, or bond not herein expressly provided for  81[Three years]  When the bill, note or bond becomes payable.
81. By a surety against 
the principal debtor. 		  81[Three years] When the surety pays the creditor.
82.By a surety against a co-surety.  81[Three years] When the surety pays anything in excess of his own share.
83. Upon any other 
contract to indemnify.		  86[Three years]  When the plaintiff is actually damnified.
84. 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. 		  86[Three 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.
 85. For the balance 
due on a mutual, open and current account, where there have been reciprocal demands between the parties. 		  86[Three years] The close of the years in which the last item admitted or proved is  entered in the account; such year to be computed as in the account.
86. 87[(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.		  86[Three years]  88[(a) The date of the death of the deceased.
(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).		  (b) The date of the occurrence causing the loss.]
87. By the assured 
recover premia paid under a policy voidable at the election of the insurers.		  89[Three years]  When the insurers elect to avoid the policy.
88. Against a factor for an account.   89[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.
89. By a principal 
against his agent for 
movable property received 
by the latter and not 
accounted for.		  89[Three years]  Ditto
90. Other suits by 
principals against agents 
for neglect or misconduct. 		  89[Three years]  When the neglect or misconduct becomes known to the plaintiff.
91. To cancel or set 
aside an instrument not 
otherwise provided for. 		 89[Three years]  When the facts entitling the plaintiff to have the instrument cancelled or set aside become known to him.
92. To declare the 
forgery of an instrument 
issued or registered.		  89[Three years]  When the issue orregistration becomesknown to the plaintiff.
93. The declare the 
forgery of an instrument
attempted to be enforced 
against the plaintiff.		  89[Three years] The date of the attempt.
94. For property which 
the plaintiff has conveyed 
while insane. 		  90[Three years]  When the plaintiff isrestored to sanity, and  has knowledge of the conveyance.
95. To set aside a  decree obtained by fraud, or for other relief on the ground of fraud.  90[Three years] When the fraud becomes known to the party wronged.
96. For relief on the 
ground of mistake. 		  90[Three years] When the mistake becomes known to the plaintiff.
97. For money paid  upon an existing  consideration which afterwards fails.  90[Three years]  The date of the failure.
98. To make good out of 
the general estate of a 
deceased trustee the loss
occasioned by a breach of 
trust.		  90[Three years]  The date of the trustee's death, or, if the loss  has not then resulted thedate of the loss.
99. 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 of the amount of  revenue due from himself 
and his co-shares.		 91[Three years The date of the payment  in excess of the  plaintiff's own share.
100. By a co-trustee 
to enforce against the estate of the deceased  trustee a claim for  contribution.		  92[Three years]  When the right to contribution accrues.
101. For a seaman's wages.   92[Three years]  The end of the voyage during which the wages are earned.
102. For wages not otherwise expressly provided for by this  Schedule.  92[Three years]  When the wages accrue due
103. By 93[Muslim] for 
exigible dower (mu ajjal). 
(where, during the continuance of the marriage no such demand  has been made) when the  marriage is dissolved  by death or divorce.		 92[Three years] When the dower is demanded and refused or
104. By a 94[Muslim] for 
deferred dower (mu ajjal). 		 92[Three years]  When the marriage is  dissolved by death or divorce.
105. By a mortgagor 
after the mortgage has been satisfied, to recovery surplus  collections received  by the mortgagee.		  92[Three years] When the mortgagor re-enters on the   mortgaged property.
106. For an account and 
a share of the profits of a dissolved  partnership.		  92[Three years]  The date of the dissolution.
107. By the manager of a joint estate of an undivided family for contribution, in respect of a payment made by him on account of the estate.  95[Three years]  The date of the payment.
108. By a lessor for 
the value of trees cut down by his lessee  contrary to the terms  of the lease.		  95[Three years]  When the trees are cut down.
109. For the profits of   immovable property belonging to the plaintiffwhich have been wrongfully received by the defendant.  95[Three years]  When the profits are received.
110. For arrears of 
rent. 		  95[Three years] When the arrears become due.
111. By a vendor of 
immovable property for personal payment of unpaid purchase-money.		  95[Three years]  The time fixed for completing the sale, or (where the title is accepted after the time  fixed for completion) thedate of the acceptance.
112. For a call by a 
company registered under any Statute or Act.		  95[Three years]  When the call is payable.
113. For specific           
performance of a contract. 		  95[Three years]  The date fixed for the performance, or if no  such date is fixed, when  the plaintiff has notice  that performance is  refused.
 114. For the rescissionof a contract.   96[Three years]  When the facts entitling the plaintiff to have the contract rescinded first become known to him.
115. For compensation 
for the breach of anycontract, express or 
implied, not in writing registered and not herein 
specially provided for. 		 96[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 VII.---Six years. 
116. For compensation 
for the breach of a 
contract in writing 
registered. 		  Six years  When the period of limitation would beginto run against a suit brought on a similar contract not registered.
 117. Upon a foreign             .judgment as defined in
the Code of Civil Procedure, 1908.		  96[Six years] The date of the judgment
118. To obtain a 
declaration that an alleged adoption is invalid, or never, infact, took place.		  96[Six years] When the alleged adoption becomes known to the plaintiff.
119. To obtain a 
declaration that an adoption is valid. 		  96[Six years]  When the rights of the adopted son, as such arei nterfered with.
120. Suit for which no 
period of limitation is provided elsewhere in this schedule.		  96[Six years]  When the right to sue accrues.
121. To avoid 
incumbrances or conclusive.
undertenures in an entire estate sold for arrears of Government revenue, or in a patni taluq or other saleable 
tenure sold for arrears of rent.		 Twelve years When the sale becomes final and conclusive
122. Upon a judgment 
obtained in 97[Pakistan] 
or a recognisance. 		  98[Twelve years]  The date of the judgment or recognizance.
123. 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.		  98[Twelve years] When the legacy or share becomes payable or deliverable.
124. For possession of hereditary office 98[Twelve years]  When the defendant takes possession of the office adversely to the plaintiff.

                                            Explanation.---An 
                                             hereditary office is     possessed when the  profits thereof are 
 usually received, of  (if there are no profits) when the duties
thereof are usually  performed.

 
125. Suit during the 
life of a Hindu or 1[Muslim] female by a  Hindu or 1[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  remarriage.		  2[Twelve years]  The date of the alienation.
126. By a Hindu 
governed by the law of the Mitakshara to set aside his father's alienation of ancestral property.		  2[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.		  2[Twelve years] When the exclusionbecomes known to the plaintiff.
128. By a Hindu for 
arrears of maintenance		  2[Twelve years] When the arrears are payable.
129. By a Hindu for a 
declaration of his right to maintenance.		  2[Twelve years]  When the right is denied.
130. For the resumption 
or assessment of rent- 
free land. 		  2[Twelve years]  When the right to resume or assess the land first  accrues.
131. To establish a 
periodically recurring 
right. 		  2[Twelve years]  When the plaintiff is  first refused the  enjoyment of the right.
132. To enforce payment 
of money charged upon immovable property.		 3[Twelve years]  When the money sued for becomes due
4[Explanation,--- For the purposes of this article---

(a) the allowance and  fees respectively called malikana and haqqs, and

(b) the value of any  agricultural or other 
produce the right to 
receive which is  secured by a charge  upon immovable 
property, 5[and

(c) advances secured 
by mortgage by deposit 
of title deeds].

shall be deemed to be 
money charged upon 
immovable property.

6[*************]
 
134. To recover 
possession of immovable 
property conveyed or  -bequeathed in trust or 
mortgaged and afterwards 
transferred by the 
trustee or mortgagee 
for a valuable consideration.		  3[Twelve years] 7[When the transfer becomes known to theplaintiff.]
8[134A. To set aside a 
transfer of immovable property comprised in a Hindu, 9[Muslim] or Buddhist religious or charitable endowment made by a manager thereof for a valuable consideration.		 Twelve years When the transferbecomes known to the plaintiff.
134B. BY the manager of 
a Hindu, 9[Muslim] or Buddhist religious or charitable endowment to recover possession of immovable property comprised in the endowment which has been transferred by previous 
manager for a valuable 
consideration.		  Twelve years The death, resignation orremoval of the transferor
 134C. By the manager of 
a Hindu, 9[Muslim] or Buddhist religious or charitable endowment to 
recovery possession of movable property comprised 
in the endowment which has been sold by a previous manager for a valuable consideration.		  10[Twelve years]  The death, resignation orremoval of the seller.
135. Suit instituted in 
a Court 11[other than a 
High Court] by a mortgagee for possession of immovable property mortgaged.		 12[Twelve years] When the mortgagor'sright to possession determines.
136. By a purchaser at 
a private sale for possession of immovableproperty sold when the vendor was out of 
possession at the date of the sale.		 12[Twelve years]  When the vendor is first entitled to possession.
137. Like suit 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.  12[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.  12[Twelve years]  The date when the sale becomes absolute.
139. By a landlord to 
recover possession from a tenant.		 13[Twelve years] When the tenancy is determined.
 140. By a remainderman, 
a reversioner (other than a landlord) or a  devisee, for possession  of immovable property.		 13[Twelve years]  When his estate falls  into possession.
141. Like suit by a Hindu or 14[Muslim]  entitled to the  possession of immovable  property on the death of 
a Hindu or 14[Muslim] female.		 13[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.		 13[Twelve years] The date of the dispossession or discontinuance.
143. Like suit, when the 
plaintiff has become come 
entitled by reason of any forfeiture or breach of condition.

15[Omitted].
 

 13[Twelve years]  When the forfeiture  is incurred or the  condition is broken.
145. Against a depository or pawnee to recover movable property deposited or pawned. Thirty years  The date of the deposit or pawn.
146. Before a 16[High Court] in the exercise of its ordinary original civil jurisdiction by a 
mortgagee to recover from the mortgagor the possession of immovable property mortgaged. 		 17[Thirty years] When any part of the principal or interest was last paid on account of the mortgage-debt. 
146A. 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.  17[Thirty days] The date of the dispossession or  discontinuance
147. By a mortgagee for 
foreclosure or sale.		 Sixty years  When the money secured by the mortgage becomes due.
148. Against a mortgagee to redeem or to recover possession of immovable property mortgaged. 18[Sixty years]  When the right to redeem or to recovery possession accrues: 

Provided that all claims to redeem arising under instruments of mortgage of immovable property situate in Lower Burma which had been executedbefore the first day of 
May, 1863, shall be governed by the rules of limitation in force in that Province immediately before the same day. 
149. 19[Any suit by "or on behalf of the Federal ]20 Government or any Provincial Government] 21[except a suit before the 22[Supreme Court] in the exercise of itsoriginal jurisdiction]. 18[Sixty years] When the period of limitation would beginto run under this Act against a like suit  by a private person. 
150. Under the Code of Criminal Procedure, 1898 from a sentence of death passed by a Court of Session 23[or by a High Court in the exercise of its original Criminal Jurisdiction]. 

24[******************]
 

 Seven days  The date of the sentence.
151. From a decree or order of 25[a High Court] in the exercise of its original jurisdiction. Twenty days The date of the decree or order. 
152. Under the Code of Civil Procedure, 1908 to the Court of a District Judge.  Thirty days  The date of the decree or order appealed from.
153. Under the same Code to High Court from an order of a Subordinate Court refusing leave to appeal to 26[Supreme Court].  27[Third days]  The date of the order. 
154. Under the Code of Criminal Procedure 1898, to any Court other than a High Court. 28[Thirty days] The date of the sentence or order appealed from.
155. Under the same Code to a High Court, except in the cases provided for by Article 
150 and Article 157. 		 Sixty days The date of the sentence or order appealed from
156. Under the Code of Civil Procedure, 1908, to a High Court, except in the cases provided for by Article 151 and Article 153.  Ninety days The date of the decree  or order appealed from.
157. Under the Code of Criminal Procedure, 1898, from an order of acquittal.  Six months  The date of the order appealed from.
29[158. Under the Arbitration Act, 1940, to set aside an award or to get an award 
remitted for reconsideration. 		 Thirty days The date of service of the notice of filing ofthe award. 
159. For leave to appear and defend a suit under summary procedure referred to in section 128 (2)(f) 30[or under Order XXXVII of the 31[Code of Civil Procedure, 1908]. 32[Ten 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.		 Fifteen days  When the application for review is rejected. 
161. For a review of judgment by a 33* Court of small Causes 34**** or by a Court invested with the jurisdiction of a 35* Court of Small Causes when exercising that jurisdiction.  32[Fifteen days] The date of the decree or order.
162. For a review of judgment by 36[a High Court in the exercise of its original 
jurisdiction. 

37162-A. [Repealed]. 
 

 Twenty days The date of the decree ororder. 
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. 38[Thirty days] The date of the decree orwhere the summons was not duly served, when theapplicant has knowledge of the decree.
165. Under the Code of Civil Procedure, 1908 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.		 39[Thirty days]  The date of the dispossession.
166. Under the same Code to set aside a sale in execution of a decree 40[including any such application by a judgment-debtor]. 39[Thirty days]  The date of the sale.
167. Complaining of resistance of obstruction to delivery of possession of immovable property decreed or sold in execution of a decree.  39[Thirty days]  The date of theresistance or obstruction 
168.For the readmission 
of an appeal dismissed for 
want of prosecution. 		 39[Thirty days] The date of thedismissal. 
169. For the re-hearing of an appeal heard ex parte.  39[Thirty days] The date of the decree in appeal, or, where notice of the appeal was not dulyserved, when theapplicant has knowledgeof the decree.
170. For leave to appeal as a pauper.  41[Thirty days] The date of the decreeappealed from. 
171. Under the Code of Civil Procedure, 1908, 42[by the legal representative of a 
deceased plaintiff or defendant for setting aside an order or judgment made or pronounced in his absence]. 		 Sixty days 43[The date of the order or judgment].
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. 		 41[Sixty days]  The date of the order of dismissal.
173. For a review of judgment except in the cases provided for by Article 161 and 
Article 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 a decree or any adjustment of the decree should not be 
recorded as certified. 		 44[Ninety days] When the payment or  adjustment is made. 
175. For payment of the amount of a decree by instalments. 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.		 45[Ninety days] 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. 		 45[Ninety days] The date of the death ofthe deceased defendant orrespondent.
46[178. Under the Arbitration Act, 1940, for the filing in Court of an award.  Ninety days  The date of service of the notice of the making of the award]. 
179. By a person desiring to appeal under the 47[Code of Civil Procedure, 1908] to 
48[the Supreme Court] for leave to appeal. 		 45[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, 1908. 

50[182. [* * * * * *] 
 

 49[Three years] When the right to apply accrues. 
183. To enforce a judgment, decree or order of any 51[High Court] in the exercise of its ordinary original civil jurisdiction, or an order of 52(the Supreme Court).  53[Six years]  When a present right to enforce 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 acknowledgment of  the right thereto has  been given in writing signed by the person liable to pay such principal of interest, or his agent to the person entitled thereto or his agent, the twelve years shall be computed from the date of such reviver payment or acknowledgment or the latest of such revivers, payment or acknowledgments, as the case may be. 
 
    THE SECOND SCHEDULE---[TERRITORIES REFERRED TO IN SECTION 31.] 
     Rep. by the Repealing and Amending Act, 1930 (VIII of 1930), 
              S.3 and Second Schedule. 

THE THIRD SCHEDULE---[ENACTMENTS REPEALED.] 
 Rep. by the Second Repealing and Amending Act, 1914 
   (XVII of 1914), S.3 and Second Schedule.
Previous
Next
Copyright@vakilno1.com Archer Infotech Pvt. Ltd. All rights reserved