| 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 - |
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(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. |
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