The Supreme Court reaffirmed that S. 23 does not refer to a continuing right but rather to a continuing wrong, which is an ongoing cause of harm that makes the person who committed the act responsible and liable for the continuation of the harm.
The Supreme Court issued the aforementioned ruling in Civil Appeal No. 11020 of 2018, which was resolved on September 2, 2019, in the matter of Vashdeo R. Bhojwani vs. Abhyudaya Cooperative Bank Ltd.In the instant case titled Vashdeo R Bhojwani Abhyudaya Co-Operative Bank Ltd & Anr. The issue raised for clarification before the Supreme Court was:
Whether the claim in the suit is time barred?
Based on the aforementioned decision, the Supreme Court determined that the claim in the current lawsuit was time-barred because when the Recovery Certificate dated 24.12.2001 was issued, it effectively and completely infringed upon the appellant's rights. As a result, the statute of limitations would have started to run.
The Court categorically stated that,"Even though the harm caused by the conduct may continue, a wrongful act that results in a complete injury is not considered a continuing wrong for the purposes of Section 23 of the Limitation Act."