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SC: Right of Equity of Redemption of Mortgage Is Subsidiary to Right of Ownership - (18 Aug 2021)

PROPERTY

Supreme Court has observed that the right of equity of redemption is subsidiary to the right of ownership. The Court has observed that the expression equity of redemption is a convenient maxim but an owner, who has stepped into the shoes of the mortgagor, after the purchase from the mortgagor but before filing a suit for foreclosure is entitled to redeem the property in terms of Section 60 of the Transfer of Property Act, 1882.

Tags : SUPREME COURT   RIGHT OF EQUITY OF REDEMPTION OF MORTGAGE  

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