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Ker HC: Unilateral Action of Bank of Withholding Title Document After Loan is Repaid is Illegal - (20 Mar 2023)

PROPERTY

Kerala High Court has held that merely because the property was transferred by the petitioner during the subsistence of the mortgage, Bank is not entitled to withhold security documents on ground that petitioner has transferred property during subsistence of mortgage, if the loan has been repaid.

Tags : KERALA HIGH COURT   BANK   LOAN   SECURITY DOCUMENTS  

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