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SC: Person Purchasing Prop. Knowing About Appeal Pendency Can’t Claim Restit. as Bona Fide Purchaser - (15 May 2024)

PROPERTY

SC has observed that if it is shown that the purchaser was aware of the pending appeal against the decree when he purchased the property, it would be inappropriate to term him as a bona fide purchaser and give him protection against restitution.

Tags : SUPREME COURT   BONA FIDE PURCHASER   RESTITUTION  

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