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SC: Lis Pendens Applies To Money Suits on Mortgaged Property, Including Ex Parte Proceedings - (17 Dec 2025)

PROPERTY

Supreme Court has ruled that the doctrine of lis pendens under Section 52 of the Transfer of Property Act applies to money recovery suits involving mortgaged immovable property, and that the restriction on transfer operates regardless of whether the proceedings are contested or conducted ex parte.

Tags : LIS PENDENS   PROPERTY   EX PARTE  

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