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Supreme Court Of India

(From : Patna)*

Hon'ble Judge(s): Shivaraj V. Patil, D. M. Dharmadhikari , JJ

Civil P.C. (5 of 1908) , O.1 R.10, O.6 R.17— Transfer of Property Act (4 of 1882) , S.52— Transferee pendente lite - Right to seek impleadment in pending suits and amend pleadings - Availability - There is no absolute rule that transferee pendente lite in all cases without leave of Court should be allowed to join and contest pending suits - Two cross suits filed one for redemption of mortgage and and other for specific performance of contract - Transferee purchasing property during pendency of suit without leave of Court - Action of alienation not found bona fide - Suit was long pending since 1983 - Rejection of application for impleadment and amendment of pleadings, proper. Savinder v. Dalip, 1996 (5) SCC 539 and Dhurandhar Pd. v. Jai Prakash University, AIR 2001 SC 2552 : 2001 AIR SCW 2674 : 2001 AIR - Jhar HCR 211, Rel. on. (Para 9 12) .....