Report No. 86
7.11. Section 4, available only against strangers.-
It may be noted that section 4 stands apart from the groupcomprising sections 2, 3 and 6. In the case of section 4, one of the parties must be a stranger transferee. In the case of the other sections, one of the parties may, or may not, be a stranger.1
With these preliminary observations, we proceed to a consideration of the points arising on the section.
1. Subbamma v. Veerayya, AIR 1932 Mad 15 (16).
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