Transfer of Property Act, 1882
60. Right of mortgagor to redeem
At any time after the principal money has become due, the
mortgagor has a right, on payment or tender, at a proper time and place, of the
mortgage-money, to require the mortgagee (a) to deliver to the mortgagor the
mortgage-deed and all documents relating to the mortgaged property which are in
the possession or power of the mortgagee, (b) where the mortgagee is in
possession of the mortgaged property, to deliver possession thereof to the
mortgagor, and (c) at the cost of the mortgagor either to re-transfer the
mortgaged property to him or to such third person as he may direct, or to
execute and (where the mortgage has been effected by a registered instrument)
to have registered an acknowledgement in writing that any right in derogation
of his interest transferred to the mortgagee has been extinguished:
PROVIDED that the right conferred by this section has
not been extinguished by the act of the parties or by decree of a court.
The right conferred by this section is called a right to redeem
and a suit to enforce it is called a suit for redemption.
Nothing in this section shall be deemed to render invalid any
provision to the effect that, if the time fixed for payment of the principal
money has been allowed to pass or no such time has been fixed, the mortgagee
shall be entitled to reasonable notice before payment or tender of such money.
Redemption of portion of mortgaged property -Nothing in this
section shall entitle a person interested in a share only of the mortgaged
property to redeem his own share only, on payment of a proportionate part of
the amount remaining due on the mortgage, except only where a mortgagee, or, if
there are more mortgagees than one, all such mortgagees, has or have acquired,
in whole or in part, the share of a mortgagor.