Transfer of Property Act, 1882 - Actionable claim - In terms of Section 3 of the TPA, actionable claim means (a) claim to an unsecured debt (other than a debt secured by mortgage of immovable property, hypothecation or pledge (b) beneficial interest in a movable property - Both these are recognised as enforceable - Other claims, however, do not fall within the expression "actionable claim". - Supreme Court of India Judgements