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Delhi HC: Senior Citizens Needn't Show 'Ill Treatment' to Seek Eviction of Children from Property - (27 Mar 2020)

FAMILY

Delhi High Court has held that senior citizens, who seek eviction of their sons or legal heirs from their property, need not necessarily have to show that they need maintenance or that they have been ill treated by their heirs.

Tags : DELHI HIGH COURT   EVICTION OF CHILDREN FROM PROPERTY  

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