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SC: Landlord Entitled to Mesne Profits from Tenant When Execution of Eviction Decree is Stayed - (08 Jul 2022)

TENANCY

Supreme Court has held that once a decree for eviction is stayed, it is necessary for the appellate court to fix the mesne profits to be paid by the tenant to the landlord for continuing the possession of the premises.

Tags : SUPREME COURT   MESNE PROFIT   TENANT   EVICTION DECREE  

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