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SC: Defendant in Eviction Suit Can't Enjoy Property During Pendency Without Depositing Rent - (18 Jul 2022)

TENANCY

Supreme Court has held that a defendant cannot enjoy the property during pendency of suit without depositing the amount of rent/damages by merely denying the relationship of landlord- tenant/lessor-lessee.

Tags : SUPREME COURT   EVICTION SUIT   RENT  

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