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SC: As Decree was Passed After 38 Years, Defect of Suit Being Filed Before 5 Years of Tenancy Cured - (13 Jul 2023)

TENANCY

Supreme Court while allowing the appeal of a landlord, who filed an eviction suit within 5 years of tenancy, observed that even though such suits are barred if filed within 5 years of tenancy, this defect is cured for 38 years have gone by since filing of the suit.

Tags : SUPREME COURT   TENANCY   DEFECT   EVICTION  

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