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SC: After Suit for Possession, Subsequent Suit for Arrears of Rent Maintainable - (15 Jul 2024)

PROPERTY

Supreme Court has held that after a suit for possession, a suit for arrears of rent in maintainable and observed that a second suit filed on a different cause of action would not be barred under Order 2 Rule 2 of the Code of Civil Procedure, 1908.

Tags : SUPREME COURT   ARREARS OF RENT   SUIT FOR POSSESSION  

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