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Supreme Court: Landlord’s Legal Heirs May Amend an Eviction Suit to Include Bona Fide Need - (27 Apr 2026)

TENANCY

Supreme Court observed that if a landlord dies during an eviction suit based on bona fide requirement for himself and family, his legal heirs can amend the pleadings to add further bona fide need grounds, as long as they do not contradict or change the original basis of the case.

Tags : LANDLORD; LEGAL HEIRS; EVICTION SUIT  

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