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Supreme Court: Tenant’s Defence Cannot be Struck off Without Checking Wilful Rent Default - (18 May 2026)

TENANCY

Supreme Court has held that a tenant’s defence cannot be struck off under Order XV Rule 5 of the Code of Civil Procedure, 1908, without first determining the date of hearing, ensuring proper service and hearing, and examining whether any rent default was wilful or bona fide.

Tags : TENANT; RENT DEFAULT; DEFENCE  

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