Eviction—The order of eviction could not been passed in a summary way without adjudicating the question whether the tenant had any defence available.
2007(2) LAW HERALD (SC) 1026 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice S.H. Kapadia Civil Appeal No. 895…