MOHD SALIM Vs. MOHD. NABI

JUDGEMENT

(1.) The present revision petition has been filed by the Petitioner, tenant, assailing the order dtd. 7/4/2021, passed by the Additional Rent Controller (South East), Delhi ('Rent Controller') whereby the eviction order was passed in favour of the Respondent and the application seeking leave to defend filed by the Petitioner was rejected.

(2.) The facts of the case relevant for deciding the present revision petition are as follows:

(3.) The submissions of the learned counsel for the Petitioner in the present proceedings is limited to the plea raising a challenge to the claim of ownership of the Respondent over the tenanted premises. He states that Petitioner has been regularly paying rent to Mehmooda Begum but not the Respondent herein. He states that Respondent is claiming to be the owner of the tenanted premises on the basis of a registered General Power of Attorney ('GPA') executed on 26/12/2006 by Mehmooda Begum in favour of the Respondent, whereas the Petitioner was never informed of the same. He states that there has never been any relationship of landlord-tenant between the Petitioner and the Respondent and that he has till date not paid rent to the Respondent.