BIJENDER GUPTA Vs. HARDAWARI LAL

JUDGEMENT

(1.) Petitioner impugns the order dated 22.12.2015 whereby the eviction petition filed by the petitioner under Sections 14(1)(a) and 14(1)(e) has been dismissed returning a finding that the petitioner has not been able to prove his ownership to the property.

(2.) The rent controller has dismissed the petition solely on the ground that the petitioner has sought to place reliance on agreement-to-sell, General Power of Attorney and other sale documents and there is no sale deed in favour of the petitioner.

(3.) Learned counsel for the petitioner submits that the rent controller has not appreciate that the petitioner does not have to establish absolute ownership vis-a-vis, the tenanted property for maintaining a petition under Section 14(1)(a) and 14(1)(e) of the Delhi Rent Control Act, 1958 but only has to show that the landlord has a better title than the owner and there is relationship of landlord and tenant between the parties.