RESHAM SINGH Vs. S P GUPTA

JUDGEMENT

(1.) Learned counsel for the petitioner has contended that the power of attorney subsequently filed by the father of the owner/landlord did not incorporate that the original petition which was filed had the authority by the son to institute the eviction petition.

(2.) Learned Additional Rent Controller has clearly mentioned in the order that the subsequent power of attorney which was filed and duly registered has ratified the institution of the previous eviction petition.

(3.) I do not find any infirmity with the order of the Additional Rent Controller as the relationship of owner or the purpose of letting has not been denied by the petitioner.