(1.) Respondents No. 1 and 2 had filed the ejection petition seeking ejectment of the petitioner from the premises in question. Learned Rent Controller vide order dated 31.3.2014 allowed the ejectment petition. Aggrieved against the said order, petitioner preferred an appeal and the same was dismissed by the Appellate Authority vide judgment dated 6.5.2015. Hence, the present petition by the petitioner-tenant. I have heard the learned counsel for the petitioner and have gone through the record available on the file carefully.
(2.) Respondents had sought ejectment of the petitioner from the premises in question on the grounds of arrears of rent, subletting and that the premises in question was required by them for their personal use and occupation. The case of the respondents was that they had purchased the property in question on 25.11.2004.
(3.) The case of the petitioner, on the other hand, was that, in fact; he was the owner of the premises in question. Harminder Kaur had executed an agreement to sell dated 4.8.2000 in his favour. However, Harminder Kaur had failed to execute the sale deed in his favour and he had filed a suit for specific performance of agreement to sell against Harminder Kaur and her husband Dalbir Singh. Dalbir Singh sold the property in question to the respondents. It was further averred that the claim of the respondents was based on sale deed dated 25.11.2005 which was illegal.