- (1.) It is not disputed that the notification dated January 25, 2000 has come into operation whereby the provisions of Rent Act had become applicable to the building in question. In these circumstances, the learned first appellate court had rightly held that the plaintiff-appellant could seek eviction of the tenant in accordance with the provisions of the Rent Act.
(2.) The suit filed by the plaintiff has rightly been dismissed. Nothing has been shown that the findings recorded by the learned first appellate court suffer from any infirmity or are contrary to the record.
(3.) No question of law, much less any substantial question of law, arises in the present appeal.;