SUNIL KUMAR GARG,J. - (1.) Heard learned counsel for both the parties at admission stage.
(2.) Learned counsel for the defendant-appellant has prayed that the following substantial questions of law in the instant second appeal may be framed. 1. whether on the basis of pleading and evidence on record it can be said that the tenant has done any act which is inconsistent with the purpose for which he was admitted to the tenancy of the premises? 2. whether the finding of the Court below is perverse being contrary to evidence on record? 3. whether the plea of change of use and acquisition of alternative accommodation is available to the new landlord who has purchased the premises during the pendency of the suit?
(3.) The brief facts giving rise to this second appeal are as follows :;