- (1.) Heard learned counsel for the parties and perused the record.
(2.) After going through the reasons given in the impugned judgments of the two courts below, this Court is also of the view that the plaintiff fully proved his need. The alternate accommodation suggested by the appellant/tenant is in the basement and two courts below rightly held that the basement cannot be used for running the shop of the nature which the plaintiff wanted to do.
(3.) In view of the above, I do not find that any substantial question of law arises in this appeal, therefore, this appeal deserves to be dismissed. At this stage, learned counsel for the appellant prayed that sufficient time may be granted to vacate the suit premises because the appellant is running his business in the suit shop since long and he will have to make alternative arrangement and wind up his business.;