(1.) Proceedings of this matter have been taken up for admission through Video Conferencing.
(2.) Heard on admission and formulation of substantial question of law in this second appeal preferred by the defendant/tenant. The first appellate Court partly set aside the judgment and decree dated 11.8.2009 of the trial Court and decreed the suit of the plaintiff directing ejectment on only the ground of Section 12(1)(f) of the Chhattisgarh Accommodation Control Act, 1961 against which the second appeal has been preferred.
(3.) Learned counsel for the appellant/defendant submits that the plaintiff has alternative suitable accommodation, i.e. multi storied building at village Bharkapara, Rajnandgaon and as such he has suitable alternative accommodation in which litigation chamber of plaintiff's son Prakash Narayan, Advocate can be opened and as such the first appellate Court is absolutely unjustified in decreeing the suit in favour of the plaintiff by recording a finding which is perverse to the record and the appeal involves substantial question of law for determination.