Rakesh Kumar Jain, J. - (1.) THE tenant is in revision against the orders of eviction passed by both the Courts below on the ground of non -payment of arrears of rent.
(2.) ADMITTEDLY , the provisional rent was assessed on 14.8.2007, which was ordered to be tendered on 20.9.2007. The tenant did not tender the rent, however, it is argued before this Court that he had handed over the rent to his Advocate Mr. N.K. Bhatti, who did not tender the same on the date fixed, therefore, he is not at fault. I have heard learned Counsel for the Petitioner and perused the record from which I have found that the tenant was at fault in not tendering the rent on the date fixed by the Rent Controller and cause shown by the tenant of having handed over the amount of rent to his Advocate is also not believable in the absence of any action taken by the tenant against his Advocate either before the Bar Association of which he is the member or before the Bar Council, who had provided him license to practice. Thus, in my view, it is a made up story and a bald allegation leveled against the Advocate. No other point has been raised.
(3.) IN view of the above, I do not find any merit in the present revision petition and hence the same is hereby dismissed.;