K MOHAMED ALI Vs. GOVINDE GOWDA

JUDGEMENT

(1.) This is a revision petition against the order of the Munsiff, Chickmagalur, in Order Rule 138 of 50-51 holding that the defendant-respondent can plead that he is an agriculturist under the Agriculturists' Relief Act.

(2.) The suit filed is for the recovery of some livestock including four bullocks and a cart of the value of the same. According to the facts of the case aft set out in the plaint they belonged to the defendant and. they were sold by him to the plaintiff. They were, however, left with the defendant for use in his lands as the defendant was a tenant of the Fame. It is contended that this is not a suit in which the defendant can claim to be an agriculturist under, the Agriculturists' Relief Aci, as this is not a suit for money at all, and secondly as under any circumstances it is not a suit for recovery of what is lent or advanced to the defendant.

(3.) As regards the first point, according to the definition of money as given in the Agriculturists' Relief. Act, "Money shall be deemed to include agricultural produce, implements and stocks". According to 'Practical Standard Dictionary' stock means "Various domestic animals raised''or used, as on a farm or ranch, specifically called LIVESTOCK". It is therefore clear that the word money as defined in the Agriculturists' ReJief Act includes also, livestock and cart used for agricultural purposes.