SHEKARAPPA Vs. MAHADEVAPPA

JUDGEMENT

(1.) THIS is a plaintiffs revision petition calling in question the correctness and legality of the judgment and decree passed by the Senior Civil Judge, Gadag in O.S. No. 38/2006 dated 14.07.2010.

(2.) FACT in brief which has lead to filing of this Revision Petition can be crystallized as under:

(3.) AFTER considering the pleadings and on evaluation of available evidence, both oral and documentary, trial court dismissed the suit on the ground that plaintiff is a money lender and he had not obtained licence from the appropriate authority as required under Section 11 of the Karnataka Money Lenders Act and evidence on record also disclosed that plaintiff had granted loans to several other persons and as such, plaintiff being a money lender and not having obtained licence as required under Section 11 of the Karnataka Money Lenders Act, he would not be entitled to seek recovery of the amount and as such, the Trial Court arrived at a conclusion that plaintiff has not complied with Sections 20 and 21 of the Karnataka Money Lenders Act.