G NARASAPPA Vs. KALAPPA

JUDGEMENT

(1.) This is a plaintiff's revision against the Judgment and decree dated 21-8-80 passed by the lower Appellate Court i.e. Civil Judge, Madhugiri in R.A. 154/78, reversing the Judgment and decree dated 27-10-75 passed by the Prl. Munsiff, Madhugiri in O.S. 214/74, decreeing the plaintiff's suit with costs and with interest.

(2.) According to the plaintiff, the defendant on receiving Rs. 1,450/- executed the suit document on 15 6-71 agreeing to pay interest at 1% per month. Notwithstanding repeated demands the defendant did not pay the amount. Hence the suit.

(3.) The defendant contended, amongst other things, that the plaintiff is a money lender and he did not hold a money lending licence at any time and that, therefore, the suit deserves to be dismissed. He also denied the execution of the document.