RUKMANDHWAJ PATEL Vs. CHANDRA SHEKHAR SHARMA

JUDGEMENT

(1.) This is defendant's appeal under Section 96 of the Code of Civil Procedure (briefly, "the Code") against the judgment and decree dated 3-2-2009 passed by 1st Additional District Judge, Raigarh, in Civil Suit No. 5-B/2008 whereby and whereunder, the respondent's suit has been decreed.

(2.) Facts of the case in brief are as under:-

(3.) Shri Verma, learned Counsel for the appellant assailed the decree on two grounds : first that as per Section 11 (H) of the Act, no suit for recovery of a loan advanced by money lender shall proceed in a Civil Court until the Court is satisfied that he holds valid licence.