A GUNASEKAR Vs. STATE

JUDGEMENT

(1.) As these revisions are connected on factual matrix, they are tagged together, heard together and are being disposed of by this common order.

(2.) Several persons placing their faith on two Pawn Brokers viz. G.P. Gold and Tamil Gold have pledged their gold jewels with them and got money for interest. They were also issued with pawn tickets. These pawn brokers repledged the jewels with some Non Banking Financial Companies (NBFC) such as Muthoot Finance and Manapuram Finance for higher interest. In this way the Pawn Brokers have profited themselves. There is no wrong in it.

(3.) Problem arose when these pawn brokers suddenly disappeared from the scene.