BOJJA KOTAIAH AND ANOTHER Vs. PARCHA LAKSHMINARASIMHA RAO

JUDGEMENT

(1.) This appeal raises a question relating to the interpretation of section 3 of the Hyderabad Money-lenders Act (V of 1349-F.)

(2.) The facts culminating in this appeal may be shortly stated. The appellant, who are professional moneylenders, filed a suit for recovery of a sum of Rs. 2, 033-6-6 against the respondent, on the foot of a promissory note executed by him on 11th April, 1952 for Rs. 2, 757-4-0. This was in renewal of a prior promissory note for Rs. 2, 033-6-6 executed on 24th April, 1949. The first promissory note itself was based upon dealings between the parties from 2nd September, 1946 to 24th April, 1949.

(3.) The suit was resisted on the defences inter aha that the plaintiffs appellant not having a licence at the time the dealings started between the parties under the Hyderabad Moneylenders Act, the suit was liable to be dismissed.