BHERUSINGH GULABJI Vs. RAO KANHAIYALAL GOVINDSINGH

JUDGEMENT

(1.) THE only question involved in this petition is regarding the maintainability of the present suit in the absence of a certificate of registration under the Madhya Bharat Money Lenders Act, at the time of the institution of the suit.

(2.) THE Plaintiff who is a moneylender within the meaning of the Madhya Bharat Money Lenders Act was not registered as a moneylender as required by the Act, but after the institution of the suit by him against the Defendant who was an agriculturist, he got himself registered as a moneylender and obtained a certificate to that effect.

(3.) THE learned Civil Judge, Mahidpur, before whom the case was proceeding, accepted the Defendant's contention and dismissed the suit.