NILAMANI PATEL Vs. DIBAKAR NAIK

JUDGEMENT

(1.) The only point that needs adjudication in this appeal is whether the respondent was a money-lander as defined under the Orissa (Scheduled Areas) MoneyLender Regulation, 1967 (hereinafter referred to as-the 'Regulation') or not.

(2.) Bereft of unnecessary details, the respective claims of the parties are as follows :

(3.) The learned trial Judge framed four issues and held inter alia that the plaintiff was not a money-lender as defined under the Act; the entire advance of Rs. 5500/- as established and there was cause of action for recovery of the amount as claimed. In appeal the conclusions of the learned trial Judge were confirmed by the learned District Judge, Sundargarh.