BHIKARI RAM Vs. RAO AND

JUDGEMENT

(1.) THE Defendant filed an application calling upon the Plaintiffs to comply with the requirements of Rule 11 of - the Orissa Money lenders Rules, 1939 (hereinafter referred to as the Rules). Rule 11 lays down:

(2.) THE burden of Mr. De's argument is that the Plaintiffs must disclose the maximum capital in which they are transacting over Rs. 20,000/ - mentioned in the certificate. To give an illustration, if the Plaintiffs ' maximum capital of the money -lending business come to one lakh, Mr. De wants that in the plaint they must mention that one lakh is their maximum capital. This contention is fantastic and contrary to the very requirements of Rule 11 which only enjoins that the maximum capital in respect of which Plaintiff holds certificate is to be mentioned.