VOONA SAMBA MURTY Vs. SASANAPURI PENTYYA

JUDGEMENT

(1.) THE core question that arises for decision in this revision is whether the courts below were right in dismissing the Petitioner's suit for non -compliance with the provisions of the Orissa Money Lender's Regulation, 1967 (hereinafter called 'the Regulation').

(2.) THE Petitioner filed Money Suit No. 16 of 1978 against the opposite party in the Court of the Addl. Munsif, Gunupur for realisation of Rs. 2380/ - from the latter. The gist of his case was that he, a registered money -lender in due course of his money -lending -business advanced a sum of Rs. 1750/ - to the opposite party on 6 -7 -1975 stipulating that the latter would repay the amount with interest at the rate of 12 per cent per annum on demand and the latter executed a promissory note (Ext. 1) in token of acceptance of the loan of Rs. 1750/ -. As the opp. party did not repay the amount in spite of repeated demands, the Petitioner filed the suit for recovery of the amount with interest and cost.

(3.) ON appeal by the Plaintiff -Petitioner the lower appellate Court upheld the decision of the trial Court and dismissed the appeal.