NIKOO RAM ASHOK KUMAR Vs. JAGTAR SINGH

JUDGEMENT

(1.) THE plaintiff is in second appeal aggrieved against the judgment and decree passed by the Courts below arising out of a suit for the recovery on the basis of money lent to the defendant from time to time.

(2.) BOTH the Courts found that the plaintiff is a money lender but not proved to be holding a licence either on the date of suit or on the date of decree and thus the suit is not competent.

(3.) THE appellant moved an application for additional evidence before the first Appellate Court to produce money lender's licence by way of additional evidence but the same was not permitted to be admitted in evidence relying on a judgment of this Court reported as Ram Rakhi and others v. Kehar Singh and others, 1966 CLJ Punjab 759.