MOHOMMED BINSALIM Vs. FAKIRA MOHOMMED

JUDGEMENT

(1.) REVIEW from the judgment of the Court of the Single Judge of the High Court, Hyderabad, dated 13.12.1950 in appeal No. 586/4 of 1358 Fasli on the file of that Court.

(2.) IN this review petition under Order 47, Rule 1, Code of Civil Procedure, the Petitioner contends that I Should review my previous judgment in view of the fact, that a subsequent Full Bench ruling of this Court had differed from my interpretation on Section 9 of the Hyderabad Money Lenders Act and has held, contrary to my opinion, that failure to hold a licence under the said Act at the time of money lending does not non -suit a money lender.