(1.) THIS petition under Article 227 of the Constitution of India is directed against the judgment and decree dated 11.8.2004 passed by the learned District Judge, Kangra at Dharamshala whereby he set aside the judgment and decree dated 11.11.2003 passed in favour of the present Petitioner whereby the suit of the Petitioner for recovery of Rs. 20,000/ - was decreed along with interest and costs.
(2.) THE Petitioner (hereinafter to referred as the Plaintiff) filed a suit for recovery of Rs. 20,000/ - along with interest from the Defendant on the ground that this amount had been loaned to the Defendant. The learned Trial Court decreed the suit in favour of the Plaintiff. The appeal filed by the Defendant has been allowed only on the ground that the Plaintiff in his statement has stated that he in addition to doing agriculture work also does the business of money lending and therefore he being a moneylender and not being duly registered could not maintain and file the present suit in terms of the Himachal Pradesh Registration of Moneylender Act, 1976.