RAM GOPAL AND OTHERS Vs. BHAGWATI PRASAD

JUDGEMENT

(1.) Rajasthan Money Lenders Act, 1963 (for short 'the Act') was intended to put down a very serious evil in the society. It was enacted to keep control over money lending transactions and to see that excessive rate of interest was not charged by money lenders, and the only way that such control can be maintained is by providing penalties for doing money lending business without a proper licence from the State.

(2.) Pivotal question that arises for consideration is whether the plaintiff was a money lender at the time he advanced the loan?

(3.) A few background facts leading to this appeal deserve to be noted at the out set.