- (1.)This is a revision petition by the defendant preferred under Section 18 of the Karnataka Small Cause Courts Act, 1964.
(2.)The suit out of which the revision petition arises, has got many ugly features, and it seems to me that, there is something more than what meets the eyes,
(3.)The plaint unfolds the following facts: The plaintiff was the Secretary, Udupi Co-operative Stores and also the proprietor of a textile shop called "Vijaya Textiles". The defendant was a District Inspector of Cooperative Societies, who was charged with the duty to supervise the Cooperative Societies. The plaintiff has a daughter who, in 1970, appeared for B.Com degree examination of the Mysore University. The plaintiff wanted her to secure a second class, if not first class. In the beginning of Novr, 1970, the defendant was in his usual inspection tour to Udupi. When he was inspecting the said Co-operative Stores, the plaintiff expressed his anxiety about his daughter's result. Then, it is said that the defendant told him not to worry and assured him that he would get the matter done, with the assistance of his friends at Mysore. He particularly referred to one Dr. P. Rangaramu at Mysore and induced the plaintiff to part with Rs.800. The plaintiff readily accepted the offer and paid Rs.800 and also accompanied the defendant up to Mysore and back spending in all Rs.350 to meet the expenses. It was also stated that on 6th Novr, 1970, the defendant borrowed from the plaintiff Rs.700 as hand-loan on the representation that he had not then received his pay. In the suit, the plaintiff has claimed the alleged hand-loan of Rs.700 and also Rs.350 said to have been spent towards travelling expenses. He has generously stated that the defendant has returned the said sum of Rs.800.