- (1.) The present regular second appeal has been directed against the judgment and decree dated 27.11.2015 passed by the Additional District Judge, Patiala, dismissing the appeal preferred against the judgment and decree dated 4.6.2012 passed by the Additional Civil Judge (Senior Division), Samana, whereby the suit filed by the respondent/plaintiff for recovery, has been decreed.
(2.) The sole submission made by counsel for the appellants is that the judgments and decrees passed by the courts below are liable to be set aside as the respondent/plaintiff did not possess a money lenders licence, envisaged under the Punjab Registration of Money Lender's Act, 1938 (for short "the Act"). In support of his contention, he has referred to the judgments of the this Court Narsi Dass v. Surender, 2015 1 RCR(Civ) 108, Mangi Singh v. Mahinder Singh, 1977 PunLJ 411, Harbans Lal v. Gurjit Kaur and another RSA No. 4840 of 2015 decided on 7.1.2016 and Balbir Singh v. Raj Kishan, 2015 3 RCR(Civ) 33.
(3.) I have heard counsel for the appellants and perused the records.;