KOMRAVELLI VARALAXMI Vs. SYED KASIM HUSSAIN

JUDGEMENT

(1.) .This is an appeal directed against the Judgment and Decree of the Subordinate Judge, Warangal, dismissing the plaintiff's suit, O.S. No. 34/1 of 4956. The plaintiff advanced moneys to the defendant on four occasions. On 3rd April, 1953 the defendant borrowed a sum of Rs. 4,000 on a promissory note.

(2.) .On 28th April, 1953, he borrowed another sum of Rs. 3,500 on a promissory note: On 18th May, 1953, he borrowed a further sum of Rs. 1,000 and executed an agreerment. The last borrowing was of Rs. 1,500 on 22nd May, 1953, on a promissory note.

(3.) The defendant contended that he had repaid the loans to the husband of the plaintiff and 4hat no amount was due by him. He further raised a plea that inasmuch as the plaiatiff did not obtain a licence under the Hyderabad Money-lenders Act (V of 1349-F.) (hereinafter referred to as the Act), the suit was not maintainable.