K.U. Chandiwal, J.@mdashHeard, Civil Revision Application was admitted on 10th December, 2009.
2. The Respondent filed Special Civil Suit No. 251/2008 for recovery of interest/damages stating that he has advanced sum by cheques to the
Appellant, with interest at the rate of 18 per cent per annum on the said amount. Respondent has received the principal amount, however, despite
repeated demands, the Appellant failed to pay interest-cum-damages to the amount due.
3. Appellant raised preliminary objection to the maintainability of suit by an application (Ex. 13) u/s 10 of the Bombay Money Lenders Act, 1946.
He asserts, hand loan or the transaction, as propogated by the Respondent (Plaintiff) being without any license with Respondent for money lending,
the suit vitiates, and not maintainable.
4. The learned Civil Judge, Senior Division, did not agree to the Appellant, rejected the above application Exh. 13 and hence the present Revision
Application.
5. Mr. Patil, learned Counsel for the Petitioner, relied to the judgment of the Apex Court in the matter of 2003 (2) Mh.L.J. 529, Saleem Bhai and
Ors. v. State of Maharashtra and Ors. The Hon''ble Apex Court was dealing with the controversies to the effect of Order 7, Rule 11, Code of
Civil Procedure. In this context, it was observed that the trial Court can exercise power under the said provision at any stage of the suit before
registering the plaint or after issuing summons to the Defendant at any time before conclusion of the trial. It was also observed, for the purpose of
deciding an application under Clauses (a) to (d) of Rule 11 of Order 7, the averments in the plaint are germane; pleas taken by the Defendant in
the written statement are wholly irrelevant at that stage.
6. The above judgment, provides the avenue as it is only the plaint averment which is essential to be looked into. The plaint proceeds with specific
case of advance as friendly loan to the Appellant with repayment of damages at the rate of 18 per cent. There is nothing either in the plaint or by
the application Exh. 13 that there were series of the transaction between the parties or by Respondent with anybody to brand that the Respondent
was a habitual money lender. The Respondent was a Bank employee, he genuinely believed Appellant to invest his retrial benefit, with a hope of
good return.
7. Mr. Patil, learned Counsel, then took recourse to the judgment of this Court in the matter of Dharmadas Mohitbhai Wani v. Shidya Jatrya Bhil
and Ors. 1972 BCI (O) 19. Learned Single Judge dealt with the provisions in Sub-section (9) of Section 2 of Money Lenders Act. Learned Single
Judge found, as a finding of fact that, the Plaintiff in the said proceedings was carrying on the business of money lending and that he was a money
lender.
8. In the matter of Ramprasad Bhagirath Agrawal Vs. Uttamchand Danmal Pande, , dismissal of money decree in favour of the Plaintiff by the first
Appellate Court was questioned in the second appeal before this Court. This Court evaluated the evidence and on formulation of substantial
question of law found the assessment of evidence illustrated that Plaintiff had several monetary transactions and was dealing in money lending. The
business activities and litigations projected that suit filed by him was for recovery of loan advanced in the course of money lending transaction. This
Court also considered the provisions of Section 10 before it was amended effective 19-7-1975.
9. Thus, the two judgments relied by Mr. Patil convey clear message of regular transactions as a money lender by the said Plaintiffs and,
consequently, lost the suit against the debtor.
10. Now, reverting again to the facts in the present case, the plaint averment illustrates the cordial relations between the Respondent and the
Appellant, the Respondent advancing money, receiving back, wanting the interest and, hence, the suit. There could not be at any stage, any
evidence, from the Appellant to illustrate that the Respondent is a chronic money lender.
11. The second limb of submission of Mr. Patil was, whether a suit simplicitor for interest, as damages, is maintainable and, he says, it being
attracting provisions of Section 2(g) of Money Lenders Act, will be covering the impact and impasse of loan. I do not agree to this position as,
under the statutory arrangement under Negotiable Instruments Act, under Interest Act, the Respondent is entitled to claim interest. The transaction
is not perpetuated by any promissory note, stipulating any interest. The claim as for interest, as damages, is not deleterious, or destructive to any
law.
12. The Hon''ble Supreme Court in the matter of Gajnan and Others Vs. Seth Brindaban, , has clarified legal position that stray transactions would
not attract the provisions of Money Lenders Act. That apart, the plea that has been raised in Exh. 13 would also be revolving to the disputed
questions of facts and also law. The isolated transaction of advance by cheque would have to be treated, to be not a regular business of money
lending. It would not be treated to be opposed to public policy and void. The scheme of the Act provides an umbrella to the Respondent as he
was not a regular un-licensed money lender.
13. The diminutive scope of interference in Revision also needs consideration. The findings recorded by the learned Judge, while rejecting Exh. 13,
do not project illegality or couched with material irregularities. The Hon''ble Lordships of the Apex Court have indicated this position in The
Managing Director (MIG) Hindustan Aeronautics Ltd. and Another, Balanagar Vs. Ajit Prasad Tarway, . This is also to be seen in Abdul Rehman
Shora (D) by LRs. and Others Vs. State of Jammu & Kashmir and Another, , Ram Kumar and Another Vs. State of Rajasthan and Others, ,
Shaik Jaffar Shaik Mahmood and Others Vs. Mohd. Pasha Hakkani Saheb and Others, .
14. The order does not call for any interference.
Civil Revision application is dismissed.
The observations are restricted to the Revision application.
