SANT SARANLAL AND ANOTHER vs. PARSURAM SAHU AND OTHERS

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 8 PETITIONER: SANT SARANLAL AND ANOTHER Vs. RESPONDENT: PARSURAM SAHU AND OTHERS DATE OF JUDGMENT: 06/08/1965 BENCH: ACT: Bihar Money Lenders Act (3 of 1938), s. 5 and Bihar Money Lenders (Regulation of Transactions) Act (VII of 1939), s. 4-Moneylender lending money in excess of amount in registration certificate-Suit for recovery-Maintainability. HEADNOTE: The appellants sued the respondents for recovery of money advanced to them, and the suit was decreed. On appeal by one of the respondents, the High Court held that only the 2nd appellant had lent the money, that out of the money lent, Rs. 6000 was borrowed by the 3rd respondent and the balance by the 5th respondent against whom a decree was not sought, that the 2nd appellant was registered as a moneylender under s. 5(4) of the Bihar Moneylenders Act, 1938 and r. 5 of the rules made thereunder, and that since the registration certificate mentioned that he could transact money-rending business up to a maximum of Rs. 4999, he could get a decree only for that sum. In their appeal to this Court, the appellants contended that the High Court erred in holding that a registered money- lender could not recover by suit loans advanced in excess of the maximum amount mentioned in the registration certificate. HELD : A money-lender who has been registered under the Act can sue for the recovery of a loan advanced by him during the period his registration certificate is in force, even if at the time of advancing the loan he had exceeded the limit of the amount mentioned in the registration certificate as the amount up to which he could transact money-lending business, because, under s. 4 of the Bihar Money-lenders (Regulation of Transactions) Act, 1939, it is the de facto registration of the money-lender under the 1938 Act which entitles him to sue for the loan and not the contents of the registration certificate. [344 D-F] The mere ground that a certain construction of a rule or consideration of its effect will defeat the purpose or object of the Act is not a good ground for taking away the rights of the money-lender to sue for the recovery of a debt due to him-, when the Act itself contains no provision authorising any limit to the loan which a moneylender may lend. [340 E] There is no justification for holding that the object of the Act would be defeated if the registered money-lender could be held competent to lend money in excess of the maximum amount mentioned in the certificate. The various provisions of the Act indicating the kinds of relief which the legislature considered necessary to provide for the good of debtors and the absence of any discretion in the Sub- http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 8 Registrar to refuse registration for whatever figure the money-lender wants the certificate, indicate that the limit of the loans to be advanced does not figure as a factor in either regulating the money-leading transaction or in giving relief to a debtor. [341 G; 342 A-C] The State Government is not competent to make a rule fixing the maximum amount under its rule-making power, and the rules framed 336 do not, in fact, provide that a money-lender properly registered as such under the Act will cease to be a money- lender so registered, if he advances a loan in excess of the limit mentioned in the certificate. The classification of money-lenders according to the amount of money up to which they wanted to lend, for the purposes of registration fee, can be no justification for placing any limit on the maximum amount of loans. [343 F, G] JUDGMENT: CIVIL APPELLATE JURISDICTION : Civil Appeal No. 248 of 1964. Appeal from the judgment and order dated March 31, 1960 of the Patna High Court in First Appeal No. 65 of 1954. N. C. Chatterjee and A. K. Nag, for the appellants. R. C. Prasad, for respondent No. 1. The Judgment of the Court was delivered by Raghubar Dayal, J. The sole point urged in this appeal under certificate from High Court is whether a money-lender registered under the Bihar Money-Lenders Act, 1938 (Bihar Act III of 1938), hereinafter called the Act, can sue his debtor for a loan in excess of the amount mentioned as the maximum amount up to which he could transact business under the registration certificate issued to him. The facts of the case may be briefly stated. Sant Saranlal and Bhanuprakash Lal, plaintiffs Nos. 1 and 2 respectively, sued defendants Nos. 1 to 4, for the recovery of Rs. 15,370 said to have been advanced to them who constituted a partnership business under the name and style of Banwarilal Kishanlal in 1947. Out of this amount, Rs. 3,500 had been lent prior to January 17, 1950 and the balance of Rs. 11,870 was lent between January 21, 1950 and May 14, 1951. The suit was contested on various grounds. The trial court found that the various amounts were advanced for the purposes of the firm. It found that plaintiff No. 2, Bhanuprakash Lal, was a registered money-lender under the Act and the registration certificate dated January 17, 1950 stated that he had been registered as a money-lender on that day to transact money lending business up to a maximum of Rs. 4,999 only. It further held that the fixing of this limit to the money-lending business did not debar plaintiff No. 2 from suing for amounts in excess of Rs. 4,999 in case he had really advanced that amount. The trial Court accordingly decreed the suit for Rs. 11,870 plus interest pendente lite at 6% per annum. 337 Defendant No. 1 alone filed an appeal against this decree. The High Court disagreed with the finding of the trial Court that the loans had been taken for the firm Banwarilal Kishanlal and held that they were taken by defendants Nos. 3 and 5 from plaintiff No. 2. It further held that out of the amount of Rs. 11,870 only Rs. 6,000 had been taken on loan by defendant No. 3 and the balance was taken on loan by defendant No. 5 against whom the plaintiffs had not sought a decree. It further held that in view of the various http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 8 provisions of the Act and the rules framed thereunder, the plaintiff could not get a decree for any sum over Rs. 4,999. The High Court accordingly allowed the appeal of defendant No. 1 and set aside the decree passed by the trial Court against defendants Nos. 1, 2 and 4 and passed a decree in favour of plaintiff No. 2 for Rs. 4,999 against defendant No. 3 alone. It also decreed simple interest at 6% per annum from the date of the institution of the suit until realisation. It is against this decree of the High Court that the present appeal has been filed after obtaining certificate from the High Court. The only point urged by Mr. Chatterjee, for the appellants, is that the High Court erred in holding that a registered moneylender could not recover by suit loans advanced in excess of the maximum amount mentioned in the registration certificate. To appreciate the contention, it will be helpful to refer to the various provisions of the Bihar Acts affecting the question under determination. The Act of 1938 was enacted to regulate money-lending tran- sactions and to grant relief to debtors in the Province of Bihar. ’Loan’, according to cl. (f) of s. 2 means, inter alia, an advance whether of money or in kind on interest made by a money-lender. ’Money-lender’, according to cl. (g) means a person who advances a loan. ’Registered money- lender’ according to cl. (j) means, inter alia, a person to whom a registration certificate has been granted under s. 5. Section 3 empowers the State Government to exempt any moneylender or class of money-lenders or any class of loans from the provisions of the Act. Section 4 provides that every Sub-Registrar shall maintain a register of money- lenders in such form and containing such particulars as may be prescribed, and such register would be deemed to be a public document within the meaning of the Indian Evidence Act. Section 5 deals with the registration of money-lenders and registration fee. An application for being registered as a money-lender is to be made by a person and is to contain the particulars mentioned in sub-s. (1). Clause (e) of sub-s. (1) of s. 5 mentions ’such other particulars 338 as may be prescribed’. The application is to be accompanied by the prescribed registration fee and an application which does not contain the particulars specified in sub-s. (1) is to be rejected summarily. Sub-s. (3) provides that the State Government may, by rules, prescribe for different classes of money-lenders and for different areas a registration fee not exceeding twenty-five rupees to be paid by an applicant for registration. Sub-s. (4) makes it incumbent on the Sub-Registrar to whom an application is presented, to grant the registration certificate in the prescribed form to the applicant. The Sub-Registrar is to refuse grant of a certificate only where a certificate previously granted to the applicant had been cancelled under s. 19 and the order of cancellation is in force. A registration certificate granted under s. 5 remains in force for five years from the date on which it is granted unless cancelled earlier under s. 19. Section 7 lays down the duties of the registered money- lenders to maintain accounts and to give receipts. Section 19 provides for the cancellation of the registration certificate in certain circumstances. Section 20 provides for penalty for the contravention of the provisions of s. 7. Section 27, empowers the State Government to make rules prescribing the form of the registration certificate mentioned in sub-s. (4) of s. 5 and the particulars to be http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 8 contained in an application made under sub-s. (1) of s. 5. - The Bihar Money-Lenders Rules, 1938, hereinafter referred to as the rules, defines in cl. (c) of r. 1 ’maximum amount of loans’ to mean the highest total amount of loans which may remain outstanding on any day during the period of the validity of the registration certificate. Rule 2 prescribes the form in which the register of money-lenders is to be kept. Rule 3 prescribes the further particulars to be mentioned in the application for registration and one of these particulars is the amount of loans for which certificate is wanted. Rule 4 lays down the registration fee payable. It is according to the maximum amount of loans in respect of which an application for certificate is made. Rule 6 provides that the registration certificate would be in Form IT. The relevant portion of Form 11 for the purposes of this appeal is : "I hereby certify that . . . has been registered as a money-lender under sub-section (1) of section 5.... to transact money-lending business up to the maximum amount of rupees . . . on this ... day of ..." In 1939, the Bihar Money-Lenders (Regulation of Transac- tions) Act, 1939 (Bihar Act VII of 1939), hereinafter called the 339 1939 Act, was enacted to provide for the regulation of money-lending transactions in the province of Bihar and to remove doubts which had arisen regarding the validity of certain provisions of’ the 1938 Act. Section 4 of the 1939 Act is as follows : "Suit for recovery of loan only maintainable by registered money-lenders :-No Court shall entertain a suit by a moneylender for the recovery of a loan advanced by him after the commencement of this Act unless such. moneylender was registered under the Bihar MoneyLenders Act, 1938, at the time when such loan was advanced: Provided that such a suit shall be entertainable if the loan to which the suit relates was advanced by the money-lender at any time before the expiration of six months after the date of commencement of this Act and if he is granted a certificate of registration under section 5 of the Bihar Money-Lenders Act, 1938, at any time before the expiration of the said six months." Of the two plaintiffs, Bhanuprakash Lal, plaintiff No. 2, who, is held to have lent the money, obtained registration certificate under s. 5 (4) and r. 5 on January 17, 1950. The certificate said that he had been registered as a money- lender under sub-s. (1) of s. 5 of the 1938 Act on that day to transact money-lending business up to a maximum of Rs. 4,999 only. The High Court accepted the contention for the respondent that in view of the terms of the registration certificate and r. 3 (3 ) of the rules, Bhanuprakash must be considered to have been registered as a moneylender under the Act for advancing loans whose total amounts outstanding on any day during the period of the validity of the registration certificate was not to exceed Rs 4,999, that in case the amount of any loan on the date it was advanced exceeded the total of the loans outstanding that day, the money-lender would not be considered to be a registered money-lender for the amount lent in excess of Rs. 4,999 and therefore, in view of s. 4 of the 1939 Act, could not sue http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 8 for such excess amount. The High Court accordingly granted a decree to plaintiff No. 2 for Rs. 4,999 only and did not decree his suit for the difference between Rs. 6,000, the amount actually lent, and the limit of the loan mentioned in the registration certificate. ’Me High Court was of this view as it thought that allowing the money-lender to sue for the excess amount would defeat the purpose and object of the Act. 340 The correctness of this view of the High Court is questioned for the appellant on the ground that there is no provision in the 1938 Act or even in the 1939 Act which provides that a moneylender who has been registered under s. 5 of the Act can lend money up to the limit mentioned in the registration certificate. In fact it is urged that the Act nowhere provides that an over-all limit to the loan advanced by a registered money-lender can be fixed by the Government. When the Act does not provide so, the Government cannot, by rule, fix such a limit. Rule 3 requiring the money-lender to mention in his application the maximum amount of loan, i.e., the total amount of loans which may remain outstanding on any day during the period of the validity of the registration certificate and r. 3(3) providing for an application for the registration certificate to mention the amount of loans for which the certificate is wanted, cannot, therefore, be said to be rules made for carrying out the purposes of the Act but were rules made for fiscal purposes. The registration fee payable under r. 4 is graded according to the maximum amount of loans for which the certificate was wanted. We consider the contention for the appellant sound. The mere ground that a certain construction of a rule or consideration of its effect will defeat the purpose or object of the Act is not a good ground for taking away the right of the moneylender to sue for the recovery of a debt due to him when the Act itself contains no provision authorising any limit to the loan which a money-lender may lend at a time or may not exceed by lending further loan if the amounts outstanding at the particular point of time had exceeded the limit laid down. Further, the preamble of the Act would not justify the inference that if the contention for the appellant is accepted, the object of the Act would be defeated. The preamble is : "Whereas it is expedient to regulate money- lending transactions and to grant relief to debtors in the Province of Bihar . . . " The money-lending transactions are to be regulated in order to grant relief to debtors. What reliefs were to be granted to debtors is apparent from the contents of the Act itself. The debtor is not granted relief by any provision with respect to the amount of loan he can borrow. He is to borrow an amount he actually requires. He is not given relief by statutorily curtailing his requirement for a loan but by enacting provisions which tend to protect him from being charged exorbitant interest from any malpractice at the time of advancing money, from not account- 341 ing payments made by him and from other matters against his interests. Several sections of the Act indicate the measures for the relief of the judgment debtor which the legislature thought proper to enact. Section 7 lays down the duties of registered money-lenders to maintain accounts and give receipts. None of the duties mentioned in this section points to the registered moneylender not lending money in excess of any amount fixed for him as the maximum total amount of the loans lie could advance at any time. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 8 The duties do not even require him to maintain an),, such register of account as would indicate to him at any point of time what the total outstanding amount of the loans is. Surely he cannot be expected to check up his accounts, find out the total amount of loans outstanding at any point of time and then to advance or not to advance a loan to a borrower. Chapter IV deals with penalty and procedure and consists of ss. 19 to 21. Section 19 provides for cancellation of registration certificate on the report of the court trying a suit to the Collector when the court is of opinion that the registered money-lender has been guilty of fraud or of any contravention of the provisions of the Act or is otherwise unfit to carry on the business of money-lending. Section 20 provides penalty for the contravention of the provisions of s. 7, and s. 21 provides penalty for the moneylender’s or his agent’s taking from a debtor at the time of advancing a loan or deducting out of the principal of such loan any salami, batta, gadiana or other exactions of a. similar nature by whatever name called or known. Section 23 makes any contract for the payment of the amount due on a loan at any place outside the State of Bihar void, and s. 24 provides for the deposit of money due on a loan in court if the money-lender refuses to receive it or refuses to issue a receipt for the same. These various provisions of the Act amply indicate the kinds of relief which the legislature considered necessary to provide for the good of debtors and to achieve which the money-lending transactions were to be regulated. Sub-s. (4) of s. 5 of the Act provides that on. receipt of an application for registration as a money-lender, the Sub- Registrar must -rant a registration certificate in the prescribed form to the applicant except when a certificate which had been previously granted to the applicant had been cancelled under s. 19 and the order of cancellation be in force at the time he applied for registration again. The absence of any discretion in the Sub-Registrar 342 who has authority to register persons as money-lenders to refuse registration in view of the applicant’s mentioning any fancy figure for the mount of loans for which he wants the certificate well indicates that the limit of the loans to be advanced do not figure as a factor of any significance in either regulating the money-lending transaction or in giving relief to a debtor. We are therefore of opinion that the High Court was in error in .thinking that the object of the Act would be defeated if the registered money-lender could be held competent to lend money in excess of the maximum amount mentioned in the registration certificate. We have referred to the fact that the Act does not anywhere provide for the fixing of the upper limit for the loans remaining outstanding at any particular time. The rule-making power of the Government does not extend to the fixing of such a limit. Section 27 empowers the State Government to prescribe inter alia the form of the registration certificate and the particulars to be contained in an application made for the purpose of being registered as a money-lender. It is significant to note that the rule making power given to the State-Government is not expressed in the usual form, i.e., is not to the effect that the State Government may make rules for the purposes of the Act. The rulemaking power is limited to what is stated in clauses (a) to (e) of s. 27 and these clauses do not empower the State Government to prescribe the limit up to which the loans http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 8 advanced by a money lender are to remain outstanding at any particular moment of time. It is contended for the respondents that s. 5(1 )(e) provides that every application for being registered as a money-lender is to state such other particulars as may be prescribed and that therefore an application had to mention the amount of the loan for which the certificate is wanted. The power to prescribe certain particulars for the purpose of an application cannot be deemed to include the power to fix the maximum mount of loans which a money-lender can have outstanding on any day. Rule 3 (i/i) requires the application to mention the amount of loan for which the certificate is wanted. Strictly speaking, there is nothing in this expression to suggest to the applicant money-lender that he has to mention the maximum mount of loans which is to remain outstanding on any particular day. The rules do not even say that the registration of a money-lender for advancing loans up to a maximum amount mentioned in the certificate would make him a registered money-lender for loans up to that amount only. 343 The facts that the rules require the amount of loans for which the certificate is wanted and that the form of the registration certificate provides for mentioning the limit of the money-lending business up to which the money-lender can transact business, do not necessarily amount to a provision that the moneylender would be deemed to be a non- registered money-lender for the purposes of the amount of loan outstanding in excess of that limit. The money-lender when he advanced money in excess of the maximum limit may contravene the rule framed under the Act and if the Act provides any penalty for such contravention, may be liable for that penalty. In fact, ss. 19 to 21 do not provide for penalty for contravening any rule. It is urged for the respondents that the State Government was competent to fix the maximum amount of loans to be advanced’ by a registered money-lender in view of sub-s. (3) of s. 5 which provides that the State Government may, by rules, prescribe for different classes of money-lenders and for different areas a registration fee not exceeding Rs. 25 to be paid by an applicant for registration. It is said that the State Government could create different classes of money-lenders according to the amount of money they want to advance in loans. This provision does not empower the State Government to limit the maximum amount of loans to be given by moneylenders of any class. It could, however, as it actually did, prescribe different registration fees for different classes of money-lenders according to the amount of money up to which they wanted to; lend. The classification of money-lenders for the purposes of registration fee can be no justification for placing any limit on the maximum amount of loans they could have outstanding on a certain day, on penalty of being deprived of a right to sue for an amount lent in excess of such a maximum. We therefore hold that the State Government is not competent to make a rule fixing a maximum amount of outstanding loans on any day and that the rules framed do not provide that a money-lender properly registered as such under the Act will cease to be a money-lender so registered if he advances a loan in excess of the limit mentioned in the registration certificate. It has been urged for the respondent that the expression in s. 4 of the 1939 Act to the effect ’unless such money-lender http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 8 was registered under the Bihar Money-Lenders Act, 1938’ means ’ unless such money-lender was properly registered under the Bihar Money-Lenders Act, 1938’. There is nothing wrong in this view, 344 but there is no impropriety in the registration of Bhanuprakash Lal as a money-lender. His application must have been in accordance with the requirements of the Act and the rules. The registration certificate was issued to him in the ordinary course. Nothing has been shown why his registration as a money-lender be considered to be not proper registration or why it be held that he was not properly registered under the Act. The mere fact that he contravened any of the requirements of the licence or of any rule or even any provision of the Act does not mean thet his registration as a money-lender under s. 5 of the Act was an improper registration. Lastly, it may be said that the view taken by the High Court necessitates the adding of the words ’and the loans advanced do ’not wholly or partly exceed the maximum amount up to which he was permitted by the registration certificate to transact moneylending business’ in s. 4 of the 1939 Act. There is no reason why such an addition be made to s. 4 and make the provision ’much more restricted in character. We therefore do not agree with the view expressed by the High Court and hold that a money-lender who has been registered under the Act can sue for the recovery of a loan advanced by him during the period his registration certificate is in force, even if at the time of advancing the loan he had exceeded the limit .of the amount mentioned in the registration certificate as the ’amount up to which he could transact money-lending business. Under the provisions of the Act it is the de facto registration of the money-/ender which entitles him to sue for the loan and not the contents of the registration certificate. We therefore allow the appeal and order that the decree of the Court below be modified to the effect that plaintiff No. 2 alone is entitled to a decree for Rs. 6,000 as against defendant No. 3 alone and that plaintiff No. 2 would be entitled to simple interest at 6% per annum from the date of institution of the suit until realisation of the amount. We further order that plaintiff No. 2 will get his proportionate costs, from defendant No. 3 of the trial Court and full costs of the High Court and this ’Court. Appeal allowed. 345