S. Subramania Ayyar
v.
The India Equitable Insurance, Company Limited Through Its Authorised Agent S.b. Mitra
(High Court Of Judicature At Madras)
Civil Revision Petition No. 1324 Of 1939 | 30-07-1941
Advocates List
For the Petitioner T.L. Venkatarama Ayyar, Advocate. For the Respondent L. Krishnaswami Ayyar, Advocate.
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE MR. JUSTICE WADSWORTH
Eq Citation
(1941) 2 MLJ 509
AIR 1942 MAD 105
LQ/MadHC/1941/192
HeadNote
Debt, Financial and Monetary Laws — Madras Debt Conciliation Act, 1938 (4 of 1938) — Ss. 8, 9, 10(2)(iii) and 19 — Debt due to a company carrying interest at not more than 9% — Debt was a renewal of earlier debts carrying interest at 12% — Petition for scaling down decree under S. 19 of Act — Held, liability excluded from purview of operations under Ss. 8 and 9 is present liability under which debtor is at the time of his application indebted — If that liability is due to a company and carries interest at not more than 9%, it is clearly excluded from operation of Ss. 8 and 9 and therefore these sections cannot be called in aid to substitute for this liability an earlier liability which bore a higher rate of interest — Debt Scaling Down Act, 1938, Ss. 8, 9, 10(2)(iii) and 19