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Acknowledgement of Debts; Interest, Mortgages
Bombay Regulation 5 of 1827
mh542
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LEGISLATIVE HISTORY 6 |
Chapter I
[Limitation]
1 to 8. Rep. Act IX of 1871.Chapter II
[Of Acknowledgements of debts executed without receipt of a full consideration in value]
9. Proof of amount of debt. - [First]. - Written acknowledgements of debt in any shape shall not be held conclusive in a Court of Law as to the amount, if the defendant shows that a full consideration has not been received. Proof in case of cultivator sued on writing executed [at a place not subject to this Act]. - Second. - And in the case of a cultivator of the soil, sued upon a written acknowledgement executed at a place which was not at the time of such execution [subject to this Act], if the circumstances are such as to convince the Court that the creditor might reasonably be expected to possess other proof of the amount besides such written acknowledgement (the consideration received for the same being contested) then the said writing shall not be held conclusive as to the amount, whether the defendant proves a deficiency in the consideration or not, but the Court shall pass a decree for only such amount as the claimant may otherwise prove to be due.Chapter III
[Rate and continuance of Interest]
10 to 12. Rep. Act XXVIII of 1855. 13. Rep. Act XII of 1873.Chapter IV
[How a claim to interest is affected by Tender of Payment]
14. Interest ends upon tender made. - If a debtor can prove that he has tendered to a creditor the whole or any portion of the amount due, all further interest shall cease on the amount tendered.Chapter V
Of the Disposal of Property Mortgaged or Pledged
[15. First. - When a creditor is placed in possession of property by mortgage or otherwise, a security for a debt, his claim over such property shall, in the absence of other special agreement, constitute his sole security for payment of the debt, or such part of it as the said property may have been given in security for, and interest thereon is to be considered as included in the said security. Second. - If the property yield profit, and no stipulation has been made respecting the disposal of the said profit, or payment of interest on the debt, the profit shall be considered as equivalent for the interest. Third. - In the absence of any special agreement, or recognised law or usage to the contrary, either party may at any time, by the institution of a civil suit, cause the property to be applied to the liquidation of the debt, the surplus, if any, being restored to the owner.]Appendices A and B.
[Rep. Acts XII of 1873 and IV of 1894, respectively.]
