TEEKOY RUBBERS INDIA LIMITED Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a reference by the Agricultural Income Tax Appellate Tribunal, Trivandrum, under S.60(1) of the Agricultural Income Tax Act, 1950. The assessee is the Teekoy Rubbers (India) Limited, Palai. The assessment year concerned is 1960-61; and the accounting period, the twelve months ended on 31-3-1960. The question referred is:

(2.) Mr. Hartly whose widow was paid the Rs. 15,000/- was, it is admitted, a superintendent of the assessees estate for a number of years. He died in harness and his widow was given the sum of Rs. 15,000/-, calculated at the rate of half a months salary for every year of Mr. Hartlys service.

(3.) S.5 of the Agricultural Income Tax Act, 1950, provides that the agricultural income of a person shall be computed after making the deductions mentioned in that section. One of the deductions specified reads as follows: