LUKKAJOHN Vs. POPULAR AUTOMOBILES

JUDGEMENT

(1.) The defendant in O. S. No. 83 of 1961 of the Subordinate Judges Court, Kottayam, is the appellant before us. The sole question for determination is whether he is entitled to the benefits of the Kerala Agriculturists Debt Relief Act, 1958.

(2.) In order to get relief under that Act two conditions have to be satisfied. The appellant must be an agriculturist as defined in S.2(a) of the Act and the debt must be a debt as defined in S.2(c) of the Act.

(3.) It is not disputed that the appellant is an agriculturist as defined in S 2(a) of the Act. The only question for determination is whether the debt in respect of which relief is sought is a debt as defined in S.2(c) of the Act.