LAWS(KER)-1987-11-53

T K HAMSA Vs. PANDIKASALAYIL ABDUL KAREEM

Decided On November 05, 1987
T.K. HAMSA Appellant
V/S
PANDIKASALAYIL ABDUL KAREEM Respondents

JUDGEMENT

(1.) This revision petition has been directed against the order of the court of Munsiff, Taliparamba in E.P. No. 47 of 1982 in O. S 288 of 1972. That application was filed under O.21, R.37 C. P. C. for arrest and detention of the respondent to realise the decree debt. The petitioner herein obtained a decree in O. S.288/72 for Rs. 1,800/- against the respondent herein. When the above execution petition was filed it was objected to by the respondent herein. He contended that he is a debtor entitled to the benefit of the Kerala Debt Relief Act. The petitioner disputed that the respondent is a debtor within the meaning of S.2(4) of the Kerala Debt Relief Act and contended that he was having income of more than Rs. 3,000/- per year. The petitioner herein was examined as P. W. 1 and Exts. A1 to A5 were marked and a report of the Commissioner Ext. Cl regarding the income of the respondent herein was obtained. The lower court took the view that the burden is on the petitioner to prove that the respondent was having an income of more than Rs. 3,000/- per year. It also held that some of the items of properties belonging to the respondent were sold away as per Exts. A4 and A5. the lower court also noticed that as per the report of the Commissioner Ext. Cl the total income of the respondent is Rs. 4,684.50 per year, but took the view that since the respondent retired from service subsequently the salary income of the respondent shown as Rs. 1,613 has to be deducted and so calculated it could not be said that the respondent was having an income of more than Rs. 3,000/-. The learned Munsiff accordingly dismissed the application.

(2.) In this revision petition the petitioner has challenged the correctness of the order of the lower court. In Elavalli Kurisupalli Prarthana Sangham v. Velu Appunni ( 1984 KLT 702 ) and in Narayani Amma v. Kochu Pillai ( 1987 (1) KLT 184 ) two Division Benches of this court (to one of which I am a party) have taken the view that the judgment debtor who claims a statutory discharge of the debt cannot succeed unless he proves that he is a 'debtor' within the meaning of the Act. If the initial burden is discharged, then the burden shall be on the creditor who contests the claim to prove that the debtor is not entitled to the protection. In the circumstances, the view taken by the lower court that the burden is on the petitioner herein to prove that the respondent it a debtor is not correct. So the lower court was not justified in basing its conclusion on the fact that the petitioner herein has not discharged his burden to show that the respondent herein is not a debtor within the meaning of the Kerala Debt Relief Act. The petitioner herein has attempted to prove that the respondent herein was having income of more than Rs. 3,000/-by production of Exts. A1 to A3. As per Ext. A1 the respondent has got 47 cents of paramba and 35 cents of single-crop wet land. The respondent herein has got a contention that these lands were acquired subsequently and therefore it cannot be taken into consideration in deciding the question whether the respondent herein was a debtor within the meaning of S.2(4) of the Kerala Debt Relief Act. S.2(3) defines 'debt' thus: