T T VERGHESE Vs. BINNY

JUDGEMENT

(1.) THE suit has been filed for recovery of a debt during the period when a suit is barred under S. 4 of the Tamil Nadu Indebted Persons (Temporary Relief) Act 18 of 1976. THE trial court decreed the suit but the first appellate Court holding that since the suit has been filed during the period when the suit is barred under S. 4 of the Act, the suit is not maintainable, and therefore dismissed the suit. Hence the second appeal by the plaintiff.

(2.) S. 4 of the Act is:?