GURUSWAMY NAIDU R Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE Income-tax Appellate Tribunal, Madras Bench, have referred to us for decision under Section 66 of the Income-tax Act the following question: "Whether on the facts and in the circumstances I of the case, the payment of Rs. 1,14,000 by the assessee for the purchase of the interest of Palaniappa Chettiar in the managing agency firm of Bhagyalakshmi & Co. was properly treated as capital expenditure."

(2.) THE assessee is one of the partners of Bhagyalakshmi & Co. who are the managing agents of Palani Andavar Mills Ltd. THE remuneration of these managing agents consisted of a monthly payment of Rs. 1000 and a percentage commission on various items. THEre were four partners, G. T. Venkataswami Naidu and Bros., Palaniappa Chettiar, the assessee and Venkatasubba Naidu. THEir shares were six annas, five annas, two annas six pies and two annas six pies respectively. THE assessee purchased the interest of Palaniappa Chettiar in the managing agency firm for a consideration of a sum of Rs. 1,14,000 paid by him to Palaniappa Chettiar. In the assessment year he claimed that that amount should be deducted as a revenue expenditure and should not be treated as a capital expenditure. This contention was negatived by the revenue authorities and at his instance the question stated above was referred to us.