JAGAT SINGH Vs. TARA SINGH AND ANOTHER

JUDGEMENT

(1.) THIS judgment will dispose of two appeals, Execution Second Appeal No. 573 of 1948, Jagat Singh v. Tara Singh, and Execution Second Appeal No. 572 of 1948, Jagat Singh v. Nathu, and a civil revision, civil Revision No. 221 of 1948, Jagat Singh v. Dhirt Ram. In Execution second Appeal No. 573 of 1948 and Civil Revn. No. 221 of 1948 the point involved is the same.

(2.) THE decree -holders in these cases were called upon to file statements of debits under S. 13 (1), Punjab Relief of Indebtedness Act. They only filed copies of decrees in their favour and the Debt Conciliation Board, holding, that there had not been compliance with the provisions of Ss. 13 and 14 of the Act in so far as "full statements of their accounts" had not been filed ordered that the debts should be deemed to be discharged.

(3.) THE agreement (argument?) of the advocate for the appellant and petitioner is that a rule has been added under S. 23 (ee) and (h) prescribing the form for giving the particulars of debts, both under Ss. 13 and 14.