Section 5 in Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959
5. Deposit of debt into Court.
(1)Any Gramdan villager may deposit any of the instalments as provided in section 4 into the Court having jurisdiction to entertain a suit for recovery of the debt or into the Court which passed the decree, as the case may be, and apply to the Court to record part satisfaction of the debt.(2)Where any such application is made, the Court shall, after notice to the creditor, make an order recording part-satisfaction of the debt if the amount deposited is the correct amount.(3)The Court shall dismiss the application-(a)if the applicant is not a Gramdan villager, or(b)if the liability is not a debt, or(c)if the amount deposited is insufficient and the applicant, on being required by the Court to deposit the deficit amount within a time fixed by the Court, fails to do so.(4)Any Gramdan villager entitled to make such deposit may, before the date on which any instalment is due, apply to the Court having jurisdiction under sub-section (1) for an extension of time for making the deposit of the whole or any portion of such instalment and the Court may, after notice to the creditor, extend the time for payment of such instalment or part thereof for such period as it thinks fit.(5)The procedure laid down in the Code of Civil Procedure, 1908 (Central Act V of 1908), for the trial of suits shall, as far as may be, apply to the applications under this section.
