Section 37 in The Punjab Relief of Indebtedness Act, 1934
37. Penalty for false claim of a principal sum.
- Where in a suit for the recovery of a loan, the court is satisfied that an entry relating to the loan has been made [by the creditor or at his instance] [Inserted by Punjab Act 12 of 1940, section 17(1).] in any document showing the amount of the sum advanced to be in excess of that actually advanced plus legitimate expenses incurred, the court [shall disallow the whole claim with costs, unless the creditor satisfies the court that the wrong entry was accidental or was the result of a bona fide mistake.] [Substituted for the words 'may, at its discretion, disallow the whole or any part of the sum claimed by the plaintiff' by the Punjab Act 12 of 1940, section 17(b).]
