Section 37 in 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, 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 bona fide mistakes.
