Section 52 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
52. Transitional provision in regard to liabilities of janmi, etc..
(1)No claim or liability enforceable immediately before the appointed day against any other person whose rights stand transferred to the Government in pursuance of clause (b) of section 3 shall, on or after that day, be enforceable against the interest he had in the janmam estate; and all such claims and liabilities shall, after the date on which the earliest deposit in pursuance of this Act is made in the office of the Tribunal, be enforceable -(a)against the interim payments or the compensation or other sum or sums paid or payable to him under this Act to the same extent to which such claims and liabilities were enforceable against his interest in the janmam estate immediately before the appointed day; and(b)against his other property, if any, to the same extent to which such claims and liabilities were enforceable against such property immediately before the appointed day.(2)No Court shall, on or after the appointed day, order or continue execution in respect of any decree or order passed against the janmi or any other person aforesaid against the interest he had in the janmam estate; and execution shall be ordered or continued in such cases in conformity with the provisions of subsection (1) only as against the interim payments or against the compensation or other sum or sums paid or payable to him as aforesaid, or against his other property, if any.(3)No Court shall, in enforcing any claim or liability against the janmi or any other person aforesaid, allow interest at a rate exceeding six per cent per annum simple interest for the period commencing on the appointed day and ending with the date on which the earliest deposit in pursuance of this Act is made in the office of the Tribunal.
