140. Payment into court of money admitted to be due to third persons.
(1)When a defendant admits that money is due from him on account of rent, but pleads that it is due, not to the plaintiff but to a third person, the Court shall refuse to take cognizance of the plea unless the defendants pays into Court the amount so admitted to be due.(2)When such payment is made, the Court shall forthwith cause notice of the payment to be served on the third person.(3)Unless the third person, within three months from the receipt of the notice, institutes a suit against the plaintiff, and therein obtains an order restraining payment out of the money it shall be paid out to the plaintiff on his application.(4)Nothing in this section shall affect that right of any person to recover from the plaintiff money paid to him under sub-Section (3).
