Section 6A in Tamil Nadu Debtors' Protection Act, 1934
6A. [ Presumption in the case of certain loans. [Section 6A was inserted by section 2 of the Madras Debtors Protection (Amendment) Act, 1935 (Madras Act IV of 1936)]
(1)If in any suit or proceeding relating to a loan advanced after the commencement of the Madras Debtors' Protection (Amendment) Act, 1935 (Madras Act IV of 1936), it is found that the interest charged exceeds in the case of a secured loan, nine per cent per annum simple interest and in the case of an unsecured loan, fifteen per cent per annum simple interest, the Court shall, until the contrary is proved, presume for the purposes of sections 3 and 4 of the Usurious Loans Act, 1918 (Central Act X of 1918) that the interest charged is excessive and that the transaction was, as between the parties thereto, substantially unfair.Explanation. - In the case of any loan so advanced, if compound interest is charged and the amount claimed by the creditor byway of such interest until the date of the institution of the suit or proceeding for the recovery of the loan exceeds the amount of simple interest calculated at the rate of nine per cent per annum or fifteen per cent per annum, as the case may be, the Court shall draw the presumption referred to in this sub-section until the contrary is proved.(2)The provisions contained in sub-section (1) shall be without prejudice to the powers of the Court under sections 3 and 4 of the Usurious Loans Act, 1918 (Central Act X of 1918), in cases where the Court has reason to believe that the interest charged, though not exceeding nine per cent, per annum simple interest or fifteen per cent, per annum simple interest, as the case maybe, is excessive and that the transaction was, as between the parties thereto, substantially unfair.]
