Section 24 in The Karnataka Money-Lenders Act, 1961
24. Procedure of court in suits regarding loans.—
Notwithstanding anything contained in any law for the time being in force, in any suit to which this Act applies,—(a)a Court shall, before deciding the claim on merits, frame and decide the issue whether the money-lender has complied with the provisions of sections 20 and 21;(b)if the Court finds that the provisions of section 20 or section 21 have not been complied with by the money-lender, it may, if the plaintiff’s claim is established, in whole or in part, disallow the whole or any portion of the interest found due as may seem reasonable to it in the circumstances of the case and may disallow costs.Explanation.— A money-lender who has given the receipt or furnished a statement of accounts or a pass book in the prescribed form and manner, shall be held to have complied with the provisions of section 20 or section 21, as the case may be, in spite of any errors and omissions if the Court finds that such errors and omissions are not material or not fraudulent.
