95. Payment into Court of money admitted to be due to a third person.
(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, except for special reasons to be recorded by it, refuse to take cognizance of the plea unless the defendant pays into Court the amount so admitted to be due.(2)Where such a 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 of the money, it shall be paid to the plaintiff on his application to the court therefor.(4)Nothing in this section shall affect the right of any person to recover from the plaintiff money paid to him under Sub-section (3).(5)When a defendant pays money into court under this section, the court shall give the defendant a receipt, and the receipt so given shall operate as an acquittance in the same manner and to the same extent as if it had been given by plaintiff or the third person, as the case may be.
