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Judgment
4 paragraphs · 109 words
Wadsworth, J.—It seems to me quite clear that when, by the tripartite arrangement known as ""havala"", a debt due by A to B is cancelled
and for it is substituted a debt due by A to C, there being also a discharge of B''s separate obligation to C, this cannot enable A to claim u/s 8 of
Act IV of 1938, that his debt to C is a renewal of the debt to B. C is not the same creditor as B nor is he an assign of B in respect of A''s original
debt. The revision petitions are dismissed with costs--one set in C.R.P. No. 439 of 1939.