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Judgment
4 paragraphs · 100 words
1.
The suit was brought upon a bond executed to the late Zamindar of Kalahasti for an arrear of rent due for a previous fusli and it is argued that
the sum due under the bond is not a debt but rent within the meaning of Section 4, Sub-Section 2 of the Succession Certificate Act. We are not
able to accept the argument. The debt is now due upon the bond and is not rent. The character must be determined by the promise contained in
the document and not by the consideration recited for the promise. The petition is dismissed.