Report No. 13

Section 134.- In section 134 of the principal Act, the following Explanation shall be inserted at the end, namely:-

"Explanation.-For the purposes of this section, the following do not amount to acts or omissions the legal consequence of which is discharge of the principal debtor:-

(i) mere failure to sue the principal debtor within the time specified by any law relating to limitation for the time being in force;

(ii) inability to sue the principal debtor, arising by reason of any provision contained in any of the Orders in the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908)."