Report No. 11
53. Section 10 -
"Payment in due course".- It was suggested by the Indian Banks Association that the words "without negligence" should be omitted from the definition of "payment in due course". But we are unable to accept this suggestion since we agree with the principle enunciated in Sahu Lalta Prasad v. Campbell, (1905) 9 CWN 841 that there should exist an obligation to act without negligence, while making payment of a negotiable instrument.
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