T.D. Sugla J.
1. In this department reference relating to the assessee''s wealth-tax assessments for assessment years 1971-72 and 1972-73, the Tribunal has referred to this court the following questions of law for opinion u/s 27(1) of the Wealth-tax Act, 1957 :
"1. Whether, on the facts and in the circumstances of the case, the Tribunal was right in law in holding that the loans aggregating to Rs. 1,59,045 and raised by the assessee on the security of his life insurance policy, motor car and shares were deductible as debts in the computation of his net wealth and were not hit by sub-clause (ii) of clause (m) of section 2 of the Wealth-tax Act ?
2. Whether, on the facts and in the circumstances of the case, the Tribunal was right in law in holding that the loans aggregating to Rs. 1,95,550 and raised by the assessee on the security of his life insurance policy, house property and shares were deductible as debts in the computation of his net wealth and were to not hit by sub-clause (ii) of clause (m) of section 2 of the Wealth-tax Act ?"
2. It is seen from the orders of assessment as reproduced in the statement of the case that the loans in dispute were taken by the assessee on the security of certain assets as under :
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Assessment Security for Amount of Total Remarks
year loan obtained loan
or overdraft
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(1) (2) (3) (4) (5)
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Rs. Rs.
1971-72 Life insurance Bank overdraft to
policy : 3,050 the extent of value
Motor car : 5,995 of shares exempted
Bank not allowed.
overdraft : 1,50,300 1,59,045
1972-73 Life Bank overdraft to
insurance the extent of Rs.
policy : 3,050 1,50,000 and over-
House draft to the extent
property : 42,500 of Rs. 42,500 not
Bank allowed as they
overdraft : 1,50,000 1,95,550 were secured against
property not liable
to wealth-tax and
shares to the extent
of Rs. 1,50,000 not
liable to wealth-tax.
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Counsel are agreed that, in view of our court''s judgment in the case of
3. The loan to the extent of Rs. 3,050 obtained on the security of the life insurance policy is hit by the provisions of section 2(m)(ii). The loan of Rs. 42,500 on the security of the house property will require examination by the Tribunal while giving effect to the judgment of this court. In other words, if the value of the house property is found to be less than Rs. 1 lakh that is wholly exempt, then the loan amount will not be excluded u/s 2(m)(ii); otherwise, it will have to be excluded. So far as loans taken against shares are concerned, they will not be hit by section 2(m)(ii).
4. The loan taken against the motor car which is admittedly not exempt will have to be allowed as a liability.
5. No order as to costs.