AIR 1997 SUPREME COURT 628 ::1997 AIR SCW 253 ::1997 SCFBRC 156 ::1997 (1) UJ (SC) 308 ::1997 (2) SCC 53 ::1997 (2) MadLW 447 ::(1997) 1 Ker LT 72 ::1996 (2) RenCJ 562 ::(1997) 1 RenCR 497 ::1997 (1) RentLR 183 ::1997 (1) SCJ 48 ::1997 (1) Supreme 13

Supreme Court Of India

(From : Madras)*

Hon'ble Judge(s): Kuldip Singh, S. Saghir Ahmad , JJ

(A) Interpretation of Statutes - Definition clause - Use of word 'means' in it - Indicates that definition is conclusive. (Para 10) (B) Interpretation of Statutes - Definition clause - Preceded by words "unless context otherwise requires" - Effect - Even conclusive definitions may not be treated as conclusive. The definition Section of the Act in which various terms have been defined, if it opens with the word "in this Act, unless the context otherwise requires" would indicate that the definitions, which are indicated to be conclusive may not be treated to be conclusive if it was otherwise required by the context. This implies that a definition, like any other word in a statute, has to be read in the light of the context and scheme of the Act as also the object for which the Act was made by the legislature. While interpreting a definition, it has to be borne in mind that the interpretation placed on it should not only be not repugnant to the context, it should also be such as would aid the @page-SC629 achievement of the purpose which is sought to be served by the Act. A construction which would defeat or was likely to defeat the purpose of the Act has to be ignored and not accepted.(Para 10 11) ....