Sankunni vs Ikkora Kutti

Phillips, J.—It has been held in Kamakshi Achari v. Appavu Pillai 1 M.H.C.R. 448 that a ""kuri"" as ordinarily conducted is not a lottery,

inasmuch as each subscriber merely gets back his subscriptions in the form of a loan, and the only thing which is dependent on chance is the order

in which the loans are received. In the present case, however, one subscriber at each of the first 99 drawings received something more than what

he subscribed, the amounts varying from 4 annas to Its. 24-12-0. No doubt all the other subscribers eventually got back their money without

interest but that does not affect the case of those subcribers who got prizes in excess of their subscriptions.

The fact that the promoter of the kuri was liable to the remaining subscribers for the future subscriptions of the prize-winners does not alter the

nature of the business, for the prize-winners themselves were under no such liability Although, therefore, it has been consistently held in this Court

that a kuri as ordinarily conducted does not amount to a lottery, the present form of kuri appears to me to come within the definition of lottery (i.

e.,) a distribution of prize by lot, or chances, and I may refer to the English oases on the point [Taylor v. Smetten (1883) 11 Q.B.D. 207 : 52

L.J.M.C. 101 : 48 J.P. 36 Reg. v. Harris 10 Cox C.C. 352 and Willis v. Young (1907) 1 K.B. 448 : 76 L.J.K.B. 390 : 96 L.T. 155 : 71 J.P. 6 :

23 T.L.R. 23 The prizes may by actuarial calculation be found to be approximately equivalent to the interest that might have been earned by the

prize-winner in the ordinary form of kuri, but in the present case he is absolved from all risks attendant on earning such interest but gets his prize in

ready cash. 1, therefore, hold that the plaint kuri is a lottery in which some subscribers obtain prizes by lot and consequently plaintiff''s suit to

recover money paid for such lottery is not maintainable.

The petition is allowed and plaintiffs suit dismissed with costs throughout.