R.K.Agarwal, J. - (1.) The Income-tax Appellate Tribunal, Allahabad, has referred the following questions of law under Section 256(1) of the Income-tax Act, 1961, hereinafter referred to as "the Act", for opinion to this court for the assessment year 1978-79 : "1. Whether, on the facts of the case, there was material before the Tribunal to hold that the financial position of the debtors had deteriorated and the recovery of even the principal amount had become doubtful ?
(2.) Whether, on the facts and in the circumstances of the case, the Tribunal was right in law in deleting the addition of Rs. 37,776 made on account of accrual of interest ?" 2. and for the assessment year 1979-80: "1. Whether, on the facts of the case, there was material before the Tribunal to hold that the financial position of the debors had deteriorated and the recovery of even the principal amount had become doubtful ? 2. Whether, on the facts and in the circumstances of the case, the Tribunal was right in law in deleting the addition of Rs. 31,560 (Rs. 10,500 + 21,060) made on account of accrual of interest ?"
(3.) The aforesaid questions for the two years are similar except that there is difference in the amount of interest.;