URMILA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) STATUTORY Explanation (n) to Section 73 of the contract that provides that if A contracts to pay a sum of money to B on a day specified but A does not pay the money on that day and in consequence of not receiving the money on that day, B is unable to pay his debts, and is totally ruined, A is not liable to make good to B anything except the principal sum he contracted to pay, together with interest up to the date of payment.

(3.) LET such interest be calculated and paid to the petitioner within a period of three months from today.