RAJ KUMAR GOPE Vs. HIRA LAL ROY CHOWDHURY

JUDGEMENT

(1.) This is an appeal in a suit brought by the plaintiff-appellant, who is a professional money- lender, to recover Rs. 3,553-3, principal and interest, on a bond dated the 31 December 1902. The principal was Rs. 500. The bond was executed by the defendants Nos. 1 and 2, and they covenanted to pay compound interest at the rate of 6 per cent, per mensem.

(2.) The suit was decreed in full, in the first Court, against the defendants Nos. 1 and 2 and the estate of the defendant No. 1 under the management of the Court of Wards.

(3.) On appeal, the District Judge of Backergunge has reduced the rate of interest to 12 per cent, per annum up to the date of the decree of the first Court and further interest at the rate of 6 per cent, per annum.