MUTHU SUBRAMANIA CHETTYAR Vs. MUTHU VARDARAJULU CHETTY

JUDGEMENT

(1.) THE order ascertained the amount of mesne profits, but did not award interest, and the lower appellate Court, in allowing it, has added to the order, Harmanoiee Narain Singh V/s. Ram Prasad Singh 6 C.L.J. 462 ; Girish Chunder Lahir V/s. Sasi Sakhareswar Roy 33 C. 29 has no application, as there mesne profits were not ascertained in the decree. We modify the District Judge's order by directing the exclusion of interest. THE appeal is otherwise dismissed. THEre will be no costs.