DAMODAR PRASAD Vs. HARDEO PRASAD

JUDGEMENT

(1.) This is a reference under Section 5 of the Court Fees Act.

(2.) The plaintiff claimed Rs, 9,562-8-3 as principal and interest on acoount of profits due at the date of suit, together with, pendente lite and future interest at 12 per cent, per annum. The suit was decreed for Rs. 5,304-15-4 which included interest at 12 per cent, up to the date of suit. No pendente lite interest was decreed, but future interest was decreed at the rate of 6 per cent, per annum.

(3.) The plaintiff appealed, claiming a further Sum of Rs. 2,541-10-3. He also claimed pendente lite interest and made this the subject-matter of one of his grounds of appeal.