DAMODAR PERSHAD Vs. HARDEO PERSHAD

JUDGEMENT

(1.) This is a reference under Section 5, Court-fees Act, 1870.

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