SUBRAMANIA AIYAR Vs. SASUBRAMANIA AIYAR

JUDGEMENT

(1.) AS regards the question of interest we think the appellants were not entitled to any interest before the filing of the plaint as there was no agreement to pay interest and no demand in writing to bring the case within the provisions of the Interest Act. On this point, we are not prepared to differ from the decision in Kamalammal V/s. Peeru Meet a Levvai Rowthen (1897) I.L.R. 20 M. 481. AS regards the recent case of Saunadanappa V/s. Shivbasawa (1907) I.L.R. 31 B. 354 which awarded interest on the ground that the parties were Hindus and that it was according to Hindu usage to pay interest in such cases, it has been settled in this Court, ever since the case of Annaji Rau V/s. Ragubat (1871) 6 M.H.C.R. 400 that Hindu law is not binding in such matters as the payment of interest.

(2.) THE appeal must, therefore, be dismissed with costs.