Report No. 63

Chapter 5

Amount on which Interest can be Awarded

5.1. Amount on which interest awarded.-

As regards the amount with respect to which the power of the Court to award interest under section 1 can be exercised, it is to be noted, that it must be "a debt or sum certain".1 This phraseology definitely excludes damages, and, therefore, the question to be considered is whether damages should be included in the section.

1. As to "sum certain" see para. 5.5, infra.