Report No. 63
7.14. Interest on rent.-
The question of interest on rent payable by a tenant to his landlord has come up more than once before the courts, and the current view seems to be that if the case does not fall within the Interest Act, such a claim cannot be allowed.1 No amendment is needed on this point.
1. Gophala v. N. Ramaszvami, AIR 1970 Mad 417 (418, 419), para. 4.5 (reviews Madras cases).
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