Report No. 63

7.15. Other cases.-

Interest may also be recovered in equity in some other cases; for example, where a particular relationship exists between the creditor and the debtor, such as, mortgagor and mortgagee, obligor and obligee on a bond, executor and beneficiary, principal and agent, principal and surety, trustee and cestui que trust, vendor and purchaser, or in the case of arrears and annuities. These cases need not be provided for by specific provisions. The general provision in the proviso to section 1 will continue to take care of them.