Report No. 63
2A.20. Dower.-
Interest on dower can, apparently, be explained on the ground of equitable considerations1. But there have been other cases2 where interest was allowed on the ground of usage--e.g. between Bhora traders.
1. Cf. Tyabji, Muslim Law, (1968), p. 135, para. 113 and Nawasi Begum v. Dilfarez Begum, AIR 1927 All 39.
2. Advocate-General v. Yusufally, (1921) 24 Born LR 1960: AIR 1921 Born 338.
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