Report No. 3

91. Article 74.-

Article 74 relates to a suit on a promissory note or bond payable by instalments. Time starts from the expiration of the first term of payment as to the part then payable; and for the other parts, the expiration of the respective terms of payment. The general principle of law is that when under a contract money is payable on a particular date the cause of action arises on that date. The two dates accordingly coincide.