Report No. 55

17. Change made by Joint Committee.-

The Joint Committee on the Bill made a further change, observing as follows1:-

"Clause 2:-Section 34 of the Code empowers a Court to award further interest from the date of the decree upto the date of payment on the 'aggregate sum' which comprises principal sum with interest accrued thereon. The Committee are of the opinion that interest should not be awarded on interest but only on the principal sum. Suitable amendment has accordingly been incorporated in this clause."

1. Report of the Joint Committee on the Code of Civil Procedure (Amendment) Bill, 1955 (13th December, 1955), p. (iv), under clause 2.