Tejpal, Guardian of Kundan Lal Vs Kesri Singh

Allahabad High Court 9 Jan 1880 (1880) 01 AHC CK 0016
Bench: Division Bench
Result Published

Judgement Snapshot

Hon'ble Bench

Spankie, J; Pearson, J

Final Decision

Allowed

Judgement Text

Translate:

Pearson, J.@mdashA stipulation in a bond that the interest on the principal sum lent shall be paid six-monthly, and, if not paid, shall be added to the principal and bear interest at the same rate, has never been held to be one of a penal nature. We are, therefore, constrained to allow the plea in appeal and to modify the lower Appellate Court''s decree by decreeing the claim in full with costs in all Courts.

From The Blog
Supreme Court Quashes Bihar’s Mutation Rule: Property Sale Registration Cannot Be Blocked by Extra Conditions
Nov
11
2025

Court News

Supreme Court Quashes Bihar’s Mutation Rule: Property Sale Registration Cannot Be Blocked by Extra Conditions
Read More
How Indians Can Start a Company in the USA: Step-by-Step Guide, Costs, and Legal Requirements
Nov
11
2025

Court News

How Indians Can Start a Company in the USA: Step-by-Step Guide, Costs, and Legal Requirements
Read More