Manohar Lall, J.@mdashThis is an appeal by the defendant against a decree passed against him in an action brought by the plaintiffs who are
successors-in-interest of certain mortgagees for recovery of Rs. 5,112, a sum arrived at by including five sums of Rs. 600 each payable in 1332,
1333, 1334. 1335, 1336 and 1337 Fasli, that is to say, a sum of Rs. 3,000 and the balance is interest and compound interest at the rate of 1 per
cent. per mensem from the date of each accrual.
2. The defence was that the bond in suit which was in the nature of a mortgage bond and lease back could not be made the foundation of this
action inasmuch as the plaintiff has not asked for recovery of possession, and also objection was taken to the interest and compound interest
charged by the plaintiff in his plaint. We have looked into the document and it is clear that the plaintiff is entitled to a sum of Rs. 600 each year as
the profits of the land which would have been his, had he been allowed to remain in possession as a rehandar; it follows that there is no substance
in the first contention.
3. It was faintly argued that a succession certificate was necessary before the action was maintainable; but the claim made is not in the nature of a
demand for a debt but is in the nature of rent due to the previous mortgagee whose successors the present plaintiffs are. On the question of
interest, however, we find that there is no stipulation whatsoever in the bond for payment of any interest but inasmuch as a certain date is fixed for
the payment of a certain sum, it attracts the operation of the provisions of Act XXXII of 1839; and in our discretion we order that the defendant
should pay interest at the rate of 6 per cent. from the date of each accrual of the Rs. 600 for each year. An account of the amount due will be
drawn up in. this manner and the sum so found due will carry interest at 6 per cent. from the date of suit to the date of payment. Subject to this
variation, the appeal stands dismissed. The appellant will pay half the costs of his appeal to the, respondents.
Courtney-Terrell, C.J.
4. I agree.
