HARENDRA KUMAR ROY CHOWDHURY Vs. DEBENDRA KUMAR DAS

JUDGEMENT

(1.) This appeal arises out of a suit upon a mortgage.

(2.) The amount advanced on the mortgage (on the 31st Bhadra 1304) was Rs. 700. The interest agreed upon to be paid was at the rate of 15 per cent. per annum with annual rests. In Sraban 1305 the mortgagors paid Rs. 300, which satisfied tie interest up to that date and reduced the mortgage debt by Rs. 210; some further payments were subsequently made, and the debt of Rs. 489 and odd, which was due in August 1898, swelled to Rs, 4,727 at the date of the suit.

(3.) The Court below has disallowed compound interest, and has given a decree for simple interest at 15 per cent. The plaintiffs have appealed to this Court.