This revision petition arises out of an application to scale down a decree for rent under Madras Act IV of 1938. The tenant paid the kattubadi for Faslis 1347 and 1346 within the time stipulated under S. 15. He did not pay anything by way of interest on kattubadi. The landholder contended in the Court below that the deposit was bad because nothing was deposited by way of interest for those faslis. The lower Court held that this was immaterial, a decision which cannot be supported as a proposition of law. But I find in the record no materials upon which it could be held that interest was in fact due on the arrears of kattubadi for those faslis. No doubt in respect of rent under the Estates Land Act, S. 61 of that Act imposes a statutory liability for interest on arrears, but there is no such statutory provision with reference to kattubadi and the ordinary rules of the Interest Act would apply. If the plaintiff wished to non-suit the applicant on the ground of his failure to pay interest for the arrears of these faslis, he should have let in evidence that there was such demand as would have made interest payable. In fact a receipt was given for the amount paid as for the kattubadi of these two faslis with no indication that there was any deficiency. In such circumstances I am of opinion that it has not been established that the deposit for either of these two faslis was deficient, though I do not subscribe to the view of the learned District Munsif that when interest is due, that interest will not be included in the rent for the purpose of Act IV of 1938.
In the result, therefore, the civil revision petition is dismissed with costs.
Petition dismissed.
N.R.R