Section 2A in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
2A. [ Where interest is sought in the suit. [Inserted by Act No. 41 of 2018, dated 13.12.2018.] - (1) Where the plaintiff seeks interests, the plaint shall contain a statement to that effect along with the details set out under sub-rules (2) and (3).
(2)Where the plaintiff seeks interest, the plaint shall state whether the plaintiff is seeking interest in relation to a commercial transaction within the meaning of section 34 of the Code of Civil Procedure, Samvat, 1977 and, furthermore, if the plaintiff is doing so under the terms of a contract or under an Act, in which case the Act is to be specified in the plaint; or on some other basis and shall state the basis of that.(3)Pleadings shall also state -(a)the rate at which interest is claimed;(b)the date from which it is claimed;(c)the date to which it is calculated;(d)the total amount of interest claimed to the date calculation ; and(e)the daily rate at which interest accrues after the date.]
