Section 10(2) in The Orissa Money-lenders' Act, 1939
(2)Where, in any suit, as is referred to in Sub-section (1), it is found that the amount already realised as interest through Court or, otherwise, for the period preceding the institution of the suit is greater than the amount of the loan originally advanced, so much of the said amount of interest as is in excess of the loan shall be appropriated towards the satisfaction of the loan and the Court shall pass a decree for the payment of the balance of the loan, if any.
