Section 34(2) in The Code of Civil Procedure, 1908
(2)Where such a decree is silent with respect to the payment of further interest [on such principal sum] [Substituted by Act 66 of 1956, Section 2, for certain words. ] from the date of the decree to the date of payment or other earlier date, the Court shall be deemed to have refused such interest, and a separate suit therefor shall not lie.Costs
