(2)Where, in any such proceedings as are mentioned in sub-section (1),(a)judgment, order or award is given for a sum which, apart from interest on damages, exceeds four thousand rupees, and(b)the sum represents or includes damages in respect of personal injuries to the plaintiff or any other person, or in respect of a persons death,then, the power conferred by that sub-section shall be exercised so as to include in that sum interest on those damages or on such part of them as the Court considers appropriate for the whole or part of the period from the date mentioned in the notice to the date of institution of the proceedings, unless the Court is satisfied that there are special reasons why no interest should be given in respect of those damages.
