Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 157 in M.P. Civil Court Rules, 1961 157. judgement should state specifically whether any or what interest (including interest pendente lite) is allowed, and also whether interest is to run only on the sum to be recovered under the decree or both on that sum and cost and at what rate.
