(2)In the absence of a contract to the contrary, the court may award interest at such rate as it thinks fit on the amount of the price—(a)to the seller in a suit by him for the amount of the price—from the date of the tender of the goods or from the date on which the price was payable;(b)to the buyer in a suit by him for the refund of the price in a case of a breach of the contract on the part of the seller—from the date on which the payment was made.
