Section 61(2) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
(2)In the absence of a contract to the contrary, the Court may award interest at such rate as it thinks fit on tile 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 breach of the contract on the part of the seller from the date on which the payment was made.
