Section 61 in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
61. Interest by way of damages and special damages.
(1)Nothing in this Act shall affect the right of the seller or buyer to recover interest or special damages in any case where by law interest or special damages may be recoverable, or to recover the money paid where the consideration for the payment of it has failed.(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.
