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Judgment
Devadoss, J.—This is an application to revise the order of the Subordinate Judge of Cocanada in Small Cause Suit No. 234 of 1924.
The first point raised is that the defendant is not liable for charges incurred for facilitating the sending of goods, or in other words he is not liable
for the bribes or presents to the railway officials in order to facilitate the sending of goods.; Though this is an improper payment the petitioner has
been a consenting party to the payment and has had the benefit of it; he cannot now turn round and say he is not liable to the plaintiff for the
amount so paid. I disallow this objection.
The second point is that the petitioner is not liable for the price of gunny bags as they were not of the proper quality. The Subordinate Judge has
allowed a sum of Rs. 57-12-0 on account of the poor quality of gunny bags. There is nothing in this point.
The next point is that the petitioner is not liable for the charges incurred by the plaintiff for sending men for collection purposes. If a creditor
sends his men to collect the outstandings due to him he is not entitled to charge the debtor with costs of sending men to the debtor''s place. This
amount will be allowed in the petitioner''s favour.
The next point is as regards compound interest. Mr. Ramachandra Rao contends that compound interest has been allowed on the sums alleged
to be due by him to the plaintiff. Mr. B. V. Rama Narasu (for Mr. Venkata Rao) says that only simple interest has been allowed. It is not quite
clear from the judgment whether interest allowed was compound or simple. I direct that simple interest be calculated on the amount due.
With these modifications I dismiss this petition, but, in the circumstances, without costs.