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Judgment
1 paragraphs · 75 words
Pearson, J.—A stipulation in a bond that the interest on the principal sum lent shall be paid six-monthly, and, if not paid, shall be added to the principal and bear interest at the same rate, has never been held to be one of a penal nature. We are, therefore, constrained to allow the plea in appeal and to modify the lower Appellate Court''s decree by decreeing the claim in full with costs in all Courts.