In ancient and mediaeval India there was not only tremendous development in the fields of Science and philosophy, but also tremendous development of law. However, the British rulers who came subsequently made it a deliberate policy to demoralize and denigrate us by propagating the idea that Indians were a race of fools and savages with no worthwhile achievement to their credit. In this article only one aspect of our native jurisprudence, viz. our traditional principles of interpretation, has been dealt with, and the aim is to show that the propaganda of Westerners is false. As is well known to lawyers and legal academicians, the priniciples of interpretation of statutes relied on in our law courts are based on works of Western Jurists e.g. Maxwell Caraies, etc. However, in our country we had developed since very early times a Scientific system of interpretation known as the Mimansa Principles, and these were regularly used by our renowned jurists like Vijnaneshwara ( ....