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Judgment
Sathish Ninan, J
Petitioner is faced with an award for payment of Rs.7,09,197/- with interest at the rate of 15%. The award is now under execution. Petitioner seeks for an easy instalment facility to wipe off the debt.
Heard the learned counsel on both sides.
Considering the financial constraints pointed out and the amount involved, I am of the opinion that a reasonable instalment facility can be afforded.
Accordingly, the writ petition is disposed of with the following directions:
(a) Petitioner is permitted to pay off the entire debt payable to the Bank, inclusive of interests and costs, in 12 equal monthly instalments commencing from 26/10/2023.
(b) It is made clear that in case of default in payment of single instalment, the petitioner will lose the benefit of this judgment and further proceedings for recovery can go on.