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Judgment
4 paragraphs · 182 wordsC. Jayachandran, J
Although the challenge in this Original Petition is directed against Ext.P5 order, leaned counsel for the petitioner would submit that all what the petitioner seeks is to permit the petitioner to pay back the decree debt by instalments, to which course, the learned counsel appearing for the respondent Bank has no objection. It was submitted by the learned counsel for the respondent that the total amount due as on 27.02.2024 is Rs.1,49,630/-
The petitioner is permitted to pay back the said amount in ten equated monthly instalments. If any one of the instalments is defaulted, it is directed that the execution petition will stand revived and the same shall be proceeded with in accordance with law in respect of the decree amount due. If the petitioner pays all the instalments, the Execution Petition will stand stayed for the said period. The first instalment shall be paid on or before 10th of March 2024 and every successive instalments shall be paid on or before the 10th of the successive month.
The Original Petition is disposed of, as above.