T. Muthu Kone vs S.S. Ramachandran

Maheswaran, J.—This revision is directed against the order of the learned District Munsif, Madurai Taluk, allowing the application of the

respondent for pacing the decree amount in installments of Rs. 100 per month the decree amount is shown as Rs. 6,335.50 the only contention

raised by the learned counsel fur the revision petitioner is that the Court has no jurisdiction to order payment of the decree amount in installments

when She decree-holder has not consented to such an order. It is seen from the counter-affidavit filed by the plaintiff before the executing Court

that the judgment-debtor is having enough means to pay the decree amount in a lump sum and that tie property of the judgment-debtor has been

attached before judgment and execution proceedings are pending. The learned District Munsif however passed an cider allowing the application of

the judgment-debtor to pay the amount in installments. A reading of O. 20, Rr. 11 (1) and (2) C.P.C., would show that the Court has power to

order payment of the amount decreed in installments when the decree is passed arid that it can also pass such an order after the decree on the

application of the judgment-debtor, but with the consent of the decree-holder. In other words, it appears that the only Court that has got powers

to pass an order granting payment of the decree amount in installments is the Court which passes the decree and not the executing Court. But the

executing Court can pass such order only with the consent of the decree-holder. In this case, admittedly consent was not given. The order of the

learned District Munsif is therefore vitiated by material irregularity and illegality and has to be set aside and is hereby set aside. The revision is

allowed. No costs.