SREEDHARAN NAIR Vs. THARYAN MATHEW

JUDGEMENT

(1.) Petitioner is judgment debtor No. 1 in E.P. No. 456 of 2006 in O.S. No. 93 of 2002 of the court of learned Principal Munsiff, Cherthala. Respondent obtained a decree for recovery of money against petitioner and put the decree in execution. On 20-08-2009 executing court found that petitioner has means but has failed/neglected to pay the amount due under the decree and issued warrant of arrest against petitioner. Petitioner filed E.A. No. 288 of 2009 to recall warrant. That application was dismissed vide Ext.P6, order dated 15-12-2010 stating that there is no sufficient ground to recall the warrant. Ext.P6, order is under challenge. Learned Counsel for petitioner states that petitioner retired from the K.S.R.T.C about three years back and he is yet to get his pensionery benefits. He has three children, college going and finds it difficult to make both ends meet. Petitioner requested that warrant of arrest may be recalled.

(2.) Order issuing warrant of arrest against petitioner is not under challenge before me and what is under challenge is only Ext.P6, order refusing to recall the warrant. On hearing learned Counsel I do not find reason to interfere with Ext.P6, order. Hence challenge to Ext.P6, order cannot stand. However having regard to the facts and circumstances stated by learned Counsel and since petitioner hopes to get his pensionery benefits from the K.S.R.T.C within a short time and discharge his liability I am inclined to grant him two months' time to pay the amount due under the decree.