SASI KUMAR Vs. VIJAYA BANK WITH HEAD OFFICE

JUDGEMENT

(1.) THIS petition is filed by the judgment debtor in E.P.No.118 of 2009 in O.S.No.100 of 2008 of the court of learned Munsiff, Vatakara. He suffered a decree for payment of money and the amount due by now is more than Rs. One Lakh. Executing court permitted petitioner to pay the amount in six equal installments. Petitioner is not satisfied with that order (Ext.P4). Learned counsel says that petitioner has to discharge other liabilities also. His salary is under attachment in another case. Having regard to the circumstances of the case and in modification of the order passed by the learned Munsiff I am inclined to give petitioner six months' time to pay the amount due under decree but, subject to conditions. Resultantly this petition is disposed of in the following lines: (i) Petitioner is granted six (6) months' time beginning from 01-11-2010 to pay the entire amount due under the decree subject to the following conditions:-