K N SREEDEVI Vs. KANAKARAJ

JUDGEMENT

(1.) PETITIONER is the 2nd judgment debtor. She has filed application under Order 21 Rule 90 Code of Civil Procedure. She had approached this Court earlier when she was confronted with the steps taken by the Court to confirm the auction sale in favour of the decree holder. Ext.P7 is the judgment. In the same, the learned Single Judge of this Court disposed of the writ petition as follows:

(2.) IT is not in dispute that pursuant to the same petitioner has deposited Rs.50,000/- and filed Ext.P8 claiming the benefit of installment facility. But, the petitioner offered to pay at the rate of Rs.10,000/- every month. The Executing Court has not found the said offer reasonable but allowed the Execution Application filed by the petitioner by allowing the petitioner to pay monthly installments of Rs.50,000/- till the payment of the entire dues.