AHAMMED KOYA HAJI Vs. ANTONY

JUDGEMENT

(1.) Revision petitioner is the judgment debtor. His contention that he had paid Rs. 40,000 directly to the decree holder (respondent) and so that amount should be given due credit by the decree holder was overruled by the executing Court.

(2.) The only question that falls far determination in the Civil Revision Petition is a to whether it is open to the revision petitioner to raise such a contention without getting the payment certified from the Court.

(3.) O.21 R.1 C .P. C. envisages the mode of payment of money under decree. AH money payable under a decree shall be paid as follows: