B.DEVARAJAN Vs. BANK OF INDIA

JUDGEMENT

(1.) HEARD the counsel for the petitioner, standing counsel for the first respondent Bank and the Government Pleader for the second respondent.

(2.) THE court below has by the order impugned directed the petitioner/judgment debtor to be arrested and detained in civil prison in execution of a decree for money. THE petitioner is admittedly a Government employee working in the Sub Treasury and cannot therefore plead no means. THE petitioner contends that he has already paid a sum of Rs.40,000/- towards the decree debt of Rs.1,17,692/- with interest. THE only prayer now pressed before me is for permission to pay off the decree debt in easy instalments.