ASHOKAN Vs. MANAGER, CANARA BANK

JUDGEMENT

(1.) The original petition is filed, to set aside Ext.P4 order passed in E.A.No.78/2022 in E.P.No.54/2016 in O.S.No.4/2013 of the Court of the Subordinate Judge, Vatakara.

(2.) Today, when the original petition was taken up for consideration, the learned counsel appearing for the petitioner submitted that the petitioner is prepared to pay off the entire decree debt in equated monthly installments as fixed by this Court.

(3.) Sri.M.Gopikrishnan Nambiar, the learned standing counsel appearing for the Respondent submitted, as on today an amount of Rs.7,82,000.00(Rupees Seven Lakh Eighty Two Thousand only) and cost is due from the petitioner to the Respondent. The Respondent is willing to the proposal submitted by the learned counsel appearing for the petitioner.