P.A.SUDHEESH Vs. MAHASUDARSANAM CORPORATION

JUDGEMENT

(1.) The original petition is filed to permit the petitioner to pay the decree-debt in E.P No.959/2020 in OS No.1333/2001 of the Court of the Munsiff, Kodungallur in equated monthly installments.

(2.) When the original petition came up for admission, this Court issued notice before admission by speed post to the respondent and directed all further proceedings in the execution petition to be kept in abeyance, on condition that the petitioner deposits an amount of Rs.30,000.00 before the court below within four weeks.

(3.) Sri.K.S Rajesh, the learned counsel appearing for the petitioner submits that the petitioner has complied with the above condition imposed by this Court, and is prepared to pay off balance decree-debt in installments as fixed by this Court.