T A SUNDRANA Vs. C V SOMASUNDRAN

JUDGEMENT

(1.) THIS civil revision petition is filed to quash the order of arrest passed against the judgment debtors. THIS court granted an interim order on condition to deposit Rs.5,000/-. It was not complied with. Therefore, this court vacated the stay. I have perused the order. There is nothing on merit to interfere with the said order. But at the same time if the judgment debtors are serious, they can be given an opportunity to wipe off all the liability by providing them some instalment benefits. Therefore, the CRP is disposed of as follows.

(2.) THE revision petitioners are directed to pay a sum of Rs.5,000/- on or before 15-3-2007 and pay the balance amount in six equal monthly instalments commencing on 15-4-2007 onwards. If they commit default of any instalment, the facility provided will automatically get cancelled and the decree holder can proceed to execute the decree as ordered by the court below. CRP is disposed of accordingly.