NANDAKUMAR NARAYANA MENON Vs. SYNDICATE CHIT FUNDS

JUDGEMENT

(1.) Petitioner is judgment debtor. Respondent is decree holder. Petitioner is challenging the order of arrest passed by executing court finding that petitioner has means but neglected to pay the decree debt.

(2.) Learned counsel appearing for petitioner and respondent were heard.

(3.) Learned counsel submitted that petitioner may be permitted to pay the decree debt in eight equal monthly instalments. Learned counsel appearing for respondent submitted that petitioner may be directed to pay decree debt in five or six equal monthly instalments.