RAJESHWARI Vs. SAROJA

JUDGEMENT

(1.) The civil revision petition arises out of an order passed by the Sub Court, Thoothukudi rejecting a request made by the petitioner/judgment debtor for payment of the decree amount by instalments.

(2.) Heard Mr.S.Subbiah, learned counsel for the petitioner and Mr.G.Prabhurajadurai, learned counsel for the respondent.

(3.) The petitioner has claimed in the affidavit in support of E.A.No.254 of 2008 filed before the executing Court under Order 20, Rule 11(2) C.P.C. that she is not employed and that she derives a meagre income by letting out a house property which is also mortgaged with the Bank.