LAWS(MAD)-2001-11-66

BHARAT OVERSEAS BANK LTD Vs. A MUTHIAH

Decided On November 02, 2001
BHARAT OVERSEAS BANK LTD., 73, WEST AVANI MOOLA ST., MADURAI. Appellant
V/S
MUTHIAH Respondents

JUDGEMENT

(1.) THE petitioner is the decree holder in O.S.No. 610 of 1989 on the file of the First Additional Sub-Judge, Madurai. THE suit has been filed for recovery of a sum of Rs. 9,37,373.95 due on a mortgage. THE preliminary decree was passed and thereafter the final decree was also passed as early as 26th March 1992. After the passing of the final decree, the respondent herein, the judgment-debtor filed an application under Order 20, Rule 11, C.P.C. seeking permission to pay the decree amount on instalments. THE said application was filed on 16.6.97 nearly after five years subsequent to the final decree. THE lower court by order dated 23.7.98 has permitted the respondent to pay the entire decree amount on instalments at Rs.20,000 p.m. Aggrieved by the same the present revision has been filed.

(2.) IT is the contention of the learned counsel for the petitioner that Order 20, Rule 11, C.P.C. has no application for the mortgage decree. The said provision can be made applicable only for a simple money decree. He also relied upon the judgment of this court in (1) Shantilal v. Sankarasubha, AIR 1979 Mad. 18; (2) State Bank of India v. Neeru Plastics Works, Ludhiana (3) United Bank of India v. New Glencoe Tea Co. Ltd, AIR 1987 Cal. 143.