M PASUPATHI Vs. M N CHINNUSAMY

JUDGEMENT

(1.) HEARD both sides.

(2.) ANIMADVERTING upon the order dated 9.6.2011 passed by the learned I Additional District Judge, Erode in E.A. No.17 of 2011 in E.P. No.16 of 2009, this Civil Revision Petition has been focused.

(3.) THE point for consideration is as to whether the judgment-debtor can be given one more opportunity to discharge the remaining dues under the decree in instalments?