M MUTHUSWAMY Vs. SUPASRI CHIT FUNDS COIMBATORE

JUDGEMENT

(1.) HEARD.

(2.) THE above revision is directed against the order dated 29. 8. 1994 in E. P. No. 205 of 1993 in Arbitration Case No. 81 of 1993, on the file of the learned Second Additional Subordinate Judge, Coimbatore, arresting the revision petitioner, which reads as follows : " Payment not effect today. Heard both sides. Perused the affidavit, petition, affidavit and the counter and there is sufficient grounds. Arrest by 30. 9. 1994.

(3.) ALTERNATIVELY, the learned counsel for the revision petitioner also invited my attention to the undertaking of the revision petitioner himself that he would pay a sum of Rs. 1,000 per month towards the decretal amount, and contends that the Execution Court erred in rejecting such request of the revision petitioner in ordering the arrest. In any event, the learned counsel for the revision petitioner states that the revision petitioner/judgment-debtor is still prepared to discharge the decretal amount by paying Rs. 1,000 per month.