PANDHARINATH SAKHARAM Vs. SHANKAR NARAYAN JOSHI

JUDGEMENT

(1.) THE only part of the decree with which we think it necessary to interfere is that which follows on the direction for payment by installments. For, what succeeds that direction appears to us to be contrary to the provisions of Section 15 (b) of the Dekkhan Agriculturists' Relief Act XVII of 1879, and in place of that part of the decree which commences with the words " and on failure to pay any two successive installments &c. " the decree should contain the following direction : -

(2.) WE further direct that the first installment be paid on the 1st January 1904 and the subsequent installments on the 1st of January of each succeeding year.