SEELAM RAMADEVI Vs. GADIRAJU YANADI RAJU

JUDGEMENT

(1.) THIS civil revision petition is directed against the order dated 6. 12. 2007 in E. A. No. 187 of 2007 in E. P. No. 17 of 2007 in O. S. No. 223 of 2004 on the file of the Court of the Junior Civil Judge, rajampet.

(2.) THE revision petitioner is the decree-holder in whose favour a money decree dated 22. 11. 2006 was granted in O. S. No. 223 of 2004. Pursuant thereto, she filed E. P. No. 17 of 2007 under Order 21 Rule 37 of c. P. C. for execution of the decree by arrest and detention of the judgment-debtor in civil prison. In the said Execution Petition, the judgment-debtor/respondent herein filed E. A. No. 187 of 2007 under Section 151 of C. P. C. with a prayer to grant installments at the rate of Rs. 800/- per month. Though the decree-holder/revision petitioner opposed, the said application was allowed by the Court below by order dated 6. 12. 2007 permitting the judgment-debtor to pay the decretal amount in installments at the rate of rs. 1,000/- per month. Aggrieved by the same, the present civil revision petition has been filed by the decree-holder.

(3.) I have heard the learned Counsel for both the parties and perused the material on record.