K.Senthil Kumar vs C.Jeyakumar
2022 Latest Caselaw 1191 Mad

                                                                               C.R.P.(MD)No.1435 of 2021



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 25.01.2022

                                                           CORAM:

                                        THE HONOURABLE MS.JUSTICE P.T.ASHA

                                                 C.R.P.(MD)No.1435 of 2021
                                                           and
                                                 C.M.P.(MD)No.8068 of 2021


                     K.Senthil Kumar                                           ... Petitioner

                                                            -vs-
                     C.Jeyakumar                                               ... Respondent


                     Prayer :- Petition filed under Section 115 of the Code of Civil Procedure,
                     to set aside the order dated 26.08.2021 in E.P.No.224 of 2019 in
                     Crl.R.C.No.403 of 2017 on the file of the I Additional Subordinate
                     Judge, Trichirappalli and allow the above civil revision petition.


                                          For Petitioner    : Mr.N.Mohan

                                          For Respondent     : Mr.Vinoth Sathya Lazer


                                                           ORDER

Today, a memo has been filed by the petitioner/judgment debtor

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https://www.mhc.tn.gov.in/judis C.R.P.(MD)No.1435 of 2021

enclosing schedule of payment, in which the payment schedule has been

given as follows:-

S. Date on or before Particulars Amount No

1. 21.12.2021 1st installment Rs.30,000/-

2. 21.01.2022 2nd installment Rs.30,000/-

3. 21.02.2022 3rd installment Rs.30,000/-

4. 21.03.2022 4th installment Rs.30,000/-

5. 21.04.2022 5th installment Rs.30,000/-

6. 21.05.2022 6th installment Rs.30,000/-

2.The first installment has been paid and the same is

acknowledged by the learned counsel for the respondent. Along with the

memo, a demand draft for a sum of Rs.30,000/- constituting the second

installment has been enclosed. The learned counsel shall authorize

somebody to get the demand draft from the Court. In the memo, the

petitioner/ judgment debtor undertakes to complete the entire payment on

or before 21.05.2022. The memo is taken on file and the payment

schedule is recorded. It is made clear that even a single default in the

payment as shown in the schedule, it is open to the respondent/decree

holder to proceed to execute the order impugned.

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https://www.mhc.tn.gov.in/judis C.R.P.(MD)No.1435 of 2021

3.This Civil Revision Petition is closed on the basis of the memo.

No costs. Consequently, connected miscellaneous petition is closed.

25.01.2022 Index : Yes/No Internet : Yes/No cp

Note:-

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate / litigant concerned.

To The I Additional Subordinate Judge, Trichirappalli.

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https://www.mhc.tn.gov.in/judis C.R.P.(MD)No.1435 of 2021

P.T.ASHA, J.

cp

C.R.P.(MD)No.1435 of 2021 and C.M.P.(MD)No.8068 of 2021

Dated: 25.01.2022

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https://www.mhc.tn.gov.in/judis