- (1.) This revision petition is directed against the order of the Subordinate Judge dated August 1, 1988 whereby he refused to review his earlier order dated February 23, 1987.
(2.) Normally this court will not interfere with interlocutory orders. In this case, I am satisfied that the learned trial judge has dealt with the matter in a most cursory manner. He did not try to understand the case pleaded by the J. Ds and hasten to dispose of the applications filed by them in a summary manner.
(3.) The respondent bank filed a suit for recovery of Rs. 97,541.15 with interest against the petitioners and others. The suit was decreed on March 23, 1982 and the learned Judge directed that the decretal amount be paid in instalments of Rs. 3000/- per month from April to September and at the rate of Rs. 5000/- per month from October to March every year and the defendant was enjoined to make payment of the first instalment of Rs. 3000/- in May 1982.;