K.SAMPATH, J. - (1.) It is agreed between the parties that the opposite party shall pay to the complainant a sum of Rs.1,50,000/- in three equated monthly instalments. The first of the instalments is being paid today by means of a Demand Draft bearing No.379223 dt.03/04/2008 for a sum of Rs.50,000/-. The second instalment shall be paid on or before 08/05/2008 and the third and last instalment shall be paid on or before 08/06/2008. In case, payment is not made as undertaken by the opposite party, the complainant is at liberty to execute this order as a decree of court and the opposite party shall be liable to pay interest @ 12% p.a. from the date of such default till payment.
(2.) The Appeal is disposed of accordingly. No costs.;