(2)The above periods shall be calculated as regards suits or cases of classes I, II and HI from the date of the final decree or order, which in cases in which appeals are filed, will be that of the appellate Court. But in cases in which the decree or any subsequent order directs payment of money or delivery of property at a future fixed date or at recurring intervals, then the periods shall be calculated from such fixed date or from the end of the last of such recurring intervals, as the case may be.
