UNION OF INDIA Vs. HIRA DEVI

JUDGEMENT

(1.) This Court granted special leave to appeal in this case on the Government agreeing to pay the costs of the respondents in respect of the appeal in any event.

(2.) The decree-holder was a lady named Hira Devi. The Judgment-debtor was one Ram Grahit Singh, who retired on 31-1-1947 as a Head Clerk in the Dead Letter Office. Calcutta. A money decree was obtained, against him on 30-7-1948. On 1-2-1949, a Receiver was appointed for collecting the moneys standing to the credit of the Judgment-debtors in a Provident Fund with the Postal authorities. The Union of India intervened with an application dated 20-9-1949 for setting aside the order appointing the Receiver.

(3.) Mr. Justice Bannerjee dismissed the application of the Union of India, holding that a Receiver could be appointed for collecting the fund. On appeal, Trevor-Harries. C. J. and Sinha J. upheld his view.