SHIVAGNANAM Vs. RAMALAL MANICKCHAND JAIN

JUDGEMENT

(1.) This is a Judgment-debtor's revision against the order dated 30.11.78, passed by the Addl. II Munsiff, Bangalore in Ex. Case No. 754/78.

(2.) The decree-holder filed the execution to recover Rs. 785/- still remaining in arrears regarding the decree obtained by him in O.S. 536/73. He got attached profit sharing bonus payable to the first Judgment-debtor (Jdr.). This first Jdr. appeared and contended that the bonus cannot be attached and he prayed for the raising of the attachment. The lower-court over-ruled the objections of the Jdr. Hence the revision by he Jdr. No. 1.

(3.) Learned counsel Basavaraj placed before me the ruling in WESTERN INDIA COTTONS LIMITED v. S. RAGHAVAN, 1976 Labour and Industrial Cases, 271 wherein it is held: