P.K. LAKSHMINARAYAN BHATTA Vs. P. NARASINGHA BHATTA

JUDGEMENT

(1.) This is a decree holder's revision against the order date 9-7-1982 passed by the Munsiff, Shikaripur, in Execution No. 141 of 1981 raising the attachment in respect of Rs. 2,614-95P deposited by the Tahsildar in the court.

(2.) The decree holder had obtained a decree against the judgment debtor in O.S. No. 20 of 1972. The decree holder got attached the amount of Rs. 2,614-95P drawn by the Tahasildar as arrears of salary belonging to the judgment debtor.

(3.) The judgment debtor contended that the said amount amounted to a salary within the meaning of Sec. 60 (i) C.P.C, and therefore it was not liable to be attached at all and hence he prayed for raising of the attachment. The plea raised by the judgment debtor appealed to the court below and it raised the attachment. Hence the revision by the decree holder.