VASANTHA KUMARI Vs. CHILD DEVELOPMENT PROJECT OFFICER

JUDGEMENT

(1.) Appeal admitted. Notice made returnable forthwith. Respondents waive service through the learned Government Pleader. By consent, appeal called out for hearing and heard.

(2.) The appellant had availed of a loan from the bank under the self employment scheme and defaulted in payment thereof. Revenue recovery proceedings have been taken out and the appellants honorarium payable for working as Anganawadi worker (Rs. 750/- per month) is sought to be attached. The appellant challenged this action in the Original Petition. The Original Petition has been dismissed holding that, even if the petitioner is getting only honorarium, the debt has to be paid back. Being aggrieved, the appellant is before this court.

(3.) No doubt the appellant is a defaulter and owes money to the bank. The material question is, the extent to which the appellants honorarium can be attached under S.80 of the Revenue Recovery Act. S.80 of the Act reads as under: