SASI Vs. BINDU S.J. GEORGE

JUDGEMENT

(1.) Initially there was an attachment of the salary of the judgment - debtor for a period of 24 months. When subsequently, further attachment was sought for from the salary, it seems that the Court below has rightly declined to do so within the meaning of the proviso to S.60(i) of the Code of Civil Procedure, 1908. Even though the learned counsel for the petitioner has taken a stand that what is exempted from attachment through the said proviso is "such portion" of the salary that was attached, a reading of the provision clearly shows that the provision regarding "such portion" is meant only when the execution of another decree is sought for. If it is the very same decree, it is finally exempt from attachment.