V VENUGOPALAN NAIR Vs. RAMANI

JUDGEMENT

(1.) Ext.P1 order passed by the execution court directing arrest and detention of the petitioner on the basis that he has not paid the decree-debt in spite of sufficient means is under challenge in these proceedings under Article 227 of the Constitution of India. Mr.V.R.Gopu, learned counsel for the petitioner would submit that the finding of the court below that the petitioner is liable to be arrested is not based on any legal evidence. He submitted that it was conceded before the court below that the only source of income for the petitioner is the salary that he draws from the Museum Department and Ext.P2 certificate was produced before the court below which did not place any reliance on Ext.P2.

(2.) Mr.G.Sudheer, learned counsel for the respondent would submit that the court below was perfectly justified in ignoring Ext.P2 which does not even mention the precise amount which is received by the petitioner every month.

(3.) In this Court Ext.P3 salary certificate has been produced by the petitioner. Ext.P3 is dated 4.11.2003 and the same shows that the emoluments totally drawn by the petitioner as on that date is Rs.4293/-. Obviously the amount has escalated by now to at least Rs.6000/-. The attachable portion of the petitioner's salary in terms of Section 60 of the Code of Civil Procedure should be around Rs.1500/- to Rs.1750/-. It is trite that the unattachable portion of the salary of a person cannot be reckoned as means for the purpose of ordering arrest under Section 51 of the Code.