SUNILKUMAR Vs. SREEJAMOL

JUDGEMENT

(1.) The petitioner challenges Ext.P3 order passed by the Family Court, Alappuzha for attachment of his salary in execution of a decree.

(2.) The first respondent is the wife of the petitioner. She has obtained a decree against the petitioner for return of 446 grams of her gold ornaments or realisation of the value of the ornaments from him. The decree is based on the compromise entered into between the parties in the Lok Adalat conducted on 15.11.2014. The first respondent filed E.P.No.24 of 2015 for execution of the decree. As per Ext.P3 order, the Family Court directed that an amount of Rs.9,120/- shall be attached from the monthly salary of the petitioner for a period of 24 months.

(3.) We have heard the learned counsel for the petitioner and also the first respondent. The petitioner himself appeared before the court and we have also heard him in person.