SREEJA V. Vs. P.G. SHARMA

JUDGEMENT

(1.) This reference has been made, by the Single Judge, for determining the legality and correctness of, the decision in Suseela v. Inasu, 2007 (3) KHC 980, in view of the proviso to S.60(1)(i) of the CPC.

(2.) The question, referred to us, centers around the interpretation over the proviso to S.60(1)(i) of the CPC. According to Suseela's case (supra) it contains an interdiction, from attaching the salary of a person, in execution of a decree, for more than twenty - four months; but, according to the learned Single Judge, it seems warrant a second look, with reference to the two limbs of the proviso to S.60(1)(i) of the CPC.

(3.) In Suseela's case (supra), it is held thus: