R. SWAMINATHAN Vs. ANNAMMAL ALIAS SRIMATHI

JUDGEMENT

(1.) THE appellant is the stepson of the respondent Annammal and he is aggrieved that the executing Court had held that he is not entitled, by virtue of the provisions of Section 60(n) of the Civil Procedure Code, to attach any part of the sum of Rs. 1,700 deposited by the respondent's husband in pursuance of an order made by the District Court of Coimbatore in C.M.A. No. 106 of 1963 passed on an application filed by the respondent under Section 24 of the Hindu Marriage Act of 1955, for maintenance during the pendency of the judicial separation proceedings instituted by her husband against her.

(2.) THE application filed by the respondent under Section 24 of the Hindu Marriage Act was for a direction that her husband should deposit some sums towards her future maintenance during the proceedings and also for expenses likely to be incurred by her for opposing the application. The trial Court negatived her claim. But, as I have already pointed out, the District Judge of Coimbatore, the appellate Court, had allowed the application and a sum of Rs. 1,700 had been deposited by the respondent's husband. It is possible that, out of a sum of Rs. 1,700, a small amount was payable towards costs of proceedings; but, in the absence of any evidence at this stage as to the amount which the respondent's husband had deposited towards the costs of proceedings, I will proceed on the footing that the entire amount had been deposited by the respondent's husband towards her future maintenance.

(3.) THE Punjab High Court in Sheila Rani v. Durga Prasad , had taken the view that the sum deposited by the husband into Court by virtue of an order passed by the Magistrate under Section 488, Criminal Procedure Code, and not realised by the wife, is not attachable by virtue of the proviso (n) to Section 60(i); Civil Procedure Code. At page 80, the learned Judge has held: