VEERAMMAL Vs. PAPPUSAMI

JUDGEMENT

(1.) The revision petitioner is the wife and the revision is filed against the order dated 12.11.2001 made in E.P.No.74 of 2000 in O.S.No.855 of 1990 on the file of the First Additional District Munsif Court, Dindigul and as per order, the Executing Court attached the pension payment to the husband, the first respondent and by the second respondent Tamil Nadu Electricity Board.

(2.) The wife, the revision petitioner filed the suit O.S.No.855 of 1 990 against her husband, the first respondent claiming maintenance and the suit was decreed on 15.7.1998. The first respondent is a retired employee of the Electricity Board in which he worked as a wireman. After such decree, the wife filed E.P.No.74 of 2000 for attachment of his pension amount, viz., Rs.2,532/- per month towards E.P. claim of Rs.24,294/-.

(3.) The petition was opposed that the amount claimed for attachment being the pension amount that cannot be attached under the Pension Act.