VENKATRAMAN Vs. V. LAKSHMI

JUDGEMENT

(1.) This revision is by the ex -husband of the respondent as against attachment of his salary by the Execution Court. The marital bondage between the revision petitioner and the respondent has been severed by a Court Order. The decree of divorce was passed ex parte. The revision petitioner filed an application to condone the delay in filing the application to set aside the ex parte decree of divorce. The Trial Court, by a detailed order, dismissed the delay condonation petition. As against the said order no appeal or revision was preferred. So, it has attained finality.

(2.) Subsequently, the respondent filed I.A. No. 160 of 2008 for fixing permanent alimony to the tune of Rs. 20,00,000/ - in full quit. The said I.A., was allowed ex parte on 18.11.2011. Subsequently, the respondent filed E.P. No. 2 of 2014 for arrest of her ex -husband. The Executing Court, on 13.05.2015, ordered attachment of his salary to the tune of Rs. 25,000/ - per month.

(3.) Aggrieved, the ex -husband has preferred this revision.