ASHOK DATTATRAYA KUMATHEKAR Vs. PADMAVATI ASHOK KUMATHEKAR

JUDGEMENT

(1.) HEARD Shri Pallod, Advocate for petitioner. None appeared for respondent.

(2.) THE revision petition arises out of the order passed on 31-3-1995 by Civil Judge S. D. Sangamner in R. D. No. 1/1995. It appears that in H. M. P. No. 40/93 the said Court passed an order of interim maintenance/alimony in favour of respondent wife at the rate of Rs. 150/- per month. Regular Darkhast was filed for recovery of an amount of Rs. 3,000/- towards interim alimony for the period 27-4-1993 to 26-12-1994 and further for the amount of Rs. 218. 15 ps. towards the costs of execution proceeding. By application dated 31-3-1995, the wife prayed for attachment from salary of petitioner serving with Maharashtra State Road Transport Corporation at Khed (Rajgurunagar), District Pune and the learned Judge has issued attachment by the impugned order, which reads as follows: Issue attachment warrant in respect of salary of the opponent as prayed for under Order 21, Rule 48 of C. P. C. "

(3.) ADVOCATE Shri Pallod has raised two objections against the said order.