M PRABHUDAS Vs. USIRIKAYALA VENKTA RAMANA

JUDGEMENT

(1.) These two revisions are connected with each other. Hence, they are being disposed of through a common order.

(2.) The Petitioners borrowed amounts from the 1st Respondent. Since the Petitioners did not repay the same, the 1st Respondent filed O.S. Nos. 5 and 6 of 2007 in the Court of Principal Senior Civil Judge, Nandyal, for recovery of the same. The suits were decreed. The 1st Respondent filed E.P. Nos. 859 and 860 of 2010 for execution of the decree by causing attachment of arrears of salary of the Petitioners. The Petitioners opposed the execution Petitions by stating that on earlier occasions, the 1st Respondent filed E.P. Nos. 280 and 281 of 2007, respectively, and a sum of Rs. 40,296/-, each, by attaching the salary for a period of 24 months and by operation of Section 60(1)(i) of Code of Civil Procedure, any further attachment is prohibited. The Executing Court rejected the objection raised by the Petitioners and allowed the execution Petitions, through separate orders, dated 31.01.2011. Hence, these two revisions.

(3.) Heard learned Counsel for the Petitioners and learned Counsel for the Respondents.