YANAMALA KOTESWARA RAO Vs. GONU MALLESWARA REDDY

JUDGEMENT

(1.) The present civil revision petition is filed against the order dtd. 9/4/2018 in E.P.No.4 of 2017 in O.S.No.1023 of 2012 passed by the VI Additional Senior Civil Judge, Vijayawada.

(2.) The petitioner is defendant No.5. Respondent No.1 is the plaintiff and a suit O.S.No.1023 of 2012 was filed for recovery of money against the petitioner and others and the suit was decreed on 30/6/2016.

(3.) For realization of the amount under the decree, Respondent No.1 filed E.P.No.4 of 2017 and sought for attachment of retirement benefits of the petitioner, who worked as Khalasi in South Central Railways. The said application was opposed by the petitioner on the ground that retirement benefits cannot be attached under Sec. 60 (g) of C.P.C.